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Cwp No.4507/2023 vs State Of H.P. & Ors
2023 Latest Caselaw 13693 HP

Citation : 2023 Latest Caselaw 13693 HP
Judgement Date : 15 September, 2023

Himachal Pradesh High Court
Cwp No.4507/2023 vs State Of H.P. & Ors on 15 September, 2023
Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP Nos. 4507 to 4509, 4511 to 4521, 5018,5072, 5926 to 5930, 5739, 5743, 6343 and 6444 of 2023

.

                                      Decided on: 15.09.2023





    1. CWP No.4507/2023

    Sarita Sharma                                    ...Petitioner





                           Versus
    State of H.P. & Ors.                          ....Respondents.

    2. CWP No.4508/2023





    Sudesh Kumari                                    ...Petitioner
                           Versus
    State of H.P. & Ors.
                      r                           ....Respondents.

    3. CWP No.4509/2023

    Anju Kumari                                      ...Petitioner
                           Versus
    State of H.P. & Ors.                          ....Respondents.


    4. CWP No.4511/2023

    Kanta Devi                                       ...Petitioner
                           Versus




    State of H.P. & Ors.                          ....Respondents.





    5. CWP No.4512/2023

    Gayatri Devi                                     ...Petitioner





                           Versus
    State of H.P. & Ors.                          ....Respondents.

    6. CWP No.4513/2023

    Bidula Kumari                                    ...Petitioner
                           Versus
    State of H.P. & Ors.                          ....Respondents.

    7. CWP No.4514/2023

    Chander Kanta                                    ...Petitioner
                           Versus









    State of H.P. & Ors.                       ....Respondents.

    8. CWP No.4515/2023




                                                     .
    Pushp Lata                                    ...Petitioner





                           Versus
    State of H.P. & Ors.                       ....Respondents.

    9. CWP No.4516/2023





    Neema Kumari                                  ...Petitioner
                           Versus
    State of H.P. & Ors.                       ....Respondents.





    10. CWP No.4517/2023

    Krishna Devi                                  ...Petitioner
                           Versus

    State of H.P. & Ors.                       ....Respondents.

    11. CWP No.4518/2023

    Savitri Devi                                  ...Petitioner


                           Versus
    State of H.P. & Ors.                       ....Respondents.

    12. CWP No.4519/2023




    Suresh Kumari                                 ...Petitioner





                           Versus
    State of H.P. & Ors.                       ....Respondents.





    13. CWP No.4520/2023

    Tripta Devi                                   ...Petitioner
                           Versus
    State of H.P. & Ors.                       ....Respondents.

    14. CWP No.4521/2023

    Roshni Devi                                   ...Petitioner
                           Versus
    State of H.P. & Ors.                       ....Respondents.

    15. CWP No.5018/2023










    Manjula Thakur                                ...Petitioner
                           Versus
    State of H.P. & Ors.                       ....Respondents.




                                                     .

    16. CWP No.5072/2023

    Sunita Devi                                   ...Petitioner
                           Versus





    State of H.P. & Ors.                       ....Respondents.

    17. CWP No.5926/2023





    Prem Lata Chauhan                             ...Petitioner
                           Versus
    State of H.P. & Ors.                       ....Respondents.

    18. CWP No.5927/2023


    Sangeeta Malhotra                             ...Petitioner
                           Versus
    State of H.P. & Ors.                       ....Respondents.


    19. CWP No.5928/2023

    Rajesh Bala                                   ...Petitioner
                           Versus




    State of H.P. & Ors.                       ....Respondents.





    20. CWP No.5929/2023

    Promila Devi                                  ...Petitioner





                           Versus
    State of H.P. & Ors.                       ....Respondents.

    21. CWP No.5930/2023

    Sushma Sharma                                 ...Petitioner
                           Versus
    State of H.P. & Ors.                       ....Respondents.

    22. CWP No.5739/2023

    Asha Kumari                                   ...Petitioner
                           Versus









    State of H.P. & Ors.                                            ....Respondents.

    23. CWP No.5743/2023




                                                                          .
    Chinta Devi                                                        ...Petitioner





                                Versus
    State of H.P. & Ors.                                            ....Respondents.

