Leena Sharma vs State Of H.P. & Others

Satyen Vaidya, J

Notice. Mr. L.N. Sharma, Additional Advocate General, appears and waives service of notice on behalf of the respondents.

This petition is being disposed of at this stage on the representation of the learned counsel for the petitioner to the effect that the case of the petitioner is squarely covered by the judgment passed by a Coordinate Bench of this Court on 29.06.2022 in CWPOA No.7661 of 2019 titled as ‘Pushap Raj Khimta and Others versus State of Himachal Pradesh and Others’. It has further been represented that the petitioner shall be content at this stage in case the Competent Authority is directed to consider and decide the case of the petitioner in light of the judgment passed in Pushap Raj Khimta’s case (supra) in a time bound manner.

Prayer being innocuous has not been opposed on behalf of the respondents.

Accordingly, the petition is disposed of with direction to respondent No.2 to consider and decide the case of the petitioner in light of judgment passed by a Coordinate Bench of this Court on 26.06.2022 in CWPOA No.7661 of 2019 titled as ‘Pushap Raj Khimta and Others versus State of Himachal Pradesh and Others’, within eight weeks from the date of production of a copy this order.

Pending miscellaneous applications, if any, shall also stand disposed of.