Indian Kanoon - Search engine for Indian Law

Himachal Pradesh High Court

Sanjeev Kumar & Another vs State Of H.P And Others on 1 January, 2020

Bench: L.Narayana Swamy, Jyotsna Rewal Dua

     IN THE HIGH COURT OF HIMACHAL PRADESH,
                         SHIMLA
                                   CWP No.3171 of 2019
                                   Decided on:01.01.2020




                                                                          .
    Sanjeev Kumar & another                     ...Petitioners.





                            Versus
    State of H.P and others                 ....Respondents.
    ................................................................................................
    Coram





    The Hon'ble Mr. Justice L.Narayana Swamy, Chief Justice
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
    Whether approved for reporting?1





    For the petitioners:             Ms. Reetu Thakur, Advocate, vice Mr. A.K.
                                     Gupta, Advocate.

    For respondents:                 Mr Ashok Sharma, Advocate General, with Mr.
                                     Adarsh Sharma, Ms. Ritta Goswami & Mr. Nand
                         r           Lal Thakur, Additional Advocates General, for

                                     the respondents.

    Jyotsna Rewal Dua, J (oral)

This writ petition has been preferred with the following prayer:-

"i) That the respondents may be ordered to consider the case of petitioners for promotion to the post of JE from the due date. "

2. Ms. Reetu Thakur, learned vice counsel for the petitioner, submits that both the petitioners are serving as Work Inspectors in PWD and their promotions are due for the post of Junior Engineer. However, said promotions have been denied to them by the respondents on the ground that they are not possessing diploma in Civil Engineering. She further states that petitioners are having the diploma(s) in Architectural Engineering, which is also equivalent to Civil Engineering.

Whether reporters of the local papers may be allowed to see the judgment?

3. Without going into the merits of the controversy involved, we permit the petitioners to submit a comprehensive representation(s) .

giving entire factual position, including the details of any juniors who might have been promoted to the post of Junior Engineer possessing diploma of Architectural Engineering etc., within a period of three weeks from today, whereafter, the representation(s) to be so made by the petitioners, shall be decided by the respondents, considering relevant factual position, Recruitment & Promotion Rules as well as any other relevant material, by passing a speaking order in that regard within a period of three weeks thereafter. Liberty is reserved to the petitioners to approach this Court again, in case they are still aggrieved, on the same cause of action. The writ petition is disposed of, so also pending miscellaneous application(s), if any.

(L. Narayana Swami), Chief Justice (Jyotsna Rewal Dua), Judge 01st January, 2020 (rohit) ::: Downloaded on - 03/01/2020 20:25:57 :::HCHP