Himachal Pradesh High Court
Parveen Kumari And Others vs State Of Himachal Pradesh And Others on 19 November, 2024
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH AT
SHIMLA
CWP No. 13197 of 2024
Decided on 19th November, 2024
Parveen Kumari and others
...Petitioners
Versus
State of Himachal Pradesh and others
...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
1
Whether approved for reporting?
For the petitioners: M/s Tarun K. Sharma and Ranbir
Rathore, Advocates.
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 petitioners submits that the petitioners have filed representations with regard to the issue 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 of with the direction that let representations of the petitioners be 2 decided in the light of the averments made therein as well as the judgment being relied upon by the petitioners within a period of eight weeks' by the Competent Authority. Pending miscellaneous applications, if any, also stand disposed of.
(Ajay Mohan Goel) Judge November 19, 2024 (Vinod)