Himachal Pradesh High Court
State Of H.P And Others vs . Sunil Kumar And Another on 7 May, 2025
State of H.P and others vs. Sunil Kumar and another
CMP(M) No. 157 of 2025
Item No. D-9
07.05.2025 Present: Ms. Priyanka Chauhan, Deputy Advocate
General for the applicants/appellants.
Reliance is placed upon CMP(M) No.2126 of
2024, now pending for 16.06.2025 to submit that the Indo
German Changer Project, Palampur was closed and
reinstatement, as such, could not have been directed and
only compensation could have been paid over.
Notice be issued to respondents returnable
within three weeks on taking steps within a week.
To come up on 16.06.2025 along with
CMP(M) No.2126 of 2024.
( G.S. Sandhawalia )
Chief Justice
7th May, 2025 ( Ranjan Sharma )
(priti) Judge
State of H.P and others vs. Ravi Kumar and another
Item No. D-10
07.05.2025 Present: Ms. Priyanka Chauhan, Deputy Advocate
General for the applicants/appellants.
Reliance is placed upon CMP(M) No.2126 of
2024, now pending for 16.06.2025 to submit that the Indo
German Changer Project, Palampur was closed and
reinstatement, as such, could not have been directed and
only compensation could have been paid over.
Notice be issued to respondents returnable
within three weeks on taking steps within a week.
To come up on 16.06.2025 along with
CMP(M) No.2126 of 2024.
( G.S. Sandhawalia )
Chief Justice
7th May, 2025 ( Ranjan Sharma )
(priti) Judge
State of H.P and others vs. Naresh Kumar and others
Item No. D-8
07.05.2025 Present: Mr. Sidharth Jalta, Deputy Advocate General,
for the applicants/appellants.
Mr. Kush Sharma, Advocate, for the
respondents.
Caveat Petition No. 493 of 2024
Mr. Kush Sharma, learned counsel appears
on behalf of caveators. Accordingly, the caveat is
discharged. The petition stands disposed of.
Notice. Mr. Kush Sharma, learned counsel
accepts notice on behalf of the respondents. He prays for
time to file reply.
It is also pointed out that LPA No.02 of 2025
has been preferred against the same judgment, out of
which this LPA has arisen and against similar orders
passed therein, more appeals have been filed.
To be heard alongwith LPA No.2 of 2025.
( G.S. Sandhawalia )
Chief Justice
7th May, 2025 ( Ranjan Sharma )
(priti) Judge
Ram Krishan (deceased) through LRs Vs.
State of H.P. & Others.
Item No. D-31
07.05.2025 Present: Mr. Subham, Advocate, for Mr. Basant Pal
Thakur, Advocate, for the appellants.
Ms. Priyanka Chauhan, Deputy Advocate
General, for respondents No.1 and 2.
Mr. Rajesh Kumar, Advocate, for respondents
No.3 to 10.
Learned vice counsel appearing for the
appellants prays for accommodation.
List on 23.06.2025.
( G.S. Sandhawalia )
Chief Justice
7th May, 2025 ( Ranjan Sharma )
(priti) Judge
State of H.P and others vs. Ms. Nirja Sharma
Item No. D-7
07.05.2025 Present: Mr. Pranay Pratap Singh, Additional Advocate
General for the applicants/appellants.
Counsel for the State sought to distinguish the
judgment relied upon by the learned Single Judge in Civil
Writ Petition (Original Application) No. 1077 of 2019 titled
Nitin Kumar vs. State of H.P and another on the ground
that in the said case, Rule in question did not provide for
appointment to be made on contract basis.
It is submitted that without the challenge as
such to the Rules, the prayer of the petitioner/respondent
herein, who has been selected and appointed as Clerk on
contract basis, for being appointed on regular basis from
the date of initial appointment would not be justified.
Notice be issued to the respondent, subject to
steps being taken within one week, returnable for
26.06.2025.
List on 26.06.2025.
( G.S. Sandhawalia )
Chief Justice
7th May, 2025 ( Ranjan Sharma )
(priti) Judge
