Himachal Pradesh High Court
Smt. Amar Kaur vs State Of H.P. & Ors on 11 May, 2023
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No.3907 of 2020 and
connected matters.
.
Decided on: 11th May, 2023
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1. CWP No.3907 of 2020
Smt. Amar Kaur .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
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2. CWP No.1756 of 2019
Shamsher Chand .......Petitioner
Versus
HRTC & Anr. ......Respondents
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3. CWP No.3387 of 2019
Hira Ram .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
_________________________________________________________________
4. CWP No.3613 of 2019
Puran Chand .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
_________________________________________________________________
5. CWP No.4208 of 2019
Smt. Kalawati .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
_________________________________________________________________
6. CWP No.4035 of 2019
Jai Ram .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
.
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7. CWP No.17 of 2020
Rama Nand .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
_________________________________________________________________
8. CWP No.1306 of 2020
Smt. Savitri Devi .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
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9. CWP No.1702 of 2020
Ajaib Singh .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
_________________________________________________________________
10. CWP No.1742 of 2020
Indra Devi .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
_________________________________________________________________
11. CWP No.1744 of 2020
Mouza Ram .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
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12. CWP No.1746 of 2020
Ravi Kumar .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
.
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13. CWP No.2310 of 2020
Parkash Chand .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
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14. CWP No.2318 of 2020
Bishan Dass .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
_________________________________________________________________
15. CWP No.3041 of 2020
Shiv Dass .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
_________________________________________________________________
16. CWP No.3042 of 2020
Prem Chand .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
_________________________________________________________________
17. CWP No.247 of 2021
Narayan Dutt .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
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18. CWP No.300 of 2021
Jagat Ram .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
.
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19. CWP No.1713 of 2021
Krishan Chand Dhiman .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
_________________________________________________________________
20. CWP No.2881 of 2021
Prem Chand .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
_________________________________________________________________
21. CWP No.4382 of 2021
Chamaru Ram .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
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22. CWP No.4929 of 2021
Shamsher Singh .......Petitioner
Versus
HRTC & Ors. ......Respondents
_________________________________________________________________
23. CWP No.2588 of 2022
Jagat Ram .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
.
_________________________________________________________________
24. CWP No.8659 of 2022
Hukmo Devi .......Petitioner
Versus
State of H.P. & Ors. ......Respondents
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Coram
Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
1 Whether approved for reporting?
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For the petitioner(s): Mr. A.K.Gupta, Advocate, in all the
petitions.
the respondent(s): Ms.Seema Sharma, Deputy Advocate
General, for respondents-State, in all
the petitions.
Mr. Ajay Chauhan, Advocate, for the
respondent(s)-HRTC in CWP No.
1756 of 2019.
Mr. V. B. Verma, Advocate for
respondents No.1 and 2 in CWP
No.4929 of 2021.
Mr. Amit Singh Chandel, Advocate,
for respondent No.3 in CWP No. 1746
of 2020.
Whether reporters of Local Papers may be allowed to see the judgment?
Mr.Sudhir Thakur, Senior Advocate
with Mr. Karun Negi, Mr. Balram
Sharma, Deputy Solicitor General of
India, Mr. Lokender Paul Thakur,
Senior Panel Counsel, Mr. Rajesh
.
Kash, Mr. Tek Ram Sharma, Mr.
Rangil Singh and Mr. Tara Chand
Chauhan Advocates for the
respondent(s)-Accountant General, in
the respective petitions.
Jyotsna Rewal Dua, Judge
the petitioners
employees.
They
in
are
Learned counsel for the petitioners submits that
these petitions
seeking applicability
are/were
of
Class-III
judgment
rendered by the Hon'ble Apex Court in Civil Appeal No.
6309 of 2017, titled Sunder Singh Vs. The State of
Himachal Pradesh & Ors.
This Court in CWP No.3385 of 2019 decided on
21.10.2022 (Roop Lal Vs. State of Himachal Pradesh and
others) has held that the judgment in Sunder Singh's case
(supra) has no applicability to Class-III employees. Hence, the
relief prayed for by the petitioner(s) with respect to
applicability of Sunder Singh's case, cannot be granted
to them. No other point was urged. Accordingly, all these
petitions are dismissed alongwith pending miscellaneous
application(s), if any.
.
Jyotsna Rewal Dua
Judge
May 11, 2023
R.Atal
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