Shivangi Tiwari vs H.P. Public Service Commission
2021 Latest Caselaw 1576 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No. 4457 of 2020 a/w CWP No. 5115 of 2020 & CWP No. 5616 of 2020 Decided on: 03.03.2021

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CWP No. 4457 of 2020 Shivangi Tiwari ..... Petitioner Versus H.P. Public Service Commission

......Respondent CWP No. 5115 of 2020 Indu Bala Chauhan ..... Petitioner Versus

H.P. Public Service Commission ......Respondent CWP No. 5616 of 2020 Chirag Chaudhary ..... Petitioner Versus

H.P. Public Service Commission ......Respondent

_______________________________________________________________ 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(s): Mr. Sanjeev Bhushan, Sr.

Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner in

CWP No. 4457 of 2020.

Mr. Sat Prakash, Advocate, for the petitioner in CWP No. 5115 of

2020.

Mr. Goldy Kumar, Advocate, for the petitioner in CWP No. 5616 of 2020.

For the respondent: Mr. Vikrant Thakur, Advocate.

Tarlok Singh Chauhan, Judge(oral)

Mr. Vikrant Thakur, learned counsel for the

respondent-Commission states that the results of all the

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

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 petitions have been rendered

infructuous and are disposed of accordingly. However, in

case 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)