Daya Ram vs Hpsfc &Anr
2025 Latest Caselaw 596 HP

Himachal Pradesh High Court

Daya Ram vs Hpsfc &Anr on 7 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.7440, 7442 & 7446 of 2025 Date of decision: 07.05.2025

1. CWP No.7440 of 2025 Daya Ram. ...Petitioner.

                               Versus
HPSFC &Anr.                                                    ...Respondents.
2. CWP No.7442 of 2025
Gurdev Singh.                                                     ...Petitioner.
                               Versus
HPSFC & Anr.                                                   ...Respondents.
3. CWP No.7446 of 2025
Gurdyal Singh.                                                    ...Petitioner.
                               Versus
HPSFC & Anr.                                                   ...Respondents.

Coram:

Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?

For the petitioners : Mr. Bonit Thakur, Advocate.

For the respondents : Mr. Tarun K. Sharma, Advocate, vice Ms. Kiran Dhiman, Advocate

Jyotsna Rewal Dua, Judge

Notice. Mr. Tarun K. Sharma, Advocate, appears

and waivesservice of notice on behalf of the respondents.

With the consent of learned counsel for the parties, matters

are heard at this stage.

1Whether reporters of Local Papers may be allowed to see the judgment? Yes

2. Petitionersare serving in the respondent-Forest

Corporation and have prayed for direction to the respondents

to grant them work-charge status 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 these writ petitions and

the relief prayed for by the petitioners is now covered by the

decision rendered by the Hon'ble Apex Court in The State of

Himachal Pradesh & Ors. Versus Surajmani & Anr.1. The

respondent-Department was also the appellant before the

Hon'ble Supreme Court in some of the connected matters.

Learned counsel for the parties also submit that these writ

petitions be disposed of in terms of 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

cases of the petitioners in accordance with law laid down in

Surajmani1 and pass accordingly appropriate orders in

accordance with law within six weeks from today. Copy of

order so passed be also communicated to the petitioners.

Civil Appeal No.1595 of 2025, decided alongwith connected civil appeals on 06.02.2025.

These writ petitions stand disposed of in the

above terms, so also the pending miscellaneous

application(s), if any.

                                            Jyotsna Rewal Dua
7th May, 2025                                    Judge
    (Pardeep)