Himachal Pradesh High Court
Narender Pal And Others vs State Of H.P.& Ors on 29 October, 2024
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No.4131 of 2021 and
connected matters.
Decided on: 29th October, 2024
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1. CWP No. 4131 of 2021
Narender Pal and others ....Petitioners
Versus
State of H.P.& Ors. ...Respondents
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2. CWP No. 4005 of 2021
Sanjay Sharma and others ....Petitioners
Versus
State of H.P.& Ors. ...Respondents
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3. CWP No. 4121 of 2021
Hardeep Kaur and others ....Petitioners
Versus
State of H.P.& Ors. ...Respondents
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Jeet Kumar and others ....Petitioners
Versus
State of H.P.& Ors. ...Respondents
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Manorma Singh ...Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Bhagi Rath ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Manju Bala ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Manjusha ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Vijay Kumar ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Surender Kumar ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Lalita Sharma ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Sunita Kumari Sharma ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Sudarshan Gautam ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Kusam Kumari ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Shashi Anand ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Reena Banga ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Saroj Thakur ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Kusum Lata ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Poonam ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Chander Kiran ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Panna Lal ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Murari Lal Sharma and others ....Petitioners
Versus
State of H.P.& Ors. ...Respondents
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Ranjeet Singh ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Sanjay Kumar ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Virender Thakur ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Sunil Kumar ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Rakesh Kumar ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Kamal Kumar ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Murli Chand ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Navneet Thakur ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Shashi Bala ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Jeewna Sharma ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Ghanshyam Thakur ...Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Rakesh Gupta ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Arvind Kumar ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Ajay Kumar ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Vikas ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Minu Sharma ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Sulochna Sharma ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Klip Singh and others ....Petitioners
Versus
State of H.P.& Ors. ...Respondents
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Ravi Kant ....Petitioner
Versus
State of H.P.& Ors. ...Respondents
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Coram
Ms. Justice Jyotsna Rewal Dua
1 Whether approved for reporting?
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For the petitioners: Mr. Adarsh K. Vashista, Advocate.
For the respondents: Mr. L.N.Sharma, Additional Advocate
General.
Jyotsna Rewal Dua, Judge
Heard.
2. These writ petitions have been filed for grant of
following common substantive relief: -
"(i) That a writ in the nature of mandamus may
kindly be issued directing the Respondents to
count the services rendered by the Petitioners on
contract basis prior to their regularization as
qualifying service for the purpose of pension
under CCS Pension Rules, 1972 and for the
purpose of annual increments, in the interest of
justice."
3. Learned counsel for the petitioners submits that
the issue raised in these writ petitions has already been
adjudicated in Budhi Singh & Ors Vs. State of H.P. & Ors.
CWP No. 10911 of 2024, decided on 21.10.2024.
4. Admittedly, the petitioners have invoked extra
Whether reporters of Local Papers may be allowed to see the judgment? yes
ordinary jurisdiction of this Court under Article 226 of the
Constitution of India without even preferring any
representation(s) to the competent authority for the redressal
of their grievances raised in these writ petitions.
5. Confronted with above, learned counsel for the
petitioners submitted that the petitioners would be preferring
representation(s) within three weeks from today. In case such
a representation(s) is/are so made, the same shall be decided
by the competent authority in accordance with law within a
period of six weeks thereafter. The order so passed shall also
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
October 29, 2024
R.Atal
