Anjana Thakur vs State Of Himachal Pradesh And Ors
2023 Latest Caselaw 15570 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                 .

                                    Civil Writ Petition No. 2977 of 2019
                                            Date of Decision: 6.10.2023
    _____________________________________________________________________





    Anjana Thakur
                                                                  .........Petitioner
                                     Versus
    State of Himachal Pradesh and Ors.
                                                               .......Respondents





    Coram

    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?

    For the Petitioner:       Ms. Kiran Dhiman, Advocate.

    For the respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr.
                         B.C. Verma, Additional Advocates General
                         with Mr. Ravi Chauhan, Deputy Advocates


                         General.
    ___________________________________________________________________________
    Sandeep Sharma, J. (Oral)

Learned counsel for the petitioner states that her client

would be content and satisfied in case prayer made in the instant

petition is considered and decided by the competent authority in terms

of judgment dated 7.4.2016, passed in CWP No.2467 of 2015, Villam

Singh v. State of Himachal Pradesh and Ors. Learned Additional

Advocate General is not averse to the aforesaid innocuous prayer

made by the petitioner.

2. Having perused aforesaid judgment sought to be relied

upon vis-à-vis issue raised in the petition at hand, this Court finds

that issue raised in the instant petition already stands adjudicated in

.

the aforesaid judgment rendered by the Division Bench of this Court

and as such, no prejudice would be caused to either of the parties in

case respondents are directed to consider and decide case of the

petitioner in light of the aforesaid judgment.

3. Consequently, in view of the above, present petition is

disposed of with direction to the respondents to consider and decide

case of the petitioner in light of Villam Singh's case (supra),

expeditiously, preferably, within four weeks. In case, petitioner is

found to be similarly situate to the petitioners in the aforesaid

judgment, she would be extended similar benefits. Needless to say,

authority concerned while doing the needful in terms of the instant

order shall afford an opportunity of hearing to the petitioner and pass

detailed speaking order thereupon. Liberty is reserved to the

petitioner to file appropriate proceedings before appropriate court of

law, if she still remains aggrieved. All pending applications stand

disposed of.

    October 6, 2023                                   (Sandeep Sharma),
    manjit                                                   Judge