Himachal Pradesh High Court
Kiran vs State Of H.P. And Others on 16 March, 2023
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.2974 of 2020
alongwith connected matters
Decided on: 16th March, 2023
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1. CWP No.2974 of 2020
.
Kiran .....Petitioner
Versus
State of H.P. and others .....Respondents
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2. CWP No.7157 of 2022
Nand Bahadur .....Petitioner
Versus
State of H.P. and others .....Respondents
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3. CWP No.7158 of 2022
Mohan .....Petitioner
Versus
State of H.P. and others .....Respondents
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4. CWP No.7160 of 2022
Bahadur Singh (Bhadar) .....Petitioner
Versus
State of H.P. and others .....Respondents
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5. CWP No.7161 of 2022
Som Bahadur .....Petitioner
Versus
State of H.P. and others .....Respondents
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6. CWP No.7178 of 2022
Maili .....Petitioner
Versus
State of H.P. and others .....Respondents
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7. CWP No.7179 of 2022
Lucky .....Petitioner
Versus
State of H.P. and others .....Respondents
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8. CWP No.7183 of 2022
Kalpna .....Petitioner
Versus
State of H.P. and others .....Respondents
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9. CWP No.7184 of 2022
Kali Maya .....Petitioner
Versus
State of H.P. and others .....Respondents
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10. CWP No.7185 of 2022
Pasang .....Petitioner
Versus
State of H.P. and others .....Respondents
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11. CWP No.7186 of 2022
Kamli .....Petitioner
Versus
State of H.P. and others .....Respondents
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12. CWP No.7216 of 2022
Pasang .....Petitioner
Versus
State of H.P. and others .....Respondents
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13. CWP No.7217 of 2022
Mishri .....Petitioner
Versus
State of H.P. and others .....Respondents
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14. CWP No.7218 of 2022
Chheba .....Petitioner
Versus
State of H.P. and others .....Respondents
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15. CWP No.7219 of 2022
Railman .....Petitioner
Versus
State of H.P. and others .....Respondents
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16. CWP No.7220 of 2022
Prem Bahadur .....Petitioner
Versus
State of H.P. and others .....Respondents
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17. CWP No.7221 of 2022
.....Petitioner
Sukh Ram
Versus
State of H.P. and others .....Respondents
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18. CWP No.7222 of 2022
Jethi .....Petitioner
Versus
State of H.P. and others .....Respondents
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19. CWP No.7326 of 2022
Sonu .....Petitioner
Versus
State of H.P. and others .....Respondents
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20. CWP No.7327 of 2022
Chamba .....Petitioner
Versus
State of H.P. and others .....Respondents
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21. CWP No.7328 of 2022
Gorimaya .....Petitioner
Versus
State of H.P. and others .....Respondents
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.
22. CWP No.7333 of 2022
Gian Bahadur .....Petitioner
Versus
State of H.P. and others .....Respondents
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23. CWP No.7334 of 2022
Sanjay Maya .....Petitioner
Versus
State of H.P. and others .....Respondents
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24. CWP No.7873 of 2022
.....Petitioner
Kanchhi
Versus
State of H.P. and others .....Respondents
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25. CWP No.7874 of 2022
Parvati .....Petitioner
Versus
State of H.P. and others .....Respondents
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26. CWP No.7889 of 2022
Ravi .....Petitioner
Versus
State of H.P. and others .....Respondents
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27. CWP No.7890 of 2022
Sunita .....Petitioner
Versus
State of H.P. and others .....Respondents
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28. CWP No.7891 of 2022
Tara Devi .....Petitioner
Versus
State of H.P. and others .....Respondents
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29. CWP No.7892 of 2022
Dil Bahadur .....Petitioner
Versus
State of H.P. and others .....Respondents
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30. CWP No.7893 of 2022
Dolma .....Petitioner
Versus
State of H.P. and others .....Respondents
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31. CWP No.7928 of 2022
Saili .....Petitioner
Versus
State of H.P. and others .....Respondents
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32. CWP No.7929 of 2022
Mangla .....Petitioner
Versus
State of H.P. and others .....Respondents
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33. CWP No.7930 of 2022
Dolma .....Petitioner
Versus
State of H.P. and others .....Respondents
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34. CWP No.7931 of 2022
Lal Bahadur .....Petitioner
Versus
State of H.P. and others .....Respondents
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35. CWP No.7932 of 2022
Dawa .....Petitioner
Versus
State of H.P. and others .....Respondents
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36. CWP No.7933 of 2022
Dolma .....Petitioner
Versus
State of H.P. and others .....Respondents
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37. CWP No.7934 of 2022
Saili .....Petitioner
Versus
State of H.P. and others .....Respondents
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38. CWP No.7935 of 2022
.....Petitioner
Budhi Maya
Versus
State of H.P. and others .....Respondents
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39. CWP No.7936 of 2022
Pana Devi .....Petitioner
Versus
State of H.P. and others .....Respondents
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40. CWP No.7942 of 2022
Pembi .....Petitioner
Versus
State of H.P. and others .....Respondents
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41. CWP No.8114 of 2022
Dal Bahadur .....Petitioner
Versus
State of H.P. and others .....Respondents
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42. CWP No.8393 of 2022
Kharak Bahadur .....Petitioner
Versus
State of H.P. and others .....Respondents
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.
Coram
Ms. Justice Jyotsna Rewal Dua
Whether approved for reporting? 1
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For the Petitioner(s): Mr. A.K. Gupta and Mr. Bonit
Prakash, Advocates, in all the
matters.
For the Respondents: Mr. Rupinder Singh Thakur and
Mr. Navlesh Verma, Additional
Advocates General with Ms. Seema
Sharma and Mr. Sumit Sharma,
r Deputy Advocates General, in all the
matters.
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Jyotsna Rewal Dua, Judge
All these civil writ petitions, being inter-
connected, raising a common issue, are taken up together
for discussion and decision. However, for the sake of
convenience, facts/averments from CWP No.2974 of 2020
shall be referred to.
2. The petitioners have filed the writ petitions for
grant of following identical substantive relief:-
"i. That Annexure P-2 may be set aside/quashed and the
respondents may be ordered to grant work charge
status/regularize the services of the petitioner from the
date she completed 8 years' service with all the benefits
incidental thereof.
Whether reporters of print and electronic media may be allowed to see the order? Yes.
3. During the course of hearing, learned counsel
for the petitioners submitted that the respective cases of the
petitioners and the relief(s) prayed for by them are covered
by judgment dated 12.01.2023, rendered by this Court in
.
LPA No.165 of 2021 (State of HP and others Versus
Surajmani and another) alongwith connected matters.
Learned counsel further submitted that the petitioners
would be content in case a direction is issued to the
respondents/competent authority to consider the respective
cases of the petitioners for redressal of their grievances
pointed out in the instant petitions in light of the aforesaid
decision within a time bound manner.
4. In view of the innocuous prayer made by learned
counsel for the petitioners and without examining the
merits of the matter, these writ petitions are disposed of
with a direction to the respondents/competent authority to
consider and decide the respective cases of the petitioners
by passing appropriate orders in accordance with law,
within a period of four weeks from today. While deciding the
matter, the aforesaid judgment in Surajmani's case, supra,
be kept in view. The decision so arrived at shall also be
communicated to the petitioners.
The writ petitions stand disposed of in the above
terms, so also the pending miscellaneous application(s), if
any.
.
Jyotsna Rewal Dua
March 16, 2023 Judge
Mukesh
r to
