__________________________________________________________________ vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1406 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                               CWP No.1146 of 2021




                                                                             .
                                  Decided on: 26th February, 2021





    __________________________________________________________________
    Narad
                                                                                 ....Petitioner
                          Versus





    State of Himachal Pradesh and others
                                                                         ......Respondents
    __________________________________________________________________
    Coram





    Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
    Hon'ble Mr. Justice Ravi Malimath, Judge
    1 Whether     approved for reporting?
    ______________________________________________________
    For the petitioner:
                        r                 Mr. Arsh Rattan, Advocate.

    For the respondents:                  Mr. Ashok Sharma, Advocate General,
                                          with Mr. Adarsh K. Sharma and
                                          Ms.    Ritta    Goswami, Additional
                                          Advocates General, for respondents


                                          No.1 to 3-State.

    L. Narayana Swamy, Chief Justice                      (Oral)

After arguing for a while, learned counsel for the

petitioner submits that the petitioner may be permitted to

make a representation for redressal of his grievances.

2. In view of the above, the writ petition is disposed

of by permitting the petitioner to make a representation

within a period of one week from today. On receipt of such

representation, the respondents are directed to consider the

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

case of the petitioner and pass appropriate orders within a

period of two weeks thereafter. Till then, the petitioner, if not

.

relieved, shall not be compelled to join at the transferred

station.

3. Pending application(s), if any, also stand(s),

disposed of.

Copy dasti.

                      r          to        (L. Narayana Swamy)
                                               Chief Justice

                                             (Ravi Malimath)
                                                   Judge
    February 26, 2021
     (V.Himalvi)