Balwinder Singh vs State Of Hp And Ors
2025 Latest Caselaw 274 HP

Himachal Pradesh High Court

Balwinder Singh 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 No.3500 of 2025 Date of decision: 01.05.2025

Balwinder 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. Vijay Bir Singh, Advocate.

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

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioner submits that

due to developments that have taken place post the filing of

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

Himachal Pradesh Recruitment and Conditions of Service of

Government Employees Act, 2024, the writ petition, in its

present form, cannot proceed ahead. Therefore, the

petitioner be permitted to withdraw the writ petition with

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

assailing the aforesaid enactment.

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

2. Prayer is accepted. Granting such liberty, present

petition is dismissed as withdrawn. Pending miscellaneous

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

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