Decided On: 04.09.2024 vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 13089 HP

Himachal Pradesh High Court

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

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                       2024:HHC:7926




         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                      CWP No.          9281 of 2024
                                                      Decided on: 04.09.2024
    Smt. Rekha Kumari and others                                      ... Petitioners




                                                                           .
                           Versus





    State of Himachal Pradesh and another                                    ... Respondents
    Coram





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





    For the respondents             :        Mr. Pushpender Jaswal, Addl.
                                             Advocate General.
    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 petitioners 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

it would in the interest of justice, in case, this petition is disposed of

with liberty to the petitioners to file a representation with regard to

their grievance, with direction to the Competent Authority to decide

the same, in terms of the averments made therein as well as the

judgments being relied upon within some reasonable time.

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

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

2024:HHC:7926

this petition is disposed of with the direction that in the event of the

any such representation being filed by the petitioners within a period

of two weeks from today, let the same be decided by the Competent

.

Authority, in terms of the averments made therein, taking into

consideration the judgment being relied upon by the petitioners

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.

(Ajay Mohan Goel) Judge Sept. 04, 2024

(narender)