    24. CWP No.6343/2023





    Sita Devi                                                          ...Petitioner
                                Versus
    State of H.P. & Ors.                                            ....Respondents.





    25. CWP No.6444/2023

    Sneh Lata                                                 ...Petitioner
                                Versus

    State of H.P. & Ors.                 ....Respondents.

........................................................................................... Coram Ms Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1

For the petitioners: Mr. Adarsh K. Vashista and Mr. Lovneeesh Kanwar, Sr. Advocate

with Mr. Tek Chand, Advocate, in the respective petitions.

For the respondents: Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh, Advocate General, for the respondents/State.

Mr. Rangil Singh, Advocate, for the respondents /Accountant General.

Jyotsna Rewal Dua , J

On the oral request made by learned counsel for the

petitioners, Accountant General (A&E) Himachal Pradesh, Shimla is

impleaded as respondent No.4 in the array of parties.

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

2. Mr. Rupinder Singh Thakur, learned Additional Advocate

General and Mr. Rangil Singh, learned counsel, has put in

.

appearance on behalf of respondents No.1 to 3 and 4, respectively.

3. The case set up by the petitioners in these petitions are

that they were engaged as Nursery Trained Teacher (NTT) in the

respondent-department. On 02.02.1999, respondent-State decided to

regularize the services of Nursery Trained Teacher (NTT) on

completion of 5 years of service instead of 10 years. Transferred

Application No.2828/2015 instituted by certain NTTs was decided by

the erstwhile H.P. Administrative Tribunal on 13.09.2018 directing the

respondents-State to regularize the services of the petitioners therein

on completion of 5 years of service. This decision was assailed by the

respondents-State by filing CWP No.3544/2019. The writ petition was

dismissed on 06.11.2020. The respondents-State thereafter set out to

implement the decision in question. Office order dated 03.03.2022

was issued. The petitioners have been extended the benefit of the

decision. Their services have been regularized with retrospective

effect from different dates in different years. Revised seniority

numbers have been issued to the petitioners. The petitioners now

stand retired from service on attaining the age of superannuation.

4. Petitioners' grievance in the instant petitions is that till

date the respondents have not released their due pension.

5. With similar prayer, CWP No.4986 of 2023 and other

connected matters (Savita Kumari Versus State of H.P. & Ors.)

.

were filed, in which following order was passed on 06.09.2023:-

"3. .................When the matters were taken up on 03.08.2023,

learned counsel for respondent No.4 i.e. Accountant General (A&E) Shimla, H.P. pointed out certain procedural difficulties on account of instructions of the Finance Department in releasing due and admissible pension to the petitioners. For ironing out the

creases, Senior Officers of the concerned departments including the Finance and Education Departments attended the hearing of the case on 11.08.2023 and assured that all necessary action for releasing due and admissible monetary benefits to the petitioners

would be taken by them. Following order was passed in the matter

on 17.08.2023:-

"On 16.08.2023, learned Additional Advocate General had placed on record a copy of instruction memo

dated 14.08.2023 issued by Director of Elementary Education inter alia stating as under:-

"In this context, it is submitted that the Finance

Department has conveyed its clarification sought by the Accountant General (A&E), HP vide their letter

No.Fin(C)B(15)-21/2020-Loose dated 11.08.2023 to the Deputy Accountant General (Pension) with request to

finalized pension cases of NTT Teachers.

It is further submitted that all the Deputy Directors of Himachal Pradesh have also been directed vide letter dated 14.08.2023 (Copy Enclosed) to submit all pension cases pertaining to NTT Teachers to the O/o Accountant General, HP as per the clarification of the Finance Department and follow up these cases from the O/o Accountant General, H.P."

2. The respondents/State had also placed on record a copy of office letter dated 11.08.2023 from the Finance

Department addressed to the office of Deputy Accountant General stating as under:-

"I am directed refer to your office letter no. Pen1/C/-1/

.

clarification/NTT/2023-21/528-29 dated 05.07.2023 on the

subject cited above and to say that the Finance Department confirms that the following, advice had been accorded/conveyed to the AD (Education Department) in

the matter of CWP No. 3544/2019 & COPCT No. 758/2020 titled as State of HP Vs. Surendra Sharma and others, on 11th May, 2023.

