Sohan Lal vs State Of Himachal Pradesh & Others
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Himachal Pradesh High Court

Sohan Lal vs State Of Himachal Pradesh & Others on 30 September, 2024

Author: Virender Singh

Bench: Virender Singh

                                                                            ( 2024:HHC:9365 )


    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                         CWPOA No. 4861 of 2020
                                                         Decided on : 30.09.2024




                                                                              .

    Sohan Lal                                                                ...Petitioner





                                             Versus

    State of Himachal Pradesh & Others                                    ...Respondents

    Coram




    The Hon'ble Mr. Justice Virender Singh, Judge.
    Whether approved for reporting?1

    For the petitioner             :    Mr. Bonit Prakash, Advocate vice Mr.

                                        A.K. Gupta, Advocate.

    For the respondents :               Mr. Rohit Sharma, Deputy Advocate
                                        General, for respondents No.1 to 3.


                                        Mr. Shiv Pal Manhans, Senior Panel
                                        Counsel, for respondent No.4.

    Virender Singh, Judge (Oral)

Petitioner­Sohan Lal has invoked the jurisdiction

of the erstwhile Himachal Pradesh State Administrative

Tribunal (hereinafter referred to as the 'Tribunal'), by way of

Original Application No.4366 of 2018, preferred, under Section

19 of the Administrative Tribunals Act, 1985 (hereinafter

referred to as the 'Act'), seeking the following reliefs:­

"a. That the respondents may be ordered to allow the applicant to contribute to the GPF and the

Whether Reporters of local papers may be allowed to see the judgment? Yes.

2 ( 2024:HHC:9365 )

deductions may be ordered to be made from the due date with all benefits incidental thereof.

ii) That the entire service from the date of joining

.

may be ordered to qualify for pension and other

retiral benefits."

2. After the abolition of the learned Tribunal, the

said Original Application was transferred to this Court and

thereafter, registered as CWPOA No.4861 of 2020.

3.

It has fairly been submitted by learned counsel,

appearing for both the parties, that similar issue has already

been decided by a Division Bench of this Court, in CWPOA

No.4903 of 2020, titled as 'Mohinder Kumar Versus State

of Himachal Pradesh & Others', vide order dated

23.05.2024.

4. In such situation, it would be just and appropriate,

for this Court, to direct the respondents to consider the case of

the petitioner, in the light of the decision of Mohinder

Kumar's case (supra), within a period of six weeks, from

today, by passing a reasoned order.

3 ( 2024:HHC:9365 )

5. The present petition is disposed of, in the aforesaid

terms. Pending application(s), if any, shall also stand disposed

.

of.

                                           ( Virender Singh )
                                                  Judge
    September 30, 2024 ( ps )




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