Himachal Pradesh High Court
Joginder Singh vs State Of H.P. & Others on 28 February, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 947 of 2015 alongwith CWPs No.
992 to 1000, 1086 to 1089 of 2015.
.
Date of decision: 28.02.2015
1. CWP No. 947 of 2015
Joginder Singh .....Petitioner
Versus
State of H.P. & others ....Respondents
2. CWP No. 992 of 2015
Puran Chand .....Petitioner
Versus
State of H.P. & others ....Respondents
3. CWP No. 993 of 2015
Sonu Lal .....Petitioner
Versus
State of H.P. & others ....Respondents
4. CWP No. 994 of 2015
Om Chand .....Petitioner
Versus
State of H.P. & others ....Respondents
5. CWP No. 995 of 2015
Man Singh .....Petitioner
Versus
State of H.P. & others ....Respondents
6. CWP No. 996 of 2015
Surya Prakash .....Petitioner
Versus
State of H.P. & others ....Respondents
::: Downloaded on - 15/04/2017 17:40:37 :::HCHP
-2-
7. CWP No. 997 of 2015
Hari Krishan .....Petitioner
Versus
.
State of H.P. & others ....Respondents
8. CWP No. 998 of 2015
Balak Ram .....Petitioner
Versus
State of H.P. & others ....Respondents
9. CWP No. 999 of 2015
10.
Chiranji Lal
Versus
State of H.P. & others
CWP No. 1000 of 2015
.....Petitioner
....Respondents
Parmanand .....Petitioner
Versus
State of H.P. & others ....Respondents
11. CWP No. 1086 of 2015
Bimla Devi .....Petitioner
Versus
State of H.P. & others ....Respondents
12. CWP No. 1087 of 2015
Kanhya Lal .....Petitioner
Versus
State of H.P. & others ....Respondents
13. CWP No. 1088 of 2015
Bhadur Singh .....Petitioner
Versus
State of H.P. & others ....Respondents
14. CWP No. 1089 of 2015
Tek Chand .....Petitioner
::: Downloaded on - 15/04/2017 17:40:37 :::HCHP
-3-
Versus
State of H.P. & others ....Respondents
.
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?1
_________________________________________
For the petitioner(s) : Mr. Ramakant Sharma, Advocate.
For the respondents: Mr.Shrawan Dogra, Advocate General,
Mr. Romesh Verma, Mr. Anup Rattan,
Additional Advocate Generals, Mr. J.K.
Verma & Mr. Kush Sharma, Deputy
r Advocate Generals.
Mansoor Ahmad Mir, Chief Justice (Oral)
It is contended that the case of the writ petitioners is covered by the judgment of this Court, dated 5th January, 2015, passed in CWP No. 9519 of 2014, titled Rakesh Kumar versus State of H.P. and others, and connected matters.
2. Accordingly, all the writ petitions are disposed of with a command to the respondents to examine the cases of the writ petitioners in light of the judgment referred to above and make a decision within six weeks from today.
1Whether the reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 17:40:37 :::HCHP -4-3. It goes without saying that in case the decision is made against the writ petitioners, they are at liberty to .
challenge the same.
4. Pending CMPs also stand disposed of.
Copy dasti.
(Mansoor Ahmad Mir) Chief Justice.
February 28, 2015
(rajni)
r to (Tarlok Singh Chauhan)
Judge.
::: Downloaded on - 15/04/2017 17:40:37 :::HCHP