CourtKutchehry.com
High CourtsSingle Bench

Virender Thakur & Another vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 28 July 2023 · Citation: (2023) 07 SHI CK 0107

HON’BLE JUDGES
Jyotsna Rewal Dua, J
CASE NUMBER
Civil Writ Petition No. 2084 Of 2021
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

11 paragraphs · 345 words

Jyotsna Rewal Dua, J

1.

With the consent of learned counsel for the parties, the matter is heard at this stage.

2.

This writ petition has been filed praying for substantive reliefs:­

i.) That this Hon'ble Court may kindly be pleased to call for the record of this case and pass appropriate orders in the facts and circumstances of the matter and issue appropriate directions.

ii) That the respondents may kindly be directed to pay arrears to the petitioners as per Para Teacher (Lecturers School Cadre) Policy for which the petitioners admittedly serving as para Teacher (Lecturers School Cadre).

(iii) That the respondents be burdened with costs in view of the facts and circumstances of the matter.

iv) That the entire record of the case may kindly be summoned from the respondents.

3.

During hearing of the case, learned counsel for the petitioners submitted that cases of the petitioners and relief prayed for by them are squarely covered in terms of decision dated 03.11.2010 rendered in CWP­T No.2114 of 2008 (Mukesh Manhas & others vs. State of H.P & another) as well as dated 14.06.2023 passed in CWPOA No.3921/2020 (Shiv Dev & ors vs. State of H.P & anr.) Learned counsel for the petitioners submitted that the petitioners would be content in case a direction is issued to the respondents/competent authority to consider and decide the cases of the petitioners for redressal of grievances raised by them in the instant petition in light of the aforesaid judgments within a time bound schedule.

4.

The prayer is not opposed by the learned Deputy Advocate General.

5.

Having regard with the submissions made by learned counsel for the parties, but without examining the merits of the matter, this writ petition is disposed of by directing respondent No.2/competent authority to decide the cases of the petitioners in light of the aforesaid judgments in accordance with law. This entire exercise shall be carried out within six weeks from today. Copy of the order be also communicated to the petitioners.

All pending miscellaneous application(s), if any, also stand disposed of.