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Judgment
5 paragraphs · 199 wordsSatyen Vaidya, J
Notice. Ms. Priyanka Chauhan, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents-State.
Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the judgment passed by Division Bench of this Court in CWP No. 2004 of 2017 alongwith connected matters on 03.08.2023. He further submits that petitioner shall be content in case the respondents are directed to consider the case of the petitioner 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 petitioner. It is directed that respondents shall consider the case of the petitioner in light of judgment passed by Division Bench of this Court in CWP No. 2004 of 2017 alongwith connected matter, within eight weeks from today and will decide the same by passing a speaking order. In case, the petitioner is found similarly situated as petitioners in CWP No. 2004 of 2017, he will also be granted the same benefits as granted to petitioners in above referred case.
Pending miscellaneous application(s), if any, shall also stand disposed of.