1. Learned counsel for the petitioner submits that the issue in question is squarely covered by the judgment rendered by a Coordinate Bench of this Court in CWP No.3628 of 2020, titled Inder Singh vs. State of H.P. & others, decided on 05.01.2021. This is the matter, which is required to be examined by the respondents.
2. Having regard to the limited submissions and without going into the merits of the case, this writ petition is disposed of with a direction to the respondents to consider the case of the petitioner in the light of the aforementioned judgment rendered by a Coordinate Bench of this Court in Inder Singh’s case and pass appropriate order on his representation within two months from the date the same is submitted before them.
3. Inasmuch as, the Court is informed the petitioner is stated to be 49 years of age at present, we direct the respondents to consider the case of the petitioner expeditiously and in any event within six weeks from today.
4. Pending miscellaneous application(s), if any, also to stand disposed of.
