Keshav Ram vs State Of Himachal Pradesh & Others
2023 Latest Caselaw 16081 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                  CWP No. 7578 of 2023-H




                                                                      .
                                  Date of Decision : October 11 , 2023





    Keshav Ram                                                    ...Petitioner.
                                  Versus





    State of Himachal Pradesh & Others                            ...Respondents.

    Coram:
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting?1
    For the petitioner

    For the respondent
                                     to           No.
                                : Mr. Naresh Verma, Advocate.

                                : Mr. Y.P.S. Dhaulta and Mr. Pratush
                                  Sharma, Additional Advocates General

                                  with Mr. Gautam Sood and Mr. Rahul
                                  Thakur, Dy. Advocates General    for
                                  respondents/State.



    Satyen Vaidya, Judge (Oral)

Notice. Mr. Gautam Sood, learned Deputy Advocate

General, appears and waives service of notice on behalf of

respondents -State.

2. Learned counsel for the petitioner has submitted that

the case of the petitioner is squarely covered by the judgment

passed by Hon'ble Division Bench of this Court in case titled as

Bhagat Ram vs. Himachal Road Transport Corporation & Ors.,

CWP No. 2108 of 2023, decided on 31.05.2023 (Annexure P-2).

He further submitted that the petitioner will be content in

Whether reporters of Local Papers may be allowed to see the judgment?

case respondent No. 2 is directed to consider and decide the

case of the petitioner in terms of the aforesaid judgment in a

.

time bound manner.

2. Prayer being innocuous is not opposed.

3. Accordingly, the petition is disposed of with a

direction to respondent No. 2, to consider and decide the case

of the petitioner strictly in terms of the aforesaid judgment,

order.

r to within six weeks from today, by passing a detailed speaking

Pending miscellaneous applications, if any, also stand

disposed of accordingly.

(Satyen Vaidya) Judge.

October 11 , 2023 (PK)