Decided On: 25.11.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 18051 HP

Himachal Pradesh High Court

Decided On: 25.11.2024 vs State Of Himachal Pradesh & Others on 25 November, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                   2024:HHC:12307

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No.    13519 of 2024
                                                 Decided on: 25.11.2024
Deeksha Sharma & another                                ... Petitioners
                  Versus
State of Himachal Pradesh & others                            ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________                                _
For the petitioners     :     Ms. Meera Devi, 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 petitioners submits that the

petitioners have filed representation (Annexure P-3) 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 25, 2024 (Rishi)

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