Hardyal Singh vs State Of H.P. & Ors
2025 Latest Caselaw 3302 HP

Himachal Pradesh High Court

Hardyal Singh vs State Of H.P. & Ors on 4 August, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Decided on: 04.08.2025

.

    Hardyal Singh                                          ...Petitioner





                                 Versus





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

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

Whether approved for reporting? 1

For the petitioners: Mr. R.K. Dogra, Advocate.

    For the respondents:                 Mr.   Anup    Rattan,  Advocate
                  r                      General with Mr. L.N. Sharma,

                                         Additional Advocate General, for
                                         respondents No.1 to 3.

                                         Ms. Komal Chaudhary, Advocate,
                                         for respondent No.4.



    Jyotsna Rewal Dua, J




                  Heard.

2. The petitioner has assailed an office order dated

17.10.2023 passed by the Deputy Conservator of Forests, Mandi

Forest Division, Mandi, H.P. denying pension to the petitioner on the

ground that his total length of regular service is 5 years, 2 months and

15 days as against the requisite service of 10 years.

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

3. Learned counsel for the petitioner submits that in case

the decisions rendered in State of H.P. & Ors. Vs. Surajmani &

Ors.2 and Satya Devi Vs. State of H.P. and others. 3 are applied to

.

the case of the petitioner, he would have to his credit the qualifying

service required for the purpose of pension. Learned counsel,

however, fairly submits that the decision rendered in Satya Devi3 has

presently been stayed by the Hon'ble Apex Court. For this reason,

learned counsel submits that the petitioner be permitted to withdraw

the present petition at this stage with liberty to file afresh for assailing

the order dated 17.10.2023 (Annexure P-8) and staking his claim

upon pension at an appropriate stage, in accordance with law.

4. Prayer is not opposed.

5. Granting permission as prayed for, the present petition

is disposed of as withdrawn. Pending miscellaneous application(s), if

any, shall also stand disposed of.

Jyotsna Rewal Dua

Judge 04th August, 2025(rohit)

2 Civil Appeal No. 1595/2025 decided a/w connected appeals on 06.02.2025 3CWP No. 2274 of 2021 and connected matters. decided on 28.05.2024