High CourtsDivision Bench(2011) 07 SHI CK 0235

Roshan Lal Atwal vs State of H.P. and Others

High Court Of Himachal Pradesh · Decided on 20 July 2011

HON’BLE JUDGES
Kurian Joseph, C.J · V.K. Sharma, J
CASE NUMBER
C.W.P (T) No. 8330 of 2008

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Judgment

5 paragraphs · 189 words

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

A) That Respondents No. 1 and 2 may very kindly be directed not to make any promotion to the post of District Food Supplies Officers until the decision of O.A. No. 1764 of 1995 and further if any promotion is made, the same may very kindly be quashed and set aside in the interest of justice.

B) That Respondents No. 1 and 2 be directed not to make any promotion on the basis of seniority list of 1993. It is submitted that in the exigency of the work if the promotion is to be made, then the same should be made on the basis of seniority list of 1995 Annexure A-4.

2.

Subject to the outcome of O.A. No. 1764 of 1995, it will be open to the Petitioner to approach the second Respondent, in which case the second Respondent/competent authority will take appropriate action in accordance with law after notice also to the affected parties within another four months.

3.

With the above observations, the writ petition is disposed of, so also the pending application(s), if any.