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Judgment
8 paragraphs · 129 wordsMohammad Rafiq, CJ
The learned counsel for the petitioner submits that the issue, in question, is squarely covered by the judgment rendered by a Coordinate Bench of
this Court in CWP No.3628 of 2020, in case titled as Inder Singh vs. State of H.P. & others, decided on 05.01.2021. This is the matter, which is
required to be examined by the respondents.
Having regard to the limited submissions and without going into the merits of the case, the writ petition is disposed of with a direction to the
respondents to consider the case of the petitioner in the light of the aforementioned judgment rendered by a Coordinate Bench of this Court in Inder
Singh’s case.
The pending miscellaneous application(s), if any, shall also stand disposed of.