Sher Singh vs State Of H.P. & Ors
2023 Latest Caselaw 9343 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 6829/2022 Decided on: 13.07.2023

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    Sher Singh                               ....Petitioner





                                           Versus
    State of H.P. & Ors.                                             ......Respondents

............................................................................................. Coram The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner

For the respondents r :

: toMr. Sahil Verma, Advocate.

Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh, Additional Advocate General.

Jyotsna Rewal Dua, J

Learned counsel for the petitioner submitted that the relief

claimed by the petitioner is squarely covered by the judgment dated

22.3.2023 passed in CWP No.6973/2022 (Dandu Ram Vs. State of

Himachal Pradesh & Ors.), which is in-turn based upon the decisions

rendered by the Hon'ble Apex Court in Civil Appeal No.6309/2017

(Sunder Singh Vs. The State of Himachal Pradesh & ors.) decided

on 08.03.2018 and Balo Devi Vs. State of Himachal Pradesh & Ors.

Latest HLJ 2022 (HP) (2) 817 as well as Baldev Vs. State of

Himachal Pradesh & Ors., Latest HLJ 2022 (HP) (1) 151.

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

2. Learned counsel for the petitioner submitted that the

petitioner would be content, if the case of the petitioner is considered

.

by the respondents in light of the aforesaid judgments, in a fixed time

schedule.

Learned Additional Advocate General has no objection to

this request.

3. In the circumstances, without going into the merits of the

case and notwithstanding order dated 14.02.2020 (Annexure P-1), the

writ petition is disposed by directing the respondents-competent

authority to consider and decide the case of the petitioner afresh, as

prayed for in his writ petition by passing appropriate order in

accordance with law and keeping in view the aforesaid judgments

within a period of four weeks from today. A copy of order be also

communicated to the petitioners. Pending application(s), if any, also

stand disposed of accordingly.

Jyotsna Rewal Dua Judge

13th July, 2023 (Rohit)