Azaz Ahmed Siddiqui & Another vs Pramod Gupta And Others
2021 Latest Caselaw 410 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                   .
                                    Review Petition No. 1 of 2021





                               Date of decision: January 07, 2021.





    Azaz Ahmed Siddiqui & Another.               ......Petitioners.
                               Versus
    Pramod Gupta and Others.                     .....Respondents.



    Coram

    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

    Whether approved for reporting? 1 No.

    For the petitioners        :    Mr. B.C. Negi, Senior Advocate with Mr.


                                    Nitin Thakur, Advocate.

    For the respondents        :    Mr. Shashi Shirshoo, CGC, for
                                    respondents No. 4 to 6.




                          (Through Video Conferencing)





    Jyotsna Rewal Dua, Judge (Oral)

Notice confined to respondents No. 4 to 6 at this

stage. No notice need to be issued to respondents No. 1 to 3 and

7. Mr. Shashi Shirshoo, learned Central Government Counsel

appears and waives service of notice on behalf of respondents

No. 4 to 6.

2. Learned Senior Counsel for the review petitioners

seeks review of the judgment delivered in CWP No. 2893 of 2016

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

alongwith connected matters by contending that the directions

are also required to be issued to the respondents for completing

.

the direct recruitment process on the left out seats after

adjustment of original respondents No. 1 to 3. The contention is

misplaced as the directions now prayed for by the review

petitioners are inherently included in the operative part of the

judgment. It goes without saying that after adjustment of the

original respondents No. 1 to 3, the official respondents shall be

at liberty to complete the direct recruitment process initiated

pursuant to advertisement dated 14.11.2015.

With the aforesaid directions, the review petition is

disposed of.

(Tarlok Singh Chauhan), Judge.

(Jyotsna Rewal Dua) Judge.

7 th January, 2020,

( vs)