Decided On: 07.08.2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 11279 HP

Himachal Pradesh High Court

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

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                         2024:HHC:6566
           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .
                                                           CWP No.          7939 of 2024





                                                           Decided on: 07.08.2024
    Pradeep Sharma                                                         ... 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     r:     Mr. Vinay Sharma, Advocate.

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

    Ajay Mohan Goel, Judge                        (Oral)

Notice. Mr. Pushpender Jaswal, learned Additional

Advocate General, accepts notice on behalf of the respondents.

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 06.03.2024) is directed to be decided

by the competent Authority within some reasonable time.

3. This writ petition is accordingly disposed of with the

direction that the representation made by the petitioner, appended

with the writ petition as Annexure P-3, dated 06.03.2024, shall be

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

therein and the judgment being relied upon by the petitioner, within

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

2024:HHC:6566

.

a period of three months from today. Pending miscellaneous

application(s), if any also stand disposed of accordingly.

                                                     (Ajay Mohan Goel)
                                                          Judge
    August 06, 2024
       (narender)




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