Pritam Dass Soni And Others vs State Of H.P. And Others
2024 Latest Caselaw 15541 HP

Himachal Pradesh High Court

Pritam Dass Soni And Others vs State Of H.P. And Others on 22 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.11736 of 2024 Decided on: 22.10.2024

------------------------------------------------------------------------------------- Pritam Dass Soni and others .....Petitioners

Versus

State of H.P. and others .....Respondents

------------------------------------------------------------------------------------- Coram

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting?1

For the Petitioners: Mr. Onkar Jairath, Advocate.

For the Respondents: Mr. Dalip K. Sharma, Additional Advocate General.

------------------------------------------------------------------------------------ Jyotsna Rewal Dua, Judge

Notice. Mr. Dalip K. Sharma, learned Additional

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. With the consent of learned counsel for the

parties, the matter is heard at this stage.

3. Learned counsel for the petitioners submitted

that the respective cases of the petitioners and grievances

raised by them have already been adjudicated upon in CWP

No.2500 of 2021 (Ranjit Singh and others Versus State

of H.P. and others), decided alongwith connected matters

Whether reporters of print and electronic media may be allowed to see the order? Yes.

on 07.07.2023. Learned counsel further submitted that the

aforesaid judgment has already been implemented by the

respondents themselves vide office order dated 20.09.2023.

Learned counsel also submitted that the petitioners would

be content in case a direction is issued to the

respondents/competent authority to consider and decide

the respective cases of the petitioners for redressal of their

grievances raised in the writ petition in light of the

aforesaid judgment within a fixed time schedule. Learned

Additional Advocate General is not averse to this prayer.

4. Having regard to the afore-submissions, but

without examining the merits of the matter, this writ

petition is disposed of by directing the respondents/

competent authority to consider and decide the respective

cases of the petitioners for redressal of their grievances

raised in the writ petition, in accordance with law and

taking into consideration the above judgment in the case of

Ranjit Singh, supra, within a period of six weeks from

today. In case the petitioners are found to be similarly

situated, then the benefit extended to the petitioners in the

aforesaid judgment, shall also be extended to the

petitioners in the instant case as well. The decision so

arrived at shall also be communicated to the petitioners.

The writ petition stands disposed of in the above

terms, so also the pending miscellaneous application(s), if

any.

                                           Jyotsna Rewal Dua
October 22, 2024                                 Judge
       Ankit