Decided On: 23.09.2024 vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 14337 HP

Himachal Pradesh High Court

Decided On: 23.09.2024 vs State Of Himachal Pradesh And Others on 23 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                         2024:HHC:8944
           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .
                                                           CWP No.          10585 of 2024





                                                           Decided on: 23.09.2024
    Rajesh Kumar                                                           ... 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. Ashok Kumar Thakur, 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-8, dated

27.06.2024, 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-8, dated 27.06.2024, shall be

decided by the competent Authority, in light of the averments made

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

2024:HHC:8944 therein as well as the judgments being relied upon by the petitioner,

.

within a 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. 23, 2024

(narender)