Des Raj vs State Of H.P. & Others
2022 Latest Caselaw 11864 HP

                              1




IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                 .
                         Civil Writ Petition No.5354 of 2022.





                         Date of Decision : December 30, 2022

Des Raj                                                      ......Petitioner.





                         Versus

State of H.P. & Others                                  ......Respondents

Coram:


The Hon'ble Ms. Justice Sabina, Judge

The Hon'ble Mr. Justice Sushil Kukreja, Judge.

Whether approved for reporting?1

For the petitioner        :       Mr. P.D. Nanda, Advocate.



For the respondents       :       Mr. Ashwani Sharma,                 Additional
                                  Advocate General.




Sabina, Judge. (Oral)

Learned counsel for the petitioner has submitted that, at

this stage, he restricts the relief claimed by the petitioner to the

extent that the respondents be directed to conclude the

departmental proceedings within some time bound manner.

2. Prayer made by learned counsel for the petitioner being

reasonable is liable to be accepted.

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

3. Accordingly, this writ petition is disposed of with a

direction to the respondents to conclude the departmental

.

proceedings, expeditiously, preferably within a period of six weeks

from today.

Pending application(s), if any, shall also stand disposed

of.

                      r           to                    (Sabina)
                                                          Judge

                                                   (Sushil Kukreja)
                                                       Judge
December 30, 2022 (ps)