Inder Singh vs State Of H.P. And Another
2025 Latest Caselaw 734 HP

Himachal Pradesh High Court

Inder Singh vs State Of H.P. And Another on 9 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.4390 of 2025 Decided on: 9th May, 2025

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Inder Singh                                                       .....Petitioner

                                                   Versus

State of H.P. and another                                     .....Respondents

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

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting? 1

For the Petitioner: Mr. Vasu Sood, Advocate.

For the Respondents: Mr. L.N. Sharma, Additional Advocate General.

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

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

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. With the consent of learned counsel for the

parties, the matter is heard at this stage.

3. This writ petition has been filed for the grant of

following substantive reliefs:-

"i. That writ in the nature of mandamus may kindly be issued, directing the respondents to grant work charge status to the petitioner, in the light of judgment passed in LPA No.48/2022, titled as State of H.P. and Anr. Vs. Bhupeshwar Dutt (Annexure P-3) as also judgment in

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

case titled as Rajinder Singh Vs. State of H.P. and Anr. dated 26.06.2004 (Annexure P-3 Colly.).

ii. That the respondents may kindly be directed to grant all consequential benefits, as have been given to the similarly situated persons from the due date till the date of actual payment."

4. Learned counsel for the petitioner submitted

that the case of the petitioner and the reliefs prayed for by

him have already been considered & adjudicated upon by

this Court in State of Himachal Pradesh and another

Vs. Bhupeshwar Dutt2. Learned counsel also submits that

the representation dated 28.12.2024 (Annexure P-4)

preferred by the petitioner for claiming the above reliefs is

pending consideration with respondent No.2. Learned

counsel further submits that the petitioner would be

content in case respondent No.2/competent authority is

directed to decide the aforesaid representation within a

fixed time schedule. Learned Additional Advocate General is

not averse to this prayer.

5. Having regard to the afore-submissions, but

without examining the merits of the matter, this writ

petition is disposed of with a direction to respondent No.2/

competent authority to consider and decide the aforesaid

representation of the petitioner dated 28.12.2024

(Annexure P-4) in accordance with law as well as taking

LPA No.48 of 2022, decided on 22.06.2023

into consideration the above judgment in the case of

Bhupeshwar Dutt2 within a period of six weeks from

today. The decision so arrived at shall also be

communicated to the petitioner.

The writ petition stands disposed of in the above

terms, so also the pending miscellaneous application(s), if

any.

                                         Jyotsna Rewal Dua
May 09, 2025                                   Judge
   Mukesh