Surinder Singh Thakur and Others vs State of H.P. and Others

Kurian Joseph, C.J.—The petition has been filed mainly with the following prayer:

To direct the Respondents to grant same and similar treatment to the Petitioners as has been given to the Petitioners in Dila Ram''s case i.e., CWP (T) No. 4249 of 2008 decided by this Hon''ble Court on 10.04.2009 and other cases as mentioned in the petition and consider the case of the Petitioners for promotion to the next higher post of Head Teachers and Centre Head Teacher etc. from the due date and allow all other consequential benefits including financial and justice be done.

It is seen that the Petitioners have made representations and the same are pending before the third Respondent. There will be a direction to the third Respondent/competent authority to look into the representations filed by the Petitioners and take appropriate action in accordance with law without discriminating them, in case the Petitioners are also similarly situate. The needful shall be done within a period of four months from the from the date of production of copy of this judgment along with copy of the writ petition by the Petitioners before the third Respondent.

The writ petition is disposed of, so also the pending application (s), if any.