Nand Lal vs State Of H.P. And Ors
2023 Latest Caselaw 16986 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No. 8092 of 2023




                                                                     .
                                                 Decided on: 20.10.2023





     Nand Lal.                                                   ....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          :       Mr. Yogesh Kumar Chandel,
                                         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





     Satyen Vaidya, Judge (Oral)

Notice. Mr. Gautam Sood, learned Deputy

Advocate General, appears and waives service of

notice on behalf of respondents-State.

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

2. Learned counsel for the petitioner submits

that the case of the petitioner is squarely covered by

.

the judgment passed by Division Bench of this Court

in CWP No. 842 of 2017 alongwith connected

matter, decided on 07.07.2022, titled as State of

H.P. and Others Vs. Sardari Lal and Ors. 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 r manner in light of

judgment ibid.

3. Accordingly, the writ petition is disposed of

with the direction to respondent No. 2 to consider the

case of the petitioner in light of judgment passed by

Division Bench of this Court in CWP No. 842 of 2017

alongwith connected matter, decided on 07.07.2022,

titled as State of H.P. and Others Vs. Sardari Lal and

Ors., within eight weeks from today and will decide

the same by passing a speaking order. In case, the

petitioner is found similarly situated as respondents

in CWP No. 842 of 2017, he will also be granted the

same benefits as granted to the respondents in above

case.

.

4. Pending miscellaneous application (s), if

any, shall also stand disposed of.

                                              (Satyen Vaidya)
    20th October, 2023                            Judge




         (sushma)