Himachal Pradesh High Court
Beli Ram vs State Of H.P. And Anr on 14 June, 2017
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA CWP No. 1270 of 2017 Date of Decision: 14.06.2017 Beli Ram .....Petitioner.
.
Versus State of H.P. and Anr. ....Respondents. Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice.
The Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting?1 For the Petitioner: Mr. B.C. Negi, Senior Advocate, with Mr. Raj Negi, Advocate.
For the Respondents:
r to Mr. Shrawan Dogra, Advocate General with Mr. Anup Rattan & Mr. Romesh Verma, Additional Advocate Generals and Mr. J.K. Verma & Mr. Kush Sharma, Deputy Advocate Generals.
_______ Sanjay Karol, ACJ. (oral) Without pressing the petition on merits, learned counsel for the petitioner, under instructions, submits that petitioner shall be content if direction is issued to the respondents/ competent authority to consider and decide the petitioner's case in light of policy dated 1.8.2012 (Annexure P-7).
Mr. J.K. Verma, learned Deputy Advocate General, has no objection to the above request.
2. No other point is urged.
3. Leaving all questions of law open, as orally prayed for, we dispose of the writ petition reserving liberty to the 1 Whether reporters of the local papers may be allowed to see the judgment?
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petitioner to positively approach the respondents-authorities .
within a period of two weeks from today. Upon receipt of such request, the respondent-authorities shall consider and decide the petitioner's case in the light of Annexure P-7, within a period of four weeks thereafter. Till then, no coercive action will be taken. 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 pass assign reasons while deciding the same, which shall be communicated to the petitioner.
Liberty is reserved to the petitioner to approach the Court, if need so arises subsequently.
4. Pending applications, if any, also stand disposed of.
Copy dasti.
( Sanjay Karol),
Acting Chief Justice
14th June, 2017 ( Sandeep Sharma ),
Manjit Judge.
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