Decided On : 04.11.2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 16458 HP

Himachal Pradesh High Court

Decided On : 04.11.2024 vs State Of Himachal Pradesh And Others on 4 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                       2024:HHC:10537


         IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                        SHIMLA
                                                                             CWP No. 11311 of 2024
                                                                             Decided on : 04.11.2024
Sunil Kumar
                                                                                        ...Petitioner
                                                          Versus
State of Himachal Pradesh and others.
                                                                                    ...Respondents
Coram

Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioner                             :          Mr. Rajinder Singh Chandel,
                                                          Advocate.
For the respondents :                                     Mr. Pushpinder Jaswal,
                                                          Additional Advocate General.
Ajay Mohan Goel, Judge (Oral)

Taking into consideration the fact that the petitioner

has directly approached this Court without firstly making a

representation to the employer vis-à-vis the reliefs being

claimed in the petition, as prayed for, this writ petition is

disposed of by granting liberty to the petitioner to file an

appropriate representation to the respondent-Department vis-à-

vis the issues raised in the present petition.

1Whether reporters of the local papers may be allowed to see the judgment?

2024:HHC:10537

2. In the event of any such representation being filed

within 4 weeks', let appropriate decision thereupon be taken by

the competent Authority, within 8 weeks' as from the date of the

receipt thereof. Pending miscellaneous application(s), if any,

stand disposed of accordingly.

(Ajay Mohan Goel) Judge

November 04, 2024 (Shivank Thakur)