Aman Kumar vs State Of Hp And Ors
2025 Latest Caselaw 4236 HP

Himachal Pradesh High Court

Aman Kumar vs State Of Hp And Ors on 27 February, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP Nos.2298, 2300, 2304 & 2306 of 2025 Date of decision: 27.02.2025

1. CWP No.2298 of 2025 Aman Kumar. ...Petitioner.

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

2. CWP No.2300 of 2025 Krishan Kumar. ...Petitioner.

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

3. CWP No.2304 of 2025 Yoginder Kumar. ...Petitioner.

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

4. CWP No.2306 of 2025 Pawan Kumar. ...Petitioner.

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

Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1

For the petitioner : Mr. Rocky, Advocate.

For the respondents : Mr. Y.P.S. Dhaulta, Additional Advocate General.

Jyotsna Rewal Dua, Judge Learned counsel for the petitioners submit that

due to developments that have taken place post the filing of

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

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petitions are dismissed as withdrawn with liberty as prayed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.

Pending miscellaneous application(s), if any, also

stand disposed of.

Jyotsna Rewal Dua 27 February, 2025 th Judge (Pardeep)