Himachal Pradesh High Court
Kanishak Singh vs . State Of Hp And Ors. on 27 November, 2025
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Kanishak Singh Vs. State of HP and Ors.
.
CWP No.8958 of 2024 27.11.2025 Present: Mr. Dheeraj Kanwar, Advocate, for the petitioner.
Mr. Rajat Chaudhary, Assistant Advocate General, for the respondents.
of Learned counsel for the petitioner submits that rthe is under instructions not to press relief No.(i) and that this writ petition be treated to have been confined to relief No. (iii).
Respondents have not filed reply, even though final opportunity was granted to them on 02.09.2025. Learned Assistant Advocate General seeks further three weeks' time. Prayer is accepted, however subject to costs of Rs.5000/- to be paid to the petitioner on the next date of hearing.
List after three weeks.
Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Kanchan Bala Vs. HPU & anr .
CWP No.10606 of 202427.11.2025 Present: Ms. Manisha Thamta, Advocate vice counsel for the petitioner.
Ms. Archna Dutt, Advocate, for the respondents.
of Learned counsel for the petitioner states that rejoinder is not intended to be filed.
rt List for consideration after three weeks.
Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Rishi Dev Singh Vs. State of HP and Ors.
.
CWP No.281490038 of 202427.11.2025 Present: Mr. Vivek Singh Thakur, Advocate for the petitioner.
Mr. Rajat Chaudhary, Assistant Advocate General, for the respondents.
of Learned counsel for the petitioner states that the judgment at Annexure P-3, wherein petitioner rt was one of the petitioner, has been implemented in cases of his juniors, however, it has not been implemented qua the petitioner.
Reply has not been filed. As prayed for, be filed within three weeks as a last chance. List thereafter.
Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS UOI & ors Vs. Ram Nath alias Nathu and Anr.
.
Arb Appeal No.144 of 202527.11.2025 Present: Mr. Santosh Kumar, Advocate vice counsel for the appellants.
Ms. Manjeet Kaur, Advocate vice counsel for respondent No.1.
of Mr. S.D.Vasudeva, Deputy Advocate General, for respondent No.2.
rtAt the request of learned counsel for the parties, list after three weeks.
Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS The Highway Administrator and Project Director Vs. Jubu & Ors .
Arb Appeal No.172 of 202527.11.2025 Present: Mr. Santosh Kumar, Advocate vice counsel for the appellant.
Respondent No.1 ex-parte.
Mr. S.D.Vasudeva, Deputy Advocate General, of for respondent No.2.
rtOMP(M) Nos. 381 & 1281 of 2025 Respondent No.1 has moved these applications for recalling order dated 06.08.2025 to the extent he was proceeded ex-parte therein and for condoning the delay in moving the application for joining the proceedings.
Heard.
Learned counsel for the non-applicant/ appellant has no objection to the applications, which even otherwise give cogent explanation. Accordingly, both the applications are allowed in terms of the prayer clause. Applicant-respondent No.1 is permitted to join the proceedings.
Arb.Appeal No.172 of 2025As prayed for, list after three weeks.
Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Nitin Gupta Vs. Arpit Aggrawal .
COPC No.630 of 202527.11.2025 Present: Mr. Shubham Sood, Advocate for the petitioner.
Mr. Ravneet Kumar, Advocate vice counsel for the respondent.
of At the request of learned counsel for the petitioner, list after four weeks.
rt Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Mohinder Kumar Chopra Vs. vikram Misri and Anr.
.
COPC No.848 of 202527.11.2025 Present: Mr. Jagdish Thakur, Advocate for the petitioner.
Mr. Virbahadur Verma, CGC for respondent No.1.
of Steps for service of respondent No.2 have not been taken.
rtLet steps be now taken within one week, whereafter, notice be issued to the said respondent, returnable within three weeks. List thereafter.
Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Hemant Kumar and Ors Vs. State of HP and Ors.
.
CWP No.2838 of 202527.11.2025 Present: Ms. Kiran Verma, Advocate vice counsel for the petitioner.
Mr. Rajat Chaudhary, Assistant Advocate General, for respondents N. 1 to 4.
of Rejoinder, as prayed for, be filed within four weeks. List thereafter.
rt Jyotsna Rewal Dua
Judge
November 27, 2025
(R.Atal)
::: Downloaded on - 05/12/2025 23:29:21 :::CIS
Sushma Devi Vs. State of HP and Ors.
.
CWP No.3631 of 202527.11.2025 Present: Mr. Onkar Jairath, Advocate for the petitioner.
Mr. Rajat Chaudhary, Assistant Advocate General, for the respondents.
of CWP No.3631/2025 & CMP No. 4050/2025 Reply has been filed. Rejoinder, as prayed rt for, be filed within four weeks. List thereafter.
Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Dhani Ram Vs. State of HP and Ors.
.
CWP No.8468 of 202527.11.2025 Present: Mr. M.A.Safee, Advocate for the petitioner.
Mr. Rajat Chaudhary, Assistant Advocate General, for the respondents.
of As prayed for, list on 18.12.2025.
Jyotsna Rewal Dua rt Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Sanjay Sharma Vs. State of HP and Anr.
.
CWP No.10260 of 202527.11.2025 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Sparsh Bhushan, Advocate, for the petitioner.
Mr. Rajat Chaudhary, Assistant Advocate General, for the respondents.
of rt Rejoinder, as prayed for, be filed within four weeks. List thereafter.
Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Inder Singh Vs. State of HP and Ors.
.
CWP No.12852 of 202527.11.2025 Present: Mr. C.N.Singh, Advocate, for the petitioner.
Mr. Sikander Bhushan, Deputy Advocate General, for respondents No. 1 to 4.
of None for respondent No.5.
rt There is no appearance on behalf of respondent No.5.
List on 28.11.2025.
Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Tajender Kumar Vs. UOI and Ors.
.
CWP No.15866 of 202527.11.2025 Present: Mr. Ankit Chandel, Advocate, for the petitioner.
Mr. Rajeev Sharma, Advocate vice counsel for the respondents.
of Learned counsel for the respondents has placed on record office instructions dated 24.11.2025 rt alongwith compendium of documents.
List for consideration on 12.12.2025.
Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Sidhu Ram Vs. HRTC and ors .
CWP No.18230 of 202527.11.2025 Present: Mr. S.P.Chatterji and Mr. Vikas Rajput, Advocates for the petitioner.
Mr. Dheeraj K Vashishat, Advocate, for the respondents.
of CWP No.18230/2025 & CMP No.28198/2025 rt Notice. Dheeraj K Vashishat, learned counsel, appears and waives service of notice on behalf of the respondents.
2. Heard.
3. Petitioner is serving as Driver in the respondent-Transport Corporation. A charge-sheet was issued to him on 21.10.2023 primarily with the allegation of being negligent while performing his duties as Driver. The allegations pertain to an accident involving the bus driven by the petitioner. In the said accident, as per the Inquiry Report (Annexure P-3), on account of sudden stoppage of a moving tractor, the bus being driven behind it by the petitioner, collided, resulting into an accident, causing death of a passenger.
The Disciplinary Authority, in its order ::: Downloaded on - 05/12/2025 23:29:21 :::CIS dated 09.12.2024, imposed penalty of stoppage of one .
annual increment with cumulative effect and recovery of an amount Rs.4,24,774/- at Rs.7000/- per month upon the petitioner. The Disciplinary Authority though did not disagree with the findings of the Inquiry Officer, of but somehow, arrived at a different conclusion that petitioner should not have run his vehicle parallel to rt the tractor trolley and, therefore, it had to be assumed that he was driving the vehicle in a rash and negligent manner.
4. This finding has been affirmed by the Appellate Authority in the office order dated 20.08.2025 with slight modification in the amount to be recovered.
The recovery has now been ordered of an amount of Rs.3,94,774/-.
It is the case where in terms of order passed by the Appellate Authority, the petitioner has paid an amount of Rs.4,00,000/- to the father of the petitioner at his own level.
5. In the given circumstances, the recovery ordered by the respondents shall remain stayed. CMP No. 28198 of 2025 to stand disposed of.
::: Downloaded on - 05/12/2025 23:29:21 :::CIS6. Reply be filed within four weeks.
.
List on 26.12.2025.
CMP No.28108 of 2025The application is disposed of with direction of to the applicant to file English translation of the documents in issue before the next date of hearing.
rt Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Parvinder Singh Vs. UOI and Ors .
CWP No.8766 of 202427.11.2025 Present: Mr. Sunil Mohan Goel, Sr. Advocate with Mr. Raman Jamalta, Advocate, for the petitioner.
Mr. Rajinder Thakur, Central Government Counsel, for respondent No.1.
of Mohit Sharma, Advocate, for respondents No. 2 and 3.
rt Mr. Y.P.S.Dhaulta, Additional Advocate General, for the respondents-State.
Mr. Karan Singh Kanwar, Advocate, for respondent No.11 Learned counsel for respondent No.11 has commenced his submissions. List for continuation on 28.11.2025.
Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS .
of rt ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Laskshmi Bhardwaj Vs. Dr. Amarjeet K Sharma .
COPC No.1229 of 202527.11.2025 Present: Mr. Bonit Prakash, Advocate for the petitioner.
Mr. Y.P.S.Dhaulta, Additional Advocate General, for the respondent.
of Notice. Mr. Y.P.S.Dhaulta, learned Additionalrt Advocate General, appears and waives service of notice on behalf of the respondent.
Reply/compliance affidavit be filed within two weeks.
List thereafter.
Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Suresh Kumar Vs. Rahul Jain .
COPC No.1234 of 202527.11.2025 Present: Mr. P.D. Nanda, Advocate for the petitioner.
Mr. Rajesh Prakash, Advocate, for respondent No.1.
of Mr. Y.P.S.Dhaulta, Additional Advocate General, for respondent No.2.
rtNotice. Mr. Rajesh Prakash, learned counsel Mr. Y.P.S.Dhaulta, learned Additional Advocate General, appear and waive service of notice on behalf of the respondents No.1 and 2, respectively.
Reply/compliance affidavit be filed within two weeks.
List thereafter.
Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Chander Kant Sharma Vs. UOI and Anr.
.
CWP No.17722 of 202527.11.2025 Present: Mr. Ashwani K Sharma, Advocate for the petitioner.
Ms. Sheetal Vyas, CGC for respondent No.1.
Mr. Y.P.S.Dhaulta, Additional Advocate of General, for respondent No.2.
CWP No.17722/2025 & CMP Nol27269/2025 rtNotice. Ms. Sheetal Vyas, learned Central Government Counsel, and Mr. Y.P.S.Dhaulta, learned Additional Advocate General, appear and waive service of notice on behalf of respondent No.1 and respondent No.2, respectively. Reply be filed within four weeks.
List thereafter.
Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Rama Devi Vs. State of HP and Anr.
.
CWP No.18376 of 202527.11.2025 Present: Mr.Bhupinder Thakur, Advocate for the petitioner.
Mr. Y.P.S.Dhaulta, Additional Advocate General, for the respondents.
of Notice. Mr. Y.P.S.Dhaulta, learned Additionalrt Advocate General, appears and waives service of notice on behalf of the respondents. Reply be filed within four weeks. List thereafter.
CMP No. 28351 of 2025Disposed of as not pressed at this stage.
Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Rekha Devi and Ors Vs. State of HP and Ors.
.
CWP No.1543 of 202527.11.2025 Present: Ms. Saroj, Advocate, for the petitioners.
