Decided On : 17.09.2024 vs State Of Himachal Pradesh And Another
2024 Latest Caselaw 13958 HP

Himachal Pradesh High Court

Decided On : 17.09.2024 vs State Of Himachal Pradesh And Another on 17 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                    2024:HHC:8675


             IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                            SHIMLA
                                                                                  CWP No. 7812 of 2024
                                                                                 Decided on : 17.09.2024




                                                                                              .
    Shri Dinesh Kumar Awasthi





                                                                                                    ...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

                                                   :
                                                       to     Mr. Manohar Lal Sharma,

                                                              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-6 with regard to

the issues raised in the petition, but the same has not been

decided by the Authority concerned till date.

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

2024:HHC:8675

3. This petition, accordingly, as prayed for, is disposed

of with the direction that let representation Annexure P-6 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 8 weeks' from today, in accordance with law.

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

disposed of accordingly.

(Ajay Mohan Goel) Judge

September 17, 2024 (Shivank Thakur)