Himachal Pradesh High Court
Sanjay Kumar And Another vs State Of H.P. And Others on 21 March, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.1925 of 2015
Decided on: March 21, 2015.
.
Sanjay Kumar and another ..........Petitioners.
versus
State of H.P. and 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 Petitioner: Mr.Onkar Jairath, Advocate.
For the Respondents: Mr.Shrawan Dogra, Advocate General, with
Mr.Romesh Verma, and Mr.Anup Rattan
Addl.A.Gs. for respondents No.1 to 3.
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Mansoor Ahmad Mir, C.J. (Oral)
It is stated by the learned counsel for the petitioners that the case of the petitioners is covered by the judgment, dated 1.1.2015, passed by a Division Bench of this Court in CWP No.5496 of 2014 and the judgment, dated 25.9.2014, passed by the Single Bench of this Court in CWP No.10178 of 2012. His statement is taken on record.
2. In view of the above, we deem it proper to dispose of the writ petition by directing the respondents/competent Authority to examine the case of the petitioners in light of the judgments referred to above and make a decision within a period of six weeks from today. Ordered accordingly.
3. The writ petition stands disposed of alongwith pending applications, if any.
Copy dasti.
(Mansoor Ahmad Mir) Chief Justice.
21st March, 2015. (Tarlok Singh Chauhan)
(TILAK) Judge
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