Kanta Devi vs State Of H.P. And Others
2021 Latest Caselaw 1188 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                           CWP No.572 of 2021
                              Decided on: 23rd February, 2021
    ____________________________________________________________




                                                                         .
    Kanta Devi                                      .....Petitioner





                                              Versus





    State of H.P. and others                     .....Respondents
    _____________________________________________________________
    Coram
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge





    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
    1 Whether approved for reporting?
    ______________________________________________________
    For the petitioner:                       Mr. Naresh Kaul & Ms. Sheetal Kaul,
                      r                       Advocates.

    For the respondents:                      Mr.   Ashok    Sharma,  Advocate
                                              General with Mr. Vinod Thakur,
                                              Mr. Vikas Rathore & Mr. Shiv Pal
                                              Manhans,    Additional Advocates


                                              General and Mr. Bhupinder Thakur
                                              & Mr. Yudhvir Singh Thakur,
                                              Deputy Advocates General, for
                                              respondent No.1-State.




                                              Mr. Mehar Chand Thakur, Advocate,
                                              for respondent No.2.





                                              Dr. Lalit K. Sharma, Advocate, for
                                              respondent No.3.





    Tarlok Singh Chauhan, Judge (Oral)

In view of the order of retirement being modified

vide subsequent order dated 16.02.2021, thereby permitting

the petitioner to continue to work till 31.01.2023 instead of

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

31.01.2021, the instant writ petition has been rendered

infructuous and is disposed of accordingly. Pending

miscellaneous application(s), if any, also stand disposed of.

.

                                       (Tarlok Singh Chauhan)





                                               Judge


                                           (Jyotsna Rewal Dua)
    February 23, 2021                            Judge




          (Mukesh)