Rajinder Singh vs The State Of Himachal Pradesh And ...
2021 Latest Caselaw 130 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                            CWP No. 2509 of 2020
                                     Decided on: January 4, 2021




                                                                                .
    _______________________________________________________________





    Rajinder Singh                                ...........Petitioner

                                                    Versus





    The State of Himachal Pradesh and others         ....Respondent
    _______________________________________________________________
    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1No.





    For the Petitioner                     :      Mr.   Lalit            Kumar          Sehgal,
                                                  Advocate.

    For the Respondent                     :      Mr. Sudhir Bhatnagar and Mr.
                        r                         Arvind    Sharma,    Additional
                                                  Advocates   General,  for   the

                                                  respondent-State.

                                                  Respondents nos. 5 and 6 ex
                                                  parte.


                  THROUGH VIDEO-CONFERENCING
    _______________________________________________________________
    Sandeep Sharma, Judge (oral):

Learned Counsel appearing for the petitioner, on

instructions, fairly states that the present petition has been

rendered infructuous on account of order dated 10.11.2020,

passed by the Director Elementary Education, Himachal Pradesh,

whereby petitioner has been assigned seniority at Sr. No. 4993-A

in place of earlier seniority at Sr. No. 4998-A, after considering him

of batch of 1989-90 instead of 1990-91 under General (WFF)

category, as such, he may be allowed to withdraw the present

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

petition, with liberty file a fresh petition, laying challenge to the

aforesaid office order.

.

2. Consequently, in view of above, present petition is dismissed

as withdrawn with liberty as prayed for. Pending applications, if

any, stand disposed of. Interim directions, if any, stand vacated.

                                                (Sandeep Sharma)
                                                     Judge
     January 4, 2021
         (vikrant)




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