Kesang Chhomo vs . State Of H.P. & Ors.
2023 Latest Caselaw 17591 HP

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Kesang Chhomo vs. State of H.P. & Ors.

CWPOA No. 5736 of 2020

06.11.2023 Present: Mr. Jai Dev Thakur, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Varun Chandel, Additional Advocate General, for the

respondents/State.

After hearing the petitioner, we are prima facie, of the

opinion that present case is squarely covered by the judgment

dated 14.12.2009, passed in CWP No.4489 of 2009, titled Ravi

Kumar vs. State of H.P. & others and judgment dated

30.08.2017, passed in LPA No.645 of 2011, titled State of H.P. &

ors. vs. Sh. Keshav Ram, however, on request of learned

Additional Advocate General, matter is adjourned enabling the

respondents to place on record mandays chart of the petitioner,

which has been referred in the reply filed on behalf of the

respondents. Needful be done well before the next date.

List for consideration on 22.11.2023.

(Vivek Singh Thakur) Judge

(Sandeep Sharma) Judge

6th November, 2023 (reena)