Manoj Kumar & Ors vs State Of H.P. & Ors
2023 Latest Caselaw 15102 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 7086 of 2023.

Date of decision: 29th September, 2023.

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Manoj Kumar & Ors. ...Petitioners.

Versus

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

Coram:

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1

For the Petitioners: Mr. Kush Sharma, Advocate.

For the Respondents/State: Ms. Priyanka Chauhan, Deputy

Advocates General.

Satyen Vaidya, Judge (Oral).

Notice. Ms. Priyanka Chauhan, learned Deputy

Advocate General, appears and waives service of notice on

behalf of the respondent.

2. Learned counsel for the petitioners submits that

the case of the petitioners is squarely covered by the

Judgment passed by a coordinate Bench of this Court in CWP

No. 2171 of 2023, titled as Hem Raj vs. State of H.P. &

Ors, along with other connected matters, on 4th

September, 2023. As per the learned counsel for the

petitioners, petitioners shall be content in case the

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

...2...

respondents are directed to consider the case of the

.

petitioners in a time bound manner in light of judgment ibid.

3. Without adverting to the merits of the case, the

instant petition is disposed of with direction to

respondents/competent authority to consider and decide the

case of the petitioners in light of judgment passed by a

coordinate Bench of this Court in CWP No. 2171 of 2023,

titled as Hem Raj vs. State of H.P. & Ors., within eight

weeks from today and will decide the same by passing a

speaking order. In case, the petitioners are found similarly

situated as petitioner in CWP No. 2171 of 2023, they shall

also be granted the same benefits as granted to petitioner(s)

in above referred case.

4. Pending miscellaneous application(s), if any, also stand

disposed of.

(Satyen Vaidya) Judge 29th September, 2023.

(jai)