Somesh Sharma and Another vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayer:

To quash the Scheme dated 21.10.2010 Annexure P/3 by issuing a writ of certiorari insofar it does not make any provision for promotion/appointment of Graduate Civil Engineers working on the post of Junior Engineers on regular basis in the PR Is in the State to the higher post of Block Engineers or in the alternative to issue a writ of mandamus to the Respondents to incorporate a provision in the Scheme Annexure-P/3 providing promotional avenues to the Graduate Civil Engineers working in the PR Is in the State of Himachal Pradesh.

Since the representation filed by the Petitioners is pending before the first Respondent, it is not for us, at this stage, to go into the merits of the case. Therefore, the writ petition is disposed of directing the first Respondent to look into Annexure P-5 and take appropriate action thereon in accordance with law and justice within four months from the date of production of a copy of this judgment alongwith a copy of the writ petition by the Petitioners. Needless to say that if the steps are taken for amending the Rules in the meanwhile, the grievance of the Petitioners, as stated in the representation, will also be taken into consideration.

The writ petition is disposed of, so also the pending applications, if any.