Seema Devi And Another vs The Commissioner
2025 Latest Caselaw 847 HP

Himachal Pradesh High Court

Seema Devi And Another vs The Commissioner on 14 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.7890 of 2025 Decided on: 14th May, 2025

------------------------------------------------------------------------------------- Seema Devi and another .....Petitioners

Versus

The Commissioner, Municipal Corporation Dharamshala and another .....Respondents

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

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting? 1

For the Petitioners: Mr. Bonit Thakur, Advocate vice Mr. A.K. Gupta, Advocate.

For the Respondents: Mr. Mukul Sood, Advocate, for respondent No.1.

Mr. L.N. Sharma, Additional Advocate General, for respondent No.2.

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

Notice. Mr. Mukul Sood, learned counsel and

Mr. L.N. Sharma, learned Additional Advocate General,

appear and waive service of notice on behalf of respondents

No.1 and 2, respectively.

2. With the consent of learned counsel for the

parties, the matter is heard at this stage.

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

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

following substantive relief:-

"i. That the respondents may be ordered to regularize services of the petitioners/grant work charge status from the due dates, with all benefits incidental thereof."

4. Learned vice counsel appearing for the

petitioners submits that he is under instructions to confine

the prayer of the petitioners only for conferment of work

charge status upon them in light of the law laid down by

the Hon'ble Apex Court in The State of Himachal

Pradesh & Ors. Versus Surajmani & Anr. 2. 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

respective cases of the petitioners 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

petitioners.

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

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