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Suresh Kumar Sharma vs State Of H.P. & Ors

High Court Of Himachal Pradesh · Decided on 1 October 2020 · Citation: (2020) 10 SHI CK 0015

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2480 Of 2020
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Judgment

6 paragraphs · 179 words

Tarlok Singh Chauhan, J

1.

The instant petition has been filed for grant of following substantive relief:­

"(i) that writ of mandamus may kindly be issued, directing the respondents No. 1 to 3 to decide the application of the petitioner dated 8.8.2014 (Annexure P­5) within a time bound period by passing a speaking order and provide employment to the petitioner in respondent No.4 Company, as has been done, in the cases of other similarly situated persons, with all consequential benefits from the due date."

2 It appears that application of the petitioner (Annexure P­5) is pending consideration before respondent No.3, for more than 6 years, as per averments contained in the petition.

3 Accordingly, the instant petition is disposed of with a direction to respondent No.3 to consider and decide the representation (Annexure P­5), after affording personal hearing to the petitioner, by passing a speaking order, within a period of 4 weeks.

4 Needless to say that in case consideration order goes against the petitioner, he shall always be at liberty to assail the same in accordance with law.