STATE OF HIMACHAL PRADESH Vs. VIVEK SHARMA

JUDGEMENT

(1.) By way of these two appeals, the appellant-State has challenged judgment dtd. 2/5/2022, passed by the learned Single Judge in CWPOA No. 6401 of 2019, titled as Dr. Sanjay Guleria and others Vs. State of H.P. and others and CWPOA No. 2223 of 2020, titled as Dr. Vivek Sharma and others Vs. State of Himachal Pradesh and another, in terms whereof, the learned Single Judge while allowing both the writ petitions vide common judgment, set aside communication dtd. 27/11/2015 as also order dtd. 9/12/2015, with issuance of directions to the appellants herein to fix the initial pay of the writ petitioners in both the petitions at Rs.18450.00from the respective dates of their regularization with consequential benefits.

(2.) In Letters Patent Appeal titled as State of H.P. and others Vs. Dr. Sanjay Guleria and others, registered as LPA No. 113 of 2023, an application for condonation of delay, i.e., CMP No. 155 of 2023 is also filed, but with the consent of the parties, both the appeals were heard on merit.

(3.) Brief facts necessary for the adjudication of these appeals are as under:-