Himachal Pradesh High Court
Naresh Kumar vs Unknown on 7 July, 2022
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, AT SHIMLA
.
ON THE 7th DAY OF JULY, 2022.
BEFORE
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
&
HON'BLE MS. JUSTICE JYOTSNA REWAL DUA
CIVIL WRIT PETITION No. 26/2022
BETWEEN:-
1. NARESH KUMAR,
S/O SH. ACHHAR SINGH,
RESIDENT OF VILLAGE DAGROUN,
P.O. KASHMAILA, TEHSIL BALDWARA,
DISTRICT MANDI, H.P. AGED 36 YEARS.
2. DESH RAJ,
S/O SH. BALAK RAM,
RESIDENT OF VILLAGE AND P.O. NAROLA,
TEHSIL BALDWARA, DISTRICT MANDI, H.P.
AGED 42 YEARS.
3. ASHOK KUMAR,
S/O LATE SH. CHANDERMANI SHARMA,
RESIDENT OF VILLAGE HARLIYAN, P.O. BALDWARA,
TEHSIL BALDWARA, DISTRICT MANDI,
H.P. AGED 46 YEAS.
4. AJAY KUMAR,
S/O SH. JAGDISH CHAND,
RESIDENT OF VILLAGE GADHYANI,
P.O. RAKOH, TEHSIL SARKAGHAT,
DISTRICT MANDI, H.P AGED 40 YEARS.
5. VISHVA PRASANT,
S/O SH. NEK RAM,
RESIDENT OF VILLAGE TARYAMBLA, P.O.LONGNI,
TEHSIL DHARAMPUR, DISTRICT MANDI,
H.P. AGED 42 YEARS.
6. ADARSH KUMAR,
S/O SH. RAMESH CHAND SHARMA,
RESIDENT OF VILLAGE MATH,
P.O. & TEHSIL BALDWARA, DISTRICT MANDI,
H.P. AGED 45 YEARS.
7. AJAY KUMAR,
.
S/O SH. HARI RAM,
RESIDENT OF VILLAGE BASTLA, P.O. NAUBAHI,
TEHSIL SARKAGHAT, DISTRICT MANDI,
H.P. AGED 41 YEARS.
8. SURESH KUMAR,
S/O LATE SH. PREM DASS,
RESIDENT OF HOUSE NO. 124/1,
RESIDENT OF VILLAGE AND POST OFFICE BHAMBLA,
TEHSIL SARKAGHAT, DISTRICT MANDI,
H.P. AGED 39 YEARS
9. VINDO KUMAR,
S/O SH. JAGIR CHAND THAKUR,
RESIDENT OF VILLAGE AND P.O. BIJANI,
TEHSIL SADAR, DISTRICT MANDI,
H.P. AGED 45 YEARS.
10. VIVEK KUMAR,
S/O SH. MILKHI RAM,
RESIDENT OF VILLAGE MOHIN, P.O. GOPLAPUR,
TEHSIL SARKAGHAT, DISTRICT MANDI,
H.P. AGED 36 YEARS.
11. SATISH KUMAR,
S/O SH. PRAYAG RAJ,
RESIDENT OF VILLAGE BASTLA,
P.O. NAUBAHI, TEHSIL SARKAGHAT,
DISTRICT MANDI, H.P. AGED 42 YEARS.
12. SUNIL THAKUR,
S/O SH. LASHKARI RAM,
RESIDENT OF VPO AND TEHSIL BALDWARA,
DISTRICT MANDI, H.P. AGED 45 YEARS
13. KAMAL KUMAR,
S/O SH. YADVINDER,
RESIDENT OF VILLAGE REUR,
P.O. REWALSAR, TEHSIL BALH,
DISTRICT MANDI, H.P. AGED 37 YEARS.
14. BHUSHAN SHARMA,
S/O LATE SH. PREM LAL SHARMA,
RESIDENT OF PREM BHAWAN, DEV NAGAR,
NEAR KALI TEMPLE, KASUMPTI,
SHIMLA 9, AGED 42 YEARS.
15. VINOD KUMAR,
S/O SH. BANTA SINGH,
R/O VILLAGE TIKKARI, P.O. SAMAILA,
.
TEHSIL BALDWARA, DISTRICT MANDI,
H.P. AGED 42 YEARS.
......PETITIONERS
(BY MR. RAMAKANT SHARMA, ADVOCATE)
AND
1. STATE OF H.P.
THROUGH ITS PRINCIPAL SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL PRADESH,
SHIMLA-171002.
2. DIRECTOR DENTAL HEALTH SERVICES,
KASUMPTI, HIMACHAL PRADESH, SHIMLA-9.
3. HIMACHAL PRADESH STAFF SELECTION COMMISSION,
HAMIRPUR, DISTRICT HAMIRPUR,
HP THROUGH ITS SECRETARY.
......RESPONDENTS
(MR. AJAY VAIDYA SR. ADDL. A.G. FOR R-1 & R-2)
(MR. SANJEEV KUMAR, ADVOCATE, FOR R-3)
CIVIL WRIT PETITION No. 51/2022
BETWEEN:-
1. RAJEEV CHAUHAN
S/O SH. DALER SINGH,
VPO BHADERWAR, TEHSIL SARKAGHAT,
DISTT MANDI, H.P.
AGE 45 YEARS (ROLL NO. 656000186)
2. RAJESH KANT
S/O SH. DALIP SINGH
R/O VILLAGE TIKRI, P.O. KAHAHAN,
TEHSIL SARKHAGHAT, DISTRICT MANDI,
H.P. PIN 175049, AGED 44 YEARS.
