Rajesh Kumar vs State Of H.P. And Others
2025 Latest Caselaw 8777 HP

Himachal Pradesh High Court

Rajesh Kumar vs State Of H.P. And Others on 10 September, 2025

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.14526 of 2025 Decided on: 10th September, 2025

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    Rajesh Kumar                                                      .....Petitioner




                                                                                               .

                                                       Versus

    State of H.P. and others                                      .....Respondents

------------------------------------------------------------------------------------- Coram

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting? 1

For the Petitioner: Mr. Onkar Jairath and Mr. Piyush Mehta, 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, appears and waives service of notice on

behalf of the respondents.

2. With the consent of learned counsel for the

parties, the matter is heard at this stage.

3. Petitioner's grievance is that his representation

dated 05.05.2025 (Annexure P-1) seeking applicability of

Mohit Sharma & Anr. Versus State of H.P. & Ors.2 has

not been decided till date by the respondents/competent

Whether reporters of print and electronic media may be allowed to see the order? Yes.

CWP No.1638 of 2024, decided on 29.11.2024

authority. Learned counsel for the petitioner submitted that

the petitioner would be content in case the respondents/

competent authority(s) are directed to consider and decide

.

the aforesaid representation in accordance with law within

a fixed-time schedule. Learned Additional Advocate General

is not averse to this prayer.

4. Having regard to the afore-submissions, but

without examining the merits of the matter, this writ

petition is disposed of with a direction to the respondents/

competent authority to consider and decide the aforesaid

representation of the petitioner dated 05.05.2025

(Annexure P-1) in accordance with law as well as taking

into consideration the above judgment in the case of Mohit

Sharma2 within a period of six weeks from today. The

decision so arrived at shall also be communicated to the

petitioner.

The writ petition stands disposed of in the above

terms, so also the pending miscellaneous application(s), if

any.

                                                  Jyotsna Rewal Dua
    September 10, 2025                                  Judge
           Mukesh