Shashi Kanta vs State Of H.P. And Anr
2023 Latest Caselaw 14807 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No. 6924 of 2023




                                                                     .
                                                 Decided on: 27.09.2023





     Shashi Kanta.                                               ....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 petitioners         :       Mr. Raj Thakur, Advocate, vice

                                         Mr. Vishwa Bhushan, Advocate.

     For the respondents         :       Mr. Y.P.S. Dhaulta    and Mr.
                                         Pratush Sharma,    Additional


                                         Advocate Generals, with   Mr.
                                         Gautam Sood, Ms. Priyanka
                                         Chauhan and Mr. Rahul Thakur,
                                         Deputy Advocate Generals.






     Satyen Vaidya, Judge (Oral)

Notice. Ms. Priyanka Chauhan, 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 CWP No. 2004 of 2017 alongwith connected

matters on 03.08.2023. He further submits that

petitioner shall be content in case the respondents

are directed to consider the case of the petitioner in

3.

r to time bound manner in light of judgment ibid.

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. 2004 of 2017 alongwith connected matter,

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. 2004 of 2017, she 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)
    27th     September, 2023                      Judge
           (sushma)





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