Himachal Pradesh High Court
Sh. Satpal Jairath vs State Of Himachal Pradesh And Another on 6 January, 2015
Bench: Sanjay Karol, P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.9953 of 2014-F
.
Date of decision : 06.01.2015
Sh. Satpal Jairath ... Petitioner.
Versus
State of Himachal Pradesh and another ... 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. Onkar Jairath, Advocate.
For the Respondents : Mr. Shrawan Dogra, A.G. with Mr. B.S.
Parmar, Mr. Ashok Chaudhary & Mr. V.S.
Chauhan, Addl. A.Gs. and Mr. Vikram
Thakur, Dy. A.G. for State.
Sanjay Karol, Judge (Oral)
It is seen that petitioner has made representations (Annexure P-6, P-7 & P-8) to the 2nd respondent, bringing out his 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 representations (Annexure P-6, P-7 & P-8) expeditiously, in view of the judgment rendered by a Co-ordinate Bench of this Court in CWP No.4491 of 2011, titled as Prem Pal Whether reporters of Local Papers may be allowed to see the judgment?
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Singh vs. State, alongwith connected matters, on 23.11.2011. The learned Additional Advocate General .
has no objection to the above request.
3. No other point is urged.
4. Leaving the questions of law open, a direction is issued to the 2nd respondent/competent authority to consider and decide the petitioner's representations (Annexure P-6, P-7 & P-8), in accordance with law, in view of the judgment rendered by a Co-ordinate Bench of this Court in CWP No.4491 of 2011, titled as Prem Pal Singh vs. State, alongwith connected matters, on 23.11.2011, by affording due opportunity of hearing/ representation to the petitioner, within a period of four weeks 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. Liberty reserved to the petitioner to approach the Court, if need so arises subsequently.
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With these directions, the petition stands disposed of, so also the pending application(s), if any.
.
Copy Dasti.
(Sanjay Karol), Judge.
(P.S. Rana),
January 6,2015 (KS) Judge.
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