Himachal Pradesh High Court
Surinder Mohan And Others vs State Of Himachal Pradesh & Others on 25 November, 2022
Bench: Sabina, Sushil Kukreja
1
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.8159 of 2022
Date of decision : 25th November, 2022
.
Surinder Mohan and others ...... Petitioners
Versus
State of Himachal Pradesh & others ......Respondents
Coram:
The Hon'ble Ms. Justice Sabina, Judge.
The Hon'ble Mr. Justice Sushil Kukreja, Judge.
Whether approved for reporting?1
For the Petitioners : Mr. Mukul Sood, Advocate.
For the Respondents : Mr. Ashwani K. Sharma, Additional Advocate
r General, for the State.
Sabina, Judge (oral)
Learned counsel for the petitioners has submitted that the issue in question is squarely covered by the judgment rendered in CWP No.1853 of 2009-D, titled Arpana Bali versus The State of Himachal Pradesh and Others, decided on 10.04.2013, and the said judgment, in turn, stands implemented by the respondents. This is a similar matter, which is required to be considered by the employer.
2. Accordingly, the present writ petition is disposed of with a direction to respondent No.2 to consider and decide the case of the petitioners in light of the averments made in this petition and, more particularly, the judgment in Arpana Bali's case supra, which stands implemented.
Needful be done within four weeks from today and in case the petitioners 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 29/11/2022 20:31:50 :::CIS 2are similarly situated to Arpana Bali's case, then consequential action be taken within two weeks.
3. Pending miscellaneous application(s), if any, shall also stand .
disposed of.
4. To come up for compliance on 8.3.2023.
( Sabina )
Judge
November 25, 2022 (ks)
to ( Sushil Kukreja)
Judge
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