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Jai Krishan Verma vs State Of H.P. And Ors

High Court Of Himachal Pradesh · Decided on 4 April 2024 · Citation: (2024) 04 SHI CK 0013

HON’BLE JUDGES
Satyen Vaidya, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 9418 Of 2023
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Judgment

6 paragraphs · 182 words

Satyen Vaidya, J

1.

Petitioner has appeared in person and has stated that the case of the petitioner is squarely covered by the judgment passed by this Court in CWP No. 7376 of 2023, titled as H.P. Secretariat & Other Affiliated Pensioners Welfare Association Vs. State of H.P. and Ors., decided on 22.03.2024.

He further submits that the 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 judgment ibid.

3.

Prayer being innocuous is not opposed.

4.

Accordingly, the petition is disposed of by directing respondents to consider and decide the case of the petitioner in light of the judgment passed by this Court in CWP No. 7376 of 2023, 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. 7376 of 2023, he will also be granted the same benefits as granted to the petitioner in above referred case.

5.

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