Kumari Anjana & Anr. vs State Of H.P. & Anr.

Jyotsna Rewal Dua, J.

Petitioners seek a direction to the respondents to count their contract services for the purpose of annual increments, seniority, promotion and all other consequential benefits. They seek applicability of the judgment rendered in Taj Mohammad and others Versus The State of Himachal Pradesh and others^{22.CWP No.2004 of 2017 decided alongwith connected matter on 03.08.2023.}.

It is an admitted position that “Himachal Pradesh Recruitment and Conditions of Service of Government Employees Act, 2024” has been quashed and set aside in Devinder Kumar & Ors. Vs. State of Himachal Pradesh & Anr.^{33.CWP No. 3361 of 2025 decided a/w connected matters on 25.04.2026} It is also a matter of record that State of Himachal Pradesh & Anr. Vs. Devinder Kumar & Ors.^{44.Special Leave to Appeal (C) No(s). 24885/2026} instituted by the State of Himachal Pradesh against the aforementioned judgment, has been dismissed by the Hon’ble Apex Court on 29.07.2026. While dismissing the appeal, the Hon’ble Apex Court granted four months’ time to the State Government to do the needful in terms of the judgment.

In view of above, the present petitions are disposed of, at this stage, with direction to the respondents to pass consideration order, in accordance with the time-line indicated by the Hon’ble Apex Court. The petitioners are at liberty to seek appropriate remedy for the redressal of their surviving grievances, if any, at an appropriate stage, in case, necessity so arises.

Pending miscellaneous applications, if any, shall also stand disposed of.