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State Of H.P. And Another vs Roshan Lal Khajuria & Another
2025 Latest Caselaw 5902 HP

Citation : 2025 Latest Caselaw 5902 HP
Judgement Date : 22 May, 2025

Himachal Pradesh High Court

State Of H.P. And Another vs Roshan Lal Khajuria & Another on 22 May, 2025

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA LPA No.109 of 2024 a/w connected matters.

Date of Decision:- 22.05.2025

1. LPA No.109 of 2024.

State of H.P. and another ....Appellants Versus Roshan Lal Khajuria & another ....Respondents

2. LPA No.322 of 2024.

State of H.P. and Others                    ....Appellants
                            Versus
Venna Kumari                               ....Respondent

3. LPA No.323 of 2024.
State of H.P. and another                   ....Appellants
                            Versus
Ashok Kumar                                ....Respondent

4. LPA No.336 of 2024.
HPSEBL                                      ....Appellant
                            Versus
Raj Kumar Sharma                           ....Respondent

5. LPA No.349 of 2024.
HPSEBL                                      ....Appellant
                            Versus
Satish Kumar Dhiman                        ....Respondent

6. LPA No.357 of 2024.
State of H.P. & Another                     ....Appellants
                            Versus
Anita Gupta                                ....Respondent

7. LPA No.372 of 2024.
HPSEBL                                      ....Appellant
                            Versus
Sher Singh                                 ....Respondent

8. LPA No.374 of 2024.
HPSEBL                                      ....Appellant
                            Versus


Balwan Singh                            ....Respondent

9. LPA No.384 of 2024.
State of H.P. & Others                   ....Appellants
                               Versus
Balbir Singh Barwal                     ....Respondent

10. LPA No.386 of 2024.
State of H.P. & others                   ....Appellants
                              Versus
HP Secreteriat & Other Affiliated       ....Respondent

Pensioners Welfare Association

11. LPA No.400 of 2024.

State of H.P. & another ....Appellants Versus Kusum Aggarwal ....Respondent

12. LPA No.439 of 2024.

State of H.P. & another ....Appellants Versus Santosh Mongra ....Respondent

13. LPA No.462 of 2024.

State of H.P. & others                   ....Appellants
                               Versus
Rattani Devi                            ....Respondent

14. LPA No.486 of 2024.
State of H.P. & others                   ....Appellants
                               Versus
Renu Kumari & another                   ....Respondents

15. LPA No.77 of 2025.
State of H.P. & others                   ....Appellants
                               Versus
Subhash Chand                           ....Respondent

16. LPA No.137 of 2025.
State of H.P. & others                   ....Appellants
                               Versus
Raj Kumar                               ....Respondent


17. LPA No.141 of 2025.
State of H.P. & others                  ....Appellants
                              Versus
Jeet Ram                               ....Respondent

18. LPA No.142 of 2025.
HPSEBL                                  ....Appellant
                              Versus
Chaman Lal                             ....Respondent

19. LPA No.143 of 2025.
State of H.P. & others                  ....Appellants
                              Versus
Ravi Kant Kaushal                      ....Respondent

20. LPA No.144 of 2025.
HPSEBL                                  ....Appellant
                              Versus
Pushaphas Kumar Sharma                 ....Respondent

21. LPA No.145 of 2025.
State of H.P. & others                  ....Appellants
                              Versus
Suresh Kumar Gupta                     ....Respondent

22. LPA No.147 of 2025.
State of H.P. & Others                  ....Appellants
                              Versus
Beena Sharma                           ....Respondent

23. LPA No.149 of 2025.
State of H.P. & others                  ....Appellants
                              Versus
Gaitri Devi                             ....Respondent

24. LPA No.151 of 2025.
State of H.P. & others                  ....Appellants
                              Versus
Rameshwari Devi                        ....Respondent

25. LPA No.152 of 2025.
H.P. Vidhan Sabha                       ....Appellant


                               Versus
Sunder Lal Negi & others                ....Respondent

26. LPA No.154 of 2025.
State of H.P. & others                   ....Appellants
                               Versus
Satya Vrata Sharma                      ....Respondent

27. LPA No.155 of 2025.
HPSEBL                                   ....Appellant
                               Versus
Gian Chand Bhatt                        ....Respondent

28. LPA No.156 of 2025.
State of H.P. & others                   ....Appellants
                               Versus
Manorma Devi                            ....Respondent

29. LPA No.157 of 2025.
State of H.P. & others                   ....Appellants
                           Versus
Dr. Sunil Kumar Chandel & others        ....Respondents

30. LPA No.159 of 2025.
State of H.P. & others                   ....Appellants
                               Versus
Hari Singh Thakur                       ....Respondent

