VIJAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has filed this petition under Article 226 of the Constitution of India, seeking following reliefs:-

(2.) Learned counsel for the petitioner has submitted that the case of the petitioner is covered by the decision given by this Court (Annexure-VII) in State of Himachal Pradesh and Others Vs. Sardari Lal and Another, (2022) SCC Online HP 3612.

(3.) Accordingly, without adverting to the merits of the case, we deem it appropriate to dispose of the writ petition by directing respondents to consider the case of the petitioner in terms of decision of this Court (Annexure P-VII) in State of Himachal Pradesh and Others. Vs. Sardari Lal and Another, (2022) SCC Online HP 3612, expeditiously, in accordance with law, preferably within three weeks from the date of receipt of a copy of this order.