Decided On: October 10 vs State Of Hp And Another
2023 Latest Caselaw 15875 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                CWP No. 7515 of 2023
                                          Decided on: October 10, 2023
    ________________________________________________________
    Sant Ram and others                             ........... Petitioners




                                                                                .
                                   Versus





    State of HP and another                             .. Respondents
    ________________________________________________________
    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.





    Whether approved for reporting? 1

    For the Petitioners                    :      Mr. Nikhil Katwal, Advocate.

    For the respondents                    :
                                  Mr. Anoop Rattan, Advocate General
                                  with Mr. Rajan Kahol, Mr. Vishal





                                  Panwar and       Mr. B.C. Verma,
                                  Additional Advocates General & Mr.
                                  Ravi Chauhan & Ms. Sunaina,
                                  Deputy Advocates General.
    ________________________________________________________

    Sandeep Sharma, Judge (oral):

By way of present petition filed under Art. 226 of the Constitution

of India, the Petitioner have prayed for following main reliefs:

A. That a writ in the nature of Mandamus or any other appropriate writ, order or directions may kindly be issued directing the

Respondents to count the services rendered by the petitioners on contract basis as qualifying service for the purpose of pension as

well as annual increment for the said period in view of the law laid down in Sheela Devi Case Supra and upheld by the Hon'ble Apex Court."

2. Learned counsel for the petitioner fairly states that the issue

raised in the instant petition has been decided by this Court vide

judgment dated 26.12.2019, titled Smt. Sheela Devi v. State Of HP

And Ors (CWPOA No. 195 of 2019), and his clients shall be content

and satisfied, in case a direction is issued to the respondents to

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

consider and decide the case of the petitioners in light of Sheela Devi

supra, in a time bound manner.

3. Mr. Rajan Kahol, learned Additional Advocate General is not

.

averse to the innocuous prayer made on behalf of the Petitioner.

4. Consequently, in view of above, present petition is disposed of

with a direction to the respondents to consider and decide the case of

the petitioners in light of Sheela Devi supra, within a period of four

weeks. Needless to say, authority concerned, while doing the needful

in terms of this order, shall afford opportunity of hearing to the

petitioners and pass a speaking order thereafter. Liberty is reserved to

the petitioners to file appropriate proceedings in appropriate court of

law, if they still remain aggrieved.

5. The petition stands disposed of in the afore terms, alongwith all

pending applications.

(Sandeep Sharma) Judge October 10, 2023 Vikrant