KIRAN RANA Vs. STATE OF H.P.

JUDGEMENT

(1.) Even though the respondents have not filed reply to t e writ petition, however, with the consent of learned counsel for the parties, the matter is heard at this stage.

(2.) This writ petition has been filed for grant of following substantive reliefs:-

(3.) Learned counsel for the petitioners submits that even though the respondents have rejected the case of the petitioners for grant of promotional increment vide impugned office order dt. 26/4/2025, however, they are required to consider the case of the petitioners afresh for the reason as subsequent to the impugned order, the matter was adjudicated upon and the said relief was granted in Surya Prabha and others Versus State of H.P. and others. CWP No.5390 of 2024, decided on 28/5/2025 Learned counsel further submits that the petitioners will be satisfied in case the the respondents/competent authority(s) are directed to consider the cases of the petitioners afresh for grant of promotional increment to the post of Head Teacher in light of the aforesaid judgment. Learned Additional Advocate General appearing for the respondents is not averse to this prayer.