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Judgment
5 paragraphs · 263 wordsSatyen Vaidya, J
Notice. Mr. L. N. Sharma, Additional Advocate General, appears and waives service of notice on behalf of respondent No.1 and Mr. Yashvir Singh Rathore, Advocate, appears and waives service of notice on behalf of respondents No.2 and 3.
Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the Judgment passed by a Division Bench of this Court in CWP No. 2004 of 2017, titled as Sh. Taj Mohammad and Ors. vs. State of Himachal Pradesh & Ors., with connected matter on 3.08.2023. He further submits that petitioner shall be content in case the respondents are directed to consider the case of the petitioner in time bound manner in light of judgment ibid.
Accordingly, the petition is disposed of without making any comments on the merits of the case of the petitioner. It is directed that respondents shall consider the case of the petitioner in light of judgment passed by Division Bench of this Court in CWP No. 2004 of 2017, titled as Sh. Taj Mohammad and Ors. vs. State of Himachal Pradesh & Ors., with connected matter on 3.08.2023, within eight weeks from today and will decide the same by passing a speaking order. In case, the petitioner is found similarly situated as petitioners in CWP No. 2004 of 2017, titled as Sh. Taj Mohammad and Ors. vs. State of Himachal Pradesh & Ors., he shall also be granted the same benefits as granted to petitioners in above referred case.
Pending miscellaneous application(s), if any, also stand disposed of.