Decided On: 07.08.2024 vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 11245 HP

Himachal Pradesh High Court

Decided On: 07.08.2024 vs State Of Himachal Pradesh And Another on 7 August, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                       2024:HHC:6561




         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                      CWP No.          7916 of 2024
                                                      Decided on: 07.08.2024
    Ms. Isha Chauhan                                                  ... Petitioner




                                                                           .
                           Versus





    State of Himachal Pradesh and another                                    ... Respondents
    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    _____________________________________________________
    For the petitioner      :     M/s Onkar Jairath and Piyush





                                  Mehta, Advocates.

    For the respondents
                      r             :        Mr. Pushpender Jaswal, Addl. AG.
    Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Pushpender Jaswal, learned Additional

Advocate General, accepts notice for the respondents.

2. Learned Counsel for the petitioner 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 and CWPOA No.

3282 of 2019, titled as Dr. Ranjit Singh Thakur vs. State of HP and

others. He further submits it would be in the interest of justice, in

case, this petition is disposed of with direction to the Competent

Authority to decide the representation filed by the petitioner,

appended with the petition as Annexure P-4, in terms of the

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

2024:HHC:6561 averments made therein, as well as the judgments being relied upon

by the petitioner, within some time bound period.

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

petitioner shall be taken after the adjudication of the said Review

Petition.

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

with direction to the respondent-Competent Authority that after the

adjudication of the said Review Petition, the representation filed by

the petitioner, be decided within a period of eight weeks thereafter.

Pending miscellaneous applications, if any, also stand

disposed of accordingly.

(Ajay Mohan Goel) Judge

August 07, 2024 (narender)