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Himachal Pradesh High Court

Rattan Dassi vs State Of H.P. And Others on 11 January, 2018

Bench: Sanjay Karol, Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No. 111 of 2018 Decided on: January 11, 2018

------------------------------------------------------------------------------------- Rattan Dassi ................Petitioner .

Versus State of H.P. and others ....Respondents

------------------------------------------------------------------------------------- Coram Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice Hon'ble Mr. Justice Sandeep Sharma, Judge Whether approved for reporting?

------------------------------------------------------------------------------------- For the petitioner Mr. Daleep Singh Kaith, Advocate.

For the respondents Mr. Ashok Sharma, Advocate General with Mr. M.A. Khan and Mr. Varun Chandel, Additional Advocates General and Mr. J.K. Verma, Deputy Advocate r General.

------------------------------------------------------------------------------------- Sanjay Karol, Acting Chief Justice (oral):

It is argued that the relief(s) sought in the present writ petition are covered by judgment dated 11.8.2016, rendered in CWP No. 3467 of 2009, titled as Shri Prakarti Bhushan Singh Vs. The State of H.P. and others and further prayed that the petitioner may be permitted to file representation in terms of the aforesaid judgment to the respondents, which may be ordered to be considered within two weeks. State possibly may not have any objection to the same.

2. No other point is urged.

3. Leaving the questions of law open, we dispose of the present petition with a direction to the petitioner to file a detailed representation to the respondents/competent authority and thereafter, the respondents shall consider and decide the same within a period of eight weeks thereafter, by affording adequate opportunity of hearing/representation

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Whether the reporters of the local papers may be allowed to see the judgment? .

to the petitioner. Needless to add, if the order is not in favour of the petitioner, the authority shall assign reasons while deciding the same, which shall be communicated to the petitioner. Liberty granted to the .

petitioner to place additional material on record, if any.

4. With these directions, present petition stands disposed of, so also pending applications, if any.

Copy dasti.

(Sanjay Karol) Acting Chief Justice (Sandeep Sharma) Judge January 11, 2018 (vikrant) ::: Downloaded on - 12/01/2018 23:12:19 :::HCHP