Sideshwari vs State Of H.P. & Another
2024 Latest Caselaw 14831 HP

Himachal Pradesh High Court

Sideshwari vs State Of H.P. & Another on 3 October, 2024

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                 CWP No. 7948 of 2024
                                                 Date of Decision: 03.10.2024

     Sideshwari                                                               .....Petitioner.

                                         Versus

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

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

    For the petitioner:                 Mr. Surender Verma and Ms. Bharti Mehta,
                                        Advocates.
    For the respondents:                Mr. B.N.Sharma, Additional Advocate
                                        General.

    Bipin Chander Negi, Judge (oral)

Notice. Mr. B.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 at hand

is squarely covered by the judgment rendered by this Court in CWP

No.2004 of 2017 titled Taj Mohammad and others vs. The State of

Himachal Pradesh and others along-with connected matter, decided

on 03.08.2023.

3. Other than the aforesaid, learned counsel for the petitioner

submits that the benefits of the aforesaid judgment to other similar

situate individuals have been granted by the respondents-State.

4. Learned counsel for the petitioner submits that with respect to

the grievances being raised in the present petition, the petitioner had

made representation dated 06.12.2023 to the concerned quarters. The

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

same is appended along with the present petition as Annexure P-4.

The representation has been made on behalf of HP Govt. College

Teachers' Association. By way of supplementary affidavit filed

alongwith the present petitioner learned counsel for the petitioner has

placed on record certificate i.e. Annexure P-5 issued by the HP Govt.

College Teachers' Association stating therein that the petitioner is a

member of the aforesaid Teacher Association.

5. Learned Additional Advocate General submits that the

representation so made by the petitioner shall be decided within a

period of eight weeks from today.

6. In view of above terms, present petition stands disposed of, so

also, pending miscellaneous application(s), if any.

7. List for compliance, on 12.12.2024.

(Bipin Chander Negi) Judge

September 03, 2024 (Nisha)