Decided On: 10.07.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 9291 HP

Himachal Pradesh High Court

Decided On: 10.07.2024 vs State Of Himachal Pradesh & Others on 10 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                       2024:HHC:4870

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.    6492 of 2024
                                                     Decided on: 10.07.2024
    Nisha Kumari                                            ... Petitioner
                       Versus
    State of Himachal Pradesh & others           ... Respondents




                                                                          .

    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    ____________________________________________________            _





    For the petitioner      :     M/s Rajendera Gulati and Suresh
                                  Singh Saini, Advocates.
    For the respondents     :     Mr. Rajat Chauhan, Law Officer, for
                                  respondents No.1 and 2-State.
                                  Mr. Susheel Gautam, Advocate, for





                                  respondents No.3 and 4.
    Ajay Mohan Goel, Judge (Oral)

Mr. Rajat Chauhan, learned Law Officer and Mr. Susheel

Gautam, learned counsel, accept notice on behalf of respondents

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

2. Learned Counsel for the petitioner submits that the

petitioner has filed a representation (Annexure P-2) with the

respondent-Department and this petition be disposed of by directing

the competent authority to take appropriate decision thereupon

within some time bond period.

3. This writ petition is accordingly disposed of with the

direction that the representation filed by the petitioner be decided in

light of the averments made therein within a period of four weeks

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

disposed of accordingly.

(Ajay Mohan Goel) Judge July 10, 2024 (Rishi)

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