Suresh Kumar vs State Of H.P. & Others
2023 Latest Caselaw 16887 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   CWP Nos. 8016, 8017 & 8018 of 2023
                          Date of decision : 19.10.2023.




                                                                        .
    1.     CWP No. 8016 of 2023





           Suresh Kumar                                               ...Petitioner.
                                   Versus





           State of H.P. & others                                    ...Respondents.
    2.     CWP No. 8017 of 2023
           Balwant Singh                                            ....Petitioner





                                           Versus
           State of H.P. & others                                   ...Respondents.
    3.     CWP No. 8018 of 2023

           Vishnu Dutt                                              ....Petitioner

                                   Versus
           State of H.P.                                            ....Respondents.


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




    Whether approved for reporting?1
    For the petitioners              :     Mr. Ajay Sharma, Sr. Advocate with





                                           Mr. Atharv Sharma, Advocate.

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





                                           respondents No. 1 to 4.

                                           Mr. Chitranjan Sharma, Advocate,
                                           for respondent No.5.

    Satyen Vaidya, Judge (Oral):

Notice. Mr. Y.P.S. Dhaulta, learned Additional

Advocate General and Mr. Chitranjan Sharma, Advocate

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

appear and waive service of notice on behalf of

respondents No. 1 to 4 and respondent No.5 respectively.

.

2. Learned counsel for the petitioners submits

that the issues raised in the instant 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

instant petitions within a time bound manner in light of

aforesaid judgments.

4. Accordingly, the instant 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 petitioner in afore-mentioned petitions, they shall

also be granted all the reliefs as have been made

permissible to the petitioner in CWP Nos. 2108 and 6611

of 2023. Needless to say that in case the petitioners are

found entitled to the benefits after considering their cases

in light of the judgments passed in CWP Nos. 2108 and

6611 of 2023, the arrears of D.A. shall be granted to them,

as admissible from time to time.

5. Pending miscellaneous application(s), if any,

shall also stand disposed of.

                                              (Satyen Vaidya)
    19th October, 2023                            Judge





         (kck)