Himachal Pradesh High Court

Naina Kali vs State Of H.P. And Others on 14 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.7886 of 2025 Decided on: 14th May, 2025

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Naina Kali                                                        .....Petitioner

                                                   Versus

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

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

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting? 1

For the Petitioner: Mr. Bonit Thakur, Advocate vice Mr. A.K. Gupta, 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. Petitioner is serving in the respondent-Forest

Department and has prayed for direction to the

respondents to grant her work charge status from the date

she completed eight years of service with all incidental

benefits.

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

4. Learned counsel for the parties have jointly

submitted that the issue involved in the writ petition and

the relief prayed for by the petitioner are now covered by

the decision rendered by the Hon'ble Apex Court in The

State of Himachal Pradesh & Ors. Versus Surajmani &

Anr.2. The respondent-Department was also the appellant

before the Hon'ble Supreme Court in some of the connected

matters. Learned counsel for the parties also submit that

this writ petition be disposed of in terms of the directions

issued in the aforesaid decision.

5. In view of the stand taken by learned counsel for

the parties and taking into consideration the aforesaid

judgment, this writ petition is disposed of with direction to

the respondents/competent authority to consider the case

of the petitioner in accordance with law laid down in

Surajmani2 and pass appropriate order in accordance with

law within six weeks from today. Copy of the order so

passed, be also 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 14, 2025                                                        Judge
       Mukesh

Civil Appeal No.1595 of 2025, decided alongwith connected civil appeals on 06.02.2025