Himachal Pradesh High Court
Jai Bharti Education Trust vs State Of H.P. & Others on 6 April, 2018
Bench: Sanjay Karol, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 709 of 2018 Decided on: 06.04.2018.
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Jai Bharti Education Trust ....Petitioner Versus State of H.P. & others ....Respondents ___________________________________________________________ Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice The Hon'ble Mr. Justice Ajay Mohan Goel, Judge __________________________________________________ Whether approved for reporting?
For the petitioner : Ms. Suman Thakur, Advocate.
For the Respondents:
r to Mr. Ashok Sharma, Advocate General with Mr. Ajay Vaidya, Senior Additional Advocate General, Ms. Ritta Goswami, Mr. Ranjan Sharma, Additional Advocate Generals and Mr. J.K. Verma, Deputy Advocate General, for respondents No. 1 & 2.
Mr. Lovneesh Kanwar, Advocate, for respondent No. 3.
Sanjay Karol, Acting Chief Justice (Oral) It is seen that the petitioner has made representations dated 17.11.2017 (Annexure P-9) and dated 23.02.2018 (Annexure P-10) to respondent No. 2, bringing out its grievances, which are still pending before the authority concerned.
2. Without pressing the petition on merits, learned Counsel for the petitioner, under instructions, submits that petitioner shall be content if a direction is issued to the respondent/competent authority to decide representations dated 17.11.2017 (Annexure P-9) and dated 23.02.2018 (Annexure ::: Downloaded on - 07/04/2018 23:03:59 :::HCHP -2- P-10) expeditiously. Learned Additional Advocate General has no .
objection to the same.
3. No other point is urged.
4. Leaving the questions of law open, a direction is issued to respondent No. 2 to consider and decide the petitioner's representations dated 17.11.2017 (Annexure P-9) and dated 23.02.2018 (Annexure P-10), in accordance with law, by affording due opportunity of hearing to the petitioner, within a period of two weeks from the date of production of certified copy of this order.
Needless to add, if the order is not in favour of the petitioner, the authority shall assign reasons while deciding the same, which shall be communicated to the petitioner. Liberty reserved to the petitioner to approach the Court, if need so arises subsequently.
5. With the aforesaid observations, present petition stands disposed of, so also pending application(s), if any.
Copy dasti.
(Sanjay Karol),
Acting Chief Justice
April 6, 2018. (Ajay Mohan Goel),
(hemlata) Judge.
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