Decided On: 03.03.202 vs State Of H.P. & Ors
2021 Latest Caselaw 1568 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No. 5600 of 2020 Decided on: 03.03.2021 _______________________________________________________________ Chiter Dev ..... Petitioner

.

Versus

State of H.P. & ors. .....Respondents _______________________________________________________________ Coram

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

Whether approved for reporting? _______________________________________________________________

For the petitioner: Mr. P.P. Chauhan, Advocate. For the respondents: Mr. Ashok Sharma, Advocate General with Mr. R.S. Dogra, Sr. Addl. AG, Mr. Ranjan Sharma, r Mr. Vinod Thakur, Addl. AGs, Mr. J.S. Guleria, Mr. R.P. Singh, Mr.

Bhupinder Thakur and Mr. Narender Singh Thakur, Dy. AGs, for respondents No. 1 & 2.

Mr. Vikrant Thakur, Advocate, for respondent No. 3.

Tarlok Singh Chauhan, Judge(oral)

Mr. Vikrant Thakur, learned counsel for the

respondent-Commission states that the results of all the

candidates who participated in the selection process,

including the candidates who have been permitted to

appear in the process under Court order(s), have been

declared. His statement is taken on record.

2. Since, results of the candidates concerned have

been declared, the instant petition has been rendered

infructuous and is disposed of accordingly. However, in case

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

any person is still aggrieved, liberty is reserved to him/her to

approach this Court or to seek appropriate remedy in

accordance with law. Pending application(s), if any, stands

disposed of.

.

(Tarlok Singh Chauhan) Judge

(Chander Bhusan Barowalia) Judge March 03, 2021

(raman/bhardwaj)