"Examined in the Finance Regulations Department. The

CMM vide decision dated 20.12.2021 has already approved to implement the Court decision dated 13.09.2018 of the erstwhile HPAT rendered in the TA No

2828/2015 & decision dated 6.11.2020 of the Hon'ble High

Court, rendered in CWP No. 3544/2019 in view of the Government letter dated 2.2.1999. The Law Department has also advised the A.D. to implement the court decisions vide N-7 to N-13 of the AD's notes.

Hence, to settle issue, until otherwise the department has grounds to contest the matter in the Hon'ble Apex Court,

the Finance Department agrees to grant consequential benefits to the petitioners in aforesaid writ petitions as per

directions passed in the Court decision. However, non- petitioners can be granted benefits on notional basis in terms of Government letter dated 15.12.2011 read with

letter dated 7.1.2012.

It is requested that AG Office may finalize pension cases of NTT as per above advice in accordance with orders of Hon'ble High Court. The same has been conveyed by Education Department, also to your goodself vide their letter dated June 2023."

3. Learned counsel for respondent No.4 i.e. Accountant General (A&E) Shimla submit that all necessary action at the end of Accountant General's office including sanctioning the PPOs as well as authorizing payment of

Pension & arrears of Pension shall be carried out within 10 days from today. The statement is taken note of.

4. Learned Deputy Advocate General submits that within a

.

week thereafter all monetary benefits due and admissible

to the petitioners including the pension/arrears etc. will be credited in their respective bank accounts.

5. In light of above statements of learned counsel for the

respondents, list on 06.09.2023 to oversee the compliance."

4. Today, when the matters were taken up, Learned counsel appearing for respondent No.4 (A&E) Shimla, H.P. submitted

that the cases of all these petitioners are under process in the office of Accountant General. Pension Pay Orders in cases of individual petitioners, in these petitions shall be sanctioned,

prepared and dispatched within outer range of 2 weeks from

today. Pension Pay Orders of all these petitioners shall be dispatched to the concerned Drawing and Disbursing Officer (DDOs'), District Treasury Officers (DTOs') as well as the petitioners latest by 25.09.2023. Their statements are taken on

record.

5. Since respondent No.4 has now not only undertaken to

sanction the PPO orders in favour of the petitioners but has also assured that the same shall be dispatched to all concerned

quarters i.e. the concerned District Treasury Officers (DTOs), Drawing and Disbursing Officer (DDOs) as well as to the petitioners in individual cases, there shall be direction to the

concerned DTOs' & DDOs' through learned Law Officer to do the needful i.e. to take all necessary follow up action for releasing the due and admissible pension to all the petitioners in each of these cases within a period of two weeks from the date of receipt of Pension Pay Order. The petitioners through their learned counsel are also directed to complete all requisite formalities, if any required at their end. The needful shall be done by them within the aforesaid time-line. Due & admissible pension be paid & released to the petitioners within the above period. These petitions are disposed of in above terms.

Pending application(s), if any, also stand disposed of accordingly."

6. Learned Additional Advocate General submits that in the

.

instant matters, pension cases of the petitioners, if not already sent,

will be forwarded by respondents No.1 to 3 to respondent No.4 within

two weeks from today. Learned counsel for respondent No.4, i.e.

Accountant General, Himachal Pradesh, submits that the same

exercise within the same timeline as is indicated in the decision

rendered in Savita Kumari's case, supra, shall be followed in the

instant petitions as well.

Learned Additional Advocate General also submits that

based upon the action taken by the office of respondent No.4, similar

process as has been undertaken to be adopted by the respondents in

Savita Kumari's case, supra, shall be adopted by the concerned

District Treasury Officers as well as the Drawing & Disbursing

Officers.

The writ petitions stand disposed of in the above terms

and also in light of observations & directions issued in Savita

Kumari's case, supra, which shall also be applicable to these

petitions as well. Pending miscellaneous application(s), if any, also

stand disposed of.

Jyotsna Rewal Dua Judge 15th September, 2023(rohit)

 
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