Urmila Devi vs State Of H.P & Ors
2023 Latest Caselaw 1274 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.515 of 2023.

Date of Decision: 8th February, 2023.

.

Urmila Devi .....Petitioner.

Versus

State of H.P & ors. .....Respondents.

Coram

The Hon'ble Mr. Justice Sushil Kukreja, Vacation Judge.

Whether approved for reporting? 1

For the petitioner : Mr. Rocky, Advocate vice Mr. Vinod Chauhan, Advocate.

For the respondents :

r Mr. Vishal Panwar, Addl. AG with Mr. Rajat

Chauhan, Law Officer.

Sushil Kukreja, Vacation Judge (oral).

Learned counsel for the petitioner submits that the

issue in question is squarely covered by the judgment rendered

by a Coordinate Bench of this Court in CWP No. 3628 of 2020,

in case titled as Inder Singh versus State of H.P. &

others, decided on 05.01.2021. This is a matter, which is

required to be examined by the respondents.

2. Having regard to the limited submissions and

without going into the merits of the case, the writ petition is

disposed of with a direction to the respondents to consider the

case of the petitioner in light of the aforementioned judgment,

rendered by a Coordinate Bench of this Court in Inder Singh's

case (supra).

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

3. The petition stands disposed of in the aforesaid

terms, so also the pending application(s), if any.

.

                                       ( Sushil Kukreja )
                                         Vacation Judge





    8th February, 2023
    (CS)




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