Raju Ram and Ors. ...Petitioners.
Versus
The State of HP and Ors. ...Respondents.
Prem Singh ...Petitioner.
Versus
The State of HP and Ors.
r ...Respondents.
Labh Singh ...Petitioner.
Versus
The State of HP and Ors. ...Respondents.
Daleep Singh and Anr. ...Petitioners.
Versus
The State of HP and Ors. ...Respondents.
Tapender Kumar and Ors. ...Petitioners.
Versus
The State of HP and Ors. ...Respondents.
Bhupinder Dhiman and Ors. ...Petitioners.
Versus
The State of HP and Ors. ...Respondents.
Preety ...Petitioner.
Versus
The State of HP and Ors. ...Respondents.
.
Ajana Kumari ...Petitioner.
Versus
The State of HP and Ors. ...Respondents.
Dharmender Kumar Handa ...Petitioners.
Versus
The State of HP and Ors.
r ...Respondents.
Manoj Kumar and Ors. ...Petitioners.
Versus
The State of HP and Ors. ...Respondents.
Meera Devi ...Petitioner.
Versus
The State of HP and Ors. ...Respondents.
Jyoti Salaria ...Petitioner.
Versus
The State of HP and Ors. ...Respondents.
Gopal Swarup ...Petitioner.
Versus
The State of HP and Ors. ...Respondents.
Anupama Kumari ...Petitioner.
Versus
The State of HP and Ors. ...Respondents.
.
Rajesh Singh ...Petitioner.
Versus
The State of HP and Ors. ...Respondents.
Usha Soni and Anr. ...Petitioners.
Versus
The State of HP and Ors.
r ...Respondents
Coram:
Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?
For the petitioners : Mr. Ajay Thakur & Ms. Anita
Devi, Advocates.
For the respondent(s) : Mr. Anup Rattan, Advocate
General, Mr. Rajan Kahol, Mr.
B.C. Verma, Additional Advocates
General with Mr. Ravi Chauhan,
Deputy Advocate General.
Jyotsna Rewal Dua, Judge
Notice. Mr. Rajan Kahol, Additional Advocate
General, appears and waives service of notice on behalf of the
respondents.
2. These writ petitions have been filed for the grant of
almost identical reliefs. The substantive reliefs in CWP
No.10708 of 2025 read as under:-
"i. That this Hon'ble Court may be pleased to issue the Writ
in the nature of mandamus or any appropriate writ, order,
directions, directing the respondents to grant the benefits
of High Stage of Pay i.e. Rs. 37,600/- to the petitioners
from due date i.e. from the date of completion of 2 years of
regular service as Pharmacy Officer in accordance with
notification dated 06.09.2022 (Annexure P-3) of Himachal
.
Pradesh Civil Services (Revised pay) Rules, 2022, keeping
in view the fact that the petitioners have already
completed two years of regular services.
ii. That the respondents may kindly be directed to grant and
release all actual monetary benefits i.e. arrears of revised
salary, to the petitioners, from the due date along with
12% interest, in a time Bound manner."
3. Learned counsel for the petitioners submitted that
the issue involved and the relief prayed for by the petitioners
has already been adjudicated in Mohit Sharma and Anr.
Vs. State of H.P. and Others1. Learned counsel for the
petitioners states that the petitioners would be content if the
case of the petitioners is considered by the respondents in
light of the aforesaid judgment within a time-bound schedule.
Learned Additional Advocate General has no objection to this
prayer.
4. Having regard to above submissions but without
examining the merits of the matter, these petitions are
disposed of by directing the respondents to consider the cases
of the petitioners in light of the aforesaid judgment and pass
appropriate orders in accordance with law within a period of
six weeks from the date of receipt of copy of this order. The
CWP No. 1638 of 2024, decided on 29.11.2024.
decision so arrived at, shall be communicated to the
petitioners.
Pending miscellaneous application(s), if any, also
.
to stand disposed of.
Jyotsna Rewal Dua
11th July, 2025 Judge
(Pardeep)
r to
