Anil Kumar & Ors vs State Of Himachal Pradesh And Ors
2024 Latest Caselaw 17763 HP

Himachal Pradesh High Court

Anil Kumar & Ors vs State Of Himachal Pradesh And Ors on 20 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                     ( 2024:HHC:11823 )

    IN THE HIGH COURT OF HIMACHAL PRADESH AT
                        SHIMLA
                                     CWP No. 295 of 2024
                                   Decided on : 20.11.2024
Anil Kumar & Ors.
                                            ...Petitioners
                         Versus
State of Himachal Pradesh and Ors.
                                          ...Respondents
Coram

Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioners                            :          Mr. Ajay Thakur, Advocate.

For the respondents :                                     Mr. Pushpinder Jaswal,
                                                          Additional Advocate General.
Ajay Mohan Goel, Judge (Oral)

When this petition was taken up for consideration

today, learned Counsel for the petitioners submits that at this

stage, the petitioners would be satisfied, in case, the petitioners

are permitted to approach the authority concerned by way of

representation for the redressal of their grievances.

2. Accordingly, as prayed for, this petition is disposed

of by permitting the petitioners to file independent

representations with regard to the issue raised in the present

writ petition before the competent authority within four weeks

1Whether reporters of the local papers may be allowed to see the judgment?

2 ( 2024:HHC:11823 )

from today. In the event of any such representation being filed

within four weeks, then appropriate order be passed thereupon

by the authority concerned within a period of eight weeks from

the date of receipt of the representation, in light of the

averments made therein. Pending application(s), if any also

stand disposed of accordingly.

(Ajay Mohan Goel) Judge

September 20, 2024 (Shamsh Tabrez)