Surinder Kumar vs State Of H.P. And Ors

Sabina, J

Petitioner has filed this petition under Article 226 of the Constitution of India, seeking following substantive reliefs:-

i. That this Hon’ble Court may graciously be pleased issue the writ in the nature of mandamus or any other appropriate writ, order or direction may kindly be issued directing the respondents to consider petitioner for promotion to the post of Head Teacher after granting him the benefit of reservation and may be further promoted to the post of Central Head Teacher from the date his juniors have been promoted i.e. 27.04.2021 with all consequential benefits.

ii. Award cost of the instant petition in favour of the petitioners and against the respondents.

iii. Any other relief for which the petitioner and the detenu are found entitled to under the circumstances of the instant case be also granted to them in the interest of justice.

Learned counsel for the petitioner has submitted that the petitioner has represented through his Counsel, vide Annexure P-6, seeking redressal of his grievances, but no action has been taken on the said representation/notice so far. At this stage, petitioner would be satisfied in case respondents are directed to dispose of the representation/notice dated 29.07.2021 (Annexure P-6) moved by the petitioner within some time bound manner.

Accordingly, without adverting to the merits of the case, we deem it appropriate to dispose of the writ petition by directing respondents to dispose of the representation/notice dated 29.07.2021 (Annexure P-6) moved by the petitioner, expeditiously, in accordance with law, preferably within six weeks from the receipt of the copy of this order.

To come up for compliance on 23.06.2023.