Laik Ram Negi vs State Of Himachal Pradesh And Ors
2023 Latest Caselaw 16103 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                 .

                                     Civil Writ Petition No.2703 of 2023
                                           Date of Decision: 11.10.2023
    _____________________________________________________________________





    Laik Ram Negi
                                                                  .........Petitioner
                                     Versus
    State of Himachal Pradesh and Ors.
                                                               .......Respondents





    Coram

    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?

    For the Petitioner:       Mr. Sanjeev Kumar Suri, Advocate.

    For the respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr.
                         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 client

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 1.12.2022, passed by the Division Bench of this

Court in CWP No. 7359 of 2021, Amita Gupta v. State of Himachal

Pradesh and Ors. Learned Additional Advocate General is not averse

to the aforesaid innocuous prayer made by the petitioner.

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 rendered by the Division Bench of this Court

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

petitioner 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 petitioner in light of Amita Gupta's case (supra),

expeditiously, preferably, within four weeks. In case, petitioner is

found to be similarly situate to the petitioner in the aforesaid

judgment, he 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 petitioner and pass

detailed speaking order thereupon. Liberty is reserved to the

petitioner to file appropriate proceedings before appropriate court of

law, if he still remains aggrieved. All pending applications stand

disposed of.

    October 11, 2023                                  (Sandeep Sharma),
    manjit                                                   Judge