Himachal Pradesh High Court

Decided On : 07.05.2025 vs Municipal Corporation on 7 May, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                       2025:HHC:12872


         IN THE HIGH COURT OF HIMACHAL PRADESH AT
                          SHIMLA

                                                                             Exe. Pt. No. 195 of 2024
                                                                             Decided on : 07.05.2025
Sh. Puran Chand and others.
                                                                                       ...Petitioners
                                                          Versus
Municipal Corporation, Shimla and another.
                                                                                     ...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioners :    M/s Parav Sharma, Rahul Thakur
                         and Shekhar Badola, Advocates.
For the respondents :                                     Mr. Mukul Sood, Advocate, for
                                                          respondent No.1.
                                                          Mr. Pushpinder Jaswal,
                                                          Additional Advocate General, for
                                                          respondent No.2.
Ajay Mohan Goel, Judge (Oral)

Compliance affidavit is taken on record. It stands

mentioned therein that the petitioners have been regularized as

Supervisors retrospectively, with effect from 16.04.2001 and

they shall be entitled for the arrears for a period of three years,

prior to the filing of the petition. This Office order is dated

19.11.2022.

1Whether reporters of the local papers may be allowed to see the judgment?

2025:HHC:12872

2. Learned counsel for the petitioner, however, refutes

this and submits that after the regularization of the petitioners

against the post of Supervisors, they are being discriminated

viz-a-viz similarly situated persons. He reserves the right to