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Ramesh Lal vs State Of H.P. And Anr

High Court Of Himachal Pradesh · Decided on 10 October 2023 · Citation: (2023) 10 SHI CK 0026

HON’BLE JUDGES
Satyen Vaidya, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 7520 Of 2023
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Judgment

5 paragraphs · 218 words

Satyen Vaidya, J

1.

Notice. Mr. Rahul Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents-State.

2.

Learned counsel for the petitioner  submits that the case of the petitioner is squarely covered by the judgment passed by Division Bench of this Court in CWP No. 842 of 2017 alongwith connected matter, decided on 07.07.2022, titled as State of H,P. and Others Vs. Sardari Lal and Ors. He further submits that petitioner shall be content in case the respondents are directed to consider the case of the petitioner 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 petitioner in light of judgment passed by Division Bench of this Court in CWP No. 842 of 2017 alongwith connected matter, decided on 07.07.2022, titled as State of H,P. and Others Vs. Sardari Lal and Ors., within eight weeks from today and will decide the same by passing a speaking order. In case, the petitioner is found similarly situated as respondents in CWP No. 842 of 2017, he will also be granted the same benefits as granted to the respondents in above case.

4.

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