Surjit Singh vs State of Himachal Pradesh and Others

Rajiv Sharma, J.—Ms. Ranjana Parmar, learned Counsel for the Petitioner submits that the present lis is squarely covered by the judgment rendered by a coordinate Bench of this Courtin CWP T No. 2145 of 2008 titled as Mandeep Kumar and others versus State of Himachal Pradesh and others, CWP T No. 2182 of 2008 titled as Aman Dogra and others versus State of Himachal Pradesh and others and CWP T No. 2267of 2008 titled as Vinod Kumar and others versus State of Himachal Pradesh and others, decided on 21st February,2011.

Consequently, the present petitionis disposed of with adirection to the Respondent State to consider the case of the Petitioner in view of the principles laid down in the judgment cited here in above, within a period of ten weeks, after the production of certified copy of this judgment by the Petitioner. Petitioner shall also be held entitled to all the consequential benefits. The pending application(s),if any, also stands disposed of. No costs.