Date Of Decision : 4.10.2023 vs State Of H.P. & Others
2023 Latest Caselaw 15325 HP

      IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                      CWP No. 2078 of 2020
                      Date of decision : 4.10.2023.
    Indu Sharma                               ...Petitioner.




                                                                         .
                                    Versus





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





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

    Whether approved for reporting?1





    For the petitioner              :       Mr. J. L. Bhardwaj, Sr. Advocate
                                            with   Mr.   Sanjay    Bhardwaj,
                       r                    Advocate.

    For the respondents                 :   Mr. Y.P.S. Dhaulta, Addl. A.G., for

                                            respondents No. 1 and 2.

                                            Mr. Nitin Thakur, Advocate, for
                                            respondents No. 3 and 4.



    Satyen Vaidya, Judge (Oral):

Learned counsel for the parties state that the

dispute raised in the instant petition has been adjudicated by

this Court in case Anant Ram & Ors. v. State of H.P. and

others, CWPOA No. 1660 of 2020, decided on 15.6.2023, as

such, petitioner would be content and satisfied in case a

direction is issued to the respondents to consider and decide

cases of the petitioner in light of aforesaid judgment.

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

2. Learned Additional Advocate General is not averse to

the aforesaid innocuous prayer made on behalf of the

.

petitioner.

3. Having taken note of the issue raised in the petition

vis-à-vis judgment relied upon by learned counsel for the

petitioner, this court finds that the issue has been adjudicated

by this Court in Anant Ram, supra, as such no prejudice

would be caused to either of parties, in case a direction is

issued to the respondents to consider and decide the case of the

petitioner in light of Anant Ram, supra.

4. Consequently, in view of above, present petition is

disposed of with a direction to the respondents to consider and

decide the case of the petitioner, expeditiously, preferably

within a period of twelve weeks from today, in light of Anant

Ram supra. Needless to say, authority concerned, while doing

the needful in terms of this order, shall afford opportunity of

hearing to the petitioner and pass a speaking order thereafter.

Liberty is reserved to the petitioner to file appropriate

proceedings, before appropriate court of law, if she still remains

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

                                                 (Satyen Vaidya)
    4th October, 2023                                Judge
         (kck)