MONIKA Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Rajat Chaudhary, learned Assistant Advocate General, appears and waives service of notice on behalf of the respondents. Taking into consideration the order impugned herein, decision rendered in Inder Singh Thakur & Ors Vs. State of H.P. & Ors.,[CWP No. 4830 of 2023, decided alongwith connected matter on 7/4/2025.] submissions made by learned counsel for the parties and the order being passed hereinafter, reply to this writ petition is not required to be called from the respondents. With consent of learned counsel for the parties, matter is heard at this stage.

(2.) Petitioner had instituted Monika and Ors. Vs. State of H.P. and Anr3, seeking applicability of Inder Singh Thakur2. The writ petition was disposed of on 8/5/2025 with directions to the respondents to consider the case of the petitioner in light of Inder Singh Thakur2 by passing appropriate orders in accordance with law within a time frame. Pursuant to the directions issued in Monika[CWP No. 4066 of 2025, decided a/w connected matters on 8/5/2025], respondents passed consideration order on 15/12/2025 (Annexure P-5), rejecting the case of the petitioner with the following reasoning: -

(3.) The aforesaid reasoning has already been turned down in Inder Singh Thakur. Paras from Inder Singh Thakur, relevant in the context of reasoning given by the respondents for rejecting the cases of the petitioners, are as under: -