RAKESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Before notices, if any, could be issued to the respondents, learned counsel representing the petitioner, on instructions, states that his client would be content and satisfied in case directions are issued to respondents to consider and decide the case of the petitioner in light of judgment rendered by Division Bench of this Court in LPA No.54 of 2013, titled as State of H.P. and Others Vs. Om Prakash, decided on 4/10/2019, along with connected matter, in a time bound manner.

(2.) Mr. Rajan Kahol, learned Additional Advocate General, fairly states that he is not averse to aforesaid innocuous prayer made on behalf of the petitioner and case of the petitioner shall be considered and decided in accordance with the aforesaid judgment.

(3.) Having perused the averments contained in the petition as well as relief prayed therein vis-a-vis judgment sought to be relied upon, this Court finds that the issue raised in the instant petition already stands adjudicated by this Court and as such, no prejudice would be caused to either of the parties, if the respondents are directed to consider and decide the case of the petitioner in light of judgment supra.