CHUNI LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) BY an order dated 17.6.2010 passed by a Division Bench of this Court, the present petition was ordered to be posted along with CW Ps No. 2639 and 2865 of 2010. However, neither these petitions have been listed for today nor shown in the Cause List. It was in such circumstances that the records of the said petitions were called for and perused and it is revealed that both the petitions (CWP No. 2639 of 2010, Bar Chand V. State of H.P. and othersand CWP No. 2865 of 2010, Chhape Ram V. State of H.P. and others) have since been disposed of. CWP No. 2639 of 2010, Bar Chand V. State of H.P. and others, was dismissed vide judgment dated August 4, 2010 rendered by a learned Single Judge of this Court. However, the matter having been carried in appeal, by way of Letters Patent Appeal No. 196 of 2010, Bar Chand V. State of H.P. and others, has since been decided vide judgment dated October 21, 2010, text whereof is as follows:

(2.) IT appears that since CWP No. 2865 of 2010, Chhape Ram V. State of H.P. and otherswas decided by a Division Bench of this Court vide judgment dated 6.12.2010, Letters Patent Appeal against the same was not maintainable.

(3.) IN view of the above, if on facts the case of the Petitioner is covered under the aforesaid judgment dated October 21, 2010 in LPA No. 196 of 2010, Bar Chand v. State of H.P. and othersand he is a similarly situate person, he shall also be treated similarly without any discrimination and the benefit of the said judgment shall also be extended to him forthwith on production of copy of this judgment by the Petitioner. As a natural consequence, office order dated 27.2.2010, Annexure P -1, shall stand quashed. Needless to say those consequential benefits, if any, would follow.