Tek Chand vs State Of Himachal Pradesh & Others
2021 Latest Caselaw 3364 HP

HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No. 2472/2019

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                                                    Decided on: 30.07.2021





    Tek Chand                                                  ....Petitioner
                                  Versus





    State of Himachal Pradesh & others            ....Respondents

.......................................................................................... Coram Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice. Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?

For the petitioner : Ms. Shradha Karol, Advocate.

For the respondents:

r Mr. Ashok Sharma, Advocate General with

Mr. Ranjan Sharma and Mr. Vikas Rathore, Additional Advocates General for respondents No.1 & 3 to 6.

Ms. Shreya Chauhan, Advocate, for

respondent No.2.

(Through video conferencing)

Ravi Malimath, Acting Chief Justice (Oral)

Learned counsel for respondent No.2 submits that in

similar situation a Committee has been formed by the

respondents/State in terms of Annexure R-2/1 and that in case, the

petitioner is aggrieved by the same, he is also entitled to make a

claim therein.

Whether reporters of the local papers may be allowed to see the judgment?

2. Petitioner's counsel submits that the petitioner may be

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permitted to make a claim therein in order to seek relief from the

Committee. Hence, she pleads that the petition may be dismissed as

withdrawn with the aforesaid liberty. The request is accepted. The

petition is dismissed as withdrawn with liberty reserved to the

petitioner to approach the concerned Committee for necessary

relief(s). Pending miscellaneous application is disposed off

accordingly.

( Ravi Malimath ) Acting Chief Justice

( Jyotsna Rewal Dua )

Judge July 30, 2021(rohit/vs)