CourtKutchehry.com
High CourtsSingle Bench

Paras Ram Chauhan And Anr vs State Of H.P. And Ors

High Court Of Himachal Pradesh · Decided on 5 October 2023 · Citation: (2023) 10 SHI CK 0014

HON’BLE JUDGES
Satyen Vaidya, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 7294 Of 2023
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

5 paragraphs · 211 words

Satyen Vaidya, J

1.

Notice. Ms. Priyanka Chauhan, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

2.

Learned  counsel  for  the  petitioners submits that the case of the petitioners is squarely covered by the judgment passed by Division Bench of this Court in CWP No. 7359 of 2021, decided on 01.12.2022, titled as Amita Gupta Vs. State of Himachal Pradesh and Others. She further submits that petitioners shall be content in case the respondents are directed to consider the case of the petitioners in a time bound manner in light of judgment ibid.

3.

Accordingly, the writ petition is disposed of with the direction to respondent No. 2 to consider the case of the petitioners in light of judgment passed by Division Bench of this Court in CWP No. 7359 of 2021, decided on 01.12.2022, titled as Amita Gupta Vs. State of Himachal Pradesh and Ors, within eight weeks from today and will decide the same by passing a speaking order. In case, the petitioners are found similarly situated as petitioner in CWP No. 7359 of 2021, they will also be granted the same benefits as granted to petitioner in above case.

4.

Pending miscellaneous application (s), if any, shall also stand disposed of.