____________________________________________________ vs State Of H.P. And Another
2024 Latest Caselaw 12640 HP

Himachal Pradesh High Court

____________________________________________________ vs State Of H.P. And Another on 30 August, 2024

      IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                          CWP No. 8947 of 2024
                                         Decided on: 30.08.2024
    ____________________________________________________
    Kanta Thakur
                                               ........... petitioner
                                Versus




                                                                                .
    State of H.P. and another                      respondents





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





    For the petitioner                     :
                                Mr. Sanjeev K. Suri, Advocate.
    For the respondents         Mr.        :
                                        B.N. Sharma, Additional
                                Advocate General.
    ____________________________________________________





    Bipin Chander Negi, Judge (oral)

Notice. Mr. B.N. Sharma, learned Additional Advocate

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

respondents.

2. Learned counsel appearing on behalf of the

petitioner 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 CWPOA No. 1966 of 2020

titled as Ranjeet Singh Mankotia and others vs. State of H.P.

and others, decided on 28.06.2024.

3. Other than the aforesaid, learned counsel appearing

on behalf of the petitioner submits that in so far as other similar

situate individuals are concerned, the benefits of the aforesaid

judgment are being extended to them.

4. Besides the aforesaid, learned counsel appearing on

behalf of the petitioner submits that an appropriate representation

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

stands made by the petitioner to the concerned quarter. The

representation so made is appended alongwith the present

petition as Annexure P-9 and is dated 20.06.2024.

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 19th December, 2024.

                   r               to                 (Bipin Chander Negi)
                                                              Judge

    August 30, 2024
             tarun