Parmod Kumar & Ors vs State Of Himachal Pradesh & Anr
2025 Latest Caselaw 8302 HP

Himachal Pradesh High Court

Parmod Kumar & Ors vs State Of Himachal Pradesh & Anr on 30 August, 2025

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       CWP No.14020 of 2025
                                                  Date of decision: 30.08.2025

    Parmod Kumar & Ors.                                                  ...Petitioners.




                                                                        .

                                          Versus

    State of Himachal Pradesh & Anr.                                 ...Respondents.





    Coram:
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.
    Whether approved for reporting?1





    For the petitioners               :     Mr.     Ganesh                   Barowalia,
                                            Advocate.
    For the respondents               :     Mr. Anup Rattan, Advocate
                      r                     General   with    Mr.   Rajat

                                            Choudhary, Assistant Advocate
                                            General.
    Satyen Vaidya, Judge (Oral):

Notice. Mr. Rajat Choudhary, Assistant Advocate

General, appears and waives service of notice on behalf of

the respondents.

2. Learned counsel for the petitioners submits that

the case of the petitioners is squarely covered by a judgment

passed by the Coordinate Bench of this Court in CWP

No.1638 of 2024 (Mohit Sharma & Anr. vs. State of

Himachal Pradesh & Ors.) decided on 29.11.2024. He

further submits that the petitioners have already submitted

representation to the competent authority and copy of which

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

has been placed on record as Annexure P-7. It is further

submitted that the petitioners shall be satisfied at this stage,

in case the respondents/competent authority is directed to

.

consider and decide the representation of the petitioners,

Annexure P-7, in a time-bound manner in light of the

aforesaid judgment.

3. The prayer being innocuous is not opposed.

4. Accordingly, the petition is disposed of with

directions to the respondents/competent authority to

consider and decide the aforesaid representation of the

petitioners within a period of eight weeks, in light of

judgment passed in Mohit Sharma (supra). Needless to say

that in case the petitioners are found similarly situated, as

the petitioners in aforesaid judgment, they shall also be

granted the same benefits as have been granted to the

petitioners in the aforesaid judgment. Pending miscellaneous

applications, if any, also stand disposed of.

                                                   (Satyen Vaidya)
    30th August, 2024                                   Judge
         (Pardeep)