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Judgment
6 paragraphs · 205 wordsSatyen Vaidya, J
Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, appears and waives service of notice on behalf of respondents/State.
Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the judgment passed by Division Bench of this Court in CWPOA No. 690 of 2019 alongwith connected matters, titled as Rajinder Kumar Vs. State of H.P. and Ors., decided on 11.03.2022. He further submits that petitioner shall be content in case the respondents are directed to consider the case of the petitioner in a time bound manner in light of judgment ibid.
Prayer being innocuous is not opposed.
Accordingly, the petition is disposed of by directing respondent No. 2 to consider and decide the case of the petitioner in light of the judgment passed by Division Bench of this Court in CWPOA No. 690 of 2019 alongwith connected matters, within eight weeks from today by passing a detailed and reasoned order. In case, the petitioner is found similarly situated as petitioner in CWPOA No. 690 of 2019, he will also be granted the same benefits as granted to petitioner in above referred case.
Pending miscellaneous application(s), if any, shall also stand disposed of.