SHUBH KARAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this writ petition, the petitioner has, inter alia, prayed for the following reliefs:-

(2.) The petitioner contends that in terms of Annexure P-5, dtd. 8/5/2025, when she was promoted on regular basis against the post of Principal (School Cadre), said promotion was conferred with immediate effect as from the date of the notification and on notional basis from the date the petitioner assumed the charge of the post of Principal on placement basis. The grievance of the petitioner is that she has been discriminated by the Department, as in other cases, incumbents similarly situated as the petitioner, were promoted on regular basis from the date they assumed the charge of the post of Principal on placement basis.

(3.) Learned counsel for the petitioner submitted that the reliefs prayed for the petitioner is otherwise squarely covered by the judgment passed by this Court in CWP No. 9321 of 2025, titled Vijay Parmar and others Vs. State of Himachal Pradesh, decided on 6/4/2026, and the petition be disposed of with the direction that the judgment passed therein shall mutatis mutandis be construed to have been passed in the present petition also.