Dr. Kishori Lal Sharma vs State Of Himachal Pradesh And Others

Sandeep Sharma, J

Learned Counsel appearing for the petitioner, on instructions, states that the case of his client is squarely covered by a judgment rendered by a

Coordinate Bench of this Court in CWPOA No.1184 of 2020, titled Dr. D.R. Barwal and others vs. State of Himachal Pradesh and others, decided on

4.5.2021. Mr. Chatterji, further states that his client shall be content and satisfied if a direction is issued to the respondents to consider the prayer

made in the present petition, in light of the aforesaid judgment.

Learned Senior Additional Advocate General is not averse to the aforesaid innocuous prayer made on behalf of the petitioner.

Consequently, in view of above, present petition is disposed of with a direction to the respondents to consider and decide the case of the petitioner,

in light of the judgment (supra), expeditiously, preferably within four weeks. Needless to say, respondents shall afford opportunity of hearing to the

petitioner and shall pass a speaking order thereafter. Liberty is reserved to the petitioner to file appropriate proceedings in appropriate court, if he still

remain aggrieved.

Petition stands disposed of in the aforesaid terms alongwith all pending applications.

Copy Dasti.