Citation : 2021 Latest Caselaw 1684 HP
Judgement Date : 5 March, 2021
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 5606 of 2020.
Decided on : 5th March, 2021.
.
Simple Kumari ...Petitioner.
Versus
State of H.P. & others ....Respondents.
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge. The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?1
For the Petitioner: Mr. Sanjay Chauhan and Mr. Sudhanshu Jamwal, Advocates.
For the Respondents : Mr. Sudhir Bhatnagar, Mr. Ashwani K.
Sharma, and, Mr. Narender Guleria, Additional Advocate Generals with Mr. Vikrant Chandel, Dy. A.G.
Sureshwar Thakur, Judge (Oral) .
Heard. Since, the rejection, of the petitioner's claim, to seek
compassionate appointment under the respondents, hence upon, demise
in harness of his predecessor-in-interest, hence, has occurred, through the
impugned Annexure P-4, (i) rather wherein a display occurs that it is a non
speaking order, and, obviously hence it omits, to, assign, any reasons for
rejecting the writ claim (ii) thereupon, a direction is issued, upon, the
respondents concerned to reconsider the writ claim, after affording , to the
writ petitioner, an opportunity of personal hearing, and, a decision thereon
be taken within three weeks from today. The respondents are directed to
Whether reporters of the local papers may be allowed to see the judgment?
...2...
bear in mind the mandate, as enshrined, in a verdict rendered by the
.
Hon'ble Apex Court in a case titled as State of Himachal Pradesh & Anr
vs. Shashi Kumar, reported in (2019)3 SCC 653, and, also to bear in mind
all the apposite notifications issued qua therewith by the Government of
Himachal Pradesh. The extant writ petition stands disposed of. All pending
applications also stand disposed of.
Copy dasti.
(Sureshwar Thakur)
r Judge
(Sandeep Sharma)
Judge.
5th March, 2021.
(jai)
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