Cwp No. 10278/2025 vs State Of H.P. & Ors
2025 Latest Caselaw 6926 HP

Himachal Pradesh High Court

Cwp No. 10278/2025 vs State Of H.P. & Ors on 27 June, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 10278 & 10296/2025 Decided on: 27.06.2025

.

1. CWP No. 10278/2025

Indu Mati & Ors. ...Petitioners

Versus

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

2. CWP No. 10296/2025

Sonika Sood & Anr.

State of H.P. & Anr.

Versus ...Petitioners

....Respondents.

........................................................................................... Coram Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting? 1

For the petitioner(s): Mr. Vaibhav Tanwar, Advocate.

For the respondent(s): Mr. L.N. Sharma, Additional Advocate General.

Jyotsna Rewal Dua , J

Notice. Mr. L.N. Sharma, learned Additional Advocate

General, accepts notice on behalf of the respondents in both the

petitions.

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

2. These writ petitions have been filed for the grant of

almost common substantive reliefs. Relief clause herein is extracted

from CWP No. 10278/2025: -

.

1. That a writ of mandamus may kindly be issued directing the respondents to grant to the petitioners the benefit of higher stage of pay of Rs. 40100/- from the date the petitioners have completed

two years of their respective regular service in terms of the judgment passed by the Hon'ble Court in CWP No. 4830/2023 titled Inder Singh Thakur & Ors versus State of H.P & others and further the respondents be directed that the pay of the petitioners

Obe re-fixed from the date the petitioners have completed two years of their respective regular service and the respondents be directed to release to the petitioners all the consequential benefits

along with arrears at the rate of 9% Registrar per annum.

2. That the respondents may also be directed to release the

arrears of pay after re-fixing the pay of the petitioners at Rs.

40100/- from the date the petitioners completed two years of their respective regular service along with interest @9% per annum."

3. Learned counsel for the petitioner(s) submitted that the

issue involved in these writ petitions is covered by Inder Singh

Thakur Vs. State of H.P. & Ors.2 Learned counsel further submitted

that the petitioner(s) have filed representations dated 02.06.2025

(Annexure P-1 colly) and 02.06.2025 (Annexure P-2 colly) to the

respondents/competent authority for the redressal of their grievances

raised in these writ petitions. Learned counsel also submitted that the

petitioner(s) would be content, in case, respondents/competent

authority are directed to consider and decide the aforesaid

representation(s) of the petitioner(s) in light of the aforesaid decision,

within a time bound manner. Learned Additional Advocate General

has no objection to this prayer.

.

Having regard to the above submissions, but without

examining the merits of the matter, these writ petitions are disposed

of by directing the respondents/competent authority to consider and

decide the aforesaid representation(s) of the petitioner(s), in

accordance with law and in terms of the above decision, within a

communicated r to the to period of six weeks from today. The order so passed be also

petitioner(s). Pending

application(s), if any, shall also stand disposed of.

miscellaneous

Jyotsna Rewal Dua

Judge 27th June, 2025(rohit)