Himachal Pradesh High Court
The State Of Himachal Pradesh & Anr vs Sh. Kanhaiya Lal on 24 August, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.1355 of 2023 a/w CWP No.1295 of 2023 .
Date of Decision: 24.8.2023 __________________________________________________________
1. CWP No.1355 of 2023 The State of Himachal Pradesh & Anr. .......Petitioners Versus Sh. Kanhaiya Lal ... Respondent of
2. CWP No.1295 of 2023 The State of Himachal Pradesh & Anr. .......Petitioners rt Versus Sh. Thakur Dass ... Respondent __________________________________________________________ Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the Petitioner: Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals with Mr. Mr. Ravi Chauhan, Deputy Advocate General.
For the Respondent: Mr. Devi Singh Verma, Advocate. ___________________________________________________________ Sandeep Sharma, Judge(oral):
Undisputedly, the present cases are squarely covered by judgment of the Coordinate Bench dated 21st June, 2021, passed in CWP No. 3388 of 2021, titled State of Himachal Pradesh and another vs. Manohar Lal and judgment dated 17.11.2021, passed in 1 Whether the reporters of the local papers may be allowed to see the judgment?::: Downloaded on - 24/08/2023 20:40:33 :::CIS 2
CWP No. 7053 of 2021 titled as State of H.P. and another vs. Tulsi Ram alongwith connected matter.
2. Petitioners are similarly situated as Workmen in the .
aforesaid petitions, therefore, judgments passed in aforesaid cases shall be applicable to present cases mutatis mutandis for all intents and purposes.
3. Accordingly, present petitions are dismissed in terms of of order passed in above referred pronouncements in CWP Nos. 3388 of 2021 and 7053 of 2021 alongwith connected matters.
4. rt Pending miscellaneous application(s), if any, also stand disposed of.
(Sandeep Sharma), Judge 24th August, 2023 (shankar) ::: Downloaded on - 24/08/2023 20:40:33 :::CIS