Sharti Sharma vs State Of H.P. And Others
2025 Latest Caselaw 3704 HP

Himachal Pradesh High Court

Sharti Sharma vs State Of H.P. And Others on 7 August, 2025

                                                                                              ( 2025:HHC:26567 )




     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                                    CWPOA No.6150 of 2019
                                                    Decided on: 7th August, 2025
        Sharti Sharma                                                          .......Petitioner




                                                                                       .

                                                     versus
        State of H.P. and others                                               ...Respondents





        Coram
        The Hon'ble Mr. Justice Satyen Vaidya, Judge.
        Whether approved for reporting?1





        For the petitioner:                         Mr.   Bhim                  Raj       Sharma,
                                                    Advocate.
        For the respondents:                        Mr.Baldev          Singh          Negi,       Addl.
                                                    A.G.


        Satyen Vaidya, Judge (Oral)

Heard.

2. By way of instant petition, petitioner has prayed for

following substantive reliefs:-

(i). That the applicant is entitled for regularization in terms of judgment passed by the Hon'ble High court in Rakesh

Kumar vs State of H.P in CWP 2735/2010 decided on 28.07.2010 and followed by this Hon'ble Tribunal.

(ii) That the arrears we f completion of 8 years with interest

may also be granted in favour of the applicant.

(iii) That the applicant be considered for regularization in term of Rakesh Kumar CWP 2735/2010 on completion of 8 years.

(iv) That the seniority and consequential benefits may also be granted in favour of the applicant w.e.f. after completion of 8 years with 240 days in one calendar year."

1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes.

( 2025:HHC:26567 )

3. At the time of hearing, learned counsel for petitioner

has submitted that he is under instructions to pray for

conversion of relief of regularization after eight years of

.

continuous service to relief of grant of work charge status on

completion of eight years.

4. He further submits that the issue with respect to

grant of work charge status on completion of eight years

continuous service has been set at rest by the judgment passed

by Hon'ble Supreme Court on 06.02.2025 in Civil Appeal No.

1595 of 2025, titled as State of H.P. and Ors. vs. Surajmani

and Ors.

5. The factual position is not disputed by learned

Additional Advocate General.

6. Accordingly, the petition is disposed of with the

direction to the respondents to grant the benefit of aforesaid

judgment in Surajmani's case (supra) to the petitioner alongwith

consequential benefits flowing therefrom within a period of

twelve weeks from the date of passing of this order.

7. Pending miscellaneous application(s), if any, shall

also stand disposed of.

    August 07, 2025                                  ( Satyen Vaidya )
         (naveen)                                          Judge