Vipan Kumar & Others vs State Of H.P.& Others
2023 Latest Caselaw 16885 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   CWP No. 7965 of 2023
                                   Date of decision : 19.10.2023.




                                                                        .

    Vipan Kumar & others                                              ...Petitioners.
                                   Versus





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

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

    Whether approved for reporting?1
    For the petitioner

    For the respondents
                                   :

                                       :

                                           Mr. Devender K. Sharma, Advocate.

                                           Ms. Priyanka Chauhan, DAG.

    Satyen Vaidya, Judge (Oral):

Notice. Learned Deputy Advocate General accepts

notice on behalf of the respondents.

2. Learned counsel for the petitioners submits that the

case of the petitioners is squarely covered by the judgment

passed by a Coordinate Bench of this Court in CWP No. 5507 of

2020, titled as, Oma Wati & another vs. State of H.P. & others,

on 21.8.2023. He further submits that petitioners shall be

content in case the respondents are directed to consider the

case of the petitioners 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 without

making any comments on the merits of the case of the

.

petitioners. It is directed that respondents shall consider the

case of the petitioners in light of judgment passed by a

Coordinate Bench of this Court in CWP No. 5507 of 2020,

within eight weeks from today and will decide the same by

passing a speaking order. In case, the petitioners are found

similarly situated as petitioners in CWP No. 5507 of 2020, they

will also be granted the same benefits as granted to petitioners

in above referred case. Pending miscellaneous application, if

any, also stand disposed of.

                                                (Satyen Vaidya)
    19th October, 2023                              Judge




         (kck)