Decided On: 19.09.2024 vs The State Of Himachal Pradesh & Another
2024 Latest Caselaw 14175 HP

Himachal Pradesh High Court

Decided On: 19.09.2024 vs The State Of Himachal Pradesh & Another on 19 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                       2024:HHC:8764

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.    10469 of 2024
                                                     Decided on: 19.09.2024
    Purnima Sharma                                          ... Petitioner
                     Versus




                                                                          .
    The State of Himachal Pradesh & another                       ... Respondents





    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1





    ____________________________________________________                                         _
    For the petitioner      :     Mr. Anuja Mehta, Advocate.
    For the respondents             :        Mr. Rajat Chauhan, Law Officer.
    Ajay Mohan Goel, Judge (Oral)

2.

r to Mr. Rajat Chauhan, learned Law Officer, accepts notice

on behalf of the respondents.

Learned Counsel for the petitioner submits that the

petitioner has filed a representation (Annexure P/4) with the

respondent-Department and this petition be disposed of by directing

the competent authority to take appropriate decision thereupon

within some time bond period.

3. This writ petition is accordingly disposed of with the

direction that the representation filed by the petitioner be decided in

light of the averments made therein within a period of four weeks

from today. Pending miscellaneous application(s), if any also stand

disposed of accordingly.

(Ajay Mohan Goel) Judge September 19, 2024 (Rishi)

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