Decided On: 05.09.2024 vs State Of Himachal Pradesh & Another
2024 Latest Caselaw 13188 HP

Himachal Pradesh High Court

Decided On: 05.09.2024 vs State Of Himachal Pradesh & Another on 5 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                           2024:HHC:8032
         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.    9387 of 2024
                                                     Decided on: 05.09.2024




                                                                          .
    Ritu Sharma                                                            ... Petitioner





                       Versus
    State of Himachal Pradesh & another                ... Respondents
    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    _____________________________________________________
    For the petitioner      :     Mr. Tarun K. Sharma, Advocate.
    For the respondents             :        Mr. Pushpinder Jaswal, Additional





                                             Advocate General.
    Ajay Mohan Goel, Judge (Oral)

Mr. Pushpinder Jaswal, learned Additional Advocate

General, accepts notice on behalf of the respondents.

2. 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-3) 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 well as the judgment

being relied upon by them.

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

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

2024:HHC:8032 this petition is disposed of with the direction that let the

representation (Annexure P-3) 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 six

weeks from today.

4. Pending miscellaneous applications, if any, also stand

disposed of accordingly.

                   r                                (Ajay Mohan Goel)
                                                         Judge

    September 05, 2024
          (Rishi)