Sanjay Kumar vs State Of Himachal Pradesh And Another
2026 Latest Caselaw 1184 HP

Himachal Pradesh High Court

Sanjay Kumar vs State Of Himachal Pradesh And Another on 26 February, 2026

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           CWP No.          1156 of 2026
                                                           Decided on: 26.02.2026
    Sanjay Kumar                                                           ... Petitioner




                                                                                .

                                Versus

    State of Himachal Pradesh and another                                           ... Respondents





    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1




                                                     of
    _____________________________________________________
    For the petitioner      :     Mr. Kulwant Singh Gill, Advocate vice
                                  Mr. Sidharth Sharma, Advocate.
    For the respondents   rt             :        Mr.    Rajat  Chauhan,     Assistant
                                                  Advocate General for respondent No.
                                                  1-State.

                                         :        Mr. Ramesh Chand Sharma, Advocate
                                                  for respondent No. 2.
    Ajay Mohan Goel, Judge                        (Oral)

As the petitioner has approached the Court directly without firstly approaching the competent Authority, though a legal

notice has been issued to the authority, as prayed for, this writ petition is disposed of with the direction that in the event of the

petitioner filing a representation with regard to the issue raised in the writ petition to the competent Authority within a period of four

weeks from today, let the same be decided in accordance with law, within a period of 12 weeks thereafter, in view of the averments made therein as well as judgments, if any, being relied upon by the petitioners, by passing a speaking order. Pending miscellaneous application(s), if any also stand disposed of accordingly.

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

Whether reporters of the local papers may be allowed to see the judgment?