_________________________________________________________________ vs State Of H.P. & Ors
2025 Latest Caselaw 2394 HP

Himachal Pradesh High Court

_________________________________________________________________ vs State Of H.P. & Ors on 22 July, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.11740 of 2025 Decided on: 22.07 2025 _________________________________________________________________ Sunita Devi ....Petitioner

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

Coram

Ms. Justice Jyotsna Rewal Dua

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner:r Mr. C.S. Thakur, Advocate.

For the respondents: Mr. Rajat Chaudhary, Assistant, Advocate General.

Jyotsna Rewal Dua, Judge

Notice. Mr. Rajat Chaudhary learned Assistant

Advocate General, accepts service of notice on behalf of the

respondents.

2. This writ petition has been filed for grant of

following substantive reliefs:-

"I) That the writ in the nature of mandamus may kindly be issued to the respondents by directing to pay the revised emoluments for contract period of the petitioners @ minimum of pay scale (at the lowest grade, in the regular pay scale), extended to regular employees holding the same post of JBT w.e.f. date of

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

contract appointment of the petitioners till their regularization along with applicable rate of DA.

II. That case of the petitioner is squarely covered by the judgment passed by this Hon'ble court on dated 21- 03-2024 in CWP No 8148 of 2022, as such entitled for

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revised emoluments for contract period of the petitioners minimum of pay scale (at the lowest grade, in the regular pay scale), extended to regular

employees holding the same post along with all consequential benefits.

III That the arrears with interests at market rate on delay payment, on account of revision a, minimum of

pay scale (at the lowest grade, in the regular pay scale), extended to regular employees holding the same post w.e.f. 01-01-2016, shall also be paid to the petitioners for the services rendered in the department r on contract basis w.e.f. 12.09.2019 till 19.01.2022.."

3. Learned counsel for the petitioner submits that

the petitioner has preferred a representation dated

14.05.2025 (Annexure P-4) to respondent No.3 for claiming

the above reliefs. Learned counsel further submits that the

petitioner would be content in case respondent

No.3/competent authority is directed to decide the aforesaid

representation within a fixed time schedule. Learned

Assistant Advocate General is not averse to this prayer.

4. Having regard to the afore-submissions, but

without examining the merits of the matter, this writ petition

is disposed of with a direction to the respondents/ competent

authority to consider and decide the aforesaid representation

of the petitioner 14.05.2025 (Annexure P-4) in accordance

with law within a period of six weeks from today. The decision

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so arrived at shall also be communicated to the petitioner.

The writ petition stands disposed of in the above

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

any.

    July 22, 2025
       R.Atal
                   r       to                 Jyotsna Rewal Dua
                                                      Judge