NITIKA THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioners have prayed for the following main reliefs:

(2.) Before reply, if any, from the respondents could be received, learned counsel representing the petitioners, while inviting attention of this Court to judgment passed by Coordinate Bench this Court in CWP No. 1638 of 2024 titled Mohit Sharma & Anr. Vs. State of Himachal Pradesh & Ors., states that issue raised in the instant proceedings already stands adjudicated by Coordinate Bench this Court in Mohit Sharma (supra) and as such, petitioners would be content and satisfied in case di ections are issued to the respondents to consider the representations of the petitioners in light of aforesaid judgment in a time b und manner.

(3.) While putting in appearance on behalf of respondents, Mr. Ravi Chauhan, learned Deputy Advocate General, states that he is not averse to aforesaid innocuous prayer made on behalf of the petitioners and representations, if any, filed by the petitioners shall be considered and decided expeditiously.