Madhu Bala & Ors. vs State Of H.P. & Anr.

Jyotsna Rewal Dua, Judge

Notice. Ms. Seema Sharma, Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

2 Petitioners’ grievance is that their representations Annexure P-3 colly seeking applicability of Sanjay Kumar Vs. State of H.P. & Ors^{22.CWPOA No. 5536 of 2020, decided alongwith connected matter on 01.11.2023.} have not been decided till date by the respondents/competent authority. Learned counsel for the petitioners submitted that the petitioners would be content in case the respondents/competent authority(s) are directed to consider and decide the aforesaid representations in accordance with law within a fixed-time schedule. Learned Deputy Advocate General is not averse to this prayer.

Having regard to the afore-submissions, but without examining the merits of the matter, this writ petition is disposed of with a direction to the respondents/competent authority to consider and decide the aforesaid representations of the petitioners in accordance with law as well as taking into consideration the above decision, within a period of six weeks from today. The decision so arrived at shall also be communicated to the petitioners.

The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.