Mr. Y.P.S.Dhaulta, Additional Advocate General, for the respondents.
of Despite grant of final opportunity under order dated 09.10.2025, respondents have still not rt filed the compliance affidavit. At the request of learned Additional Advocate General, two weeks' further time is granted for the purpose subject to costs of Rs.5,000/-
to be deposited in the 'Chief Justice Disaster Relief Fund 2025'.
List after two weeks.
Jyotsna Rewal Dua Judge November 27, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Ramesh Kumar and Ors Vs. State of HP and Ors.
.
Ex.Pet. No.1542 of 202526.11.2025 Present: Ms. Saroj, Advocate, for the petitioners.
Mr. Y.P.S.Dhaulta, Additional Advocate General, for the respondents.
of Despite grant of final opportunity under order dated 09.10.2025, respondents have still not rt filed the compliance affidavit. At the request of learned Additional Advocate General, two weeks' further time is granted for the purpose subject to costs of Rs.5,000/-
to be deposited in the 'Chief Justice Disaster Relief Fund 2025'.
List after two weeks.
Jyotsna Rewal Dua Judge November 26, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Raman Kumar Vs. UOI and Anr.
.
CWP No.1622 of 202026.11.2025 Present: Mr. Sparsh Bhushan, Advocate, for the petitioner.
Mr. Shashi Shirshoo, CGC, for the respondents.
of CMP No. 27890 of 2025 rt Heard. Respondents have moved this application for early hearing.
In view of the reasons assigned in the application, the prayer is accepted. Application to stand disposed of.
CWP No. 1622 of 2020List for hearing during third week of April, 2026 Jyotsna Rewal Dua Judge November 26, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Uttam Chand Vs. State of HP and Anr.
.
CWP No.9692 of 202326.11.2025 Present: Mr. Bonit Prakash, Advocate, for the petitioner.
Ms. Menka Raj Chauhan, Deputy Advocate General, for the respondents.
of Reply has not been filed. Be filed positively within four weeks. List thereafter.
rt CMP No. 17851 of 2023Disposed of as not pressed at this stage.
Jyotsna Rewal Dua Judge November 26, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Gian Chand Vs. HRTC and Ors .
CWP No.9972 of 202326.11.2025 Present: Mr. Rahul Sharma, Advocate, vice counsel for the petitioner.
Mr. Dheeraj K Vashishta, Advocate for the respondents.
of Rejoinder, as prayed for, be filed within four weeks. List thereafter.
rt Jyotsna Rewal Dua
Judge
November 26, 2025
(R.Atal)
::: Downloaded on - 05/12/2025 23:29:21 :::CIS
Arun Kumar Vs. HRTC
.
CWP No.9978 of 2023
26.11.2025 Present: Mr. Nishant Khidtta, Advocate, for the
petitioner.
Mr. Amrit, Advocate vice Mr. Rahul Gathania, Advocate, for the respondent.
of At the request of learned counsel for the parties, list after four weeks.
rt Jyotsna Rewal Dua
Judge
November 26, 2025
(R.Atal)
::: Downloaded on - 05/12/2025 23:29:21 :::CIS
Parkash Cahnd Vs. HRTC and Ors .
CWP No.9980 of 202326.11.2025 Present: Mr. Rahul Sharma, Advocate, vice counsel for the petitioner.
Mr. Dheeraj K Vashishta, Advocate for the respondents.
of Rejoinder, as prayed for, be filed within four weeks. List thereafter.
rt Jyotsna Rewal Dua
Judge
November 26, 2025
(R.Atal)
::: Downloaded on - 05/12/2025 23:29:21 :::CIS
Sonika Thakur Vs. State of HP and Ors.
.
CWP No.10480 of 202326.11.2025 Present: Ms. Shivani, Advocate, vice counsel for the petitioner.
Ms. Manka Raj Chauhan, Deputy Advocate General, for therespondents.
of At the request of learned counsel for the petitioner, list after three weeks.
rt CMP No. 9854 of 2024Disposed of as not pressed at this stage.
Jyotsna Rewal Dua Judge November 26, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Ram Gopal Thakur Vs. State of HP and Ors.
.
CWP No.10580 of 202326.11.2025 Present: Mr. Suraj Sharma, Advocate vice counsel fo the petitioner.
Ms. Manka Raj Chauhan, Deputy Advocate General, for respondents No. 1 and 2.
of Mr. T.R.Sharma, Advocate, for respondent No.3.
rtAs prayed for, list after four weeks.
Jyotsna Rewal Dua Judge November 26, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Balbir Singh and Ors Vs. State of HP and Ors.
.
CWP No.10972 of 202326.11.2025 Present: Mr. Lovneesh Kanwar, Sr. Advocate with Mr. Tek Chand, Advocate, for the petitioners.
Ms. Manka Raj Chauhan, Deputy Advocate General, for respondents No. 1 to 3 and 5.
of Mr. Rangil Singh, Advocate, for respondent No.4.
rt Reply, if any, be filed within four weeks. List thereafter.
Jyotsna Rewal Dua Judge November 26, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Nisha Katoch Vs. State of HP and Ors.
.
CWP No.5022 of 202426.11.2025 Present: Mr. Amrick Singh, Advocate, vice counsel for the petitioner.
Ms. Manka Raj Chauhan, Deputy Advocate General, for the respondents.
of At the request of learned vice counsel for rt the petitioner, two weeks' time is granted to file rejoinder. List thereafter.
Jyotsna Rewal Dua Judge November 26, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS M/s Rajat Stone Crusher Vs. UOI and Ors.
.
CWP No.5037 of 202426.11.2025 Present: Mr. Deepak Kaushal, Sr. Advocate with Mr. Abhishek Sharma, Advocate, for the petitioner.
Mr. Narender Singh Thakur CGC for respondent No.1.
of Ms. Manka Raj Chauhan, Deputy Advocate General, for respondents No.2 to 4. rt Ms. Sunita Sharma, Sr. Advocate, with Mr. Dhananjay Sharma, Advocate, for respondent No.5.
Mr. Sanket Sankhayan, Advocate vice counsel for respondent No.6.
Rejoinder to the reply of respondent No.3 is stated to have been filed. It be placed on record.
At the request of learned counsel for the petitioner, three weeks' time, by way of final opportunity, is granted to file rejoinder to the replies of respondents No.2, 4, 5 and 6.
List on 30.12.2025.
CMP No. 15613 of 2025The application is disposed of with direction to the applicant to file translated copies of the documents in issue before the next date of hearing.
Jyotsna Rewal Dua Judge November 26, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Keshav Ram Vs. State of HP and Ors.
.
CWP No.5366 of 202426.11.2025 Present: Mr. Bonit Prakash, Advocate, for the petitioner.
Mr.Vishwadeep Sharma, Additional Advocate General, for the respondents.
of Petitioner has filed a supplementary affidavit with additional pleadings.
rt Let respondents file counter to it within three weeks, as prayed for.
List on 26.12.2025.
Jyotsna Rewal Dua Judge November 26, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Durgavati Vs. State of HP and Ors.
.
CWP No.3876 of 202426.11.2025 Present: Mr. K.B. Khajuria, Advocate, for the petitioner.
Ms. Manka Raj Chauhan, Deputy Advocate General, for the respondents.
of Let the respondents to produce record rt pertaining to the case.
List on 03.12.2025.
Jyotsna Rewal Dua Judge November 26, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Gulzar Pathania and Ors Vs. State of HP and Ors .
CWP No. 1918 of 202325.11.2025 Present: Mr. Sumesh Raj, Advocate for the petitioners.
Ms. Menka Raj Chauhan, Deputy Advocate General, for respondent No.1-State.
of Mr. D.S. Kainthala, Advocate, for respondents No. 2 and 3.
rtMr.Adarsh K Vashista, Advocvate, for respondent No.4.
As prayed for, list on 03.12.2025.
Jyotsna Rewal Dua Judge November 25, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Suresh Kumar Vs. State of HP and Ors .
CWP No. 9162 of 202325.11.2025 Present: Mr. Vinay Sharma, Advocate for the petitioner.
Ms. Menka Raj Chauhan, Deputy Advocate General, for the respondents.
of Learned Deputy Advocate General prays for and is allowed two weeks' further time to have rt instructions in light of previous order.
Rejoinder, as prayed for, be filed in the meanwhile.
List after two weeks.
Jyotsna Rewal Dua Judge November 25, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Bal Krishan Vs. State of HP and Ors .
CWP No. 10556 of 202325.11.2025 Present: Mr.Suraj Sharma, Advocate vice counsel for the petitioner.
Ms. Menka Raj Chauhan, Deputy Advocate General, for respondents No. 1 and 2.
of Rejoinder, as prayed for, be filed within four weeks. List thereafter.
rt Jyotsna Rewal Dua Judge November 25, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Karnail Singh and Ors Vs. Rekha Devi .
COPC No. 379 of 202425.11.2025 Present: Mr.Arun Kumar, Advocate, for the petitioner.
Mr. Ms. Vandana Kumari, Advocate, for respondent No.1.
Mt. Tarun K Sharma, Advocate, for of respondents No. 2 and 3.
Mr. Anshuman Thakur, Advocate, for rt respondents No. 4 and 5.
Respondents No.4 and 5 are stated to have filed reply today. It be placed in the case file.
Learned counsel for the petitioner prays for and is granted three weeks' time to file rejoinder. List thereafter.
Jyotsna Rewal Dua Judge November 25, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Monika Sood Vs. HPU and Ors.
.
CWP No. 4294 of 202425.11.2025 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Sparsh Bhushan, Advocate, for the petitioner.
Mr. Rocky, Advocate, vice counsel for the respondents.
of As prayed for, list on 09.12.2025. rt Jyotsna Rewal Dua Judge November 25, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS .
CWP No. 4652 of 202425.11.2025 Present: Mr. K.C.Sankhayan, Advocate, for the petitioner.
Ms. Shilpa Sood, Advocate, for the respondents of At the request of learned counsel for the respondents, list after two weeks.
rt Jyotsna Rewal Dua Judge November 25, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS .
Desh Raj Vs. State of HP and Ors CWP No. 5654 of 2024 25.11.2025 Present: Mr. Naresh Kaul, Advocate, for the petitioner.
Ms. Menka Raj Chauhan, Deputy Advocate General, for respondents No. 1 to 3 and 6.
of Mr. Anil Thakur, Advocate, for respondent No.4.
rt Mr. Tek Ram respondent No.5.
Sharma, Advocate, for Learned Deputy Advocate General has placed on record office instructions dated 20.11.2025 from the Tehsildar Indora, District Kangra, H.P., conveying that Himachal Pradesh Agro Industrial Corporation (HPAIC) has computed an amount of Rs.10,410,12/- due to the petitioner as DCRG for the period service rendered by him in HPAIC; The petitioner is entitled for a sum of Rs.1,00,902/- as DCRG for the service rendered by him in the Revenue Department. Learned Deputy Advocate General submits that out of this total amount of Rs.11,41,914/, an amount of Rs.5,98,770/- has already been released to the petitioner as DCRG and the remaining amount will be released after requisite sanction in this regard is ::: Downloaded on - 05/12/2025 23:29:21 :::CIS granted by respondent No.5.
.
2. Let learned counsel for respondent No.5 process the matter for sanctioning the balance amount of DCRG due to the petitioner within ten days.
of List the matter for further orders on 09.12.2025.
rt Jyotsna Rewal Dua Judge November 25, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS .
Kishori Lal Vs. State of HP and Ors CWP No. 16366 of 2024 25.11.2025 Present: Mr. Mohit Thakur, Advocate, for the petitioner.
