Satish Kumar And Ors vs State Of H.P. And Ors
2023 Latest Caselaw 14649 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No. 6904 of 2023




                                                                     .
                                                 Decided on: 26.09.2023





     Satish 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 petitioners         :       Mr. Suresh Singh Saini,

                                         Advocate.

     For the respondents         :       Mr. Y.P.S. Dhaulta, Additional
                                         Advocate General.



     Satyen Vaidya, Judge (Oral)

Notice. Mr. Y.P.S. Dhaulta, learned

Additional Advocate General, appears and waives

service of notice on behalf of respondents-State.

2. Learned counsel for the petitioners submits

that the case of the petitioners is squarely covered

by the judgment passed by Division Bench of this

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

Court in CWP No. 342 of 2021 alongwith connected

matters on 31.08.2023. He further submits that

.

petitioners shall be content in case the respondents

are directed to consider the case of the petitioners in

time bound manner in light of judgment ibid.

3. Accordingly, the petition is disposed of

without making any comments on the merits of the

case of the petitioners. It is directed that respondents

shall consider the case of the petitioners 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 petitioners are found similarly

situated as petitioners in CWP No. 342 of 2021, they

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)
    26th September, 2023                           Judge
         (sushma)