Between vs State Of H.P. & Others And Another ...
2022 Latest Caselaw 3445 HP

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     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                     ON THE 17th DAY OF MAY, 2022




                                                          .
                               BEFORE





                     HON'BLE MS. JUSTICE SABINA





                                  &

               HON'BLE MR. JUSTICE SATYEN VAIDYA

                CIVIL WRIT PETITION No.3031 of 2022

         Between:-
                   r          to
         SH. SAGIR AHMAD SON OF SH.
         BASIR AHMAD, RESIDENT OF
         VILLAGE AND P.O. GULABGARH,

         TEHSIL PAONTA SAHIB, DISTT.
         SIRMOUR, H.P. EX. BELDAR, I&PH
         DIVISION PAONTA SAHIB, DISTT.
         SIRMOUR, H.P., AGE 68 YEARS.



                                                         ....PETITIONER

         (BY MR. A.K. GUPTA, ADVOCATE)




         AND





    1.   STATE OF H.P. THROUGH THE
         PRINCIPAL SECRETARY (I&PH),
         TO THE GOVT. OF H.P. WITH HQR.





         AT SHIMLA-2, H.P.
    2.   THE ENGINEER-IN-CHIEF, I&PH
         WITH HEADQUARTERS AT JAL
         SHAKTI BHAWAN, TUTIKANDI,
         SHIMLA, H.P.
    3.   THE EXECUTIVE ENGINEER, I&PH
         DIVISION, PAONTA SAHIB, DISTT.
         SIRMOUR, H.P.
                                                    ....RESPONDENTS

         (MR. RANJAN SHARMA,
         ADDITIONAL ADVOCATE GENERAL)




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                  This petition coming on for admission this day, Hon'ble
    Ms. Justice Sabina, passed the following:
                               ORDER

.

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 CWP 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.

2. 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.

Pending application(s), if any, shall also stand disposed of.

(Sabina) Judge

(Satyen Vaidya) Judge May 17, 2022(ps)