____________________________________________________ vs State Of H.P. And Others
2024 Latest Caselaw 13297 HP

Himachal Pradesh High Court

____________________________________________________ vs State Of H.P. And Others on 6 September, 2024

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                      CWP No. 9442 of 2024
                                     Decided on: 06.09.2024
    ____________________________________________________
    Pal Krishan and another
                                          ........... petitioners




                                                                                .
                            Versus





    State of H.P. and others                      respondents
    ____________________________________________________
    Coram:





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

    For the petitioners                    :      Mr.  Ajay            Kumar            Chauhan,
                                                  Advocate.

    For the respondents
                        r                  to
                                           :
                                Mr. B.N. Sharma, Additional
                                Advocate General,
    ____________________________________________________
    Bipin Chander Negi, Judge (oral)

Notice. Mr. B.N. Sharma, learned Additional

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. Learned counsel appearing on behalf of the

petitioners submits that with respect to the grievances being

raised in the present petition, same are squarely covered by the

judgment delivered by this Court in CWPOA No. 5536 of 2020

titled as Sanjay Kumar vs. State of H.P. and others alongwith

connected matters, decided on 01.11.2023.

3. Other than the aforesaid, learned counsel appearing

on behalf of the petitioners submits that in so far as other similar

Whether the reporters of the local papers may be allowed to see the judgment?

situate individuals are concerned, the benefits of the aforesaid

judgment are being extended to them.

4. Besides the aforesaid, learned counsel appearing on

behalf of the petitioners submits that an appropriate

.

representation stands made by the petitioners to the concerned

quarter. The representation so made is appended alongwith the

present petition as Annexure P-3 and is dated 27.07.2024.

5. Learned Additional Advocate General submits that

the same shall be decided within a period of eight weeks from

today.

6.

r to In view thereof, the present petition is disposed of, so

also, pending miscellaneous application, if any.

List for compliance on 30.12.2024.

(Bipin Chander Negi) Judge

September 06, 2024

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