Decided On: 04.09.2024 vs The State Of Himachal Pradesh And ...
2024 Latest Caselaw 13081 HP

Himachal Pradesh High Court

Decided On: 04.09.2024 vs The State Of Himachal Pradesh And ... on 4 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                       2024:HHC:7881




         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                      CWP No.          9267 of 2024
                                                      Decided on: 04.09.2024
    Shweta                                                            ... Petitioner




                                                                           .
                           Versus





    The State of Himachal Pradesh and another                                ... Respondents
    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    _____________________________________________________
    For the petitioners     :     Ms. Anuja Mehta, Advocate.

    For the respondents

    Ajay Mohan Goel, Judge (Oral)

:

to Mr. Pushpender Jaswal, Addl.

Advocate General.

Notice. Mr. Pushpender Jaswal, learned Additional

Advocate General, accepts notice on behalf of the respondents.

2. Learned Counsel for the petitioner submits that the

prayer made herein is squarely covered by 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. He further submits

that representation (Annexures P-4) has also been made by the

petitioner in this regard and it would be in the interest of justice, in

case, this petition is disposed of with the direction that let the

representation of the petitioner be decided by the Competent

Authority, in terms of the averments made in the representation as

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

2024:HHC:7881 well as the judgments being relied upon by them.

3. Without expressing any opinion on the merit of the case,

this petition is disposed of with the direction that let the

.

representation (Annexure P-4) made by the petitioner be decided by

the Competent Authority, in terms of the averments made therein,

taking into consideration the judgment being relied upon by the

petitioner therein, by passing a speaking order, within a period of 12

weeks from today.

4. Pending miscellaneous applications, if any, also stand

disposed of accordingly.

                     r                              (Ajay Mohan Goel)

                                                         Judge
    Sept. 04, 2024
     (narender)