Himachal Pradesh High Court
Sh. Nand Lal Verma vs Himachal Pradesh University & Anr on 25 July, 2023
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP Nos.4758, 4759,4760,4761,4762, 4763, ,
.
4764/2023
Decided on: 25.07.2023
CWP No.4758/2023
Sh. Nand Lal Verma ....Petitioner
Versus
Himachal Pradesh University & Anr. ......Respondents
CWP No.4759/2023
Dr. Hem Raj Sharma ....Petitioner
Versus
Himachal Pradesh University & Anr. ......Respondents
CWP No.4760/2023
Raman Kumar ....Petitioner
Versus
Himachal Pradesh University & Anr. ......Respondents
CWP No.4761/2023
Heem Datt Sharma ....Petitioner
Versus
Himachal Pradesh University & Anr. ......Respondents
CWP No.4762/2023
Tej Ram Sharma ....Petitioner
Versus
Himachal Pradesh University & Anr. ......Respondents
CWP No.4763/2023
Sushil Kumar Sharma ....Petitioner
Versus
Himachal Pradesh University & Anr. ......Respondents
.
CWP No.4764/2023
Raj Kumar Sharma ....Petitioner
Versus
Himachal Pradesh University & Anr. ......Respondents
Coram
Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1
For the petitioners : Mr. Radhey Sham Gautam,
Advocate.
For the respondent : Mr. Devender K. Sharma, Advocate
for respondent No.1 in all th
petitions
Mr. Anup Rattan, Advocate General
with Mr. Y.P.S.Daulta and Mr. Varun
Chandel, Additional Advocate
General for respondent No.2-State in
all the petitions.
Jyotsna Rewal Dua, J
Prayer in these petitions is to include Secretariat pay as
part of the Basic Pay for computing pension and other retiral benefits.
2. Learned counsel for the petitioners submitted that the
issue raised in these petitions is squarely covered by the judgment
rendered by the Hon'ble Single Bench of this Court in CWP No.
Whether reporters of the local papers may be allowed to see the judgment?
208/2020 (Durga Ram Vs. Himachal Pradesh University & Anr.
alongwith connected matters) decided on 18.10.2022. Learned
.
counsel for the petitioners further submitted that the petitioners would
be content, in case, respondents/competent authority are directed to
consider and decide the case of the petitioners, in light of the law laid
down in the aforesaid judgment, in a time bound manner. Prayer is not
opposed by learned counsel for the respondents.
3. In this view of the matter, these writ petitions are disposed
of by directing the respondents/competent authority to consider and
decide the case of the petitioners in light of the aforesaid judgment and
in case, the petitioners are found to be similarly situated then the
benefit extended to the petitioners in the aforesaid judgment, shall also
be extended to the petitioners in the instant cases also. The entire
exercise be completed within six weeks from today.
These petitions are disposed of, in above terms, so also
the pending application(s), if any.
Jyotsna Rewal Dua
Judge
25th July, 2023
gaurav
