Rumel Singh vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 17009 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                 .

                                     Civil Writ Petition No.8027 of 2023
                                           Date of Decision: 20.10.2023
    _____________________________________________________________________





    Rumel Singh
                                                                  .........Petitioner
                                     Versus
    State of Himachal Pradesh and others
                                                               .......Respondents





    Coram
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?

    For the Petitioner:  Mr.Ajay Sharma, Senior Advocate with Mr.
                         Atharv Sharma, Advocate.

    For the respondents: Mr. Anup Rattan, Advocate General with Mr.
                         Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.
                         Verma, Additional Advocates General with Ms.
                         Sunaina and Mr. Ravi Chauhan, Deputy


                         Advocates General, for the State.
                         Mr. Chitranjan Sharma, Advocate, for
                         respondent No.5.
    ___________________________________________________________________________




    Sandeep Sharma, J. (Oral)

Notice. Mr. B.C. Verma, learned Additional Advocate

General and Mr. Chitranjan Sharma, Advocate appear and waive

service of notice on behalf of respondents No. 1 to 4 and respondent

No.5 respectively.

2. Learned counsel for the petitioner submits that the issue

raised in the instant petition is no more res integra and has 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 petitioner has made further submission that his client will be

content in case the directions are issued to respondents to consider

the prayers made in the instant petition within a time bound manner

in light of aforesaid judgments.

4. Accordingly, the instant petition is disposed of with

direction to respondent No. 2 to consider and decide the prayer made

in the petition by the petitioner 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 petitioner is found similarly situate to the

petitioner in afore-mentioned petition, he 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 petitioner is

found entitled to the benefits after considering this case 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.

    October 20, 2023                                    (Sandeep Sharma),
    manjit                                                    Judge