Jagdev Singh &Anr vs State Of H.P. & Ors
2025 Latest Caselaw 599 HP

Himachal Pradesh High Court

Jagdev Singh &Anr vs State Of H.P. & Ors on 7 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.7444 &7448 of 2025 Date of decision: 07.05.2025

1. CWP No.7444 of 2025 Jagdev Singh &Anr. ...Petitioners.

Versus State of H.P. & Ors. ...Respondents.

2. CWP No.7448 of 2025 Victoria. ...Petitioner.

Versus State of H.P. & Ors. ...Respondents.

Coram:

Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?

For the petitioners : Mr. Bonit Thakur, Advocate.

For the respondents :                  Mr. L.N. Sharma, Additional
                                       Advocate      General,  for
                                       respondent No.1-State.
                               :       Mr. Tarun K. Sharma, Advocate,
                                       vice   Ms.    Kiran   Dhiman,
                                       Advocate, for respondents No.2
                                       & 3.

Jyotsna Rewal Dua, Judge

Notice. Mr. L.N. Sharma, Additional Advocate

General and Mr. Tarun K. Sharma, Advocate, appear and

waive service of notice on behalf of respondent No.1 and

respondents No.2 & 3, respectively. With the consent of

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

learned counsel for the parties, matters are heard at this

stage.

2. Petitionersare serving in the respondent-

Horticulture Department 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

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

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.

These writ petitions stand disposed of in the

above terms, so also the pending miscellaneous

application(s), if any.

                                            Jyotsna Rewal Dua
7thMay, 2025                                     Judge
    (Pardeep)