Himachal Pradesh High Court
Geeta Devi & Ors vs State Of H.P. & Ors on 13 October, 2023
Bench: Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
Civil Writ Petition No.7716 of 2023.
Date of decision: 13th October, 2023.
.
Geeta Devi & Ors. ...Petitioners.
Versus
State of H.P. & Ors. ....Respondents.
Coram:
The Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting?1
For the Petitioners: Mr. R. L. Chaudhary, Advocate.
For the Respondents: Mr. Y.P.S. Dhaulta, Addl. A.G., with
Ms. Priyanka Chauhan, Dy. A.G.
Satyen Vaidya, Judge (Oral).
Notice. Ms. Priyanka Chauha, learned Deputy
Advocate General, appears and waives service of notice on
behalf of the respondents.
2. Learned counsel for the petitioner submits that the
case of the petitioners is covered by the judgment passed by
this Court in CWP No.2171 of 2023, titled as Hem Raj vs.
State of H. P. & Ors, decided on 4th September, 2023,
along with connected matters and the instant petition can be
disposed of by directing respondent No.2 to decide the case
of the petitioner in terms of the aforesaid judgment.
Whether reporters of the local papers may be allowed to see the judgment?
...2...
3. Since, the petitioner have their separate cases
.
and having different fact situations, the prayer on behalf of
the petitioners cannot be considered. Accordingly, this
petition is treated to be petition on behalf of petitioner No.1
only and rests of the petitioners shall be at liberty to file their
separate petitions, if so advised. Since, the petitioners have
already filed the court fee in the instant petition, and in case
they chose to file fresh petitions, they will not be required to
file court fee again.
4. Learned counsel for the petitioner submits that
petitioner will be content in case the respondents are directed
to consider the case of petitioner No.1 in time bound manner
in light of the judgment passed by this Court in CWP
No.2171 of 2023, titled as Hem Raj vs. State of H. P. &
Ors, decided on 4th September, 2023, along with
connected matters.
3. Accordingly, the petition is disposed of without
making any comments on the merits of the case of petitioner
No.1. It is directed that respondents shall consider the case
of petitioner No.1 in light of judgment passed in CWP
...3...
No.2171 of 2023, titled as Hem Raj vs. State of H. P. &
.
Ors, decided on 4th September, 2023 within eight weeks
from today and will decide the same by passing a speaking
order. In case, petitioner No.1 is found similarly situated as
petitioner(s) in Hem Raj's case (supra), she will also be
granted the same benefits as granted to petitioner in above
referred case.
4. Pending miscellaneous application(s), if any, also
stand disposed of.
(Satyen Vaidya)
Judge
13th October, 2023.
(jai)
