Anjana Kant Thakur vs State Of H.P. & Anr
2021 Latest Caselaw 1995 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                   CWP No. 5659/2020
                                                   Decided on : 10.3.2021




                                                                                      .

    Anjana Kant Thakur                                                                   .....Petitioner
                                          Versus





    State of H.P. & anr.                                                          ....Respondents

    Coram:





    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
    Whether approved for reporting?1No

    For the Petitioner:                  Mr. Rajinder Thakur, Advocate.

    For the Respondent: Mr. Ashok Sharma, A.G. with Mr. Vinod
                        Thakur,    Mr.   Shiv   Pal   Manhans,
                        Addl.A.Gs. Mr. J. S. Guleria and Mr.


                        Bhupinder     Thakur,    Dy.A.Gs.    for
                        respondent No.1.
                        Mr. Vikrant Thakur, Advocate, for
                        respondent No.2.




    _____________________________________________________________________
                Justice Tarlok Singh Chauhan, Judge (oral)

The petitioner was provisionally allowed to participate

in the ongoing evaluation process vide order dated 9.12.2020.

2 Mr. Vikrant Thakur, Advocate, states that now final

results, of all the candidates including the candidates, who have

been permitted to participate in the process by this Court, have

been declared by the Public Service Commission and as such, the

instant petition has lost its efficacy with passage of time.

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

3 Consequently, the instant petition stands disposed of

.

as having been rendered infructuous, so also the pending

application(s), if any. However, it is made clear that in case the

petitioner is still aggrieved by any inaction of the respondent­

Commission, he is always at liberty to approach this Court in

accordance with law.

                                              (Tarlok Singh Chauhan)

                                                       Judge


                                           (Chander Bhusan Barowalia)



    10.3.2021                                        Judge
        (pankaj)