Decided On : 28.10.2024 vs Municipal Corporation
2024 Latest Caselaw 15901 HP

Himachal Pradesh High Court

Decided On : 28.10.2024 vs Municipal Corporation on 28 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                   2024:HHC:10335


      IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                      SHIMLA
                                                                         CWP No. 12063 of 2024
                                                                         Decided on : 28.10.2024
Sh. Joginder Singh
                                                                                    ...Petitioner
                                                       Versus

Municipal Corporation, Dharamshala
                                                                                  ...Respondent
Coram

Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioner                             :          Ms. Babita Chauhan,
                                                          Advocate, vice Mr. Ashwani
                                                          Gupta, Advocate.
For the respondent                             :          Mr. Mukul Sood, Advocate.
Ajay Mohan Goel, Judge (Oral)

Taking into consideration the fact that the

petitioner has directly approached this Court without firstly

making a representation to the employer vis-à-vis the reliefs

being claimed in the petition, as prayed for, this writ petition

is disposed of by granting liberty to the petitioner to file an

appropriate representation to the respondent-Department

vis-à-vis the issues raised in the present petition.

2. In the event of any such representation being

filed within 4 weeks', let appropriate decision thereupon be

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

2024:HHC:10335

taken by the competent Authority, within 8 weeks' as from

the date of the receipt thereof. Pending miscellaneous

application(s), if any, stand disposed of accordingly.

(Ajay Mohan Goel) Judge

October 28, 2024 (Shivank Thakur)