Decided On: 20.11.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 17755 HP

Himachal Pradesh High Court

Decided On: 20.11.2024 vs State Of Himachal Pradesh & Others on 20 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                   2024:HHC:11851

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No.    12139 of 2024
                                                 Decided on: 20.11.2024
Saroj Bala                                              ... 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      :     Mr. Raju Ram Rahi, Advocate.
For the respondents             :        Mr. Pushpinder Jaswal, Additional
                                         Advocate General.
Ajay Mohan Goel, Judge (Oral)

Mr. Pushpinder Jaswal, learned Additional Advocate

General, accepts notice on behalf of the respondents.

2. Learned Counsel for the petitioner submits that the

petitioner has filed representation (Annexure P/8) with the

respondent-Department and this petition be disposed of by directing

the competent authority to take appropriate decision thereupon

within some time bond period.

3. This writ petition is accordingly disposed of with the

direction that the representation filed by the petitioner be decided in

light of the averments made therein within a period of four weeks

from today. Pending miscellaneous application(s), if any also stand

disposed of accordingly.

(Ajay Mohan Goel) Judge November 20, 2024 (Rishi)

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