Meera Devi vs State Of H.P. & Ors
2023 Latest Caselaw 17021 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 7971 of 2023.

Date of decision: 20th October, 2023.

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    Meera Devi                                                              ...Petitioner.
                                         Versus





    State of H.P. & Ors.                                                    ....Respondents.

    Coram:

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

Whether approved for reporting?1

For the Petitioner: Mr. Vinay Sharma, Advocate.

For the Respondents/State: Mr. Y.P.S. Dhaulta, Addl. A.G.

with Mr. Gautam Sood and Ms. Priyanka Chauhan, Deputy Advocates General.

Satyen Vaidya, Judge (Oral).

Notice. Ms. Priyanka Chauhan, learned Deputy

Advocate General, appears and waives service of notice on

behalf of the respondents.

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. 342 of

2021 along with connected matters on 31 st August, 2023. He

further submits that petitioners shall be content in case the

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

...2...

respondents are directed to consider the case of the

.

petitioner in time bound manner in light of judgment ibid.

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 Division

Bench of this Court in CWP No.342 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 petitioners in CWP No. 342 of 2021, she will also

be granted the same benefits as granted to petitioners in

above referred case.

4. Pending miscellaneous application(s), if any, also stand

disposed of.

(Satyen Vaidya) Judge 20th October, 2023.

(jai)