_____________________________________________________________________ vs State Of Himachal Pradesh And Ors
2025 Latest Caselaw 359 HP

Himachal Pradesh High Court

_____________________________________________________________________ vs State Of Himachal Pradesh And Ors on 2 May, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

  IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                               CWP No.3769 of 2025
                                         Date of Decision: 2.5.2025
_____________________________________________________________________
Megh Singh
                                                         .........Petitioner
                                 Versus
State of Himachal Pradesh and Ors.
                                                        .......Respondents

Coram

Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?

For the Petitioner:       Mr. Munish Datwalia and Mr. Ram Kumar,
                          Advocates.

For the respondents:      Mr. Anup Rattan, Advocate General with Mr.
                          Rajan Kahol and Mr. B.C. Verma, Additional
                          Advocates General and Mr. Ravi Chauhan,
                          Deputy Advocate General.
___________________________________________________________________________
Sandeep Sharma, J. (Oral)

Learned counsel for the petitioner, states that petitioner

would be content and satisfied in case directions are issued to the

respondents to consider and decide case of the petitioner in light of

judgment dated 7.7.2023, rendered by Coordinate Bench of this

Court in CWP No. 2500 of 2021, titled as "Ranjit Singh and Ors. v.

State of Himachal Pradesh and Ors." (alongwith connected

matters) in a time bound manner. Mr. B.C. Verma, learned

Additional Advocate General, is not averse to the aforesaid innocuous

prayer made by the petitioner.

2. Having perused aforesaid judgment sought to be relied

upon vis-à-vis issue raised in the petition at hand, this Court finds

that issue raised in the instant petition already stands adjudicated in

the aforesaid judgment and as such, no prejudice would be caused to

either of the parties in case respondents are directed to consider and

decide case of the petitioner in light of the aforesaid judgment.

3. Consequently, in view of the above, present petition is

disposed of with direction to the respondents to consider and decide

case of the petitioner in light of Ranjit Singh's case (supra),

expeditiously, preferably, within four weeks. In case, petitioner is

found to be similarly situate to the petitioner in the aforesaid

judgment, he would be extended similar benefits. Needless to say,

authority concerned while doing the needful in terms of the instant

order shall afford an opportunity of hearing to the petitioner and pass

a speaking order thereupon. All pending applications stand disposed

of.

May 2, 2025                                     (Sandeep Sharma),
      (manjit)                                         Judge