DINESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Learned counsel for the petitioners submits that petitioners would be satisfied in case representation dtd. 14/12/2025 (Annexure P-7) is directed to be considered by the Competent Authority, i.e. Director, Horticulture, Himachal Pradesh, in a time-bound manner by reserving the liberty to file a fresh Writ Petition on the same cause of action with same prayer, if grievance of the petitioners is not redressed by the decision to be taken by the competent authority in light of judgment dtd. 29/11/2025 passed in CWP No. 1638 of 2024, titled as Mohit Sharma & Another Vs. State of H.P. & others (Annexure P-5) and judgment dtd. 11/8/2025, passed in CWP No.12954 of 2025, titled as Deepika Kumari & others Vs. State of H.P. & others (Annexure P-6).

(2.) Learned Deputy Advocate General has communicated no objection for allowing the prayer made hereinabove on behalf of petitioners with submission that competent authority shall decide the representation in accordance with law within period specified by the Court.

(3.) In view of above, Director, Horticulture, Himachal Pradesh is directed to consider the representation dtd. 14/12/2025 (Annexure P-7) submitted by the petitioners and decide the same by passing a speaking and reasoned order in the light of judgments referred supra and also after giving opportunity of hearing to the petitioners, if desired so, on or before 16/4/2026.