Himachal Pradesh High Court
Neeraj Negi vs State Of H.P. And Others on 2 September, 2025
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.14143 of 2025
Date of Decision: 02.09.2025
__________________________________________________________
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Neeraj Negi .......Petitioner
Versus
State of H.P. and Others ....Respondents
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Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting? 1
For the Petitioner: Mr. Bhim Raj Sharma, Advocate.
For the Respondents: Mr. Anup Rattan, Advocate General, with Mr.
Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.
Verma, Additional Advocates General, with Mr.
Ravi Chauhan, Deputy Advocate General, for
State.
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Sandeep Sharma, Judge (oral):
Being aggrieved and dissatisfied with the order dated 14.08.2025 (Annexure P-10), whereby representation, having been filed by the petitioner in terms of judgment dated 30.05.2025, passed by this Court in CWP No.8979 of 2025, titled Neeraj Negi and Others Vs. State of H.P. & Others, whereby direction was issued to the respondents to consider and decide the case of the petitioner in terms of the judgment passed by Coordinate Bench of this Court in CWP No.1638 of 2024, titled Mohit Sharma Vs. State of H.P. and Others, came to be rejected, petitioner has approached this Court in the instant proceedings, praying therein to set aside the aforesaid order dated 14.08.2025 (Annexure P-
10), on the ground that same is not in conformity with the mandate contained in the judgment passed in Mohit Sharma's case (supra). 1 Whether the reporters of the local papers may be allowed to see the judgment? ::: Downloaded on - 02/09/2025 21:26:49 :::CIS -2-
2. Having perused aforesaid order dated 14.08.2025 (Annexure P-10), passed in purported compliance of judgment passed in CWP No.8979 of 2025, titled Neeraj Negi and Others Vs. State of H.P. & .
Others, this Court has no hesitation to conclude that impugned order passed in purported compliance of judgment dated 30.05.2025 is not in conformity with the Mohit Sharma (supra) and as such, having taken note of the grievance of the petitioner and order proposed to be passed, this Court sees no necessity to call for reply on behalf of respondents, who are otherwise represented by Mr. Rajan Kahol, learned Additional Advocate General.
3. Since petitioner herein had instituted CWP No.8979 of 2025, titled Neeraj Negi and Others Vs. State of H.P. & Others, seeking higher pay-scale on the strength of decision rendered in Mohit Sharma (supra), this Court disposed of the petition directing the respondents to consider the case of the petitioner in light of Mohit Sharma (supra). Interestingly, respondent No.3 though passed order dated 14.08.2025 (Annexure P-10), but held petitioner not similar situate to the petitioner in Mohit Sharma (supra) and as such, not covered under the afore judgment.
4. While rejecting the petitioner case, Respondent No.3 concluded that petitioner had not completed two years of contractual service by 30.09.2021. The Revised Pay Scale Rules, 2022, issued by the Government of Himachal Pradesh, apply only to individuals ::: Downloaded on - 02/09/2025 21:26:49 :::CIS -3- appointed on regular basis in posts under the State Government. Since the petitioner was not regular appointee as on 30.09.2021, the decision in Mohit Sharma (supra) was deemed inapplicable to his case.
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5. It appears that respondent No.3, while rejecting the case of the petitioner, has not considered the decision in Mohit Sharma (supra) in proper perspective, which inter alia, holds that irrespective of employee's previous nature of employment contractual/temporary etc., upon regularization of service, the employee becomes part of regular stream. With this change in his status, such employee becomes entitled to the benefit of Revised Pay Rules, 2022. Benefits of Revised Pay Rules, 2022, cannot be denied to the employees merely because they acquired the status of regular employees after promulgation of Revised Pay Rules. The date of notifying the Revised Pay Rules and bringing them into force from a particular date cannot be construed to mean that those who attain regular status subsequently are to be denied the benefits of higher/revised pay. Of course, such employees would get the benefit post their regularization. Relevant Paragraphs of the judgment passed in Mohit Sharma (supra), reads as under:-
"4(iii). It is not the case of the respondents that notification dated 03.01.2022 or the Revised Pay Rules, 2022, brought in force thereunder, are not to be made applicable to employees, who attain regular status after 03.01.2022. Irrespective of his previous nature of employment contractual/temporary etc., upon regularization of service, the employee becomes part of regular stream. With this change in his status, such employee becomes entitled to the benefit of Revised Pay Rules, 2022. Benefits of ::: Downloaded on - 02/09/2025 21:26:49 :::CIS -4- Revised Pay Rules, 2022, cannot be denied to the employees merely because they acquired the status of regular employees after promulgation of Revised Pay Rules. The date of notifying the Revised Pay Rules and bringing them into force from a .
