Ramesh Chand & Anr vs State Of Himachal Pradesh & Anr
2025 Latest Caselaw 3353 HP

Himachal Pradesh High Court

Ramesh Chand & Anr vs State Of Himachal Pradesh & Anr on 5 August, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP Nos.12474, 12476, 12480 & 12478 of 2025 Date of decision: 05.08.2025

.

1. CWP No.12474 of 2025 Ramesh Chand & Anr. ...Petitioners.

Versus

State of Himachal Pradesh & Anr. ...Respondents.

2. CWP No.12476 of 2025 Surinder Kumar. ...Petitioner.

                       r                   Versus

    State of Himachal Pradesh & Ors.                                 ...Respondents.

    3. CWP No.12480 of 2025


    Rajni Bala & Anr.                                                    ...Petitioners.

                                           Versus




    State of Himachal Pradesh & Ors.                                 ...Respondents.






    Premlata.                                                            ...Petitioner.





                                           Versus

    State of Himachal Pradesh & Ors.                                 ...Respondents.

    Coram:

Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?

For the petitioners : Mr. Rajat Kumar, Advocate.

Whether reporters of Local Papers may be allowed to see the judgment? Yes

For the respondent(s) : Ms. Menka Raj Chauhan, Deputy Advocate General.

Jyotsna Rewal Dua, Judge Notice. Ms. Menka Raj Chauhan, Deputy Advocate

.

General, appears and waives service of notice on behalf of the

respondents.

2. With the consent of learned counsel for the parties,

the matter is heard at this stage.

3. Learned counsel for the petitioners submits that

the petitioners have filed respective representations dated

29.06.2025 (Annexure P-3 in all petitions) to the respondents

for the redressal of their grievances raised in these writ

petitions. Petitioners' grievance is that the representations

preferred by them for redressal of their grievances in light of

settled legal position have not been adjudicated till date.

Learned counsel further submits that the petitioners would be

content in case the respondents/ Competent Authority are

directed to consider and decide the aforesaid representations

in accordance with law within a fixed-time schedule. Learned

Deputy Advocate General is not averse to this prayer.

4. Having regard to the afore-submissions, but

without examining the merits of the matter, these writ

petitions are disposed of with a direction to the respondents/

Competent Authority to consider and decide the aforesaid

representations of the petitioners in accordance with law

within a period of six weeks from today. The decision so

.

arrived at shall also be communicated to the petitioners.

These writ petitions stand disposed of in the above

terms, so also the pending miscellaneous application(s), if any.

                                                  Jyotsna Rewal Dua





    5th August, 2025                                    Judge
        (Pardeep)