CourtKutchehry.com
High CourtsDivision Bench(2023) 06 SHI CK 0033

Manjeet Singh And Anr vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 14 June 2023

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Satyen Vaidya, J
CASE NUMBER
Civil Writ Petition No.3832 Of 2022
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

7 paragraphs · 178 words

Tarlok Singh Chauhan, J

1.

Issue notice. Mr. Shashi Shirshoo, learned Central Government Counsel, appears and waives service of notice on behalf of the respondents.

2.

An innocuous prayer has been made in the petition to the following effect: -

“ (i)  That the respondents  may kindly be directed to consider the case of the petitioner for continuity of service sent for approval vide communication dated 22.04.2023 (Annexure P-8) by the respondent No.3, within time bound manner.

(ii) That the respondents may further be directed to consider and decide the representation of the petitioner dated 11.05.2023 contained in Annexure P-6 forwarded vide communication dated 12.05.2023 contained in Annexure P-7 within time bound period.

3.

In the given facts and circumstances of the case and without going into the merits of the case, we deem it appropriate to dispose of the writ petition by directing respondent No. 2 to decide the representation made by the petitioner on 11.05.2023 (Annexure P-6) within a period of six weeks from today.

4.

Pending miscellaneous application(s), if any, shall also stand disposed of.