Virender Singh vs State Of H.P. & Ors
2023 Latest Caselaw 15422 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 2738 of 2021.

Date of decision: 5th October, 2023.

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Virender Singh ...Petitioner.

Versus

State of H.P. & Ors. ....Respondents.

Coram:

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

Whether approved for reporting?1

For the Petitioners: Mr. Vijay Chaudhary, Advocate.

For the Respondents/State: Mr. Gautam Sood and Ms.

Priyanka Chauhan, Deputy Advocates General.

Satyen Vaidya, Judge (Oral).

Learned counsel for the petitioner submits that the

case of the petitioner is squarely covered by the Judgment

passed by Division Bench of this Court in CWP No. 342 of

2021 along with connected matters on 31 st August, 2023. He

further submits that petitioner shall be content in case the

respondents are directed to consider the case of the

petitioner in time bound manner in light of judgment ibid.

2. Accordingly, the petition is disposed of without

making any comments on the merits of the case of the

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

...2...

petitioner. It is directed that respondents shall consider the

.

case of the petitioner in light of judgment passed by Division

Bench of this Court in CWP No.342 of 2021, within eight

weeks from today and will decide the same by passing a

speaking order. In case, the petitioner is found similarly

situated as petitioners in CWP No. 342 of 2021, he shall also

be granted the same benefits as granted to petitioners in

above referred case.

3. Pending miscellaneous application(s), if any, also stand

disposed of.

(Satyen Vaidya)

Judge 5th October, 2023.

(jai)