Suraj Mani vs State Of H.P. & Others
2023 Latest Caselaw 17523 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           CWPOA No. 6558 of 2020

                                                            Date of decision: 4.11.2023




                                                                                          .

    Suraj Mani.                                                                              ...Petitioner.

                                                  Versus





    State of H.P. & others.                                                                ...Respondents.

    Coram





    Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?1

    For the Petitioner.                      Mr.Devender K. Sharma, Advocate, vice

                                             Mr.C.N. Singh, Advocate.

    For the Respondents:                     Mr.Anup Rattan, Advocate General, with
                                             Ms.Seema   Sharma,   Deputy  Advocate


                                             General.

                        Vivek Singh Thakur, Judge (Oral)

CMP (T) No. 778 of 2023

This application is filed to bring on record certain documents.

The application is allowed and the documents filed alongwith the application

are taken on record.

2. The application stands disposed of.

CWPOA No.6551 of 2020

3. Annexure A-2 annexed with CMP (T) No.778 of 2023 is the

decision dated 25.07.2023 of the Himachal Pradesh Public Works

Department qua the petitioner and it indicates that the case of the petitioner

would be covered by the decision of the Full Bench of this Court dated

22.02.2022, rendered in CWP No.2711 of 2017, titled as Baldev Versus

State of Himachal Pradesh and others alongwith connected matter.

4. Having regard to the said order passed by the respondents,

they are directed to consider the grant of pension to the petitioner in terms of

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

the judgment in the case of Baldev referred to supra and also the decision of

the Hon'ble Supreme Court dated 08.03.2018 rendered in Civil Appeal

No.6309 of 2017, titled as Sunder Singh Versus The State of Himachal

.

Pradesh & Ors., as further clarified in decision dated 18.07.2022, rendered

in Civil Appeal No.4792 of 2022, titled as Balo Devi & others Versus

State of Himachal Pradesh and others.

5. The CWPOA stands disposed of in the above terms, so also

the pending miscellaneous application(s), if any.

(Vivek Singh Thakur), Judge.

(Sandeep Sharma), Judge.

4th November, 2023 (Keshav)