Himachal Pradesh High Court
Renu Gautam & Ors vs State Of H.P. & Ors on 14 September, 2023
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No.6394 of 2023 and connected
matters.
Decided on: 14th September, 2023
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1. CWP No.6394 of 2023
Renu Gautam & Ors ....Petitioners
Versus
State of H.P. & Ors. ...Respondents
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2. CWP No.6395 of 2023
Bhupender Pal & Ors ....Petitioners
Versus
State of H.P. & Ors. ...Respondents
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3. CWP No.6396 of 2023
Yashpal Thakur & Ors ....Petitioners
Versus
State of H.P. & Ors. ...Respondents
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4. CWP No.6397 of 2023
Manju & Ors ....Petitioners
Versus
State of H.P. & Ors. ...Respondents
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5. CWP No.6398 of 2023
Ashwani Kumar & Ors ....Petitioners
Versus
State of H.P. & Ors. ...Respondents
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6. CWP No.6399 of 2023
Dharmender Kumar & Anr ....Petitioners
Versus
.
State of H.P. & Ors. ...Respondents
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Coram
Ms. Justice Jyotsna Rewal Dua,
1 Whether approved for reporting?
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For the petitioners: Mr. Aman Thakur, Advocate vice
Mr. Mohit Thakur, Advocate in all
the petitions.
For the respondents: Mr. Anup Rattan, Advocate General
r with Mr. Rupinder Singh Thakur,
& Mr. Y. P. S. Dhaulta, Additional
Advocates General, Ms. Seema
Sharma, Deputy Advocates General.
Jyotsna Rewal Dua, Judge
Notice. Ms. Seema Sharma, learned Deputy
Advocate General, appears and waives service of notice on
behalf of the respondents.
2. Heard.
3. Learned counsel for the petitioners, in all the
petitions submitted that the respective cases of the
petitioners are covered by the decision dated 29.06.2022,
Whether reporters of Local Papers may be allowed to see the judgment?
rendered in CWPOA No. 7661 of 2019 ( Pushap Raj
Khimta & others Vs. State of H.P. & Ors.). Learned
counsel for the petitioners states that the petitioners would
.
be content if the cases of the petitioners are considered by the
respondents in light of the aforesaid judgment. Learned
Deputy Advocate General has no objection to this prayer.
4. Having regard to above submissions and without
examining the merits of the matter, all these petitions are
disposed of by directing the respondents to consider the
respective cases of the petitioners in light of the aforesaid
judgment and pass appropriate orders in accordance with law
within a period of six weeks from the date of receipt of copy of
this order. The decision so arrived at, shall also be
communicated to the petitioners.
Pending miscellaneous application(s), if any, also
to stand disposed of.
Jyotsna Rewal Dua
Judge
September 14, 2023
R.Atal
