Himachal Pradesh High Court
Decided On : 07.01.2025 vs The State Of Himachal Pradesh And ... on 7 January, 2025
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
2025:HHC:1298
IN THE HIGH COURT OF HIMACHAL PRADESH AT
SHIMLA
CWP No. 12887 of 2024
Decided on : 07.01.2025
Upinder Singh
...Petitioner
Versus
The State of Himachal Pradesh and another.
...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioner : Mr. Vishwa Bhushan, Advocate.
For the respondents : Mr. Sumit Sharma, Deputy
Advocate General.
Ajay Mohan Goel, Judge (Oral)
By way of this writ petition, the petitioner has, inter alia, prayed for the following reliefs:-
"(i) That the order dated 23- 10-2024 (Annexure-P/4) passed by the respondent No. 2, being vague, unwarranted, invalid, void abinitio, illegal, arbitrary, unreasonable, unjustified, unconstitutional, invalid, discriminatory, contrary, violative of principles of natural justice and nullity in the eyes of law, may kindly be quashed and set aside.
1Whether reporters of the local papers may be allowed to see the judgment? 2
2025:HHC:1298
(ii) That the inaction on the part of the respondent No. 1 in not considering and deciding the representation/appeal dated 24-10- 2024 (Annexure-P/5) of the petitioner may kindly be held illegal, unjust, unreasonable, unconditional and unsustainable in the eyes of law."
2. Learned counsel for the petitioner submits that interest of justice would be served in case, the Authority concerned is called upon to decide the representation (Annexure P-5), filed by the petitioner.
3. In view of the innocuous prayer so made by the petitioner, this writ petition is disposed of with the direction that let representation (Annexure P-5) be decided by the Authority concerned, within a period of four weeks from today. It is clarified that this Court has not made any observation on the merits of the case and the respondent-Authority may decide the representation in accordance with law and rules. Pending miscellaneous application(s), if any, also stand disposed of.
(Ajay Mohan Goel) Judge January 07, 2025 (Shivank Thakur)