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Himachal Pradesh High Court

Baba Balak Nath Temple Trust vs Smt. Shakuntla Devi on 6 December, 2018

Bench: Dharam Chand Chaudhary, Chander Bhusan Barowalia

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                            .
                                   LPA No. 284 of 2012.





                            Date of decision: December 06, 2018.





    Baba Balak Nath Temple Trust, Deothsidh & ors. ......Appellants.


                            Versus





    Smt. Shakuntla Devi.                                 ......Respondent.

    Coram
    The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.

    The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

    Whether approved for reporting? 1 No.

    For the appellants      :      Mr. K.D. Sood, Senior Advocate with
                                   Mr. Shubham Sood, Advocate.


    For the respondent      :      Mr. Bhuvnesh Sharma, Advocate.


    Dharam Chand Chaudhary, J. (Oral)

This appeal is directed against the judgment dated 7.3.2012, passed by learned Single Judge in CWP No. 823 of 2009. It is apparent from para-1 of the judgment that the writ petitioner had restricted her claim only qua promotional avenue and also to allow her the stepping up under the Assured Career Progression Scheme.

2. Learned Counsel on both sides submit that during the pendency of the appeal in this Court, the appellant-Trust has taken a decision not to give promotional benefit to the writ 1 Whether the reporters of the local papers may be allowed to see the Judgment? yes.

petitioner, however, to place her in the higher grade i.e. Superintendent Grade-II. The recommendation so made by the .

appellant-Trust is pending consideration before the Commissioner Temple-cum-Deputy Commissioner, Hamirpur. Copy of the same has been taken on record.

3. In view of this development, Mr. Bhuvnesh Sharma, Advocate, submits that he has instructions to withdraw the writ with a direction r to to petition. The writ petition is accordingly dismissed as withdrawn the Commissioner Commissioner, Hamirpur to take Temple-cum-Deputy final decision in the matter within four weeks from today and grant all consequential benefits availed to the petitioner.

4. The writ petition and also the present appeal stand accordingly disposed of, so also the pending application(s), if any.

(Dharam Chand Chaudhary), Judge.

                                     (Chander Bhusan Barowalia),
    December 06, 2018,                        Judge.
         ( vs)




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