Mela Ram Sharma vs State Of H.P. & Anr
2021 Latest Caselaw 1340 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                               CWP No. 5647 of 2020
                                               Decided on: 25.02.2021




                                                                                   .
    Mela Ram Sharma                                      ...Petitioner





                                         Versus
    State of H.P. & Anr.                                ...Respondents
    _____________________________________________________________





    Coram:
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
                                                 No.
    Whether approved for reporting? 1





    For the Petitioner :                 Mr. Dilip Sharma, Sr. Advocate with Mr.
                                         Manish Sharma, Advocate.

    For the Respondents : Mr. Ashok Sharma, A.G. with Mr. Vinod
                        Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs.,

                        Mr. Bhupinder Thakur and Mr. Yudhvir
                        Singh Thakur, Dy. A.Gs.

    Tarlok Singh Chauhan, Judge (Oral)

Learned counsel for the petitioner fairly states that

the instant petition has been rendered infructuous as the

respondent has accepted the request of the petitioner for

voluntary retirement.

2. Accordingly, the instant petition is disposed of as

having been rendered infructuous, so also pending application, if

any. However, it is made clear that in case the petitioner has still

any subsisting grievance(s), he may approach this Court for

redressal of the same.

                                                              (Tarlok Singh Chauhan)
                                                                         Judge


                                                                     (Jyotsna Rewal Dua)
                25th February, 2021                                           Judge
                     (sanjeev)

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