Himachal Pradesh High Court
Sarvjeet Singh & Others vs State Of H.P. & Others on 30 May, 2023
Bench: M.S. Ramachandra Rao, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.2845 of 2023
.
Decided on: 30.05.2023
Sarvjeet Singh & others ...Petitioners
Versus
State of H.P. & others ...Respondents
Coram
The Hon'ble Mr. Justice M.S. Ramachandra Rao, Chief Justice
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?
For the petitioners: Mr. Atul Jhingan, Advocate.
For the respondents: Mr.Anup Rattan, Advocate General with
Mr. Rakesh Dhaulta, Additional Advocate
General.
M.S. Ramachandra Rao, Chief Justice (Oral)
Heard learned counsel for the petitioner and learned counsel for the State representing the respondents.
2. The grievance of the petitioners is that they had made an application on 04.04.2022 (Annexure P-1) to the respondents for issuance of their bonafide Himachali certificate and OBC certificate to them, but the same has not been disposed of by the respondents till date.
3. Learned counsel for the respondents states that respondent No.3 will consider the said application and dispose it ::: Downloaded on - 30/05/2023 20:33:19 :::CIS 2 of within a period of four weeks and communicate that decision to the petitioners.
.
4. The writ petition is accordingly disposed of alongwith pending application(s), if any.
( M.S. Ramachandra Rao )
Chief Justice
May 30, 2023
(vt)
r to ( Ajay Mohan Goel )
Judge
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