Ramesh Lal Thakur and Another vs State of H.P. and Another

Dev Darshan Sood, J.—Learned counsel for the petitioner, on instructions, does not press the present petition and submits that petitioners shall approach the respondent clearly bringing out the circumstances under which his case is covered by the decision rendered by this Court in CWP No. 415 of 2000, titled as Baldev Singh vs. State of H.P. and other, decided on 1.9.2008. Leaving the questions of law open, it is open for the petitioners to approach the respondents, as prayed for. As and when such request, if any, is received by the appropriate authority, the same shall be considered on its merits, in accordance with law within a period of eight weeks, by affording adequate opportunity of hearing/representation to the petitioner. Needless to add, the authorities shall pass a reasoned order, which shall be communicated to all concerned.

With the aforesaid observations, the present petitions stands disposed of as not pressed. All pending miscellaneous applications also stand disposed of.