31. LPA No.160 of 2025.
State of H.P. & others                   ....Appellants
                               Versus
Satish Kaul                             ....Respondent

32. LPA No.163 of 2025.
State of H.P. & others                   ....Appellants
                               Versus
Surjeet Singh                           ....Respondent

33. LPA No.164 of 2025.
HPSEBL                                   ....Appellant
                               Versus
Deepak Uppal                            ....Respondent



34. LPA No.165 of 2025.
Sate of H.P. & others                   ....Appellants
                              Versus
Nanda Ram                              ....Respondent

35. LPA No.244 of 2025.
Sate of H.P. & others                   ....Appellants
                              Versus
Surya Prakash                          ....Respondent

36. LPA No.245 of 2025.
Sate of H.P. & another                  ....Appellants
                              Versus
Neelam Saini                           ....Respondent

37. LPA No.246 of 2025.
Sate of H.P. & others                   ....Appellants
                          Versus
Surender Kumar Thakur & others         ....Respondents

38. LPA No.247 of 2025.
Sate of H.P. & others                   ....Appellants
                           Versus
Dr. Kanwarjeet Singh Malhotra          ....Respondent

39. LPA No.248 of 2025.
Sate of H.P. & others                   ....Appellants
                              Versus
Naresh Kumar Gupta                      ....Respondent

40. LPA No.249 of 2025.
Sate of H.P. & others                    ....Appellants
                              Versus
Bali Ram                                 ....Respondent

41. LPA No.250 of 2025.
Sate of H.P. & another                   ....Appellants
                              Versus
Lotus Kumari                             ....Respondent


       Coram

The Hon'ble Mr. Justice G.S. Sandhawalia, Chief Justice

The Hon'ble Mr. Justice Ranjan Sharma, Judge.

Whether approved for reporting?1 For the Appellants : Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Gobind Korla, Additional Advocate Generals, Ms. Priyanka Chauhan and Mr. Sidharth Jalta, Deputy Advocate General, for appellants/State in LPA Nos.109, 322, 323, 357, 384, 386, 400, 439, 426, 486 of 2024, 77, 137, 141, 143, 145, 147, 149, 151, 154, 156, 157, 159, 160, 163, 165, 244, 245, 246, 247, 248, 249 and 250 of 2025.

Ms. Sunita Sharma, Senior Advocate with Mr. Dhananjay Sharma, Advocate, for the appellants in LPA No.336, 349, 372, 374 of 2024, 142, 144, 155 and 164 of 2025.

Mr. K.S. Banyal, Senior Advocate with Mr. Uday Singh Banyal, Advocate, for the appellant in LPA No.152 of 2025.

For the Respondents : Mr. K.B. Khajuria, Mr. Aditya Kaushal, Mr. Prakash Sharma, Mr. Ashok Chaudhary, Mr. Bhupinder Thakur, Mr. Sanjay Gandhi, Mr. OnkarJairath, Mr. Mandeep Chandel

Mr. Mandeep Chandel, Advocate, for respondent No.1-H.P. Secreteriat in LPA No.386 of 2024

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

and Mr. Vikrant Thakur, Advocate, for respondent No.2-HPPSC.

Mr. Tek Ram Sharma and Mr. Rangil Singh, Advocates, for respondent/Accountant General.

G.S. Sandhawalia, Chief Justice (Oral).

The present Letters Patent Appeals are being

disposed of by a common order and all Miscellaneous

Application for condonation of delay are being allowed, which are

necessitated, for the reasons which will come in the order itself.

If the applications are not allowed, it will lead to an ambiguous

situation, where certain set of persons would be getting the

benefit, whereas in the other set matter is yet to be decided, on

account of the order we propose to pass.

