Decided On: 11.07.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 9390 HP

Himachal Pradesh High Court

Decided On: 11.07.2024 vs State Of Himachal Pradesh & Others on 11 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                       2024:HHC:4958
         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.    6591 of 2024
                                                     Decided on: 11.07.2024

    Sheela 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 petitioners     :     Mr. Virbahadur Verma, Advocate.
    For the respondents     :     Mr. Rajat Chauhan, Law Officer.
    Ajay Mohan Goel, Judge (Oral)

Mr. Rajat Chauhan, learned Law Officer, accepts notice

on behalf of the respondents.

2. Learned counsel for the petitioner submits that the case

of the petitioner is squarely covered by the judgments referred to in

the representation (Annexure P-9) 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 and the judgment being relied

upon by the petitioner, within a period of four weeks from today by

passing a speaking and reasoned order. Pending miscellaneous

application(s), if any also stand disposed of accordingly.

(Ajay Mohan Goel) Judge July 11, 2024 (Rishi)

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