Decided On: 03.10.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 14822 HP

Himachal Pradesh High Court

Decided On: 03.10.2024 vs State Of Himachal Pradesh & Others on 3 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                         2024:HHC:9581

                           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                                       CWP No.    11231 of 2024
                                                                       Decided on: 03.10.2024
                      Manoj Kashyap                                           ... Petitioner
                                        Versus
                      State of Himachal Pradesh & others                            ... Respondents
                      Coram
                      Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
                      Whether approved for reporting?1
                      ____________________________________________________                               _
                      For the petitioner      :     Mr. Pradeep Kumar Sharma,
                                                    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-12) 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 October 03, 2024

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