(ROLL NO. 656000145)
3. SUNIL KATWAL,
S/O SH. NANAK CHAND,
R/O VILLAGE LALANA, P.O. MARHI,
TEHSIL DHARAMPUR, DISTT. MANDI,
H.P. AGED 37 YEARS. ROLL NO. 656000208
4. ARVIND KUMAR
S/O LATE SH. ASHOK,
.
R/O VILL GORE, P.O. NABAHI,
TEHSIL SARKAGHAT, DISTRICT MANDI,
H.P. AGE 41 YEARS (ROLL NO. 656000058)
5. VISHAL SONI,
S/O SH. RAMESH SONI,
RESIDENT OF VILLAGE MUCHHWAN,
P.O. KARLOTI, TEHSIL GHUMARWI,
DISTRICT MANDI, H.P. AGED 37 YEARS
ROLL NO. 656000058
......PETITIONERS
(BY MR. LOVNEESH SINGH THAKUR, ADVOCATE)
AND r
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL SECRETARY (HEALTH)
GOVERNMENT OF H.P.,
SHIMLA-2 H.P.
2. THE SECRETARY,
H.P. STAFF SELECTION COMMISSION,
HAMIRPUR.
3. THE DEPUTY DIRECTOR (LEGAL),
HEALTH & FAMILY WELFARE DIRECTORATE,
GOVERNMENT OF H.P., SHIMLA-9
......RESPONDENTS
(MR. AJAY VAIDYA SR. ADDL. A.G. FOR R-1 & R-3)
(MS. SUCHITRA SEN, ADVOCATE, FOR R-2)
CIVIL WRIT PETITION No. 1733/2022
BETWEEN:-
VIRENDER KUMAR
S/O SH. MANOHAR LAL,
R/O VILLAGE SAROHLI, P.O. SURAJPUR-BARI,
TEHSIL SARKAGHAT, DISTRICT MANDI, H.P.
......PETITIONER
(BY MR. LOVNEESH SINGH THAKUR, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
.
THROUGH ITS PRINCIPAL SECRETARY (HEALTH)
GOVERNMENT OF H.P.,
SHIMLA-2 H.P.
2. THE SECRETARY,
H.P. STAFF SELECTION COMMISSION,
HAMIRPUR.
3. THE DEPUTY DIRECTOR (LEGAL),
HEALTH & FAMILY WELFARE DIRECTORATE,
GOVERNMENT OF H.P., SHIMLA-9
......RESPONDENTS
(MR. AJAY VAIDYA SR. ADDL. A.G. FOR R-1 & R-3)
(MS. SUCHITRA SEN, ADVOCATE, FOR R-2)
CIVIL WRIT PETITION No. 1734/2022
BETWEEN:-
OM PRAKASH,
S/O SH. RAM SWARUP,
R/O VILLAGE & P.O. DARWAR,
TEHSIL SARKAGHAT, DISTRICT MANDI, H.P.
......PETITIONER
(BY MR. LOVNEESH SINGH THAKUR, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL SECRETARY (HEALTH)
GOVERNMENT OF H.P.,
SHIMLA-2 H.P.
2. THE SECRETARY,
H.P. STAFF SELECTION COMMISSION,
HAMIRPUR.
3. THE DEPUTY DIRECTOR (LEGAL),
HEALTH & FAMILY WELFARE DIRECTORATE,
GOVERNMENT OF H.P., SHIMLA-9
......RESPONDENTS
(MR. AJAY VAIDYA SR. ADDL. A.G. FOR R-1 & R-3)
(MS. SUCHITRA SEN, ADVOCATE, FOR R-2)
CIVIL WRIT PETITION No. 1737/2022
.
BETWEEN:-
NISHANT THAKUR
S/O SH. PRATAP SINGH,
R/O VILLAGE & P.O. BADEHAR,
TEHSIL HAMIRPUR, DISTRICT HAMIRPUR,
H.P. AGE 39 YEARS, (ROLL NO. 656000038)
......PETITIONER
(BY MR. LOVNEESH SINGH THAKUR, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL SECRETARY (HEALTH)
GOVERNMENT OF H.P.,
SHIMLA-2 H.P.
2. THE SECRETARY,
H.P. STAFF SELECTION COMMISSION,
HAMIRPUR.
3. THE DEPUTY DIRECTOR (LEGAL),
HEALTH & FAMILY WELFARE DIRECTORATE,
GOVERNMENT OF H.P., SHIMLA-9
......RESPONDENTS
(MR. AJAY VAIDYA SR. ADDL. A.G. FOR R-1 & R-3)
(MS. SUCHITRA SEN, ADVOCATE, FOR R-2)
____________________________________________________________
These petitions coming on for admission after notice this
day, Hon'ble Mr. Justice Tarlok Singh Chauhan, passed the
following:
ORDER
Since common questions of law and facts arise for
consideration in these petitions, the same were taken up together
.
for hearing and are being disposed of by a common order.
2 The issue raised in these petitions is squarely
answered against the petitioners in a batch of petitions lead being
CWP No. 1002/2020, titled as Aneesh Kumar & ors. vs. State
of H.P. & anr., decided on 23.6.2022.
3 Accordingly, directions and observations contained in
the aforesaid judgment shall apply to these cases also mutatis
mutandis.
4 The writ petitions are disposed of, in the aforesaid
terms, so also the pending application(s), if any.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
7TH July 2022.
(pankaj)
