Kapil Kumar And Ors vs State Of H.P. And Ors
2023 Latest Caselaw 17235 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No. 8114 of 2023




                                                                     .
                                                 Decided on: 31.10.2023





     Kapil Kumar 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 petitioner         :        Mr. L.S. Mehta, Advocate.

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



     Satyen Vaidya, Judge (Oral)

Notice. Ms. Priyanka Chauhan, 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 Division Bench of this Court

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

in CWP No. 342 of 2021 alongwith connected

.

matters, titled as Yashwant Singh and ors. Vs.

State of H.P. and ors. on 31.08.2023. He further

submits that his client will be content in case the

respondents are directed to consider the case of the

petitioner in time bound manner in light of

judgment ibid.

3.

r to 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 Division Bench of this Court in

CWP No. 342 of 2021, 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 CWP No. 342 of 2021, he

will also be granted the same benefits as granted to

petitioners in above referred case.

4. Pending miscellaneous application(s), if

any, shall also stand disposed of.

.

                                              (Satyen Vaidya)
    31st    October, 2023                         Judge
           (sushma)





                  r          to