The Veterinary & Animal Sciences ... vs Shri Onkar Chand Sharma And ...
2021 Latest Caselaw 3584 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

COPCT No. 1152 of 2020

.

Date of decision: 5.8.2021

The Veterinary & Animal Sciences Teachers' Association.

...Petitioner Versus Shri Onkar Chand Sharma and Another ...Respondents Coram

The Hon'ble Mr. Justice Vivek Singh Thakur, Judge. Whether approved for reporting?1

For the Petitioner: Mr.Ajay Sharma, Senior Advocate along r with Mr.Ajay Thakur, Advocate.

For the Respondents: Mr.Anil Jaswal, Additional Advocate General, for respondent No. 1, through Video Conferencing.

Ms.Aruna Chauhan, advocate, for respondent No. 2, through Video Conferencing.

Vivek Singh Thakur J. (Oral).

Reply(ies) on behalf of respondents No. 1 and 2 stand filed.

It is informed on behalf of respondents that State of Himachal Pradesh

has assailed the order dated 17.6.2019 passed by erstwhile H.P. State

Administrative Tribunal in OA No. 2306 of 2016 for violation whereof

present petition has been filed. It is further submitted that operation and

implementation of aforesaid judgment dated 17.6.2019 has been stayed

by the High Court vide order dated 1.9.2020 passed in CMP No. 8390 of

2020 in CWP No. 3344 of 2020.

2. In view of above, at this stage, nothing survives to be

adjudicated.

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

3. At this stage learned counsel for the petitioner submits that

petitioner may be given liberty to approach the Court if occasion arise to

do so. The petitioner has every right to file petitions, including filing of

.

fresh Contempt Petition, if occasion arisen to do so for redressal of its

grievance and for such purpose, in my considered opinion, no liberty is

required.

4. With the aforesaid observations, petition is closed and

disposed of.

                                                (Vivek Singh Thakur),
 th
5 August, 2021
                         r                             Judge.

      (Keshav)