Suraj Bali & Anr vs State Of H.P. & Ors
2023 Latest Caselaw 13829 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP Nos.5179, 4429, 5175, 5238, 6206, 6207, 6465, 6466/2023

.

Decided on: 15.09.2023

CWP No.5179/2023

Suraj Bali & Anr. ....Petitioners Versus

State of H.P. & Ors. ......Respondents

CWP No.4429/2023

Ruchi Sharma ....Petitioners Versus State of H.P. & Ors. ......Respondents

CWP No.5175/2023

Ravinder Kumar ....Petitioner Versus State of H.P. & Ors. ......Respondents

CWP No.5238/2023

Ajay Kumar & Ors. ....Petitioners Versus

State of H.P. & Ors. ......Respondents

CWP No.6206/2023

Tarsem Singh & Ors. ....Petitioners Versus

State of H.P. & Anr. ......Respondents

CWP No.6207/2023

Rajneesh Kumar Sharma & Ors. ....Petitioners

Versus State of H.P. & Anr. ......Respondents

CWP No.6465/2023

Sandeep Kumar& Ors. ....Petitioners Versus

State of H.P. & Ors. ......Respondents

CWP No.6466/2023

.

Navdeep Thakur & Ors. ....Petitioners

Versus State of H.P. & Ors. ......Respondents

.............................................................................................

Coram Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1 For the petitioners : Mr. Nitish Kaith, Mr. Parav Sharma,

Mr. Surender K. Sharma, Advocates, in the respective petitions.

For the respondents : Mr. Anup Rattan, Advocate General r with Ms. Seema Sharma, Deputy

Advocate General.

Jyotsna Rewal Dua, J

Notice. Ms. Seema Sharma, learned Deputy Advocate

General, appears and waives service of notice on behalf of the

respondents.

2. Learned counsel for the petitioners submitted that the

cases of the petitioners are squarely covered by judgment dated

29.06.2022, rendered by this Court in CWPOA No.7661/2019 (Pushap

Raj Khimta vs. State of H.P & ors). Learned counsel further

submitted that the petitioners would be content in case a direction is

issued to the respondents/competent authority to consider the cases of

the petitioners for redressal of their grievances pointed out in the

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

instant petitions in light of the aforesaid decision within a time bound

manner. This is acceptable to the opposite side.

.

In view of the innocuous prayer made by learned counsel

for the petitioners and without examining the merits of the matter,

these writ petitions are disposed of with a direction to the

respondents/competent authority to consider and decide the cases of

the petitioners by passing appropriate order in accordance with law,

within a period of eight weeks from today. While deciding the matter,

the aforesaid judgment in Pushap Raj Khimta's case, supra, be kept in

view. The decision so arrived at shall also be communicated to the

petitioners.

Pending miscellaneous application(s), if any, also to stand

disposed.

Jyotsna Rewal Dua

Judge 15th September 2023 (Rohit)