Baldev Dass vs State Of H.P. & Another
2024 Latest Caselaw 10805 HP

Himachal Pradesh High Court

Baldev Dass vs State Of H.P. & Another on 31 July, 2024

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                 CWP No. 7438 of 2024
                                                 Date of Decision: 31.07.2024




                                                                                    .
     Baldev Dass                                                              .....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. K.B.Khajuria, Advocate.
     For the respondents:               Mr. B.N.Sharma, Additional Advocate
                                        General.
    Bipin Chander Negi, Judge (oral)

Learned counsel for the petitioner 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-2.

2. Learned Additional Advocate General submits that the aforesaid

representation shall be considered and decided within two weeks'

from today. Till the decision on the representation is made, the

impugned order Annexure P-1 insofar as it pertains to the petitioner

shall remain stayed.

3. 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 31, 2024 (Nisha)

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