Vipin Kumar Guleria And Ors vs State Of H.P. And Ors
2023 Latest Caselaw 15308 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No. 5780 of 2023
                                                 a/w CWP No. 5885 of




                                                                     .
                                                 2023





                                                 Decided on: 04.10.2023





     1.CWP No. 5780 of 2023

     Vipin Kumar Guleria and Ors.                                ....Petitioners.





                                         Versus

     State of H.P. and Ors.
                  r                                              ...Respondents.


     2.CWP No. 5885 of 2023

     Praveen Chander Singh.                                      ....Petitioner.

                                         Versus



     State of H.P. and Ors.                                      ...Respondents.




     Coram





     The Hon'ble Mr. Justice Satyen Vaidya, Judge.
     Whether approved for reporting? 1





     For the petitioner(s)           :   Mr. Devender           K. Sharma,
                                         Advocate.

     For the respondents         :
                                 Mr. Y.P.S. Dhaulta, Additional
                                 Advocate General.
     ____________________________________________________________



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




                                                    ::: Downloaded on - 04/10/2023 20:36:50 :::CIS
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    Satyen Vaidya, Judge (Oral)

.

Notice. Mr. Y.P.S. Dhaulta, learned

Additional Advocate General, appears and waives

service of notice on behalf of respondents-State.

2. Learned counsel for the petitioners submits

that the case of the petitioners is squarely covered

by the judgment passed by r this Court in CWP No.

5043 of 2022, titled as Sunita Sangroli Vs. State of

H.P. and Ors., on 31.08.2023. He further submits

that petitioners shall be content in case the

respondents are directed to consider the case of the

petitioners in time bound manner in light of

judgment ibid.

3. Accordingly, the petition is disposed of

without making any comments on the merits of the

case of the petitioners. It is directed that respondents

shall consider the case of the petitioners in light of

judgment passed by this Court in CWP No. 5043 of

2022, within eight weeks from today and will decide

the same by passing a speaking order. In case, the

petitioners are found similarly situated as petitioner

in CWP No. 5043 of 2022, they will also be granted

.

the same benefits as granted to petitioner in above

referred case.

4. Pending miscellaneous application(s), if

any, shall also stand disposed of.

                                              (Satyen Vaidya)





    4th October, 2023                             Judge
         (sushma)