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
State of Himachal Pradesh & others ... Respondents
2
2024:HHC:11408
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
Birbal ... 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
petitioners have filed representations (Annexure P-5) with the
Whether reporters of the local papers may be allowed to see the judgment?
2024:HHC:11408
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)
