Himachal Pradesh High Court
Sukh Dev & Others vs Union Of India & Others on 30 May, 2017
Bench: Sanjay Karol, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 1117 of 2017 Decided on: 30.05.2017 .
_____________________________________________________________ Sukh Dev & others ....Petitioners Versus Union of India & 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?1 For the petitioners : Mr. R.L. Chaudhary, Advocate.
For the Respondents: Mr. Vipul Sharda, Advocate, for respondent No. 4.
r Mr. Anup Rattan, Additional Advocate General with Mr. Kush Sharma, Deputy Advocate General, for respondents No. 1, 2 & 6.
Sanjay Karol, Acting Chief Justice (Oral) It is seen that the petitioners have made representation dated 05.01.2014, (Annexure P-13) to respondent No. 7, bringing out their 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 representation dated 05.01.2014, (Annexure P-
13), expeditiously. Learned Additional Advocate General has no objection to the same.
Whether the reporters of the local papers may be allowed to see the Judgment?
::: Downloaded on - 02/06/2017 00:00:44 :::HCHP 23. No other point is urged.
4. Leaving the questions of law open, a direction is issued .
to the respondent/competent authority to consider and decide the petitioners' representation dated 05.01.2014, ( Annexure P-13) in accordance with law, by affording due opportunity of hearing/representation to the petitioners, within a period of two months from the date of production of certified copy of this order.
Needless to add, if the order is not in favour of the petitioners, the authority shall assign reasons while deciding the same, which shall be communicated to the petitioners.
5. With the aforesaid observations, present petition stands disposed of, so also pending application(s), if any.
(Sanjay Karol),
Acting Chief Justice
May 30, 2017 (Ajay Mohan Goel),
(hemlata) Judge.
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3
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3
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