Rajeev Singh vs State Of H.P. & Anr
2025 Latest Caselaw 3932 HP

Himachal Pradesh High Court

Rajeev Singh vs State Of H.P. & Anr on 13 August, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. 13020/2025 Decided on: 13.08.2025

.

     Rajeev Singh                                            ...Petitioner





                                    Versus

    State of H.P. & Anr.                  ....Respondents.

........................................................................................... Coram Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting? 1

For the petitioner: Ms. Anchal Sharma, Advocate.

    For the respondents:                  Mr.  Y.P.S. Dhaulta, Additional
                   r                      Advocate General

    Jyotsna Rewal Dua , J

Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate

General, accepts notice on behalf of the respondents.

2. Admittedly, the petitioner has invoked extra ordinary

jurisdiction of this Court under Article 226 of the Constitution of India

without even preferring any representation to the competent authority

for the redresssal of his grievances raised in the writ petition.

3. Confronted with above, learned counsel for the

petitioner submitted that the petitioner would be preferring a

representation within two weeks from today. In case, such

representation is so preferred, the competent authority shall consider

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

and decide the same, in accordance with law, within further period of

six weeks. The order so passed shall also be communicated to the

petitioner.

.

4. The instant petition is disposed of in above terms.

Pending miscellaneous application(s), if any, shall also stand

disposed of.

Jyotsna Rewal Dua

Judge 13th August, 2025(rohit)