SUBHASH CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is heard at this stage.

(2.) The petitioner seeks a direction to the respondents to release Grant-in-Aid from the date of his appointment, i.e. 2/6/2014, alongwith interest.

(3.) During hearing of the case, learned vice counsel appearing for the petitioner submitted that the relief claimed by the petitioner is covered under the judgment dtd. 21/7/2022 passed in CWP No.4876 of 2022 (Shri Jai Prakash Versus State of Himachal Pradesh and another), which, in turn, had followed the decision dtd. 26/11/2018 rendered in LPA No.53 of 2018 (State of Himachal Pradesh and others vs. Sh. Villam Singh). Learned vice counsel further submits that the petitioner would be content in case he is permitted to make a representation to the respondents/competent authority and the respondents are directed to consider and decide the same in light of the aforesaid judgments in a time bound manner. Learned Additional Advocate General has no objection to the aforesaid proposal.