Himachal Pradesh High Court
Pawan Thakur vs . State Of H.P. And Ors. on 11 March, 2026
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Pawan Thakur vs. State of H.P. and Ors.
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CWP No. 10304 of 2025 11.03.2026 Present: Mr. Kulwant Singh Katoch, Advocate, for the petitioner.
Mr. J.S. Guleria, Deputy Advocate General, for respondents No. 1 and 2/State.
of Mr. Dheeraj K. Vashisth, advocate, for respondents No. 3 and 4.
Mr. Narender Thakur, CGC, for respondent No. rt 5. On previous date, following order was passed:-
"As prayed by Mr. Narender Thakur, learned Central Government Counsel appearing for respondent No.5, matter is adjourned to enable the competent authority to ensure compliance of the order passed by the Court for deciding representation of the petitioner. Needful be done on or before 31.1.2026 failing which the officer concerned shall remain present in the Court along with complete record to assist the Court with respect to steps taken to comply with the order.
List for further orders on 11.3.2026."
Today neither the officer concerned is present, nor Central Government Counsel is able to inform the Court about status of representation of the petitioner, which was directed to be decided before next date, i.e., today. Order is very clear that in case of failure of deciding the representation of the petitioner by date, the officer concerned had to remain present in the Court along with complete record to assist the Court, with respect to steps taken to comply with the order.
Learned Central Government Counsel has stated that matter with respect to Inter-State Routes Profit ::: Downloaded on - 12/03/2026 20:32:07 :::CIS Policy is pending before competent authority and representation shall be decided after finalization of the said .
Policy. It indicates that matter is under consideration in the Ministry for approval of the competent authority. Meaning thereby that representation of petitioner is still pending.
No reason has been assigned for absence of of officer concerned to remain present along with record.
rt The aforesaid act and conduct of the officer appears to be intentional and deliberate, as language of the order is so simple that a person having little knowledge of the language can understand the order.
In aforesaid backdrop, for request made by learned Central Government Counsel, by giving one more chance to the concerned officer, matter is adjourned in terms of order passed on previous date, i.e., 31.12.2025, for consideration and passing further orders, on 18.03.2026.
Failing in compliance of order passed on previous date, concerned officer shall face adverse order.
(Vivek Singh Thakur) Judge (Ranjan Sharma) Judge 11th March, 2026.
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