Between vs (Annexure P­6). His Statement Is ...
2021 Latest Caselaw 4170 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                  ON THE 25th DAY OF AUGUST, 2021

                                  BEFORE




                                                               .

          HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
                                      &





                HON'BLE MR. JUSTICE SATYEN VAIDYA

                 CIVIL WRIT PETITION NO. 4836/2021





    BETWEEN:
    DR. BELI RAM,
    S/O LATE SH. MOHAN LAL,
    R/O BHOTA CHARITABLE HOSPITAL,

    DISTRICT HAMIRPUR, H.P.,

    RETIRED ASSOCIATE PROFESSOR (OPHTHALMOLOGY),
    INDIRA GANDHI MEDICAL COLLEGE,
    SHIMLA, H.P.                        ....PETITIONER


    (BY SH. LALIT KUMAR SEHGAL, ADVOCATE)

    AND




    1.    THE STATE OF HIMACHAL PRADESH,
          THROUGH PRINCIPAL SECRETARY (HEALTH),





          TO THE GOVERNMENT OF HIMACHAL PRADESH,
          SHIMLA­2.
    2.    THE PRINCIPAL SECRETARY (FINANCE)





          TO THE GOVERNMENT OF HIMACHAL PRADESH,
          SHIMLA­2.
    3.    THE PRINCIPAL ACCOUNTANT GENERAL,
          HIMACHAL PRADESH, SHIMLA­171003.
    4.    THE PRINCIPAL,
          INDIRA GANDHI MEDICAL COLLEGE,
          SHIMLA­4.                   ....RESPONDENT

    (BY SH. AJAY VAIDYA, SR. ADDL. AG FOR R­1, R­2 AND R­4)
    ___________________________________________________________________

                This petition coming on for admission this day, Hon'ble

    Mr. Justice Tarlok Singh Chauhan, passed the following:




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                                          2


                   ORDER

Learned counsel for the petitioner states that the issue in

question is squarely covered by the judgments rendered by learned

.

Single Judge(s) of this Court in CWPOA No. 1184/2020, Dr. D.R.

Barwal (now deceased) through his legal representatives Smt.

Usha Barwal & ors., versus State of H.P. & ors. dated 4.5.2021

(Annexure P­5) and CWPOA No.1215/2020, titled as Dr. Kamal

Kishore & anr. Versus State of H.P. & ors., dated 14.7.2021

(Annexure P­6). His statement is taken on record. This is a matter,

which is required to be determined by the respondents.

2 Accordingly, the instant petition is disposed of with a

direction to the respondents to consider and decide the case of the

petitioner in light of the aforesaid judgments within four weeks and in

case the petitioner herein is found to be similarly situated as the

petitioners in the aforesaid cases, then same and similar benefits be

also extended to him. Pending application(s), if any, also stands

disposed of.

For compliance, list on 22.9.2021.

                                                 (Tarlok Singh Chauhan)
                                                         Judge


                                                     (Satyen Vaidya)
    25.8.2021                                             Judge
        (pankaj)