Decided On: 01.08.2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 10854 HP

Himachal Pradesh High Court

Decided On: 01.08.2024 vs State Of Himachal Pradesh And Others on 1 August, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                       2024:HHC:6214
           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                               .
                                                          CWP No.          7355 of 2024





                                                          Decided on: 01.08.2024
    Inder Singh                                                           ... Petitioner





                                Versus

    State of Himachal Pradesh and others                                            ... Respondents
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





    Whether approved for reporting?1
    _____________________________________________________
    For the petitioner      :     Mr. Surila Sangam, Advocate.

    For the respondents
                           r             :       Mr. Pushpender Jaswal, Addl. AG for

                                                 respondents No. 1 to 5.

                                         :       Mr. Rangil Singh,                   Advocate       for
                                                 respondent No. 6.


    Ajay Mohan Goel, Judge                       (Oral)

Notice. Mr. Pushpender Jaswal, learned Additional

Advocate General and Mr. Rangil Singh, learned Counsel, accept

notice on behalf of respondents No. 1 to 5 and respondent No. 6

respectively.

2. Learned Counsel for the petitioner submits that interest

of justice would be served, in case, the representation made by the

petitioner (Annexure P-3, dated 08.06.2024) is directed to be decided

by the competent Authority within some reasonable time.

3. This writ petition is accordingly disposed of with the

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

2024:HHC:6214

.

direction that the representation made by the petitioner, appended

with the writ petition as Annexure P-3, dated 08.06.2024, shall be

decided by the competent Authority, in light of the averments made

therein as well as judgments being relied upon by the petitioner

mentioned therein, within a period of twelve weeks from today by

passing a speaking order. Pending miscellaneous application(s), if

any also stand disposed of accordingly.

                   r                                  (Ajay Mohan Goel)

                                                           Judge
    August 01, 2024
       (narender)