_____________________________________________________________________ vs State Of Himachal Pradesh And Ors
2025 Latest Caselaw 7771 HP

Himachal Pradesh High Court

_____________________________________________________________________ vs State Of Himachal Pradesh And Ors on 27 August, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                  CWP No.13651 of 2025




                                                                 .
                                            Date of Decision: 27.8.2025





    _____________________________________________________________________
    Mahender Kumar
                                                                  .........Petitioner





                                     Versus
    State of Himachal Pradesh and Ors.
                                                               .......Respondents

    Coram





    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?

    For the Petitioner:       Ms. Anita Devi, Advocate.

    For the respondents:      Mr. Anup Rattan, Advocate General with Mr.

                              Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.
                              Verma, Additional Advocates General.
    ___________________________________________________________________________
    Sandeep Sharma, J. (Oral)

Before reply, if any, could be called for from the

respondents, learned counsel representing the petitioner, while

inviting attention of this Court to judgment passed by Coordinate

Bench this Court in CWP No. 1638 of 2024 titled Mohit Sharma &

Anr. Vs. State of Himachal Pradesh & Ors., states that issue raised

in the instant proceedings already stands adjudicated by Coordinate

Bench this Court in Mohit Sharma (supra) and as such, petitioner

would be content and satisfied in case directions are issued to the

respondents to consider representation of the petitioner in light of

aforesaid judgment in a time bound manner.

2. While putting in appearance on behalf of respondents, Mr.

.

B.C. Verma, learned Additional Advocate General, states that he is not

averse to aforesaid innocuous prayer made on behalf of the petitioner.

3. Consequently, in view of the above, this Court, without

going into the merits of the case, deems it fit to dispose of the present

petition with a direction to the respondents to consider and decide the

representation of the petitioner (Annexure P-4) in light of Mohit

Sharma (supra), expeditiously, preferably within a period of four

weeks. Ordered accordingly. Needless to say, authority concerned,

while doing the needful in terms of instant order, shall afford an

opportunity of hearing to the petitioner and pass appropriate orders

thereafter. Pending applications, if any, stand disposed of.

    August 27, 2025                                    (Sandeep Sharma),
         (manjit)                                            Judge