Himachal Pradesh High Court
Pankaj Kumar Sharma vs State Of H.P. & Others on 10 November, 2020
Author: Sandeep Sharma
Bench: Sandeep Sharma
1 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.3372 of 2019 Date of Decision: 10.11.2020
------------------------------------------------------------------------------------
Pankaj Kumar Sharma ...... Petitioner
.
Versus
State of H.P. & others .......Respondents
------------------------------------------------------------------------------------ Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for report?
------------------------------------------------------------------------------------ For the Petitioner : Mr. Surender Parkash Sharma, Advocate, through video-conferencing.
For the Respondents: Mr. Sumesh Raj, Mr. Dinesh Thakur and Mr. Sanjeev Sood, Additional Advocate Generals, through video-conferencing.
------------------------------------------------------------------------------------
Sandeep Sharma, Judge(oral) Learned counsel representing the petitioner, under instructions, submits that the petitioner would be content /satisfied in case he is permitted to file fresh representation before the respondents/competent authority for consideration of his claim for appointment on compassionate ground with a direction to the respondents to decide the same in time bound manner.
2. Mr. Sumesh Raj, learned Additional Advocate General while responding to the aforesaid prayer made on behalf of the petitioner, contends that though case of the petitioner stands already rejected, but fresh representation, if any, shall be decided by the authority concerned, in accordance with law.
::: Downloaded on - 11/11/2020 20:16:26 :::HCHP 23. Consequently, in view of the above, the present petition is disposed of reserving liberty to the petitioner to file fresh representation before the respondents/competent authority, praying therein for .
appointment on compassionate ground, within a period of six weeks.
Respondents are directed to decide the aforesaid representation within a period of four weeks from the date of receipt of representation, in accordance with law.
4. Needless to say, respondents/ authority concerned while considering the prayer made on behalf of the petitioner, shall afford an opportunity of being heard to the petitioner and pass speaking order.
Pending application(s), if any, also stands disposed of.
(Sandeep Sharma) th 10 November,2020 Judge (shankar) ::: Downloaded on - 11/11/2020 20:16:26 :::HCHP