Sasin Dass vs State Of H.P. & Others
2023 Latest Caselaw 16104 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   CWP No. 5890 of 2023
                                   Date of decision : 11.10.2023.




                                                                        .
    Sasin Dass                                             ...Petitioner.





                                   Versus
    State of H.P. & others                                           ...Respondents.





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





    Whether approved for reporting?1
    For the petitionerr            :       Mr. Surender K. Sharma, Advocate.

    For the respondents                :   Mr. Y.P.S. Dhaulta, Addl. A.G., for
                                           the respondents.

    Satyen Vaidya, Judge (Oral):

Notice. Learned Additional Advocate General

accepts notice on behalf of the respondents.

2. Learned counsel for the petitioner submits that the

case of the petitioner is squarely covered by the judgment

passed by Co-ordinate Bench of this Court on 29.6.2022 in

CWPOA No. 7661 of 2019, titled Pushap Raj Khimta & others

vs. State of H.P. & others. 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.

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

3. Accordingly, the petition is disposed of with the

direction to respondent No.2 to consider the case of the

.

petitioner within eight weeks from today in light of judgment

passed in CWPOA No. 7661 of 2019 titled Pushap Raj Khimta &

others vs. State of H.P. & others and decide the same by

passing a speaking order. Needless to say, in case the

petitioner is found entitled to the same relief(s) as granted to

the petitioners in CWPOA No. 7661 of 2019, the same and

identical relief will be granted to the petitioner within the

aforesaid period. Pending miscellaneous application, if any,

also stand disposed of.

                                               (Satyen Vaidya)
    11th October, 2023                             Judge




         (kck)