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Judgment
6 paragraphs · 215 wordsSatyen Vaidya, J
Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General and Mr. Tek Ram Sharma, learned counsel, appear and waive service of notice on behalf of respondents No. 1 & 2 and respondent No.3, respectively.
Learned counsel for the petitioner submits 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 Pensioner Welfare Association Vs. State of H.P. and Ors., decided on 22.03.2024. 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.
Prayer being innocuous is not opposed.
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 Division Bench of 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 petitioner in above referred case.
Pending miscellaneous application(s), if any, shall also stand disposed of.