Citation : 2024 Latest Caselaw 15162 HP
Judgement Date : 16 October, 2024
2024:HHC:9784
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 10773 of 2024
Decided on: 16.10.2024
Smt. Anjna Kumari Thakur ... Petitioner
Versus
State of Himachal Pradesh and others ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
_____________________________________________________
For the petitioner : Mrs. Meenakshi Sharma, Advocate.
For the respondents : Mr. Rajat Chauhan, Law Officer.
Ajay Mohan Goel, Judge (Oral)
Notice. Mr. Rajat Chauhan, learned Law Officer, accepts
notice on behalf of the respondents.
2. Learned Counsel for the petitioner submits that interest
of justice would be served, in case, the representation made by the
petitioner, appended with the petition as Annexure P-4 with regard
to her grievance, is directed to be decided by the competent
Authority within some reasonable time.
3. This writ petition is accordingly disposed of with the
direction that the representation made by the petitioner, appended
with the writ petition as Annexure P-4, shall be decided by the
competent Authority, in light of the averments made therein within a
Whether reporters of the local papers may be allowed to see the judgment?
2024:HHC:9784 period of six weeks from today, by passing a speaking order, in
accordance with law. Pending miscellaneous application(s), if any
also stand disposed of accordingly.
(Ajay Mohan Goel) Judge October 16, 2024 (narender)
BHUPEN DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU=HIGH COURT OF HIMACHAL PRADESH SHIMLA, Phone=04d8bcd7412dcb18b7b081df02fb3b89 ecc4a0c8f8a66ab97285dc56e62d41fe,
DER PostalCode=171001, S=Himachal Pradesh, SERIALNUMBER=2ccc91b5122501da0ce367 8b0e2b7bd5fa9b09937769da5501e1f4e7ad44 8bc5, CN=BHUPENDER KUMAR
KUMAR Reason: I am approving this document with my legally binding signature Location:
Date: 2024-10-16 18:13:51
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