Param Dev vs State Of H.P. And Ors.

Sandeep Sharma, J

Learned counsel for the parties are ad-idem that the case of the petitioner is squarely covered by the judgment dated 17.7.2014, passed by a coordinate Bench this Court in CWP No. 3050 of 2014, titled Nek Ram v. State of HP and Ors.

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, 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 and, in case, the petitioner is found to be similarly situate to that of the petitioner in the judgment (supra), the admissible benefits be released in his favour, within eight weeks from today.

In the aforesaid terms, present petition is disposed of alongwith pending application(s), if any.