Decided On: 22.11.2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 17938 HP

Himachal Pradesh High Court

Decided On: 22.11.2024 vs State Of Himachal Pradesh And Others on 22 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                   2024:HHC:12238




     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                  CWP No.          13409 of 2024
                                                  Decided on: 22.11.2024
Smt. Suman Gupta                                                  ... Petitioner

                       Versus

State of Himachal Pradesh and others                                     ...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
_____________________________________________________
For the petitioner      :     Mr. D. Bhatt, Advocate

For the respondents             :        Mr. Pushpender Jaswal, Addl. AG.
Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Pushpender Jaswal, learned Additional

Advocate General, accepts notice on behalf of the respondents.

2. Learned Counsel for the petitioner submits that the

prayer made herein is squarely covered by the judgment passed by

Hon'ble Division Bench of this Court in CWP No. 2004 of 2017

alongwith connected matters, titled Taj Mohammad and others vs.

State of H.P. and others, decided on 03.08.2023. He further submits

that representation (Annexure P-3) has also been made by the

petitioner in this regard and it would be in the interest of justice, in

case, this petition is disposed of with the direction that let the

representation of the petitioner be decided by the Competent

Authority, in terms of the averments made in the representation as

well as the judgments being relied upon by the petitioner therein.

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

3. Accordingly, without expressing any opinion on the

merit of the case, this petition is disposed of with the direction that

let the representation (Annexure P-3) made by the petitioner shall be

decided by the Competent Authority, in terms of the averments

made therein, taking into consideration the judgments being relied

upon by the petitioner therein, by passing a speaking order, within a

period of six weeks from today.

4. Pending miscellaneous applications, if any, also stand

disposed of accordingly.

(Ajay Mohan Goel) Judge November 22, 2024 (narender)