Mohinder Singh vs State Of H.P. & Anr
2024 Latest Caselaw 16438 HP

Himachal Pradesh High Court

Mohinder Singh vs State Of H.P. & Anr on 4 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.12252 of 2024 Date of decision: 04.11.2024

Mohinder Singh. ...Petitioner.

Versus State of H.P. & Anr. ...Respondents.

Coram:

Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?

For the petitioner : Mr. Bonit Parkash, Advocate, vice Mr. A.K. Gupta, Advocate.

For the respondents : Mr. L.N. Sharma and Mr. Dalip K. Sharma, Additional Advocates General, for respondents No.1 to 3-State.

: Mr. Tek Ram Sharma, Advocate, for respondent No.4.

Jyotsna Rewal Dua, Judge

Notice. Mr. L.N. Sharma, Additional Advocate

General and Mr. Tek Ram Sharma, Advocate, appears and

waives service of notice on behalf of respondents No.1 to 3

and respondent No.4, respectively.

2. This writ petition has been filed for the grant of

following substantive relief(s):-

"i. That the respondents may be ordered to pay pay pension to the petitioner in terms of the law laid down in State of H.P. and others Vrs. Matwar Singh and another from the due date with all benefits incidental thereof."

Whether reporters of Local Papers may be allowed to see the judgment? Yes

3. Admittedly, the petitioner has invoked extra

ordinary jurisdiction of this Court under Article 226 of the

Constitution of India without even preferring any

representations to the competent authority for the redresssal

of their grievances raised in the writ petition.

4. Confronted with above, learned vice counsel for

the petitioner submitted that the petitioner would be

preferring representation within two weeks from today. In

case, such representation is so preferred, the competent

authority shall consider and decide the same, in accordance

with law, within further period of six weeks. The order so

passed shall also be communicated to the petitioner.

The writ petition stands disposed of in the above

terms, so also the pending miscellaneous application(s), if

any.

Jyotsna Rewal Dua 4 November, 2024 th Judge (Pardeep)