Roshani Devi vs . State Of Himachal Pradesh And Others
2025 Latest Caselaw 2629 HP

Himachal Pradesh High Court

Roshani Devi vs . State Of Himachal Pradesh And Others on 28 July, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

Roshani Devi vs. State of Himachal Pradesh and others Ex. Petition(T) No.5 of 2025

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28.07.2025 Present Mr. Adarsh K. Vashista, Advocate, for the petitioner.

Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals, with Mr.

Ravi Chauhan, Deputy Advocate General, for the respondents/State.

Pursuant to order dated 08.07.2025, learned

Additional Advocate General has placed on record

communication dated 24th July, 2025, issued under the

signatures of Director School Education, Himachal Pradesh,

wherein it has been stated that in view of the provisions of " The

Himachal Pradesh Recruitment and Conditions of Service of

Government Employees Act, 2024", the services of the petitioner

have been regularized after 12.12.2003 as such cannot be

considered deemed regularized from the date of his initial

appointment on contract basis. The period during which the

petitioner worked on contract basis is not entitled to be counted

for any consequential/monetary benefits such as seniority,

increment and promotion etc.

Having perused aforesaid communication, which is

taken on record, this Court is persuaded to agree with learned

counsel for the petitioner that attempt has been made by the

respondents to overreach the judgment passed by this Court.

Though, having taken note of the fact that judgment

sought to be executed was passed on 16.09.2023, coupled with

the fact that many opportunities already stand granted to the

respondents to comply with the judgment, there appears to be no

justification to grant further time, but by way of indulgence and on

.

the vehement request of learned Additional Advocate General,

one more opportunity of two weeks, as prayed for, is granted to

the respondents to comply with the mandate contained in the

judgment in its letter and spirit, failing which, respondents shall

remain present in Court on the next date of hearing to explain

that why property of the department as well as salaries of the

erring officials be not ordered to be attached towards execution

and implementation of the judgment sought to be executed.

List on 18.08.2025.

(Sandeep Sharma)

Judge July 28, 2025 (shankar)