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Judgment
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 petitioners to the effect that the case of the petitioners is squarely covered by the judgment passed by Division Bench of this Court on 07.11.2012 in CWP No.4954 of 2012-F and connected matters titled as ‘Madan Lal and Others versus State of Himachal Pradesh and Others’. It has further been represented that the petitioners shall be content at this stage in case the Competent Authority is directed to consider and decide the case of the petitioners in light of the judgment passed in Madan Lal’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 petitioners in light of judgment passed by Division Bench of this Court on 07.11.2012 in CWP No.4954 of 2012-F and connected matters titled as ‘Madan Lal 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.