Himachal Pradesh High Court
Anjana Kumari vs . Union Of India And Another (A/W on 25 April, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Anjana Kumari Vs. Union of India and another (a/w other connected matters) CWP No. 3260 of 2016 a/w CWP Nos. 225, 308, 471, .
1336, 1342, 1343, 1731, 2025, 2576 2760, 2835, 2857, 2931 of 2017, 104, 153, 348, 349, 350, 485, 530, 556, 744, 1100, 1228, 1233 & 2519 of 2018, 362, 763 & 943 of 2019, 531, 744, 850, 1024, 1079, 2360 & 2501 of 2020, 2133 & 7241 of 2021 & 640 of 2022 25.04.2022 Present: M/s Lalit Kumar Sharma, Tara Singh Chauhan, Nipun Sharma, Aman Parth Sharma, Devender K. Sharma & Abhishek Thakur, Advocates, for the petitioner(s) in the respective petitions. Mr. Balram Sharma, Assistant Solicitor General of India, for the Union of India in all the petitions.
M/s Viswa Bhushan, Manoj Chauhan, Rajinder Singh Chandel & Rajesh K. Sharma, Advocates, for the respondents in the respective petitions. CWP No. 3260 of 2016 a/w CWP Nos. 308, 471, 1336, 1342, 1343, 1731, 2025, 2576 2760, 2835, 2857, 2931 of 2017, 104, 153, 348, 350, 485, 530, 556, 1100, 1228, 1233 & 2519 of 2018, 362, 763 & 943 of 2019, 531, 744, 850, 1024, 1079, 2360 & 2501 of 2020, 2133 & 7241 of 2021 & 640 of 2022 a/w CMP No. 3201 of 2022 in CWP No. 349 of 2018, CMP No. 4563 of 2022 in CWP No. 744 of 2020 & CMP No. 4588 of 2022 in CWP No. 225 of 2017 These matters have been listed today on the applications filed by the Union of India, who has applied for vacation/modification of the status quo order(s) passed by this Court in these cases.
Petitioners in these cases were engaged as Dental Technicians, Nursing Assistants, Chowkidars, Peons & Female Attendants. Hearing of these cases was deferred sine die till the decision of the Hon'ble Supreme Court against the Full Bench Judgment of this Court in CWP No. 9093 of 2014, titled as ::: Downloaded on - 27/04/2022 20:05:47 :::CIS Pawan Kumar Vs. Union of India and another and other 32 connected matters. Learned Assistant Solicitor General of India .
submits that in the meantime, some of the petitioners have attained the age of superannuation applicable to different five categories of the posts.
The applications are opposed by learned counsel for the petitioners.
Having regard to the facts of these cases, we are inclined to accept the applications to the limited extent by modifying the status quo order(s) in the terms that the petitioners shall not be entitled to continue beyond the age of superannuation applicable to the category of post(s) held by them, subject to any order that may be passed by this Court at the time of final disposal of these petitions. Miscellaneous applications stand disposed of accordingly.
The matters to come up for hearing after six weeks.
(Mohammad Rafiq) Chief Justice (Ajay Mohan Goel) Judge April 25, 2022 (bhupender/vinod) ::: Downloaded on - 27/04/2022 20:05:47 :::CIS