Himachal Pradesh High Court
Vinay Kumar vs . State Of H.P. & Anr. on 5 January, 2026
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Vinay Kumar Vs. State of H.P. & Anr.
CWP No.118 of 2026 .
05.01.2026 Present: Mr. Rocky and Mr. Sourav Sharma, Advocates, for the petitioner.
Mr. Rajat Choudhry, Assistant Advocate General, for the respondents.
Notice. Mr. Rajat Choudhry, learned Assistant of Advocate General, appears and waives service of notice on behalf of the respondents.
rt The case set up by the petitioner is that he was fully eligible and entitled for promotion to the post of Principal in consonance with Recruitment & Promotion Rules. In the year 2020, vacant post of Principal was also available for promotion. The respondent-Education Department instead of convening DPC for making regular promotion to the post of Principal, issued notification on 29.09.2020 giving charge of post of Principal to the petitioner alongwith others with the rider that no remuneration for holding the charge for the post of Principal would be admissible and that charge of the said post would be held by the incumbents including the petitioner in their existing pay scales. The petitioner seeks modification in the said notification to the extent of making his promotion on actual basis from the date he assumed charge of post of Principal.
Reply be filed within four weeks. List thereafter.
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Disposed of as not pressed at this stage.
Jyotsna Rewal Dua
January 05, 2026 Judge
Mukesh
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