Ravinder Kumar vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 3615 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          CWP No. 2528 of 2021




                                                                        .

                                          Date of decision: 05.08.2021.


    Ravinder Kumar                                              .....Petitioner.





                                   Versus
    State of Himachal Pradesh and others
                                                              .....Respondents.


    Coram


    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting?1                    No.

    For the Petitioner            :       Mr.    Chandranarayana                    Singh,
                                          Advocate.

    For the Respondents:                   Mr. Ashok Sharma, Advocate General



                                           with Mr. Vinod Thakur, Mr. Hemanshu
                                           Misra, Mr. Shiv Pal Manhans,
                                           Additional Advocate Generals and
                                           Mr. Bhupinder Thakur, Deputy




                                           Advocate General.





                                           (Through Video Conferencing)





    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the petitioner states that the case

of the petitioner is squarely covered by the judgment passed by

learned Single Judge of this Court in CWP No. 1853 of 2009, titled

as Arpana Bali Vs. The State of Himachal Pradesh and others.

Whether the reporters of the local papers may be allowed to see the Judgment?Yes

2. Accordingly, we deem it appropriate to dispose of this

petition to consider and decide the case of the petitioner in view of

.

the aforesaid decision and in case the same is found to be covered,

then a similar benefit be extended to the petitioner, as was granted

to the petitioner in CWP No. 1853 of 2009. Needful be done within

three months. Pending miscellaneous applications, if any, also stand

disposed of.

3. List on 11.11.2021 for compliance.

(Tarlok Singh Chauhan) Judge

(Satyen Vaidya) Judge 5th August, 2021.

(Guleria)