Raj Kumar And Others vs State Of Himachal Pradesh And Others

Ajay Mohan Goel, J

This case has been listed on a mention so made by the learned counsel for the petitioners.

Mr. Adarsh K. Vashista, learned counsel for the petitioners submits that some other writ petitions were listed before the Hon’ble Principal

Division Bench, which stood disposed of by the Hon’ble Principal Division Bench, with the direction that the petitioners were to move appropriate

representation to the authority concerned and the same was to be decided by the authority in accordance with law. He further submits that this writ

petition be also disposed of by permitting the petitioners to move appropriate representation to the respondents, with the direction to them to decide the

same.

In view of the prayer so made by the learned counsel for the petitioners, at this stage, this writ petition is ordered to be closed, without adjudication

on merit, but with liberty to the petitioners to file appropriate representation to the authority concerned. In the event of any such representation being

filed by the petitioners, within a period of four weeks from today, the same shall be decided by the authority concerned, within a period of six weeks

thereafter, in accordance with rules, after giving an opportunity of being heard to the petitioners, if so desired.