Sh. Kishori Lal vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 17369 HP

Himachal Pradesh High Court

Sh. Kishori Lal vs State Of Himachal Pradesh & Others on 14 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                            2024:HHC:11408

   IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                             CWP No.    8656 of 2024 a/w
                             CWPs No. 8657, 8658, 8659,
                             8660, 8663, 9366, 9572, 9576,
                             9577, 9578, 9581, 9582 of 2024
                             Decided on: 14.11.2024
CWP No. 8656 of 2024
Sh. Kishori Lal                          ... Petitioner
                  Versus
State of Himachal Pradesh & others       ... Respondents

CWP No. 8657 of 2024
Rajinder Kumar                           ... Petitioner
                  Versus
State of Himachal Pradesh & others       ... Respondents

CWP No. 8658 of 2024
Dalgir Singh                             ... Petitioner
                  Versus
State of Himachal Pradesh & others       ... Respondents

CWP No. 8659 of 2024
Harmoni Devi                             ... Petitioner
                  Versus
State of Himachal Pradesh & others       ... Respondents

CWP No. 8660 of 2024
Sushma Devi                              ... Petitioner
                  Versus
State of Himachal Pradesh & others       ... Respondents

CWP No. 8663 of 2024
Uttam Chand                              ... Petitioner
                  Versus
State of Himachal Pradesh & others       ... Respondents

CWP No. 9366 of 2024
Sh. Mohinder Singh                       ... Petitioner
                  Versus
State of Himachal Pradesh & others       ... Respondents

CWP No. 9572 of 2024
Suresha Devi                             ... Petitioner
                  Versus
                                            2

                                                                      2024:HHC:11408


State of Himachal Pradesh & others                           ... Respondents

CWP No. 9576 of 2024
Sushila Devi                                                 ... Petitioner
                  Versus
State of Himachal Pradesh & others                           ... Respondents

CWP No. 9577 of 2024
Smt. Suresh Kumari                                           ... Petitioner
                  Versus
State of Himachal Pradesh & others                           ... Respondents

CWP No. 9578 of 2024
Rajinder Kumar                                               ... Petitioner
                  Versus
State of Himachal Pradesh & others                           ... Respondents

CWP No. 9581 of 2024
Sukh Dev                                                     ... Petitioner
                  Versus
State of Himachal Pradesh & others                           ... Respondents

CWP No. 9582 of 2024
Sh. Kishori Lal                                              ... Petitioner
                  Versus
State of Himachal Pradesh & others                           ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________                _
For the petitioner(s)   :     Mr. Sanjay Jaswal, Advocate, in all the
                              petitions.
For the respondents            :        Mr. Pushpinder Jaswal, Additional
                                        Advocate    General,      for    the
                                        respondents, in all the petitions.
Ajay Mohan Goel, Judge (Oral)

Mr. Pushpinder Jaswal, learned Additional Advocate

General, accepts notice on behalf of the respondents.

2. Learned Counsel for the petitioners submits that the

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

2024:HHC:11408

petitioners have filed representations (Annexure P-5) with the

respondent-Department with regard to the issues raised in the

petitions, but the same has not been decided by the Authority

concerned till date.

3. These Writ petitions are accordingly disposed of with the

direction that the representations filed by the petitioners be decided

by the Competent Authority, in light of the averments made therein

as well as the judgments being relied upon by the petitioners, by

passing a speaking order, within a period of eight weeks' from today,

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

also stand disposed of accordingly.

(Ajay Mohan Goel) Judge November 14, 2024 (Rishi)