GIAN CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) For the reasons stated in the application, the same is allowed. Delay in refilling the petition is condoned. Application to stand disposed of. CWP No. 15264/2025

(2.) The above prayer is accepted. This writ petition is deemed to have been filed only by petitioners No.5 to 10. etitioners No.1 to 4 are permitted to file separate petitions for the cause of action raised in this writ petition by setting out their respective factual positions.

(3.) Learned counsel for the petitioners further submitted that the issue involved in the writ petition and the reliefs prayed for by petitioners 5 to 10 are covered by he decision rendered by the Hon'ble Apex Court in The State of Himachal Pradesh & Ors. Versus Surajmani & Anr. Civil Appeal No.1595 of 2025, decided alongwith connected civil appeals on 6/2/2025. Learned counsel also submitted that the said petitioners would be content, in case, respondents are directed to consider their cases, in accordance with law and in terms of above decision within a time bound schedule. This is not objected by learned Assistant Advocate General.