____________________________________________________________ vs State Of H.P. And Others
2021 Latest Caselaw 3340 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                  CWP No. 4232 of 2021




                                                                        .
                                  Decided on: August 2, 2021





    ____________________________________________________________
    Shashi Kala Sharma                                ...Petitioner
                                   Versus





    State of H.P. and others                       ...Respondents.
    ____________________________________________________________
    Coram
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.





    Hon'ble Mr. Justice Satyen Vaidya, Judge.
    Whether approved for reporting1?
    ____________________________________________________________
    For the petitioner       :Mr. Suneel Awasthi, Advocate.


    For the respondents     :Mr. Ashok Sharma, Advocate General
                            with Mr. Vinod Thakur, Mr. Shiv Pal
                            Manhans, Mr. Hemanshu Mishra,
                            Additional Advocate Generals for the
                            respondents.



    ____________________________________
    Tarlok Singh Chauhan, J. (Oral)

Learned counsel for the petitioner on instructions

states that his client would be satisfied in case respondents are

directed to decide her representation annexure P­5 dated

27.03.2021 within a time bound manner. Obviously, there cannot be

any objection to such a genuine prayer.

2. In such circumstances, we dispose of the instant writ

petition by directing the respondents to consider and decide, after

hearing both the parties, the representation(s) made by the

Whether reporters of the Local papers are allowed to see the judgment? .

petitioner, within a period of 15 days from today by passing a

speaking order. It is also made clear that these directions may not

.

be treated as precedent in future. Pending application(s), if any,

also stands disposed of.

                                          (Tarlok Singh Chauhan)
                                                 Judge




    2nd August, 2021
                    r           to           ( Satyen Vaidya )
                                                   Judge

    tm