Himachal Pradesh High Court
Vijay Singh vs H.P.U. & Anr on 13 September, 2023
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No.6024 of 2023 & connected
matters.
Decided on: 13th September, 2023
.
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1. CWP No.6024 of 2023
Vijay Singh ....Petitioner
Versus
H.P.U. & Anr. ...Respondents
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2. CWP No.6025 of 2023
Yash Pal ....Petitioner
Versus
H.P.U. & Anr. ...Respondents
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3. CWP No.6026 of 2023
Shankar Dass ....Petitioner
Versus
H.P.U. & Anr. ...Respondents
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4. CWP No.6101 of 2023
Ram Lal ....Petitioner
Versus
H.P.U. & Anr. ...Respondents
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5. CWP No.6102 of 2023
Jagdish Ram Thakur ....Petitioner
Versus
H.P.U. & Anr. ...Respondents
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6. CWP No.6103 of 2023
Smt. Malvinder Kaur ....Petitioner
.
Versus
H.P.U. & Anr. ...Respondents
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7. CWP No.6349 of 2023
Usha Verma ....Petitioner
Versus
H.P.U. & Anr. ...Respondents
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8. CWP No.6350 of 2023
Din Dayal ....Petitioner
Versus
H.P.U. & Anr. ...Respondents
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9. CWP No.6351 of 2023
Narinder Singh Chandel ....Petitioner
Versus
H.P.U. & Anr. ...Respondents
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10. CWP No.6352 of 2023
Bal Singh Chauhan ....Petitioner
Versus
H.P.U. & Anr. ...Respondents
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11. CWP No.6353 of 2023
Partap Singh ....Petitioner
Versus
.
H.P.U. & Anr. ...Respondents
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12. CWP No.6354 of 2023
Hari Dutt Sharma ....Petitioner
Versus
H.P.U. & Anr. ...Respondents
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Coram
Ms. Justice Jyotsna Rewal Dua
1 Whether approved for reporting?
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For the petitioner: Mr. Radhey Shyam Gautam and
Mr. Rajesh Kumar, Advocates, for
the respondents in the respective
petitions.
For the respondents: M/s Rajinder Singh Verma, Archna
Dutt, Raj Negi, Devender K. Sharma,
Mr. Nitin Thakur, Advocates for
respondent No.1 in the respective
petitions.
Mr. Anup Rattan, Advocate General
with Mr. Rupinder Singh Thakur &
Mr. Y. P. S. Dhaulta, Additional
Advocates General, Ms. Seema
Sharma, Deputy Advocate General,
for respondent No.2.
Whether reporters of Local Papers may be allowed to see the judgment?
Jyotsna Rewal Dua, Judge
Notice. M/s Rajinder Singh Verma, Archna Dutt,
Raj Negi, Devender K. Sharma and Nitin Thakur, learned
.
Standing Counsel in the respective petitions and Ms. Seema
Sharma, learned Deputy Advocate General, appear and waive
service of notice on behalf of respondent 1 and respondent
No.2, respectively.
2. Heard.
3. Prayer in these petitions is to include Secretariat
pay as part of the Basic Pay for computing pension and other
retiral benefits.
4. Learned counsel for the petitioners in all the
petitions submitted that the issue raised in these petitions is
squarely covered by the judgment rendered by the Hon'ble
Single Bench of this Court in CWPOA No. 208/2020 (Durga
Ram Vs. Himachal Pradesh University & Anr. alongwith
connected matters) decided on 18.10.2022. Learned
counsel(s) for the petitioners further submitted that the
petitionerd would be content, in case, respondents/competent
authority are directed to consider and decide the cases of the
petitioners, in light of the law laid down in the aforesaid
judgment, in a time bound manner. Prayer is not opposed by
learned counsel for the respondents.
5. In this view of the matter, the writ petitions are
.
disposed of by directing the respondents/competent authority
to consider and decide the respective cases of the petitioners
in light of the aforesaid judgment and in case, the petitioners
are found to be similarly situated, then the benefit extended
to the petitioners in the aforesaid judgment, shall also be
extended to the petitioners in the instant cases also. The
entire exercise be completed within six weeks from today. The
decision to taken shall 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
Judge
September 13, 2023
R.Atal
