Himachal Pradesh High Court
Dr. Umesh Kumar vs State Of H.P. & Others on 24 July, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.4727/2023 Decided on: 24.07.2023 .
Dr. Umesh Kumar ...Petitioner
Versus
State of H.P. & others ....Respondents.
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Coram The Hon'ble Ms Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1 For the petitioners: Mr. Aashish Kumar, Advocate.
For the respondents:
r to Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh, Additional Advocate General for respondents No.1 to 3.
Mr. Tek Ram Sharma, Advocate, for respondent No.4.
Jyotsna Rewal Dua , J Learned counsel for the petitioner submitted that the issue raised in the petition is squarely covered by the judgment rendered by the Hon'ble Division Bench of this Court in CWP No. 3841/2022 (Dr. Umesh Kumar Vs. State of H.P. & Anr.) decided on 19.04.2023. Learned counsel for the petitioner further submitted that the petitioner would be content, in case, respondents/competent authority are directed to consider and decide the case of the petitioner, in light of the law laid down in the aforesaid judgment, in a 1 Whether reporters of the local papers may be allowed to see the judgment?::: Downloaded on - 24/07/2023 20:38:00 :::CIS 2
time bound manner. Prayer is not opposed by learned counsel for the respondents.
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2. In view of above submissions, the writ petition is disposed of by directing the respondents/competent authority to consider and decide the case of the petitioner, in accordance with law and in light of the aforesaid judgment within a period of six weeks by passing a reasoned order, which shall be communicated to the petitioners. Pending miscellaneous application(s), if any, shall also stand disposed of.
Jyotsna Rewal Dua Judge 24th July, 2023(rohit) ::: Downloaded on - 24/07/2023 20:38:00 :::CIS