JEEVAN PRAKASH SHARMA Vs. STATE OF H.P.

JUDGEMENT

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

(2.) Mr. A.K. Gupta, learned Counsel for the petitioner submits that the present petitioner and one Shri Nanak Chand, who was similarly situated as the petitioner, had approached the erstwhile Himachal Pradesh Administrative Tribunal, praying for the same reliefs, which the petitioner has prayed for in the present petition. The original application, which was filed by Nanak Chand, i.e. OA (M) No. 375 of 2017, titled as Nanak Chand versus The State of H.P. and others, was decided by the learned Tribunal vide order dated 09.05.2018. A copy of the order so passed by learned Tribunal has been handed over by learned Counsel for the petitioner in the Court, para 5 and 6 thereof read as under:-

(3.) He submits that this petition be also disposed of in terms of the observations, as have been made by learned Tribunal in paras 5 and 6 of the order passed by it on 09.05.2018, for the reason that after the decision of the learned Tribunal, Shri Nanak Chand already stands promoted against the post of Clerk, whereas the case of the petitioner is not being considered for promotion as Clerk/Typist on the pretext of pendency of the present writ petition.