_____________________________________________________________________ vs State Of Himachal Pradesh & Ors
2025 Latest Caselaw 6092 HP

Himachal Pradesh High Court

_____________________________________________________________________ vs State Of Himachal Pradesh & Ors on 27 May, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                               CWP No.7173 of 2025
                                       Date of Decision: 27.05.2025
_____________________________________________________________________
Virender Singh                                          .........Petitioner
                                       Versus
State of Himachal Pradesh & Ors.                       .......Respondents

Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?
For the Petitioner:       Mr. Parveen Chandel, 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, on instructions,

states that petitioner would be content and satisfied in case his case is

considered and decided in the light of judgment passed by Coordinate

Bench this Court in CWP No. 2500 of 2021 titled Ranjit Singh & Ors.

Vs. State of Himachal Pradesh & Ors. alongwith connected matters.

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-4) in light of Ranjit

Singh (supra) expeditiously, preferably within a period of six 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 27, 2025                                   (Sandeep Sharma),
     (sunil)                                        Judge