Mr. Vishwadeep Sharma, Additional Advocate General, for respondent's No. 1 to 4.
of Ms. Shine Sehgal, Advocate, vice Mr. Abhishek Sharma, Advocate, for respondent rt No.5.
Learned Additional Advocate on the strength of instructions dated 24.11.2025 from the Director of School Education, Himachal Pradesh, states that no separate reply is required to be filed on behalf of respondents No. 3 and 4.
Learned counsel for the petitioner states that rejoinder has been filed. Be placed in the case file.
Learned counsel further states that petitioner intends to move an application to place on record some subsequent developments.
The needful be done within two weeks.
List during third week of December, 2025.
Jyotsna Rewal Dua Judge November 25, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS The Highway Administrator and Project Director Vs. Devender and Ors.
.
Arb.Appeal No.111 of 202525.11.2025 Present: Mr. Santosh Kumar, Advocate, vice Mr. Sumeet Raj Sharma, Advocate, for the appellant.
Mr. Vishwadeep Sharma, Additional Advocate General, for respondents No.3 and 4.
of At the request of learned vice counsel for rt the appellant, list after four weeks.
Jyotsna Rewal Dua Judge November 25, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS NHAI Vs. Shakuntla and Ors .
Arb.Appeal No.169 of 202525.11.2025 Present: Ms. Sneh Bhimta, Advocate, for the appellant.
Mr. Malay Kaushal, Advocate, for the respondents.
of As prayed for, list after three weeks.
rt Jyotsna Rewal Dua
Judge
November 25, 2025
(R.Atal)
::: Downloaded on - 05/12/2025 23:29:21 :::CIS
NHAI Vs. Mansa Ram
.
Arb. Appeal No.175 of 2025
25.11.2025 Present: Ms. Sneh Bhimta, Advocate, for the
appellant.
Mr. Yuyutsu Singh Thakur, Advocate for the respondent.
of Though the award amount has not been deposited, however, learned counsel for the appellant rt states that an application has been moved in this regard.
Let the application be placed on record. List thereafter.
Jyotsna Rewal Dua Judge November 25, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS The Secy. Department of Road, Transport and NH & Anr Vs. Narinder Kumar.
.
Arb.Appeal No.333 of 202525.11.2025 Present: Mr. Santosh Kumar, Advocate, vice Mr. Sumeet Raj Sharma, Advocate, for the appellants.
Mr. Maan Singh, Advocate, for respondent No.1.
of Mr. Vishwadeep Sharma, Additional Advocate General, for respondents No.2. rtAt the request of learned vice counsel for the appellants, list after four weeks.
Jyotsna Rewal Dua Judge November 25, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Ranjeet Singh and Ors Vs. State of HP and Anr.
.
CWP No.18186 of 202525.11.2025 Present: Mr. P.D. Nanda, Advocate for the petitioners.
Mr. Rajat Chaudhary, Assistant Advocate General, for the respondents.
of Notice. Mr. Rajat Chaudhary, learned Assistant Advocate General, appears and waives service rt of notice on behalf of the respondents. Reply be filed within four weeks. List thereafter.
CMP No. 28052 of 2025Disposed of as not pressed at this stage.
CMP No.28212 of 2025The application is disposed of with direction to the applicant to file English translation of the documents in issue before the next date of hearing.
Jyotsna Rewal Dua Judge November 25, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Kanta Devi Vs. State of HP and Ors.
.
CWP No.18112 of 202522.11.2025 Present: Mr. S.D.Gill, Advocate, for the petitioner.
Mr. L.N.Sharma, Additional Advocate General, for the respondents.
of Petitioner alleges that she is working as rt Sweeper with the respondents from 2008 till date.
However, no contemporary documents in support of this plea has been appended with this petition. The only document on record is an experience certificate issued to the petitioner on 02.08.2014.
Confronted with this, learned counsel for the petitioner seeks two weeks' time to place on record some supportive documents. Prayer is accepted.
List on 15.12.2025.
CMP No. 27959 of 2025Disposed of as not pressed at this stage.
Jyotsna Rewal Dua Judge November 22, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Prakash Chandra Vs. State of HP and Ors.
.
CWP No.18166 of 202522.11.2025 Present: Mr. Pranav Kaushal, Advocate, for the petitioners.
Mr. L.N.Sharma, Additional Advocate General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional rt Advocate General, accepts service of notice on behalf of the respondents.
Petitioners are with the grievance that despite the respondents having applied the decision rendered in CWP No.1638 of 2024 (Mohit Sharma & Anr Vs. State of H.P. and Ors), decided on 29.11.2024, to their case, yet the arrears due to them under the consideration order have not been released till date.
Let reply to the writ petition be filed by the respondents within three weeks. List thereafter.
CMP No. 28023 of 2025Disposed of as not pressed at this stage.
Jyotsna Rewal Dua Judge November 22, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Suresh Kumar soni Vs. C.U. and Ors.
.
CWP No.9444 of 202322.11.2025 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Sparsh Bhushan, Advocate, for the petitioner.
Mr. Narinder Singh Thakur, CGC, for the respondent.
of CMP No.28118 of 2025 rt Notice. Mr. Narender Singh Thakur, Central Government Counsel, accepts notice on behalf of the non-applicant. Reply be filed before the next date of hearing. List on 28.11.2025.
Jyotsna Rewal Dua Judge November 22, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Maridhula Vs. State of HP and Ors.
.
CWP No.8818 of 202521.11.2025 Present: Mr. Ravi Tegta, Advocate, for the petitioner.
Mr. Rajat Chaudhary, Assistant Advocate General, for the respondents.
of CMP No. 27726 of 2025 rt Learned counsel for the applicant seeks permission to withdraw the present application.
Accordingly, the application is dismissed as withdrawn.
Jyotsna Rewal Dua Judge November 21, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Narender Kumar and Ors Vs. State of HP and Ors.
.
CWP No.9672 of 202321.11.2025 Present: Mr. Rakesh Thakur Advocate, for the petitioners.
Mr. Rajat Chaudhary, Assistant Advocate General, for the respondents.
of Learned Assistant Advocate General has also placed on record receipt evidencing deposit of costs rt in terms of order dated 18.08.2025.
Reply stands filed.
Rejoinder, as prayed for, be filed within three weeks. List thereafter.
Jyotsna Rewal Dua Judge November 21, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS The Highway Administrator and Project Director Vs. Bhim Sen and Ors .
Arb.Appeal No.215 of 202521.11.2025 Present: Mr.Santosh Kumar, Advocate vice counsel for the appellant..
Mr. Rajat Chaudhary, Assistant Advocate General, for respondent No.1.
of Mr. Maan Singh, Advocate, for respondents No. 2 and 3.
rtAward amount has still not been deposited.
At the request of learned counsel for the appellant, list after three weeks.
Jyotsna Rewal Dua Judge November 21, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Meena Devi Vs. HP Vidhan Sabha .
CWP No.5966 of 202521.11.2025 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Uday Singh Banyal, Advocate, for the respondent.
of Rejoinder, as prayed for, be filed within three weeks. List thereafter.
rt Jyotsna Rewal Dua
Judge
November 21, 2025
(R.Atal)
::: Downloaded on - 05/12/2025 23:29:21 :::CIS
Harshita Kumari Vs. State of HP and Ors.
.
CWP No.9028 of 202521.11.2025 Present: Mr. Naresh K Tomar, Advocate, for the petitioner.
Mr. Rajat Chaudhary, Assistant Advocate General, for the respondents.
of In view of preliminary objections taken by respondents No.1,3 and 4, more particularly, in para-3 rt of the reply, learned counsel for petitioner seeks time to verify the fact as to whether it was respondent No.5, who was selected or her daughter Ms. Poonam Kumar.
Accordingly, matter is adjourned by one week. List thereafter.
Jyotsna Rewal Dua Judge November 21, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Abhishek Thakur Vs. State of HP and Ors.
.
CWP No.10064 of 202521.11.2025 Present: Mr. Bonit Prakash, Advocate, for the petitioner.
Mr. Rajat Chaudhary, Assistant Advocate General, for the respondents.
of Rejoinder, as prayed for, be filed within four weeks. List thereafter.
rt Jyotsna Rewal Dua
Judge
November 21, 2025
(R.Atal)
::: Downloaded on - 05/12/2025 23:29:21 :::CIS
Harish Kumar Vs. State of HP and Ors.
.
CWP No.10566 of 202521.11.2025 Present: Mr. A.S.Rana, Advocate, for the petitioner.
Mr. Rajat Chaudhary, Assistant Advocate General, for respondents No.1 to 3.
of Learned counsel for the petitioner states that instructions placed on record by the respondents rt on the previous occasion conveying that petitioner has worked only under outsource agency/contractor, are incorrect. In fact the petitioner has also served under Jal Shakti Vibhag.
Since the petitioner disputes the factual assertions made in the instructions, let respondent file reply to the writ petitioner within three weeks.
Notice be issued to respondent No.4, returnable within three weeks, on taking steps within two days.
List thereafter.
Jyotsna Rewal Dua Judge November 21, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Hindustan Petroleum Corporation Ltd and Orts Vs. M/s Nirmal Pitamber HP .
Centre and Anr.
OMP(M) No.200 of 202520.11.2025 Present: Mr. Neeraj Gupta, Sr. Advocate with Mr. Nitin Thakur, Advocate, for the applicants.
OMP(M) No.200 of 2025of Office reports due service upon respondent No.1, however, there is no appearance on behalf of respondent rt No.1. Hence, proceeded against ex-parte This application seeks condonation of delay of 29 days in filing the objections under Section 34(3) of the Arbitration and Conciliation Act, 1996 (in short 'the Act').
Learned counsel on both sides are ad idem that in view of law laid down in Civil Appeal No.10970 of 2025 (Geojit Financial Services Ltd. Versus Sandeep Gurav), decided on 19.08.2025, the period of limitation for filing an application under Section 34(3) of the Act, where an application under Section 33 has been made, will commence from the date of disposal of such application, regardless of whether the application under Section 33 resulted in a correction, interpretation or additional award.
In the instant case, the application under Section 33 had been made, which was decided on 12.03.2025. Admittedly, the objection petition has been preferred within the limitation period w.e.f. 12.03.2025.
::: Downloaded on - 05/12/2025 23:29:21 :::CISIn view of above, the application is disposed of as .
the main petition has been filed within the time limit in terms of the decision in Geojit Financial Services Ltd., supra.
The application stands disposed of.
Arb. Case No. of 2025
of
Be registered.
List for consideration alongwith Arb. Case No.318 rt of 2025 after six weeks.
OMP No. of 2025 (OMPST No.18788/2025) Be registered.
Heard. Subject to deposit of entire awarded amount alongwith up to date interest in the Registry of this Court within a period of six weeks from today, operation and execution of the impugned award dated 14.12.2024, passed by the learned Arbitrator in Arbitration Case No.81 of 2018 (M/s Nirmal Pitamber HP Centre Versus Hindustan Petroleum Corporation Limited and others), shall remain stayed.
The application stands disposed of.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Rohit Kumar and Ors Vs. State of HP and Ors.
.
CWP No.302 of 202320.11.2025 Present: Mr. Anshul Mehta, Advocate vice Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General, for the respondents.
of CMP No. 27644 of 2025 rt This application has been moved for deletion of names of petitioners No.6, 11, 20 and 29 from the array of parties on the ground that these petitioners do not want to continue with the writ petition. Prayer is accepted. Accordingly, present application is allowed. Names of above numbered petitioners shall stand deleted from the array of parties.
