Himachal Pradesh High Court

Parvesh Kumari And Others vs State Of Hp And Others on 2 May, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .

                                                           CWP No.          3671 of 2024
                                                           Decided on: 02.05.2024
    Parvesh Kumari and others                                             ..... Petitioners





                                Versus

    State of HP and others                                                          ... Respondents
    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    _____________________________________________________
    For the petitioners
                           r:     Mr. Neeraj Sharma, Advocate.

    For the respondents                  :        Mr. Pushpender Jaswal, Addl. AG.
    Ajay Mohan Goel, Judge                        (Oral)

Notice. Mr. Pushpender Jaswal, learned Additional

Advocate General, accepts notice on behalf of the respondents.

2. Learned Counsel for the petitioners submits that

interest of justice would be served, in case, this petition is disposed

of by granting liberty to the petitioners to make representation(s) to

the respondents-Competent Authority, with regard to their grievance

within two weeks from today and same be ordered to be decided by

the competent Authority within some time bound period.

3. Accordingly, this petition is disposed of with the

observation that in the event of the petitioners making appropriate

representation(s) with regard to their grievance within a period of two

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

weeks from today, the same shall be decided by the competent

Authority within a period of six weeks from the date of receipt

thereof, in view of the averments contained therein, in accordance

with law. Pending miscellaneous application(s), if any, also stand

disposed of accordingly.




    May 02, 2024
       (narender)
                    r          to                  (Ajay Mohan Goel)
                                                        Judge