Dalip Chand And Ors vs State Of H.P. And Ors
2023 Latest Caselaw 17127 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No.          : 8200 of 2023




                                                                     .
                                                 Decided on: 30.10.2023





     Dalip Chand and Ors.                                        ....Petitioners.

                                         Versus





     State of H.P. and Ors.                                      ...Respondents.

     Coram





     The Hon'ble Mr. Justice Satyen Vaidya, Judge.
     Whether approved for reporting? 1

     For the petitioners         :       Mr. Devender K. Sharma,
                                         Advocate, Proxy Counsel.

     For the respondents         :       Ms. Priyanka Chauhan, Deputy
                                         Advocate General.


     Satyen Vaidya, Judge (Oral)

Notice. Ms. Priyanka Chauhan, learned

Deputy Advocate General, appears and waives

service of notice on behalf of respondents-State.

2. Learned counsel for the petitioners submits

that the case of the petitioners is squarely covered

by the judgment passed by Division Bench of this

Court in CWP No. 2108 of 2023, titled as Bhagat

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

Ram Vs. Himachal Road Transport Corporation and

Ors., on 31.05.2023. He further submits that

.

petitioners shall be content in case the 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 this Court in CWP No. 2108 of

2023, within eight weeks from today and will decide

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

petitioners are found similarly situated as petitioner

in CWP No. 2108 of 2023, they will also be granted

the same benefits as granted to petitioner in above

referred case.

4. Pending miscellaneous application(s), if

any, shall also stand disposed of.

                                                 (Satyen Vaidya)
    30th    October, 2023                            Judge
           (sushma)