Himachal Pradesh High Court
Smt. Sheela Devi vs The State Of Himachal Pradesh And Others on 7 January, 2015
Bench: Sanjay Karol, P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.304 of 2015-A
.
Date of decision : 07.01.2015
Smt. Sheela Devi ... 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 Petitioners : Mr. A.K. Gupta, Advocate.
For the Respondents : Mr. Shrawan Dogra, A.G. with Mr. B.S.
Parmar & Mr. V.S. Chauhan, Addl. A.Gs.
r and Mr. Vikram Thakur, Dy. A.G. for
State.
Sanjay Karol, Judge (Oral)
It is seen that petitioner has made a representation (Annexure P-2) to the 4th respondent, bringing out her grievances, which is still pending before the authority concerned.
2. Under instructions, learned counsel for the petitioner, submits that petitioner shall be content if a direction is issued to the said respondent to decide representation (Annexure P-2) expeditiously. The learned Additional Advocate General has no objection to the above request.
Whether reporters of Local Papers may be allowed to see the judgment?
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3. No other point is urged.
4. Leaving the questions of law open, a direction is .
issued to the 4th respondent/competent authority to consider and decide the petitioner's (Annexure P-2), in accordance with law, by affording due opportunity of hearing/ representation to the petitioner, within a period of two months from the date of production of certified copy of this order. Petitioner is at liberty to place additional material on record. 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.
5. With these directions, the petition stands disposed of, so also the pending application(s), if any.
6. Learned Additional Advocate General undertakes to communicate the order to the authorities during the course of the day itself.
(Sanjay Karol), Judge.
(P.S. Rana),
January 7, 2015 (KS) Judge.
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