Shyam Lal vs State Of H.P. And Another

Ajay Mohan Goel, J

Learned counsel appearing for the petitioner submits that the issue raised in the case at hand stands already adjudicated vide judgment dated 05.01.2021, passed by a Co-ordinate Bench of this Court in CWP No. 3628 of 2020 in case titled Inder Singh Vs. State of H.P. and others, and as such, the petitioner would be content and satisfied in case the respondents are directed to consider and decide his case in light of the directions issued in the aforesaid judgment.

Learned Additional Advocate General is not averse to the aforesaid innocuous prayer made by the petitioner.

Consequently, in view of the above, without going into the merits of the case, the present petition is disposed of with direction to the respondents to consider the case of the petitioner in light of the judgment passed in Inder Singh’s case (supra), expeditiously, preferably within two months. Needless to say, authority while doing the needful in terms of instant order shall afford an opportunity of hearing to the petitioner and pass a speaking order. Liberty is reserved to the petitioner to file appropriate proceedings in the appropriate Court of law, if he still remains aggrieved. Pending miscellaneous applications, if any, also stand disposed of.