Karam Singh And Another vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 16690 HP

Citation : 2024 Latest Caselaw 16690 HP
Judgement Date : 7 November, 2024

Himachal Pradesh High Court

Karam Singh And Another vs State Of Himachal Pradesh And Another on 7 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       CWP No.          12505 of 2024
                                                       Decided on: 07.11.2024
Karam Singh and another                                                ... Petitioners

                            Versus

State of Himachal Pradesh and another                                           ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
_____________________________________________________
For the petitioners     :     Mr. Ajay Kumar Chauhan, Advocate.

For the respondents                  :        Mr. Rajat Chauhan, Law Officer.
Ajay Mohan Goel, Judge                        (Oral)

Notice. Mr. Rajat Chauhan, learned Law Officer, accepts

notice on behalf of the respondents.

2. Learned Counsel for the petitioners submits that

interest of justice would be served, in case, the representation made

by the petitioners, appended with the petition as Annexure P-3 with

regard to their grievance, is directed to be decided by the competent

Authority within some reasonable time.

3. This writ petition is accordingly disposed of with the

direction that the representation made by the petitioner, appended

with the writ petition as Annexure P-3 (colly.), shall be decided by

the competent Authority, in light of the averments made therein as

well as the judgments being relied upon by them, within a period of