Vasu Dev Sharma vs H.P.U. & Anr
2023 Latest Caselaw 10418 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.4815 of 2023 Decided on: 27th July, 2023 _________________________________________________________________

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    Vasu Dev Sharma                                                         ....Petitioner





                                       Versus
    H.P.U. & Anr.                                                           ...Respondents

_________________________________________________________________ Coram Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Radhey Shyam Gautam, Advocate.

For the respondents: Ms. Archna Dutt, Advocate, for

respondent No.1.

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Mr. Y. P. S. Dhaulta, Additional Advocate General with Ms. Seema

Sharma and Mr. Sumit Sharma, Deputy Advocates General, for respondent No.2.

Jyotsna Rewal Dua, Judge

Notice. Ms. Archna Dutt, learned Standing

Counsel and Ms. Seema Sharma, learned Deputy Advocate

General, appear and waive service of notice on behalf of

respondent 1 and respondent No.2, respectively.

2. Heard.

Whether reporters of Local Papers may be allowed to see the judgment?

3. Prayer in this petition is to include Secretariat pay

as part of the Basic Pay for computing pension and other

retiral benefits.

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4. Learned counsel for the petitioner submitted that

the issue raised in this petition is squarely covered by the

judgment rendered by the Hon'ble Single Bench of this Court

in CWP No. 208/2020 (Durga Ram Vs. Himachal Pradesh

University & Anr. alongwith connected matters) decided

on 18.10.2022. Learned counsel for the petitioner further

submitted that the petitioner would be content, in case,

respondents/competent authority are directed to consider

and decide the case of the petitioner, 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.

5. In this view of the matter, the writ petition is

disposed of by directing the respondents/competent authority

to consider and decide the case of the petitioner in light of the

aforesaid judgment and in case, the petitioner is found to be

similarly situated, then the benefit extended to the petitioners

in the aforesaid judgment, shall also be extended to the

petitioner in the instant case also. The entire exercise be

completed within six weeks from today. The decision to taken

shall be communicated to the petitioner.

The writ petition stands disposed of in the above

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terms, so also the pending miscellaneous application(s), if

any.

Jyotsna Rewal Dua Judge

July 27, 2023 R.Atal