Himachal Pradesh High Court
Hem Singh vs State Of H.P. & Anr on 8 August, 2025
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 12838 & 12840 of 2025
Decided on: 08th August, 2025
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1. CWP No.12838 of 2025
.
Hem Singh .....Petitioner
Versus
State of H.P. & Anr. .....Respondents
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2. CWP No.12840 of 2025
Suresh Kumar .....Petitioner
Versus
State of H.P. & Anr. .....Respondents
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Coram
Ms. Justice Jyotsna Rewal Dua
Whether approved for reporting? 1
For the Petitioners: Mr. Bonit Thakur, Advocate vice
Mr. A.K. Gupta, Advocate, in both the
matters.
For the Respondents: Mr. L.N. Sharma, Additional Advocate
General, for respondent No.1 in both
the matters.
Mr. O.P. Negi, Advocate, for respondent
No.2 in both the matters.
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Jyotsna Rewal Dua, Judge
Notice. Mr. L.N. Sharma, learned Additional
Advocate General and Mr. O.P. Negi, learned counsel accept
notice on behalf of respondents No.1 and 2, respectively.
Whether reporters of print and electronic media may be allowed to see the order? Yes.
2. Petitioners are serving in the respondents-Board
of School Education and have prayed for direction to the
respondents to grant them work charge
.
status/regularization of services from the date they
completed eight years of service with all incidental benefits.
3. Learned counsel for the parties have jointly
submitted that the issue involved in the writ petitions and
the reliefs 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.2. The respondents were also the appellants before the
Hon'ble Supreme Court in some of the connected matters.
Learned counsel for the parties also submit that these writ
petitions be disposed of in terms of the directions issued in
the aforesaid decision.
4. In view of the stand taken by learned counsel for
the parties and taking into consideration the aforesaid
judgment, these writ petitions are disposed of with direction
to the respondents/competent authority to consider the
respective cases of the petitioners in accordance with law
laid down in Surajmani2 and pass appropriate order in
Civil Appeal No.1595 of 2025, decided alongwith connected civil appeals on
06.02.2025
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
August 08, 2025 Judge
rohit
