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Judgment
Tarlok Singh Chauhan, J
Issue notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents-State.
The learned counsel for the petitioner states that the issue in question is squarely covered by a judgment rendered by this Court in CWP(T) No.
5253 of 2008, titled Narain Singh vs. State of Himachal Pradesh and others, decided on 05.03.2020.
This is the matter which is required to be looked into by the respondents. Therefore, without entering into the merits of the case, we2dispose of the
petition by directing the respondents to consider and decide the case of the petitioner in terms of the aforesaid decision and in case the same is found
to be covered, then, the same and similar benefits, as extended in Narain Singh’s case (supra), be extended to the petitioner. Pending
application(s), if any, stand(s) disposed of.