Himachal Pradesh High Court
Dr. Babita Sharma vs State Of H.P. & Others on 3 October, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 7156 of 2023
Date of decision : 3.10.2023.
.
Dr. Babita Sharma ...Petitioner.
Versus
State of H.P. & others ...Respondents.
Coram:
The Hon'ble Mr. Justice Satyen Vaidya, Judge.
of
Whether approved for reporting?1
For the petitioner
rt : Mr. Rajesh Kumar Parmar,
Advocate.
For the respondents : Ms. Priyanka Chauhan, DAG for
the respondents.
Satyen Vaidya, Judge (Oral):
Notice. Learned Deputy Advocate General accepts notice on behalf of the respondents.
2. Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the judgment passed by this Court on 19.4.2023 in CWP No. 3841 of 2022, titled Dr. Umesh Kumar vs. State of H.P. & others. He further submits that petitioner shall be content in case the respondents are directed to consider the case of the petitioner in a time bound manner in light of judgment ibid.
1Whether reporters of Local Papers may be allowed to see the judgment?
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petitioner within eight weeks from today in light of judgment passed in CWP No. 3841 of 2022 and decide the same by passing a speaking order. Needless to say, in case the petitioner is found entitled to the same relief(s) as granted to of the petitioner in CWP No. 3841 of 2022, the same and identical relief will be granted to the petitioner within the aforesaid period.
rt Pending miscellaneous application, if any, also stand disposed of.
(Satyen Vaidya)
3rd October, 2023 Judge
(kck)
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