Mathur Singh & Ors vs State Of Himachal Pradesh & Ors
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Himachal Pradesh High Court

Mathur Singh & Ors vs State Of Himachal Pradesh & Ors on 25 August, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                  CWP No.13489 of 2025
                                           Date of Decision: 25.08.2025
    _____________________________________________________________________




                                                               .
    Mathur Singh & Ors.                                         .........Petitioners





                                           Versus
    State of Himachal Pradesh & Ors.                           .......Respondents
    Coram





    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?
    For the Petitioners:      Mr. Afreen Kaushal, Advocate vice Mr.
                              Vikram Jeet Singh, Advocate.





    For the respondents: Mr. Anup Rattan, Advocate General, Mr. Rajan
                         Kahol & Mr. Vishal Panwar, Additional
                         Advocates General with Mr. Ravi Chauhan,
                         Deputy Advocate General.
    ___________________________________________________________________________

    Sandeep Sharma, J. (Oral)

Before reply, if any, from the respondents could be

received, learned counsel representing the petitioners, on instructions,

states that petitioners would be content and satisfied in case their

representations are considered and decided in the light of judgment

passed by Division Bench this Court in CWPOA No. 5536 of 2020 titled

Sanjay Kumar Vs. State of Himachal Pradesh & Ors. alongwith

connected matters.

3. While putting in appearance on behalf of respondents, Mr.

Vishal Panwar, learned Additional Advocate General, fairly states that

representation, if any, filed by the petitioners shall be considered and

decided expeditiously.

4. Consequently, in view of the aforesaid fair stand adopted

by learned Additional Advocate General, coupled with the fact that

petitioners have already filed representation for redressal of their

.

grievance (Annexure P-2), this Court, without going into the merits of

the case, deems it fit to dispose of the present petition with a direction

to the respondents to consider and decide the representation of the

petitioners in light of judgment passed by this Court in Sanjay

Kumar (supra), expeditiously, preferably within a period of six weeks

from today. Ordered accordingly. Needless to say, authority concerned,

while doing the needful in terms of instant order, shall afford an

opportunity of being heard to the petitioners and pass speaking order

thereafter. Pending applications, if any, stand disposed of.

    August 25, 2025                                   (Sandeep Sharma),
         (sunil)                                           Judge