Himachal Pradesh High Court
_____________________________________________________________________ vs State Of Himachal Pradesh & Anr on 29 May, 2025
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.8937 of 2025
Date of Decision: 29.05.2025
_____________________________________________________________________
Suraj Singh & Ors. .........Petitioners
Versus
State of Himachal Pradesh & Anr. .......Respondents
Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?
For the Petitioners: Mr. Vinod Chauhan, Advocate.
For the respondent: Mr. Anup Rattan, Advocate General, Mr. Rajan
Kahol, Mr. Vishal Panwar & Mr. B.C. Verma,
Additional Advocate Generals with Mr. Ravi
Chauhan, Deputy Advocate General, for
respondents-State.
___________________________________________________________________________
Sandeep Sharma, J. (Oral)
By way of instant petition, petitioners have prayed for the
following main reliefs:
"(i) That respondent May Kindly be Directed to grant the
similar benefit of higher stage of Pay as granted by the
department in terms of the Judgment passed in CWP 1638 of
2024 titled as Mohit Sharma Vs State of HP.
(ii) That this Hon'ble Court may be pleased to issue the Writ
in the nature of mandamus, order or directions directing the
Respondents to regularize the services of the Petitioner w.e.f. the
date when the Petitioner have completed their two years' service
on contract basis i.e. from the date the Regularization Policy was
liberalized, along with all consequential benefits, including the
benefit of Himachal Pradesh Civil Services (Revised pay) Rules,
2022 and the petitioner be accorded the benefit of Himachal
Pradesh Civil Services (Revised pay) Rules, 2022 after taking
into account the services rendered by them on contract basis as
having been appointed prior to 03.01.2022, as has been
approved by the Cabinet on 14.10.2022.
(iii) That this Hon'ble Court may be pleased to issue the Writ
in the nature of mandamus directing the Respondents to extend
the benefits of the Notifications dated 03.01.2022 & 06.09.2022
and Grant Higher Stage of Pay in the Concerned Level of Pay
Matrix i.e. Rs. 30500/- as per Notification dated 06.09.2022 and
fix higher pay from due date i.e. after completion two years of
contractual service with all consequential benefits including the
arrears along with interest @ 9%."
2. Before reply, if any, from the respondents could be
received, learned counsel representing the petitioners, while inviting
attention of this Court to judgment passed by Coordinate Bench this
Court in CWP No. 1638 of 2024 titled Mohit Sharma & Anr. Vs.
State of Himachal Pradesh & Ors., states that issue raised in the
instant proceedings already stands adjudicated by Coordinate Bench
this Court in Mohit Sharma (supra) and as such, petitioners would be
content and satisfied in case directions are issued to the respondents
to consider the representations of the petitioners in light of aforesaid
judgment in a time bound manner.
3. While putting in appearance on behalf of respondents, Mr.
Ravi Chauhan, learned Deputy Advocate General, states that he is not
averse to aforesaid innocuous prayer made on behalf of the petitioners
and representations, if any, filed by the petitioners shall be considered
and decided expeditiously.
3. Consequently, in view of the above, this Court, without
going into the merits of the case, deems it fit to dispose of the present
petition with a direction to the respondents to consider and decide the
representations of the petitioners (Annexure P-3) in light of Mohit
Sharma (supra), expeditiously, preferably within a period of four
weeks from today. Ordered accordingly. Needless to say, authority
concerned, while doing the needful in terms of instant order, shall
afford an opportunity of being heard to the petitioner and pass
speaking order thereafter. Pending applications, if any, stand disposed
of.
May 29, 2025 (Sandeep Sharma),
(sunil) Judge