particular date cannot be construed to mean that those who attain regular status subsequently are to be denied the benefits of higher/revised pay. Of course, such employees would get the benefit post their regularization. The Revised Pay Rules, 2022, restrict their applicability to regular employees. Therefore, the petitioners on becoming regular employees, upon fulfillment of conditions mentioned in the Rules are certainly entitled to higher stage of pay mentioned in the Rules. Any other interpretation would amount to creating classes within regular stream. Such differentiation would be discriminatory, unreasonable and violative of Articles 14 & 16 of the Constitution of India. There cannot be two pay scales in the same cadre for persons discharging same duties & responsibilities. Equals cannot be treated as unequal.
4(iv). Rule 7(A) inserted by amendment in the Revised Pay Rules, 2022, under the amendment notification dated 06.09.2022 has become part & parcel of the Revised Pay Rules, 2022, notified on 03.01.2022. Therefore, when the main Rules do not discriminate employees upon their acquiring regular status and are applicable to all regular employees subject to their respective & individual dates of attaining the eligibility for the benefits flowing from Revised Pay Rules, 2022, then the benefits of Rule 7(A) are also to be similarly accorded to the regular employees. Such of the employees, who have become regular after 03.01.2022 are to get benefits of the Revised Pay Rules, 2022, including Rule 7(A) upon their fulfilling the stipulated conditions. Thus, the petitioners on completing two years of regular service are to be released revised pay scale as per Rule 7(A) of the Revised Pay Rules, 2022.
4(v). Even if Rule 7(A) of the Revised Pay Rules, 2022, is to be read independently of the Revised Pay Rules, 2022, which seems to be the misplaced contention of the State, then also the ::: Downloaded on - 02/09/2025 21:26:49 :::CIS -5- petitioners are entitled to the benefit of Rule 7(A). As in such situation also, it has to be held that Rule 7(A) does not place any embargo upon flow of benefits under it to the contractual employees, more so, upon their completing two years of regular .
service. The words used in Rule 7(A) pertaining to its applicability are "employees who are appointed before 03.01.2022," without making any distinction between contractual or regular appointment. Petitioners are appointees prior to 03.01.2022. Revised Pay Rules, 2022, therefore, become applicable upon regularization of contractual appointees and higher stage of pay provided under Rule 7(A) is to be released upon completing requisite number of years of regular service."
6. In the present case, petitioner had completed two years of continuous contractual service on 26.10.2021, and his services were subsequently regularized on 01.04.2022. However, this crucial aspect appears to have been overlooked by the respondents while passing order dated 14.08.2025 (Annexure P-10), as such, this Court is of the considered view that the petitioner is covered by the decision in Mohit Sharma (supra); however, the relevant factual aspects need to be examined by the competent authority.
7. Consequently, in view of the above, this Court finds merit in the present petition and accordingly the same is allowed. Impugned order dated 14.08.2025 (Annexure P-10) is quashed and set aside qua the petitioner. Respondent No.3 is directed to consider and decide the case of the petitioner afresh for grant of benefits under the Revised Pay Scale Rules, 2022, strictly in accordance with Mohit Sharma (supra), within a period of three weeks from today.
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The present petition is disposed in the above terms, so also the pending miscellaneous application(s), if any.
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(Sandeep Sharma),
Judge
September 02, 2025
(Rajeev Raturi)
r to
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