Decided On: October 13 vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 16370 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                CWP No. 4787 of 2023
                                          Decided on: October 13, 2023
    ________________________________________________________
    Chinta Devi                                      ........... Petitioner




                                                                                .
                                      Versus





    State of Himachal Pradesh and others              .... Respondents
    ________________________________________________________
    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.





    Whether approved for reporting? 1

    For the Petitioner                     :      Mr. Bonit Thakur, Advocate.

    For the respondents                    :      Mr. Anoop Rattan, Advocate General
                                                  with Mr. Rajan Kahol, Mr. Vishal





                                                  Panwar and      Mr. B.C. Verma,
                                                  Additional Advocates General with
                                                  Mr. Ravi Chauhan & Ms. Sunaina,
                                                  Deputy Advocates General.
                        r         Mr. Chitranjan Kumar Sharma,

                                  Advocate vice Mr. Tek Ram Sharma,
                                  Advocate, for respondent No.5.
    ________________________________________________________
    Sandeep Sharma, Judge (oral):

The petitioner has preferred the present writ petition under Art.

226 of the Constitution of India, praying therein for the following

substantial relief(s):

"That the respondents may be ordered to grant family pension

to the p., in terms of the notification dated 22nd February, 2022, from the due date, with all benefits incidental thereto."

2. Learned counsel for the parties are ad-idem that the issue

raised in the present petition has been decided by this Court in Smt.

Salochna Devi v. State of Himachal Pradesh and others, CWP No.

3908 of 2023.

Whether the reporters of the local papers may be allowed to see the judgment?

3. Learned counsel for the petitioner states that his client shall be

content and satisfied in case a direction is issued to the respondents to

consider and decide the case of the petitioner in light of Salochna Devi

.

supra, in a time bound manner.

4. Consequently, in view of above, present petition is disposed of

by directing the respondents/competent authority to consider and

decide the case of the petitioner in light of Salochna Devi supra, within

a period of four weeks from today. Needless to say, authority

concerned, while doing the needful in terms of this order, shall afford

opportunity of hearing to the petitioner and pass a speaking order

thereafter. Liberty is reserved to the petitioner to file appropriate

proceedings in appropriate court of law, if he still remains aggrieved.

Petition stands disposed of in the afore terms, alongwith all

pending applications.

(Sandeep Sharma) Judge

October 13, 2023 Vikrant