Himachal Pradesh High Court
Manoj Kumar Sharma And Others vs The State Of H.P. And Others on 12 May, 2015
Bench: Rajiv Sharma, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA .
C.W.P. No.2600 of 2015.
Date of decision:_12.05.2015.
Manoj Kumar Sharma and others .....Petitioner s.
Versus The State of H.P. and others ..... Respondents.
Coram The Hon'ble Mr. Justice Rajiv Sharma, Judge. The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting? 1 For the Petitioners : Ms.Babita, Advocate vice Mr.A.K.Gupta, Advocate.
For the Respondents : Mr.Shrawan Dogra, Advocate General with Mr.Romesh Verma, Mr. Anup Rattan, Additional Advocate Generals and Mr. J.K.Verma, Deputy Advocate General.
Rajiv Sharma, Judge (Oral) .
Learned counsel appearing for the petitioner s submits that the present lis is squarely covered by the judgment dated 28.07.2010 rendered by a Division Bench of this Court in Rakesh Kumar versus State of H.P. and others in CWP No. 2735 of 2010.
2. Consequently, the present petition is disposed of with a direction to the respondents to consider the case of the petitioners, wi thin a period of six weeks from today, strictly in view of the principles laid down in the aforementioned judgment. The pending application(s), if any, are also disposed of. No costs.
( Rajiv Sharma), Judge.
May 12, 2015. (Tarlok Singh Chauhan), (krt) Judge.
Whether the reporters of the local papers may be allowed to see the Judgment?
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