Kuldip Singh vs State Of H.P. And Another

Jyotsna Rewal Dua, J

1 Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

This writ petition has been filed for the grant of following substantive relief:-

“(a) To issue a writ of mandamus, appropriate writ, order or direction in nature thereof, directing the respondents to extend the benefit of judgment of this Hon’ble Court rendered on 07.07.2022 in CWP No.842/2017 titled as State of HP Vs Sardari Lal with all consequential benefits.”

Learned counsel for the petitioner submitted that the case of the petitioner is squarely covered by the judgment dated 07.07.2022 passed by this Court in CWP No.842 of 2017 (State of Himachal Pradesh & others Versus Sardari Lal & another and the connected matters). Learned counsel further submitted that the petitioner would be content in case a direction is issued to the respondents/competent authority to consider and decide the case of the petitioner for redressal of his grievances raised in the writ petition in light of the aforesaid judgment within a fixed time schedule. Learned Additional Advocate General is not averse to this prayer.

Having regard to the afore-submissions, but without examining the merits of the matter, this writ petition is disposed of by directing the respondents/ competent authority to consider and decide the case of the petitioner for redressal of his grievances raised in the writ petition, in accordance with law and taking into consideration the above judgment in the case of Sardari Lal, supra, within a period of six weeks from today. The decision so arrived at shall also be communicated to the petitioner.

The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.