Amended memo of parties is taken on record. Registry is directed to carry out necessary corrections in the cause title.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Rohit Kalia Vs. Sangita Sharma .
COPC No.263 of 202120.11.2025 Present: Ms.Devyani Sharma, Sr. Advocate with Ms. Dhanwanti, Advocate, for the petitioner.
Mr. Praveen Chauhan, Advocate, for the respondent.
of CMP No.27720 of 2025 As prayed for, reply to the application be rt filed within three weeks. List thereafter.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Man Dass Vs. State of HP and Ors.
.
Ex. Pet No.2276 of 202520.11.2025 Present: Mr. C.N.Singh and Mr. Anshul Gandhi, Advocates, for the petitioner.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Hem singh Vs. State of HP and Anr.
.
Ex. Pet No.2277 of 202520.11.2025 Present: Mr. Bonit Prakash, Advocate, for the petitioner.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Deep Kumar Gupta Vs. State of HP and Ors.
.
Ex. Pet No.2280 of 202520.11.2025 Present: Mr. Bonit Prakash, Advocate, for the petitioner.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Kamal Jeet Vs. State of HP and Ors.
.
Ex. Pet No.2337 of 202520.11.2025 Present: Mr. Desh Raj Thakur, Advocate, for the petitioner.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Amarsh Vs. State of HP and Ors.
.
Ex. Pet No.2338 of 202520.11.2025 Present: Mr. Desh Raj Thakur, Advocate, for the petitioner.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Rakesh Gupta Vs. State of HP and Ors.
.
Ex. Pet No.2341 of 202520.11.2025 Present: Mr. Shivom Vashista, Advocate, for the petitioner.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General, for the respondents.
of Notice. Mr. Y.P.S.Dhaulta, learned Additional Advocate General, accepts service of notice rt on behalf of the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Minu Sharma Vs. State of HP and Ors.
.
Ex. Pet No.2346 of 202520.11.2025 Present: Mr. Shivom Vashista, Advocate, for the petitioner.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Murli Chand Kumar Vs. State of HP and Ors.
.
Ex. Pet No.2345 of 202520.11.2025 Present: Mr. Shivom Vashista, Advocate, for the petitioner.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Sunil Kumar Vs. State of HP and Ors.
.
Ex. Pet No.2344 of 202520.11.2025 Present: Mr. Shivom Vashista, Advocate, for the petitioner.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Navneet Thakur Vs. State of HP and Ors.
.
Ex. Pet No.2343 of 202520.11.2025 Present: Mr. Shivom Vashista, Advocate, for the petitioner.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Rakesh Kumar Vs. State of HP and Ors.
.
Ex. Pet No.2342 of 202520.11.2025 Present: Mr. Shivom Vashista, Advocate, for the petitioner.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Sureshta Devi Kaushal Vs. State of HP and Ors.
.
Ex. Pet No.2349 of 202520.11.2025 Present: Mr. Ganesh Barowalia , Advocate, for the petitioner.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Sunita Devi Vs. State of HP and Ors.
.
Ex. Pet No.333 of 202520.11.2025 Present: Mr. Vijay Kumar , Advocate, for the petitioner.
Mr. L.N.Sharma, Additional Advocate General, for the respondents-State.
of CMP No. 27519 of 2025 rt Learned counsel for the applicant seeks permission to withdraw the present application with liberty to file independent proceedings in accordance with law for the redressal of applicant's grievances, highlighted in this application.
Granting such liberty, present application to stand disposed of as withdrawn.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Mast Ram Vs. State of HP and Ors.
.
Ex. Pet No.273 of 202520.11.2025 Present: Mr. Vijay Kumar , Advocate, for the petitioner.
Mr. L.N.Sharma, Additional Advocate General, for the respondents-State.
of CMP No. 27522 of 2025 rt Learned counsel for the applicant seeks permission to withdraw the present application with liberty to file independent proceedings in accordance with law for the redressal of applicant's grievances, highlighted in this application.
Granting such liberty, present application to stand disposed of as withdrawn.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Krodhu Devi Vs. State of HP and Ors.
.
Ex. Pet No.276 of 202520.11.2025 Present: Mr. Vijay Kumar , Advocate, for the petitioner.
Mr. L.N.Sharma, Additional Advocate General, for the respondents-State.
of None for respondent No.5.
CMP No. 27643 of 2025rt Let learned Additional Advocate General to have instructions with regard to release of pension to the petitioner/applicant. In case the amount of pension arrears is available with the District Treasury Officer Bilaspur, let him clarify by tomorrow (21.11.2025) as to why the said amount has not been released in favour of the applicant/petitioner in spite of the order having been passed in this regard on 08.10.2025 in CMP No. 22332 of 2025.
List on 21.11.2025.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Asha Ram and Ors Vs. State of HP and Ors.
.
CWP No.3752 of 202220.11.2025 Present: Mr. Piyush Mehta, Advocate vice for the petitioners.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General with Mr. Rajat Chaudhary, Assistant Advocate General, for of the respondents.
rt One again a request for adjournment is made for the petitioners. List after three weeks.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Amar Durr Vs. State of HP and Ors. and connected matters .
CWP No.8660 of 2022 a/w CWP Nos. 4561 & 4812 of 2022 20.11.2025 Present: Mr. Ashok Kumar, Advocate for the petitioner(s).
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General with Mr. Rajat of Chaudhary, Assistant Advocate General, for respondents-State.
rt Mr.Sushant Vir Singh Thakur, Advocate, for the respondents-Cooperative Bank in all the petitions.
Steps in view of death of petitioner No.1 have still not been taken. At the request of learned counsel for the petitioner(s), matter is adjourned by two weeks to enable him to to do the needful. List thereafter.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Govind Singh Vs. Devesh Kumar and Ors.
.
COPC No.71 of 202320.11.2025 Present: Mr. Ankush Dass Sood, Sr. Advocate with Mr. Vivek Negi, Advocate for the petitioner.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General with Mr. Rajat Chaudhary, Assistant Advocate General, for of respondents No. 1 to 4.
Mr. Atul Jhingan, Advocate, for respondent rt No.5.
Learned counsel for the respondents seek time to respond to the counter affidavit alongwith attached Pen Drive. It be done within three weeks. List thereafter.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Inder Singh Vs. HRTC .
CWP No.5316 of 202320.11.2025 Present: Mr. Rajul Chauhan, Advocate for the petitioner.
Mr. Ajay K Chauhan, Advocate, for the respondent.
of Rejoinder, as prayed for, be filed within three weeks.
rtList on 16.12.2025.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Anuradha Devi Vs. State of HP and Ors.
.
CWP No.8002 of 202320.11.2025 Present: Mr. Suneet Goel, Sr. Advocate with Mr. Vivek Negi, Advocate for thepetitioner.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General with Mr. Rajat Chaudhary, Assistant Advocate General, for of respondents.
rt Learned Additional Advocate General states that some record is available, but the same is not compiled and consolidated properly.
At this request, list on 04.12.2025 in terms of the previous order.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Vinod Kumar Sood and Ors Vs. State of HP and Ors.
.
CWP No.8174 of 202320.11.2025 Present: Mr. V.S.Chauhan, Sr. Advocate with Mr. Arthav, Advocate for the petitioners.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General with Mr. Rajat Chaudhary, Assistant Advocate General, for of respondents.
rtAs prayed for, list during first week of December, 2025.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Jagdish Chand Sharma Vs. State of HP and Ors.
.
CWP No.10960 of 202320.11.2025 Present: Mr. Bonit Prakash, Advocate for the petitioner.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General with Mr. Rajat Chaudhary, Assistant Advocate General, for of respondents.
rtLearned counsel for the petitioner seeks for an adjournment. List after four weeks.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Chetan Singh Vs. State of HP and Anr .
CWP No.2694 of 202420.11.2025 Present: Mr. Ahsok Kumar Verma, Advocate for the petitioner.
Mr. Y.P.S.Dhaulta and Mr. L.N.Sharma, Additional Advocates General with Mr. Rajat Chaudhary, Assistant Advocate General, for of respondents.
rt As prayed for, list on 15.12.2025.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Anmol Kumar Vs. State of HP and Ors.
.
CWP No.17964 of 202520.11.2025 Present: Ms. Gita Thakur, Advocate, vice Ms. Madhurika Sekhon, Advocate, for the petitioner.
Mr.L.N.Sharma, Additional Advocate General, for respondent No. 1 and 2.
of Mr.Vikrant Thakur, Advocate, for respondent No.3.
rt CWP No.17964/2025 & CMP No.27745/2025 Notice. Mr. L.N. Sharma, learned Additional Advocate General and Mr. Vikrant Thakur, learned counsel, appear and waive service of notice on behalf of respondents No.1 and 2 and respondent No.3, respectively.
2. Heard.
3. Petitioner's grievance is with respect to correct answer of question No.87 in the D series in the recruitment process undertaken by respondent No.3 for the post of Constable. According to the petitioner, answer to question No.87 in D series should be 'A'.
Though the provisional answer key reflected 'A' as answer to question No.87, but in the final answer key, option 'C' was reflected as correct answer.
::: Downloaded on - 05/12/2025 23:29:21 :::CISReliance has been placed upon NCERT Book .
of Mathematics Exemplar Problem for Class-9.
4. Let respondents file reply/place on record instructions by the next date.
of List on 22.11.2025.
rt Jyotsna Rewal Dua
Judge
November 20, 2025
(R.Atal)
::: Downloaded on - 05/12/2025 23:29:21 :::CIS
Mahesh Chand Vs. State of HP and Ors .
CWP No.16672 of 202420.11.2025 Present: Mr. Y.K.Thakur and Mr. Bhanu Verma, Advocates, for the petitioner.
Mr. Rajat Chaudhary, Assistant Advocate General, for respondents 1 to 4.
of Mr. Rohit Thakur, advocate, for the respondent No.6.
rt As prayed for, list after six weeks.
Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Dr. Gopal Sharma Vs. State of HP and Ors.
.
CWP No.2752 of 202520.11.2025 Present: Ms. Monika Sharma, Advocate vice counsel for the petitioner.
Mr. Sikander Bhushan, Deputy Advocate General, for the respondents.
of Rejoinder, as prayed for, be filed within four weeks. List thereafter.
rt Jyotsna Rewal Dua Judge November 20, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Mahesh Chand Vs. State of HP and Ors .
CWP No.16672 of 202419.11.2025 Present: Mr. Bhanu Verma, Advocate, for the petitioner.
Mr. Rajat Chaudhary, Assistant Advocate General, for respondents 1 to 4.
of Mr. Rohit Thakur, advocate, for the respondent No.6.
rt As prayed for, list on 20.11.2025.
Jyotsna Rewal Dua Judge November 19, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS NHAI Vs. Banshi Ram and Ors .
Arb.Appeal No.51 of 202519.11.2025 Present: Mr. Santosh Kumar, Advocate vice counsel for the appellant..
Mr. S.D.Vasudeva, Deputy Advocate General, for respondent No.6.
of At the request of learned vice counsel for the appellant, list after three weeks.
rt Jyotsna Rewal Dua Judge November 19, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Krishan Kumar Vs. Praveen Chander Gupta .
COPC No.331 of 202519.11.2025 Present: Mr.R.L Chaudhary, Advocate, for the petitioner.
