Decided On 29Th July 2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 10507 HP

Himachal Pradesh High Court

Decided On 29Th July 2024 vs State Of Himachal Pradesh And Others on 29 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                2024:HHC:5989


           IN THE HIGH COURT OF HIMACHAL PRADESH AT
                               SHIMLA
                                       CWP No. 6047 of 2023
                                       Decided on 29th July 2024




                                                        .
    Ankush Jamwal





                                                            ...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 petitioners:
                   r       Mr. Onkar Jairath, Advocate.

    For the respondents: Mr. Anup Rattan, Advocate General,
                        with Mr. Pushpinder Jaswal, Additional

                        Advocate General, for respondents
                        No.1 and 2.

                           Mr.   Hamender      Singh    Chandel,



                           Advocate, for respondent No.3.

    Ajay Mohan Goel, Judge (Oral)

After making his submissions for some time,

learned Counsel appearing for the petitioner submits that this

petition be disposed of by permitting the petitioner to make a

representation to seek benefit of the judgment of the Taj

Mohammad, as the reliefs being prayed for by him are squarely

covered in terms of the adjudication made therein.

2024:HHC:5989

2. In view of submissions made by learned counsel for

the petitioner, without expressing any opinion on the merit of

the case, this petition is disposed of with liberty to the petitioner

.

to file representation within a period of two weeks from today,

with direction to the respondent/competent authority to decide

such representation within a period of six weeks from the date

of receipt thereof, in terms of the averments made therein,

taking into consideration the judgment being relied upon by the

petitioner therein, in accordance with law.

3. Pending miscellaneous applications, if any, also

stand disposed of accordingly.

(Ajay Mohan Goel)

Judge

July 29, 2024

(Vinod)