Smt. Sangeeta Devi vs State Of H.P. & Others on 26 February, 2016

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Himachal Pradesh High Court

Smt. Sangeeta Devi vs State Of H.P. & Others on 26 February, 2016

Bench: Sanjay Karol

                   IN THE HIGH COURT OF HIMACHAL PRADESH
                                   SHIMLA

                                         CWP No. 4134 of 2014-D
                                         Date of Decision: 26.02.2016.




                                                                                .
    Smt. Sangeeta Devi                                                          ...Petitioner.





                                         Versus





    State of H.P. & others                       ..Respondents.
    Coram:
    The Hon'ble Mr. Justice Sanjay Karol, Judge.
    Whether approved for reporting? 1No.




                                                     of
    For the Petitioner:                  Mr. Parkash Sharma, Advocate, for the
                                         petitioner.
                          rt
    For the Respondents: Mr. R.S. Verma, Addl. AG., with
                         Mr.Puneet   Rajta,    Dy.   AG., for
                         respondents No. 1 to 3-State.

                                         Ms. Komal Chaudhary, Advocate, for
                                         respondent No.4.


                                         Ms. Megha Kapur,                      Advocate,        for
                                         respondent No.5.
    Sanjay Karol, J (oral)

It is seen that petitioner has made a representation dated 20.05.2014 (Annexure P-4) to respondent No.2, 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 respondents/competent authority 1 Whether reporters of the local papers may be allowed to see the judgment?

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to decide representation dated 20.05.2014 (Annexure P-4) expeditiously. Learned Additional Advocate General has no objection to the same.

3. No other point is urged.

4. Leaving the questions of law open, a direction is issued to the respondents/competent authority to consider and decide the petitioner's representation dated 20.05.2014 of (Annexure P-4), in accordance with law, by affording due opportunity of hearing/representation to the petitioner, rt within a period of two months from the date of production of certified copy of this order. Needless to add, the authorities shall pass a reasoned order, which shall be communicated to all concerned, including the petitioner.

With the aforesaid observations, present petition stands disposed of, so also pending application(s), if any.

Copy dasti.






                                                  (Sanjay Karol),
    February 26, 2016                                Judge.





         (Purohit)




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