Jai Prakash vs State Of H.P. & Ors
2024 Latest Caselaw 14917 HP

Himachal Pradesh High Court

Jai Prakash vs State Of H.P. & Ors on 4 October, 2024

                         Neutral Citation No. ( 2024:HHC:9562 )




         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                CWP No. 10758 of 2023
                                                Date of Decision: 04.10.2024

     Jai Prakash                                                              .....Petitioner.
                                         Versus

     State of H.P. & Ors.                                             .....Respondents.

     Coram
    Hon'ble Mr. Justice Bipin Chander Negi, Judge.
    Whether approved for reporting?1

     For the petitioner:                Mr. M.A. Safee, Advocate.
     For the respondents:               Mr. Raj Kumar Negi, Additional Advocate
                                        General.

    Bipin Chander Negi, Judge (oral)

Learned counsel for the petitioner submits that the

grievances being raised in the present petition are squarely covered

by the judgment dated 04.09.2023, passed in CWP No. 2171 of 2023,

titled Hem Raj Vs. State of H.P. & Ors & CWP No. 3483 of 2023, titled

Savita Sharma Vs. State of H.P. & Ors.

2. Other than the aforesaid, an appropriate Legal

Notice/representation in this respect has been issued to the

concerned authorities on 01.10.2023 and the same is appended along

with the present petition (Annexure P-5).

3. Learned Deputy Advocate General submits that the

Legal Notice/representation served by the present petitioner shall be

decided within six weeks from today.

4. In view of the aforesaid, the present proceedings are

closed.

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

2 Neutral Citation No. ( 2024:HHC:9562 )

5. List for compliance on 24.12.2024.

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

stand disposed of.

(Bipin Chander Negi) Judge

4th October, 2024 (Shamsh Tabrez)