Himachal Pradesh High Court
Jitender Kumar vs H.P. State Forest Corporation & Anr on 6 May, 2025
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.7428 of 2025 a/w
connected matters
Decided on: 6th May, 2025
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1. CWP No.7428 of 2025
Jitender Kumar .....Petitioner
Versus
H.P. State Forest Corporation & Anr. .....Respondents
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2. CWP No.7430 of 2025
Nand Lal .....Petitioner
Versus
H.P. State Forest Corporation & Anr. .....Respondents
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Mathra Prasad .....Petitioner
Versus
H.P. State Forest Corporation & Anr. .....Respondents
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Kuldeep Singh .....Petitioner
Versus
H.P. State Forest Corporation & Anr. .....Respondents
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Coram
Ms. Justice Jyotsna Rewal Dua
Whether approved for reporting? 1
Whether reporters of print and electronic media may be allowed to see the order? Yes.
For the Petitioners: Mr. Bonit Thakur, Advocate vice
Mr. A.K. Gupta, Advocate.
For the Respondents: Mr. Abhishek Nagta, Advocate, in CWP
Nos.7428 & 7430 of 2025.
Mr. Vishwas Kaushal, Advocate vice
Mr. Raman Ravi Verma, Advocate, in
CWP Nos.7432 & 7434 of 2025.
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Jyotsna Rewal Dua, Judge
Notice. Mr. Abhishek Nagta, learned counsel
and Mr. Vishwas Kaushal, Advocate vice Mr. Raman Ravi
Verma, learned counsel, appear and waive service of notice
on behalf of the respondents in the respective petitions.
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
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.2. The respondent-Corporation was also the appellant
before the Hon'ble Supreme Court in some of the connected
Civil Appeal No.1595 of 2025, decided alongwith connected civil appeals on 06.02.2025
matters. Learned counsel for the parties also submit that
these writ petitions be disposed of in terms of the directions
issued in 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
respective cases of the petitioners in accordance with law
laid down in Surajmani2 and pass appropriate order in
accordance with law within six weeks from today. Copy of
the 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
May 06, 2025 Judge
Mukesh
