Sh. Rakesh Chander vs State Of Hp And Others
2024 Latest Caselaw 4956 HP

Himachal Pradesh High Court

Sh. Rakesh Chander 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.          3617 of 2024
                                                          Decided on: 02.05.2024
    Sh. Rakesh Chander                                                   ..... Petitioner





                                Versus

    State of HP and others                                                          ... Respondents
    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    _____________________________________________________
    For the petitioner
                           r:     Ms. Babita Kumari, Advocate vice
                                  Mr. A.K. Gupta, Advocate.

    For the respondents                  :       Mr. Pushpender Jaswal, Addl. AGfor
                                                 respondents No. 1 to 4.


                                         :       Mr. Chitranjan Kumar Sharma,
                                                 Advocate, for respondent No. 5.
    Ajay Mohan Goel, Judge                       (Oral)

Notice. Mr. Pushpender Jaswal, learned Additional

Advocate General and Mr. Chitranjan Kumar Sharma, learned

Counsel, accept notice on behalf of respondents No. 1 to 4 and

respondent No. 5, respectively.

2. Learned Counsel for the petitioner submits that interest

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

granting liberty to the petitioner to make a representation to the

respondents-Competent Authority, with regard to his grievance

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

.

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 petitioner making a

representation with regard to his grievance within a period of two

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.

(Ajay Mohan Goel) Judge May 02, 2024

(narender)