Kusum Kumari And Others vs State Of H.P. & Anr

Vivek Singh Thakur ,J

These petitions are being disposed of by this common order, as an identical prayer has been made in these petitions, whereby a prayer has been made to quash and set aside the impugned enactment, namely, the "Himachal Pradesh Recruitment & Conditions of Service of Government Employees Act, 2024". The substantive relief prayed for in all these petitions is also identical in nature. In CWP No. 4622 of 2025, the same reads as under:-

"A) That this Hon'ble Court may graciously be pleased to issue a writ in the nature of Certiorari, or any other appropriate writ, order, or direction, quashing and setting aside the impugned enactment, namely, "Himachal Pradesh Recruitment and Conditions of Service of Government Employees Act, 2024" (Annexure P-9), and declaring the same to be ultra vires to the Constitution of India, being violative of the fundamental rights and constitutional provisions."

Admittedly, vide judgment dated 25.04.2026, passed in CWP No. 3361 of 2025, titled as Devinder Kumar & Ors. vs. State of H.P. & Ors. and other connected matters, the impugned enactment, namely, the "Himachal Pradesh Recruitment and Conditions of Service of Government Employees Act, 2024" (Annexure P-9), stands quashed and set aside along with all consequential actions taken on the basis of the said Act. Therefore, these petitions require no further adjudication, as the prayer made herein already stands granted in terms of the order passed in CWP No. 3361 of 2025.

Relevant paras of CWP No. 3361 of 2025 are as under:-

"202. Accordingly, in view of above discussion and considering the ratio of law laid down by the Apex Court, the impugned Act is quashed and set aside.

In view of quashing of the impugned Act, all consequential action, omission and commission of the respondents-State and its functionaries, based on the impugned Act, are declared illegal, unconstitutional and nullify, and resultantly orders/rejection/directions, withdrawal, denying benefits or proposing recovery of already granted reliefs, based on the impugned Act, in conflict with the mandate of the Court are also quashed and set aside and competent authority(ies) is directed to ensure extension of benefits to the employees in terms of judgments passed by the competent Courts, latest by three months from today by issuing appropriate orders, if so required, in consonance with the Constitutional mandate and verdict of the Court(s)."

At this stage, Mr. Dilip Sharma, learned Senior Advocate, assisted by Mr. Manish Sharma, Advocate, appearing for respondents No. 3 and 4, in CWP Nos. 4622 and 4330 of 2025, submits that the dispute regarding seniority and consequential benefits, including promotion, as well as the issue with regard to entitlement to such seniority and consequential benefits, is the subject matter of CWP No. 5896 of 2023, wherein the parties are contesting their respective pleas. Therefore, it is clarified that the rights being claimed and disputed in CWP No. 5896 of 2023 shall be adjudicated independently in that petition.

With aforesaid observations, these petitions are also disposed of in terms of above quoted paras of judgment passed in CWP No. 3361 of 2025 leaving open all other issues between the parties to be decided in appropriate proceedings including CWP No. 5896 of 2023.

Pending miscellaneous application(s), if any, also stand disposed of accordingly.