Ajeet Kumar Sharma vs State Of H.P. & Others
2023 Latest Caselaw 16092 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                            CWP Nos. 5966, 5967, 6968, 5969,
                            5970, 5971, 5972, 5973, 5974, 5975,
                            5976 & 5977 of 2023




                                                              .

                          Date of decision : 11.10.2023.
    1.     CWP No. 5966 of 2023.
           Ajeet Kumar Sharma                             ....Petitioner.





                                    Versus
           State of H.P. & others                         ...Respondents.
    2.     CWP No. 5967 of 2023




           Parshotam Lal                                    ...Petitioner.
                    r       Versus
           State of H.P. & others                          ...Respondent.

    3.     CWP No. 5968 of 2023
           Bahadur                                        ....Petitioner.
                            Versus


           State of H.P. & others                         ...Respondents.
    4.     CWP No. 5969 of 2023
           Ram Parshad                                    ...Petitioner




                            Versus





           State of H.P. & others                         ...Respondents
    5.     CWP No. 5970 of 2023





           Parshotam Lal                                  ...Petitioner
                            Versus
           State of H.P. & others                         ...Respondents.
    6.     CWP No. 5971 of 2023
           Darshan Kumar                                  ...Petitioner
                            Versus
           State of H.P. & others                         ...Respondents
    7.     CWP No. 5972 of 2023




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          Bhupinder Mohan & another                                ....Petitioners
                                  Versus
          State of H.P. & others.                                  ...Respondents
    8.    CWP No. 5973 of 2023




                                                                       .

          Suresh Kumar & another                                   ...Petitioners
                                  Versus





          State of H.P. & others                                   ...Respondents.
    9.    CWP No. 5974 of 2023
          Shashi Pal                                               ...Petitioner





                                  Versus
          State of H.P. & others                                   ...Respondents
    10.   CWP No. 5975 of 2023

          Surinder Kumar                                           ...Petitioner

                                  Versus
          State of H.P. & others                                   ...Respondents
    11.   CW No. 5976 of 2023



          Jit singh & others                                       ...Petitioners
                                  Versus




          State of H.P. & others                                   ...Respondents
    12.   CWP No. 5977 of 2023





          Kapil Dev                                                ...Petitioner
                                  Versus





          State of H.P. & others.                                  ...Respondents
    Coram:
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting?1
    For the petitioners             :     Mr. Parav Sharma, Advocate.

    For the respondents            :      Mr. Y.P.S. Dhaulta, Addl. A.G.
    1
          Whether reporters of Local Papers may be allowed to see the judgment?




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    Satyen Vaidya, Judge (Oral):

Notice. Learned Additional Advocate General

.

accepts notice on behalf of the respondents.

2. Learned counsel for the petitioners submits that the

case of the petitioners is squarely covered by the judgments

passed by this Court in CWP No. 9791 of 2013, titled as, Madan

Lal vs. State of H.P. & others and CWPOA No. 6582 of 2019,

submits that r to titled as, Prem Sukh vs. State of H.P. & others.

                     petitioners   shall    be    content        in
                                                                      He further

                                                                        case      the

respondents are directed to consider the case of the petitioners

in a time bound manner in light of judgments ibid.

3. Accordingly, the petitions are 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 this Court

in CWP No. 9791 of 2013, titled as, Madan Lal vs. State of H.P.

& others and CWPOA No. 6582 of 2019, titled as, Prem Sukh

vs. State of H.P. & others, within eight weeks from today and

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

petitioners are found similarly situated as petitioners in CWP

No. 9791 of 2013, titled as, Madan Lal vs. State of H.P. &

others and CWPOA No. 6582 of 2019, titled as, Prem Sukh vs.

State of H.P. & others, they will also be granted the same

benefits as granted to petitioners in above referred case.

Pending miscellaneous application, if any, also stand disposed

.

of.

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




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