Himachal Pradesh High Court
Bimla Devi vs State Of H.P.And Ors on 12 August, 2025
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP Nos.12966 of 2025 and
connected matters.
Decided on: 12.08.2025
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.
1. CWP No.12966 of 2025
Bimla Devi ....Petitioner
Versus
State of H.P.and Ors. ...Respondents
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2. CWP No.12978 of 2025
Shamsher Singh ....Petitioner
Versus
State of H.P. & Ors ...Respondents
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Chander Pal ....Petitioner
Versus
State of H.P. & Ors ...Respondents
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Coram
Ms. Justice Jyotsna Rewal Dua
1 Whether approved for reporting?
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For the petitioners: Mr. Hemant Thakur, Advocate.
For the respondents: Mr. Anup Rattan, Advocate General
with Mr. Rupinder Singh Thakur,
Additional Advocate General
Whether reporters of Local Papers may be allowed to see the judgment? yes
Jyotsna Rewal Dua, Judge
Notice. Mr. Rupinder Singh Thakur, learned
.
Additional Advocate General, appears and waives service of
notice on behalf of the respective respondents in all the
petitions.
2. Petitioners are serving in the respondent- Forest
Department and have prayed for direction to the respondents
3.
r to
to grant them work charge status from the date they
completed eight years of service with all incidental benefits.
Learned counsel for the petitioners 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
respondent-Department was also the appellant before the
Hon'ble Supreme Court in some of the connected matters.
Learned counsel further submits that the petitioners would
be satisfied in case the respondents are directed to examine
their cases in light of the aforesaid judgment within a fixed
time schedule. Learned Additional Advocate General is not
Civil Appeal No.1595 of 2025, decided alongwith connected civil appeals on 06.02.2025
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
Surajmani2 and pass appropriate order 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
August 12, 2025 Judge
R.Atal
