Deepak Kumar vs State of H.P. & ors.

Virender Singh, J

Petitioners have invoked the jurisdiction of the erstwhile H.P. Administrative Tribunal, under Section 19 of the Administrative Tribunals Act, 1985, by way of Original Applications No. 2197 of 2019, 2198 of 2019, 2199 of 2019, 2200 of 2019, 2201 of 2019, 2205 of 2019, 2207 of 2019 and 2208 of 2019, seeking the reliefs, as claimed in the petitions.

After abolition of the learned Tribunal, the said Original Applications were transferred to this Court, and have been registered as CWPOAs No. 6944 of 2020, 6945 of 2020, 6946 of 2020, 6947 of 2020, 6948 of 2020, 6949 of 2020, 6950 of 2020 and 6951 of 2020.

It has been submitted by learned counsel for the petitioners that the issue raised in the instant petitions have already been decided by a coordinate Bench of this Court vide judgment dated 15.06.2023 passed in CWPOA No.1660 of 2020, titled as Anant Ram & Ors. vs. State of H.P. & Ors. He has further submitted that the petitioners herein shall be satisfied, at this stage, in case, the respondent-State is directed to consider and decide the cases of the petitioners, in light of aforesaid judgment, in a time bound manner.

The prayer being innocuous, is not opposed.

Without adverting to the merits of the case, the instant petitions are disposed of with a direction to respondent No.2 to consider and decide the cases of the petitioners within eight weeks from today, strictly in terms of the judgment passed by the coordinate Bench of this Court in Anant Ram’s case (supra) by passing a detailed and reasoned order.

Needless to say that, in case, the petitioners are found identically situated as the beneficiaries in the case decided vide aforesaid judgment dated 15th June, 2023, the petitioners shall also be extended all such benefits, as made available to beneficiaries therein, within further period of four weeks.

Pending applications, if any, also stand disposed of.

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