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Anju Sharma And Ors vs State Of H.P. And Ors

High Court Of Himachal Pradesh · Decided on 28 November 2023 · Citation: (2023) 11 SHI CK 0084

HON’BLE JUDGES
Satyen Vaidya, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 7700 Of 2023
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Judgment

6 paragraphs · 194 words

Satyen Vaidya, J

1.

Notice. Ms. Priyanka Chauhan, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents-State.

2.

Learned counsel for the petitioners submits that the case of the petitioners is squarely covered by the judgment passed by Co-ordinate Bench of this Court on 29.06.2022 in CWPOA No. 7661 of 2019, titled Pushap Raj Khimta and Ors. Vs. State of H.P. and Ors. He further submits that the petitioners shall be content in case the respondents are directed to consider their case in light of aforesaid judgment in time bound manner.

3.

Accordingly, the petition is disposed of with the direction to respondent No. 2 to consider the case of the petitioners within six weeks from today in light of judgment passed in CWPOA No. 7661 of 2019 and decide the same by passing a speaking order.’

Needless to say, in case the petitioners are found entitled to the same relief(s) as granted to the petitioners in CWPOA No. 7661 of 2019, the same and identical relief will be granted to the petitioners within the aforesaid period.

4.

Pending miscellaneous application(s), if any, shall also stand disposed of.