Himachal Pradesh High Court

Rrajneesh Kumar & Others vs State Of H.P. & Another on 2 May, 2024

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   CWP No. 3676 of 2024
                                Date of decision : 2.5.2024.
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                                                                        .
    Rrajneesh Kumar & others                               ..Petitioners





                                   Versus
    State of H.P. & another                                         ...Respondents.





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





    Whether approved for reporting?1
    For the petitioner             :       Mr. Surinder             Prakash         Sharma,
                      r                    Advocate.

    For the respondents                :   Mr. Amandeep Sharma, Addl. A.G.

    Satyen Vaidya, Judge (Oral):

Learned counsel for the petitioners submits that the

case of the petitioners is squarely covered by the judgment

passed by the Division Bench of this Court in CWP No. 2004 of

2017, titled as, Taj Mohammad & others vs. State of H.P. &

others, on 3.8.2023 along with another connected matters. He

further submits that petitioners shall be content in case the

respondents are directed to consider the case of the petitioners

in a 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

Whether reporters of Local Papers may be allowed to see the judgment?

petitioners. It is directed that respondents shall consider the

case of the petitioners in light of judgment passed by the

Division Bench of this Court in CWP No. 2004 of 2017, 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. 2004 of 2017, they will also

be granted the same benefits as granted to petitioners in above

referred case. Pending miscellaneous application, if any, also

stand disposed of.


                                                (Satyen Vaidya)

    2nd May 2024                                    Judge
         (kck)














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