Himachal Pradesh High Court
Sh. Arjun Singh vs The State Of Himachal Pradesh And Others on 28 February, 2015
Bench: Sanjay Karol, P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.1506 of 2015
Date of decision : 28.02.2015
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Sh. Arjun Singh ... Petitioner.
Versus
The State of Himachal Pradesh and others ... Respondents.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice P.S. Rana, Judge.
Whether approved for reporting?1 No.
For the Petitioner : Mr. A.K. Gupta, Advocate.
For the Respondents : Mr. Shrawan Dogra, A.G. with Mr. Ashok
Chaudhary & Mr. V.S. Chauhan, Addl.
A.Gs. and Mr. Vikram Thakur, Dy. A.G.
for the State.
Sanjay Karol, Judge (Oral)
Learned counsel for the petitioner, under instructions, submits that petitioner shall approach the respondents clearly bringing out the circumstances under which his case is covered by the decision rendered by this Court in CWP No.4489/2009, titled as Ravi Kumar vs. State of Himachal Pradesh and others, on 14.12.2009.
2. No other point is urged.
3. Leaving the questions of law open, it is open for the petitioner to approach the respondents, as prayed for. As and when any such request is received by the appropriate authority, the same shall be considered on its Whether reporters of Local Papers may be allowed to see the judgment?
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merits, in accordance with law, within a period of eight weeks, by affording adequate opportunity of .
hearing/representation to the petitioner. The petitioner shall also furnish copy of the judgment rendered in Ravi Kumar (supra) before the authorities. 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.
With r the aforesaid observations, present petition stands disposed of, so also pending application(s), if any.
(Sanjay Karol), Judge.
(P.S. Rana),
February 28, 2015 (KS) Judge.
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