Himachal Pradesh High Court
Bhawani Devi And Ors vs State Of Himachal Pradesh And Ors on 17 October, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
Civil Writ Petition No. 7775 of 2023
Date of Decision: 17.10.2023
_____________________________________________________________________
Bhawani Devi and Ors.
.........Petitioners
Versus
State of Himachal Pradesh and Ors.
of
.......Respondents
Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
rt
Whether approved for reporting?
For the Petitioners: Mr. R. L. Chaudhary and Mr. H.R. Sidhu,
Advocates.
For the respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr.
B.C. Verma, Additional Advocates General
with Ms. Sunaina and Mr. Ravi Chauhan,
Deputy Advocates General.
___________________________________________________________________________
Sandeep Sharma, J. (Oral)
Notice. Mr. Rajan Kahol, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
2. Learned counsel for the petitioners submits that the case of the petitioners is covered by the judgment passed by this Court in CWP No.2171 of 2023, titled as Hem Raj vs. State of H. P. & Ors, decided on 4th September, 2023, along with connected matters and the instant petition can be disposed of by directing ::: Downloaded on - 17/10/2023 20:52:24 :::CIS -2- respondents/competent authority to decide the case of the petitioners .
in terms of the aforesaid judgment.
3. Since, the petitioners have their separate cases and having different facts/situations, the prayer on behalf of the petitioners cannot be considered in this petition. Accordingly, this petition is treated to be a petition on behalf of petitioner No.1 only and of rest of the petitioners shall be at liberty to file their separate petitions, if so advised. Since, the petitioners have already filed the court fee in rt the instant petition, and in case they choose to file fresh petitions, they will not be required to file court fee again.
4. Learned counsel for the petitioner No.1 submits that petitioner will be content in case the respondents are directed to consider the case of petitioner No.1 in a time bound manner in light of the judgment passed by this Court in CWP No.2171 of 2023, titled as Hem Raj vs. State of H. P. & Ors, decided on 4th September, 2023, along with connected matters.
5. Accordingly, the petition is disposed of without making any comments on the merits of the case of petitioner No.1 by directing that respondents shall consider the case of petitioner No.1 in light of Hem Raj (supra) within four weeks from today and will decide the same by passing a speaking order. In case, petitioner No.1 is found similarly situated as petitioner(s) in Hem Raj's case (supra), she will ::: Downloaded on - 17/10/2023 20:52:24 :::CIS -3- also be granted the same benefits as granted to petitioner in above .
referred case.
6. All pending applications also stand disposed of.
October 17, 2023 (Sandeep Sharma),
manjit Judge
of
rt
::: Downloaded on - 17/10/2023 20:52:24 :::CIS