Kuldip Singh vs State Of H.P. & Another
2024 Latest Caselaw 10264 HP

Himachal Pradesh High Court

Kuldip Singh vs State Of H.P. & Another on 24 July, 2024

( 2024:HHC:5774 )




             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                  CWP No. 7176 of 2024
                                                  Date of Decision: 24.07.2024




                                                                                     .
     Kuldip Singh                                                              .....Petitioner.





                                          Versus

     State of H.P. & another                                             .....Respondents.





     Coram
    Hon'ble Mr. Justice Bipin Chander Negi, Judge.
    Whether approved for reporting?1

      For the petitioner:                Mr. Kush Sharma, Advocate.





      For the respondents:               Mr. R.K. Negi, Additional                  Advocate
                                         General.

     Bipin Chander Negi, Judge (oral)

Learned counsel for the petitioners submits that with respect to the

grievances being raised in the present petition an appropriate representation

stands made to the department concerned. The same is appended alongwith

the present petition, as Annexure P-5.

2. Learned counsel for the petitioner submits that further detailed

representation shall be made to the concerned quarter within three days from

today.

3. Learned Additional Advocate General submits that the aforesaid

representation(s) shall be considered and decided within two weeks' from

today.

4. In view of aforesaid submission, present petition is disposed of.

Pending miscellaneous application(s), if any, shall also stand disposed

of.

(Bipin Chander Negi) Judge

July 24, 2024 (Nisha)

Whether reporters of Local Papers may be allowed to see the judgment?