Suneel Kumar & Another vs State Of H.P. & Others
2023 Latest Caselaw 15527 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   CWP No. 7310 of 2023
                        Date of decision : 6.10.2023.




                                                                        .
    Suneel Kumar & another                      ...Petitioners.





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





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





    Whether approved for reporting?1
    For the petitioners
                      r              :     Mr. Naresh Kaul, Advocate.

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

    Satyen Vaidya, Judge (Oral):

Notice. Learned Additional Advocate General

accepts 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 the Division Bench of this Court in CWP No. 342 of

2021 alongwith connected matters on 31.8.2023. He 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.

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

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 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 petitioners are found similarly situated as

petitioners in CWP No. 342 of 2021, they will also be granted

the same benefits as granted to petitioners in above referred

case. Pending miscellaneous application, if any, also stand

disposed of.

                                                 (Satyen Vaidya)
    6th October, 2023                                Judge




            (kck)