SATISH KUMAR BHAN Vs. STATE

JUDGEMENT

(1.) Issue notice. Mr. K.D.S.Kotwal, Dy.AG accepts notice on behalf of respondents.

(2.) Learned counsel for the petitioner submits at the Bar that the petitioner would feel satisfied if the instant writ petition is disposed of in the light of the judgment dtd. 29/7/2009 passed in SWP No.643/2005 titled Vijay Kumar Kashroo v. State and others, as according to him, the instant case is also squarely covered by the aforementioned judgment. His statement is taken on record.

(3.) Accordingly, writ petition is disposed of with a direction to the respondents to consider the claim of the petitioner on the basis of the averments made in the writ petition, annexures appended thereto and in light of the judgment dtd. 29/7/2009 passed in SWP No.643/2005 titled Vijay Kumar Kashroo v. State and others, provided the same is applicable to the case of the petitioner. Let the consideration order be passed, of course, under rules, within a period of six weeks from the date certified copy of this order, copy of judgment referred hereinabove along with complete set of writ petition are made available to the respondents.