Sunny Kumar And Others vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 12850 HP

Himachal Pradesh High Court

Sunny Kumar And Others vs State Of Himachal Pradesh And Others on 2 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.          3521 of 2024
                                                     Decided on: 02.09.2024
    Sunny Kumar and others                                          ... Petitioners




                                                                          .
                          Versus





    State of Himachal Pradesh and others                                    ... Respondents
    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    _____________________________________________________





    For the petitioners     :     Mr. Rajiv Rai, Advocate.

    For the respondents            :        Mr. Rahul Thakur, Deputy AG for
                                            respondents No. 1 to 3.

                                   :        Mrs. Archana Dutt,                 Advocate       for

                                            respondent No. 4.
    Ajay Mohan Goel, Judge (Oral)

Though, reply to the writ petition has not been filed,

however, learned Counsel for the petitioners submits that interest of

justice would be served, in case, this writ petition is disposed of by

permitting the petitioners to file a detailed representation with

regard to the issue raised in this petition, with directions to the

respondents to consider the claim of the petitioners in light of the

judgment passed by Hon'ble Division Bench of this Court in CWP

No. 2004 of 2017 alongwith connected matters, titled Taj Mohammad

and others vs. State of H.P. and others, decided on 03.08.2023 and

judgments passed by Hon'ble Coordinate Bench of this Court in

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

CWPOA No. 3929 of 2020, titled as Dr. Shweta Sharma and others

vs. State of HP and others, decided on 24.11.2023 and CWP No.

5043 of 2022, titled as Sunita Sangroli vs. State of H.P. and others,

decided on 08.08.2023.

.

2. In view of this, this writ petition is disposed of with the

observation that let a detailed representation be filed by the

petitioners with regard to the issue raised in this writ petition, by

referring therein the abovementioned judgments. In the event of any

such representation being filed by the petitioners within a period of

three weeks from today, decision thereupon in view of the averments

made therein, in accordance with law and in light of judgments

being relied upon by the petitioners, be taken, within a period of

three months thereafter, by passing a speaking order.

Pending miscellaneous applications, if any, also stand

disposed of accordingly.

(Ajay Mohan Goel)

Judge September 02, 2024

(narender)