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Judgment
Ajay Mohan Goel, J. (Oral)
By way of this petition, the petitioner has prayed for the following reliefs:
“(i)That a writ of certiorari may kindly be issued and the impugned “Himachal Pradesh Recruitment and Condition of Service of Government Employees Act, 2024 (Annexure P/4) be declared ultra vires of the Constitution of India and the same may kindly be set aside.
(ii)That a writ of certiorari or any other appropriate writ, order or direction may kindly be issued and the impugned order dated 28-03-2025 (Annexure P/5) may kindly be quashed and set aside;”
The Himachal Pradesh Recruitment and Conditions of Service of Government Employees Act, 2024 has already been declared to be ultra vires by the Hon’ble Coordinate Bench of this Court, in terms of judgment dated 25.04.2026, CWP No.3361 of 2025, titled as Devinder Kumar and Others Vs. State of Himachal Pradesh & Another, along with connected matters.
Further, the Court stands informed that office order dated 28.03.2025 (Annexure P-5) has also been held to be bad in law by the Hon’ble Coordinate Bench of this Court in CWP No.5002 of 2025, titled as Virender Singh and others Vs. State of Himachal Pradesh and others, along with connected matters, decided on 07.10.2025.
In light of these facts, the petition is disposed of with the observation that, as the relief prayed for by the petitioner has already been taken care of by the judgments of the Hon’ble Coordinate Bench which stand referred to hereinabove, no further orders are required to be passed in the same.