Neoli vs State Of H.P. &
2022 Latest Caselaw 2536 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                      ON THE 2nd DAY OF MAY, 2022




                                                          .

                                BEFORE

              HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                                  &

           HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA

                 CIVIL WRIT PETITION NO. 2625 OF 2022


     Between:-


     SURAM SINGH, RESIDENT OF
     VILALGE    AND   POST

     SH. SEHDEV SINGH SON OF SH.

                             OFFICE

     NEOLI, TEHSIL KULLU, DISTT.
     KULLU, H.P. EX. BELDAR, HPPWD
     DIVISION KULLU, DISTT. KULLU,
     H.P. AGE 68 YEARS.


                                                         ...PETITIONER
     (SH. A.K. GUPTA, ADVOCATE)

     AND




1.   STATE OF H.P. THROUGH THE
     PRINCIPAL SECRETARY (PWD) TO





     THE   GOVT.    OF   H.P.    WITH
     HEADQUARTERS AT SHIMLA-2,
     H.P.





2.   THE ENGINEER-IN-CHIEF, HPPWD
     WITH     HEADQUARTERS         AT
     NIRMAN    BHAWAN,     SHIMLA-2,
     H.P.
3.   THE            SUPERINTENDING
     ENGINEER,     HPPWD       CIRCLE
     KULLU, DISTT. KULLU, H.P.
4.   THE    EXECUTIVE     ENGINEER,
     HPPWD DIVISION KULLU, DISTT.
     H.P.

                                            ...RESPONDENTS
     (SH. ASHOK SHARMA, A.G. WITH
     SH. VINOD THAKUR, SH. SHIV




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    PAL MANHANS, ADDL. AGS., SH.
    BHUPINDER THAKUR AND SH.
    YUDHBIR SINGH THAKUR, DY.




                                                                    .
    A.G., FOR RESPONDENTS-STATE





    This Petition coming on for orders this day, the Hon'ble Mr.
    Justice Tarlok Singh Chauhan, passed the following:-





                                        ORDER

Notice. Mr. Bhupinder Thakur, learned Deputy

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. Learned counsel for the petitioner submits that the

controversy raised in this matter is squarely covered by the

judgment dated 22nd February, 2022, passed by this Court, in

CWPOA No. 2711 of 2017, titled Baldev vs. State of H.P. &

others and another connected matter. Therefore, he prays that

this petition may also be disposed of in terms of the aforesaid

judgment.

3. Accordingly, the writ petition is disposed of by

directing the respondents to examine the case of the petitioner

and pass appropriate orders in the light of the judgment, supra,

within a period of two months from today.

                                                 (Tarlok Singh Chauhan)
                                                           Judge


                                              (Chander Bhusan Barowalia)
    2nd May, 2022                                        Judge
         (sanjeev)