Sudhir Singh And Others vs State Of H.P. And Others
2023 Latest Caselaw 15651 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.7427 of 2023 Date of Decision: 7.10.2023

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_______________________________________________________

Sudhir Singh and others .......Petitioners

Versus

State of H.P. and others ... Respondents _______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the Petitioners: Mr. Suresh Singh Saini, Advocate. For the Respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals with Mr. Ravi Chauhan, Deputy Advocate

General.

____________________________________________________________ Sandeep Sharma, Judge(oral):

Learned counsel representing the petitioners states that

his clients 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 31.08.2022 passed by Division Bench of

this Court in CWPNo.342 of 2021, titled Yashwant Singh and others

vs. State of Himachal Pradesh and others, alongwith connected

matters (Annexure P-1), in a time bound manner. Learned Additional

Advocate General representing the respondents is not averse to

aforesaid innocuous prayer made on behalf of the petitioners.

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

2. Having perused the averments contained in the petition

as well as relief prayed therein vis-à-vis judgment sought to be relied

upon, this Court finds that the issue raised in the instant petition

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already stands adjudicated in the aforesaid judgment and as such, no

prejudice, if any, would be caused to either of the parties, if the

respondents are directed to consider and decide the case of the

petitioners in light of aforesaid judgment.

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

is disposed of with a direction to the respondents to consider and

decide the case of the petitioners in light of Yaswant Singh's case

(supra), expeditiously, preferably within a period of four weeks. In

case, petitioners are found to be similarly situate to the petitioners in

the aforesaid judgment, they would be extended similar benefits.

Needless to say, authority concerned while doing the needful in terms

of instant order shall afford an opportunity of being heard to the

petitioners and pass detailed speaking order thereupon. Liberty is

reserved to the petitioners to file appropriate proceedings in

appropriate Court of law, if they still remain aggrieved. Pending

application(s), if any, also stands disposed of.

(Sandeep Sharma), Judge October 07,2023 (shankar)