2. The present Letters Patent Appeals have arisen

against the order(s) passed by the learned Single Judge in CWP

No.6952 of 2023 decided on 27.09.2023 out of LPA No.109 of

2024 arises, CWP No.5962 of 2023 decided on 21.05.2024 out of

LPA No.322 of 2024 arises, CWP No.10959 of 2023 decided on

21.05.2025 out of LPA No.323 of 2024 arises, CWP No.8101 of

2023 decided on 20.10.2023 out of LPA No.336 of 2024 arises,

CWP No.7927 of 2023 decided on 19.10.2023 out of LPA No.349

of 2024 arises, CWP No.8106 of 2023 decided on 30.10.2023 out

of LPA No.357 of 2024 arises, CWP No.8256 of 2023 decided on

31.10.2023 out of LPA No.372 of 2024 arises, CWP No.3424 of

2024 decided on 29.04.2024 out of LPA No.374 of 2024 arises,

CWP No.7645 of 2023 decided on 13.10.2023 out of LPA No.384

of 2024 arises, CWP No.7376 of 2023 decided on 22.03.2024 out

of LPA No.386 of 2024 arises, CWP No.8090 of 2023 decided on

20.10.2023 out of LPA No.400 of 2024 arises, CWP No.8104 of

2023 decided on 20.10.2023 out of LPA No.439 of 2024 arises,

CWP No.5920 of 2023 decided on 21.05.2024 out of LPA No.462

of 2024 arises, CWP No.9461 of 2023 decided on 21.05.2024 out

of LPA No.486 of 2024 arises, CWP No.6283 of 2023 decided on

21.05.2024 out of LPA No.77 of 2025 arises, CWP No.7650 of

2023 decided on 13.10.2023 out of LPA No.137 of 2025 arises,

CWP No.4382 of 2024 decided on 21.05.2024 out of LPA No.141

of 2025 arises, CWP No.8059 of 2023 decided on 20.10.2023 out

of LPA No.142 of 2025 arises, CWP No.5453 of 2023 decided on

21.05.2024 out of LPA No.143 of 2025 arises, CWP No.8040 of

2023 decided on 20.10.2023 out of LPA No.144 of 2025 arises,

CWP No.8508 of 2023 decided on 26.03.2024 out of LPA No.145

of 2025 arises, CWP No.5990 of 2023 decided on 21.05.2024 out

of LPA No.147 of 2025 arises, CWP No.6284 of 2023 decided on

21.05.2024 out of LPA No.149 of 2025 arises, CWP No.6282 of

2023 decided on 21.05.2024 out of LPA No.151 of 2025 arises,

CWP No.7089 of 2023 decided on 29.09.2023 out of LPA No.152

of 2025 arises, CWP No.7644 of 2023 decided on 13.10.2023 out

of LPA No.154 of 2025 arises, CWP No.7897 of 2023 decided on

18.10.2023 out of LPA No.155 of 2025 arises, CWP No.6023 of

2023 decided on 21.05.2024 out of LPA No.156 of 2025 arises,

CWP No.5651 of 2023 decided on 26.09.2023 out of LPA No.157

of 2025 arises, CWP No.7731 of 2023 decided on 13.10.2023 out

of LPA No.159 of 2025 arises, CWP No.7646 of 2023 decided on

13.10.2023 out of LPA No.160 of 2025 arises, CWP No.7341 of

2023 decided on 06.10.2023 out of LPA No.163 of 2025 arises,

CWP No.7867 of 2023 decided on 18.10.2023 out of LPA No.164

of 2025 arises, CWP No.7335 of 2023 decided on 05.10.2023 out

of LPA No.165 of 2025 arises, CWP No.8776 of 2023 decided on

12.03.2024 out of LPA No.244 of 2025 arises, CWP No.7394 of

2023 decided on 28.05.2024 out of LPA No.245 of 2025 arises,

CWP No.6340 of 2023 decided on 21.05.2024 out of LPA No.246

of 2025 arises, CWP No.2676 of 2024 decided on 01.04.2024 out

of LPA No.247 of 2025 arises, CWP No.7815 of 2023 decided on

17.10.2023 out of LPA No.248 of 2025 arises, CWP No.4466 of

2024 decided on 22.05.2024 out of LPA No.249 of 2025 arises,

CWP No.7392 of 2023 decided on 28.05.2024 out of LPA No.250

of 2025 arises respectively.

3. It is to be noticed that the issue in question was with

regard to the benefit of the revised pay Rules of the Himachal

Pradesh Civil Services (Revised Pay) Rules, 2022, which were

deemed to come into force w.e.f. 01.01.2016, as per the

notification dated 03.01.2022, which were pertaining to the

serving employees. Similar benefits were also accorded to the

persons who had retired after 01.01.2016, vide notification dated

25.02.2022. The initial parent notification dated 03.01.2022

under Rule 13 of the said Rules provides that the arrears would

be paid in a manner and at such a time as has been approved

by the Government. Resultantly in the subsequent notification

also, for the retirees, there was Clause 10 that the amount was

to be paid in such a manner, as may be decided by the

Government. At the initial stage Civil Writ Petition No.2108 of

2023 titled as Bhagat Ram Vs. HRTC and others was allowed

without calling for the reply by the Coordinate Bench and without

the State having been impleaded as a party. Neither, the Rule

or the Clauses as such, were subject matter of challenge in the

said writ petition.

4. Resultant affect was that the learned Single

Judge(s) while basing their decision on the said order of the

Division Bench, passed various orders allowing the writ petitions

on the same count and also keeping in view the fact that another

Writ Petition No.2421 of 2023 titled as Amar Chand Vs. HRTC

and Others was also decided on 15.06.2023 by the Divisoin

Bench, which was also based upon Bhagat Ram's case (supra).

