Himachal Pradesh High Court
Savita Devi & Ors. vs . State Of H.P. & Ors. on 17 June, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Savita Devi & Ors. Vs. State of H.P. & Ors.
CWP No.7907 of 2022 .
17.06.2023 Present: Mr. Himanshu Thakur, Proxy Counsel, for the petitioners.
Mr. Rupinder Singh Thakur, Additional Advocate General with Ms. Seema Sharma and Mr. Sumit Sharma, Deputy Advocates General, for the respondents.
CMP No.6843 of 2023 Prayer in the application is that promotion to the post of Principal (DIET) be made subject to the final outcome of the main writ petition. The main writ petition was admitted on 13.03.2023. It has been pleaded in the application that during the pendency of this writ petition, some of the similarly situated persons preferred a writ petition bearing CWP No.3096 of 2023 (Pratap Chand and others Versus State of H.P. and others), praying for the same relief as sought in the instant writ petition. In CWP No.3096 of 2023, following order as extracted in para 4 of the application, was passed:-
"CMP No.6089 of 2023Notice in aforesaid terms.
Reply, as prayed, be filed within four weeks. Promotion to the post of Principal (DIET), if any, during pendency of the present petition, shall be subject to final outcome of this petition and it shall be notified in the orders of promotions, if any, issued during pendency of the petition."
In view of the above, the applicant/petitioner prays for passing the similar order in the instant petition to the effect that promotions to the post of Principal (DIET) ::: Downloaded on - 17/06/2023 20:33:38 :::CIS be made subject to final outcome of this writ petition. The .
prayer is not opposed by learned Deputy Advocate General.
In view of the averments made in the application and the submissions advanced by learned Deputy Advocate General, the application is allowed. It is ordered that promotions to the post of Principal (DIET), if any, during pendency of the present writ petition, shall be subject to the final outcome of this writ petition. It shall also be so notified in the orders of promotion, if any, issued during pendency of the petition.
The application stands disposed of.
Jyotsna Rewal Dua
June 17, 2023 Judge
Mukesh
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