Sangram Singh vs State Of Hp & Ors
2024 Latest Caselaw 15070 HP

Himachal Pradesh High Court

Sangram Singh vs State Of Hp & Ors on 15 October, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.10458/2024.

Date of Decision: 15th October, 2024.

     Sangram Singh                                                    .....Petitioner.
                                           Versus

     State of HP & Ors.                                              .....Respondents.
     Coram

The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Arush Matlotia, Advocate.

For the Respondents: Mr. B.N. Sharma, Addl. Advocate General.

Bipin Chander Negi, Judge (oral).

Notice. Mr. B.N. Sharma, Ld. Addl. Advocate General,

appears and waives service of notice on behalf of the

respondents.

2. Learned counsel for the petitioner submits that w.r.t.

the grievances being raised in the present petition, same are

squarely covered by the judgment passed by this Court in CWP

No.7602 of 2010, titled Om Parkash Vs. State of HP &

Ors. a/w connected matters, decided on 02.05.2012.

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 further submits that

w.r.t. the grievances being raised in the present petition,

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

representation dated 25.06.2024 (Annexure P-6) stands made

to the concerned authorities.

5. Learned Addl. 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 thereof, present petition is disposed of, so also

the pending application(s), if any.

(Bipin Chander Negi) Judge

15th October, 2024 (Gaurav Rawat)