Decided On 03Rd July vs State Of Himachal Pradesh
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Himachal Pradesh High Court

Decided On 03Rd July vs State Of Himachal Pradesh on 3 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                  2024:HHC:4359


         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                      CWP No. 6175 of 2024
                                      Decided on 03rd July, 2024
    Mahender Singh
                                                               ...Petitioner




                                                           .
                                 Versus





    State of Himachal Pradesh
                                                              ...Respondent
    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    1
    Whether approved for reporting?
    For the petitioner:     Mr. Munish Datwalia, Advocate.

    For the respondent:
                  r         to
                            Mr. Anup Rattan, Advocate General,
                            with Mr. Rajpal Thakur, Additional
                            Advocate General.

    Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Rajpal Thakur, learned Additional

Advocate General, accepts notice on behalf of the respondent.

2. Learned Counsel for the petitioner submits that the

prayer made herein is squarely covered by the judgment

passed by Hon'ble Division Bench of this Court in CWP

No. 2004 of 2017 alongwith connected matters, titled Taj

Mohammad and others vs. State of H.P. and others, decided on

03.08.2023. He further submits that it would be in the interest of

justice, in case, this petition is disposed of with liberty to the

petitioner to file a representation within a period of two weeks

from today, with direction to the respondent to decide such

representation of the petitioner, in terms of the averments made

therein as well as the judgment being relied upon by him within

.

some time bound period.

3. 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 a 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.

4. Pending miscellaneous applications, if any, also

stand disposed of accordingly.

(Ajay Mohan Goel) Judge

July 03, 2024 (Vinod)