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Jaiwanti vs State Of H.P. & Another

High Court Of Himachal Pradesh · Decided on 27 September 2023 · Citation: (2023) 09 SHI CK 0076

HON’BLE JUDGES
Satyen Vaidya, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 6612 Of 2023
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Judgment

4 paragraphs · 189 words

Satyen Vaidya, J

1.

Notice. Learned Additional Advocate General accepts notice on behalf of the respondents.

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. 342 of 2021 alongwith connected matters on 31.8.2023. 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 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 Division Bench of this Court in CWP No. 342 of 2021, 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. 342 of 2021, he will also be granted the same benefits as granted to petitioners in above referred case. Pending miscellaneous application, if any, also stand disposed of.