Manoj Kumar & Ors vs State Of Himachal Pradesh & Ors
2025 Latest Caselaw 10786 HP

Himachal Pradesh High Court

Manoj Kumar & Ors vs State Of Himachal Pradesh & Ors on 31 December, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                  CWP No.20813 of 2025
                                           Date of Decision: 31.12.2025
    _____________________________________________________________________




                                                               .
    Manoj Kumar & 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. L.S. Mehta, Advocate.




                                      of
    For the respondents:      Mr. Rajan Kahol & Mr. Vishal Panwar,
                              Additional Advocates General with Mr. Ravi
                   rt         Chauhan & Mr. Anish Banshtu, Deputy
                              Advocates General.
    ___________________________________________________________________________
    Sandeep Sharma, J. (Oral)

Before reply, if any, from the respondents could be

received, learned counsel representing the petitioners, while inviting

attention of this Court to judgment passed by Coordinate Bench this

Court in CWP No.1638 of 2024 titled Mohit Sharma & Anr. Vs. State

of Himachal Pradesh & Ors., states that issue raised in the instant

proceedings already stands adjudicated by Coordinate Bench of this

Court in Mohit Sharma (supra) and as such, petitioners would be

content and satisfied in case directions are issued to the respondents

to consider the representations of the petitioners in light of aforesaid

judgment in a time bound manner.

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

Rajan Kahol, learned Additional Advocate General, states that he is

not averse to aforesaid innocuous prayer made on behalf of the

petitioners.

3. Consequently, in view of the above, 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

representations of the petitioners (Annexure P-3) in light of Mohit

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

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

while doing the needful in terms of instant order, shall afford an rt opportunity of being heard to the petitioners and pass speaking order

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

    December 31, 2025                                (Sandeep Sharma),


         (sunil)                                          Judge