Balbir Singh And Another vs Union Of India And Others
2022 Latest Caselaw 10270 HP

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    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          Civil Writ Petition No.8386 of 2022
                                          Date of decision : 2nd December, 2022




                                                                                     .

    Balbir Singh and another                                          ...... Petitioners

                                          Versus





    Union of India and others                                         ......Respondents

    Coram:

    The Hon'ble Ms. Justice Sabina, Judge.





    The Hon'ble Mr. Justice Sandeep Sharma, Judge.
                                          1
    Whether approved for reporting?

    For the Petitioners             :     Mr. Parkash Sharma, Advocate.
    For the Respondents :
                             r            Mr. Balram Sharma, Deputy Solicitor General of
                                          India.

    Sabina, Judge (oral)

Petitioners have filed this petition under Article 226 of the

Constitution of India, seeking mainly the following relief(s):-

"(i). That by issuing writ of mandamus the illegal action of the

respondents whereby shifting Post Office Harlog to Village Kota may kindly be quashed and set aside and

consequently, the respondents No.1 to 5 may kindly be directed to shift back Post Office Harlog, in the interest

of justice;

(ii) That the respondent No.1 to 3 may kindly be directed to take appropriate action against the employees acted in arbitrary manner;

(iii) That if during the pendency of the present petition any order issued by the respondents such order may also be quashed and set aside;"

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

2. Learned counsel for the petitioners has submitted that the

respondents have shifted the Branch Post Office, Harlog to Village

.

Kota without any rhyme and reason. Petitioners are the residents of

Village Harlog. Petitioners had moved a representation, Annexure

P-3, dated 23.11.2022 for redressal of their grievances, but no

action has been taken so far in the matter by the respondents. At

this stage, petitioners would be satisfied in case respondent No.3 is

directed to dispose of the representation, Annexure P-3, moved by

the petitioners, in a time bound manner.

3. Accordingly, without adverting to the merits of the case, we

deem it appropriate to dispose of the writ petition with a direction to

respondent No.3, to dispose of the representation of the petitioners

dated 23.11.2022 (Annexure P-3), expeditiously, in accordance with

law, preferably within six weeks from the date of receipt of the copy of

this order.

4. Pending miscellaneous application(s), if any, shall also stand

disposed of.

( Sabina ) Judge

( Sandeep Sharma) Judge December 2, 2022 (ks)