Decided On : 24.08.2024 vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 12261 HP

Himachal Pradesh High Court

Decided On : 24.08.2024 vs State Of Himachal Pradesh And Another on 24 August, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                    2024:HHC:7372


     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                                                                   CWP No. 8501 of 2024
                                                                                  Decided on : 24.08.2024
    Dharindhar Sharma
                                                                                                    ...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   :    Mr. Mukesh Kumar Thakur,
                              Advocate.




    For the respondents :     Mr. Pushpinder Jaswal,
                              Additional Advocate General, for
                              respondent No.1.
                            r Mr. Prashant Sharma, Advocate,
                              for respondent No.2.

    Ajay Mohan Goel, Judge (Oral)

Issue notice. Mr. Pushpinder Jaswal, learned

Additional Advocate General and Mr. Prashant Sharma, learned

Counsel, accept notice on behalf of respondent No.1 &

respondent No.2, respectively.

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

2024:HHC:7372

03.08.2023. He further submits that the petitioner shall be

content in case the respondents/competent Authority are

directed to decide the representation filed by the petitioner,

.

appended with the petition as Annexure P-3, 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 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 the direction that after the adjudication of the said Review

Petition, the representation of the petitioner, appended with this

petition as Annexure P-3, be decided within a period of three

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

also stand disposed of accordingly.

(Ajay Mohan Goel) Judge

August 24, 2024 (Shivank Thakur)