Himachal Pradesh High Court
Padam Dev & Others vs State Of Himachal Pradesh & Others on 24 March, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 1737 of 2015-D
Decided on: 24.03.2015
.
Padam Dev & others ...Petitioners.
Versus
State of Himachal Pradesh & 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?
For the petitioners: Mr. V.B. Verma, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate General, with
Mr. Romesh Verma & Mr. M.A. Khan,
Additional Advocate Generals, and Mr. J.K.
Verma & Mr. Kush Sharma, Deputy Advocate
Generals.
Mansoor Ahmad Mir, Chief Justice (Oral)
It is contended by learned counsel for the petitioners that the case of the petitioners is covered by the judgment delivered by this Court in CWP No. 2735 of 2010, titled Rakesh Kumar vs. State of H.P. and others, decided on 28.07.2010. It is accordingly prayed that the respondents be directed to examine their case in light of the judgment (supra) read with the representation (Annexure P-2).
::: Downloaded on - 15/04/2017 17:51:51 :::HCHP -: 2 :-2. Issue notice. Mr. J.K. Verma, learned Deputy Advocate General waives notice on behalf of the respondents.
.
3. In the given circumstances, we deem it proper to dispose of this writ petition with a direction to the respondents to examine the case of the writ petitioners in the light of the judgment (supra) read with the representation (Annexure P-2) and make a decision thereon within six weeks.
4. The writ petition is disposed of accordingly alongwith all pending applications, if any.
(Mansoor Ahmad Mir) Chief Justice (Tarlok Singh Chauhan) Judge March 24, 2015 ( rajni ) ::: Downloaded on - 15/04/2017 17:51:51 :::HCHP