CWP/2926/2020
2021 Latest Caselaw 3484 HP

CWP No. 2926 of 2020

03.08.2021 Present: Mr. R.K. Bawa, Sr. Advocate with Mr. Ajay Kumar Sharma, Advocate for the petitioners.

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M/s Adarsh Sharma, Sumesh Raj and Sanjeev Sood, Additional Advocate Generals with Mr. J.S. Guleria, Deputy Advocate General for respondents No. 1 and

Mr. Mohit Thakur, Advocate for respondents No. 3 and 4.

r to (Through Video Conference)

Though, this is an admitted writ petition, however,

taking into consideration the fact that one of the prayers made in

the writ petition is for quashing of order passed by erstwhile

learned Himachal Pradesh Administrative Tribunal, dated

26.06.2019, in O.A. No. 2441 of 2019, this petition has to be

heard by the Hon'ble Division Bench in terms of the judgment of

the Hon'ble Supreme Court of India in L. Chandra Kumar vs.

Union of India and others (1997) 3 Supreme Court Cases 261.

List before the appropriate Bench, at the pleasure of Hon'ble the

Chief Justice.

(Ajay Mohan Goel) Judge August 03, 2021 (narender)