Raj Kumar vs State Of H.P. & Ors
2024 Latest Caselaw 5110 HP

Himachal Pradesh High Court

Raj Kumar vs State Of H.P. & Ors on 6 May, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 3799 of 2024.

Date of decision: 6th May, 2024.

.

    Raj Kumar                                                                ...Petitioner.
                                         Versus





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

    Coram:

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

Whether approved for reporting?1

For the Petitioner: Mr. Amrick Singh, Advocate. For the Respondents: Mr. Y.P.S. Dhaulta and Mr. L.N.

Sharma, Addl. Advocate Generals.

Satyen Vaidya, Judge (Oral).

Notice. Mr. L. N. Sharma, Additional Advocate

General, appears and waives service of notice on behalf of

the respondents.

2. Learned counsel for the petitioner submits that the

case of the petitioner is squarely covered by the Judgment

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

2017, titled as Sh. Taj Mohammad and Ors. vs. State of

Himachal Pradesh & Ors., with connected matter on

3.08.2023. He further submits that petitioner shall be

content in case the respondents are directed to consider the

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

...2...

case of the petitioner in 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

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, titled as Sh.

Taj Mohammad and Ors. vs. State of Himachal Pradesh

& Ors., with connected matter on 3.08.2023, 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, titled as

Sh. Taj Mohammad and Ors. vs. State of Himachal

Pradesh & Ors., he shall also be granted the same benefits

as granted to petitioners in above referred case.

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

stand disposed of.

(Satyen Vaidya) Judge 6th May, 2024.

(jai)