Rajnish Kumar And Others vs State Of Himachal Pradesh And Others
2026 Latest Caselaw 1259 HP

Himachal Pradesh High Court

Rajnish Kumar And Others vs State Of Himachal Pradesh And Others on 27 February, 2026

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

           IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                 SHIMLA
                                     CWP No.1237 of 2026
                                     Decided on 27th February, 2026




                                                           .
    Rajnish Kumar and others





                                                          ...Petitioners
                             Versus
    State of Himachal Pradesh and others





                                                          ...Respondents
    Coram




                                     of
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge

        Whether approved for reporting?
    For the petitioners:
                  rt         Mr. Anirudh Sharma, Advocate.

    For the respondents: Mr. Rajat Chauhan, Assistant

                         Advocate General.

    Ajay Mohan Goel, Judge (Oral)


                 Issue notice. Mr. Rajat Chauhan, learned Assistant

    Advocate General, accepts notice on behalf of the respondents.




    2.           Learned counsel for the petitioners submits that the





    petitioners have filed representations 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 representations of the petitioners be

    decided, in the light of the averments made therein as well as









    the judgment being relied upon by the petitioners, 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 and the representations shall be decided by





    the Authority independently without being influenced by any

    observation made by this Court in this regard.




                                 of
    4.         Pending miscellaneous applications, if any, also

    stand disposed of.
                rt                        (Ajay Mohan Goel)
                                               Judge

    February 27, 2026
       (Vinod)