Sh. Surender Kumar And Another vs The State Of Himachal Pradesh And Others
2024 Latest Caselaw 10605 HP

Himachal Pradesh High Court

Sh. Surender Kumar And Another vs The State Of Himachal Pradesh And Others on 30 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

             IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                            SHIMLA
                                                                                  CWP No. 7345 of 2024
                                                                                 Decided on : 30.07.2024




                                                                                              .
    Sh. Surender Kumar and another.





                                                                                                  ...Petitioners
                                                              Versus





    The State of Himachal Pradesh and others.
                                                                                              ...Respondents
    Coram

    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    Whether approved for reporting?1
    For the petitioners

                                                   :
                                                       to     Mr. Onkar Jairath, Advocate.

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

Issue notice. Mr. Pushpinder Jaswal, learned

Additional Advocate General, accepts notice on behalf of the

respondents.

2. Learned counsel for the petitioners submits that the

petitioners have filed representation Annexure P-5 with regard

to the issues raised in the petition, but the same has not been

decided by the Authority concerned till date.

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

2024:HHC:6041

3. This petition, accordingly, as prayed for, is disposed

of with the direction that let representation Annexure P-5 of the

petitioners be decided by the Competent Authority, in the light

.

of the averments made therein as well as the judgment being

relied upon by the petitioners, by passing a speaking order,

within a period of three weeks' from today, in accordance with

law. Pending miscellaneous application(s), if any, also stand

disposed of accordingly.

(Ajay Mohan Goel) Judge

July 30, 2024 (Shivank Thakur)