Rajender Kumar vs State Of H.P. And Others
2021 Latest Caselaw 2969 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                                       CWP No.3549 of 2021
                                        Decided on: 28th June, 2021




                                                                              .
    __________________________________________________________________





    Rajender Kumar
                                                                                 ....Petitioner
                                      Versus





    State of H.P. and others
                                                                        ......Respondents
    __________________________________________________________________
    Coram





    Hon'ble Mr. Justice Ravi Malimath, Judge
    Hon'ble Mr. Justice Satyen Vaidya, Judge
    Whether approved for reporting?
    ______________________________________________________
    For the petitioner:
                       r                 Mr. Ajeet Singh Saklani, Advocate.

    For the respondents:                 Mr. Ashok Sharma, Advocate General
                                         with Mr. R.S. Dogra, Senior Additional
                                         Advocate General and Mr. Narender
                                         Singh Thakur, Deputy Advocate


                                         General.
                                         (Through Video Conferencing)




    Ravi Malimath, Judge               (Oral)

Notice. Mr. R.S. Dogra, learned Senior Additional

Advocate General, takes notice on behalf of the respondents.

2. The plea of the petitioner is that the

representation dated 05.04.2021, vide Annexure P-3, has not

yet been considered by the respondents. The learned Senior

________________________________________________________ Whether reporters of Local Papers may be allowed to see the judgment?

Additional Advocate General submits that the same will be

considered, in accordance with the law, within one week from

.

today. His submission is placed on record.

3. The petition is disposed off, with the aforesaid

observations.

Copy dasti.

                           r          to        ( Ravi Malimath )
                                                      Judge

                                                ( Satyen Vaidya )
                                                      Judge
    June 28, 2021
     (Naveen/Himalvi)