Decided On: 07.11.2024 vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 16707 HP

Himachal Pradesh High Court

Decided On: 07.11.2024 vs State Of Himachal Pradesh And Another on 7 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                    2024:HHC:10865
       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                       CWP No.          12308 of 2024
                                                       Decided on: 07.11.2024
Susheel Datt                                                           ... Petitioner

                            Versus

State of Himachal Pradesh and another                                           ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
_____________________________________________________
For the petitioner      :     M/s Virbahadur Verma, Anu Minhas
                              and Mukul Sharma, Advocates.

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 petitioner submits that interest

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

petitioner, appended with the petition as Annexure P-6 with regard

to his 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-6, dated 20.09.2024, shall be

decided by the competent Authority, in light of the averments made

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

2024:HHC:10865

therein as well as the judgments being relied upon by the petitioner,

within a period of eight weeks from today, by passing a speaking

order, in accordance with law. Pending miscellaneous application(s),

if any, also stand disposed of accordingly.

(Ajay Mohan Goel) Judge November 07, 2024 (narender)