Citation : 2024 Latest Caselaw 13059 HP
Judgement Date : 4 September, 2024
2024:HHC:7888
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
CWP No. 9209 of 2024
Decided on: 04.09.2024
Bheem Dutt and others ... Petitioners
Versus
State of H.P. and another ... Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
_____________________________________________________
For the petitioners r: Mr. Yogesh Kr. Chandel, Advocate.
For the respondents : Mr. Pushpender Jaswal, Addl. AG.
Ajay Mohan Goel, Judge (Oral)
Notice. Mr. Pushpender Jaswal, learned Additional
Advocate General, 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 (Annexure P-7, dated 18.08.2024) 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-7, dated 18.08.2024, shall be
decided by the competent Authority, in light of the averments made
therein, within a period of twelve weeks from today by passing a
Whether reporters of the local papers may be allowed to see the judgment?
2024:HHC:7888 speaking order, in accordance with law. Pending miscellaneous
.
application(s), if any also stand disposed of accordingly.
(Ajay Mohan Goel)
Judge
September 04, 2024
(narender)
r to
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