The State Of Himachal Pradesh & Anr vs Sh. Kanhaiya Lal
2023 Latest Caselaw 12285 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.1355 of 2023 a/w CWP No.1295 of 2023

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Date of Decision: 24.8.2023

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1. CWP No.1355 of 2023

The State of Himachal Pradesh & Anr. .......Petitioners

Versus Sh. Kanhaiya Lal ... Respondent

2. CWP No.1295 of 2023

The State of Himachal Pradesh & Anr. .......Petitioners

Versus Sh. Thakur Dass ... Respondent

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Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the Petitioner: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr.

B.C.Verma, Additional Advocate Generals with Mr. Mr. Ravi Chauhan, Deputy Advocate General.

For the Respondent: Mr. Devi Singh Verma, Advocate. ___________________________________________________________ Sandeep Sharma, Judge(oral):

Undisputedly, the present cases are squarely covered by

judgment of the Coordinate Bench dated 21st June, 2021, passed in

CWP No. 3388 of 2021, titled State of Himachal Pradesh and

another vs. Manohar Lal and judgment dated 17.11.2021, passed in

Whether the reporters of the local papers may be allowed to see the judgment?

CWP No. 7053 of 2021 titled as State of H.P. and another vs. Tulsi

Ram alongwith connected matter.

2. Petitioners are similarly situated as Workmen in the

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aforesaid petitions, therefore, judgments passed in aforesaid cases

shall be applicable to present cases mutatis mutandis for all intents

and purposes.

3. Accordingly, present petitions are dismissed in terms of

order passed in above referred pronouncements in CWP Nos. 3388 of

2021 and 7053 of 2021 alongwith connected matters.

4. Pending miscellaneous application(s), if any, also stand

disposed of.

(Sandeep Sharma), Judge 24th August, 2023

(shankar)