Jai Chand Verma vs State Of H.P. And Anr
2023 Latest Caselaw 17221 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No. 8250 of 2023




                                                                     .
                                                 Decided on: 31.10.2023






     Jai Chand Verma                                             ....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         :        Ms. Anuja Mehta, Advocate.


     For the respondents            :    Mr. Gautam Sood, Ms. Priyanka
                                         Chauhan and Mr. Rahul
                                         Thakur, Deputy Advocate
                                         Generals.






     Satyen Vaidya, Judge (Oral)

Notice. Mr. Rahul Thakur, learned Deputy

Advocate General, appears and waives service of

notice on behalf of respondents-State.

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

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 CWPOA No. 5507 of 2020, titled as Oma Wati

and Anr. Vs. State of Himachal Pradesh and

Ors., on 21.08.2023. He further submits that

petitioner shall be content in case the respondents

are directed to consider the case of the petitioner

time bound manner in light of judgment ibid.

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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 this Court in CWPOA No. 5507

of 2020, 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 CWPOA No. 5507 of 2020, he 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)
    31st October, 2023                            Judge
         (sushma)



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