Sunil Kumar vs State Of H.P. & Ors
2025 Latest Caselaw 7076 HP

Himachal Pradesh High Court

Sunil Kumar vs State Of H.P. & Ors on 25 August, 2025

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       CWP No.13492 of 2025
                                                  Date of decision: 25.08.2025

    Sunil Kumar.                                                          ...Petitioner.




                                                                        .

                                          Versus

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





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





    For the petitioner                :     Mr. M.A. Safee, Advocate.
    For the respondents               :     Mr.     Vishwadeep     Sharma,
                                            Additional Advocate General.

    Satyen Vaidya, Judge (Oral):

Notice. Mr. Vishwadeep Sharma, Additional

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. This petition has been filed for grant of following

reliefs: -

"i) That a writ in the nature of Mandamus may kindly be issued directing the Respondents to

extend the benefit of Himachal Pradesh Civil Services (Revised pay) Rules, 2022 after taking into account the services rendered by her on contract basis as having been appointed prior to

03.01.2022, in terms of Rule 7A, as incorporated vide Notification dated 06.09.2022, and he be granted the Higher Stage of Pay i.e. 37600/- from the date he has completed two years of regular service, as has been held by the Hon'ble High Court in Mohit Sharma Case (Supra).

ii) That the respondents be also directed to release the arrears of pay after fixing his pay @ Rs.37600/- w.e.f. the date he had completed two

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

years of regular service along with interest @ 9% p.a."

3. Learned counsel for the petitioner submitted that

the issue involved and the relief prayed for by the petitioner

.

has already been adjudicated Mohit Sharma and Anr. Vs.

State of H.P. and Others2. Learned counsel for the

petitioner states that the petitioner would be content if the

case of the petitioner is considered by the respondents in

light of the aforesaid judgment within a time-bound

schedule. Learned Additional Advocate General has no

objection to this prayer.

4. Having regard to above submissions but without

examining the merits of the matter, this petition is disposed

of by directing the respondents to consider the case of the

petitioner in light of the aforesaid judgment and pass

appropriate order in accordance with law within a period of

six weeks from the date of receipt of copy of this order. The

decision so arrived at, shall be communicated to the

petitioners.

Pending miscellaneous application(s), if any, also

to stand disposed of.

                                                             (Satyen Vaidya)
    25th August, 2024                                             Judge
            (Pardeep)

CWP No. 1638 of 2024, decided on 29.11.2024.