Raj Kumar & Ors vs State Of H.P. & Ors
2023 Latest Caselaw 17024 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 7942 of 2023.

Date of decision: 20th October, 2023.

.

Raj Kumar & Ors. ...Petitioners.

Versus

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

Coram:

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

Whether approved for reporting?1

For the Petitioners: Mr. Devender K. Sharma,

Advocate.

For the Respondents/State: 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 petitioners submits that

the case of the petitioners is squarely covered by the

Judgment passed by a coordinate Bench of this Court in CWP

No. 3047 of 2020, titled as Jagdish Kumar & Ors. vs.

State of H.P. & Ors., on 23rd June, 2021. 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

.

petitioners 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

petitioners. It is directed that respondents shall consider the

case of the petitioners in light of judgment passed by a

coordinate Bench of this Court in CWP No. 3047 of 2020, titled

as Jagdish Kumar & Ors. vs. State of H.P. & Ors., within eight

weeks from today and will decide the same by passing a

speaking order. In case, the petitioners are found similarly

situated as petitioners in CWP No. 3047 of 2020, titled as

Jagdish Kumar & Ors. vs. State of H.P. & Ors., they 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)