Raj Kumar vs State Of H.P. & Ors

Satyen Vaidya, J

Learned counsel for the petitioner has submitted that the case of the petitioner is squarely covered by judgments passed by the co-ordinate benches of this Court in CWP No. 2467 of 2015, titled as Villam Singh vs. State of H.P. & Ors., on 7th April, 2016 and CWPOA No. 7906 of 2019, titled as Bhadur Singh & Anr. vs. State of H.P. & Ors., on 8th October, 2021. He has further submitted that his client will be contended in case the respondents are directed to consider the case of the petitioner in the light of aforesaid judgment and to pass an order within time bound manner.

Taking into consideration the submissions made by learned counsel for the petitioner, this Court feels that no prejudice shall be caused to the respondents, in case the order as prayer for on behalf of the petitioner is passed.

Accordingly, the instant petition is disposed of with a direction to respondent No.2 to consider the case of the petitioner in light of judgments noticed hereinabove and to pass a reasoned order thereon within four weeks from today. In case, the petitioner is found entitled to the same relief as granted to the petitioners in the above noted cases, he shall also be granted the same relief.

Petition stands disposed of, so also, the pending applications, if any.