Himachal Pradesh High Court
Junior Basic Teacher Gps Barwa vs ) ( Jyotsna Rewal Dua ) on 23 December, 2021
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
1 IN HIGH COURT OF HIMACHAL PRADESH AT SHIMLA ON THE 23rd DAY OF DECEMBER 2021 .
BEFORE HON'BLE MR. JUSTICE MOHAMMAD RAFIQ, CHIEF JUSTICE & HON'BLE MS. JUSTICE JYOTSNA REWAL DUA Between :-
r to CIVIL WRIT PETITION No. 7712 of 2021 PAPINDER SINGH S/O SH. LAL SINGH AGE ABOUT 42 YEARS, RESIDENT OF VILLAGE PAB PO MILLAH TEHSIL SHILLAI DISTRICT SIRMOUR HP AT PRESENT JUNIOR BASIC TEACHER GPS BARWA BLOCK BAKRAH DISTRICT SIRMOUR HP ...PETITIONER (BY SHRI MOHIT THAKUR, ADVOCATE) AND
1. STATE OF HP THROUGH PRINCIPAL SECRETARY EDUCATION, GOVERNMENT OF HIMACHAL PRDESH.
2. DIRECTOR OF ELEMENTARY EDUCATION, SHIMLA.
::: Downloaded on - 31/01/2022 23:29:01 :::CIS 23. DEPUTY DIRECTOR OF ELEMENTARY EDUCATION SIRMOUR HP .
...RESPONDENTS (BY MR. ASHOK SHARMA, ADOVCATE GENERAL WITH MR. NAND LAL THAKUR, ADDITIONAL ADVOCATE GENERAL) ____________________________________________________ This petition coming on for admission this day, Hon'ble Ms. Justice Jyotsna Rewal Dua, passed the following r ORDER Petitioner's services were regularized as Junior Basic Teacher vide order dated 18.2.2021. The case of the petitioner is that his services were required to be regularized w.e.f. 31.3.2011 i.e. after completion of eight years, taking into account his notional date of appointment as 26.8.2002. The petitioner has further prayed for granting him all consequential benefits like running pay scale, seniority, increments, pay fixation and arrears etc. w.e.f. 31.3.2011.
2. Learned counsel for the petitioner submitted that the petitioner had many times represented to the respondents for grant of the above prayers. One such representation was made on 9.4.2021 (Annexure P-4). That no response to such ::: Downloaded on - 31/01/2022 23:29:01 :::CIS 3 representation had ever been received by the petitioner. Learned counsel for the petitioner submitted that the petitioner would be .
content in case the respondent/competent authority is directed to decide petitioner's representation within a time bound schedule.
Learned Additional Advocate General has no objection to this recourse.
In view of these submissions, without adverting to the merits of the case, we dispose of the present writ petition by directing the respondent/competent authority to decide the pending representation of the petitioner within a period of two months from today by passing a speaking order in accordance with law. The decision so arrived be also communicated to the petitioner. Pending miscellaneous application(s), if any, shall also stand disposed of.
( Mohammad Rafiq ) Chief Justice 23rd December, 2021 (vs) ( Jyotsna Rewal Dua ) Judge ::: Downloaded on - 31/01/2022 23:29:01 :::CIS