Decided On : 11.09.2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 13637 HP

Himachal Pradesh High Court

Decided On : 11.09.2024 vs State Of Himachal Pradesh And Others on 11 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                    2024:HHC:8319


             IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                            SHIMLA
                                                                                  CWP No. 9211 of 2024
                                                                                 Decided on : 11.09.2024




                                                                                              .
    Sh. Chander Dutt





                                                                                                    ...Petitioner
                                                              Versus





    State of Himachal Pradesh and others.
                                                                                              ...Respondents
    Coram

    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    Whether approved for reporting?1
    For the petitioner

                                                   :
                                                       to     Mr. Mandeep Chandel, 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 Annexure P-4 with regard to

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

2024:HHC:8319

of with the direction that let representation Annexure P-4 of the

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

the averments made therein as well as the judgment being

.

relied upon by the petitioner, by passing a speaking order,

within a period of 12 weeks' from today, in accordance with law.

Pending miscellaneous application(s), if any, also stand

disposed of accordingly.

(Ajay Mohan Goel) Judge

September 11, 2024

(Shivank Thakur)