Hardei Thakur vs State Of H.P. And Anr
2023 Latest Caselaw 17131 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No.          : 8116 of 2023




                                                                     .
                                                 Decided on: 30.10.2023





     Hardei Thakur                                               ....Petitioner.

                                         Versus





     State of H.P. and Anr.                                      ...Respondents.

     Coram





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

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

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


     Satyen Vaidya, Judge (Oral)

Learned counsel for the petitioner states that

his client would be content and satisfied in case prayer

made in the instant petition is considered and decided by

the respondents/competent authority in terms of

judgment dated 21.4.2010, passed by a Coordinate

Bench of this Court in CWP(T) No.5253 of 2008, titled

Narain Singh v. State of Himachal Pradesh and Ors

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

(Annexure P-6), further upheld by the Division Bench of

this Court vide judgment dated 1.9.2015 passed in

.

LPA No. 146 of 2010 alongwith connected matters,

titled State of Himachal Pradesh and others v.

Narain Singh (Annexure P-7) alongwith connected

matters. Learned Deputy Advocate General is not averse

to the aforesaid innocuous prayer made by the petitioner.

2.

Having perused aforesaid judgments sought to

be relied upon vis-à-vis issue raised in the petition at

hand, this Court finds that issue raised in the instant

petition already stands adjudicated in the aforesaid

judgments and as such, no prejudice would be caused to

either of the parties in case respondents are directed to

consider and decide case of the petitioner in light of the

aforesaid judgments.

3. Consequently, in view of the above, present

petition is disposed of with direction to the respondents

to consider and decide case of the petitioner in light of

aforesaid judgments, expeditiously, preferably, within

four weeks. In case, petitioner is found to be similarly

situate to the petitioner in the aforesaid judgments, she

would be extended similar benefits. Needless to say,

authority concerned while doing the needful in terms of

.

the instant order shall afford an opportunity of hearing to

the petitioner and pass detailed speaking order

thereupon. Liberty is reserved to the petitioner to file

appropriate proceedings before appropriate court of law,

if she still remains aggrieved. All pending applications

stand disposed of.

    30th

            October, 2023
                               to            (Satyen Vaidya)
                                                 Judge

           (sushma)