Ms. Kalpana, Advocate vice counsel for the respondent.
of At the request of learned vice counsel for the respondent, list after two weeks.
rt Jyotsna Rewal Dua Judge November 19, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Project Director, NHAI Vs. Ses Ram and Ors .
Arb Appeal No.453 of 202519.11.2025 Present: Mr. Santosh Kumar, Advocate vice counsel for the appellant.
Mr. Abhinav M Goel, Advocate, for respondent No.1.
of Mr. S.D.Vasudeva, Deputy Advocate General, for respondents No.2 and 3.
Award amount has not been deposited. rt At the request of learned vice counsel for the appellant, list after three weeks.
Jyotsna Rewal Dua Judge November 19, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Ramesh Chand Vs. Rakesh Kanwar and ors .
COPC No.1008 of 202519.11.2025 Present: None for the petitioner.
Mr. Rajat Chaudhary, Assistant Advocate General, for the respondents.
of Compliance affidavit stands filed.
There is no appearance on behalf of the rt petitioner. In the interest of justice, list on 20.11.2025.
Jyotsna Rewal Dua Judge November 19, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Devta Aadi Bharama Vs. Nishant Kumar .
COPC No.1128 of 202519.11.2025 Present: Mr. Ankush Dass Sood, Sr. Advocate with Mr. Ankit Dhiman, Advocate, for the petitioner.
Mr. Rajat Chaudhary, Assistant Advocate General, for the respondent.
of Learned counsel for the petitioner points out that most of the members of the committee rt constituted by the SDM Kullu, District Kullu in order dated 16.10.2025 are the complainants.
Let learned Assistant Advocate General to have instructions about re-constitution of the committees from amongst the persons who are not involved in the litigation.
List on 24.11.2025.
Jyotsna Rewal Dua Judge November 19, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Dr. Gopal Sharma Vs. State of HP and Ors.
.
CWP No.2752 of 202519.11.2025 Present: Ms. Monika Sharma, Advocate vice counsel for the petitioner.
Mr. Sikander Bhushan, Deputy Advocate General, for the respondents.
of Rejoinder, as prayed for, be filed within four weeks. List thereafter.
rt Jyotsna Rewal Dua Judge November 19, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Rajeev Kumar and Ors Vs. State of HP and Ors.
.
CWP No.4202 of 202519.11.2025 Present: Mr. P.K.Verma, Advocate, for the petitioners.
Mr. Virbahadur Verma, CGC, for respondents No. 1 and 2.
Mr. Sikander Bhushan, Deputy Advocate of General, for respondents No.3 to 5-State.
Reply on behalf of respondents No. 1 and 2 rt has not been filed. Be filed within further period of three weeks. List thereafter.
Jyotsna Rewal Dua Judge November 19, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Bhumi Singh Vs. State of HP and Ors.
.
CWP No.4258 of 202519.11.2025 Present: Mr. R.K. Dogra, Advocate, for the petitioner.
Mr. Sikander Bhushan, Deputy Advocate General, for respondents No.1 to 4-State.
Mr. Abhishek Sharma, Advocate, for of respondent No.5.
As prayed for, list after three weeks. rt Jyotsna Rewal Dua Judge November 19, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Jyotsna Thakur and Ors Vs. State of HP and Ors.
.
CWP No.6202 of 202519.11.2025 Present: Ms., Nitika Khidtta, Advocate, for the petitioner.
Mr. Sikander Bhushan, Deputy Advocate General, for respondents No.1 to 3-State.
of Mr. Manohar Lal Sharma, Advocate, for respondent No.4.
rt Mr. Shiv Pal Manhans, Sr. Panel Counsel for respondent No.5.
Learned counsel for the petitioners points out that despite a detailed order having been passed in CMP No.7727 of 2025, the same has not been implemented.
Learned Deputy Advocate General submits that Himachal Pradesh Kaushal Nigam is required to be impleaded as party. Learned counsel for the petitioners points out that Himachal Pradesh Kaushal Nigam has since been merged in Himachal Pradesh Technical Education.
Learned Deputy Advocate General states that the aforesaid order has not been assailed.
Let order dated 13.10.2025 be implemented by the respondents within a week.
List on 26.11.2025.
Jyotsna Rewal Dua Judge November 19, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Jalky Ram Vs. State of HP and Ors.
.
CWP No.10634 of 202519.11.2025 Present: Mr. Sakand Sharma, Advocate vice counsel for the petitioner.
Mr. Sikander Bhushan, Deputy Advocate General, for respondents No.1 to 4-State.
of Mr. P.K.Verma, Advocate, for respondent No.5.
Learned counsel for the petitioner states rt that rejoinder has been filed today (19.11.2025). He further submits that the matter is to be argued by Mr. Vikas Rathore, learned Advocate, who is not available today.
In fact for the same reason, matter was adjournment on previous occasion.
Let rejoinder be placed on record.
List on 27.11.2025.
Jyotsna Rewal Dua Judge November 19, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Rattan Chand Vs. State of HP and Ors.
.
CWP No.11990 of 202519.11.2025 Present: Mr. Avinash Jaryal, Advocate, for the petitioner.
Mr. Sikander Bhushan, Deputy Advocate General, for respondents No.1 to 3-State.
of None for respondent No.4 CWP No.11990/2025 & CMP No 17567/2025 rt Let learned Deputy Advocate General to have instructions about the adjustment of respondent No.4 at Ayurvedic Health Centre Sundla, which in terms of the reply is going to fall vacant in near future.
List after two weeks.
Interim to continue.
Jyotsna Rewal Dua Judge November 19, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Lt. Col (Retd.) Sandesh Kumar Vs. State of HP and Ors.
.
CWP No.16073 of 202518.11.2025 Present: Mr. Sunil Mohan Goel, Sr. Advocate with Mr. Raman Jamalta and Mr. Sangam Garg, Advocates, for the petitioner.
Mr. Sikander Bhushan, Deputy Advocate General, for respondents No. 1 to 10-State.
of Mr. Mehar Chand, Advocate, for respondent No.11.
rtMr. Manohar Lal Sharma, Advocate, for respondents No. 15 to 22 and 24 to 26.
Mr.Sat Prakash, Advocate, for respondent No.23 CWP No.16072/2025 & CMP No.24707/2025 As prayed for, list on 25.11.2025.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Shiv Kumar Nadda Vs. State of HP and Ors.
.
CWP No.16958 of 202518.11.2025 Present: Mr. Virbahadur Verma, Advocate, for the petitioner.
Mr. Sikander Bhushan, Deputy Advocate General, for respondents No.1 to 4-State.
of Let respondents No.1 to 4 to file reply, giving reasons for issuance of transfer order of the rt petitioner and private respondent on 18.10.2025 and cancelling it later on 28.10.2025.
Reply be filed within two weeks.
List on 08.12.2025.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Budhi Sigh Vs. State of HP and Ors. and connected matters .
CWP No.2090 of 2019 a/w CWPOA Nos. 5427, 5430, 5437, 5449, 5479, 5480, 5482, 5483, 5489, 5494, 5498, 5501, 5510, 5530, 5539, 5543, 5547, 5551, 5556 & 5586 of 2020 18.11.2025 Present: Mr. Prem P Chauhan, Advocate, for the of petitioner(s) in all the matters Mr. Sikander Bhushan, Deputy Advocate rt General, for the respondents-State.
Learned counsel for the petitioner(s) seeks and is allowed two weeks' time to file rejoinder.
List on 08.12.2025.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Manju Kumari Vs. State of HP and Ors.
.
CWPOA No.5083 of 201918.11.2025 Present: Mr. Ashwani K Sharma, Advocate, for the petitioner.
Mr. Sikander Bhushan, Deputy Advocate General, for respondents No. 1 to 4-State.
of Mr. B. Nandan Vashishat, Advocate, for respondent No.5.
rt None for respondent No.6.
As prayed for, list after three weeks.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Roshan Lal Vs. State of HP and Ors.
.
CWP No.3358 of 202018.11.2025 Present: Ms. Dhanwanit, Advocate vice counsel for the petitioner.
Mr. Sikander Bhushan, Deputy Advocate General, for the respondents-State.
of At the request of learned vice counsel for the petitioner, list after three weeks.
rt Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Sapna Pathania and Ors Vs. State of HP and Ors.
.
CWP No.3872 of 202018.11.2025 Present: Mr. Piyush Mehta, Advocate, for the petitioners.
Mr. Sikander Bhushan, Deputy Advocate General, for the respondents.
of As prayed for, list on 22.12.2025.
rt Jyotsna Rewal Dua
Judge
November 18, 2025
(R.Atal)
::: Downloaded on - 05/12/2025 23:29:21 :::CIS
Sant Ram Chauhan and Anr Vs. UOI and Ors alongwith connected matters .
CWP No.7809 of 2022 a/w CWP Nos. 12, 15, 18, 19 and 4048 of 2023 18.11.2025 Present: Mr. Adarsh K Vashista, Advocate, for the petitioner (s) in CWP Nos. 7809 of 2022 and 4048 of 2023.
of Mr. Mohit Sharma, Advocate vice Mr. Tejasvi Dogra, Advocate, for the petitioner(s) in CWP Nos. 12, 15, 18 and 19 of 2023 rt Mr. Balram Sharma, DSGI, with Mr. Rajiv Sharma, Advocate, for the respondent-UOI.
Mr. Yudhvir Sinbgh Thakur, Advocate, for respondents No. 5 to 8 in CWP No. 4048 of 2023.
Ms. Shreya Chauhan, Advocate, for respondents No. 9 to 11 and 22 to 22 in CWP Nos. 4048 of 2023.
Mr. K.C.Sankhayan, Advocate, for respondents No. 13 to 19 in CWP No. 4048 of 2023.
Ms. Vishali Lakhanpal, Advocate vice counsel for respondent No.12 in CWP No. 4048 of 2023.
Learned vice counsel for the petitioner(s) in CWP Nos. 12, 15, 18 and 19 of 2023, states that there is bereavement in the family of Mr. Shrawan Dogra, learned Senior Advocate, who is to advance the arguments and seeks adjournment.
::: Downloaded on - 05/12/2025 23:29:21 :::CIS2. Prayer is not opposed by learned counsel .
appearing for the respondents.
Hence, list on 08.12.2025.
Jyotsna Rewal Dua of Judge November 18, 2025 (R.Atal) rt ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Ramakant Awasthi Vs. HPSPCB and Ors.
.
CWP No.2266 of 201918.11.2025 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Sparsh Bhushan , Advocate, for the petitioner.
Mr. T.S.Chaunan, Sr. Advocate with Mr. Surya Chauhan, Advocate, for respondents of No.1 and 2.
Mr. Dilip Sharma, Sr. Advocate with Mr. rtManish Sharma, Advocate, for respondent No.3.
Urgency for hearing has been expressed by learned counsel for respondents No.1 and 2, who also prays for time to paginate the file.
Court time is long over.
List for hearing on 08.12.2025.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Budh Ram Vs. State of HP and Ors.
.
CWP No.5312 of 202318.11.2025 Present: Mr. Ramesh Kaundal , Advocate, for the petitioner.
Mr. Sikander Bhushan, Deputy Advocate General, for respondents No.1,2 and 4.
of Mr. Rangil Singh, Advocate, for respondent No.3.
As prayed for, list after four weeks. rt Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Shankar singh Vs. HRTC and Ors .
Ex. Pet No.2286 of 202518.11.2025 Present: Mr. Ashok Kumar , Advocate, for the petitioner.
