ASHRAF ALI Vs. KAMLESH KUMAR PANT

JUDGEMENT

(1.) The Erstwhile Tribunal vide order dated 15th March, 2017 passed in OA No. 720 of 2017 titled Ashraf Ali vs. State of HP and another had directed the respondent/competent authority to consider and decide the representation of petitioner in accordance with law as expeditiously as possible, but, not later than three months from the date of production of certified copy of order before the said authority by applicant.

(2.) In sequel to aforesaid order, the competent authority had passed order dated 30.6.2017, but, instead of deciding the claim of petitioner either way, representation was disposed of with observations that representation of petitioner could not be decided at that stage by the Department to avoid further litigation and contempt of Hon'ble Court in view of pendency of OA Nos. 3547 of 2016 and 5094 of 2016, which were registered as CWPOA No. 51 of 2019 and connected matters, after the receipt of record from Tribunal in the High Court on closure of Erstwhile Tribunal.

(3.) Cwpoa No. 51 of 2019 along with connected matter has been decided on 10th July, 2020 and allowed by directing the respondents not to consider the corrigendum dated 8.9.1988 as published in the official Gazette on 24.09.1988 for the purpose of making promotions to the post of Group Instructors.