Decided On: 24.09.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 14470 HP

Himachal Pradesh High Court

Decided On: 24.09.2024 vs State Of Himachal Pradesh & Others on 24 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                       2024:HHC:9021

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.    10815 of 2024
                                                     Decided on: 24.09.2024
    Surinder Kaur                                           ... Petitioner
                      Versus




                                                                          .
    State of Himachal Pradesh & Others                            ... Respondents





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





    ____________________________________________________         _
    For the petitioner      :     M/s Virbahadur Verma, Anu Minhas
                                  & Mukul Sharma, Advocates.
    For the respondents             :        Mr. Pushpinder Jaswal, Additional





                                             Advocate General.
    Ajay Mohan Goel, Judge (Oral)

Mr. Pushpinder Jaswal, learned Additional Advocate

General, accepts notice on behalf of the respondents.

2. Learned Counsel for the petitioner submits that the

petitioner has filed a representation (Annexure P-10) 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 eight weeks

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

disposed of accordingly.

(Ajay Mohan Goel) Judge September 24, 2024 (Rishi)

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