_____________________________________________________________________ vs State Of Himachal Pradesh & Ors
2025 Latest Caselaw 5835 HP

Himachal Pradesh High Court

_____________________________________________________________________ vs State Of Himachal Pradesh & Ors on 21 May, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                               CWP No.5685 of 2025
                                       Date of Decision: 21.05.2025
_____________________________________________________________________
Manjula Kumari
                                                        .........Petitioner
                                       Versus
State of Himachal Pradesh & Ors.
                                                       .......Respondents

Coram

Hon'ble Mr. Justice Sandeep Sharma, Judge.

Whether approved for reporting?
For the Petitioner:       Mr. Shivom Vashista, Advocate.

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

Before notices, if any, could be issued to the respondents,

learned counsel representing the petitioner, on instructions, states

that petitioner would be content and satisfied in case her case is

considered and decided in the light of judgment passed by Division

Bench this Court in CWPOA No. 5536 of 2020 titled Sanjay Kumar

Vs. State of Himachal Pradesh & Ors.

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

Vishal Panwar, learned Additional Advocate General, fairly states that

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

decided expeditiously.

3. Consequently, in view of the aforesaid fair stand adopted

by learned Additional Advocate General, 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-7) in light of judgment

passed by this Court in Sanjay Kumar (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 being heard to the

petitioner and pass appropriate orders thereafter. Pending

applications, if any, stand disposed of.

May 21, 2025                                    (Sandeep Sharma),
     (sunil)                                         Judge