Himachal Pradesh High Court
Hardeep Singh vs . State Of H.P. & Ors. on 9 May, 2025
Bench: Tarlok Singh Chauhan, Sushil Kukreja
Hardeep Singh Vs. State of H.P. & Ors. CWP No. 7394/2025 09.05.2025 Present: Mr. Hamender Singh Chandel, Advocate, for the petitioner.
Mr. I.N. Mehta, Mr. Yashwardhan Chauhan, Senior Additional Advocates General with Mr. Ramakant Sharma, Mr. Navlesh Verma, Ms. Sharmila Patial, Additional Advocates General and Mr. Raj Negi, Deputy Advocate General, for respondents No. 1 & 2-State.
Mr. Sumeet Raj Sharma, Advocate, for respondents No. 3 & 4.
CWP No. 7394/2025 & CMP No. 9587/2025 Records produced. We have perused the records and find that the official respondents while granting re-employment to respondents No. 3 and 4 have not at all considered the judgment on the subject, i.e. decision rendered by this Court in CWP No. 231 of 2025, titled Vishal Sharma Vs. State of H.P. & Ors. and CWP No. 475 of 2025, titled Sanjeev Dhiman Vs. State of H.P. & Ors., decided vide common judgment dated 01.04.2025.
Therefore, prima facie we are of the considered view that re-employment, which has been granted to respondents No. 3 and 4 in violation of the judgment passed by this Court and cannot therefore sustain. Accordingly, respondents No. 3 and 4 are restrained from joining or working consequent upon their re-employment.
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As regards respondent No. 5, who has not been re-employed so far, shall not be re-employed without express leave of the Court.
List on 23.05.2025.
[ ( Tarlok Singh Chauhan ) Judge ( Sushil Kukreja ) Judge 9th May, 2025 (raman)