Date Of Decision: 16Th March vs State Of H.P & Anr
2021 Latest Caselaw 2119 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

.

CWP No.6256 of 2020.

                                               Date of Decision: 16th March, 2021
           Sanjeev Kumar                                              .....Petitioner





                                             Versus

           State of H.P & anr.                                         ......Respondents.
           Coram

The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting?1 No.

For the petitioner: Mr. Onkar Jairath, Advocate.

For the respondents: Mr. R.S. Dogra, Sr. Addl. AG with Mr. Ranjan Sharma, Addl. AG.

Tarlok Singh Chauhan, Judge (oral).

Notice. Mr. Ranjan Sharma, learned Additional 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 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,

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

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 petitioners is found to be covered under the said

judgments, then same and similar benefits shall be extended to the

petitioners without deriving them 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

(Chander Bhusan Barowalia) th 16 March, 2021. Judge (raman)