Himachal Pradesh High Court

Naseer Mohammad vs State Of H.P. And Anr on 21 May, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.5136 of 2025 Decided on: 20th May, 2025 _________________________________________________________________

Naseer Mohammad .....Petitioner

Versus

State of H.P. and Anr .....Respondents. ______________________________________________________

Coram Ms. Justice Jyotsna Rewal Dua 1 Whether approved for reporting?

_________________________________________________________________ For the petitioners: Mr. Prem P. Chauhan, Advocate.

For the respondents: Mr. Y.P.S. Dhaulta Additional Advocate General.

Jyotsna Rewal Dua, Judge

Notice. Mr. Y.P.S.Dhaulta, learned Additional

Advocate General, appear and waive service of notice on

behalf of the respondents.

2. This writ petition has been filed for grant of

following relief:-

"(a) To issue a writ of mandamus, appropriate writ, order or direction in nature thereof, directing the respondent department to treat the petitioner as

Whether reporters of Local Papers may be allowed to see the judgment? yes

having been appointed in the year 2002 with all consequential benefits for all purpose and intends."

3. Relief has been prayed for on the strength of the

decision rendered in Milat Ram and others Vs. State of

H.P. and others2. Learned counsel for the petitioner submits

that the petitioner would be content in case he is permitted to

file representation to the respondent/Competent Authority for

redressal of his grievances and the respondents/Competent

Authority is directed to decide the same within a time bound

schedule. Learned Additional Advocate General has no

objection to this prayer.

4. Having regard to above submissions but without

examining the merits of the matter, this petition is disposed

by permitting the petitioner to file representation within two