____________________________________________________ vs State Of H.P. And Ors
2024 Latest Caselaw 13366 HP

Himachal Pradesh High Court

____________________________________________________ vs State Of H.P. And Ors on 9 September, 2024

      IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                      CWP No.8658 of 2023
                                    Decided on: 09.09.2024
    ____________________________________________________
    Adarsh Kumar




                                                                              .
                                          ........... Petitioner





                                             Versus





    State of H.P. and Ors.               ........Respondents
    ____________________________________________________
    Coram:
    Hon'ble Mr. Justice Bipin Chander Negi, Judge





    Whether approved for reporting? 1
    For the petitioner                   :
                                Mr. Naresh K. Sharma, Advocate.
    For the respondents         Mr.      :
                                       R.K.    Negi,   Additional
                         r      Advocate General.
    ____________________________________________________

    Bipin Chander Negi, Judge (oral)

Learned counsel appearing on behalf of the petitioner

submits that the case at hand is squarely covered by the

judgment bearing CWP(OA) No.7661 of 2019 titled Pushap Raj

Khimta and Ors. vs. The State of Himachal Pradesh and

others decided on 29.06.2022.

Other than the aforesaid, the learned counsel

appearing on behalf of the petitioner submits that other similarly

situate individuals have been extended the benefit of aforesaid

judgment.

In view thereof, learned counsel appearing on behalf

of the petitioner submits that he intends to make an

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

representation to the concerned quarters for redressal of his

grievances in this respect.

Learned counsel appearing on behalf of the

respondents, in view of the aforesaid submits that if the

.

representation is made by the petitioner within one week from

today then the same shall be decided within a period of six

weeks' thereafter.

The petitioner may file a representation on or before

16.09.2024 before the concerned quarters. The same be decided

within a period of six weeks' thereafter in light of the Pushap Raj

Khimta's judgment cited hereinabove.

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

also, pending miscellaneous application, if any.

List for compliance on 26.12.2024.

(Bipin Chander Negi) Judge

September 09, 2024 Ankit