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Satish Kumar vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 26 December 2023 · Citation: (2023) 12 SHI CK 0072

HON’BLE JUDGES
Vivek Singh Thakur, J · Sandeep Sharma, J
RESULT
Disposed Of
CASE NUMBER
CWPOA No. 5859 Of 2020
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Judgment

6 paragraphs · 206 words

Vivek Singh Thakur, J

1.

Learned counsel for the petitioner submits that petitioner would be contended in case his case is considered and benefits to him are extended, in terms of judgment dated 29.06.2022 passed in CWPOA No.7661 of 2019, titled as Pushap Raj Khimta vs. State of H.P. & others; and judgment dated 10.12.2018, passed in CWP No.2910 of 2018, titled as The State of H.P. and others vs. Tikkam Ram, as according to the petitioner, he is similarly situated to Pushap Raj Khimta and Tikkam Ram.

2.

In view of above, respondents are directed to consider the case of the petitioner in the light of aforesaid judgments and in case he is similarly situated to the petitioners referred supra, then similar benefits be extended to him.

3.

Needful be done on or before 31.03.2024, by passing a speaking and reasoned order, after affording opportunity of personal hearing to the petitioner, if desired so. Order shall be communicated to the petitioner immediately thereafter.

4.

Needless to say that petitioner shall be at liberty to avail appropriate remedy for redressal of his grievances, if any, survive to be adjudicated/redressed after consideration order.

5.

Petition is disposed of in aforesaid terms, so also pending application(s), if any.