Himachal Pradesh High Court
Pawna Devi vs State Of Himachal Pradesh on 30 November, 2021
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 30th DAY OF NOVEMBER, 2021
.
BEFORE
HON'BLE MR. JUSTICE AJAY MOHAN GOEL
CIVIL WRIT PETITION No. 6401 of 2020
Between:-
1. PAWNA DEVI, W/O SH. KULDEEP
CHAND, RESIDENT OF V.P.O.
GHEANTTA, TEHSIL PALAMPUR,
DISTRICT KANGRA, H.P.
2. SUSHMA DEVI W/O SH. MADAN LAL,
RESIDENT OF VILLAGE DHAR, P.O.
CHACROT, TEHSIL DHARAMSHALA,
DISTRICT KANGRA,H.P.
3. RITU BALA, W/O SH. VIJAY KUMAR,
RESIDENT OF VILLAGE DIYARA,
P.O. TOTA RANI, TEHSIL
DHARAMSHALA, DISTRICT KANGRA,
H.P.
4. SUNITA DEVI, D/O SH. BHARAM
DASS, RESIDENT OF VPO ARTH,
TEHSIL PALAMPUR, DISTRICT
KANGRA, H.P. 5. KAMLESH KUMARI
D/O SH. MADAN LAL, RESIDENT OF
VILLAGE RAJEHAR, P.O. CHACHIAN,
TEHSIL PALAMPUR, DISTRICT
KANGRA, H.P.
6. SANEH LATA, W/O SH. AJAY
KUMAR, RESIDENT OF VILLAGE
AND P.O. JHEL, TEHSIL PANCHAYAT
JHEOL, TEHSIL DHARAMSHALA,
DISTRICT KANGRA, H.P.
7. SARITA DEVI, W/O SH. NEEL KUMAR,
R/O VILLAGE TREMBLU (MATT), P.O.
DHAGWAR, TEHSIL DHARAMSHALA,
DISTRICT KANGRA, H.P.
8. NEHA VERMA, W/O SH. SONU
DOGRA, RESIDENT OF VILLAGE &
P.O. KHANIYA, TEHSIL
DHARAMSHALA, DISTRICT KANGRA,
H.P.
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9. REENA RANA W/O SH. DHARUV
RANA, RESIDENT OF VILLAGE AND
P.O. DARGELLA, TEHSIL SHAHPUR,
DISTRICT KANGRA, H.P.
.
10.RADHA DEVI, W/O SH. AJAY KUMAR,
RESIDENT OF VILLAGE MAGIYANA,
P.O. GARNOTA, TEHSIL BHATTIYAT,
DISTRICT CHAMBA, H.P.
11.PUSHPA DEVI, W/O SH. SURJEET
SINGH, RESIDENT OF V.P.O.
SADDUN BADGRAN, TEHSIL BAROH,
DISTRICT KANGRA, H.P.
12.SUKANYA D/O GANDHI RAM
RESIDENT OF VILLAGE KANDA PO
BANIKHET TEHSIL DALHOUSIE
DISTRICT CHAMBA.
r ..........PETITIONER
(BY MR. ANUP RATTAN, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH,
THROUGH ADDITIONAL CHIEF
SECRETARY FOREST) TO THE
GOVERNMENT OF HIMACHAL
PRADESH.
2. PRINCIPAL CHIEF CONSERVATOR
OF FOREST, GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA.
3. HIMACHAL PRADESH NATURAL
RESOURCE MANAGEMENT SOCIETY
THROUGH ITS EXECUTIVE OFFICER,
FOREST ROAD SOLAN, DISTRICT
SOLAN, H.P.
..........RESPONDENTS
(MR. ASHOK SHARMA, ADVOCATE GENERAL
WITH M/S ADARSH SHARMA AND SANJEEV
SOOD, ADDITIONAL ADVOCATE GENERALS
WITH MS KAMAL KANT CHANDEL, DEPUTY
ADVOCATE GENERAL)
___________________________________________________________
Whether approved for reporting: No
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This petition coming on for hearing this day, the Court passed
the following:-
.
ORDER
By way of this writ petition, the petitioners have prayed for the following substantive reliefs:-
"i. That respondents be directed to include the Petitioners Group Organizers working under the KFW Climate Proofing Project as contract employees of respondent No. 3 Society.
ii.
That respondent No. 3 Society may kindly be directed to enter into an agreement with the petitioners, as is entered by the respondent No. 3 Society with the staff of Swan River Project, Kandi Project and Indo German Changer Project.
iii. That respondents be directed to extend the benefit of Annexure P-2, service regulations notified on 19.04.2017 to the petitioners and provide all the benefits of this policy.
iv. That respondents be directed to provide the promotional avenues under the respondent No. 3 Society in accordance with law, as is being provided to the staff of other projects."
2. When this case was taken up for consideration, learned Counsel for the petitioner submits that, at this stage, the petitioners shall be satisfied in case the issues raised by the them in the writ petition are gone into by respondent No. 3 and appropriate order is passed in this regard by the said authority.
3. Without reverting to the respective contentions of the parties on merit, on the prayer of the petitioners made through counsel, this writ petition is disposed of with the direction that the petitioners may file ::: Downloaded on - 31/01/2022 23:21:42 :::CIS 4 appropriate representation(s) before respondent No. 3, within a period of two weeks from today, and appropriate orders thereupon, be passed by .
said authority within a period of four weeks as from the date of receipt of the representation. The petitioners be given hearing in a representative capacity, if so desired. It goes without saying that this Court has not made any observation on the merit of the case and the petition stands disposed of strictly on the basis of request of the petitioners made through their Counsel.
4. The petition stands disposed of in above terms, so also pending miscellaneous application(s), if any.
Copy dasti.
(Ajay Mohan Goel) Judge November 30, 2021 (narender) ::: Downloaded on - 31/01/2022 23:21:42 :::CIS