Himachal Pradesh High Court
Shobhni Devi vs State Of Himachal on 7 January, 2025
Shobhni Devi versus State of Himachal Pradesh & ors. a/w connected matters CWPOA No.5137 of 2020 a/w CWP No.4433 of 2022, CWP No.7602 of 2023, CWP Nos.3603, 5405, 7226, 8517 & 8904 of 2024.
07.01.2025. Present: Mr. Hamender Singh Chandel, Ms. Archana Dutt, Mr. Ravinder Singh, Mr. Anshul Gandhi, Advocate vice Mr. C.N. Singh, Advocate, Mr. Hirdaya Ram, Mr. Aman Thakur, Mr. Ashish Verma, and Mr. Tek Chand Sharma, Advocates, for respective petitioners, in all the petitions.
Mr. Ajit Sharma, Deputy Advocate General, for the respondents-State, in respective petitions.
Mr. Rangil Singh, Advocate, for the respondent-Accountant General [A&E], in CWPOA No.7602 of 2023.
CWP No.4433 of 2022, CWP No.7602 of 2023, CWP Nos.3603, 5405, 7226, 8517 & 8904 of 2024.
Learned counsel(s) for the petitions in respective cases, state at bar that their cases may be taken up for adjudication separately as the prayer(s)/relief(s) are dis-similar to each other. Accordingly, Registry is directed to de-link and post the cases separately and be listed on re-opening of Court after winter vacation.
Parties are directed to complete their respective pleadings [replies/rejoinders] if any, within the above period.
CWP No.5137 of 2020As a sequel to the orders dated 03.01.2025, Learned State Counsel prays for three weeks' further time to file reply/furnish Instructions. However, Learned Counsel for the petitioner states that the case of the petitioner for counting of continent paid service is covered by judgment of this Court in CWP(T) No.3603 of 2008, titled as Mehar Chand versus State of Himachal Pradesh & Others, decided on 04.03.2010, which is stated to have been implemented also.
Learned State Counsel to deal with this aspect while filing the Supplementary Affidavit.
List the matter on re-opening of Courts after winter vacation in the week commencing from 2nd week of March, 2025.
(Ranjan Sharma)
January 07, 2025 Judge
(Shivender)