Unknown vs 5.2025 Present: Mr. Vipul Sharda
2025 Latest Caselaw 290 HP

Himachal Pradesh High Court

Unknown vs 5.2025 Present: Mr. Vipul Sharda on 1 May, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

Raj Kumar and Ors. v. State of Himachal Pradesh and Ors.

CWP No. 3579 of 2025

01.5.2025 Present: Mr. Vipul Sharda, Advocate, for the petitioners.

Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General with Mr. Ravi Chauhan, Deputy Advocate General, for the States.

Notice. Mr. Rajan Kahol, learned Additional

Advocate General, waives notice on behalf of the

respondents/State. He prays for and is granted four weeks' time

to file reply.

Since it is not in dispute that notification dated

27.11.2015 (Annexure P-2) stands quashed by the coordinate

Bench of this Court vide Judgment dated 2.5.2022, passed in

CWPOA No. 6401 of 2019 alongwith connected matter, there

appears to be no impediment in issuing direction to the

department to consider application of the petitioners on the

basis of their representation, which is pending adjudication for

long. It is clarified that pendency of the present petition shall

not be bar for the respondents to decide the representation in

view of the afore fact, if so advised.

List on 16.6.2025.

            May 1, 2025                                    (Sandeep Sharma),
            manjit                                               Judge