Bhupinder Singh And Ors vs State Of Himachal Pradesh And Anr
2023 Latest Caselaw 16084 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                 .

                                    Civil Writ Petition No. 7497 of 2023
                                           Date of Decision: 11.10.2023
    _____________________________________________________________________





    Bhupinder Singh and Ors.
                                                                .........Petitioners
                                     Versus
    State of Himachal Pradesh and Anr.
                                                               .......Respondents





    Coram
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?
    For the Petitioners:  Mr. Vinod Chauhan, Advocate.
    For the respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr.
                     r    B.C. Verma, Additional Advocates General
                          with Ms. Sunaina and Mr. Ravi Chauhan,

                          Deputy Advocates General.
    ___________________________________________________________________________
    Sandeep Sharma, J. (Oral)

Learned counsel for the petitioner states that his clients

would be content and satisfied in case prayer made in the instant

petition is considered and decided by the competent authority in terms

of judgment dated 3.8.2023, passed by a Division Bench of this Court

in CWP No. 2004 of 2017, titled Taj Mohammad and Ors v. State of

Himachal Pradesh and Ors. alongwith connected matter. Learned

Additional Advocate General is not averse to the aforesaid innocuous

prayer made by the petitioners.

2. Having perused aforesaid judgment sought to be relied

upon vis-à-vis issue raised in the petition at hand, this Court finds

that issue raised in the instant petition already stands adjudicated in

the aforesaid judgment and as such, no prejudice would be caused to

.

either of the parties in case respondents are directed to consider and

decide case of the petitioners in light of the aforesaid judgment.

3. Consequently, in view of the above, present petition is

disposed of with direction to the respondents to consider and decide

case of the petitioners in light of Taj Mohammad case (supra),

expeditiously, preferably, within four weeks. In case, petitioners are

found to be similarly situate to the petitioners in the aforesaid

judgment, they would be extended similar benefits. Needless to say,

authority concerned while doing the needful in terms of the instant

order shall afford an opportunity of hearing to the petitioners and pass

detailed speaking order thereupon. However, liberty is granted to the

petitioners to file appropriate proceedings before appropriate court of

law, if they still remain aggrieved. All pending applications stand

disposed of.

    October 11, 2023                               (Sandeep Sharma),
    manjit                                                  Judge