Shamsher Singh vs State Of Hp & Ors
2024 Latest Caselaw 14852 HP

Himachal Pradesh High Court

Shamsher Singh vs State Of Hp & Ors on 3 October, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 9598 of 2024 Date of Decision: 03rd October. 2024. Shamsher Singh .....Petitioner.

Versus

State of HP & Ors. .....Respondents. Coram

The Hon'ble Mr. Justice Bipin Chander Negi, Judge.

Whether approved for reporting? 1

For the Petitioner: Mr. Sunil Kumar, Advocate.

For the Respondents: Mr. Gautam Sood, Deputy Advocate General.

Bipin Chander Negi, Judge (oral).

Notice. Mr. Gautam Sood, learned Deputy Advocate

General, appears and waives service of notice on behalf of the

respondents.

2. Learned Deputy Advocate General submits that as

per instructions, he is ready and willing to withdraw Annexure

P-9 dated 13.09.2022, in so far as it pertains to the present

petitioner. Further on instructions he submits that the

respondent concerned would reconsider the case of the

petitioner for grant of compassionate appointment. The needful

will be done within four weeks from today.

3. Learned Deputy Advocate General further submits that

the case of the petitioner shall be dealt with by a detailed

speaking order.

4. The present petition is disposed of in the aforesaid

terms.

Whether reporters of Local Papers may be allowed to see the judgment? YES

Pending miscellaneous application(s), if any, also stand

disposed of.

(Bipin Chander Negi) Judge

03rd October, 2024 (Shamsh Tabrez)