Ashok Kumar And Others vs State Of H.P. And Ors
2023 Latest Caselaw 16046 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                   CWP No. 7588 of 2023




                                                                     .
                                                 Decided on: 11.10.2023





     Ashok Kumar and others                                      ....Petitioners.

                                         Versus





     State of H.P. and ors.                                      ...Respondents.

     Coram





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

     For the petitioners          :      Mr. Vikas Rathore and
                  r                      Mr. Bhupender Chauhan,
                                         Advocates.

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


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




                                         Mr. Rangil Singh Advocate,





                                         for respondent No.4.





     Satyen Vaidya, Judge (Oral)

Learned counsel for the petitioners submits that

the case of the petitioner is squarely covered by the

judgment passed by the Division Bench of this Court in

CWP No. 2108 of 2023, titled as, Bhagat Ram vs. HRTC 1 Whether reporters of the local papers may be allowed to see the judgment?

& others, on 31.5.2023. He further submits that

petitioners shall be content in case the respondents are

.

directed to consider the case of the petitioners in a time

bound manner in light of judgment ibid.

2. 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

the Division Bench of this Court in CWP No. 2108 of

2023, within eight weeks from today and will decide the

same by passing a speaking order. In case, the

petitioners are found similarly situated as petitioner in

CWP No. 2108 of 2023, they will also be granted the

same benefits as granted to petitioner in above referred

case. Pending miscellaneous application, if any, also

stand disposed of.

                                               (Satyen Vaidya)
    11th October, 2023                               Judge
         (tarun)