Joginder Singh vs State of H.P. and Others

Dev Darshan Sood, J.—When this petition was taken up for hearing our attention was invited to Annexure P-3, which is a representation submitted by the petitioner to the third respondent. In these circumstances, without going into the merits of the respective contentions of learned counsel appearing for the parties herein, we deem it appropriate in case a direction is issued to the second respondent to dispose of the representation Annexure P-3 on or before 31st March, 2014 keeping in view the fact that the judgment of this Court in CWP No. 2817 of 2008, titled as Ashwani Kumar & others versus State of H.P. & others, decided on 3rd August, 2012 relying upon the decision of this Court in CWP (T) No. 9624 of 2008, titled Dinesh Nandan v. State of H.P. and others decided on 5th July, 2010 which decision has been affirmed by the Supreme Court.

The representation shall be disposed of by a reasoned and speaking order after granting the petitioner a chance of personal hearing and of placing on record material in addition to what the petitioner pleads in this writ petition, in support of his contention. Petition stands disposed of. All pending miscellaneous application(s) also stand disposed of.