Decided On: 17.09.2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 13987 HP

Himachal Pradesh High Court

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

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                         2024:HHC:8649
           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .
                                                           CWP No.          10175 of 2024





                                                           Decided on: 17.09.2024
    Sucha Singh                                                            ... 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     r:     Mr. Devender K. Sharma, Advocate.

    For the respondents                  :        Mr. Pushpender Jaswal, Addl. AG.

    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 interest

of justice would be served, in case, the representation made by the

petitioner, appended with the petition as Annexure P-6 with regard

to his grievance, is directed to be decided by the competent

Authority within some reasonable time.

3. This writ petition is accordingly disposed of with the

direction that the representation made by the petitioner, appended

with the writ petition as Annexure P-6, shall be decided by the

competent Authority, in light of the averments made therein within a

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

2024:HHC:8649 period of eight weeks from today, by passing a speaking order, in

.

accordance with law. Pending miscellaneous application(s), if any

also stand disposed of accordingly.

                                                  (Ajay Mohan Goel)
                                                       Judge
    Sept. 17, 2024
        (narender)



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