Himachal Pradesh High Court
State Of Hp And Ors. V. Surajmani ... vs Thakur on 9 May, 2022
Bench: Mohammad Rafiq, Sandeep Sharma
.
State of HP and Ors. V. Surajmani and Anr alongwith
connected matters.
LPA No. 165/2021, CWP No. 2097/2015, 1946/2016,
2398/2016, 2713/2016, 2763 to 2766/2016, 2769 to
2772/2016, 2804/2016, 2806/2015, 2827/2016, 2828/2016,
2871/2016, 2876 to 2881/2016, 2932/2016, 2973/2016,
2979/2016, 3027/2016, 3054/2016, 3205/2016, 3301/2016,
3304/2016, 414/2017, 614/2017, 1136/2017, 2043/2017,
45/2018, 590/2018, 1068/2018, 1069/2018, 1405/2018,
2482/2018, 2650/2018, 2666/2018, 2770/2018, 2795/2018,
2922/2018, 2975/ 2018, 2976/2018, 2978 to 2982/2018,
3077/2018, 64/2019, 88/2019, 109/2019, 168/2019,
176/2019, 245 to 247/2019, 250/2019, 256/2019,
275/2019, 329/2019, 365/2019, 556/2019, 626/2019,
706/2019, 748/2019, 826/2019, 838/2019, 886/2019,
1065/2019, 1196/2019, 1232/2019,1235/2019,
1317/2019,1493 to 1496/2019, 1716/2019, 2053/2019,
2193/2019, 2481/2019, 2671/2019, 2673 to 2677/2019,
2682 to 2686/2019, 3551/2019, 3600/2019, 3601/2019,
3790 to 3793/2019, 4130/2019, CMP (M) 1905/2019,
CWPOA Nos. 4950/2019, 6135/2019, 6336/2019,
7085/2019, 7789/2019, 7171/2019, 7250/2019, 7062/2019,
7837/2019, Ex. Pt. No. 26/2019, CWP Nos. 493/2020,
751/2020, 1162/2020, 1164/2020, 2333/2020, 2404/2020,
2405/2020, 2915/2020, 2937/2020, 3371/2020, 3900/2020,
3972/2020, 4136/2020, 4272/2020, 4662/2020, 5218/2020
5457/2020, 5480 to 5482/2020, 5489/2020, 5500/2020,
5620/2020, 5712/2020, 6079/2020, CWPOA No. 66/2020,
1328/2020, 1967/2020, 1968/2020, 4347/2020, CWP No.
29/2021, 37/2021, 60/2021, 73/2021, 74/2021, 117/2021,
206/2021, 208/2021, 244/2021, 278/2021, 314/2021,
324/2021, 327/2021, 783/2021, 830/2021, 936/2021,
938/2021, 942/2021, 949/2021, 1159 to 1169/2021,
1187/2021, 1189/2021, 1190/2021, 1198/2021, 1252/2021,
1254/2021, 1304/2021, 1371/2021, 1373/2021, 1376/2021,
1377/2021, 1379/2021, 1400/2021, 1408/2021, 1409/2021,
1446/2021, 1521/2021, 1523/2021, 1524/2021, 1580/2021,
1592 to 1594/2021, 1599/2021, 1666/2021,
1719/2021,1726/2021, 1729/2021, 1754/2021, 1777/2021,
1787/2021, 1803/2021, 2482/2021, 2966/2021, 3171/2021,
3185/2021, 3750/2021, 3751/2021, 4163/2021, 4249/2021,
4547/2021, 4551/2021, 4552/2021, 5858/2021, 5906/2021,
5923/2021, 5926/2021, 5950/2021, 6746/2021, LPA No.
9/2021, 162/2021, Ex.PT No. 210/2021, Ex. P. No. 28/2021,
CWP No. 1180/2022, 1194/2022, LPA No. 32/2022
09.5.2022 Present: Mr. Ashok Sharma, Senior Advocate with Mr.
Tara Singh Chauhan, Advocate, for the HPSEB
Ltd.
M/s. Ashwani K. Gupta, Adarsh K.Vashisht,
Y.P.S. Dhaulta for the petitioners in the
.
respective writ petitions.
Mr. Sanjeev Bhushan, Senior Advocate with
M/s.Rajesh Kumar, Rahul Mahajan, Avinash
Jaryal, Sunil Awasthi, S.C. Sharma, Shalini
Thakur, Manohar Lal Sharma, Sandeep
Chauhan, C.N.Singh,Jaidev Thakur, Dalip K.
Sharma, Tanuj Thakur, Yogesh Kumar
Chandel, Sanjay Kumar Sharma, Kulbushan
Khajuria, Kulwant Chauhan, Naresh Verma,
Varun Rana, Vinod Thakur, for the private
respondents.
Considering that large number of writ petitions
are clubbed to be heard together, we require the learned
counsel for the petitioners to classify the cases in the
following categories:
1.) The cases which are covered by the judgment
passed by a coordinate Bench of this court in
CWP No. 3111 of 2016 titled State of HP v.
Ashwani Kumar, further upheld by the Hon'ble
Supreme Court in CA No. 5753 of 2019, titled
State of HP v. Ashwani Kumar.
2.) The cases in which argument has been raised
by the petitioners that benefit of (i) work charge
status and (ii) regularization, has been granted
to their juniors.
3.) The cases of the particular department where
the orders passed in similar matters have been
implemented.
4.) The cases pertaining to employees of HP State
Electricity Board.
5.) The cases pertaining to the municipalities and
other local bodies.
6.) The cases in which State has raised a plea
that there is no work charged establishment in a
.
particular department.
7.) Cases should be segregated department
wise.
Now matters to come up on 18.5.2022.
CWP Nos. 3421 of 2019, CWP No. 2158 of
2022 and CWPOA No. 2662 of 2020
Delink.
( Mohammad Rafiq ),
Chief Justice
( Sandeep Sharma ),
Judge
9th May, 2022
Manjit
