[Cites 0, Cited by 0]
Himachal Pradesh High Court
Ajay Kumar And Others vs State Of Himachal Pradesh And Another on 8 April, 2026
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
2026:HHC:10895
2026:HHC:10917
IN THE HIGH COURT OF HIMACHAL PRADESH AT
SHIMLA
CWP No. 12365 of 2025 a/w CWPs No.12703,
.
12889 of 2025, 2219, 2221, 2223 to 2228, 3044,
3473, 3502, 3504, 3506, 3802 and 4564 of 2026
Decided on : 08.04.2026
1. CWP No. 12365 of 2025
Ajay Kumar and others
of
...Petitioners
Versus
State of Himachal Pradesh and another
rt ...Respondents
2. CWP No. 12703 of 2025
Smt. Sunita Kumari Sharma
...Petitioner
Versus
State of Himachal Pradesh and another
...Respondents
3. CWP No. 12889 of 2025
Smt. Sarita Sharma
...Petitioner
Versus
State of Himachal Pradesh and another
...Respondents
::: Downloaded on - 09/04/2026 20:32:14 :::CIS
2
2026:HHC:10895
2026:HHC:10917
4. CWP No. 2219 of 2026
Satish Kumar
...Petitioner
.
Versus
State of Himachal Pradesh and another
...Respondents
5. CWP No. 2221 of 2026
of
Ashok Kumar and others
...Petitioners
rt Versus
State of Himachal Pradesh and another
...Respondents
6. CWP No. 2223 of 2026
Anil Dogra and another
...Petitioners
Versus
State of Himachal Pradesh and another
...Respondents
7. CWP No. 2224 of 2026
Vijay Paul Singh
...Petitioner
Versus
State of Himachal Pradesh and another
...Respondents
::: Downloaded on - 09/04/2026 20:32:14 :::CIS
3
2026:HHC:10895
2026:HHC:10917
8. CWP No. 2225 of 2026
Vipan Kumar and others
...Petitioners
.
Versus
State of Himachal Pradesh and another
...Respondents
9. CWP No. 2226 of 2026
of
Paramjit Singh and another
...Petitioners
rt Versus
State of Himachal Pradesh and another
...Respondents
10. CWP No. 2227 of 2026
Rajesh Kumar Sood and others
...Petitioners
Versus
State of Himachal Pradesh and another
...Respondents
11. CWP No. 2228 of 2026
Kishori Lal and others
...Petitioners
Versus
State of Himachal Pradesh and another
...Respondents
::: Downloaded on - 09/04/2026 20:32:14 :::CIS
4
2026:HHC:10895
2026:HHC:10917
.
of
rt
::: Downloaded on - 09/04/2026 20:32:14 :::CIS
5
2026:HHC:10895
2026:HHC:10917
12. CWP No. 3044 of 2026
Nageshwar Singh
...Petitioner
.
Versus
State of Himachal Pradesh and another
...Respondents
13. CWP No. 3473 of 2026
of
Kailash Anand
...Petitioner
rt Versus
State of Himachal Pradesh and another
...Respondents
14. CWP No. 3502 of 2026
Priya Tomar
...Petitioner
Versus
State of Himachal Pradesh and another
...Respondents
15. CWP No. 3504 of 2026
Punam Verma
...Petitioner
Versus
State of Himachal Pradesh and another
...Respondents
::: Downloaded on - 09/04/2026 20:32:14 :::CIS
6
2026:HHC:10895
2026:HHC:10917
16. CWP No. 3506 of 2026
Sangeeta
...Petitioner
.
Versus
State of Himachal Pradesh and another
...Respondents
17. CWP No. 3802 of 2026
of
Shri Sunil Dutt Sharma
...Petitioner
rt Versus
State of Himachal Pradesh and another
...Respondents
18. CWP No. 4564 of 2026
Preeti Tanwar
...Petitioner
Versus
State of Himachal Pradesh and another
...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioners : Mr. Abhinav Purohit, Advocate, M/s
Rocky and Sourav Sharma,
Advocates and Ms. Kiran Dhiman,
Advocate, for the petitioners, in
1Whether reporters of the local papers may be allowed to see the judgment?
2026:HHC:10895
2026:HHC:10917
respective petitions.
For the respondents : Mr. R.P. Singh, Deputy Advocate
General, for the respondents.
General, in all petitions.
.
Ajay Mohan Goel, Judge (Oral)
The Court stands informed that the issue raised by
the petitioners herein, is squarely covered by the judgment
of
passed by this Court in CWP No. 9321 of 2025, titled Vijay
Parmar & Ors. Vs. State of H.P., decided on 06.04.2026.
rt
2. This could not be disputed on behalf of the
respondents-Department, though learned Deputy Advocate
General submitted that any order passed in these petitions
shall be subject to the right of the State to assail the judgment
passed by this Court in Vijay Parmar & Ors. Vs. State of H.P.
(supra). Ordered accordingly.
3. These petitions are thus disposed of with the
observation that the directions passed by this Court in Vijay
Parmar & Ors. Vs. State of H.P. (supra), shall mutatis
mutandis be read to have been passed in these petitions also.
Pending miscellaneous application(s), if any, also stand
2026:HHC:10895
2026:HHC:10917
disposed of accordingly.
(Ajay Mohan Goel)
Judge
.
April 08, 2026
(Shivank Thakur)
of
rt
