Sarswati Nandan vs State Of H.P. & Others
2023 Latest Caselaw 15191 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                            CWP No.   7152 of 2023 a/w CWP Nos.
                            7153, 7158, 7159 & 7160 of 2023




                                                         .

                          Date of decision : 3.10.2023.
    1.     CWP No. 7152 of 2023
           Sarswati nandan                            ...Petitioner.





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





    2.     CWP No 7153 of 2023

           Roop Ram Sharma                           ...Petitioner

                            Versus


           State of H.P. & others                    ...Respondents

    3.     CWP No. 7158 of 2023


           Onkar Singh Sharma                        ...Petitioner

                            Versus




           State of H.P. & others                    ...Respondents





    4.     CWP No. 7159 of 2023

           Manorma Sharma                            ...Petitioner





                            Versus

           State of H.P.                             ...Respondents

    5.     CWP No. 7160 of 2023

           Desh Raj                                  ....Petitioner

                            Versus

           State of H.P. & others                    ...Respondents.




                                        ::: Downloaded on - 03/10/2023 20:34:41 :::CIS
                                                -2-



    Coram:
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting?1




                                                                      .

    For the petitioners            :     Mr. Bhupinder Thakur, Advocate.

    For the respondents           :      Mr. Pratush Sharma, Addl. A.G. for
                                         respondents No. 1 to 3.





                                         Mr.    Tek      Chand    Chauhan,
                                         Advocate, for respondent No.4.





    Satyen Vaidya, Judge (Oral):

Notice.

r Learned Additional Advocate General and

Mr. Tek Chand Chauhan, Advocate, accept notice on behalf of

respondents No. 1 to 3 and respondent No. 4 respectively.

2. Learned counsel for the petitioners submits that the

issues raised in these petitions are no more res integra and

have already been adjudicated upon by Hon'ble Division Bench

of this Court on 31.5.2023 while deciding CWP No. 2108 of

2023. He further submits that similar view has been taken by

Hon'ble Single Bench of this Court while deciding CWP No.

6611 of 2023 on 19.9.2023.

3. On the strength of aforesaid judgments, learned

counsel for the petitioners has made further submission that

his clients will be content in case the directions are issued to

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

respondents to consider the case of the petitioners within a

time bound manner in light of aforesaid judgments.

.

4. Accordingly, the petitions are disposed of with

direction to respondent Non.2 to consider and decide the case

of the petitioners in light of the above referred judgments

passed by Hon'ble Division Bench and Hon'ble Single Bench of

this Court respectively within a period of eight weeks from

today. In case the petitioners are found similarly situated to

the petitioner in afore-mentioned petitions, they shall also be

granted all the reliefs as have been made permissible to the

petitioner in CWP Nos. 2108 and 6611 of 2023.

5. Pending applications, if any, also stand disposed of.

For compliance, list on 4.12.2023.

                                                (Satyen Vaidya)





    3rd October, 2023                               Judge
         (kck)