Ashwani Kumar vs State Of Hp And Ors
2021 Latest Caselaw 2910 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
                                                                     CWP No. 1645 of 2021
                                                                Date of Decision: 17.6.2021

    Ashwani Kumar                                                                   .....Petitioner.




                                                                                .
                                                 Versus





    State of HP and Ors.                                                     ...Respondents.
    Coram:
    The Hon'ble Mr. Justice Sureshwar Thakur, Judge.





    The Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?1
     For the Petitioner:      Mr. Ashok Kumar Thakur, Advocate.
        For the Respondents:                  Mr. Sudhir Bhatnagar and Mr. Ashwani





                                          Sharma, Additional Advocates General, for
                                          the respondent-State.
                                                                                       _______
    Sandeep Sharma, J. (oral)

Learned counsel for the petitioner, on instructions, states

that his client would be content and satisfied in case respondents are

directed to decide his representation 15.11.2020 (Annexure P-4) in a

time bound manner. Learned Additional Advocate General is not

averse to the aforesaid prayer made on behalf of the petitioner.

2. Consequently, in view of above, present writ petition is

disposed of with a direction to respondents/ competent authority to

consider and decide the representation 15.11.2020 (Annexure P-4)

having been filed by the petitioner, within a period of four weeks from

today. Needless to say, respondents/competent authority, while

doing the needful, shall afford an opportunity of hearing to the

petitioner and pass a speaking order thereupon. Liberty is reserved to

the petitioner to approach appropriate court of law at appropriate

Whether reporters of the local papers may be allowed to see the judgment?

...2...

time, if he still remains aggrieved. All pending applications also stand

.

disposed of.

Copy dasti.

( Sureshwar Thakur ), Judge

( Sandeep Sharma ), Judge 17th June, 2021 (Manjit)