Himachal Pradesh High Court
Joginder Singh vs Hpsebl & Anr on 25 August, 2025
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
Civil Writ Petition No. 13612 of 2025.
Date of decision: 25th August, 2025.
.
Joginder Singh ...Petitioner.
Versus
HPSEBL & Anr. ....Respondents.
Coram:
The Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting?1
For the Petitioner: Mr. Devender K. Sharma,
Advocate.
For the Respondents: Mr. Ravinder Thakur, Advocate.
Satyen Vaidya, Judge (Oral).
Notice. Mr. Ravinder Thakur, learned counsel
appears and waives service of notice on behalf of the
respondents.
2. By way of instant petition, the petitioner has
prayed for following substantive relief:-
"a) That a writ in the nature of mandamus may be
passed directing the respondents to grant yearly
increment to the petitioner after completion of one
year of service as on 31.8.2024 which was due to him
on 1.09.2024 after serving for one complete year and
further the pay fixation of the petitioner be modified
accordingly and pension and other monetary
benefits" be refixed after taking into account the
Whether reporters of the local papers may be allowed to see the judgment?
...2...
annual yearly increment with all consequential
.
benefits in view of the judgment passed by the
Hon'ble Court of India in Civil Appeal No.2471 of 2023
arising out of SLP No.6185 of 2020 titled as The
Director (Admn. and HR) KPTCL and others Vs C.P.
Mundinamani and others decided on 11.4.2023 and
also the various judgment passed by this Hon'ble
Court based on the aforesaid judgment passed by the
Hon'ble ApexCourt of India."
3. Learned counsel for the petitioner submits that the
case of the petitioner is squarely covered by the Judgment
passed by this Court in CWP No. 9926 of 2023, titled as
Ram Kumar Gupta vs. HPSEB Ltd. & Anr., on
24.04.2024. He further submits that petitioner shall be
satisfied in case the respondents are directed to consider and
decide the representation, (Annexure P-1) submitted by the
petitioner in time bound manner in light of judgment ibid.
4. Accordingly, the petition is disposed of without
making any comments on the merits of the case of the
petitioner. It is directed that respondents shall consider and
decide the representation (Annexure P-1), submitted by the
petitioner in light of judgment passed by this Court in CWP
No. 9926 of 2023, titled as Ram Kumar Gupta vs.
HPSEB Ltd. & Anr., on 24.04.2024, within eight weeks
...3...
from today by passing a speaking order. In case, the
.
petitioner is found similarly situated as petitioner in CWP No.
9926 of 2023, titled as Ram Kumar Gupta vs. HPSEB
Ltd. & Anr., on 24.04.2024, he shall also be granted the
same benefits as granted to petitioners in above referred
case.
5. Pending miscellaneous application(s), if any, also
stand disposed of.
(Satyen Vaidya)
Judge
25th August, 2025.
(jai)
