Archana Kumari & Ors vs State Of H.P. & Anr
2025 Latest Caselaw 4192 HP

Himachal Pradesh High Court

Archana Kumari & Ors vs State Of H.P. & Anr on 25 February, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP Nos.16756 of 2024 and connected matters.

Decided on: 25th February, 2025 _________________________________________________________________

1. CWP No. 16756 of 2024

Archana Kumari & ors ....Petitioners

Versus State of H.P. & Anr. ...Respondents _________________________________________________________________

2. CWP No. 16758 of 2024

Kapil Guleria ....Petitioner

Versus State of H.P. & Anr. ...Respondents _________________________________________________________________

3. CWP No. 8 of 2025

Santosh Kumari & Ors ....Petitioners

Versus State of H.P. & Anr. ...Respondents _________________________________________________________________

Vandana Sharma ....Petitioner

Versus State of H.P. & Anr. ...Respondents _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua

1 Whether approved for reporting?

_________________________________________________________________ For the petitioners: Mr. Yogesh K. Chandel Advocate.

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

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioners submits that

due to developments that have taken place post the filing of

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

Himachal Pradesh Recruitment and Conditions of Service of

Government Employees Act, 2024, these writ petitions in the

present form, cannot proceed ahead, therefore, the petitioners

be permitted to withdraw the present writ petitions with

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

assailing the aforesaid enactment.

2. Prayer is accepted. Granting such liberty, the writ

petitions are dismissed as withdrawn alongwith pending

miscellaneous application(s), if any.

Jyotsna Rewal Dua Judge February 25, 2025 R.Atal

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