Decided On : 17.09.2024 vs The Executive Director (Personnel) ...
2024 Latest Caselaw 13969 HP

Himachal Pradesh High Court

Decided On : 17.09.2024 vs The Executive Director (Personnel) ... on 17 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                    2024:HHC:8674

             IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                            SHIMLA
                                                                                 CWP No. 10267 of 2024
                                                                                 Decided on : 17.09.2024




                                                                                              .
    Des Raj





                                                                                                    ...Petitioner
                                                              Versus





    The Executive Director (Personnel) Vidyut Bhawan and
    another.
                                                                                              ...Respondents
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    Whether approved for reporting? 1
                            r                          to

    For the petitioner                             :           Mr. Tek Chand, Advocate.
    For the respondents :                                      Ms. Sunita Sharma, Senior
                                                               Advocate, with Mr. Dhananjay
                                                               Sharma, Advocate.



    Ajay Mohan Goel, Judge (Oral)

Issue notice. Mr. Dhananjay Sharma, learned

Counsel, accepts notice on behalf of the respondents.

2. At this stage, learned Counsel for the petitioner

submits that interest of justice would be served in case the

petition is disposed of with liberty to the petitioner to file a

detailed representation with further direction to the respondents

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

2024:HHC:8674

to decide the representation of the petitioner, as expeditiously

as possible.

3. Accordingly, this writ petition is disposed of with the

.

direction that in the event of the petitioner filing a detailed

representation, with regard to the issues raised in the writ

petition, within a period of one week from today, let the same

be decided sympathetically, within a period of 4 weeks' as from

the date of receipt thereof and in terms of the averments

contained therein. Pending miscellaneous application(s), if any,

also stand disposed of.

(Ajay Mohan Goel) Judge

September 17, 2024 (Shivank Thakur)