Bharat Bhushan vs State Of H.P
2023 Latest Caselaw 16896 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   CWP No. 7198 of 2023
                                   Date of decision : 19.10.2023.




                                                                        .

    Bharat Bhushan                                           ...Petitioner.
                                   Versus





    State of H.P.                                                    ...Respondent.

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

    Whether approved for reporting?1
    For the petitioner

    For the respondents
                                   :

                                       :

                                           Mr. Munish Datwalia, Advocate.

                                           Mr. Y.P.S. Dhaulta, Addl. A.G.

    Satyen Vaidya, Judge (Oral):

Notice. Learned Additional Advocate General

accepts notice on behalf of the respondent.

2. Learned counsel for the petitioner submits that the

case of the petitioner is squarely covered by the judgment

passed by the Division Bench of this Court in CWP No. 6443 of

2021, titled as, Babu Ram vs. State of H.P. & others, on

9.5.2022 along with connected matters. He further submits

that petitioner shall be content in case the respondents are

directed to consider the case of the petitioner 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

.

petitioner. It is directed that respondents shall consider the

case of the petitioner in light of judgment passed by the

Division Bench of this Court in CWP No. 6443 of 2021, within

eight weeks from today and will decide the same by passing a

speaking order. In case, the petitioner is found similarly

situated as petitioner in CWP No. 6443 of 2021, he will also be

granted the same benefits as granted to petitioner in above

referred case. Pending miscellaneous application, if any, also

stand disposed of.

                                               (Satyen Vaidya)
    19th October, 2023                             Judge




         (kck)