Sarit Sharma vs State Of H.P. & Others
2024 Latest Caselaw 14979 HP

Himachal Pradesh High Court

Sarit Sharma vs State Of H.P. & Others on 14 October, 2024

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                 CWP No.10470 of 2024
                                                 Date of Decision: 14.10.2024

      Sarit Sharma                                                            .....Petitioner.

                                         Versus

     State of H.P. & others                                             .....Respondents.

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

     For the petitioner:                Mr. Shivom Vashista, Advocate.
     For the respondents:               Mr. R.K.Negi,           Additional         Advocate
                                        General.

    Bipin Chander Negi, Judge (oral)

Notice. Mr. R.K.Negi, 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 a Division Bench of

this Court in CWP No. 2411 of 2019, titled Jagdish Chand vs. State

of H.P. & others, decided on 10.01.2020.

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 has

made a representation dated 20.07.2024 to the concerned quarters.

The same is appended along with the present petition as

Annexure P-7.

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

5. Learned Additional Advocate General submits that the

representation so made by the petitioners shall be decided within a

period of eight weeks from today.

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

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

(Bipin Chander Negi) Judge

October 14, 2024 (Nisha)