Vijay Kumar vs State Of H.P. & Ors
2023 Latest Caselaw 10279 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.696 of 2023 Decided on: 26th July, 2023 _________________________________________________________________

.

    Vijay Kumar                                                         ....Petitioner





                                      Versus
    State of H.P. & Ors.                                                 ...Respondents

_________________________________________________________________

Coram

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

_________________________________________________________________ For the petitioner: Mr. Vikrant Chandel, Advocate.

For the respondents: Mr. Y. P. S. Dhaulta, Additional Advocate General with Ms. Seema

Sharma and Mr. Sumit Sharma,

Deputy Advocate General, for respondents No. 1 to 3.

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioner submits that he

is under instruction to withdraw the writ petition, however,

the petitioner may be permitted to represent to the

respondent No.2/competent authority for his suitable

adjustment in accordance with law and applicable policy and

the competent authority be directed to decide the same in a

time bound schedule. Accordingly, the petition is dismissed

as withdrawn with liberty as aforesaid. In case the petitioner

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

makes a representation as aforesaid within five days from

today, the same shall be considered and decided by the

respondent No-2/competent authority in accordance with law

.

and applicable policy within ten days from the date thereof.

Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua

Judge July 26, 2023 R.Atal