Deepa Singh Rana And Another vs State Of Himachal Pradesh And Others

Tarlok Singh Chauhan, J

Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

With the consent of the parties, the instant petition is taken up for disposal at this stage.

Learned counsel for the petitioners states that the issue in question is squarely covered by the judgment dated 10.01.2020 (Annexure P-6) rendered by the Division Bench of this Court, authored by one of us (Justice Jyotsna Rewal Dua, Judge) in CWP No.2411 of 2019, titled Jagdish Chand Versus State of Himachal Pradesh and others, and the connected matters.

Since we have not called upon the respondents to file reply, therefore, the present petition is simply disposed of with a direction to the respondents to consider and decide the respective cases of the petitioners in light of the aforesaid judgment within a period of six weeks from today. In case the claim of the petitioners is found to be covered by the said judgment, same and similar benefits be extended to them.

However, in case the claim of the petitioners is rejected, it shall always be open for them to avail such remedies as may be available under the law.

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

Authenticated copy of this judgment be supplied by the Court Master.