Veena & Ors vs State Of H.P. & Ors
2023 Latest Caselaw 15575 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 5548 of 2023.

Date of decision: 6th October, 2023.

.

    Veena & Ors.                                                            ...Petitioners.
                                         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. R.L. Chaudhary, Advocate.

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

Thakur, Deputy Advocates General.

Satyen Vaidya, Judge (Oral).

Notice. Mr. Rahul Thakur, 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 a coordinate Bench of this Court in CWP

No. 7661 of 2019, titled as Pushap Raj Khimta & Ors.

vs. State of H.P.. & Ors., on 29th June, 2022. He further

submits that petitioners shall be content in case the

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

...2...

respondents are directed to consider the case of the

.

petitioners in time bound manner in light of judgment ibid.

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 a

coordinate Bench of this Court in CWP No. 7661 of 2019, titled

as Pushap Raj Khimta & Ors. vs. State of H.P.. & 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 petitioners in CWP No. 7661 of 2019, titled as

Pushap Raj Khimta & Ors. vs. State of H.P.. & Ors., on 29 th

June, 2022, they will also be granted the same benefits as

granted to petitioners in above referred case.

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

disposed of.

(Satyen Vaidya) Judge 6th October, 2023.

(jai)