Himachal Pradesh High Court
Purnima Sharma vs State Of Himachal Pradesh And Others on 29 July, 2024
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
2024:HHC:6139-DB
IN THE HIGH COURT OF HIMACHAL PRADESH AT
SHIMLA
CWP No. 6453 of 2020 a/w
CWP No. 6407 of 2020, CWP
.
Nos.1194, 1195, 1324 and 3124
of 2021
Decided on 29th July, 2024
CWP No.6453 of 2020
Purnima Sharma
...Petitioner
Versus
State of Himachal Pradesh and others
...Respondents
CWP No.6407 of 2020
Pawan Kumar Saklani
...Petitioner
r Versus
State of Himachal Pradesh and others
...Respondents
CWP No.1194 of 2021
Manoj Kumar Vatsi
...Petitioner
Versus
State of Himachal Pradesh and others
...Respondents
CWP No.1195 of 2021
Reeta Jaswal and another
...Petitioners
Versus
State of Himachal Pradesh and others
...Respondents
CWP No.1324 of 2021
Indira Devi and another
...Petitioners
Versus
State of Himachal Pradesh and others
...Respondents
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2024:HHC:6139-DB
CWP No.3124 of 2021
Ishwar Singh Thakur and another
...Petitioners
Versus
State of Himachal Pradesh and others
.
...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
1
Whether approved for reporting?
For the petitioners: Mr. Sanjeev Bhushan, Senior
Advocate, with Mr. Rakesh Kumar,
Advocate, for the petitioners, in all
the petitions.
For the respondents: Mr. Rajpal Thakur, Additional
r Advocate General for the respondent-
State.
Mr. Ajay Sharma, Advocate, for
Himachal Pradesh Council for Child
Welfare.
Ajay Mohan Goel, Judge (Oral)
With the consent of the parties, the petitions are
being disposed of vide a common order.
2. The petitioners before this Court are employees of
respondent No.4, who are, inter alia, seeking direction to the
respondents for the grant of regular pay scale, regularization of
their services, as well as revision of the pay scale etc.
2024:HHC:6139-DB
3. Learned Senior Counsel appearing for the
petitioners submits that the issue raised by the petitioners in
these writ petitions is no more res-integra. He further informs
.
the Court that persons similarly situated as the petitioners had
approached this Court earlier and now there is an adjudication
made by the Hon'ble Division Bench of this Court in CWPOA
No.6687 of 2020, titled Roop Lal versus State of Himachal
Pradesh and others and other connected matters and it will be
in the interest of justice, in case, these petitions be disposed of
in same terms. He has drawn the attention of the Court to the
judgment passed by the Hon'ble Division Bench in general and
directions passed therein as are contained in Para-50 thereof in
particular. The adjudication of the lis of persons similarly
situated as the petitioners by the Hon'ble Division Bench of this
Court could not be disputed by the State though learned
Additional Advocate General submits that the State is exploring
its legal remedies against the judgment passed by the Hon'ble
Division Bench.
4. Be that as it may, taking into consideration the fact
that the issue raised in these writ petitions is no more res-
2024:HHC:6139-DB
integra, these petitions are disposed of by ordering that the
directions passed by the Hon'ble Division Bench referred to
hereinabove shall mutatis mutandis apply to these petitions
.
also and the petitions stand disposed of by further directing that
the directions contained in Para-50 of the judgment of the
Hon'ble Division Bench shall be treated to have been passed in
the present petitions also. This of course, shall be subject to the
legal rights of the respondents of assailing the decisions in
issue. Pending miscellaneous applications, if any, also stand
disposed of.
(Ajay Mohan Goel)
Judge
July 29, 2024
(Vinod)
