State of H.P. and another vs Rewa Shankar Kaushik Shastri and others

Mansoor Ahmad Mir, C.J. (Oral) - This Letters Patent Appeal is directed against the judgment dated 30.8.2010, made by the learned Single Judge of this Court in CWP(T) No.2354 of 2008, titled Rewa Shankar Kaushik v. State of Himachal Pradesh and others, whereby the writ petition filed by the petitioner came to be allowed, hereinafter referred to as "the impugned judgment", for short, on the grounds taken in the memo of appeal.

The impugned judgment, on the face of it, is cryptic. The learned counsel for the writ petitioners respondents herein stated at the Bar that the cases of the writ petitioners/respondents herein are squarely covered by the judgment made by this Court in Paras Ram v. State of Himachal Pradesh and another CWP(T) No. 7712 of 2012, decided on 19.5.2009 and respondents may be directed to examine the cases of the writ petitioners and make a decision within a time frame. Mr. J.K. Verma, learned Deputy Advocate General has no objection to this proposition. Their statements are taken on record.

In the given circumstances, the writ respondents are directed to examine the cases of the writ petitioners in the light of the judgment referred to supra and make a decision within six weeks from today.

Having said so, the LPA is allowed and the impugned judgment is modified, as indicated herein above. Pending applications, if any stand disposed of.