Dilbag & Others vs The State Of Himachal Pradesh & Ors
2023 Latest Caselaw 15267 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                              CWP No.7267 of 2023
                               Date of decision: 04.10.2023




                                                                           .

    Dilbag & others                                                    ....Petitioners
                                           Versus





    The State of Himachal Pradesh & Ors.                    ....Respondents


    Coram





    The Hon'ble Mr. Justice Sandeep Sharma, J.

Whether approved for reporting ?1 ___________________________________________________ For the Petitioners: Mr. Suresh Singh Saini, Advocate.

For the Respondents:

r Mr. Rajan Kahol, Mr. Vishal Panwar and

Mr. B.C. Verma, Additional Advocates General.

Sandeep Sharma, Judge(Oral):

Learned counsel for the petitioners states that his client

would be content and satisfied in case prayer made in the instant

petition is considered and decided by the competent authority in

terms of judgment dated 31.08.2022, passed by the Division Bench of

this Court in CWP No.342 of 2021, Yashwant Singh and Ors. vs.

State of Himachal Pradesh and Anr., alongwith connected matters

(Annexure P-1). Learned Additional Advocate General is not averse to

the aforesaid innocuous prayer made by the petitioner.

2. Having perused the aforesaid judgment sought to be

relied upon vis-a-vis issue raised in the petition at hand, this Court

finds that issue raised in the instant petition already stands

adjudicated in the aforesaid judgment rendered by the Division Bench

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

of this Court and as such, no prejudice would be caused to either of

the parties in case respondents are directed to consider and decide

.

the case of the petitioners in light of the aforesaid judgment.

3. Consequently, in view of the above, the present petition

is disposed of with direction to the respondents to consider and

decide the case of the petitioners in light of Yashwant Singh's case

(supra), expeditiously, preferably within a period of four weeks. In

case, petitioners are found to be similarly situate to the petitioners in

the aforesaid judgment, they would be extended similar benefits.

Needless to say, authority concerned while doing the needful in terms

of the instant order, shall afford an opportunity of hearing to the

petitioners and pass detailed speaking order thereupon. Liberty is

reserved to the petitioners to file appropriate proceedings in

appropriate court of law, if they still remain aggrieved.

Pending application(s), if any, also stand disposed of.

(Sandeep Sharma)

Judge

4th October, 2023 (reena)