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Himachal Pradesh High Court

Smt. Pankaj Rana & Anr vs State Of H.P. & Anr on 11 September, 2023

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.6092 of 2023 and connected matters Decided on: 11th September, 2023 .

_________________________________________________________________

1. CWP No.6092 of 2023 Smt. Pankaj Rana & Anr ....Petitioners Versus State of H.P. & Anr. ...Respondents _________________________________________________________________ of

2. CWP No.6093 of 2023 Prakash Chand Kaundal & Anr ....Petitioners rt Versus State of H.P. & Anr. ...Respondents _________________________________________________________________

3. CWP No.6097 of 2023 Joginder Singh & Anr ....Petitioners Versus State of H.P. & Anr. ...Respondents _________________________________________________________________ 4. CWP No.6098 of 2023 Rajinder Singh & Anr ....Petitioners Versus State of H.P. & Anr. ...Respondents _________________________________________________________________ 5. CWP No.6141 of 2023 Manoj Kumar & Anr ....Petitioners Versus State of H.P. & Anr. ...Respondents _________________________________________________________________ ::: Downloaded on - 11/09/2023 20:34:34 :::CIS -2- 6. CWP No.6142 of 2023 Babita Kumari ....Petitioner Versus .

State of H.P. & Anr. ...Respondents _________________________________________________________________ 7. CWP No.6143 of 2023 Kiran Bala ....Petitioner Versus of State of H.P. & Anr. ...Respondents _________________________________________________________________ 8. CWP No.6146 of 2023 rt Aruna Kumari ....Petitioners Versus State of H.P. & Anr. ...Respondents _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua, Judge 1 Whether approved for reporting?

_________________________________________________________________ For the petitioner(s): Mr. Devender K. Sharma, Advocate.

For the respondents: Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh Thakur, Mr. Y. P. S. Dhaulta & Mr. Varun Chandel, Additional Advocates General, Mr. Sumit Sharma, Deputy Advocates General.

1

Whether reporters of Local Papers may be allowed to see the judgment? Yes ::: Downloaded on - 11/09/2023 20:34:34 :::CIS -3- Jyotsna Rewal Dua, Judge Notice. Mr. Sumit Sharma, learned Deputy .

Advocate General, appears and waives service of notice on behalf of the respondents.

2. All the petitions have been filed for grant of following same and similar relief, which is taken from CWP of No.6092 of 2023: -

"(A) That a writ of certiorari may kindly be issued and rt instructions dated 26.07.2014 may kindly be quashed and set aside and writ of mandamus may kindly be issued against the respondent department and the department be directed to grant revised initial pay scale (year 2006) to the petitioners w.e.f. 01.04.2007 to 31.03.2010 with all consequential benefits in view of the law laid down in CWPOA No.7661 of 2019 titled as Pushap Raj Khimta and others Versus State of H.P. and others in the interest of justice and fair play."

3. Learned counsel for the petitioners submitted that the relief prayed for by the petitioners is covered by the decision dated 29.06.2022, rendered in CWPOA No. 7661 of 2019 ( Pushap Raj Khimta & others Vs. State of H.P. & Ors.). Learned counsel for the petitioners states that the petitioners would be content if the cases of the petitioners are considered by the respondents in light of the aforesaid ::: Downloaded on - 11/09/2023 20:34:34 :::CIS -4- judgment. Learned Deputy Advocate General has no objection to this prayer.

4. Having regard to above submissions and without .

examining the merits of the matter, all these petitions are disposed of by directing the respondents to consider the respective cases of the petitioners, in all the petitions, in light of the aforesaid judgment and pass appropriate orders in of accordance with law within a period of six weeks from the date of receipt of copy of this order. The decision so arrived rt at, shall also be communicated to the petitioners.

Pending miscellaneous application(s), if any, also to stand disposed of.

Jyotsna Rewal Dua Judge September 11, 2023 R.Atal ::: Downloaded on - 11/09/2023 20:34:34 :::CIS