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Judgment
6 paragraphs · 249 words@JUDGEMENTTAG- JUDGEMENT
Satyen Vaidya, J
Notice. Mr. L.N. Sharma, learned Addl. Advocate General, appears and waives service of notice on behalf of the respondents.
Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the Judgment passed by a coordinate Bench of this Court in CWP No. 2500 of 2021, titled as Ranjit Singh & Ors. vs. State of H.P. & Ors. along with connected matters on 07.07.2023. He further submits that petitioner shall be content in case the respondents are directed to consider the case of the petitioner in time bound manner in light of judgment ibid.
Accordingly, the petition is disposed of without making any comments on the merits of the case of the petitioner. It is directed that respondents shall consider the case of the petitioner in light of judgment passed by a coordinate Bench of this Court in CWP No. 2500 of 2021, titled as Ranjit Singh & Ors. vs. State of H.P. & Ors. along with connected matters on 07.07.2023, within eight weeks from today and will decide the same by passing a speaking order. In case, the petitioner is found similarly situated as petitioners in CWP No. 2500 of 2021, titled as Ranjit Singh & Ors. vs. State of H.P. & Ors. along with connected matters on 07.07.2023, he shall also be granted the same benefits as granted to petitioner in above referred case.
Pending miscellaneous application(s), if any, also stand disposed of.