Himachal Pradesh High Court

Raju Ram vs State Of H.P. And Others on 9 July, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.10948 of 2025 Decided on: 9th July, 2025

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    Raju Ram                                                          .....Petitioner




                                                                                               .
                                                       Versus





    State of H.P. and others                                      .....Respondents

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Coram

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting? 1

For the Petitioner:

Ms. Jyoti Dogra, Advocate.

For the Respondents: Mr. Anup Rattan, Advocate General r with Ms. Leena Guleria, Deputy Advocate General, for respondents

No.1 to 4.

------------------------------------------------------------------------------------ Jyotsna Rewal Dua, Judge

Notice. Ms. Leena Guleria, learned Deputy

Advocate General, appears and waives service of notice on

behalf of respondents No.1 to 4.

2. With the consent of learned counsel for the

parties, the matter is heard at this stage.

3. The writ petition has been filed for the grant of

following substantive relief:-

"i) That the respondents may kindly be directed to pay the grant-in-aid as per the SMC Policy to the Petitioner w.e.f. 19-05-2013 to 19-08-2019 in terms of the judgment passed by this Hon'ble Court as well as

Whether reporters of print and electronic media may be allowed to see the order? Yes.

Hon'ble Apex Court in the interest of justice and fair play alongwith upto date interest."

4. Learned counsel for the petitioner submits that

the petitioner has preferred a representation to the

respondents (Annexure P-4) for claiming the above relief.

Learned counsel further submits that the petitioner would

be content in case respondent No.2/competent authority is

directed to decide the aforesaid representation within a

fixed time schedule. Learned Deputy Advocate General is

not averse to this prayer.

5. Having regard to the afore-submissions, but

without examining the merits of the matter, this writ

petition is disposed of with direction to respondent No.2/

competent authority to consider and decide the aforesaid

representation of the petitioner (Annexure P-4) in

accordance with law within a period of six weeks from

today. The decision so arrived at shall also be

communicated to the petitioner.

The writ petition stands disposed of in the above

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

any.




                                                   Jyotsna Rewal Dua
    July 09, 2025                                        Judge
         Mukesh