Wednesday, 20, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Dilip Kumar vs State Of Hp And Ors
2025 Latest Caselaw 4151 HP

Citation : 2025 Latest Caselaw 4151 HP
Judgement Date : 24 February, 2025

Himachal Pradesh High Court

Dilip Kumar vs State Of Hp And Ors on 24 February, 2025

Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP Nos.15818, 16730, 16658, 16638, 16636, 16388 & 15880 of 2024 Date of decision: 24.02.2025

1. CWP No.15818 of 2024 Dilip Kumar. ...Petitioner.

Versus State of HP and Ors. ...Respondents.

2. CWP No.15880 of 2024 Daleep Kumar Kaundal. ...Petitioner.

Versus State of HP and Anr. ...Respondents.

3. CWP No.16388 of 2024 Tajinder Kaur. ...Petitioner.

Versus State of HP and Ors. ...Respondents.

4. CWP No.16636 of 2024 Monika & Ors. ...Petitioners.

Versus State of HP and Anr. ...Respondents.

5. CWP No.16638 of 2024 Susheel Kumar. ...Petitioner.

Versus State of HP and Ors. ...Respondents.

Sunil Kumar & Ors. ...Petitioners.

Versus State of HP and Anr. ...Respondents.

Luder Mani & Anr. ...Petitioners.

Versus State of HP and Ors. ...Respondents.

Coram:

Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner : Mr. Vaibhav Tanwar, Advocate.

For the respondents : Mr. L.N. Sharma, Additional Advocate General.

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioner submits that

due to developments that have taken place post the filing of

the writ petitions, more specifically the enactment, i.e., The

Himachal Pradesh Recruitment and Conditions of Service of

Government Employees Act, 2024, the writ petitions, in their

present form, cannot proceed ahead, therefore, the

petitioners be permitted to withdraw the writ petitions with

liberty to file afresh in accordance with law, inter alia,

assailing the aforesaid enactment.

2. Prayer is accepted. Granting such liberty, present

petitions are dismissed as withdrawn with liberty as prayed

for.

Whether reporters of Local Papers may be allowed to see the judgment? Yes Pending miscellaneous application(s), if any, also

stand disposed of.

Jyotsna Rewal Dua 24 February, 2025 th Judge (Pardeep)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter