Himachal Pradesh High Court
Saroj Kumar Manhas & Others vs State Of H.P. & Another on 20 March, 2015
Author: Mansoor Ahmad Mir
Bench: Mansoor Ahmad Mir
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 4569 of 2012
Decided on: 20.03.2015
.
Saroj Kumar Manhas & others ...Petitioners.
Versus
State of H.P. & another ...Respondents.
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
Whether approved for reporting?
For the petitioners: Mr. Sanjeev Bhushan, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate General,
with Mr. Romesh Verma & Mr. V.S.
Chauhan, Additional Advocate Generals,
and Mr. J.K. Verma, Deputy Advocate
General.
Mansoor Ahmad Mir, Chief Justice (Oral)
It is contended by the learned counsel for the petitioners that the case of the petitioners is covered by the judgment, dated 9th January, 2013, delivered by this Court in CWP No. 8022 of 2012, titled Saroj Kumar & others versus State of H.P. & others, which was questioned before the Apex Court by filing SLP and the same was dismissed vide order, dated 17th December, 2013. It is prayed that same relief, as ::: Downloaded on - 15/04/2017 17:49:36 :::HCHP -: 2 :- granted in writ petition (supra), be granted to the petitioners herein.
.
4. In the given circumstances, I deem it proper to dispose of this writ petition by directing the respondents to examine the case of the petitioners, if it is covered by the judgment passed in CWP No. 8022 of 2012, and make a decision within six weeks from today.
5. The writ petition is disposed of accordingly alongwith all pending applications, if any.
(Mansoor Ahmad Mir) Chief Justice March 20, 2015 ( rajni ) ::: Downloaded on - 15/04/2017 17:49:36 :::HCHP