Rashmi Thakur vs State Of Himachal Pradesh And Ors

Sandeep Sharma, J

Learned counsel for the petitioner states that petitioner would be content and satisfied that in case, respondents are directed to consider the case of the petitioner in light of the judgment dated 11.3.2019 rendered by the Division Bench of this Court in CWP No. 2218 of 2018 titled Sangeeta Devi and Ors. v. State of Himachal Pradesh and Ors. Learned Additional Advocate General is not averse to the aforesaid prayer made on behalf of the petitioner.

Consequently, in view of the above, present petition is disposed of with direction to the respondents to consider and decide the case of the petitioner strictly in light of the aforesaid judgment rendered by the Division Bench of this court and in case petitioner is found to be similarly situate, benefit arising out of the aforesaid judgment may also be extended/accorded to the petitioner expeditiously, preferably within a period of two months from the date of production of certified copy of the instant judgment. Liberty is also reserved to the petitioner to approach appropriate court of law, if he still remains aggrieved. Pending applications, if any, also stand disposed of.

Authenticated copy.