Jagir Singh Thakur vs State Of H.P. And Ors
2023 Latest Caselaw 16082 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                   CWP No. 7577 of 2023
                                                 Decided on: 11.10.2023




                                                                     .

     Jagir Singh Thakur                                          ....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. Vikas Rathore and Mr.
                  r                      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. Tara Chand Chauhan,
                                         Advocate, for respondent No.4.





     Satyen Vaidya, Judge (Oral)

Learned counsel for the petitioner 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

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.

2. Accordingly, the petition is disposed of without

making any comments on the merits of the case of the

petitioner. It is directed that respondents shall consider

the case of the petitioner 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 petitioner

is found similarly situated as petitioner in CWP No. 2108

of 2023, he 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)