Himachal Pradesh High Court

Gaurav Kumar vs State Of H.P. And Others on 8 July, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.8142 of 2025 Decided on: 8th July, 2025

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    Gaurav Kumar                                                      .....Petitioner




                                                                                   .
                                               Versus





    State of H.P. and others                                      .....Respondents

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Coram

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting? 1

For the Petitioner:

r to Mr. Bonit Thakur, Advocate vice Mr. A.K. Gupta, Advocate.

For the Respondents: Mr. Anup Rattan, Advocate General with Mr. Rajat Choudhry, Assistant

Advocate General, for respondents No.1 and 2-State.

Mr. Naveen Awasthi, Advocate, for respondent No.3.

------------------------------------------------------------------------------------ Jyotsna Rewal Dua, Judge

Even though the respondents have not filed

reply, however, with the consent of learned counsel for the

parties, the matter is heard at this stage.

2. Petitioner is serving in respondent No.3-

Municipal Council and has prayed for direction to the

respondents to grant him work charge status from the date

he completed eight years of service with all incidental

benefits.

1 Whether reporters of print and electronic media may be allowed to see the order? Yes.

3. Learned vice counsel appearing for the petitioner

submitted that the issue involved in the writ petition and

the relief prayed for by the petitioner are now covered by

the decision rendered by the Hon'ble Apex Court in The

State of Himachal Pradesh & Ors. Versus Surajmani &

Anr.2. Learned vice counsel further submits that the

petitioner would be satisfied in case the respondents are

directed to examine his case in light of the aforesaid

judgment within a fixed time schedule. Learned counsel

appearing for the respondents are not averse to this prayer.

4. Having regard to the afore-submissions, but

without examining the merits of the matters, this writ

petition is disposed of with direction to the respondents/

competent authority to consider and decide the case of the

petitioner in accordance with law laid down in Surajmani2

and pass appropriate order in accordance with law within

six weeks from today. Copy of the order so passed, be also

communicated to the petitioner.

The writ petition stands disposed of in the above

terms, so also the pending miscellaneous application(s), if

any.


                                                                  Jyotsna Rewal Dua
    July 08, 2025                                                       Judge
           Mukesh

Civil Appeal No.1595 of 2025, decided alongwith connected civil appeals on 06.02.2025