Dimple Sood & Another vs State Of H.P. & Another
2024 Latest Caselaw 12998 HP

Himachal Pradesh High Court

Dimple Sood & Another vs State Of H.P. & Another on 3 September, 2024

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                 CWP No. 8672 of 2023
                                                 Date of Decision: 03.09.2024




                                                                                    .
      Dimple Sood & another                                                   .....Petitioners.





                                         Versus

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





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

     For the petitioners:               Mr. Raju Ram Rahi, Advocate.





     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 petitioners submits that the case at

hand is squarely covered by the judgment rendered by a Division

Bench of this Court in CWPOA No. 5343 of 2020, titled Rajesh Bala

vs. State of H.P. & others, decided on 18.09.2023.

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

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 petitioners submits that with respect to

the grievances being raised in the present petition, the petitioners

have made a representation dated 13.09.2023 to the concerned

quarters. The same is appended along with the present petition as

Annexure P-5.

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.

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

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

7. List for compliance, on 24.12.2024.

(Bipin Chander Negi) Judge

September 03, 2024 (Nisha)