Himachal Pradesh High Court

Pawna Kumari vs State Of H.P. & Anr on 2 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.3772 of 2025 and connected matters Decided on: 02.05. 2025 _________________________________________________________________

1. CWP No. 3772 of 2025 Pawna Kumari ....Petitioner Versus State of H.P. & Anr. ...Respondents _________________________________________________________________

2. CWP No. 3774 of 2025 Rajneesh Kumar ....Petitioner Versus State of H.P. & Anr. ...Respondents _________________________________________________________________

3. CWP No. 3778 of 2025 Vasu Dev Sharma ....Petitioner

Versus State of H.P. & Anr. ...Respondents ____________________________________________________________ Coram

Ms. Justice Jyotsna Rewal Dua 1 Whether approved for reporting?

_________________________________________________________________ For the petitioners: Mr. Munish Dhatwalia, Advocate.

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

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

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioners submits that

due to developments that have taken place, more specifically

the enactment, i.e. The Himachal Pradesh Recruitment and

Conditions of Service of Government Employees Act, 2024,

these writ petitions in the present form, cannot proceed