____________________________________________________ vs State Of H.P. And Others
2024 Latest Caselaw 13795 HP

Himachal Pradesh High Court

____________________________________________________ vs State Of H.P. And Others on 12 September, 2024

          IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                               CWP No. 7696 of 2024
                                              Decided on: 12.09.2024
       ____________________________________________________
    Anil Kumar
                                                    ........... petitioner
                                   Versus
    State of H.P. and others                      .........respondents




                                                                                .
    _______________________________________________________





    Coram:
    Hon'ble Mr. Justice Bipin Chander Negi, Judge
    Whether approved for reporting? 1





    For the petitioners                    :      Mr.    Sanjeev Kumar, Advocate.
    For the respondents                    :      Mr. Raj Kumar              Negi,      Additional
                                                  Advocate General.
    ________________________________________________________
    Bipin Chander Negi, Judge (oral)

In the case at hand, the writ of mandamus is being

sought by the present petitioner. The basic requirement for issuance of

a writ of mandamus is that there should be a demand raised before the

concerned respondent-authority with respect to redressal of grievances

being raised in the present petition.

2. Admittedly in the case at hand, no representation qua

grievances being raised in the present petition has been made to the

concerned quarter.

3. In view thereof, learned counsel appearing on behalf of

the petitioner submits that he would file an appropriate representation

qua grievances being raised in the present petition before the

concerned authority within a period of two weeks from today.

In view thereof, the present petition is disposed of, so

also, pending miscellaneous application, if any.

(Bipin Chander Negi) Judge

September 12, 2024 tarun

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