VIJAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Learned Additional Advocate General has placed on record instructions dtd. 21/2/2026, along with submissions stating that the office order dtd. 28/3/2025 (Annexure P-6) has been withdrawn by the respondent department through office order dtd. 27/8/2025.

(2.) Consequently, the present petition is deemed to be disposed of. In light of the aforesaid office order dtd. 27/8/2025, along with the instructions, which have also been placed on record. Keeping all other issues and prayers open, to be adjudicated in fresh petition, if any filed by the petitioner, this petition is being decided by this order.

(3.) Learned counsel for petitioner submit that petitioner was aggrieved by impugned office order No.EDN-H(2)B(2)54/2013-CC dtd. 28/3/2025, whereby, after enactment of Himachal Pradesh Recruitment and Conditions of Government Employees Act, 2024, certain service benefits were withdrawn by the respondents and, resultantly, already extended service benefits to the petitioner were withdrawn, whereas claim of other similarly situated persons for the same benefits were rejected by passing common/separate orders but on the basis of Office Order dtd. 28/3/2025.