Kiran Bala vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 12208 HP

Himachal Pradesh High Court

Kiran Bala vs State Of Himachal Pradesh And Others on 23 August, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

           IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                 SHIMLA
                                     CWP No. 7402 of 2024
                                     Decided on 23rd August, 2024




                                                           .
    Kiran Bala





                                                                ...Petitioner
                             Versus
    State of Himachal Pradesh and others





                                                          ...Respondents
    Coram

    Hon'ble Mr. Justice Ajay Mohan Goel, Judge





    1
        Whether approved for reporting?
    For the petitioner:
                   r         Mr. Manohar Lal Sharma, Advocate.

    For the respondents: Mr. Pushpinder Jaswal, Additional

                         Advocate General.

    Ajay Mohan Goel, Judge (Oral)

Issue notice. Mr. Pushpinder Jaswal, learned

Advocate, accepts notice on behalf of the respondents.

2. Learned counsel for the petitioner submits that the

petitioner has filed representation with regard to the issue

raised in the petition, but the same has not been decided by the

Authority concerned till date.

3. This petition, accordingly, as prayed for, is disposed

of with the direction that let representation of the petitioner be

decided, in the light of the averments made therein as well as

the judgment being relied upon by the petitioner, within a period

of four weeks' by the Competent Authority. Pending

miscellaneous applications, if any, also stand disposed of.

.

                                          (Ajay Mohan Goel)





                                               Judge

    August 23, 2024
       (Vinod)



                   r          to