[Cites 1, Cited by 0]
Himachal Pradesh High Court
Mohinder Singh vs Of on 31 December, 2025
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Civil Writ Petition No.8881 of 2023 a/w
CWP Nos.8882, 8883, 8884, 8885, 8886,
.
8887, 8888, 8889 and 9094 of 2023
Date of Decision: 31.12.2025
_____________________________________________________________________
1. CWP No.8881 of 2023
Mohinder Singh .........Petitioner
Versus
of
HRTC and Another .......Respondents
2. CWP No.8882 of 2023
Subhash Chand and Others
rt .........Petitioners
Versus
HRTC and Another .......Respondents
3. CWP No.8883 of 2023
Lekh Ram .........Petitioner
Versus
HRTC and Another .......Respondents
4. CWP No.8884 of 2023
Shiv Dutt .........Petitioner
Versus
HRTC and Another .......Respondents
5. CWP No.8885 of 2023
Pradeep Kumar .........Petitioner
Versus
HRTC and Another .......Respondents
6. CWP No.8886 of 2023
Sada Ram .........Petitioner
Versus
HRTC and Another .......Respondents
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7. CWP No.8887 of 2023
.
Parshotam Singh .........Petitioner
Versus
HRTC and Another .......Respondents
8. CWP No.8888 of 2023
Krishan Kumar .........Petitioner
Versus
HRTC and Another .......Respondents
of
9. CWP No.8889 of 2023
Ramesh Chand .........Petitioner
rt Versus
HRTC and Another .......Respondents
10. CWP No.9094 of 2023
Sh. Chaman Lal .........Petitioner
Versus
HRTC and Another .......Respondents
Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?
________________________________________________________________________
For the Petitioner(s): Mr. Parav Sharma, Mr. Rahul Thakur, Mr.
Rupesh Kumar and Mr. Shivendra Singh,
Advocates, for the petitioner(s), in the
respective petitions.
For the Respondents: Mr. Rahul Gathania and Mr. Raman Jamalta,
Advocates, for the respondents, in the
respective petitions.
___________________________________________________________________________
Sandeep Sharma, J. (Oral)
Since common question of facts and law are involved in all
the above captioned cases, this Court after having clubbed the same,
heard them together and are now being disposed of vide common
judgment.
.
2. By way of instant petition, petitioners have prayed for
reliefs, which are similar in nature, as such, relief prayed for in CWP
No.8881 of 2023, is reproduced herein below:
"i) That the Petitioner may kindly be held entitled for grant of two
of
additional increments on completion of 20 years of regular service on
the same post of Conductor, with all consequential benefits.
ii) That the impugned instructions dated 27.1.2023 at Annexure P-6
rt
may kindly be quashed and set aside and the Petitioner may kindly be
held entitled to earn two additional increments on account of his
having rendered 20 years of service on the same post of Conductor."
3. Though by way of filing reply, claim, as put forth by the
petitioners, has been refuted by the respondents, but before petitions
at hand could be heard and decided on their merits, learned counsel
representing the petitioners, while inviting attention of this Court to
judgment passed by Division Bench of this Court in CWP No.202 of
2024 titled Devinder Singh Vs. HRTC & Anr., state that issue raised
in the instant proceedings already stands adjudicated in afore case
and as such, petitioners would be content and satisfied in case
directions are issued to the respondents to consider and decide their
cases in light of aforesaid judgment in a time bound manner.
4. While putting in appearance on behalf of respondents, Mr.
Rahul Gathania and Mr. Raman Jamalta, learned counsel representing
.
the respective respondents, state that they are not averse to aforesaid
innocuous prayer made on behalf of the petitioners.
5. Consequently, in view of the above, this Court, without
going into the merits of the case, deems it fit to dispose of the present
of
petitions with a direction to the respondents to consider and decide
the cases of the petitioners in light of Devinder Singh (supra),
rt
expeditiously, preferably within a period of six weeks from today.
Ordered accordingly. Needless to say, authority concerned, while doing
the needful in terms of instant order, shall afford an opportunity of
hearing to the petitioners and pass speaking order thereafter.
Pending applications, if any, stand disposed of.
December 31, 2025 (Sandeep Sharma),
(Rajeev Raturi) Judge
