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Judgment
6 paragraphs · 219 words@JUDGEMENTTAG- JUDGEMENT
Satyen Vaidya, J
Notice. Mr. Dalip Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents-State.
Learned counsel for the petitioners submits that the case of the petitioners is squarely covered by the judgment passed by this Court in CWPOA No. 4355 of 2019, dated 29.07.2022, titled as Purshottam Dutt Vs. State of H.P. and anr. He further submits that petitioners shall be content at this stage in case respondents are directed to consider the case of the petitioners in a time bound manner in light of judgment ibid. He further submits that the judgment has already been implemented by the respondents-State.
Without adverting to the merits of the case, the writ petition is disposed of with the direction to respondent No. 2 to consider and decide the case of the petitioners in light of judgment passed by this Court in CWPOA No. 4355 of 2019, dated 29.07.2022, titled Purshottam Dutt Vs. State of H.P. and anr., within eight weeks from today. In case, the petitioners are found similarly situated to the petitioner in above noted matter, they will also be granted the same benefits as made available to the petitioner in CWPOA No. 4355 of 2019.
Pending miscellaneous application(s), if any, shall also stand disposed of.