Kashmir Singh vs State Of H.P. & Another
2025 Latest Caselaw 7708 HP

Himachal Pradesh High Court

Kashmir Singh vs State Of H.P. & Another on 26 August, 2025

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                   CWP No. 13698 of 2025
                                   Date of decision : 26.8.2025.




                                                                        .

    Kashmir Singh                                                     ...Petitioner.
                                   Versus





    State of H.P. & another                                          ...Respondents.

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

    Whether approved for reporting?1
    For the petitioner

    For the respondents
                                  :

                                      :

                                           Mr. Adarsh K. Vshista, Advocate.

                                           Mr. Anup Ratten, Advocate General

                                           with Mr. Vishwadeep Singh, Addl.
                                           A.G.

    Satyen Vaidya, Judge (Oral):

Notice. Mr. Vishwadeep Singh, learned Additional

Advocate General, accepts notice on behalf of the respondents.

2. Learned counsel for the petitioner submits that the

case of the petitioner is squarely covered by a judgment passed

by the Coordinate Bench of this Court in CWP No. 3993 of

2021, titled as, Jitender Singh Rangta & others vs. State of

H.P. & another, decided on 7.4.2025 along with connected

matter, Annexure-3. He further submits that the petitioner has

already submitted a representation to the competent authority

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

and copy of which has been placed on record as Annexure P-4.

It is further submitted that the petitioner shall be satisfied at

.

this stage in case respondent No. 2 is directed to consider and

decide the representation Annexure P-4 of the petitioner in a

time bound manner in light of the judgment Annexure P-3

(supra).

3. The prayer being innocuous is not opposed.

4. Accordingly, the petition is disposed of with

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

of the petitioner within a period of eight weeks, in light of

judgment passed by the Coordinate Bench of this Court in CWP

No. 3993 of 2021, titled as, Jitender Singh Rangta & others vs.

State of H.P. & another, decided on 7.4.2025 along with

connected matter. Needless to say that in case the petitioner is

found similarly situated, as the petitioner in CWP No. 3993 of

2021, he shall also be granted the benefits as have been

granted to the petitioners in CWP No. 3993 of 2021. Pending

miscellaneous applications, if any, also stand disposed of.

                                                 (Satyen Vaidya)
    26th August, 2024                                 Judge
         (kck)