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Joginder Singh And Ors vs State Of H.P. And Ors

High Court Of Himachal Pradesh · Decided on 4 April 2024 · Citation: (2024) 04 SHI CK 0015

HON’BLE JUDGES
Satyen Vaidya, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 1902 Of 2024
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Judgment

6 paragraphs · 185 words

Satyen Vaidya, J

1.

Learned counsel for the petitioners submits that the case of the petitioners is squarely covered by the judgment passed by Division Bench of this Court in CWPOA No. 1745 of 2020, titled as Chaman Lal and Ors. Vs. State of H.P. and Ors.,

2.

decided on 28.09.2023. He further submits that the petitioners shall be content in case the respondents are directed to consider the case of the petitioners 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 respondent No. 2 to consider and decide the case of the petitioners in light of the judgment passed by Division Bench of this Court in CWPOA No. 1745 of 2020, within eight weeks from today by passing a detailed and reasoned order. In case, the petitioners are found similarly situated as petitioners in CWPOA No. 1745 of 2020, they will also be granted the same benefits as granted to the petitioners in above referred case.

5.

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