Dr. Manorma Devi vs Himachal Pradesh University & Anr
2023 Latest Caselaw 9824 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP Nos.4614, 4615, 4616, 4617, 4618, 4619/2023

.

Decided on: 19.07.2023

CWP No.4614/2023

Dr. Manorma Devi ....Petitioner

Versus Himachal Pradesh University & Anr. ......Respondents

CWP No.4615/2023

Om Parkash Sharma ....Petitioner

Versus

Himachal Pradesh University & Anr. ......Respondents

CWP No.4616/2023

Malkiat Raj ....Petitioner

Versus

Himachal Pradesh University & Anr. ......Respondents CWP No.4617/2023

Prem Lal ....Petitioner

Versus

Himachal Pradesh University & Anr. ......Respondents CWP No.4618/2023

Bhim Singh Chauhan ....Petitioner

Versus

Himachal Pradesh University & Anr. ......Respondents CWP No.4619/2023

Yashwant Dev Bhardwaj ....Petitioner

Versus

Himachal Pradesh University & Anr. ......Respondents Coram The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

.

Whether approved for reporting?1

For the petitioners : Mr. Radhey Sham Gautam, Advocate.

For the respondents : Ms. Archana Dutt, Advocate, for the respondents in CWP Nos. 4614, 4615, 4616/2023.

Mr. Devender K. Sharma, Advocate, for the respondents in CWP r Nos.4617 & 4618/2023.

Mr. Nitin Thakur, Advocate, for the respondents in CWP No.4619/2023.

Jyotsna Rewal Dua, J

All these petitions pertain to grant of Secretariat Pay.

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.

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.

Whether reporters of the local papers may be allowed to see the judgment?

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.

The instant petition is disposed of, in above terms, so also

the pending application(s), if any.

Jyotsna Rewal Dua

Judge 19th April, 2023 (Rohit)