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Dr. Vinay Patyal vs State Of HP. And Ors.

High Court Of Himachal Pradesh · Decided on 13 October 2023 · Citation: (2023) 10 SHI CK 0037

HON’BLE JUDGES
Satyen Vaidya, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 6204 Of 2023
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Judgment

5 paragraphs · 204 words

Satyen Vaidya, J

1.

Notice. Mr. Rahul Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3-State.

2.

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. 2108 of 2023, titled Bhagat Ram Vs. Himachal Road Transport Corporation and Ors., on 31.05.2023. He further submits that petitioner shall be content in case the respondents are directed to consider the case of the petitioner in time bound manner in light of judgment ibid.

3.

Accordingly, the petition is disposed of without making any comments on the merits of the case of the petitioner. It is directed that respondents shall consider the case of the petitioner in light of judgment passed by this Court in CWP No. 2108 of 2023, within eight weeks from today and will decide the same by passing a speaking order. In case, the petitioner is found similarly situated as petitioners in CWP No. 2108 of 2023, he will also be granted the same benefits as granted to petitioners in above referred case.

4.

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