Decided On: 21.08.2024 vs State Of H.P. & Others
2024 Latest Caselaw 12042 HP

Citation : 2024 Latest Caselaw 12042 HP
Judgement Date : 21 August, 2024

Himachal Pradesh High Court

Decided On: 21.08.2024 vs State Of H.P. & Others on 21 August, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                       2024:HHC:7161

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.    8364 of 2024
                                                     Decided on: 21.08.2024
    Sh. Shiv Kumar                                          ... Petitioner
                       Versus




                                                                          .
    State of H.P. & others                                        ... Respondents





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





    ____________________________________________________                                         _
    For the petitioner      :     Mr. A.K. Gupta, Advocate.
    For the respondents             :        Mr. Pushpinder Jaswal, Additional
                                             Advocate General.





    Ajay Mohan Goel, Judge (Oral)

Mr. Pushpinder Jaswal, learned Additional Advocate

General, accepts notice on behalf of the respondents.

2. Learned Counsel for the petitioner submits that the

petitioner has filed a representation dated 02.04.2024 (Annexure

P-2) with the respondent-Department and this petition be disposed

of by directing the competent authority to take appropriate decision

thereupon within some time bond period.

3. This writ petition is accordingly disposed of with the

direction that the representation filed by the petitioner be decided in

light of the averments made therein within a period of four weeks

from today. Pending miscellaneous application(s), if any also stand

disposed of accordingly.