Himachal Pradesh High Court
Rajinder Parkash And Others vs State Of H.P. And Others on 30 December, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 6449 of 2020
Decided on: December 30, 2022
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Rajinder Parkash and others .........Petitioners
Versus
State of H.P. and others ...Respondents
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Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting1?
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For the petitioners: Mr. A.K. Gupta, Advocate.
For the respondents: Mr. Narinder Guleria, Additional Advocate
General with Mr. Sunny Datwalia,
Assistant Advocate General.
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Sandeep Sharma, J. (oral)
Learned counsel for the petitioners, fairly admits that with the afflux of time, majority of the reliefs, as claimed by the petitioners in the instant petition, stand granted but only issue with regard to re-
designation of post of Junior Accountant to Accountant is hanging in fire. He states that at present, no post of Junior Account exists in any Government department in the State of Himachal Pradesh, as such, decision is required to be taken by the respondents in the case at hand at the earliest.
2. Perusal of reply to the petition filed by the respondents, itself reveals that the matter regarding re-designation of Junior Account to Accountant is under consideration of Advisory Department. Reply was filed on 4.7.2022 under the signatures of Joint Secretary (PR) to the Whether reporters of the Local papers are allowed to see the judgment? .
::: Downloaded on - 31/12/2022 20:32:30 :::CIS -2-Government of Himachal Pradesh. Sine more than five months have passed after filing of reply, this court hopes and trusts that needful shall .
be done expeditiously by the respondents.
3. In view of above, present petition is disposed of with a direction to the respondents. to take a decision with respect to re-
designation of the post of Junior Accountant in Panchayati Raj Department, expeditiously, preferably within a period of four weeks.
Liberty is reserved to the petitioners to approach this court again if they still remain aggrieved.
4. The petition stands disposed of in the afore terms, alongwith all pending applications.
(Sandeep Sharma) Judge December 30, 2022 (Vikrant) ::: Downloaded on - 31/12/2022 20:32:30 :::CIS