Decided On : 14.08.2025 vs Rakesh Kanwar
2025 Latest Caselaw 4002 HP

Himachal Pradesh High Court

Decided On : 14.08.2025 vs Rakesh Kanwar on 14 August, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                  2025:HHC:27434


             IN THE HIGH COURT OF HIMACHAL PRADESH AT
                              SHIMLA

                                                                                  COPC No. 874 of 2025
                                                                                 Decided on : 14.08.2025




                                                                                              .
    Sh. Hemant Goyal and others.





                                                                                                  ...Petitioners
                                                              Versus





    Rakesh Kanwar, Additional Chief Secretary (Education) and
    others.
                                                                                              ...Respondents




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

    For the petitioners                            :       Mr. Manoj Rana, Advocate.

    For the respondents :                                  Mr. Pushpinder Jaswal, Additional
                                                           Advocate General.


    Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Pushpinder Jaswal, learned Additional

Advocate General, accepts notice on behalf of the respondents.

He submits that the judgment in issue will be complied with,

within a period of three weeks from today. His statement is

taken on record.

2. In view of the above, these proceedings are closed,

with liberty to the petitioners to seek revival thereof, by filing an

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

2025:HHC:27434

appropriate application, if needful is not done within a period of

three weeks from today by the Authority concerned and

Registry shall not insist upon the application being

.

accompanied by the affidavit of the petitioner. Notice

discharged.

(Ajay Mohan Goel) Judge

August 14, 2025

(Shivank Thakur)