Hem Lata And Others vs . State Of Himachal Pradesh
2026 Latest Caselaw 563 HP

Himachal Pradesh High Court

Hem Lata And Others vs . State Of Himachal Pradesh on 2 February, 2026

Hem Lata and others vs. State of Himachal Pradesh and others

.

CWP No.1595 of 2026

02.02.2026 Present: Mr. Shagun Sharma, Advocate, for the petitioners.

Mr. Sidharth Jalta, Deputy Advocate General, for the respondents.

of CWP No.1595 of 2026 & CMP No.2079 of

rt Notice. Mr. Sidharth Jalta, learned Deputy

Advocate General, appears and accepts service of notice on

behalf of the respondents.

2. Reply to the petition be filed within a period of

four weeks.

3. As per the averments made in the writ

petition, the petitioners had been working on the posts of

Lab Attendant/Lab Assistant/Data Entry Operator/Sweeper

with respondent No.3 on daily wage basis/PTA basis since

2004 to 2019.

4. The grievance of the petitioners is that,

pursuant to inter-departmental communication dated

18.12.2025 (Annexure P-2), which was general in nature,

respondent No.3 had disengaged their services without

issuing any prior notice or affording them an opportunity of

being heard.

5. Keeping in view the averments made in the

.

writ petition and further considering that the services of

the persons who have been engaged on PTA basis have

been terminated on the basis of inter-departmental

of communication dated 18.12.2025, in the interim, the

respondents are directed to permit the petitioners to rt discharge their duties on their respective posts, as they

were holding prior to their disengagement, till the next

date of hearing.

6. To come up along with CWP No.1120 of 2026,

titled, Rekha Devi and others vs. State of H.P. and others.

( Jiya Lal Bhardwaj ) nd 02 February, 2026 Vacation Judge

(ankit)