Roshan Lal vs State Of H.P And Others

Vivek Singh Thakur, J

Learned Deputy Advocate General submits that vide order dated 28th October, 2020, petitioner has been promoted as Language Teacher w.e.f. 15th September, 2014, the date from which his juniors were promoted and, therefore, grievance of the petitioner stands redressed and nothing survives to be adjudicated.

Copy of order along-with instructions received from the Department has also been placed on record.

Learned counsel for the petitioner submits that though petitioner has been promoted from the date when his juniors were promoted, however, consequential benefits on account thereof have not been extended to the petitioner. The claim of the petitioner for promotion, from the date his juniors were promoted, stands acceded to by the respondent-State, therefore, petitioner is also entitled for consequential benefits.

In view of above, present petition is disposed of with a direction to the respondents to extend consequential benefits to the petitioner on account his promotion on or before 31st December, 2020. Pending application(s), if any, also stands disposed of.