Decided On : 19.03.2026 vs State Of Himachal Pradesh And Others
2026 Latest Caselaw 1925 HP

Himachal Pradesh High Court

Decided On : 19.03.2026 vs State Of Himachal Pradesh And Others on 19 March, 2026

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                    2026:HHC:7770


             IN THE HIGH COURT OF HIMACHAL PRADESH AT
                              SHIMLA

                                                                                  CWP No. 3221 of 2026
                                                                                 Decided on : 19.03.2026




                                                                                              .
    Anil Kumar





                                                                                                    ...Petitioner
                                                              Versus





    State of Himachal Pradesh and others
                                                                                              ...Respondents




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

Whether approved for reporting?1

For the petitioner rt : Ms. Anchal Sharma, Advocate. For the respondents : Mr. Pushpinder Jaswal, Additional

Advocate General.

Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Pushpinder Jaswal, learned Additional

Advocate General, accepts notice on behalf of the respondents.

2. Learned counsel for the petitioner submits that the

petitioner has filed representation (Annexure P-2) with regard to

the issues raised in the petition, but the same has not been

decided by the Authority concerned till date.

3. Accordingly, as prayed for, this petition is disposed

1Whether reporters of the local papers may be allowed to see the judgment?

2026:HHC:7770

of with the direction that let representation (Annexure P-2) of

the petitioner be decided by the Competent Authority, in the

light of the averments contained therein, by passing a speaking

.

order, within a period of 12 weeks' from today, in accordance

with law. Pending miscellaneous application(s), if any, also

stand disposed of accordingly.

(Ajay Mohan Goel)

of Judge

March 19, 2026 (Shivank Thakur) rt