Himachal Pradesh High Court
Shashi Bala vs State Of H.P. And Ors on 7 October, 2023
Bench: Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 6404,6405,
6406, 6407,6408, 6409,
.
6413, 6415, 6468 and
6469 of 2023
Decided on: 07.10.2023
1. CWP No. 6404 of 2023
Shashi Bala ....Petitioner.
Versus
State of H.P. and Ors.
r ...Respondents.
2. CWP No. 6405 of 2023
Rita Devi ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents
3. CWP No. 6406 of 2023
Ashwani Kumar ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents
4. CWP No. 6407 of 2023
Rachna Verma ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents
5. CWP No. 6408 of 2023
Gurbaksh Singh ....Petitioner.
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Versus
State of H.P. and Ors. ...Respondents
.
6. CWP No. 6409 of 2023
Rakesh Kumar ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents
7. CWP No. 6413 of 2023
Ashok Kumar ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents
8. CWP No. 6415 of 2023
Kailash Chand ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents
9. CWP No. 6468 of 2023
Balak Ram ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents
10. CWP No. 6469 of 2023
Rajesh Kumar ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents
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3
Coram
The Hon'ble Mr. Justice Satyen Vaidya, Judge.
.
Whether approved for reporting? 1
For the petitioner(s) : Mr. Devender K. Sharma,
Advocate.
For the respondents : Mr. Y.P.S. Dhaulta, Additional
Advocate General.
Satyen Vaidya, Judge (Oral)
rNotice. Mr.
to Y.P.S. Dhaulta, learned
Additional Advocate General, appears and waives
service of notice on behalf of respondents-State.
2. Learned counsel for the petitioners
submits that the case of the petitioners is squarely
covered by the judgment passed by Co-ordinate
Bench of this Court on 29.06.2022 in CWPOA No.
7661 of 2019, titled Pushap Raj Khimta and Ors. Vs.
State of H.P. and Ors. He further submits that the
petitioners shall be content in case the respondents
1 Whether reporters of the local papers may be allowed to see the judgment?
are directed to consider their case in light of aforesaid
judgment in time bound manner.
.
3. Accordingly, the petitions are disposed of
with the direction to respondent No. 2 to consider the
case of the petitioners within six weeks from today in
light of judgment passed in CWPOA No. 7661 of 2019
titled Pushap Raj Khimta and Ors. Vs. State of H.P.
and Ors. and decide the same by passing a speaking
order. Needless to say, in case the petitioners
r are
found entitled to the same relief(s) as granted to the
petitioners in CWPOA No. 7661 of 2019, the same and
identical relief will be granted to the petitioners
within the aforesaid period.
4. Pending miscellaneous application(s), if
any, shall also stand disposed of.
(Satyen Vaidya)
7th October, 2023 Judge
(sushma)
