Decided On 09Th September vs State Of Himachal Pradesh And Others
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Himachal Pradesh High Court

Decided On 09Th September vs State Of Himachal Pradesh And Others on 9 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

    2024:HHC:8267


           IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                    SHIMLA
                                     CWP No. 9030 of 2024
                                     Decided on 09th September, 2024




                                                              .
    Sonia Choudhary





                                                                 ...Petitioner
                             Versus
    State of Himachal Pradesh and others





                                                             ...Respondents
    Coram

    Hon'ble Mr. Justice Ajay Mohan Goel, Judge





    1
        Whether approved for reporting?
    For the petitioner:
                   r            Mr. Sanjeev Kumar Motta, 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 petitioner submits that the

petitioner has filed representation 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 representation of the petitioner be

2024:HHC:8267

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

the judgment being relied upon by the petitioner, within a period

of eight weeks' by the Competent Authority. Pending

.

miscellaneous applications, if any, also stand disposed of.

(Ajay Mohan Goel) Judge

September 09, 2024 (Vinod)