Adarsh Tomar vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 14586 HP

Himachal Pradesh High Court

Adarsh Tomar vs State Of Himachal Pradesh And Others on 26 September, 2024

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    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                            CWP No.10892 of 2023
                                            Date of Decision : 26.09.2024




                                                                         .

Adarsh Tomar
                                                            ...... Petitioner
                                     Versus





State of Himachal Pradesh and others
                                                            ......Respondents

Coram:




For the petitioner       :
                           r             to
The Hon'ble Mr. Justice Bipin Chander Negi, Judge
Whether approved for reporting?1

                               Ms. Shalini Thakur, Advocate.

For the respondents :          Mr. Diwakar Dev Sharma, Additional Advocate General.

Bipin Chander Negi, Judge (oral)

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

squarely covered by the judgment rendered by this Court in CWP No.342 of 2021

titled Yashwant Singh and others vs. State of Himachal Pradesh and others

along-with connected matters, on 31.08.2022.

2. Learned counsel for the petitioner further submits that benefits in

view of the aforesaid judgment have been granted by the respondents/State.

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

the grievances being raised in the present petition, the petitioner has made an

appropriate representation dated 02.11.2023 to the concerned quarters. The

same is appended along with the present petition as Annexure P-2.

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

4. In view of above, learned Additional Advocate General submits that

the representation so made 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.

                                                  ( Bipin Chander Negi)
September 26, 2024 (KS)                                   Judge



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