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Deep Raj vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 23 April 2021 · Citation: (2021) 04 SHI CK 0212

HON’BLE JUDGES
Sureshwar Thakur, J · Sandeep Sharma, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2568 Of 2021
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Judgment

6 paragraphs · 188 words

Sandeep Sharma, J

1.

Learned Counsel appearing for the petitioner states on instructions that his client shall be content and satisfied, in case he is permitted to make a representation to the competent Authority and same is directed to be decided in a time bound manner.

2.

Learned Senior Additional Advocate General, is not averse to the aforesaid innocuous prayer.

3.

Consequently, in view of above, present writ petition is disposed of with a direction to the petitioner to file a representation to the concerned respondent, within two weeks from today and concerned respondent shall decide the representation so filed by the petitioner, within four weeks from today. Subject to the petitioner making representation within the aforesaid period, the operation and execution of Annexure P-1, dated 19.4.2021, qua the petitioner shall remain stayed till the time, decision is taken by the concerned respondent upon the representation of the petitioner. Needless to say, due opportunity of hearing shall be afforded to the petitioner and a speaking order shall be passed thereafter by the concerned respondent.

Petition stands disposed of in the aforesaid terms, alongwith all pending applications.

Copy Dasti.