Decided On: 15.3.202 vs State Of Himachal Pradesh And Ors
2021 Latest Caselaw 2068 HP

               IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                                   .
                                             CWP No. 555 of 2021





                                             Decided on: 15.3.2021
    __________________________________________________________________
    Vinod Kumar                                                                  ...........Petitioner
                                                    Versus





    State of Himachal Pradesh and Ors.                  ..........Respondents
       __________________________________________________________________
    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1





    For the Petitioners         :    Mr. Vishwa Bhushan, Advocate.
    For the Respondents         :    Mr. Sudhir Bhatnagar and Mr. Arvind
                                     Sharma, Additional Advocates General
                                     with Ms. Svaneel Jaswal, Deputy
                                     Advocate General, for the State.

    __________________________________________________________________

    Sandeep Sharma, Judge (oral):

Though no reply has been filed to the petition, but learned

Deputy Advocate General while placing on record copies of notifications

dated 10.3.2021, issued vide order of Additional Chief Secretary (AH) to

the Government of Himachal Pradesh, contends that since suspension of

Dr. Vinod Kumar, Veterinary Officer (petitioner herein) has been revoked

and he has been directed to join the duty at CVD Laila Nursery, District

Shimla, against a vacant post, present petition has rendered infrucutous

and may be disposed of accordingly.

2. Consequently, in view of the aforesaid, now nothing remains

to be adjudicated in the case at hand and as such, same is disposed of

as having rendered infrucutous. However, liberty is granted to the

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

petitioner to file appropriate proceedings at appropriate stage, if so

.

required and desired. Before parting, having taken note of the fact that

Head Quarter of the petitioner has been fixed at Kullu for the purpose of

departmental inquiry, this Court hopes and trusts that representation, if

any, filed by the petitioner for his transfer to some place near to

Kullu/Mandi, shall be considered sympathetically by the competent

authority so that it becomes convenient for the petitioner to attend

departmental proceedings at Kullu, H.P. Pending application(s), if any,

also stand disposed of.

Copy dasti.

    15th March, 2021                               (Sandeep Sharma),
          manjit                                        Judge