RAJESH KUMAR Vs. HIMACHAL PRADESH BOARD

JUDGEMENT

(1.) Notice. Mr. Shiv Pal Manhans, Additional Advocate General appears and waives service of notice on behalf of respondents.

(2.) Learned counsel for the petitioner states that the case of the petitioner is squarely covered by the judgment passed by learned Single Judge of this Court in CWP No. 1853 of 2009, titled as Arpana Bali Vs. The State of Himachal Pradesh and others, DECIDED ON 10. 4.2013.

(3.) Accordingly, we deem it appropriate to dispose of this petition by directing the respondents to consider and decide the case of the petitioner in view of the aforesaid decision and in case the same is found to be covered, then similar benefit be extended to the petitioner, as was granted to the petitioner in CWP No. 1853 of 2009. Needful be done within three months. Pending applications, if any, also stand disposed of. For compliance to come up on 7/3/2022.