Decided On: 15.07.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 9554 HP

Himachal Pradesh High Court

Decided On: 15.07.2024 vs State Of Himachal Pradesh & Others on 15 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                              2024:HHC:5124

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.    6557 of 2024
                                                     Decided on: 15.07.2024
    Smt. Kalawati                                                  ... 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. Jai Dev Thakur, Advocate.
    For the respondents             :        Mr. Anup Rattan, Advocate General,





                                             with Mr. Sumit Sharma, Deputy
                                             Advocate General, for respondents
                                             No.1, 3 and 4-State.
                                             Mr. Rangil Singh,              Advocate,       for
                      r                      respondent No.2.

    Ajay Mohan Goel, Judge (Oral)

Mr. Sumit Sharma, learned Deputy Advocate General

and Mr. Rangil Singh, learned counsel, accept notice on behalf of

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

2. Learned counsel for the petitioner submits that the case

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

the representation (Annexure P-6) 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

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

upon by the petitioner in the representation, 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 15, 2024
        (Rishi)



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