Himachal Pradesh High Court
Mr. Neel Kumar vs State Of Himachal Pradesh And Others on 15 December, 2017
Bench: Sanjay Karol, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. : 2809 of 2017.
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Decided on: 15.12.2017.
Mr. Neel Kumar ....Petitioner.
Versus
State of Himachal Pradesh and 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 petitioner : Mr. Balwant Singh Thakur, Advocate.
For the respondents : Mr. Shrawan Dogra, Advocate General with Mr. Ranup Rattan, Addl. AG and Mr. J.K. Verma, Dy.
AG for the respondents .
Sanjay Karol, Acting Chief Justice (Oral) CMP No. 10688 of 2017.
Leave granted. The application stands disposed of.
CWP No. 2809 of 2017.
2. Notice. Mr. J.K. Verma, learned Deputy Advocate General appears and accepts notice on behalf of the respondents.
::: Downloaded on - 16/12/2017 23:04:53 :::HCHP3. Mr. Balwant Singh Thakur, learned Counsel for the petitioner submits that at this stage the petitioner shall be .
content if a direction is issued to the authority(s) concerned to consider and decide representations of the petitioner dated 03.07.2017 (Annexure P-1) and 25.08.2017 (Annexure P-3), which are yet pending consideration with the respondents.
4. Mr. J.K. Verma, learned Deputy Advocate General assures the Court that decision on the said representations of the petitioner shall be taken by the appropriate/competent authority within a period of four weeks.
5. No other point is urged.
6. As such, as prayed for, leaving all questions open, we dispose of the present petition with the direction that respondents/competent authority shall consider and decide representations dated 03.07.2017 (Annexure P-1) and 25.08.2017 (Annexure P-3), of the petitioner within a period of four weeks from date of the production of a certified copy of this order, in accordance with law. Needless to add, if the order is not in favour of the petitioner, then authority shall assign reasons while deciding the representations in issue, which shall be communicated to the petitioner. Liberty ::: Downloaded on - 16/12/2017 23:04:53 :::HCHP reserved to the petitioner to place additional material on record, if any.
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7. With the aforesaid observations, the writ petition stands disposed of, so also pending miscellaneous application(s), if any.
Copy dasti.
(Sanjay Karol)
Acting Chief Justice
r (Ajay Mohan Goel)
Judge
December 15, 2017.
(narender)
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