Himachal Pradesh High Court
Smt. Pankaj Rana & Anr vs State Of H.P. & Anr on 11 September, 2023
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No.6092 of 2023 and
connected matters
Decided on: 11th September, 2023
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1. CWP No.6092 of 2023
Smt. Pankaj Rana & Anr ....Petitioners
Versus
State of H.P. & Anr. ...Respondents
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2. CWP No.6093 of 2023
Prakash Chand Kaundal & Anr ....Petitioners
Versus
State of H.P. & Anr. ...Respondents
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3. CWP No.6097 of 2023
Joginder Singh & Anr ....Petitioners
Versus
State of H.P. & Anr. ...Respondents
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4. CWP No.6098 of 2023
Rajinder Singh & Anr ....Petitioners
Versus
State of H.P. & Anr. ...Respondents
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5. CWP No.6141 of 2023
Manoj Kumar & Anr ....Petitioners
Versus
State of H.P. & Anr. ...Respondents
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6. CWP No.6142 of 2023
Babita Kumari ....Petitioner
Versus
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State of H.P. & Anr. ...Respondents
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7. CWP No.6143 of 2023
Kiran Bala ....Petitioner
Versus
State of H.P. & Anr. ...Respondents
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8. CWP No.6146 of 2023
Aruna Kumari ....Petitioners
Versus
State of H.P. & Anr. ...Respondents
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Coram
Ms. Justice Jyotsna Rewal Dua, Judge
1 Whether approved for reporting?
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For the petitioner(s): Mr. Devender K. Sharma, Advocate.
For the respondents: Mr. Anup Rattan, Advocate General
with Mr. Rupinder Singh Thakur,
Mr. Y. P. S. Dhaulta & Mr. Varun
Chandel, Additional Advocates
General, Mr. Sumit Sharma, Deputy
Advocates General.
Whether reporters of Local Papers may be allowed to see the judgment? Yes
Jyotsna Rewal Dua, Judge
Notice. Mr. Sumit Sharma, learned Deputy
.
Advocate General, appears and waives service of notice on
behalf of the respondents.
2. All the petitions have been filed for grant of
following same and similar relief, which is taken from CWP
No.6092 of 2023: -
"(A) That a writ of certiorari may kindly be issued and
instructions dated 26.07.2014 may kindly be
quashed and set aside and writ of mandamus may
kindly be issued against the respondent
department and the department be directed to grant
revised initial pay scale (year 2006) to the
petitioners w.e.f. 01.04.2007 to 31.03.2010 with all
consequential benefits in view of the law laid down
in CWPOA No.7661 of 2019 titled as Pushap Raj
Khimta and others Versus State of H.P. and others
in the interest of justice and fair play."
3. Learned counsel for the petitioners submitted that
the relief prayed for by the petitioners is covered by the
decision dated 29.06.2022, rendered in CWPOA No. 7661 of
2019 ( Pushap Raj Khimta & others Vs. State of H.P. &
Ors.). Learned counsel for the petitioners states that the
petitioners would be content if the cases of the petitioners are
considered by the respondents in light of the aforesaid
judgment. Learned Deputy Advocate General has no
objection to this prayer.
4. Having regard to above submissions and without
.
examining the merits of the matter, all these petitions are
disposed of by directing the respondents to consider the
respective cases of the petitioners, in all the petitions, in light
of the aforesaid judgment and pass appropriate orders in
accordance with law within a period of six weeks from the
date of receipt of copy of this order. The decision so arrived
at, shall also be communicated to the petitioners.
Pending miscellaneous application(s), if any, also
to stand disposed of.
Jyotsna Rewal Dua
Judge
September 11, 2023
R.Atal
