Himachal Pradesh High Court
Kuldeep Kumar Kaul vs State Of H.P. And Ors on 19 October, 2023
Bench: Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 7834 of 2023
a/w CWP Nos. 7835, 7836,
.
7837, 7838, 7839, 7840,
7841,7842, 7843, 7884,
7885, 7886, 7888, 7889,
7890, 7906 and 7907 of
2023
Decided on: 19.10.2023
1.CWP No. 7834 of 2023
Kuldeep Kumar Kaul
State of H.P. and Ors.
Versus
....Petitioner.
...Respondents.
2.CWP No. 7835 of 2023
Ravinder Kumar ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents.
3.CWP No. 7836 of 2023
Rajinder Pal Thakur ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents.
4.CWP No. 7837 of 2023
Rajeshwar Singh ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents.
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5.CWP No. 7838 of 2023
Kavita Kiran ....Petitioner.
.
Versus
State of H.P. and Ors. ...Respondents.
6.CWP No. 7839 of 2023
Shanti Parkash Sharma ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents.
7.CWP No. 7840 of 2023
Rajinder Kumar Sharma ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents.
8.CWP No. 7841 of 2023
Sudarshan Kumar ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents.
9.CWP No. 7842 of 2023
Karam Singh Rathore ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents.
10.CWP No. 7843 of 2023
Balbir Singh ....Petitioner.
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Versus
State of H.P. and Ors. ...Respondents.
.
11.CWP No. 7884 of 2023
Rajesh Kumar Sharma ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents.
12.CWP No. 7885 of 2023
Ashok Sharma ....Petitioner.
r Versus
State of H.P. and Ors. ...Respondents.
13.CWP No. 7886 of 2023
Dinesh Kumar Misra ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents.
14.CWP No. 7888 of 2023
Suresh Chand Rana ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents.
15.CWP No. 7889 of 2023
Satish Kumar Shukla ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents.
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16.CWP No. 7890 of 2023
Ravinder Chand ....Petitioner.
.
Versus
State of H.P. and Ors. ...Respondents.
17.CWP No. 7906 of 2023
Ramesh Kumar Ghogra ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents.
18.CWP No. 7907 of 2023
Bal Krishan Soni ....Petitioner.
Versus
State of H.P. and Ors. ...Respondents.
Coram
The Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting? 1
For the petitioner(s) : Mr. Bhupinder Thakur, Advocate.
For the respondents : Mr. Y.P.S. Dhaulta and Mr.
Pratush Sharma, Additional
Advocate Generals, with Ms.
Priyanka Chauhan, Mr. Gautam
Sood and Mr. Rahul Thakur,
Deputy Advocate Generals, for
respondents No. 1 to 3.
1 Whether reporters of the local papers may be allowed to see the judgment?
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: Mr. Tara Chand Chauhan,
Advocate, for respondent No.4.
.
Satyen Vaidya, Judge (Oral)
Notice. Ms. Priyanka Chauhan, learned
Deputy Advocate General and Mr. Tara Chand
Chauhan, learned counsel, appear and waive
service of notice on behalf of respondents No. 1 to 3
and respondent No.4, respectively.
2. Learned counsel for the petitioners
submits that the issues raised in the petitions are no
more res integra and have already been adjudicated
upon by Hon'ble Division Bench of this Court on
31.05.2023 while deciding CWP No. 2108 of 2023. He
further submits that similar view has been taken by
Hon'ble Single Bench of this Court while deciding
CWP No. 6611 of 2023 on 19.09.2023.
3. On the strength of aforesaid judgments,
learned counsel for the petitioners has made further
submission that his clients will be content in case the
directions are issued to respondents to consider the
prayers made in the petitions within a time bound
manner in light of aforesaid judgments.
.
4. Accordingly, the petitions are disposed of
with direction to respondent No. 2 to consider and
decide the prayers made in the petitions by the
petitioners in light of the above referred judgments
passed by Hon'ble Division Bench and Hon'ble
Single Bench of this Court, respectively, within a
period of eight weeks from today. In case, the
petitioners are found similarly situated to the
petitioners in afore-mentioned petitions, they shall
also be granted all the reliefs as have been made
permissible to the petitioners in CWP Nos. 2108 and
6611 of 2023.
5. Pending miscellaneous application(s), if
any, shall also stand disposed of.
(Satyen Vaidya)
19th October, 2023 Judge
(sushma)
