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:11028


       IN THE HIGH COURT OF HIMACHAL PRADESH AT
                        SHIMLA

                               CWP No. 12575 of 2024
                               Decided on 11th November, 2024
Anil Kumar
                                                      ...Petitioner
                         Versus
State of Himachal Pradesh and another
                                                    ...Respondents
Coram

Hon'ble Mr. Justice Ajay Mohan Goel, Judge
1
    Whether approved for reporting?
For the petitioner:        Mr. Vishal Singh Thakur, 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 petitioner 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 petitioner in this regard and it would

2024:HHC:11028

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

with the direction that let the representation of the petitioner 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 petitioner.

3. Without expressing any opinion on the merit of the

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

representation Annexure P-4, made by the petitioner be

decided by the Competent Authority, in terms of the averments

made therein, taking into consideration the judgment being

relied upon by the petitioner 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)