Himachal Pradesh High Court
State Of Himachal Pradesh And Others vs . Bakshi Ram on 18 November, 2025
State of Himachal Pradesh and others Vs. Bakshi Ram .
CMP(M) No.1812 of 2025 Item No. (D-14) 18.11.2025 Present: Ms. Priyanka Chauhan, Deputy Advocate General, for the appellants-State.
Inter alia contends that the actual monetary of benefits to the petitioner from the date of his regularization on notional basis i.e. 01.12.2008 have been granted by the rt learned Single Judge and the writ petition was patently barred, keeping in view the fact that the representation as such of the petitioner had been rejected on 18.11.2017 (Annexure P-4).
2. The writ petition had only been filed in the year 2022 and the learned Single Judge had dealt with the issue that the delay was not attributable to the workman and on account of the parity as such, the relief has been granted.
3. Notice. Issue notice to the respondent, on taking steps within one week, returnable within four weeks.
4. List on 30.12.2025.
(G.S. Sandhawalia) Chief Justice (Jiya Lal Bhardwaj) Judge 18th November, 2025 (munish thakur) ::: Downloaded on - 05/12/2025 22:27:04 :::CIS