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Judgment
Satyen Vaidya, J
Notice. Mr. L. N. Sharma, 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 squarely covered by the Judgment passed by this Court in CWP No. 5043 of 2022, titled as Sunita Sangroli vs. State of Himachal Pradesh & Ors., with connected matter on 08.08.2023. He further submits that petitioners shall be content in case the respondents are directed to consider the case of the petitioners in time bound manner in light of judgment ibid.
Accordingly, the petition is disposed of without making any comments on the merits of the case of the petitioners. It is directed that respondents shall consider the case of the petitioners in light of judgment passed by this Court in CWP No. 5043 of 2022, titled as Sunita Sangroli vs. State of Himachal Pradesh & Ors., on 08.08.2023, within eight weeks from today and will decide the same by passing a speaking order. In case, the petitioners are found similarly situated as petitioner in Sunita Sangroli’s case (supra), they shall also be granted the same benefits as granted to petitioner in above referred case.
Pending miscellaneous application(s), if any, also stand disposed of.