CWPOA/2704/2019
2021 Latest Caselaw 1599 HP

CWPOA No. 2704 of 2019

3.3.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.

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Mr. Sunny Dhatwalia, Assistant Advocate General for the respondents.

Learned Senior Counsel, under instructions of Mr.

Rajesh Kumar, Advocate, submits that present case is squarely

covered by judgment dated 21.4.2010 passed in CWP(T) No.

5253 of 2008, titled as Narain Singh Vs. State of Himachal

Pradesh and others, which has been affirmed by the Division

Bench of this Court vide judgment dated 1.9.2015 passed in LPA

No. 146 of 2010, titled as State of Himachal Pradesh and others

Vs. Narain Singh and other connected matters.

Learned Assistant Advocate General seeks time to

verify the facts and to have complete instructions with respect to

the claim of the petitioner. Instructions be obtained well before

the next date of hearing.

List on 18.3.2021.

(Vivek Singh Thakur) Judge 3rd March, 2021 (Guleria)