Anjna Kumari And Others vs State Of H.P. And Others

Jyotsna Rewal Dua, J

Notice.  Mr.  L.N.  Sharma,  learned  Additional Advocate General, appears and waives service of notice on behalf of the respondents.

With the consent of learned counsel for the parties, the matter is heard at this stage.

Learned counsel for the petitioners submitted that the respective cases of the petitioners and grievances raised by them have already been adjudicated upon in CWP No.2500 of 2021 (Ranjit Singh and others Versus State of H.P. and others), decided alongwith connected matters on 07.07.2023. Learned counsel further submitted that the aforesaid judgment has already been implemented by the respondents themselves vide office order dated 20.09.2023. Learned counsel also submitted that the petitioners would be content in case a direction is issued to the respondents/competent authority to consider and decide the respective cases of the petitioners for redressal of their grievances raised in the writ petition in light of the aforesaid judgment within a fixed time schedule. Learned Additional Advocate General is not averse to this prayer.

Having regard to the afore-submissions, but without examining the merits of the matter, this writ petition is disposed of by directing the respondents/ competent authority to consider and decide the respective cases of the petitioners for redressal of their grievances raised in the writ petition, in accordance with law and taking into consideration the above judgment in the case of Ranjit Singh, supra, within a period of six weeks from today. In case the petitioners are found to be similarly situated, then the benefit extended to the petitioners in the aforesaid judgment, shall also be extended to the petitioners in the instant case as well. The decision so arrived at shall also be communicated to the petitioners.

The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.