Anil Kumar Sharma And Others vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 13402 HP

Himachal Pradesh High Court

Anil Kumar Sharma And Others vs State Of Himachal Pradesh And Another on 9 September, 2024

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    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                            CWP No.9620 of 2024
                                            Date of Decision : 09.09.2024




                                                                         .

Anil Kumar Sharma and others
                                                            ...... Petitioners
                                     Versus





State of Himachal Pradesh and another
                                                            ......Respondents

Coram:




For the petitioners      :
                           r             to
The Hon'ble Mr. Justice Bipin Chander Negi, Judge

Whether approved for reporting?1

                               Mr. Nikhil Katwal, Advocate.

For the respondents :          Mr. Raj Kumar Negi, Additional Advocate General.

Bipin Chander Negi, Judge (oral)

Notice. Mr. Raj Kumar Negi, learned 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 the Hon'ble Apex Court, in Civil

Appeal No.5148 of 2023 titled The State of Himachal Pradesh and another vs.

Sheela Devi, on 31.10.2023.

3. Learned counsel for the petitioners further submits that benefits, in

view of the aforesaid judgment, have been extended to the similarly situate

persons by the respondents/State.

4. Learned counsel for the petitioners also submits that with respect to

the grievances being raised in the present petition, the petitioners have made an

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

appropriate representation dated 31.07.2024 to the respondents/concerned

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

P-3.

.

5. In view of above, 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 27.12.2024.

                                                   ( Bipin Chander Negi)
September 09, 2024 (KS)                                    Judge