Himachal Pradesh High Court
Bala Devi vs State Of Himachal Pradesh And Ors on 26 September, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
Civil Writ Petition No. 6875 of 2023
Date of Decision: 26.9.2023
_____________________________________________________________________
Bala Devi
.........Petitioner
Versus
State of Himachal Pradesh and Ors.
of
.......Respondents
Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?
For the Petitioner:
rt M/s Vinod Chauhan, Aanchal Singh and
Akhil Thakur, Advocates.
For the respondents: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr.
B.C. Verma, Additional Advocates General
with Mr. Ravi Chauhan, Deputy Advocates
General.
___________________________________________________________________________
Sandeep Sharma, J. (Oral)
Learned counsel for the petitioner states that petitioner would be content and satisfied in case prayer made in the instant petition is considered and decided by the respondents/competent authority in terms of judgment dated 26.4.2023, passed by a Coordinate Bench of this Court in CWP No. 2050 of 2021, titled Ajay Kumar and Ors. v. State of Himachal Pradesh and Ors. Learned Additional Advocate General is not averse to the aforesaid innocuous prayer made by the petitioner.
2. Having perused aforesaid judgment sought to be relied upon vis-à-vis issue raised in the petition at hand, this Court finds ::: Downloaded on - 27/09/2023 20:34:08 :::CIS -2- that issue raised in the instant petition already stands adjudicated in .
the aforesaid judgment rendered by the Coordinate Bench of this Court and as such, no prejudice would be caused to either of the parties in case respondents are directed to consider and decide case of the petitioner in light of the aforesaid judgment.
3. Consequently, in view of the above, present petition is of disposed of with direction to the respondents to consider and decide case of the petitioner in light of Ajay Kumar's case (supra), rt expeditiously, preferably, within four weeks. In case, petitioner is found to be similarly situate to the petitioners in the aforesaid judgment, she would be extended similar benefits. Needless to say, authority concerned while doing the needful in terms of the instant order shall afford an opportunity of hearing to the petitioner and pass detailed speaking order thereupon. All pending applications stand disposed of.
September 26, 2023 (Sandeep Sharma),
manjit Judge
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