Sanjeev Kumar & Ors. vs State Of H.P. & Ors.

Jyotsna Rewal Dua, Judge

Notice. Mr. Sikander Bhushan, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

Petitioners feel aggrieved against order dated 15.05.2025 (Annexure P-7), whereby respondent No.2 has turned down their representation in view of “Himachal Pradesh Recruitment and Conditions of Service of Government Employees Act, 2024”. They seek applicability of the decision 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 alongwith 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 the above, the present writ petition is disposed of by quashing the impugned order dated 15.05.2025 (Annexure P-7), with direction to the respondents to consider the respective cases of the petitioners afresh for grant of the relief prayed for by them, in accordance with the timeline 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 in future. Pending miscellaneous application(s), if any, shall also stand disposed of.