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Judgment
Satyen Vaidya, J
Notice. Mr. Shivank Singh Panta, Advocate, appears and waives service of notice on behalf of the respondents.
Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the Judgment passed by a coordinate Bench of this Court in CWP No. 4427 of 2023 along with other connected matters, titled as Tulsi Ram vs. The Himachal Pradesh Tourism Development Corporation Ltd. & Ors., on 11th January, 2024. 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 a coordinate Bench of this Court in CWP No. 4427 of 2023 along with other connected matters, titled as Tulsi Ram vs. The Himachal Pradesh Tourism Development Corporation Ltd. & Ors., on 11th January, 2024, within four 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. 4427 of 2023 along with other connected matters, titled as Tulsi Ram vs. The Himachal Pradesh Tourism Development Corporation Ltd. & Ors., on 11th January, 2024, he shall also be granted the same benefits as granted to the petitioners in above referred case within four weeks thereafter.
Pending miscellaneous application(s), if any, also stand disposed of.