Himachal Pradesh High Court
Sohan Singh vs State Of Hp And Ors on 5 August, 2025
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP Nos.12060, 12062,
12064 & 12068 of 2025
.
Date of decision: 05.08.2025
1. CWP No.12060 of 2025
Sohan Singh. ...Petitioner.
Versus
State of HP and Ors. ...Respondents.
2. CWP No.12062 of 2025
Chander Singh. r ...Petitioner.
Versus
State of HP and Ors. ...Respondents.
3. CWP No.12064 of 2025
Kishori Lal. ...Petitioner.
Versus
State of HP and Ors. ...Respondents.
Naresh Kumar. ...Petitioner.
Versus
State of HP and Ors. ...Respondents.
Coram:
Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?
For the petitioners : Mr. C.N. Singh, Dr. Nidhi Singh,
Mr. Devender K. Sharma and Mr.
Anshul Gandhi, Advocates.
Whether reporters of Local Papers may be allowed to see the judgment? Yes
For the respondent(s) : Mr. Y.P.S. Dhaulta, Additional
Advocate General, for
respondents-State.
.
: Mr. Tek Chand Chauhan,
Advocate, for respondent-
Accountant General.
Jyotsna Rewal Dua, Judge
Notice. Mr. Y.P.S. Dhaulta, learned Additional
Advocate General and Mr. Tek Chand Chauhan, Advocate,
appear and waive service of notice on behalf of respondent-
State and respondent-Accountant General, respectively.
2. Petitioners are serving in the respondent-I&PH
Department and have prayed for direction to the respondents
to grant them work charge status from the date they
completed eight years of service with all incidental benefits.
3. Learned vice counsel appearing for the petitioners
submitted that the issue involved in the writ petitions and the
relief prayed for by the petitioners are now covered by the
decision rendered by the Hon'ble Apex Court in The State of
Himachal Pradesh & Ors. Versus Surajmani & Anr.1 The
respondent-Department was also the appellant before the
Hon'ble Supreme Court in some of the connected matters.
Learned vice counsel further submits that the petitioners
Civil Appeal No.1595 of 2025, decided alongwith connected civil appeals on 06.02.2025
would be satisfied in case the respondents are directed to
examine their respective cases in light of the aforesaid
.
judgment within a fixed time schedule. Learned Additional
Advocate General is not averse to this prayer.
4. Having regard to the afore-submissions, but
without examining the merits of the matters, these writ
petitions are disposed of with direction to the respondents/
competent authority to consider and decide the respective
cases of the petitioners in accordance with law laid down in
Surajmani1 and pass appropriate orders in accordance with
law within six weeks from today. Copy of the order so passed,
be also 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
5th August, 2025 Judge
(Pardeep)