5. Reference can be made to two-three set of cases for

elucidating the issue on factual matrix as such. On 19.09.2023

CWP No.6611 of 2023 titled as Surinder Singh Vs. State of

Himachal Pradesh and another was decided. On 26.09.2023,

the learned Single Judge disposed of Civil Writ Petition No.5651

of 2023 titled Dr. Sunil Kumar Chandel & Others Vs. State of

H.P. & Others in view of Bhagat Ram's case (supra) and Amar

Chand's case (supra).

6. Similarly, in CWP No.6952 of 2023 titled as Roshan

Lal Khajuria Vs. State of Himachal Pradesh and another

decided on 27.09.2023, the same order was repeated which is a

subject matter of challenge in LPA No.109 of 2024.

7. Similarly in Civil Writ Petition No.7089 of 2023 titled

as Sunder Lal Negi and others Vs. State of H.P. & others

decided on 29.09.2023, the benefit was granted on the basis of

order passed in CWP No.6611 of 2023 titled as Surinder Singh

Vs. State of Himachal Pradesh & others, decided on

19.09.2023.

8. It is pertinent to notice that in Bhagat Ram's case

(supra), the Coordinate Bench, as such had reviewed the order

on 30.08.2024. Similarly LPA No.85 of 2024 was also allowed by

the Coordinate Bench and the order dated 26.09.2023 was set

aside and Civil Writ Petition No.5651 of 2023 in Dr. Sunil Kumar

Chandel's case (supra) was restored. The learned Single Judge

allowed the Review Petition No.25 of 2024 on 13.12.2024 in

Surinder Singh's case (supra) on the said basis and resultantly,

the said writ petition No.6611 of 2023 is also pending.

9. Thus, we are not referring to the other orders passed

by the learned Single Judge(s), which are in the same terms and

reliance has been made mainly upon the decision in Surinder

Singh's case (supra) and Dr. Sunil Kumar Chandel's case

(supra). While allowing the writ petitions, reference was also be

made to the order passed in CWP No.7376 of 2023 titled as H.P.

Secretariat & other Affiliated Pensioners Welfare

Association Vs. State of H.P. & Ors., which is one of the later

decisions recorded on 22.03.2024, wherein other learned Single

Judge(s) again relied upon Surinder Singh's case (supra) and

Dr. Sunil Kumar Chandel's case (supra) to grant the same

relief.

10. We also find that in CWP No.4586 of 2023 in Tika

Ram Vs. The State of Himachal Pradesh & Another alongwith

36 other cases, which was decided on 21.05.2024 by another

learned Single Judge, the similar judgments passed by the

learned Single Judges have been referred to. We already

noticed, this aspect earlier on 15.05.2025 and also the fact that

none of the writ petitioners' as such had raised challenge to the

Rule in question, vide which the deferred payment methodology

had been adopted by the State. Apparently, now the necessary

applications being CMP No.11374 of 2025 and CMP No.11383

of 2025 under Order 6 Rule 17 CPC have been filed in two of the

writ petitions bearing i.e. CWP No.2108 of 2023 in Bhagat

Ram's case (supra) and in CWP No.12323 of 2024 titled as

Rajesh Bakshi Vs. State of H.P. & Others, respectively and the

amended writ petitions have also been filed along with the

applications for challenging the said Clauses of both the

Notifications dated 03.01.2022 and the Office memorandum

dated 25.02.2022.

11. Resultantly, we are of the considered opinion that

the orders passed by the learned Single Judge(s) were based

on an order passed by the Division Bench dated 31.05.2023

Bhagat Ram's case (supra), which itself was re-called

on an order passed by the Division Bench dated 31.05.2023

Bhagat Ram's case (supra), which itself was re-called on

30.08.2024, and therefore, there is no decision as such on

merits by the learned Single Judge(s). Even otherwise now

since the Rule as such has been challenged, the matter would

have to be re-heard by the Division Bench. As noticed above,

the Rule was not subject matter of challenge and since the vires

as such is involved, the State's reply is also not on record.

12. Resultantly, we are of the considered opinion that

the judgments of the learned Single Judge(s) necessarily have

to be set aside and we accordingly allow all the appeals.

Resultantly all the writ petitions are restored to be heard with

CWP No.2108 of 2023 Bhagat Ram's case etc.

13. Accordingly, appeals are disposed of alongwith

pending application(s), if any.

(G.S. Sandhawalia) Chief Justice

(Ranjan Sharma) Judge 22nd May, 2025 (munish/ankit)

 
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