Himachal Pradesh High Court
Court On Its Own Motion vs State Of H.P. & Others on 5 December, 2017
Bench: Sanjay Karol, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWPIL No.188 of 2017 Date of decision: 05.12.2017 Court on its own motion ..Petitioner .
Versus State of H.P. & 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?
For the petitioner: Mr.Vinod Thakur, Advocate as Amicus
r Curiae.
For the respondents: Mr.Shrawan Dogra, Advocate General, Mr.Anup Rattan and Mr.Romesh Verma, Additional Advocate Generals.
________________________________________________________________________________ Sanjay Karol, Acting Chief Justice (oral) We fully appreciate the assistance rendered by the learned Amicus Curiae, who with vehemence invited our attention to the contents of compliant addressed by way of a letter petition to this Court, which was treated as a Public Interest Litigation (CWPIL).
2. Taking suo motu cognizance, this court issued notice on 13th November, 2017. Subsequently, Director, Language & Culture Department, H.P. (respondent No.3) appeared in person and assured that the departmental ::: Downloaded on - 06/12/2017 23:06:07 :::HCHP 2 inquiry stands expedited which shall be completed within a period of 30 days . In fact, she has issued an office order dated 2nd December, 2017, which reads as under:
.
"Office order Find Enclosed herewith a letter No.LCD- B(15)2/2017 Dated: 24 Nov, 2017 received From Additional Chief Secretary, LAC, Govt. of H.P. vide which detailed report in the matter of allegations against former S.O (F&A) is called for.
In this context, Sh. Rakesh Kumar Korla, Joint director (HAS) Department of Language & Culture is hereby directed to conduct detailed inquiry in the matter and submit report to the undersigned within 30 days."
3. Primarily, the issue raised is with regard to alleged embezzlement of accounts of Shri Shooliniji Temple Trust. Since the inquiry stands instituted, we find no purpose to keep the present petition pending and, as such, dispose it of with a direction that the departmental inquiry be positively completed within a period of 30 days and necessary consequential action, if any, be taken within next 30 days.
::: Downloaded on - 06/12/2017 23:06:07 :::HCHP 34. We clarify that we have not touched the issue on merits and leave it open to be adjudicated in appropriate proceedings. However, liberty is reserved to .
the letter petitioner to agitate the issue afresh, if need so arises, subsequently.
Accordingly, the present petition stands disposed of alongwith pending application(s), if any.
r to ( Sanjay Karol )
Acting Chief Justice
December 5, 2017 ( Ajay Mohan Goel )
(vt) Judge
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