__________________________________________________________________ vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1513 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                               CWP No.5510 of 2020




                                                                             .
                                  Decided on: 2nd March, 2021





    __________________________________________________________________
    Kuldip Kumar
                                                                                 ....Petitioner
                          Versus





    State of Himachal Pradesh and another
                                                                         ......Respondents
    __________________________________________________________________
    Coram





    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
    1 Whether     approved for reporting? .
    ______________________________________________________
    For the petitioner:
                        r                 Mr. Onkar Jairath and Mr. Shubham

                                          Sood, Advocates.
    For the respondents:                  Mr. Ashok Sharma, Advocate General,
                                          with Mr. R.S. Dogra, Senior Additional
                                          Advocate General, Mr. Ranjan Sharma


                                          and Mr. Anil Jaswal, Additional
                                          Advocates General, Mr. R.P. Singh,
                                          Mr. Narender Singh Thakur and
                                          Mr. Amit Dhumal, Deputy Advocates




                                          General.
    ------------------------------------------------------------------------------------





    Tarlok Singh Chauhan, Judge (Oral)

Notice. Mr. R.P. Singh, learned Deputy Advocate

General, appears and waives service of notice on behalf of the

respondents.

2. As the learned counsel for the petitioner states

that the issue raised in the instant petition is squarely

covered by the judgment dated 26.11.2014 rendered by a

1 Whether reporters of Local Papers may be allowed to see the judgment?

Division Bench of this Court in CWP No.4654 of 2013, titled

Avtar Singh Dyal Vs. H.P. State Electricity Board Ltd.

.

and the connected matter, which in turn has been followed

by the Single Bench of this Court while deciding CWPOA

No.231 of 2019, titled Sh. Amar Nath and others Versus

State of Himachal Pradesh and others and the connected

matter, decided on 15.07.2020, therefore, we need not to call

upon the respondents to file their formal reply and disposed

of the present petition with a direction to the respondents to

consider and decide the case of the petitioner in light of the

aforesaid judgments, within a period of six weeks from today

and in case the claim of the petitioner is found to be covered

under the said judgments, then same and similar benefits

shall be extended to the petitioner without deriving him in

unnecessary and unwarranted litigation.

3. The petition stands disposed of in the above

terms, so also the pending application(s), if any.

(Tarlok Singh Chauhan) Judge

(Jyotsna Rewal Dua) Judge March 02, 2021 (Himalvi/Raman)