Decided On: 25.11.2024 vs The State Of Himachal Pradesh & Another
2024 Latest Caselaw 18058 HP

Himachal Pradesh High Court

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

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                   2024:HHC:12304

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No.    13517 of 2024
                                                 Decided on: 25.11.2024
Anjana Kumari                                           ... Petitioner
                 Versus
The State of Himachal Pradesh & another                       ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
____________________________________________________                                _
For the petitioner      :     Mr. Vishwa Bhushan, 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 a representation (Annexure P/2) 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

sympathetically by the Competent Authority 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?