Himachal Pradesh High Court
Tikam Singh & Others vs State Of H.P. & Others on 9 October, 2020
Bench: L. Narayana Swamy, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP Nos.3172 & 3236 of 2020
Decided on: 09.10.2020
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1. CWP No.3172 of 2020
Tikam Singh & others ...Petitioners
Versus
State of H.P. & others ...Respondents
2. CWP No.3236 of 2020
Dinesh Kumar & others ...Petitioners
Versus
State of H.P. & others ...Respondents
Coram
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
The Hon'ble Mr. Justice Anoop Chitkara, Judge
Whether approved for reporting?
For the petitioners: Mr.Adarsh K. Vashista, Advocate.
For the respondents: Mr.Ashok Sharma, Advocate General with
with Mr.Adarsh K. Sharma and Ms.Ritta
Goswami, Additional Advocates General.
L. Narayana Swamy, Chief Justice.(Oral)
By way of the instant writ petitions, the petitioners are seeking a direction to the respondents to grant and allow the increments at the admissible rate on the running pay scale to them w.e.f. 2000-2007 by adding the same to their basic pay at the time of their regularization, with all consequential benefits.
2. Having gone through the averments made in the writ petitions as also the documents annexed therewith, it appears that the petitioners have straight away approached this court and ::: Downloaded on - 09/10/2020 20:19:51 :::HCHP 2 have not made any demand/representation to the respondents for redressal of their grievances.
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3. In view of the above, the writ petitions are disposed of permitting the petitioners to approach the respondents, at the first instance, for redressal of their grievances. On receipt of such representation, the respondents are directed to consider and pass appropriate order on the representation within a period of three
4. to months thereafter, in accordance with law.
It goes without saying that the petitioners will be at liberty to approach this Court for redressal of his grievances, in case the decision on the representation goes against them, if they are so advised.
5. Pending application(s), if any, also stand(s) disposed of.
( L. Narayana Swamy), Chief Justice ( Anoop Chitkara), Judge October 09, 2020 ( vt ) ::: Downloaded on - 09/10/2020 20:19:51 :::HCHP