DEEPAK KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioners have invoked the jurisdiction of the erstwhile H.P. Administrative Tribunal, under Sec. 19 of the Administrative Tribunals Act, 1985, by way of Original Applications No. 2197 of 2019, 2198 of 2019, 2199 of 2019, 2200 of 2019, 2201 of 2019, 2205 of 2019, 2207 of 2019 and 2208 of 2019, seeking the reliefs, as claimed in the petitions.

(2.) After abolition of the learned Tribunal, the said Original Applications were transferred to this Court, and have been registered as CWPOAs No. 6944 of 2020, 6945 of 2020, 6946 of 2020, 6947 of 2020, 6948 of 2020, 6949 of 2020, 6950 of 2020 and 6951 of 2020.

(3.) It has been submitted by learned counsel for the petitioners that the issue raised in the instant petitions have already been decided by a coordinate Bench of this Court vide judgment dtd. 15/6/2023 passed in CWPOA No.1660 of 2020, titled as Anant Ram and Ors. vs. State of H.P. and Ors. He has further submitted that the petitioners herein shall be satisfied, at this stage, in case, the respondent-State is directed to consider and decide the cases of the petitioners, in light of aforesaid judgment, in a time bound manner.