Krishan Kumar vs State Of H.P. & Ors
2021 Latest Caselaw 2045 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                   CWP No. 1577/2021
                                                   Decided on : 15.3.2021




                                                                                      .

    Krishan Kumar                                                                .....Petitioner

                                          Versus





    State of H.P. & ors.                                                         ....Respondents

    Coram:
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.





    The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

    Whether approved for reporting?1No

    For the Petitioner:                   Ms. Salochana Rana, Advocate.

    For the Respondents:     Mr. Ashok Sharma, A.G. with Mr. Vinod
                             Thakur, Mr. Vikas Thakur, Mr.Shiv Pal
                             Manhans, Addl.A.Gs.Mr. J. S. Guleria and
                             Mr. Bhupinder Thakur, Dy.A.Gs.


    _____________________________________________________________________
                Justice Tarlok Singh Chauhan, Judge (oral)

The instant petition has been filed for grant of following

substantive reliefs:

" that this writ petition may kindly be allowed and the respondent department may kindly be directed to grant

the parole of 42 days by keeping in view the facts and circumstances mentioned hereinabove just to perform the rituals in the marriage of his nephew at his sister's house in the interest of justice.

2 It appears that the petitioner has not approached the

competent authority before filing the instant petition. Therefore, the

same is clearly not maintainable.

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

3 It is only after the rejection order is passed or when there

.

is any inaction of the respondents that the petitioner can be said to be

an aggrieved person and he can thereafter approach the court for

redressal of such grievance(s).

4 In absence of there being any grievance made out to the

competent authority, the instant petition filed directly before this Court

is not maintainable and is dismissed as such, however, liberty is

reserved to the petitioner to approach the competent authority for the

relief(s), as claimed, in the instant petition. Pending application(s), if

any, also stands dismissed.

                                                 (Tarlok Singh Chauhan)
                                                          Judge




                                              (Chander Bhusan Barowalia)





    15.3.2021                                           Judge
        (pankaj)