Decided On: 01.08.2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 10855 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:6210
           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .
                                                           CWP No.          7385 of 2024





                                                           Decided on: 01.08.2024
    Smt. Ankita Kumari and others                                          ... Petitioners





                                Versus

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





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

    For the respondents                  :        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 petitioners 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:6210 direction that the representation made by the petitioners, 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 the judgments being relied upon by the petitioners

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)