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Judgment
Satyen Vaidya, J
Notice. Ms. Shrutika, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, appears and waives service of notice on behalf of the respondents.
This petition is being disposed of at this stage on the representation of the learned counsel for the petitioner to the effect that the case of the petitioner is squarely covered by the judgment passed by Division Bench of this Court on 17. 07.2014 in CWP No.3050 of 2014 titled as ‘Nek Ram vs. State of Himachal Pradesh & Ors.’. He further submits that the petitioner shall be content at this stage in case respondents are directed to consider and decide the case of the petitioner in light of the judgment passed in Nek Ram’s case (supra) in a time bound manner.
Prayer being innocuous is not opposed.
Accordingly, the petition is disposed of with direction to respondents to consider and decide the case of the petitioner in light of judgment passed by Division Bench of this Court on 17.07.2014 in CWP No.3050 of 2014 titled as ‘Nek Ram vs. State of Himachal Pradesh & Ors.’, within eight weeks from the date of production of a copy of this order.
Pending miscellaneous applications, if any, shall also stand disposed of.