Paras Ram Chauhan And Anr vs State Of H.P. And Ors
2023 Latest Caselaw 15414 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                    CWP No. 7294 of 2023




                                                                        .
                                                    Decided on: 05.10.2023





     Paras Ram Chauhan and Anr.                                     ....Petitioners.





                                            Versus

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

     Coram





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

     For the petitioners                :   Ms. Rajni Kumari, Advocate.

     For the respondents            :       Ms. Priyanka Chauhan, Deputy
                                            Advocate General.



     Satyen Vaidya, Judge (Oral)

Notice. Ms. Priyanka Chauhan, learned

Deputy Advocate General, appears and waives service

of notice on behalf of the respondents.

2. Learned counsel for the petitioners

submits that the case of the petitioners is squarely

covered by the judgment passed by Division Bench of

this Court in CWP No. 7359 of 2021, decided on

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

01.12.2022, titled as Amita Gupta Vs. State of

Himachal Pradesh and Others. She further

.

submits that petitioners shall be content in case the

respondents are directed to consider the case of the

petitioners in a time bound manner in light of

judgment ibid.

3. Accordingly, the writ petition is disposed of

with the direction to respondent No. 2 to consider the

case of the petitioners in light of judgment passed by

Division Bench of this Court in CWP No. 7359 of

2021, decided on 01.12.2022, titled as Amita Gupta

Vs. State of Himachal Pradesh and Ors, 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. 7359 of 2021, they will also be granted the same

benefits as granted to petitioner in above case.

4. Pending miscellaneous application (s), if

any, shall also stand disposed of.

                                              (Satyen Vaidya)
    5th October, 2023                              Judge
         (sushma)