Decided On : 24.08.2024 vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 12283 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:7369


          IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                          SHIMLA
                                                                              CWP No. 8679 of 2024
                                                                             Decided on : 24.08.2024




                                                                                              .
    Smt. Anjali Gour





                                                                                                ...Petitioner
                                                           Versus





    State of Himachal Pradesh and another
                                                                                            ...Respondent
    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    Whether approved for reporting?1
    For the petitioner                             :          Mr. Vaibhav Tanwar,
                            r                                 Advocate.

    For the respondents :                                     Mr. Pushpinder Jaswal,
                                                              Additional Advocate General.
    Ajay Mohan Goel, Judge (Oral)

Taking into consideration the fact that the

petitioner has directly approached this Court without firstly

making a representation to the employer vis-à-vis the reliefs

being claimed in the petition, as prayed for, this writ petition

is disposed of by granting liberty to the petitioner to file an

appropriate representation to the respondent-Department

vis-à-vis the issues raised in the present petition.

2. In the event of any such representation being

filed within 4 weeks', let appropriate decision thereupon be

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

2024:HHC:7369

taken by the competent Authority, within three months as

from the date of the receipt thereof, in the light of averments

contained therein. Pending miscellaneous application(s), if

.

any, stand disposed of accordingly.

                                           (Ajay Mohan Goel)





                                                Judge

    August 24, 2024
      (Shivank Thakur)




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