LEKH RAJ Vs. STATE OF H.P

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive reliefs:-

(2.) According to the learned counsel for the petitioner, the case of the petitioner is squarely covered by the judgment rendered by this Court in LPA No. 165 of 2021, in case titled as State of H.P and others vs. Surajmani and another, decided on 12/1/2023. This is a matter, which is required to be considered by the respondent.

(3.) Accordingly, without going into the merits of the case, we deem it appropriate to dispose of the instant petition by directing the respondents to consider and decide the case of the petitioner in light of the aforesaid judgment and in case the claim of the petitioner is found to be covered by the said judgment, then same and similar benefits, as granted in Surajmani's case (supra) be also granted in favour of the petitioner within a period of six weeks from today. Ordered accordingly.