Himachal Pradesh High Court

Amit Kumar vs State Of H.P. And Ors on 6 May, 2024

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No. 7988 of 2023




                                                                     .
                                                 Decided on: 06.05.2024





     Amit Kumar                                                  ....Petitioner.





                                         Versus

     State of H.P. and Ors.                                      ...Respondents.





     Coram

     The Hon'ble Mr. Justice Satyen Vaidya, Judge.
     Whether approved for reporting? 1


     For the petitioner         :        Mr. Vinay Sharma, Advocate
                                         ( through Video Conferencing).

     For the respondents            :    Mr. Y.P.S. Dhaulta, Additional



                                         Advocate General.




     Satyen Vaidya, Judge (Oral)

Notice. Mr. Y.P.S. Dhaulta, learned

Additional Advocate General, appears and waives

service of notice on behalf of the respondents-State.

2. Learned counsel for the petitioner submits

that the case of the petitioner is squarely covered by

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

the judgment passed by Division Bench of this Court

in CWP No. 2004 of 2017 alongwith connected

matters, titled as Taj Mohammad and Ors. Vs.

State of H.P. and Ors., decided on 03.08.2023. He

further submits that petitioner shall be content in

case the respondents are directed to consider the

case of the petitioner in a time bound manner in

light of judgment ibid.

3. to Prayer being innocuous is not opposed.

4. Accordingly, the petition is disposed of by

directing respondent No. 2 to consider and decide

the case of the petitioner in light of the judgment

passed by Division Bench of this Court in CWP

No. 2004 of 2017 alongwith connected matters,

within eight weeks from today by passing a detailed

and reasoned order. In case, the petitioner is found

similarly situated as petitioners in CWP No. 2004 of

2017, he will also be granted the same benefits as

granted to petitioners in above referred case.

5. Pending miscellaneous application(s), if

any, shall also stand disposed of.


                                              (Satyen Vaidya)
    6th May, 2024                                  Judge
         (sushma)





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