Himachal Pradesh High Court
Tilak Raj Son Of Shri Bhuru Ram vs State Of Himachal Pradesh Through on 4 August, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 4th DAY OF AUGUST, 2022
BEFORE
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
.
&
HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA
CIVIL WRIT PETITION NO.7995 OF 2021
Between:-
TILAK RAJ SON OF SHRI BHURU RAM,
RESIDENT OF VILLAGE NURPUR,
W. NO.7, NIAJPUR, TEHSIL NURPUR,
DISTRICT KANGRA, HIMACHAL PRADESH.
...PETITIONER
(BY MR. DALIP K. SHARMA, ADVOCATE)
AND
1.
STATE OF HIMACHAL PRADESH THROUGH
ITS SECRETARY FOREST GOVERNMENT
OF HIMACHAL PRADESH.
2. PRINCIPAL CHIEF CONSERVATOR OF FOREST,
TALLAND, SHIMLA, HIMACHAL PRADESH.
3. AVTAR SINGH PRESENTLY POSTED AS
FOREST RANGE OFFICER PARENTAGE NOT KNOWN
TO PETITIONER SERVED THROUGH PRINCIPAL
CHIEF CONSERVATOR OF FOREST,
TALLAND, SHIMLA, HIMACHAL PRADESH.
...RESPONDENTS
(BY MR. ASHOK SHARMA, ADVOCATE GENERAL, MR.
RAJINDER DOGRA, SR. ADDITIONAL ADVOCATE GENERAL,
MR. VINOD THAKUR, MR. SHIV PAL MANHANS, ADDITIONAL
ADVOCATES GENERAL AND MR. YUDHBIR SINGH THAKUR,
DEPUTY ADVOCATE GENERAL)
1
WHETHER APPROVED FOR REPORTING?
This petition coming on for orders this day, Hon'ble Mr. Justice
Tarlok Singh Chauhan, passed the following :
ORDER
The instant petition has been filed for the grant of following substantive reliefs:
1Whether reporters of Local Papers may be allowed to see the judgment ? Yes.::: Downloaded on - 04/08/2022 20:08:27 :::CIS 2
a) Writ of certiorari may kindly be issued for quashing the impugned letter dated 4.9.2021 Annexure P-9.
b) That writ of mandamus may be issued directing .
the respondents to carry out the necessary amendment in the notification dated 30.9.2019 by including the name of petitioner at Sr. No.63 as per the seniority list amongst the Deputy Ranger.
c) The respondents further be directed to promote the petitioner w.e.f. 30.9.2019 the day on which respondent No.3 has been ordered to be promoted with all consequential benefits.
d) The respondents may further be directed to intact the seniority of the petitioner in the category of Forest Ranger Officer from due date.
2. Learned Additional Advocate General has placed on record instructions dated 3rd August, 2022 alongwith copy of Notification No.FFE-A (B)6-1/2020 dated 03.08.2022, which goes to indicate that the relief, as claimed by the petitioner has been granted to him, inasmuch as, he stands promoted on regular basis w.e.f.
30.09.2019.
3. Accordingly, the instant petition is disposed of, as having been rendered infructuous, so also the pending application(s), if any.
However, it is made clear that in case the petitioner is still aggrieved, he is at liberty to avail such remedy, as available to him under the law.
( Tarlok Singh Chauhan) Judge ( Chander Bhusan Barowalia ) Judge 4th August, 2022 (CS) ::: Downloaded on - 04/08/2022 20:08:27 :::CIS