Date Of Decision: March 10 vs State Of Himachal Pradesh & Ors
2021 Latest Caselaw 2006 HP

                                        1




        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                   .
                                  CWP No. 1532 of 2021





                             Date of decision: March 10, 2021.
    Ramesh Chand                                   ......Petitioner.





                             Versus
    State of Himachal Pradesh & ors.                     .....Respondents.

    Coram





    The Hon'ble Mr. Justice Ravi Malimath, Judge.
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
    Whether approved for reporting?1

    For the petitioner       :        Mr. Tanuj Thakur, Advocate.

    For the respondents      :        Mr. Ashok Sharma, Advocate
                                      General with Mr. Ranjan Sharma
                                      and Mr. Anil Jaswal, Additional


                                      Advocates General.

    Ravi Malimath, Judge (Oral)

The petitioner pleads that he may be permitted

to file a representation within a week from today before the

concerned Authority and the same may be disposed off, as

early as possible.

2. In view of the submissions made, the

respondents are directed to dispose off the representation

to be made by the petitioner, in accordance with law, within

a period of two weeks thereafter.

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

3. The writ petition is disposed off accordingly.

Pending miscellaneous applications are also disposed off.

.

( Ravi Malimath ) Judge

( Jyotsna Rewal Dua ) Judge 10th March, 2021 (vs/rohit)