Himachal Pradesh High Court

Nirmala Devi vs H.P. State Forest Corporation & Anr on 1 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP Nos.7076 & 7084 of 2025 Date of decision: 01.05.2025

1. CWP No.7076 of 2025 Nirmala Devi. ...Petitioner.

Versus H.P. State Forest Corporation & Anr. ...Respondents.

2. CWP No.7084 of 2025 Harish Kumar. ...Petitioner.

Versus H.P. State Forest Corporation & Anr. ...Respondents.

Coram:

Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?

For the petitioners : Mr. A.K. Gupta and Mr. Bonit Thakur, Advocates.

For the respondents             :      Ms.     Kamakshi      Tarlokta,
                                       Advocate,  vice   Ms.    Kiran
                                       Dhiman, Advocate.
Jyotsna Rewal Dua, Judge

Notice. Ms. Kamakshi Tarlokta, Advocate, appears

and waives service of notice on behalf of the respondents.

2. Petitioners are serving in the respondent-H.P.

State Forest Development Corporation and have prayed for

direction to the respondents to grant them work-charge

status/regularization of services from the date they

completed eight years of service with all incidental benefits.

3. Learned counsel for the parties have jointly

1Whether reporters of Local Papers may be allowed to see the judgment? Yes

submitted that the issue involved in the writ petitions and

the reliefs prayed for by the petitioners are now covered by

the decision rendered by the Hon'ble Apex Court in The

State of Himachal Pradesh & Ors. Versus Surajmani &

Anr.1 The respondent-Corporation was also the appellant

before the Hon'ble Supreme Court in some of the connected

matters. Learned counsel for the parties also submit that

these writ petitions be disposed of in terms of the aforesaid

decision.

4. In view of the stand taken by learned counsel for

the parties and taking into consideration the aforesaid

judgment, these writ petitions are disposed of with direction

to the respondents/Competent Authority to consider the

case(s) of the petitioners in accordance with law laid down in

Surajmani1 and pass accordingly appropriate orders in

accordance with law within six weeks from today. Copy of

order so passed be also communicated to the petitioners.

The writ petitions stand disposed of in the above

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

any.


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

Civil Appeal No.1595 of 2025, decided along with connected appeals on 06.02.2025.