Decided On: 10.09.2024 vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 13515 HP

Himachal Pradesh High Court

Decided On: 10.09.2024 vs State Of Himachal Pradesh And Another on 10 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                             2024:HHC:8219

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                      CWP No.          9720 of 2024
                                                      Decided on: 10.09.2024
    Neelam Devi                                                       ... Petitioner




                                                                           .
                           Versus





    State of Himachal Pradesh and another                                    ... Respondents
    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    ___________________________________________________________________
    For the petitioner      :     M/s Bhupinder Thakur and Shiv Pal





                                  Manhans, Advocates.


    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 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, which is appended with the writ petition as

Annexure 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

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

2024:HHC:8219

petitioner be decided by the Competent Authority, in terms of the

averments made therein as well as the judgments being relied upon

by her.

.

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-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 12

weeks from today.r

4. Pending miscellaneous applications, if any, also stand

disposed of accordingly.

(Ajay Mohan Goel) Judge

Sept. 10, 2024 (narender)