Raj Kumari vs Of
2024 Latest Caselaw 379 HP

Himachal Pradesh High Court

Raj Kumari vs Of on 5 January, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                           .
         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA





                                                      CWP No.          226 of 2024
                                                      Decided on: 05.01.2024





    Raj Kumari                                                        ... Petitioner

                           Versus




                                                of
    Union of India & others                             ... Respondents
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?
                      rt
    _____________________________________________________
    For the petitioner:     Mr. Sanjay Dutt Vasudeva, Advocate.

    For the respondents:            Mr. Balram Sharma, Deputy Solicitor
                                    General of India, for respondent No.1-UOI.
                                    Mr. Anup Rattan, Advocate General, with
                                    Mr. Pushpinder Jaswal, Additional Advocate


                                    General, for respondents No.2 and 3-State.

                                    Mr.   Y.W.    Chauhan,                   Advocate,         for
                                    respondents No.4 to 6.




                                    Mr. K.B. Khajuria, Advocate, for respondent
                                    No.7.





    Ajay Mohan Goel, Judge                   (Oral)

Notice. Mr. Balram Sharma, learned Deputy Solicitor

General of India, Mr. Pushpinder Jaswal, learned Additional

Advocate General, Mr. Y.W. Chauhan and Mr. K.B. Khajuria, learned

counsel, accept notice on behalf of respondents No.1, respondents

No. 2 and 3, respondents No. 4 to 6 and respondent No. 7,

respectively.

2. Learned counsel for the petitioner submits that in the

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

.

interest of justice this writ petition may be disposed of with liberty to

the petitioner to make a representation to respondent No.3 with

further direction to the said respondent to decide the representation

in accordance with law, as expeditiously as possible.

3. In view of the prayer so made by the petitioner, without

of adverting to the issues raised in the petition on merit, this petition is

closed, with liberty to the petitioner to file a representation before rt respondent No.3 and in the event of any such representation being

filed by the petitioner within a period of four weeks from today, then

respondent No.3 after giving an opportunity of personal hearing to

the petitioner, shall decide the same within a period of eight weeks.

4. Pending miscellaneous applications, if any, also stands disposed

of.

(Ajay Mohan Goel)

Judge January 05, 2024 (narender)