Meera Devi vs State Of Hp And Ors
2025 Latest Caselaw 178 HP

Himachal Pradesh High Court

Meera Devi vs State Of Hp And Ors on 1 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP Nos.3560, 3564, 3566, 3568, 3570, 3572, 3574, 3586, 3588, 3590, 3592 & 3594 of 2025 Date of decision: 01.05.2025

1. CWP No.3560 of 2025 Meera Devi. ...Petitioner.

Versus State of HP and Ors. ...Respondents.

2. CWP No.3564 of 2025 Rajiv Dogra. ...Petitioner.

Versus State of HP and Ors. ...Respondents.

3. CWP No.3566 of 2025 Mamta Devi. ...Petitioner.

Versus State of HP and Ors. ...Respondents.

4. CWP No.3568 of 2025 Sanjay Kumar. ...Petitioner.

Versus State of HP and Ors. ...Respondents.

5. CWP No.3570 of 2025 Rajinder Kumar & Ors. ...Petitioners.

Versus State of HP and Ors. ...Respondents.

Monika Rani. ...Petitioner.

Versus

State of HP and Ors. ...Respondents.

Nisha Kumari. ...Petitioner.

Versus

State of HP and Ors. ...Respondents.

Manju Devi. ...Petitioner.

Versus

State of HP and Ors. ...Respondents.

Kanchan Rana. ...Petitioner.

Versus

State of HP and Ors. ...Respondents.

Hem Lata. ...Petitioner.

Versus

State of HP and Ors. ...Respondents.

Pawan Kumar. ...Petitioner.

Versus

State of HP and Ors. ...Respondents.

Rajender Singh. ...Petitioner.

Versus

State of HP and Ors. ...Respondents. Coram:

Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1

For the petitioner : Mr. Pankaj Thakur, Advocate. For the respondents : Mr. Y.P.S. Dhaulta, Additional Advocate General.

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioners submit that

due to developments that have taken place post the filing of

the writ petitions, more specifically the enactment, i.e., The

Himachal Pradesh Recruitment and Conditions of Service of

Government Employees Act, 2024, the writ petitions, in their

present form, cannot proceed ahead, therefore, the

petitioners be permitted to withdraw the writ petitions with

liberty to file afresh in accordance with law, inter alia,

assailing the aforesaid enactment.

2. Prayer is accepted. Granting such liberty, present

petitions are dismissed as withdrawn. Pending

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

Jyotsna Rewal Dua 1st May, 2025 Judge (Pardeep)

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