Decided On: 10.07.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 9296 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:4869

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.    6521 of 2024
                                                     Decided on: 10.07.2024
    Dinesh Kumar                                            ... 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      :     Mr. Sanjeev Kumar Motta, Advocate.
    For the respondents             :        Mr. Rajat Chauhan, Law Officer.
    Ajay Mohan Goel, Judge (Oral)

2.

r to Mr. Rajat Chauhan, learned Law Officer, accepts notice

on behalf of the respondents.

Learned Counsel for the petitioner submits that the

petitioner has filed a representation dated 23.06.2024 (Annexure

P-1) 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?