Anita Sirkek vs State Of H.P. And Ors
2023 Latest Caselaw 17135 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No. 8107 of 2023




                                                                     .
                                                 Decided on: 30.10.2023





     Anita Sirkek                                                ....Petitioner.





                                         Versus

     State of H.P. and Ors.                                      ...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         :       Mr. Pratush Sharma,
                                         Additional Advocate General.



     Satyen Vaidya, Judge (Oral)

Notice. Mr. Pratush Sharma, learned

Additional Advocate General, appears and waives

service of notice on behalf of respondents-State.

2. Learned counsel for the petitioner submits

that the case of the petitioner is squarely covered by

the judgment passed by Co-ordinate Bench of this

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

Court on 19.09.2023 in CWP No. 6611 of 2023,

titled Surinder Singh Vs. State of H.P. and Anr.

.

He further submits that the petitioner shall be

content in case the respondents are directed to

consider her case in light of aforesaid judgment in

time bound manner.

3. Accordingly, the petition is disposed of

case of the petitioner r to with the direction to respondent No. 2 to consider the

within six weeks from today in

light of judgment passed in CWP No. 6611 of 2023,

titled Surinder Singh Vs. State of H.P and Anr. and

decide the same by passing a speaking order.

Needless to say, in case the petitioner is found

entitled to the same relief(s) as granted to the

petitioner in CWP No. 6611 of 2023, the same and

identical relief will be granted to the petitioner within

the aforesaid period.

4. Pending miscellaneous application(s), if

any, shall also stand disposed of.

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