Himachal Pradesh High Court
Kapil Chauhan vs State Of Himachal Pradesh And Others on 8 October, 2018
Bench: Sanjay Karol, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
.
Execution Petition No.90/2018
Date of decision : 08.10.2018
Kapil Chauhan ... Petitioner
Versus
State of Himachal Pradesh and others ...Respondents
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice Chander Bhusan Barowalia , Judge.
Whether approved for reporting?1 No.
For the Petitioner : Mr. Rajesh Verma, Advocate .
For the Respondents : Mr. Ajay Vaidya, Senior Addl. A.G.
Ms. Rita Goswami, Addl. A.G., Mr.
Vikas Rathore, Addl. A.G. and Mr. J.S.
Guerlia, Dy. A.G. for the State.
Sanjay Karol, Judge (Oral)
Petitioner, by the medium of this petition, has mainly prayed for the following relief:-
"It is, therefore, respectfully prayed that present execution petition filed in CWP No.2413/2017 may kindly be allowed and the respondents be directed to release the grant in aid to the petitioner alongwith other consequential benefits".
Whether reporters of Local Papers may be allowed to see the judgment?
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2. Learned counsel for the petitioner, under instructions, submits that the petitioner shall be .
content if a direction is issued to respondents to consider and decide the petitioner's representation, venting out his grievance, which he shall be making within a period of one week from today. Also, petitioner does not press the issue raised in the present petition, for the reliefs as orally prayed for, is that of a mere direction to the respondents to consider and decide the petitioner's representation which he shall be making within a period of one week from today.
3. Learned Additional Advocate General for the respondents has no objection to the same.
4. No other point is urged.
5. Leaving all questions of law open, in view of the statement made by the learned counsel more so, for the reason that the petition, as prayed for is not pressed, we dispose of the present petition with direction to the respondents to consider and decide ::: Downloaded on - 09/10/2018 22:57:45 :::HCHP ...3...
the petitioner's representation expeditiously and preferably within a period of two months from the .
receipt thereof, in ac cordance with law, by affording opportunity of hearing to all concerned.
6. 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 is reserved to the petitioner to approach the Court, if need so arises subsequently.
7. It is clarified that we have not expressed any opinion on the merits of the case.
With the aforesaid observations, present petition stands disposed of, so also pending application(s), if any.
Copy Dasti.
(Sanjay Karol), Judge.
(Chander Bhusan Barowalia),
October 8, 2018 (KS) Judge.
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