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Bhindro vs State Of H. P. & Ors
2022 Latest Caselaw 10987 HP

Citation : 2022 Latest Caselaw 10987 HP
Judgement Date : 16 December, 2022

Himachal Pradesh High Court
Bhindro vs State Of H. P. & Ors on 16 December, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                            CWP No. 3578 of 2022 a/w CWPOA




                                                           .
                            Nos. 3234, 6139, 6142, 6147, 6154,





                            6157, 6158, 6159, 6161, 6165, 6167,
                            and 6168 of 2020, CWP Nos. 918, 930,
                            932, 933, 934, 939, 940, 952, 977,
                            1077, 1178, 1220 and 3560 of 2022





                            Decided on: 16.12.2022

    1. CWP No. 3578 of 2022





    Bhindro                                          ...Petitioner
                            Versus
    State of H. P. & Ors.                            ...Respondents
    2. CWPOA No. 3234 of 2020

    Dev Bahadur                                      ....Petitioner

                                 versus
    State of H. P. & Ors.                            ...Respondents
    3. CWPOA No. 6139 of 2020



    Tani                                             ....Petitioner
                                 versus
    State of H. P. & Ors.                            ...Respondents




    4. CWPOA No. 6142 of 2020





    Chain Lal                                        ....Petitioner
                                 versus
    State of H. P. & Ors.                            ...Respondents





    5. CWPOA No. 6147 of 2020
    Vinoj                                            ....Petitioner
                                 versus
    State of H. P. & Ors.                            ...Respondents
    6. CWPOA No. 6154 of 2020
    Shakti Prashad                                   ....Petitioner
                                 versus
    State of H. P. & Ors.                            ...Respondents




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                                  2




    7. CWPOA No. 6157 of 2020
    Tilak Raj                                     ....Petitioner




                                                        .
                              versus





    State of H. P. & Ors.                         ...Respondents





    8. CWPOA No. 6158 of 2020
    Jarmo                                         ....Petitioner
                              versus
    State of H. P. & Ors.                         ...Respondents





    9. CWPOA No. 6159 of 2020
    Raju                                          ....Petitioner
                              versus

    State of H. P. & Ors.                         ...Respondents

    10. CWPOA No. 6161 of 2020
    Yog Raj                                       ....Petitioner
                              versus


    State of H. P. & Ors.                         ...Respondents
    11. CWPOA No. 6165 of 2020
    Chaino                                        ....Petitioner




                              versus
    State of H. P. & Ors.                         ...Respondents





    12. CWPOA No. 6167 of 2020
    Gahlo                                         ....Petitioner





                              versus
    State of H. P. & Ors.                         ...Respondents
    13. CWPOA No. 6168 of 2020
    Suresh                                        ....Petitioner
                              versus
    State of H. P. & Ors.                         ...Respondents
    14. CWP No. 918 of 2022
    Devi Singh                                    ....Petitioner
                              versus




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                                 3




    State of H. P. & Ors.                         ...Respondents
    15. CWP No. 930 of 2022




                                                        .
    Himo                                          ....Petitioner





                              versus
    State of H. P. & Ors.                         ...Respondents
    16. CWP No. 932 of 2022





    Piar Singh                                    ....Petitioner
                              versus
    State of H. P. & Ors.                         ...Respondents





    17. CWP No. 933 of 2022
    Roso                                          ....Petitioner
                              versus

    State of H. P. & Ors.                         ...Respondents

    18. CWP No. 934 of 2022
    Yog Raj                                       ....Petitioner
                              versus
    State of H. P. & Ors.                         ...Respondents



    19. CWP No. 939 of 2022
    Joginder Pal & Ors.                           ....Petitioners




                              versus
    State of H. P. & Ors.                         ...Respondents





    20. CWP No. 940 of 2022
    Raman Kumar                                   ....Petitioner





                              versus
    State of H. P. & Ors.                         ...Respondents
    21. CWP No. 952 of 2022
    Bittu                                         ....Petitioner
                              versus
    State of H. P. & Ors.                         ...Respondents
    22. CWP No. 977 of 2022
    Ghindro                                       ....Petitioner
                              versus




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                                                      4




    State of H. P. & Ors.                                                   ...Respondents
    23. CWP No. 1077 of 2022




                                                                                 .
    Dayal Dutt & Anr.                                                       ....Petitioners





                                                  versus
    State of H. P. & Ors.                                                   ...Respondents
    24. CWP No. 1178 of 2022





    Man Chand                                                               ....Petitioner
                                                  versus
    State of H. P. & Ors.                                                   ...Respondents





    25. CWP No. 1220 of 2022
    Gurmeet Singh & Ors.                                                    ....Petitioner
                                                  versus
    State of H. P. & Ors.
                             r                                              ...Respondents

    26. CWP No. 3560 of 2022
    Naresh Kumar                                                            ....Petitioner
                                                  versus
    State of H. P. & Ors.                                                   ...Respondents



    Coram:




    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.





    Hon'ble Mr. Justice Virender Singh, Judge.
    Whether approved for reporting? 1
    For the Petitioner(s) : Mr. Prashant Sharma, Mr. A. K. Gupta, Mr.





