Of Village Baila vs State Of H.P. Through Its
2021 Latest Caselaw 5128 HP

                               1

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                 ON THE 30th DAY OF OCTOBER, 2021




                                                          .
                            BEFORE





           HON'BLE MR. JUSTICE AJAY MOHAN GOEL
                  CIVIL WRIT PETITION (ORIGINAL APPLICATION)





                  No. 6409 of 2019
     Between:-
     RAMAN KUMAR, SON OF SHRI
     JAGDISH CHAND, RESIDENT





     OF VILLAGE BAILA, P.O.
     KANSAR, TEHSIL PAONTA
     SAHIB, DISTRICT SIRMAUR,
     H.P.

                                                 ...PETITIONER

     (BY SHRI L.S. MEHTA, ADVOCATE)

     AND


1.   STATE OF     H.P. THROUGH ITS
     PRINCIPAL     SECRETARY (PW),
     TO THE       GOVERNMENT OF
     HIMACHAL     PRADESH, SHIMLA-




     171002.





2.   ENGINEER-IN-CHIEF, HP PWD,
     SHIMLA.





3.   SUPERINTENDING ENGINEER,
     HP PWD CIRCLE SIRMAUR AT
     NAHAN, DISTRICT SIRMAUR,
     H.P.

4.   EXECUTIVE ENGINEER, HP
     PWD DIVISION PAONTA SAHIB,
     DISTRICT SIRMAUR, H.P.
                                   ...RESPONDENTS
     (BY SHRI ASHOK SHARMA, ADVOCATE
     GENERAL, WITH M/S ADARSH SHARMA &




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      SANJEEV SOOD, ADDITIONAL ADVOCATES
      GENERAL)
      Whether approved for reporting? No.
__________________________________________________________




                                                                      .
              This petition coming on for pronouncement of judgment this day, the





Court passed the following:


                                  JUDGMENT

When this case was taken up for consideration, learned

counsel for the petitioner submitted that interest of justice will be served in

case a direction is issued to the respondents to take a final call to the

representation, which has been filed by the petitioner praying for grant of

compassionate appointment after the death of his father, who died in

harness.

2. Learned Additional Advocate General submits that when

representation of the petitioner was considered, certain shortcomings

were found in the same and they were accordingly pointed out to the

petitioner, who rather than removing the same, rushed to the Court.

3. Learned counsel for the petitioner submits that thereafter,

those shortcomings stand rectified.

4. Be that as it may, as prayed for by learned counsel for the

petitioner, this petition is disposed of with the direction that representation

of the petitioner, if any, pending with the respondents be decided by them

by 31st January, 2022, in accordance with law. In case there are

shortcomings in the same, then due notice be given to the petitioner in this

regard against receipt within a period of four weeks from today and

compliance thereof be done by the petitioner within a period of four

.

weeks as from the date of receipt of communication from the Department.

Miscellaneous applications, if any, also stand disposed of.

                                                    (Ajay Mohan Goel)
                                                        Judge
October 30, 2021
  (bhupender)




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