Meena Kumari vs State Of H.P. And Others
2025 Latest Caselaw 2571 HP

Himachal Pradesh High Court

Meena Kumari vs State Of H.P. And Others on 25 July, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                                      CWP No.7501 of 2025
                                    Date of Decision: 25.07.2025




                                                                                   .
    _______________________________________________________





    Meena Kumari                                 .......Petitioner
                             Versus
    State of H.P. and Others                    ....Respondents





    _______________________________________________________
    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1





    For the Petitioner:                Mr. Yogesh Kumar Chandel, Advocate.
    For the Respondents: Mr. Anup Rattan, Advocate General, with Mr.
                         Rajan Kahol, Mr. Vishal Panwar and Mr.
                         B.C. Verma, Additional Advocates General,

                         with Mr. Ravi Chauhan, Deputy Advocate

                         General, for State.
    _______________________________________ _____________
    Sandeep Sharma, Judge (oral):

Notice. Mr. Rajan Kahol, learned Additional Advocate

General, appears and waives service of notice on behalf of the

respondents.

2. Petitioner seeks higher stage of pay, i.e. Rs.37,600/-, on

completion of two years of regular service as JBT in accordance with

notification dated 06.09.2022 (Annexure P-4).

3. Petitioner was appointed as JBT on contract basis in the

respondent-department on 19.12.2019 (Annexure P-1). Her services

were regularized on 01.04.2022 (Annexure P-2). On being appointed on

regular basis on 01.04.2022, petitioner was placed in the pay-scale of

Rs.29,700/-. Petitioner's claim for Rs.37,600/- on completion of two

Whether the reporters of the local papers may be allowed to see the judgment?

years of regular service on the strength of notification dated 06.09.2022,

amending Revised Pay Rules 2022, is covered under the decision

.

rendered in Mohit Sharma & Anr. Vs. State of Himachal Pradesh &

Ors., CWP No.1638 of 2024, decided on 29.11.2024. Since, the present

petition is covered in view of law laid down in the said case, therefore,

there is no necessity for calling the reply.

4. This writ petition is accordingly allowed. Respondents are

directed to release the higher stage of pay of Rs.37,600/- to the

petitioner w.e.f. her completing two years of regular service as JBT. This

be done within four weeks from today.

In the aforesaid terms, present petition is disposed of along

with pending application(s), if any.

p`

(Sandeep Sharma), Judge July 25, 2025 (Rajeev Raturi)