CourtKutchehry.com
High CourtsDivision Bench

Vijay Kumar vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 30 October 2020 · Citation: (2020) 10 SHI CK 0237

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 3688 Of 2020
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 150 words

Anoop Chitkara, J

1.

The petitioner, who is a retired Pump Operator, has come up before this Court seeking a direction to the respondents to grant him the benefits on the basis of the judgment rendered by the Court in CWP No. 2735 of 2010, titled Rakesh Kumar versus State of Himachal Pradesh & Others.

2.

Notice. Mrs. Rita Goswami, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.

Consequently, this petition is disposed of with liberty to the petitioner to make representation to the first respondent, in accordance with law, mentioning therein his grievances, within two weeks. On receipt of such representation, the concerned respondent shall decide the same, in accordance with law, within two months. Pending application(s), if any, are closed.