Himachal Pradesh High Court

Bimla Devi vs State Of H.P. And Others on 27 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.8824 of 2025 Decided on: 27th May, 2025

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Bimla Devi                                                        .....Petitioner

                                                   Versus

State of H.P. and others                                      .....Respondents

------------------------------------------------------------------------------------- Coram

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting? 1

For the Petitioner: Mr. Jia Lal Thakur, Advocate.

For the Respondents: Mr. Sikander Bhushan, Deputy Advocate General.

------------------------------------------------------------------------------------ Jyotsna Rewal Dua, Judge

Petitioner seeks benefits of the decision

rendered in Satya Devi Versus State of H.P. and others2.

2. Learned Additional Advocate General submits

that the judgment in Satya Devi's2 case has been assailed

by the respondents by filing Special Leave Petition (Civil)

No.20496/2024. The common decision passed in several

other matters connected with Satya Devi's2 case has also

been assailed by the respondents by filing separate Special

Leave Petitions including State of Himachal Pradesh &

Whether reporters of print and electronic media may be allowed to see the order? Yes.

CWP No.2274 of 2021, decided alongwith connected matters on 28.05.2024

Ors. Vs. Inder Pal3. Copy of an order passed by the

Hon'ble Apex Court on 24.03.2025 in several connected

Special Leave Petitions with lead case State of Himachal

Pradesh & Ors. Vs. Inder Pal3 was perused, which reads

as under:-

"1. Delay condoned.

2. Let the notice be issued to the respondent(s) in all the matters.

3. Tag alongwith SLP(C) No.20496/2024.

4. In the meantime the operation of the impugned order(s) is/are stayed."

In view of the fact that operation of impugned

order(s) (common judgment rendered on 28.05.2024) in all

connected Special Leave Petitions has been stayed by the

Hon'ble Apex Court, this writ petition is disposed of with

direction that benefits, if any, flowing to the petitioner

under Satya Devi's2 case, shall abide by the outcome of the

Inder Pal's3 case instituted by the respondents against the

common judgment rendered in Satya Devi's2 case. Pending

miscellaneous application(s), if any, shall also stand

disposed of.




                                                              Jyotsna Rewal Dua
May 27, 2025                                                        Judge
   Mukesh

Special Leave Petition (Civil) Diary No.11306/2025