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Judgment
5 paragraphs · 212 wordsSatyen Vaidya, J
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 CWP No. 2783 of 2020, titled as Rulia Ram Vs. HPTDC and Anr., decided on 11.08.2020 and CWP No.5896 of 2021 alongwith connected matters, titled as Nand Lal Vs. HPTDC and Anr., decided on 24.02.2022. 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 judgments 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 judgments passed by Division Bench of this Court in CWP No. 2783 of 2020 and CWP No. 5896 of 2021 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 CWP No. 2783 of 2020 and CWP No. 5896 of 2021, 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.