Tarun And Others vs State Of Himachal Pradesh And Others

Sandeep Sharma, J

Learned counsel representing the petitioners states that his clients would be content and satisfied in case prayer made in the instant petition is considered and decided by the competent authority in terms of judgment passed by H.P. State Administrative Tribunal in O.A. No.3717 of 2016, titled Yogender and others vs. State of H.P. and others, in a time bound manner. Learned Additional Advocate General representing the respondents is not averse to aforesaid innocuous prayer made on behalf of the petitioners..

Having perused the averments contained in the petition as well as relief prayed therein vis-à-vis judgment sought to be relied upon, this Court finds that the issue raised in the instant petition already stands adjudicated in the aforesaid judgment and as such, no prejudice, if any, would be caused to either of the parties, if the respondents are directed to consider and decide the case of the petitioners in light of aforesaid judgment.

Consequently, in view of the above, the present petition is disposed of with a direction to the respondents to consider and decide the case of the petitioners in light of aforesaid judgment, expeditiously, preferably within a period of four weeks. In case, petitioners are found to be similarly situate to the petitioners in the aforesaid judgment, they would be extended similar benefits. Needless to say, authority concerned while doing the needful in terms of instant order shall afford an opportunity of being heard to the petitioners and pass detailed speaking order thereupon. Liberty is reserved to the petitioners to file appropriate proceedings in appropriate Court of law, if they still remain aggrieved. Pending application(s), if any, also stands disposed of.