Mr. Ashwani Kaundal, Advocate vice Mr. Vinod K Gupta, Advocate, for the respondents.
of Notice. Mr. Ashwani Kaundal, Advocate appearing vice Mr. Vinod K Gupta, learned counsel, rt accepts service of notice on behalf of the respondents and submits that the respondents have already directed the concerned executing agency to implement the judgment in question.
He prays for and is allowed two weeks' time to file compliance affidavit. List thereafter.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Anil Kumar Vs. HPTDC and Anr .
Ex. Pet No.2291 of 202518.11.2025 Present: Mr. Praveen Chauhan , Advocate, for the petitioner.
Mr. Shivank Singh Panta, Advocate, for the respondents.
of Notice. Mr. Shivank Singh Panta, learned counsel, accepts service of notice on behalf of the rt respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Shyam Lal Vs. State of HP and Ors.
.
Ex. Pet No.590 of 202518.11.2025 Present: Mr. Vijay Kumar , Advocate, for the petitioner.
Mr. L.N.Sharma, Additional Advocate General, for the respondents.
of CMP No. 27193 of 2025 rt Learned counsel for the applicant seeks permission to withdraw the present application with liberty to file independent proceedings in accordance with law for the redressal of applicant's grievances, highlighted in this application.
Granting such liberty, present application to stand disposed of as withdrawn.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Pushpa Devi Vs. State of HP and Ors.
.
Ex. Pet No.2318 of 202518.11.2025 Present: Mr. Rajat Kumar , Advocate, for the petitioner.
Mr. L.N.Sharma, Additional Advocate General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Veena Devi Vs. HRTC and Ors.
.
Ex. Pet No.2310 of 202518.11.2025 Present: Mr. Rajat Kumar , Advocate, for the petitioner.
Ms. Mohini, Advocate vice Mr. Virender Singh Kanwar, Advocate, for the respondents.
of Notice. Ms. Mohini, Advocate appearing vice Mr. Virender Singh Kanwar, leanred counsel, accepts service rtof notice on behalf of the respondents.
Reply/compliance affidavit be filed within two weeks.
List thereafter.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Radhika Sharma Vs. State of HP and Ors.
.
CWP No.4726 of 202118.11.2025 Present: Mr. Naveen K Bhardweaj Advocate for the petitioner.
Mr. L.N. Sharma, Additional Advocate General, for the respondents.
of CMP No.27435 of 2025 rt No case for early hearing is made out at this stage. Application to stand dismissed.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Archana Devi and Ors Vs. State of HP and Ors. and connected matters .
CWP No.3260 of 2019 a/w CWP No.6356 of 2021 and CWPOA No. 6684 of 2020 18.11.2025 Present: Mr. Vijay Chaudhary, Mr. Adarsh K Vashista and Mr. Bhim Raj Sharma, Advocates for the petitioner(s) in the respective petitions.
of Mr. L.N. Sharma, Additional Advocate General, for the respondents-State. rtMr. Manohar Lal Sharma, respondent-NIELT Advocate for Rejoinder, as prayed for, be filed within further period of three weeks. List thereafter.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Rakesh Kashyap and Anr Vs. UOI and Ors.
.
CWP No.3076 of 202318.11.2025 Present: Mr. Gaurav Thakur, Advocate vice counsel for the petitioners.
Mr. Rajinder Thakur, CGC, for respondents No. 1 to 4.
of Mr. L.N. Sharma, Additional Advocate General, for respondent No.5.
Rejoinder, as prayed for, be filed within rt further period of four weeks. However, taking into consideration the repeated opportunities availed by the petitioners for the aforesaid purpose, this shall be the final opportunity.
List after four weeks.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Saraswati Vidya Mandit Samiti Vs. Lalit Sharma and Anr.
.
COPC No.509 of 202318.11.2025 Present: None for the petitioner.
Mr. Atul Jhingan, Advocate, for respondent No.1.
Mr. L.N. Sharma, Additional Advocate of General, for respondent No.2.
There is no appearance on behalf of the rt petitioner. In the interest of justice, list after three weeks.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Ramesh Kumar Vs. Baba Balak Nath Temple Trust and Ors.
.
CWP No.1282 of 202318.11.2025 Present: Mr. Vidush Chauhan, Advocate vice Mr. Ankit Dhiman, Advocate for the petitioner.
Mr. Rahul Gathania, Advocate, for the respondents.
of Learned counsel for the respondents prays for and is allowed a week's time to have instructions rt in light of previous order.
List on 28.11.2025.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Raj Kumar Vs. State of HP and Ors.
.
CWP No.3980 of 202318.11.2025 Present: Mr. Bonit Prakash, Advocate for the petitioner.
Mr. L.N. Sharma, Additional Advocate General, for the respondents.
of LPA No.13 of 2022 is still stated to be under consideration.
rt At the request of learned counsel for the parties, list after eight weeks.
Reply be filed in the meanwhile.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Mohan Singh Vs. State of HP and Ors.
.
CWP No.4772 of 202318.11.2025 Present: Mr. Anil Kumar Manget, Advocate for the petitioner.
Mr. L.N. Sharma, Additional Advocate General, for the respondents.
of Despite grant of repeated opportunities, respondents have not filed reply to the writ petition rt that was instituted in the year 2023.
At the request of learned Additional Advocate General, final opportunity of two weeks' is granted for the purpose. List thereafter.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Sham Lal Vs. HPSEBL and Anr .
CWP No.8880 of 202318.11.2025 Present: Mr. A.K.Gupta and Mr. Bonit Prakash, Advocates for the petitioner.
Mr. Pranav Sharma, Advocate vice Mr. Piyush Rathore, Advocate, for the respondents of Reply, stated to have been filed by the respondents, is not on record. Be placed in the case rt file, if in order.
List after two weeks.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Kailash Chand and Ors Vs. State of HP and Ors.
.
CWP No.626 of 202418.11.2025 Present: Mr. Suresh Singh Saini, Advocate vice counsel for the petitioners.
Mr. L.N. Sharma, Additional Advocate General, for respondents No.1 and 2.
of Ms. Supriya Chaudhary, Advocate vice counsel for respondent No.3.
At the request of learned vice counsel for rt the petitioners, list on 19.11.2025.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Khushal Singh Vs. Ashish Kumar Kohli .
COPC No.1188 of 202518.11.2025 Present: Mr. Rocky, Advocate for the petitioner.
Mr. Y.P.S.Dhaulta, Additional Advocate General, for the respondent.
of Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, accepts service of notice on behalf of the respondent. Reply/compliance rt affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Sunil Kumar Vs. Ashish Kumar .
COPC No.1190 of 202518.11.2025 Present: Mr. Rocky, Advocate for the petitioner.
Mr. Y.P.S.Dhaulta, Additional Advocate General, for the respondent.
of Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, accepts service of notice on behalf of the respondent. Reply/compliance rt affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Shambhu Ram Vs. Rakesh Kanwar .
COPC No.1191 of 202518.11.2025 Present: Mr. Raj Thakur, Advocate for the petitioner.
Mr. Y.P.S.Dhaulta, Additional Advocate General, for the respondent.
of Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, accepts service of notice on rt behalf of the respondent. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Kamal Chand Vs. Rakesh Kanwar .
COPC No.1192 of 202518.11.2025 Present: Mr. Raj Thakur, Advocate for the petitioner.
Mr. Y.P.S.Dhaulta, Additional Advocate General, for the respondent.
of Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, accepts service of notice on rt behalf of the respondent. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Prashant Kumar and Ors Vs. Rakesh Kanwar and Ors .
COPC No.1201 of 202518.11.2025 Present: Mr. Ganesh Barowalia, Advocate for the petitioners.
Mr. Y.P.S.Dhaulta, Additional Advocate General, for the respondents.
of Notice. Mr. Y.P.S.Dhaulta, learned Additional Advocate General, accepts service of notice rt on behalf of the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Bharat Singh Vs. State of HP and Ors.
.
CWP No.17894 of 202518.11.2025 Present: Ms. Nikita Khidtta, Advocate for the petitioner.
Mr. L. N. Sharma, Additional Advocate General, for respondents No.1 and 2.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, appears and waives service of notice rt on behalf of respondents No.1 and 2. Issue notice to respondents No. 3 and 4, returnable within four weeks, on taking steps within a week. Reply on behalf of the appearing respondents be filed in the meanwhile.
CMP No.27562 of 2025Disposed of as not pressed at this stage CMP No.27563 of 2025 The application is disposed of with direction to the applicant to file English translation of the documents in issue before the next date of hearing.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Lt Col Puni Chand kaushal Vs. UOI and Ors .
CWP No.17748 of 202518.11.2025 Present: Mr. Bharat Bhardwaj, Advocate vice Dr. Lalit K Sharma, Advocate vice counsel for the petitioner.
Mr. Balram Sharma, DSGI, with Mr. Rajiv Sharma, Advocate, for the respondents.
of CWP No.17748/2025 & CMP No. 27418/2025 rt Notice. Mr. Balram Sharma, learned Deputy Solicitor General of India accepts service of notice on behalf of the respondents.
2. Petitioner is presently serving as Officer-in-
Charge at ECHS Polyclinic Shahpur, District Kangra, H.P., where he had joined on 02.01.2024. His grievance is to Annexure P-6, whereby the respondents have issued employment notice for filling up certain posts at ECHS Polyclinics Shahpur, District Kangra on contract basis for a period of one year/renewable for further period of one year. Post of Officer-in-Charge held by the petitioner is also part of aforesaid employment notice.
3. Learned counsel for the parties submit that similar issue, as is involved in the instant petition, is pending before the Hon'ble Apex Court in SLP(C) No.36359 of 2016; That various similar matters have ::: Downloaded on - 05/12/2025 23:29:21 :::CIS been disposed of by this Court by directing that such .
petitions would abide by the decision of SLP(C) No.36359 of 2016; That in most of such matters, there is interim protection in favour of the similarly situated petitioners.
of
4. In view of above, respondents shall maintain status quo qua the petitioner and the respondents shall rt not proceed ahead in filling up the post held by the petitioner under employment notice Annexure P-6, till further orders.
Reply be filed within 10 days, as prayed for.
List on 12.12.2025.
CMP No.27419 of 2025The application is disposed of with direction to the applicant to file typed copies of the documents in issue before the next date of hearing.
Jyotsna Rewal Dua Judge November 18, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Raj Kumar Vs. Dr. Nipun Jindal and Anr.
.
COPC No.1186 of 202517.11.2025 Present: Mr. Vijay Mokta, Advocate vice counsel for the petitioner.
Mr. Rahul Thakur, Advocate, for the respondents.
of Notice. Mr. Rahul Thakur, learned counsel, accepts service of notice on behalf of the respondents.
rt Reply/compliance affidavit be filed within two weeks.
List thereafter.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Vandana Sharma Vs. State of HP and Anr.
.
Ex. Pet No.789 of 202517.11.2025 Present: Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. Y.P.S.Dhaulta, Additional Advocate General, for the respondents.
of Despite grant of repeated opportunities, compliance affidavit/reply has not been filed.
rt Final opportunity of two weeks, as prayed for, is granted to the respondents for the purpose. List thereafter.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Sunita Devi Vs. State of HP and Ors.
.
Ex. Pet No.894 of 202517.11.2025 Present: Mr. Pradeep K Sharma, Advocate, for the petitioner.
Mr. Y.P.S.Dhaulta, Additional Advocate General, for the respondents.
of Despite grant of final opportunity on 10.09.2025, reply/compliance affidavit has not been rt filed. Learned Additional Advocate General seeks and is allowed a week's time to do the needful, but at costs of Rs.2500/- to be paid to the petitioner on the next date of hearing.
