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Judgment
Satyen Vaidya, J
Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the judgment passed by Coordinate Bench of this Court in CWP(T) No. 3603 of 2008, titled as Mehar Chand Vs. State of Himachal Pradesh and Ors., decided on 04.03.2010. 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.
Prayer being innocuous is not opposed.
Accordingly, the petition is disposed of by directing respondent No. 2 to consider and decide the case of the petitioner in light of the judgment passed by Coordinate Bench of this Court in CWP(T) No. 3603 of 2008, within eight weeks from today by passing a detailed and reasoned order. In case, the petitioner is found similarly situated as petitioner in CWP(T) No. 3603 of 2008, he will also be granted the same benefits as granted to petitioner in above referred case.
Pending miscellaneous application(s), if any, shall also stand disposed of.