Surinder Kumar vs State Of H.P. And Ors
2023 Latest Caselaw 15877 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No. 7498 of 2023




                                                                     .
                                                 Decided on: 10.10.2023





     Surinder Kumar                                              ....Petitioner.

                                         Versus





     State of H.P. and Ors.                                      ...Respondents.

     Coram





     The Hon'ble Mr. Justice Satyen Vaidya, Judge.
     Whether approved for reporting? 1

     For the petitioner          :       Mr. Bonit, Advocate, vice Mr. A.K.
                                         Gupta, Advocate.

     For the respondents         :       Mr. Y.P.S. Dhaulta     and Mr.
                                         Pratush Sharma,      Additional
                                         Advocate Generals, with Mr.


                                         Gautam Sood, Ms. Priyanka
                                         Chauhan and Mr. Rahul Thakur,
                                         Deputy Advocate Generals, for
                                         respondents No. 1 to 3.




                                 :       Mr.     Chitranjan       Sharma,





                                         Advocate, for respondent No. 4.





     Satyen Vaidya, Judge (Oral)

Notice. Mr. Rahul Thakur, learned Deputy

Advocate General and Mr. Chitranjan Sharma,

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

learned counsel, appear and waive service of notice

on behalf of respondents No. 1 to 3 and 4, respecively.

.

2. Learned counsel for the petitioner submits

that the case of the petitioner is squarely covered by

the judgment passed by Division Bench of this Court

in CWP No. 2384 of 2018, titled State of H.P. and

Others Vs. Sh. Matwar Singh and Anr., decided

on 18.12.2018, He further submits that petitioner

shall be content in case the respondents are directed

to consider the case of the petitioner in a time bound

manner in light of judgment ibid.

3. Accordingly, the writ petition is disposed of

with the direction to respondent No. 2 to consider the

case of the petitioner in light of judgment passed by

Division Bench of this Court in CWP No. 2384 of

2018, within eight weeks from today and will decide

the same by passing a speaking order. In case, the

petitioner is found similarly situated as respondents

in CWP No. 2384 of 2018, he will also be granted the

same benefits as granted to the respondents in above

case.

4. Pending miscellaneous application(s), if

any, shall also stand disposed of.

.

                                              (Satyen Vaidya)
    10th October, 2023                            Judge
         (sushma)





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