Himachal Pradesh High Court
Decided On: 13.11.2024 vs State Of Himachal Pradesh And Others on 13 November, 2024
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
2024:HHC:11325
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 12811 of 2024
Decided on: 13.11.2024
Nirmala Devi ... 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. Jagat Pal, Advocate.
For the respondents : Mr. Pushpender Jaswal, Addl. AG.
Ajay Mohan Goel, Judge (Oral)
Notice. Mr. Pushpender Jaswal, learned Additional Advocate General, accepts notice on behalf of the respondents.
2. Learned Counsel for the petitioner submits that interest of justice would be served, in case, the representation made by the petitioner, appended with the petition as Annexure P-5 with regard to his grievance, is directed to be decided by the competent Authority within some reasonable time.
3. This writ petition is accordingly disposed of with the direction that the representation made by the petitioner, appended with the writ petition as Annexure P-5, shall be decided by the competent Authority, in light of the averments made therein as well 1 Whether reporters of the local papers may be allowed to see the judgment? 2
2024:HHC:11325 as the judgments being relied upon by the petitioner, within a period of eight weeks from today, by passing a speaking order, in accordance with law. Pending miscellaneous application(s), if any, also stand disposed of accordingly.
(Ajay Mohan Goel) Judge November 13, 2024 (narender)