Seema Devi vs State Of H.P. And Ors

Satyen Vaidya, J

Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

Learned counsel for the petitioner  submits that the case of the petitioner is squarely covered by the judgment passed by Co-ordinate Bench of this Court on 29.06.2022 in CWPOA No. 7661 of 2019, titled Pushap Raj Khimta and Ors. Vs. State of H.P. and Ors. He further submits that the petitioner shall be content in case the respondents are directed to consider her case in light of aforesaid judgment in time bound manner.

Accordingly, the petition is disposed of with the direction to respondent No. 2 to consider the case of the petitioner within six weeks from today in light of judgment passed in CWPOA No. 7661 of 2019 titled Pushap Raj Khimta and Ors. Vs. State of H.P. and Ors. 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 the petitioners in CWPOA No. 7661 of 2019, the same and identical relief will be granted to the petitioner within the aforesaid period.

Pending miscellaneous application(s), if any, shall also stand disposed of.