Raghwinder Singh And Other vs State Of Himachal Pradesh And Others
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Himachal Pradesh High Court

Raghwinder Singh And Other vs State Of Himachal Pradesh And Others on 3 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

           IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                 SHIMLA
                             CWP No. 9197 of 2024
                             Decided on 03rd September, 2024




                                                           .
    Raghwinder Singh and other





                                                ...Petitioners
                             Versus
    State of Himachal Pradesh and others





                                             ...Respondents
    Coram

    Hon'ble Mr. Justice Ajay Mohan Goel, Judge





    1
        Whether approved for reporting?
    For the petitioners:
                   r         Mr. Ajeet Singh Saklani, Advocate.

    For the respondents: Mr. Pushpinder Jaswal, Additional

                         Advocate General.

    Ajay Mohan Goel, Judge (Oral)

Issue notice. Mr. Pushpinder Jaswal, learned

Additional Advocate General, accepts notice on behalf of the

respondents.

2. Learned counsel for the petitioners submits that the

petitioners have filed representations with regard to the issue

raised in the petition, but the same has not been decided by the

Authority concerned till date.

3. This petition, accordingly, as prayed for, is disposed

of with the direction that let representations of the petitioners be

decided, in the light of the averments made therein as well as

the judgment being relied upon by the petitioners, within a

period of four weeks' by the Competent Authority. Pending

.

miscellaneous applications, if any, also stand disposed of.

(Ajay Mohan Goel) Judge

September 03, 2024

(Vinod)