                               Dharam Malhotra and Ms. Anjali
                               Malhotra, Advocates.

    For the Respondents :Mr. Ashok Sharma, A.G. with Mr. Vinod
                       Thakur, Mr. Shiv Pal Manhans, Addl.
                       A.Gs., Mr. J. S. Guleria and Mr. Bhupinder
                       Thakur, Dy. A.Gs.


    Tarlok Singh Chauhan, Judge (Oral)

Whether reporters of the local papers may be allowed to see the judgment? yes

Since common question of law and facts arise for

consideration in these petitions, therefore, they are taken up

.

together and are being disposed of by way of a common

judgment.

2. In order to maintain clarity and for the sake of

convenience, the facts are being taken from CWP No. 3578 of

2022.

3.

The prayers made in all these petitions are virtually

common to the effect that the respondents be directed to grant

actual financial benefit from the date when they completed eight

(8) years of regular service with arrears.

4. The respondents have filed their replies wherein they

have not disputed the claim of the petitioner(s) for

regularization, save and except, to contend that the financial

benefits would be available to them only for the preceding three

years from the date when they approached the Court and those

of the employees, who have not approached the Court, the

benefit would be granted for preceding three years from the date

of passing order dated 15.06.2015. This is clearly evident from

para-3 of the preliminary submissions, which reads as under:-

3. That upon dismissal of SLPs in Rakesh Kumar's case pertaining to identical issue of retrospective work charge status, the department has passed a detailed office order wherein it is decided that the actual financial benefit shall be admissible to respective workmen for proceeding three

years from the date of filing of writ petition(s) or OA (s) as also held in Jaidev Gupta V/S State of H. P. case. But in

.

those cases where workmen had not filed any DALHOUSIE

CHAMBA AYKUMARI writ petition, he/they shall be entitled for financial actual benefit for proceeding three years from the date of this order only (copy of order is attached as

Annexure R-2). The petitioner was also granted work charge status w.e.f. 01.01.2002 upon completion of 8 years of service and consequential benefits were granted

to him for preceding three years from the date of passing of order dated 15.6.2015 (copy of order is attached as Annexure R-2). During the year, 2015, the respondent No. 3 i.e. Executive Engineer HPPWD Division Chamba

processed the arrear bills of the petitioner alongwith

others bearing bill No. 1217 dated 23.11.2015 to the District Treasury office, Chamba but the District Treasury Office raised the objection on 2/12/2015 that "the copy of

Judgment of Hon'ble Court in favour of the above employee' be enclosed (Annexure R-3). As the petitioner earlier did not approach the Hon'ble Court for any claim,

therefore the copy could not be supplied to the Distt. Treasury and the objection was raised in the Arrear bill of

the petitioner and others by the Distt. Treasury Chamba and returned the bills to the Respondent No. 3 i.e.

Executive Engineer, Chamba Division HPPWD, Chamba. It is further submitted here that the District Treasury Office, Chamba vide office letter No.Fin(TR)CMA-TRYBills/2018-19- 4550 dated 10.12.2018(Annexure R-4) forwarded the matter to Special Secretary (Finance)-cum-Director, Treasuries, Accounts & Lotteries for obtaining necessary guidelines w.r.t. release of payment of petitioner. Again the matter was taken up with the District Treasury Chamba by the Executive Engineer, Chamba Division HPPWD, Chamba vide his letter dated 1.5.2019 (Annexure

R-5) but the District Treasury Chamba vide his letter No. 1631 dated 15.5.2019(Annexure R-6) intimated that the

.

matter is sub-judice in the Hon'ble Tribunal court, as and

when the matter is decided the same will be intimated. Therefore, in view of these facts and circumstances the respondent department is unable to release the arrear in

favour of petitioner. As and when the guidelines of the Special Secretary (Finance)-cum-Director, Treasuries, Accounts & Lotteries as asked by the Distt. Treasury

Officer Chamba vide above referred letter received regarding the release of payment of arrear of the petitioner and the bill of the petitioner is passed, the payment shall be made to the petitioner. Hence, the

present CWP being devoid of any merits deserves to be

dismissed and the District Treasury Office, Chamba also deserves to be issued direction to release the arrear in favour of petitioner. The necessary direction in this

regards are required to be issued to the District Treasury Office, Chamba to release the arrear in favour of the petitioner.

5. Learned counsel for the petitioner(s), on instructions,

states that their clients are agreeable to the grant of arrears as

set-forth by the respondents in the reply.

6. Consequently, the instant petitions are disposed of

with a direction to the respondents to adhere to the proposal as

given in para-3 (supra). The arrears to the petitioner(s) and

similarly situated employees be released within twelve weeks

from today.

7. The petitions stand disposed of in the aforesaid

terms, so also pending applications, if any.

.

For compliance, to come up on 17.03.2022.





                                              (Tarlok Singh Chauhan)
                                                        Judge





                                                   (Virender Singh)
    16th December, 2022                                 Judge
          (sanjeev)











 

 
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