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Between vs State Of H.P
2021 Latest Caselaw 3783 HP

Citation : 2021 Latest Caselaw 3783 HP
Judgement Date : 9 August, 2021

Himachal Pradesh High Court
Between vs State Of H.P on 9 August, 2021
Bench: Ravi Malimath, Justice, Jyotsna Rewal Dua
         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                     ON THE 9TH DAY OF AUGUST 2021
                                BEFORE
                 HON'BLE MR. JUSTICE RAVI MALIMATH,
                        ACTING CHIEF JUSTICE




                                                         .
                                  &





               HON'BLE MS. JUSTICE JYOTSNA REWAL DUA

                   CIVIL WRIT PETITION NO.4344 OF 2019





      Between:-
      KUNJ LAL
      S/O SH. JINDU RAM,
      R/O VILLAGE GOJRA,





      POST OFFICE KHAKHANAL,
      TEHSIL MANALI, DISTRICT KULLU, H.P.                .....PETITIONER
      (BY SH. KUL BHUSHAN KHAJURIA, ADVOCATE)
      AND


    1. STATE OF H.P.,
       THROUGH SECRETARY (EDUCATION)
       TO THE GOVT. OF H.P.
    2. DIRECTOR OF ELEMENTARY EDUCATION,


       SHIMLA.
    3. DEPUTY DIRECTOR OF ELEMENTARY EDUCATION,
       KULLU, DISTT. KULLU, H.P.




    4. SH. GOVIND THAKUR,
       HON'BLE TRANSPORT MINISTER,





       TO THE GOVT. OF H.P., SHIMLA.                .....RESPONDENTS

      (SH. ASHOK SHARMA, ADVOCATE GENERAL WITH MR.





      RANJAN SHARMA, MS. RITTA GOSWAMI & MR. VIKAS
      RATHORE, ADDITIONAL ADVOCATES GENERAL WITH MS.
      SEEMA SHARMA, DEPUTY ADVOCATE GENERAL, FOR R-1 TO
      R-3).


            This petition coming on for orders this day, Hon'ble
      Mr. Justice Ravi Malimath, Acting Chief Justice, delivered the
      following:




                                        ::: Downloaded on - 31/01/2022 22:50:46 :::CIS
                                        -2-
                                   JUDGMENT

Learned counsel for the petitioner submits that as on date, the

petitioner has completed his regular tenure. Hence, he does not

wish to prosecute this matter further. However, he pleads that he

.

may be granted a liberty to make an appropriate representation to

the respondents with regard to his grievance. His request is

accepted. The petition is disposed off accordingly. Pending

miscellaneous application is also disposed off.

2. Interim order shall continue for the period of two weeks from

today. r Copy dasti.


                                                  ( Ravi Malimath )
                                                Acting Chief Justice





                                               ( Jyotsna Rewal Dua )
    August 09, 2021                                    Judge





         Mukesh/Rohit






 

 
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