____________________________________________________ vs State Of H.P. And Others
2024 Latest Caselaw 12097 HP

Himachal Pradesh High Court

____________________________________________________ vs State Of H.P. And Others on 22 August, 2024

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                      CWP No. 8544 of 2024
                                     Decided on: 22.08.2024
    ____________________________________________________
    Parmod Kumar and another
                                          ........... petitioners




                                                                                .
                             Versus





    State of H.P. and others                      respondents
    ____________________________________________________
    Coram:





    Hon'ble Mr. Justice Bipin Chander Negi, Judge
    Whether approved for reporting? 1

    For the petitioner                     :      Mr. P.K. Verma, Advocate, vice
                                                  Mr. K.B. Khajuria, Advocate.

    For the respondents
                        r                  to
                                           :
                                Mr. Raj Kumar Negi, Additional
                                Advocate General,
    ____________________________________________________
    Bipin Chander Negi, Judge (oral)

Notice. Mr. Raj Kumar Negi, learned Additional

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. Learned counsel appearing on behalf of the

petitioners submits that with respect to the grievances being

raised in the present petition, same are squarely covered by the

judgment delivered by this Court in CWP No. 2004 of 2017 titled

as Taj Mohammad and others vs. The State of H.P. and

others alongwith connected matter, decided on 03.08.2023.

3. Learned counsel appearing on behalf of the

petitioners submits that the benefits of the aforesaid judgment

have been extended to similar situate individuals.

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

4. Other than the aforesaid, learned counsel appearing

on behalf of the petitioners submits that an appropriate

representation stands made by the petitioners to the concerned

quarter. The representation so made is appended alongwith the

.

present petition as Annexure P-2 and is dated 21.05.2024.

5. Learned Additional Advocate General submits that

the same shall be decided within a period of eight weeks from

today.

6. In view thereof, the present petition is disposed of, so

also, pending miscellaneous application, if any.

List for compliance on 25th November, 2024.

(Bipin Chander Negi) Judge

August 22, 2024 tarun