_____________________________________________________________________ vs State Of Himachal Pradesh & Ors
2025 Latest Caselaw 1057 HP

Himachal Pradesh High Court

_____________________________________________________________________ vs State Of Himachal Pradesh & Ors on 2 June, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                               CWP No.9089 of 2025
                                       Date of Decision: 02.06.2025
_____________________________________________________________________
Tilak Raj                                                .........Petitioner
                                       Versus
State of Himachal Pradesh & Ors.                       .......Respondents

Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?
For the Petitioner:       Mr. Kul Bhushan Khajuria, Advocate.

For the respondents: Mr. Anup Rattan, Advocate General, Mr. Rajan
                     Kahol, Mr. Vishal Panwar & Mr. B.C. Verma,
                     Additional Advocate Generals with Mr. Ravi
                     Chauhan, Deputy Advocate General, for
                     respondents-State.
___________________________________________________________________________
Sandeep Sharma, J. (Oral)

Before reply, if any, from the respondents could be

received, learned counsel representing the petitioner, while inviting

attention of this Court to judgment passed by Coordinate Bench this

Court in CWP No. 4299 of 2019 titled Pushpa Devi & Ors. VS.

Himachal Pradesh University, states that issue raised in the instant

proceedings already stands adjudicated by Coordinate Bench this

Court in Pushpa Devi (supra) and as such, petitioner would be

content and satisfied in case directions are issued to the respondents

to consider the representation of the petitioner in light of aforesaid

judgment in a time bound manner.

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

Vishal Panwar, learned Additional Advocate General, states that he is

not averse to aforesaid innocuous prayer made on behalf of the

petitioner and representation, if any, filed by the petitioner shall be

considered and decided expeditiously.

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-5) in light of Pushpa

Devi (supra), expeditiously, preferably within a period of four weeks

from today. Ordered accordingly. Needless to say, authority concerned,

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

opportunity of being heard to the petitioner and pass speaking order

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

June 02, 2025                                   (Sandeep Sharma),
     (sunil)                                         Judge