Sangil Singh & Ors vs State Of H.P. & Anr
2023 Latest Caselaw 10555 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.3867 of 2023 Decided on: 28th July, 2023

.

_________________________________________________________________

Sangil Singh & Ors. ....Petitioners

Versus

State of H.P. & Anr. ...Respondents _________________________________________________________________ Coram Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Devender K. Sharma, Advocate.

For the respondents: Mr. Y. P. S. Dhaulta, Additional

Advocate General with Ms. Seema Sharma and Mr. Sumit Sharma, Deputy Advocates General.

Jyotsna Rewal Dua, Judge

Notice. Ms. Seema Sharma, learned Deputy

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. Heard.

3. The petitioners have filed the present petition for

the grant of following relief:-

"(A) That a writ of certiorari may kindly be issued and

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

instructions dated 26.07.2014 may kindly be quashed and set aside and a writ of mandamus may kindly be issued against the respondent department and the department be directed to grant

.

revised initial pay sale (year 2006) to the petitioners

w.e.f. 01.04.2007 to 31.03.2010 with all consequential benefits in view of the law laid down in CWPOA 7661 of 2019 titled as Pushap Raj

Khimta and others Vs. State of HP and others in the interest of justice and fair play."

4. Learned counsel for the petitioners submitted that

the reliefs prayed for by the petitioners are covered by the

decision dated 29.06.2022, rendered in CWPOA No. 7661 of

2019 ( Pushap Raj Khimta & others Vs. State of H.P. &

Ors.). Learned counsel for the petitioners states that the

petitioners would be content if the cases of the petitioners are

considered by the respondents in light of the aforesaid

judgment. Learned Deputy Advocate General has no

objection to this prayer.

5. Having regard to above submissions and without

examining the merits of the matter, this petition is disposed

of by directing the respondents to consider the respective

cases of the petitioners in light of the aforesaid judgment and

pass appropriate orders in accordance with law within a

period of six weeks from the date of receipt of copy of this

order. The decision so arrived at, shall also be communicated

to the petitioners.

Pending miscellaneous application(s), if any, also

.

to stand disposed of.

                                                Jyotsna Rewal Dua
                                                      Judge
    July 27, 2023
       R.Atal




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