Decided On : 05.08.2024 vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 11073 HP

Himachal Pradesh High Court

Decided On : 05.08.2024 vs State Of Himachal Pradesh And Another on 5 August, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                    2024:HHC:6414


             IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                            SHIMLA
                                                                                  CWP No. 7773 of 2024
                                                                                 Decided on : 05.08.2024




                                                                                              .
    Kumari Mamta and others





                                                                                                  ...Petitioners
                                                              Versus





    State of Himachal Pradesh and another.
                                                                                              ...Respondents





    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    Whether approved for reporting? 1

    For the petitioners :                                      Mr. Vinod Chauhan, Advocate.

    For the respondents :                                      Mr. Pushpinder Jaswal,
                                                               Additional Advocate General.
    Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Pushpinder Jaswal, learned Additional

Advocate General, accepts notice on behalf of the respondents.

2. Learned counsel for the petitioners submits that the

prayer made herein is squarely covered by the judgment passed

by Hon'ble Division Bench of this Court in CWP No.2004 of 2017

alongwith connected matters, titled Taj Mohammad and others vs.

State of H.P. and others, decided on 03.08.2023. He further

submits that the petitioners shall be content in case the 1Whether reporters of the local papers may be allowed to see the judgment?

2024:HHC:6414

respondents/competent Authority are directed to decide the

representations filed by the petitioners, appended with the petition

as Annexure P-3 (colly), in a time bound manner, in light of

.

judgment ibid.

3. Learned Additional Advocate General informs the

Court that a Review Petition is pending in one of the matters,

which was decided jointly by the Hon'ble Division Bench

alongwith Taj Mohammad's case and appropriate call on the

representation of the petitioners shall be taken after the

adjudication of the said Review Petition.

4. In this view of the matter, this petition is disposed of

with the direction that after the adjudication of the said Review

Petition, the representations of the petitioners, appended with this

petition as Annexure P-3 (colly), be decided within a period of four

weeks thereafter. Pending miscellaneous application(s), if any,

also stand disposed of accordingly.

(Ajay Mohan Goel) Judge

August 05, 2024 (Shivank Thakur)