Kanta Devi vs State Of H.P. & Ors
2025 Latest Caselaw 1925 HP

Himachal Pradesh High Court

Kanta Devi vs State Of H.P. & Ors on 15 July, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.11296 of 2025 Date of decision: 15.07.2025 Kanta Devi. ...Petitioner.

.

Versus

State of H.P. & Ors. ...Respondents.

Coram:

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

    For the petitioner

    For the respondents
                       r            :

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

Mr. Y.P.S. Dhaulta, Additional Advocate General.

Jyotsna Rewal Dua, Judge

Notice. Mr. Y.P.S. Dhaulta, Additional Advocate

General, appears and waives service of notice on behalf of

the respondents. With the consent of learned counsel for the

parties, matter is heard at this stage.

2. Petitioner is serving in the respondent-Forest

Department and has prayed for direction to the respondents

to grant her work charge status from the date she completed

eight years of service with all incidental benefits.

3. Learned counsel 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

1Whether reporters of Local Papers may be allowed to see the judgment? Yes

rendered by the Hon'ble Apex Court in The State of

Himachal Pradesh & Ors. Versus Surajmani & Anr.1. The

respondent-Department was also the appellant before the

.

Hon'ble Supreme Court in some of the connected matters.

Learned counsel further submits that the petitioner would be

satisfied in case the respondents are directed to examine her

case in light of the aforesaid judgment within a fixed time

schedule. Learned Deputy Advocate General is not averse to

this prayer. r

4. Having regard to the afore-submissions, but

without examining the merits of the matter, 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 Surajmani1 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
    15th July, 2025                                                   Judge
          (Pardeep)

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