Dile Ram Son Of Shri Lal Chand vs State Of Himachal Pradesh Through ...
2021 Latest Caselaw 3832 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                  ON THE 11th DAY OF AUGUST, 2021
                              BEFORE




                                                                                           .
          HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA





    CIVIL WRIT PETITION (ORIGINAL APPLICATION) No.6360 of 2019

            Between:-





                DILE RAM SON OF SHRI LAL CHAND,
                RESIDENT OF VILLAGE BALTHA,
                P.O RAMAN, TEHSIL KULLU, DISTRICT KULLU, H.P
                PRESENTLY WORKING AS LECTURER HINDI AT
                GSSS, NATHAN, TEHSIL AND DISTRICT KULLU, H.P.





                                                    ...PETITIONER

            (BY MR. SHIVAM, ADVOCATE VICE MR. ADARSH K. VASHISTA,
            ADVOCATE)               r
            AND

            1.   STATE OF HIMACHAL PRADESH THROUGH ITS
            PRINCIPAL SECRETARY (EDUCATION) TO THE
            GOVT. OF HIMACHAL PRADESH, SHIMLA-171002.
            2.   DIRECTOR, HIGHER EDUCATION,


            SHIMLA-171001.
            3.   DEPUTY DIRECTOR, HIGHER EDUCATION,
            KULLU, DISTRICT KULLU, H.P.
                                              ...RESPONDENTS




            (BY MR. ARVIND SHARMA, MR. P.K. BHATTI, MR. BHARAT
            BHUSHAN, ADDITIONAL ADVOCATES GENERAL AND MR. AMIT





            KUMAR DHUMAL, DEPUTY ADVOCATE GENERAL)
            1
                WHETHER APPROVED FOR REPORTING?





                 This petition coming on for orders this day, the Court
            passed the following :

                                                   JUDGMENT

Learned vice counsel appearing on behalf of the petitioner

states that due to some technical defect, he seeks permission to

withdraw the instant petition with liberty to file the same afresh, if need

so arises. The prayer not opposed, as allowed. Accordingly, the instant

Whether reports of Local Papers may be allowed to see the judgment?

petition is dismissed as withdrawn, with liberty, as prayed for. Pending

application, if any, also stands disposed of.

.

                                        (Chander Bhusan Barowalia)
           th
        11 August, 2021.                        Judge
        (CS)





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