Unknown vs State Of Himachal Pradesh & Others
2021 Latest Caselaw 2768 HP

CWPOA No. 6369 of 2020

27.04.2021 Present: Mr. Sanjeev Bhushan, Senior Advocate, with M/s Rakesh Thakur & Rajesh Kumar, Advocates, for

.

the petitioners.

M/s Sumesh Raj & Dinesh Thakur, Additional Advocate Generals, with Mr. Kamal Kant Chandel, Deputy Advocate General, for respondent No. 1.

Mr. Angrez Kapoor, Advocate, for respondent No.

Through Video Conferencing

Heard for some time. It is not in dispute that the

cases of petitioners No. 1, 3, 4, 5 & 7 are covered by judgment

dated 19th March, 2021, passed by this Court in Mahesh

Thakur Vs. State of Himachal Pradesh & others, CWP No. 2246

of 2019. Accordingly, the respondent­Commission is directed to

consider the cases of petitioners No. 1, 3, 4, 5 & 7 as per

judgment dated 19th March, 2021, passed by this Court in

Mahesh Thakur's case (supra).

As prayed for, list on 27th May, 2021, for the

purpose of adjudication of the issues raised by the other

petitioners.

Copy dasti.

(Ajay Mohan Goel) Judge April 27, 2021 (bhupender)