Himachal Pradesh High Court
Meenakshi Devi & Ors vs State Of H.P. & Ors on 8 May, 2025
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No.4062 of 2025 and connected
matters.
Decided on: 8th May 2025
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1. CWP No. 4062 of 2025
Meenakshi Devi & Ors ....Petitioners
Versus
State of H.P. & Ors. ...Respondents
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2. CWP No. 4064 of 2025
Nitish Sharma & Ors ....Petitioners
Versus
State of H.P. & Ors. ...Respondents
_________________________________________________________________
3. CWP No. 4066 of 2025
Monika & Ors ....Petitioners
Versus
State of H.P. & Ors. ...Respondents
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Vipul Dulta & Ors ....Petitioners
Versus
State of H.P. & Ors. ...Respondents
_________________________________________________________________
Mohit Sharma & Ors ....Petitioners
Versus
State of H.P. & Ors. ...Respondents
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Coram
Ms. Justice Jyotsna Rewal Dua
1 Whether approved for reporting?
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For the petitioners: Ms. Anchal Sharma, Advocate vice
Mr. M.A.Safee, Advocate.
For the respondents: Mr.L.N.Sharma, Additional Advocate
General.
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Jyotsna Rewal Dua, Judge
Mr. L.N.Sharma, learned Additional Advocate
General, accepts service of notice on behalf of the
respondents in all the petitions.
2. These writ petitions have been filed for grant of
almost identical relief, which has been extracted from CWP
No. 4062 of 2025: -
"(i. That this Hon'ble Court may be pleased to issue the
Writ in the nature of mandamus directing the
Respondents to extend the benefit of Himachal
Pradesh Civil Services (Revised pay) Rules, 2022
and their basic pay be fixed at Rs. 37600/- w.e.f.
October 2021 i.e. the date when they have
completed two years of regular service in terms of
Notification dated 06.09.2022 (Annexure P-5) along
with all consequential benefits and the Respondents
be further directed to release the consequential
arrears of pay along with interest @ 16% p.a."
Whether reporters of Local Papers may be allowed to see the judgment?
3. Learned counsel for the petitioners submitted that
the issue involved and the relief prayed for by the petitioners
has already been adjudicated Inder Singh Thakur & Ors
Vs. State of H.P. & Ors2. Learned counsel for the
petitioners states that the petitioners would be content if the
cases of the petitioners are considered by the respondents in
light of the aforesaid judgment within a time bound schedule.
Learned Additional Advocate General has no objection to this
prayer.
4. Having regard to above submissions but without
examining the merits of the matter, these writ petitions are
disposed of by directing the respondents to consider the cases
of the petitioners in light of the aforesaid judgment and pass
appropriate orders in accordance with law within a period of
six weeks from the date of receipt of copy of this order(s). The
decision so arrived at, shall be communicated to the
petitioners.
Pending miscellaneous application(s), if any, also
to stand disposed of.
Jyotsna Rewal Dua
Judge
May 8, 2025
R.Atal
CWP No. 4830 of 2023, decided alongwith connected matter on 07.04.2025.
