Decided On: 20.11.2024 vs State Of Himachal Pradesh & Another
2024 Latest Caselaw 17766 HP

Citation : 2024 Latest Caselaw 17766 HP
Judgement Date : 20 November, 2024

Himachal Pradesh High Court

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

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                   2024:HHC:11849

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No.    12151 of 2024
                                                 Decided on: 20.11.2024
Raj Kumar                                               ... Petitioner
                  Versus
State of Himachal Pradesh & another                           ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________             _
For the petitioner      :     Mr. P.S. Goverdhan, Senior Advocate,
                              with Mr. Rakesh Thakur, Advocate.
For the respondents             :        Mr. Pushpinder Jaswal, Additional
                                         Advocate General, for respondent
                                         No.1.
                                         Mr. Aman Sood, Advocate, for
                                         respondent No.2.
Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Pushpinder Jaswal, learned Additional

Advocate General and Mr. Aman Sood, learned counsel, accept notice

on behalf of respondents No.1 and 2, respectively.

2. Having heard learned counsel for the parties, this

petition is disposed of without expressing any opinion on the merit

of the case, with the direction that let the representation filed by the

petitioner (Annexure P-5) be decided by the Authority concerned

within a period of eight weeks from today in terms of the contents

therein. 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?