SURESHWAR THAKUR,J. - (1.) Considering the recitals, borne in, paragraphs No. 2,3 and 4 of the compliance affidavit, paragraphs whereof stand extracted hereinafter:- Whether reporters of the local papers may be allowed to see the judgment "2. That the applicants/petitioners filed CWP No.520/2015, before this Hon'ble Court which was disposed of by this Hon'ble Court vide order/judgment dated 9.1.2015. The operative part of the order/judgment is as under:- "It is jointly represented by the parties that the present lis is squarely covered by the judgments rendered by this Hon'ble Court in CWP No. 5400 of 2014, Veena Devi versus Himachal Pradesh State Electricity Board Ltd. and another and in CWP(T) No.6785 of 2008, Narender Singh Naik versus State of Himachal Pradesh and others.
(2.) If that is so, the present petition is disposed of with a direction to the respondent-State to consider the case of the petitioner, strictly in view of the principles laid down in the judgments cited hereinabove, within a period of four weeks from today. The pending application(s), if any, are also disposed of. No costs."
(3.) That the applicant subsequently filed present COPC NO.47 of 2017 before this Hon'ble Court and the same is pending adjudication before this Hon'ble Court.;