Surajmani And Another vs State Of H.P And Others
2021 Latest Caselaw 1789 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

CWPOA No. 7713 of 2019 Reserved on: 1.3.2021

.

Decided on : 06.03.2021

Surajmani and another Petitioners.

Versus State of H.P and others Respondents. Coram:

Hon'ble Mr. Justice Sureshwar Thakur, Judge.

Yes.

Whether approved for reporting?1

For the petitioners: Mr. Naresh Verma, Advocate.

For the respondents: M/s Narender Guleria and Hemant Vaid, Additional Advocate

General(s) with Mr. Vikrant Chandel, Deputy Advocate General.

Sureshwar Thakur, Judge

Since through Annexure A-2, the writ petitioners

claim qua conferment, upon them, of work charge status,

under their employer, became rejected, hence both

become constrained, to, through theirs instituting there-

against the instant petition, before this Court, seek its

annulment.

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