Decided On : 06.11.2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 16576 HP

Himachal Pradesh High Court

Decided On : 06.11.2024 vs State Of Himachal Pradesh And Others on 6 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                       2024:HHC:10714


         IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                        SHIMLA
                                                                             CWP No. 12405 of 2024
                                                                             Decided on : 06.11.2024
Smt. Poonam Sharma
                                                                                        ...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. Sanjeev Kumar Motta,
                                                          Advocate.
For the respondents :                                     Mr. Pushpinder Jaswal,
                                                          Additional Advocate General.
Ajay Mohan Goel, Judge (Oral)

Issue notice. Mr. Pushpinder Jaswal, learned

Additional Advocate General, accepts notice on behalf of the

respondents.

2. Learned counsel for the petitioner submits that the

petitioner has filed representation Annexure P-3 with regard to

the issues raised in the petition, but the same has not been

decided by the Authority concerned till date.

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

2024:HHC:10714

3. This petition, accordingly, as prayed for, is disposed

of with the direction that let representation Annexure P-3 of the

petitioner be decided by the Competent Authority

sympathetically, in light of the averments made therein as well

as in light of the policy Annexure P-2, by passing a speaking

order, within a period of four weeks' from today, in accordance

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

stand disposed of accordingly.

(Ajay Mohan Goel) Judge

November 06, 2024 (Shivank Thakur)