Himachal Pradesh High Court
Karam Singh & Ors. vs . The State Of H.P. & on 6 April, 2026
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
.
Karam Singh & Ors. Vs. The State of H.P. & .
anr. a/w connected matter.
CWP No. 8931 of 2022 a/w CWP Nos. 1066 to 1071, 1253, 1356, 1358 of 2023 and 11141 of 2025.
06.04.2026 Present: Mr. Rajender Singh, Advocate, for the petitioners, in all petitions.
Mr. Rahul Thakur, Deputy Advocate General, for of the respondents-State, in all petitions.
CMP No. 28809 of 2025 in CWP No. 8931 of 2022 rt By way of this application, a prayer has been made for permission to amend the plaint.
Learned counsel for the petitioner has taken the Court through the application and submitted that as inadvertently, wrong pay scale has been mentioned in Para No.1 of the relief clause, which was subsequently, this application has been filed with the limited prayer that the petitioner be allowed to amend the prayer clause and introduce therein the correct pay scale of Rs.10300 + 34800 (4600/-) grade pay, instead of what is mentioned in Para No.1 of the relief clause of the original writ petition.
In light of the prayer made in the application, as the proposed amendment does not changes the nature of the petitioner and it is only an inadvertent mistake, which is proposed to be corrected, which does not prejudices the interest of the respondents, this application is allowed, as ::: Downloaded on - 06/04/2026 20:34:49 :::CIS prayed for and the petitioner is permitted to introduce the .
proposed amendment in the writ petition.
Application stands disposed of accordingly.
CWP No. 8931 of 2022Amended writ petition is taken on record. Reply of filed to the main petition be treated as reply filed to the amended writ petition. Documents appended with the main rt petition be transposed with the amended writ petition.
Now, list for consideration in due course.
(Ajay Mohan Goel) Judge April 06, 2026 (Shivank Thakur) ::: Downloaded on - 06/04/2026 20:34:49 :::CIS