SEEMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under Article 226 of the Constitution of India, petitioner has prayed for following main reliefs:

(2.) Before case at hand could be heard and decided on its own merits, learned counsel for the petitioner states that petitioner would be content and satisfied in case his case is ordered to be considered and decided in light of the judgments dtd. 26/3/2018 and 27/6/2019, passed by a Division Bench of this Court in CWP Nos. 2259 and 2316 of 2017, Rajeshwari Devi v. State of Himachal Pradesh and Ors and Roshan Lal v. State of Himachal Pradesh and Ors. and CWP No. 2706 of 2018, Shri Virender Kumar and Ors. v. State of Himachal Pradesh and Ors, in a time bound manner. Learned Additional Advocate General is not averse to the aforesaid prayer made by the petitioner.

(3.) Having perused judgment sought to be relied upon vis-'-vis issue raised in the instant petition, this Court finds that issue raised in the instant petition already stands adjudicated by the Division Bench of this Court in the aforesaid judgments and as such, no prejudice if any, would be caused to either of the parties if case of the petitioner is ordered to be considered in light of the aforesaid judgments passed by the Division Bench of this Court.