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Judgment
Jyotsna Rewal Dua, J
Notice. Mr. R.S. Verma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
Heard.
Learned counsel for the petitioners submitted that the respective cases of the petitioners are squarely covered by the decision dated 07.07.2022, rendered in CWP No. 842 of 2017 (State of H.P. and others Vs. Sardari Lal and Another and the connected matters). Learned counsel for the petitioners states that the petitioners would be content if the respective cases of the petitioners are considered by the respondents in light of the aforesaid judgment. Learned Addtional Advocate General has no objection to this prayer.
Having regard to above submissions and without examining the merits of the matter, this petition is disposed of by directing the respondents to consider the respective cases of the petitioners in light of the aforesaid judgment and pass appropriate orders in accordance with law within a period of six weeks from the date of receipt of copy of this order. The decision so arrived at, shall also be communicated to the petitioners.
Pending miscellaneous application(s), if any, also to stand disposed of.