Decided On 11Th November vs State Of Himachal Pradesh And Another
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Himachal Pradesh High Court

Decided On 11Th November vs State Of Himachal Pradesh And Another on 11 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

2024:HHC:11024


       IN THE HIGH COURT OF HIMACHAL PRADESH AT
                        SHIMLA

                         CWP No. 12448 of 2024
                         Decided on 11th November, 2024
Shri Kabir Singh and others
                                            ...Petitioners
                          Versus
State of Himachal Pradesh and another
                                          ...Respondents
Coram

Hon'ble Mr. Justice Ajay Mohan Goel, Judge
1
    Whether approved for reporting?
For the petitioners:       Mr. Onkar Jairath, Advocate.
For the respondents: Mr. Pushpinder Jaswal, Additional
                     Advocate General.

Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Pushpinder Jaswal, learned Additional

Advocate General, accepts notice on behalf of the respondents.

2. Learned counsel for the petitioners submits that the

prayer made herein is squarely covered by the judgment

passed by Hon'ble Division Bench of this Court in

CWP No. 2004 of 2017 alongwith connected matters,

titled Taj Mohammad and others vs. State of H.P. and others,

decided on 03.08.2023. He further submits that representation

has also been made by the petitioners in this regard and it

2024:HHC:11024

would be in the interest of justice, in case, this petition is

disposed of with the direction that let representation of the

petitioners be decided by the Competent Authority, in terms of

the averments made in the representation as well as the

judgment being relied upon by the petitioners.

3. Without expressing any opinion on the merit of the

case, this petition is disposed of with the direction that let

representation Annexure P-5, made by the petitioners be

decided by the Competent Authority, in terms of the averments

made therein, taking into consideration the judgment being

relied upon by the petitioners therein, by passing a speaking

order, within a period of 12 weeks from today. Pending

miscellaneous application(s), if any, stand disposed of

accordingly.

(Ajay Mohan Goel) Judge

November 11, 2024 (Vinod)