Dinesh Kumar vs State Of H.P. & Ors
2025 Latest Caselaw 2829 HP

Himachal Pradesh High Court

Dinesh Kumar vs State Of H.P. & Ors on 1 August, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 12520/2025 Decided on: 01.08.2025

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    Dinesh Kumar                                            ...Petitioner





                                  Versus





    State of H.P. & Ors.                  ....Respondents.

........................................................................................... Coram Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting? 1

For the petitioners: Mr. Suneet Verma, Advocate.

    For the respondents:                  Mr.  L.N.  Sharma,                Additional
                   r                      Advocate General.

    Jyotsna Rewal Dua , J

Notice. Mr. L.N. Sharma, learned Additional Advocate

General, accepts notice on behalf of the respondents.

2. Learned counsel for the petitioner submitted that the

petitioner has filed a representation on 03.04.2025 (Annexure P-5) to

the respondents/competent authority for the redressal of his

grievances raised in this writ petition. Petitioner's grievance is that the

representation preferred by him to the respondents for redressal of

his grievances in light of settled legal position has not been

adjudicated till date. Learned counsel further submitted that the

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

petitioner would be content, in case, respondents/competent authority

are directed to consider and decide the aforesaid representation of

the petitioner, in accordance with law, within a time bound manner.

.

Learned Additional Advocate General has no objection to this prayer.

Having regard to the above submissions, but without

examining the merits of the matter, the instant writ petition is disposed

of by directing the respondents/competent authority to consider and

decide the aforesaid representation of the petitioner, in accordance

be ralso to with law, within a period of six weeks from today. The order so

passed communicated to the petitioner.

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

Pending

Jyotsna Rewal Dua Judge 1st August, 2025(rohit)