Surender Singh vs Managing Director Hp State Civil ...
2026 Latest Caselaw 892 HP

Himachal Pradesh High Court

Surender Singh vs Managing Director Hp State Civil ... on 17 February, 2026

( 2026:HHC:3493 )

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No. : 1896 of 2026

.

Date of Decision : 17.02.2026

Surender Singh ...Petitioner

Versus

Managing Director HP State Civil Supplies Corporation Ltd. & Ors. ...Respondents

of Coram:

The Hon'ble Mr. Justice Romesh Verma. Vacation Judge.

rt Whether approved for reporting?1

For the petitioner : Mr. Gurdev Negi, Advocate.

For the respondents : Mr. Yuyutsu Singh Thakur, Advocate vice Mr. Prashant Sharma, Advocate for respondents No.1 to 3.

Mr. Gobind Korla, Additional Advocate General, for respondent No.4.

Romesh Verma, Judge(oral)

The petitioner has approached this Court for

the following main relief:-

"That the impugned Annexure P/1, dated 13.02.2026, issued by the respondent No.1, may kindly be quashed and set-aside."

2. During the course of hearing the learned

counsel for the petitioner submits that he shall be contented in

Whether reporters of Local Papers may be allowed to see the judgment?

( 2026:HHC:3493 )

case, he is permitted to make the representation to the

respondents/authorities for the redressal of his grievances in time

.

bound direction.

3. Without commenting upon the merits of the

case, it is ordered that in case the petitioner makes a

representation within two days from today, in that event, the

of respondents/authorities shall decide the same within a period of

two weeks i.e. 06.03.2026, thereafter, by passing a speaking rt order and the said order shall be communicated to the petitioner.

Till then (06.03.2026) the petitioner shall not be compelled to join

the new place of posting.

4. It is made clear that this Court has not

expressed anything on the merits of the case and respondents

are at liberty to take a decision strictly in accordance with the

provisions of law.

3. Petition stands disposed of in the aforesaid

terms. Pending application(s), if any, also stands disposed of.

(Romesh Verma), Vacation Judge.

17.02.2026 (Ritu)