Decided On : 30.07.2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 10651 HP

Himachal Pradesh High Court

Decided On : 30.07.2024 vs State Of Himachal Pradesh And Others on 30 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                               2024:HHC:6055


          IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                          SHIMLA
                                                                              CWP No. 7185 of 2024
                                                                             Decided on : 30.07.2024




                                                                                              .
    Neelam.





                                                                                                ...Petitioner
                                                           Versus





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





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    Whether approved for reporting?1
    For the petitioner                             :          M/s Suresh Singh Saini and
                            r                                 Rajendra Gulati, Advocates.

    For the respondents :                                     Mr. Pushpinder Jaswal,
                                                              Additional Advocate General,
                                                              for respondents No. 1 & 2.
                                                              Mr. Anil Kumar Manget,



                                                              Advocate, vice Mr. Susheel
                                                              Gautam, Advocate, for
                                                              respondents No.3 & 4.




    Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Pushpinder Jaswal, learned

Additional Advocate General and Mr. Anil Kumar Manget,

learned Counsel, accept notice on behalf of respondents

No.1 & 2 and respondents No.3 & 4, respectively.

2. Learned Counsel for the petitioner prays that

interest of justice would be served in case the petitioner is

permitted to file representation with regard to the cause 1Whether reporters of the local papers may be allowed to see the judgment?

2024:HHC:6055

raised in the petition, with direction to the Authority

concerned to decide the same in accordance with law.

3. Accordingly, this petition is disposed of without

.

expressing any opinion on the issue raised in the petition,

with the direction that in the event of any such detailed

representation being made by the petitioner to the Authority

concerned within a period of 4 weeks' from today, let the

same be decided in accordance with law, in the light of the

contents thereof, within a period of 12 weeks' as from the

date of receipt thereof, by passing a speaking order.

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

of accordingly.

(Ajay Mohan Goel) Judge

July 30, 2024 (Shivank Thakur)