RAKESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

(2.) With the consent of learned counsel for the parties, the matters are heard at this stage.

(3.) Petitioners' grievance is that their representations dtd. 19/10/2025 (Annexure P-3) seeking applicability of Mohit Sharma & Anr. Versus State of H.P. & Ors.[ CWP No.1638 of 2024, decided on 29/11/2024] 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 auth rity(s) are directed to consider and decide the aforesaid representations in accordance with law within a fixed-time schedule. Learned Additional Advocate General is not averse to this prayer.