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Usha Devi And Ors vs State Of H.P. And Ors

High Court Of Himachal Pradesh · Decided on 6 January 2023 · Citation: (2023) 01 SHI CK 0026

HON’BLE JUDGES
Satyen Vaidya, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 4098 Of 2022
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Judgment

4 paragraphs · 123 words

Satyen Vaidya, J

1.

Learned counsel for the petitioners has submitted that the matter is squarely covered by judgment passed by a Division Bench of this Court dated 06.11.2020 in CWP No. 3544 of 2019 alongwith COPCT No. 758 of 2020.

2.

In view of the submission so made, respondent No. 2 is directed to consider the case of the petitioners in terms of aforesaid judgment, Annexure P-5, within six weeks from the date of production of the copy of this order and in case, the petitioners are found similarly situated, they be allowed all the benefits as allowed to the petitioners in CWP No. 3544 of 2019.

3.

The petition is, accordingly, disposed of, so also the pending miscellaneous application, if any.