Jeet Ram Sharma And Others vs State Of H.P. And Others

Satyen Vaidya, J

Notice. Mr. L.N. Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.

Learned counsel for the petitioners submits that the case of the petitioners is covered by the judgment passed by a Co-ordinate Bench of this Court on 30th December, 2022 inC WPOA No. 7531 of 2019 titled Madan Lal and others vs. State of H.P and another. He further submits that the petitioners shall be content at this stage, in case the competent authority is directed to consider and decide the case of the petitioners in the light of judgment passed by this Court in Madan Lal’s case (supra).

Accordingly, the present petition is disposed of with a direction to respondent No.2 to consider and decide the case of the petitioners, strictly in terms of the judgment passed by a Co-ordinate Bench of this Court on 30th December, 2022 in CWPOA No. 7531 of 2019 titled Madan Lal and others vs. State of H.P and another, within a period of eight weeks from today on production of copy of this order.

Pending applications, if any, also stand disposed of.