Sunita And Others vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 13779 HP

Himachal Pradesh High Court

Sunita And Others vs State Of Himachal Pradesh And Another on 12 September, 2024

                                              1

     ( 2024:HHC:8510 )

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                              CWP No.6390 of 2024
                                              Date of Decision : 12.09.2024




                                                                           .

Sunita 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. Piyush Mehta, Advocate.

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

Bipin Chander Negi, Judge (oral)

Learned counsel for the petitioners submits that the case at hand is

squarely covered by the judgment rendered by this Court, in CWP No.2004 of

2017 titled Taj Mohammad and others vs. The State of Himachal Pradesh

and others along-with connected matter, on 03.08.2023.

2. 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.

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

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

appropriate representation dated 21.03.2024 to the respondents/concerned

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

( 2024:HHC:8510 )

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

P-4.

4. 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.

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

pending miscellaneous application(s), if any.

6. List for compliance, on 31.12.2024.

September 12, 2024 (KS)
                        r             to            ( Bipin Chander Negi)
                                                            Judge