Sagar Singh vs State Of Himachal Pradesh And Others
2026 Latest Caselaw 1179 HP

Himachal Pradesh High Court

Sagar Singh vs State Of Himachal Pradesh And Others on 26 February, 2026

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

           IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                 SHIMLA
                                     CWP No.1152 of 2026
                                     Decided on 26th February, 2026

                                                           .
    Sagar Singh
                                                             ...Petitioner
                             Versus
    State of Himachal Pradesh and others
                                                           ...Respondents
    Coram
                                     of
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
        Whether approved for reporting?
    For the petitioner:

                  rt        Mr. Mandeep Chandel, Advocate.

    For the respondents: Mr. Rajpal Thakur, Additional
                         Advocate General, for respondents
                         No.1 to 3-State.

                            Ms. Kiran Dhiman, Advocate, for
                            respondent No.4.

    Ajay Mohan Goel, Judge (Oral)
                 Issue notice. Mr. Rajpal Thakur, learned Additional
    Advocate General, accepts notice on behalf of respondents
    No.1 to 3 and respondent No.4, respectively.

    2.           Learned counsel for the petitioner submits that the
    petitioner has filed representation with regard to the issue
    raised in the petition, but the same has not been decided by the
    Authority concerned till date.

    3.          This petition, accordingly, as prayed for, is disposed
    of with the direction that let representation of the petitioner be
    decided, in the light of the averments made therein as well as
                                                          .

    the judgment being relied upon by the petitioner, within a period
    of twelve weeks by the Competent Authority. It is clarified that
    this Court has not expressed any view on the merits of the case
                                  of
    and the representation shall be decided by the Authority
    independently without being influenced by any observation
                rt
    made by this Court in this regard.

    4.          Pending miscellaneous applications, if any, also
    stand disposed of.

                                           (Ajay Mohan Goel)
                                                Judge
    February 26, 2026
       (Vinod)