Mast Ram Rajput vs State Of HP And Ors

Sandeep Sharma, J

Learned counsel for the parties are ad-idem that present lis is squarely covered by the judgment dated 1.9.2020, rendered by a coordinate Bench

this Court in CWPOA No. 7945 of 2019, titled K.P. Nayar v. State of HP and Anr. (Annexure P-6).

Having carefully perused aforesaid judgment rendered by the coordinate Bench of this court, this Court finds that case of the petitioner is identical

to the aforesaid case decided by this Court. Vide aforesaid judgment, coordinate Bench of this Court has already dealt with all the points raised in the

instant petition and as such, respondents can be directed to decide the case of the petitioner, in light of the aforesaid judgment rendered by the Division

Bench of this court.

Consequently, In view of the above, the directions contained in the aforesaid judgment are ordered to be made mutatis mutandis applicable in the

present case for all intents and purposes. In the aforesaid terms, present petition is disposed of alongwith pending application(s), if any.