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Vinod Kumar And Others vs State Of H.P And Others

High Court Of Himachal Pradesh · Decided on 21 June 2022 · Citation: (2022) 06 SHI CK 0057

HON’BLE JUDGES
Sabina, J · Satyen Vaidya, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition Nos. 3787, 3788, 3789, 3790, 3792, 3794, 3796, 3859, 3860, 3923, 3924, 3925, 3926, Of 2022
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Judgment

4 paragraphs · 133 words

Sabina, J

1.

Learned counsel for the petitioners submits that the issue in question is squarely covered by the judgment rendered by a Coordinate Bench of this Court in CWP No. 3628 of 2020, in case titled as Inder Singh versus State of H.P. & others, decided on 05.01.2021. These are the matters, which are required to be examined by the respondents.

2.

Having regard to the limited submissions and without going into the merits of the cases, the writ petitions are disposed of with a direction to the respondents to consider the cases of the petitioners in light of the aforementioned judgment, rendered by a Coordinate Bench of this Court in Inder Singh’s case (supra).

3.

The petitions stand disposed of in the aforesaid terms, so also the pending application(s), if any.