Compliance affidavit/reply be filed by the next date of hearing. List on 28.11.2025.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Superintending Engineer & Anr Vs. Sanjeev Prashar .
Arb. Case No. 14 of 201812.11.2025 Present: Ms. Ayushi Negi, Deputy Advocate General for the petitioners.
Mr. Vivek Singh Thakur, Advocate, for the respondent.
of Instant petition is filed under Section 34 of rt the Arbitration & Conciliation Act, 1996, arising out of arbitral award passed in a dispute arising out of a construction/ infrastructural project/commercial contract entered into between the parties.
2. Commercial Division has been constituted in this Court on 24.10.2024. In view of definition of "Commercial dispute" in Section 2(c)(vi) of Commercial Courts Act, which includes disputes arising out of construction & infrastructures contracts, including tenders; Section 6 of the said Act giving jurisdiction to the Commercial Court for trying commercial dispute of specified value; and Section 15 of the Act relating to transfer of suits, applications, including applications under Arbitration & Conciliation Act, relating to commercial dispute of specified value pending in the High Court, where the Commercial Division has been ::: Downloaded on - 05/12/2025 23:29:21 :::CIS -2- .
constituted, this Court has no jurisdiction to try the instant petition. The jurisdiction to decide the matter would be that of Commercial Division.
3. Learned counsel for the parties also of submitted that this matter is required to be transferred to Commercial Division. In view of above, this petition rt is transferred to the Commercial Division of this Court.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Rajinder Kumar Vs. State of HP and Ors.
.
Ex. Pet No.2251 of 202517.11.2025 Present: Ms. Mamta Garg, Advocate, for the petitioner.
Mr. Y.P.S.Dhaulta, Additional Advocate General, for the respondents.
of Notice. Mr. Y.P.S.Dhaulta, learned Additional Advocate General, accepts service of notice rt on behalf of the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Sachin and Ors Vs. State of HP and Ors.
.
Ex. Pet No.2254 of 202517.11.2025 Present: Mr. Pranav Kaushal, Advocate, for the petitioners.
Mr. Y.P.S.Dhaulta, Additional Advocate General, for the respondents.
of Notice. Mr. Y.P.S.Dhaulta, learned Additional Advocate General, accepts service of notice rt on behalf of the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Pana Devi Vs. State of HP and Ors.
.
Ex. Pet No.2256 of 202517.11.2025 Present: Mr. Bonit Prakash, Advocate, for the petitioner.
Mr. Y.P.S.Dhaulta, Additional Advocate General, for the respondents.
of Notice. Mr. Y.P.S.Dhaulta, learned Additional Advocate General, accepts service of notice rt on behalf of the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Jagdish Kumar Sharma Vs. State of HP and Ors.
.
Ex. Pet No.2257 of 202517.11.2025 Present: Mr. Parkash Sharma, Advocate, for the petitioner.
Mr. Y.P.S.Dhaulta, Additional Advocate General, for the respondents.
of Notice. Mr. Y.P.S.Dhaulta, learned Additional Advocate General, accepts service of notice rt on behalf of the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Saroj Thakur Vs. State of HP and Ors.
.
Ex. Pet No.2259 of 202517.11.2025 Present: Mr. Shivom Vashista, Advocate, for the petitioner.
Mr. L.N.Sharma, Additional Advocate General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Karan Sharma and Anr Vs. State of HP and Anr.
.
Ex. Pet No.2262 of 202517.11.2025 Present: Ms. Mamta Garg, Advocate, for the petitioners.
Mr. L.N.Sharma, Additional Advocate General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Rajender Singh Vs. State of HP and Anr.
.
Ex. Pet No.2263 of 202517.11.2025 Present: Mr. Nikhil Katwal , Advocate, for the petitioner.
Mr. L.N.Sharma, Additional Advocate General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Lalit Kumar Guleria Vs. State of HP .
.
Ex. Pet No.2266 of 202517.11.2025 Present: Mr. Vipul Mehta, Advocate, vice counsel for the petitioner.
Mr. L.N.Sharma, Additional Advocate General, for the respondent.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within a week.
List on 25.11.2025.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Rakesh Kuur Vs. State of HP and Ors.
.
Ex. Pet No.2267 of 202517.11.2025 Present: Mr. Rajat Kumar , Advocate, for the petitioner.
Mr. L.N.Sharma, Additional Advocate General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Dev Ram Vs. State of HP and Ors.
.
Ex. Pet No.2272 of 202517.11.2025 Present: Mr. Bonit Prakash, Advocate, for the petitioner.
Mr. L.N.Sharma, Additional Advocate General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents.
Leaned counsel for the petitioner submits that though in compliance to the judgment in question, respondents have conferred work charge status upon the petitioner, however, his pay has not been re-fixed.
Let respondents file Reply/compliance affidavit, inter alia, placing on record pay fixation order of the petitioner.
List after two weeks.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Ruldu Ram Vs. State of HP and Anr.
.
Ex. Pet No.2273 of 202517.11.2025 Present: Mr. Bonit Prakash, Advocate, for the petitioner.
Mr. L.N.Sharma, Additional Advocate General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents.
Leaned counsel for the petitioner submits that though in compliance to the judgment in question, respondents have conferred work charge status upon the petitioner, however, his pay has not been re-fixed.
Let respondents file Reply/compliance affidavit, inter alia, placing on record pay fixation order of the petitioner.
List after two weeks.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Khushi Ram Vs. State of HP and Ors.
.
Ex. Pet No.2275 of 202517.11.2025 Present: Mr. C.N.Singh , Advocate, for the petitioner.
Mr. L.N.Sharma, Additional Advocate General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Mohit Sharma & Anr Vs. State of HP and Anr.
.
Ex. Pet No.2298 of 202517.11.2025 Present: Mr. Vivek Thakur, Advocate, for the petitioners.
Mr. L.N.Sharma, Additional Advocate General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Chander Kiran Vs. State of HP and Ors.
.
Ex. Pet No.2260 of 202517.11.2025 Present: Mr. Shivom Vashista, Advocate, for the petitioner.
Mr. L.N.Sharma, Additional Advocate General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, accepts service of notice on behalf of rt the respondents. Reply/compliance affidavit be filed within two weeks. List thereafter.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Bhupinder Kumar Sharma Vs. CBI .
CR.MP(M) No.2820 of 202217.11.2025 Present: Mr. Piyush Dhanotia, Advocate for the petitioner.
Mr. Janesh Mahajan, Advocate, for the respondent.
of Cr.MP No.4680 of 2025 rt Learned counsel for the petitioner prays for and is granted a week's time to file supplementary affidavit.
List on 27.11.2025.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Hari Ram and Ors Vs. Dr. Pawnesh Kumar .
COPC No.453 of 202317.11.2025 Present: Mr. Yudhbir Singh Thakur, Advocate for the petitioners.
Mr. Gaurav Kumar and Mr. Hitansh Raj, Advocates for the respondent.
of Pursuant to the orders passed in this contempt petition from time to time, learned counsel rt for the respondent has placed on record an office order dated 12.11.2025 and on that basis submits that the petitioners have now been promoted as Forest Guard and Deputy Ranger w.e.f. the due dates under the aforesaid order. He further submits that arrears shall be released in their favour within two weeks.
For overseeing the compliance, list the matter on 04.12.2025.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Dina Nath and Ors Vs. State of HP and Ors.
.
CWP No.17858 of 202517.11.2025 Present: Mr. Vishwa Bhushan, Advocate for the petitioners.
Mr. L. N. Sharma, Additional Advocate General, for the respondents.
of Notice. Mr. L.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply be filed within four rt days. List thereafter.
CMP No.27490 of 2025Learned counsel for the petitioner's points out that the impugned Annexure P-13 dated 08.09.2025, which is general in nature and operates in rem, has already been stayed in CWP No. 17393 of 2025.
In view of this, present application is disposed of at this stage.
CMP No.27492 of 2025The application is disposed of with direction to the applicant to file typed version/copy of the documents in issue before the next date of hearing.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Komal Vs. State of HP and Ors.
.
CWP No.17860 of 202517.11.2025 Present: Mr. Karan Kapoor, Advocate for the petitioner.
Mr. L.N.Sharma, Additional Advocate General, for the respondents.
of CWP No.17860/2025 & CMP No. 27483/2025 Notice. Mr. L.N.Sharma, learned Additional rt Advocate General, appears and waives service of notice on behalf of the respondents. Reply be filed within ten days. List thereafter.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Shyama Devi Vs. State of HP and Ors.
.
CWP No.17592 of 202517.11.2025 Present: Mr. Himanshu Thakur, Advocate for the petitioner.
Mr. Sikandar Bhushan, Deputy Advocate General, for the respondents.
of The issue involved in the case is the one, which has already been referred to the Hon'ble Larger rt Bench in CWP No.15796 of 2025.
Hence, list this matter alongwith CWP No.15796 of 2025.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Rajesh Kumar Vs. State of HP and anr.
.
CWP No.17590 of 202517.11.2025 Present: Mr. Himanshu Thakur, Advocate for the petitioner.
Mr. Sikandar Bhushan, Deputy Advocate General, for the respondents.
of The issue involved in the case is the one, which has already been referred to the Hon'ble Larger rt Bench in CWP No.15796 of 2025.
Hence, list this matter alongwith CWP No.15796 of 2025.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Geeta Ram Vs. State of HP and Ors.
.
CWP No.17588 of 202517.11.2025 Present: Mr. Himanshu Thakur, Advocate for the petitioner.
Mr. Sikandar Bhushan, Deputy Advocate General, for the respondents.
of The issue involved in the case is the one, which has already been referred to the Hon'ble Larger rt Bench in CWP No.15796 of 2025.
Hence, list this matter alongwith CWP No.15796 of 2025.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Kuldeep Vs. State of HP and Anr.
.
CWP No.17586 of 202517.11.2025 Present: Mr. Himanshu Thakur, Advocate for the petitioner.
Mr. Sikandar Bhushan, Deputy Advocate General, for the respondents.
of The issue involved in the case is the one, which has already been referred to the Hon'ble Larger rt Bench in CWP No.15796 of 2025.
Hence, list this matter alongwith CWP No.15796 of 2025.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Vikrant Vs. State of HP and Ors .
CWP No.17690 of 202517.11.2025 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Sikander Bhushan, Deputy Advocate General, for respondents No. 1 to 3.
of Mr. Vikrant Thakur, Advocate, for respondent No.4.
Notice. Mr. Sikander Bhushan, leaned rt Deputy Advocate General and Mr. Vikrant Thakur, learned counsel, appear and waive service of notice on behalf of the respondents No.1 to 3 and respondent No.4, respectively. Issue notice to respondent No.5, returnable for 22.11.2025, on taking steps during the course of the day. Respondent to be served through respondent No.4. Respondents No.2 to 3 also to apprise respondent No.5 about pendency of the writ petition and its next date of hearing.
2. Heard.
3. Petitioner's main grievance is that his height was 178.2 cm. (5 ft. 10 inches) and thus was entitled to four marks under the recruitment process undertaken by respondent No.4 for the post of constable in terms of the height parameters, whereas, ::: Downloaded on - 05/12/2025 23:29:21 :::CIS the respondents have according him 3 marks.
.
4. Let the respondents file reply/place on record instructions by the next date.
List on 22.11.2025.
of CMP No. 27432 of 2025
5. The application is disposed of with the order that appointment, if any, in the meanwhile of rt respondent No.5, shall abide by the outcome of the writ petition.
