BHURA SINGH Vs. STATE OF H.P.

JUDGEMENT

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

(2.) Learned counsel appearing for the petitioner has submitted that the case of the petitioner is covered by the decision of this Court in LPA No. 165 of 2021, titled as State of H.P. and others Vs. Surajmani and another, decided on 12/1/2023, alongwith connected matters.

(3.) Learned counsel for the petitioner further submits that petitioner shall be satisfied in case respondents are directed to consider the claim of the petitioners and decide the same in time bound manner, in light of decision of Surajmani's case supra, as has already been decided by the Division Benches of this High Court in similar matters.