Sanjay Kumar vs State Of H.P. & Others
2021 Latest Caselaw 1305 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

CWP No. 6105 of 2020.

Decided on : 25th February, 2021.

.

Sanjay Kumar ...Petitioner.

Versus

State of H.P. & others ....Respondents.

Coram:

r to The Hon'ble Mr. Justice Sureshwar Thakur, Judge.

The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting?1

For the Petitioner(s): Mr. Hamender Chandel, Advocate. For Respondents No.1 & 2: Mr. Ashwani Sharma, Addl.A.G. with Mr. Vikrant Chandel, Dy. A.G.

For Respondent No.3: Nemo.

Sureshwar Thakur, Judge (Oral) .

Since, the learned counsel appearing for the

petitioner states at the bar that the grievance ventilated in the

extant writ petition stands mitigated, hence, he has instructions

from the petitioner to withdraw the extant writ petition.

Consequently, the extant writ petition is dismissed as

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

...2...

.

withdrawn. However, the respondents concerned may permit

the writ petitioner to continue at the station concerned, uptill

31st March, 2021, whereat, on account of superannuation, an

incumbency is likely to arise. All pending applications also

stand disposed of.

                   r          to     (Sureshwar Thakur)
                                           Judge

(Chander Bhusan Barowalia) Judge.

25th February, 2021.

(jai)