CMP Nos.27433 & 27434 of 2025 The applications are disposed of with direction to the applicant to file English translation/complete copies of the documents in issue before the next date of hearing.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Pradeep and Ors Vs. HP State Cooperative Bank .
CWP No.17786 of 202517.11.2025 Present: Mr. Surender Sharma, Advocate, for the petitioners.
Mr. Paras Dhaulta, Advocate vice Mr. Raman Jamalta, Advocate, for the respondent.
of Notice. Mr. Paras Dhaulta, Advocate, appearing vice Mr. Raman Jamalta, learned counsel, rt accepts service of notice on behalf of the respondent.
Reply be filed within four weeks. List thereaftrer.
CMP No. 27346 of 2025Disposed of as not pressed at this stage.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Nitin Mahant Vs. HPPSC & Ors .
CWP No.17854 of 202517.11.2025 Present: Mr. Suresh Kumar, Advocate, for the petitioner.
Mr. Vikrant Thakur, Advocate, for respondent No.1.
Mr. Sikander Bhushan, Deputy Advocate General, for respondent No.1.
of Mr. Nitin Thakur, Advocate, for respondent No.3.
rt CWP No.17854/2025 & CMP No. 27457/2025 Notice. Mr. Vikrant Thakur, learned counsel, Mr. Sikander Bhushan, leaned Deputy Advocate General and Mr. Nitin Thakur, learned Counsel, appear and waive service of notice on behalf of the respondents No.1, 2 and 3, respectively.
Learned counsel for the petitioner contends that rejection of petitioner's candidature by respondent No.1, inter alia, on the ground of being not in possession of essential educational qualifications in terms of advertisement dated 30.08.2025, is not proper; Petitioner possesses Bachelor of Science with Zoology and this meets the required criteria under the advisement of "BSc. (Zoology) with 5 years".
Let respondents place on record instructions before the next date of hearing.
List on 18.11.2025.
Jyotsna Rewal Dua Judge November 17, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS .
of rt ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Ramesh Kumar and Ors Vs. State of H.P. and Ors .
CWP No.14890 of 202513.11.2025 Present: Mr. Sandeep Sharma, Advocate, for the petitioners.
Mr. Pushpinder Jaswal, Additional Advocate General with Mr. Rajat Chauhan, Assistant Advocate General, for respondents No.1 to 5- of State.
Mr. Jagdish Thakur, Advocate, for rtrespondent No.6.
Reply has not been filed by the respondents.
At the request of learned counsel for the respondents, four weeks' further time is granted for the purpose.
List before the appropriate Bench on 17.12.2025.
Jyotsna Rewal Dua Judge November 13, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Narayan Dutt alias Narayan Chand and Ors Vs. State of H.P. and Ors .
CWP No.14888 of 202513.11.2025 Present: Mr. Sandeep Sharma, Advocate, for the petitioners.
Mr. Pushpinder Jaswal, Additional Advocate General with Mr. Rajat Chauhan, Assistant Advocate General, for respondents No.1 to 5- of State.
Mr. Jagdish Thakur, Advocate, for rtrespondent No.6.
Reply has not been filed by the respondents.
At the request of learned counsel for the respondents, four weeks' further time is granted for the purpose.
List before the appropriate Bench on 17.12.2025.
Jyotsna Rewal Dua Judge November 13, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Shakti Chand Vs. State of H.P. and Ors .
CWP No.14939 of 202513.11.2025 Present: Mr. Vikrant Chandel, Advocate vice Mr. Tarun K Sharma, Advocate, for the the petitioner.
Mr. Pushpinder Jaswal, Additional Advocate General with Mr. Rajat Chauhan, Assistant of Advocate General, for respondents No. 1 and 2-State.
rt Reply stands filed by respondent No.2.
Rejoinder thereto, as prayed for, be filed within three weeks.
Steps for service of respondent No.3 have not been taken. Be taken within two days, whereafter, notice be issued to the said respondent, returnable for 12.12.2025.
List before the appropriate Bench on 12.12.2025.
Jyotsna Rewal Dua Judge November 13, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS NHAI Vs. Deputy Commissioner-cum-Chairman & Ors and connected matter .
CWP No.5343 of 2024 a/w CWP No.5701 of 2024 13.11.2025 Present: Ms. Shreya Chauhan, Advocate for the petitioner in CWP No.5343 of 2024 and Mr. Neel Kamal Sharma, Advocate, for the petitioner in CWP No.5701 of 2024.
of Mr. Pushpinder Jaswal, Additional Advocate General with Mr. Rajat Chauhan, Assistant Advocate General, for the respondents-State. rtMr. Neel Kamal Sharma, Advocate for respondents No.3 to 12 in CWP No.5343 of 2024.
Ms. Shreya Chauhan, Advocate, for respondent No.3 in CWP No.5701 of 2024 As prayed for, list before the appropriate Bench on 03.12.2025.
Jyotsna Rewal Dua Judge November 13, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Federal Mogul Bearing India Ltd. Vs. Brihj Lal (Since deceased) through LRs .
CWP No.9182 of 202513.11.2025 Present: Mr. Rahul Mahajan, Advocate, for the petitioner.
Mr. Nishant Khidtta, Advocate, for the respondents.
of As prayed for, list before the appropriate Bench on 15.12.2025.
rt Jyotsna Rewal Dua
Judge
November 13, 2025
(R.Atal)
::: Downloaded on - 05/12/2025 23:29:21 :::CIS
State of HP Vs. M/s VRLA Manufacturing Company.
.
CWP No.3294 of 202013.11.2025 Present: Mr. Pushpinder Jaswal, Additional Advocate General with Mr. Rajat Chauhan, Assistant Advocate General, for the petitioner-State.
Mr. Ajay Kumar Sharma, Advocate, for the respondent.
of As prayed for, list before the appropriate rt Bench on 20.11.2025.
Jyotsna Rewal Dua Judge November 13, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Ramesh Chand Vs. Piar Chand and Ors .
CMPMO No.652 of 202513.11.2025 Present: Mr. Vivek Singh Attri, Advocate, for the petitioner.
CMPMO No.652/2025 & CMP No.27129/2025 of Issue notice to the respondents, returnable within our weeks, on taking steps within a week. List rt thereafter, before the appropriate Bench.
CMP No.27130 of 2025The application is disposed of with direction to the applicant to file translated copies of the documents in issue within four weeks.
Jyotsna Rewal Dua Judge November 13, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Shivjeet Singh Vs. State of H.P. and Ors .
CWP No.17578 of 202513.11.2025 Present: Mr. Loveneesh Singh Thakur, Advocate, for the petitioner.
Mr. Pushpinder Jaswal, Additional Advocate General with Mr. Rajat Chauhan, Assistant Advocate General, for the respondents-State.
of CWP No.17583/2025 & CMP No.27070/2025 rt Notice. Mr. Rajat Chauhan, learned Assistant Advocate General, appears and waives service of notice on behalf of the respondents.
Let respondents to have instructions in the matter.
List before the appropriate Bench on 17.11.2025.
Jyotsna Rewal Dua Judge November 13, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS M/s Vineet Khanna & Company Vs. State of H.P. and Ors .
CWP No.17583 of 202513.11.2025 Present: Mr. Loveneesh Singh Thakur, Advocate, for the petitioner.
Mr. Pushpinder Jaswal, Additional Advocate General with Mr. Rajat Chauhan, Assistant Advocate General, for the respondents-State.
of CWP No.17583/2025 & CMP No.27077/2025 rtNotice. Mr. Rajat Chauhan, learned Assistant Advocate General, appears and waives service of notice on behalf of the respondents.
Let respondents to have instructions in the matter.
List before the appropriate Bench on 17.11.2025.
Jyotsna Rewal Dua Judge November 13, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Laik Ram Negi Vs. Kangna Ranaut and Anr.
.
Election Pet. No.2 of 202413.11.2025 Present: Mr. Sanjeev Kumar Suri, Advocate for the petitioner.
Mr. Ajay Chauhan, Advocate, for respondent No.1.
of Mr. Vidur Kapur, Advocate vice Mr. Arjun K. Lall, Advocate, for respondent No.2.
rtAt the request of learned counsel for the parties, list on 18.11.2025.
Jyotsna Rewal Dua Judge November 13, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Yadvinder Vs. Addl. District and Sessions Judge (FC) .
CWP No.16520 of 202513.11.2025 Present: None for the petitioner.
There is no appearance on behalf of the of petitioner. In the interest of justice, list before the appropriate Bench on 03.12.2025.
rt Jyotsna Rewal Dua Judge November 13, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Bachitar Singh Vs. HPTDC and Anr.
.
Ex.Pet No.1184 of 202413.11.2025 Present: Mr. Jaidev Thakur, Advocate for the petitioner.
Mr. Hemant, Advocate, vice counsel for the respondents.
of Learned counsel for the respondents has placed on record certain documents and on that basis rt submits that balance amount stands released in favour of the petitioner.
Learned counsel the petitioner seeks time to verify the same.
List before the appropriate Bench on 21.11.2025.
Jyotsna Rewal Dua Judge November 13, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Sant Ram Vs. State of H.P. and Ors .
Ex.Pet (T) No.135 of 202313.11.2025 Present: Mr. Shiwalik Bhaik, Advocate vice counsel for the petitioner.
Mr. Pushpinder Jaswal, Additional Advocate General with Mr. Rajat Chauhan, Assistant Advocate General, for the respondents-State.
of Learned Additional Advocate General rt submits that compliance affidavit will be filed within two weeks.
List before the appropriate Bench on 19.11.2025.
Jyotsna Rewal Dua Judge November 13, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Sant Ram Vs. Urmila and Anr.
.
CMPMO No.542 of 201913.11.2025 Present: Mr. Janesh Gupta, Advocate for the petitioner.
Mr. Diwan Singh Negi, Advocate for the respondents.
of Office reports that application has not been re-filed after removing the objections.
rt Learned counsel for the petitioner submits that application stands re-filed after removing objection. Let the same be placed on record.
List before the appropriate Bench on 02.12.2025.
Jyotsna Rewal Dua Judge November 13, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Sant Ram Vs. State of H.P. and Ors .
Ex.Pet No.135 of 202313.11.2025 Present: Mr. Shiwalik Bhaik, Advocate vice counsel for the petitioner.
Mr. Pushpinder Jaswal, Additional Advocate General with Mr. Rajat Chauhan, Assistant Advocate General, for the respondents-State.
of Learned Additional Advocate General rt submits that compliance affidavit will be filed within two weeks.
List before the appropriate Bench on 09.11.2025.
Jyotsna Rewal Dua Judge November 13, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS Naveen and Ors Vs. Rakesh Kanwar and Anr .
COPC No.1170 of 202513.11.2025 Present: Mr. Jagmohan Sharma, Advocate for the petitioners.
Mr. Pushpinder Jaswal, Additional Advocate General with Mr. Rajat Chauhan, Assistant Advocate General, for the respondents.
of Notice. Mr. Rajat Chauhan, learned rt Assistant Advocate General, accepts service of notice on behalf of the respondents. Reply/compliance affidavit be filed within four weeks. List thereafter before the appropriate Bench.
Jyotsna Rewal Dua Judge November 13, 2025 (R.Atal) ::: Downloaded on - 05/12/2025 23:29:21 :::CIS .
of rt ::: Downloaded on - 05/12/2025 23:29:21 :::CIS