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Divesh Kumar vs State Of H.P. & Another

High Court Of Himachal Pradesh · Decided on 4 September 2020 · Citation: (2020) 09 SHI CK 0040

HON’BLE JUDGES
Sandeep Sharma, J
RESULT
Disposed Of
CASE NUMBER
CWPOA No. 5066 Of 2019
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Judgment

5 paragraphs · 131 words

Sandeep Sharma, J

1.

Learned counsel representing the petitioner on instructions states that the petitioner would be content/satisfied in case representation, dated 18.11.2014 (Annexure A­7) having been filed by the petitioner, is ordered to be decided by the respondents in time bound manner.

2.

Learned Additional Advocate General has no objection to the aforesaid prayer made on behalf of the petitioner.

3.

No other point urged.

4.

Consequently, in view of the above, the present petition is disposed of with a direction to the Director of Higher Education, Government of Himachal Pradesh (respondent No.2) to consider and decide petitioner's representation (Annexure A­7), in accordance with law, by affording due opportunity of hearing/representation to the petitioner, within a period of four weeks from today. Pending application(s), if any, also stands disposed of.