Decided On : 17.09.2024 vs Chaudhary Sarwan Kumar Himachal ...
2024 Latest Caselaw 13997 HP

Himachal Pradesh High Court

Decided On : 17.09.2024 vs Chaudhary Sarwan Kumar Himachal ... on 17 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                    2024:HHC:8665


             IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                            SHIMLA
                                                                                 CWP No. 10197 of 2024
                                                                                 Decided on : 17.09.2024




                                                                                              .
    Sh. Raj Singh





                                                                                                    ...Petitioner
                                                              Versus





    Chaudhary                   Sarwan                 Kumar             Himachal           Pradesh          Krishi
    Vishvavidyalaya
                                                                                                ...Respondent
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    Whether approved for reporting? 1
                            r                          to

    For the petitioner                             :           Mr. Radhey Shyam Gautam,
                                                               Advocate.
    For the respondent                             :           Mr. Janesh Mahajan, Advocate.


    Ajay Mohan Goel, Judge (Oral)

Issue notice. Mr. Janesh Mahajan, learned Counsel,

accepts notice on behalf of the respondent.

2. Learned counsel for the petitioner submits that the

interest of justice would be served in case this writ petition is

disposed of with the direction that the representation filed by

the petitioner be decided within some reasonable time. Ordered

accordingly.

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

2024:HHC:8665

3. Let the representation that has been filed by the

petitioner be decided within some reasonable time. The

petitioner is also permitted to file an additional representation

.

supplementing the representation already filed by him within a

period of two weeks from today, mentioning therein, if

something is remiss in the earlier representation. As from the

date of the receipt of the supplementary representation, if any

filed, the same be decided alongwith the original representation

within a period of eight weeks. Pending miscellaneous

application(s), if any, also stand disposed of.

(Ajay Mohan Goel) Judge

September 17, 2024 (Shivank Thakur)