Mohan Singh vs State of H.P. & Ors.

Jyotsna Rewal Dua, Judge

Notice. Mr. L.N.Sharma learned Additional Advocate General and Ms. Kamlesh Shandil, learned counsel appear and waive service of notice on behalf of respondents No. 1 to 5 and respondent No.6, respectively.

Petitioner’s grievance is that his representation, Annexure P-3, seeking applicability of State of H.P. & Anr Vs. Sheela Devi^{22.SLP(C) No. 10399/2020 decided on 07.08.2023} has not been decided till date by the respondents/competent authority. Learned counsel for the petitioner submitted that the petitioner would be content in case the respondents/competent authority is directed to consider and decide the aforesaid representation in accordance with law within a fixed-time schedule. Learned counsel for the respondents are 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 representation of the petitioner in accordance with law as well as taking into consideration the above judgment within a period of six weeks from today. The decision so arrived at shall also be communicated to the petitioner.

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