PRATAP SINGH KANWAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner was initially appointed as a Clerk in the year 1998 in the office of District Tourism Development Officer, Chamba He was promoted to the post of Jr. Assistant on 15.09.2003, as per Recruitment and Promotion Rules, 1998.

(2.) Precisely, the claim of the petitioner is that, during his posting as a Clerk in the Office of District Tourism Development Office, Chamba, Himachal Pradesh, he was assigned duties and responsibilities of the posts of Sr. Assistant, Steno and Inspector (Hotels) in the year 2002 to 2008 and after 2008 to 2010 he discharged duties of Hotel Inspector, since post of Hotel Inspector was filled in the year 2008. Petitioner has averred in the petition that since posts of Sr. Assistant and Inspector (Hotels) were lying vacant in the office of District Tourism Development Office, Chamba, H.P, he performed his duties against the aforesaid posts diligently without there being any complaint, but till date he has not given salary and allowance of the posts of Inspector (Hotels). Since, despite repeated representations, claim of the petitioner never came to be considered by the authorities concerned, he was compelled to approach the erstwhile H.P. State Administrative Tribunal by filing O.A. No. 6255 of 2016, which on transfer to this Court, now stands re-registered as CWPOA No. 726 of 2020, praying therein for following substantive reliefs:-

(3.) Before the matter could be heard on merits, learned counsel representing the petitioner stated before this Court that since during the pendency of the present petition, the petitioner stands promoted to the post of Inspector (Hotels) on his turn, in terms of Recruitment and Promotion Rules, 2012, first relief, as prayed for, has been rendered infructuous and as such, he does not press the same.