Decided On : 24.10.2024 vs State Of Himachal Pradesh And Others
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Himachal Pradesh High Court

Decided On : 24.10.2024 vs State Of Himachal Pradesh And Others on 24 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                        2024:HHC:10225


    IN THE HIGH COURT OF HIMACHAL PRADESH AT
                        SHIMLA
                                   CWP No. 11168 of 2024
                                  Decided on : 24.10.2024
Rajender Kumar
                                             ...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                             :          Mr. Devinder Chauhan Jaita,
                                                          Advocate.
For the respondents :                                     Mr. Pushpinder Jaswal,
                                                          Additional Advocate General.
Ajay Mohan Goel, Judge (Oral)

As prayed for, this writ petition is disposed of with

the direction that let representation filed by the petitioner be

decided by the competent Authority, within a period of eight

weeks from today, in terms of the averments contained therein

and as per law. Pending miscellaneous application(s), if any,

also stand disposed of accordingly.

(Ajay Mohan Goel) Judge

October 24, 2024 (Shivank Thakur)

1Whether reporters of the local papers may be allowed to see the judgment?