Himachal Pradesh High Court
Decided On : 06.11.2024 vs State Of Himachal Pradesh And Others on 6 November, 2024
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
2024:HHC:10713
IN THE HIGH COURT OF HIMACHAL PRADESH AT
SHIMLA
CWP No. 12207 of 2024
Decided on : 06.11.2024
Vandana Mehta
...Petitioner
Versus
State of Himachal Pradesh and others.
...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioner : Mr. Mohit Thakur, Advocate.
For the respondents : Mr. Pushpinder Jaswal,
Additional Advocate General.
Ajay Mohan Goel, Judge (Oral)
Issue notice. Mr. Pushpinder Jaswal, learned Additional Advocate General, accepts notice on behalf of the respondents.
2. Learned counsel for the petitioner submits that the petitioner has filed representation Annexure P-3 with regard to the issues raised in the petition, but the same has not been decided by the Authority concerned till date.
3. This petition, accordingly, as prayed for, is disposed 1Whether reporters of the local papers may be allowed to see the judgment? 2
2024:HHC:10713 of with the direction that let representation Annexure P-3 of the petitioner be decided by the Competent Authority, in the light of the averments made therein as well as judgment, if any, being relied upon by the petitioner, by passing a speaking order, within a period of eight weeks' from today, in accordance with law. Pending miscellaneous application(s), if any, also stand disposed of accordingly.
(Ajay Mohan Goel) Judge November 06, 2024 (Shivank Thakur)