Himachal Pradesh High Court

Sushant Sharma vs State Of H.P. & Others on 1 April, 2025

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                          CWPOA No. 3762 of 2020
                          Date of decision : 01.04.2025.
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Sushant Sharma                                        ...Petitioner.
                          Versus
State of H.P. & others                               ...Respondents

Coram:
The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1
For the petitioner          :       Mr. Surinder Saklani, Advocate.

For the respondents             :   Mr. Gautam Sood, DAG               for
                                    respondents No. 1 to 3.

                                    Mr. Nitin Thakur, Advocate, for
                                    respondent No.4.

Satyen Vaidya, Judge (oral):

Learned counsel for the petitioner submits that

the case of the petitioner is squarely covered by the

judgment passed by the Coordinate Bench of this Court

dated 21.12.2022 in CWPOA No. 6997 of 2020, titled as,

Dr. Shekhar Sharma vs. State of H.P. & others. He

submits that the issue in both the cases are identical and

since the judgment in CWPOA No. 6997 of 2020 has been

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

implemented by the respondents, a direction be issued to

respondent No.2 to consider and decide the case of the

petitioner in light of the judgment in Dr. Shekhar Sharma

(supra).