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Kishore Kumar vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 28 November 2023 · Citation: (2023) 11 SHI CK 0078

HON’BLE JUDGES
Satyen Vaidya, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 7702 Of 2023
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Judgment

4 paragraphs · 199 words

Satyen Vaidya, J

1.

Notice. Learned Deputy Advocate General accepts notice on behalf of the respondents.

2.

Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the judgment passed by Co-ordinate Bench of this Court on 29.6.2022 in CWPOA No. 7661 of 2019, titled Pushap Raj Khimta & others vs. State of H.P. & others. 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.

3.

Accordingly, the petition is disposed of with the direction to respondent No.2 to consider the case of the petitioner within eight weeks from today in light of judgment passed in CWPOA No. 7661 of 2019 titled Pushap Raj Khimta & others vs. State of H.P. & others and decide the same by passing a speaking order. Needless to say, in case the petitioner is found entitled to the same relief(s) as granted to the petitioners in CWPOA No. 7661 of 2019, the same and identical relief will be granted to the petitioner within the aforesaid period. Pending miscellaneous application, if any, also stand disposed of.