Virender Singh & Ors vs State Of H.P. & Ors
2021 Latest Caselaw 2094 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                              CWP No. 4402 of 2020




                                                                              .
                                              Date of decision: 15.03.2021.





    Virender Singh & Ors.                                               .....Petitioners.
                                   Versus





    State of H.P. & Ors.                                             .....Respondents.

    Coram:
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Mr. Chander Bhusan Barowalia, Judge.





    Whether approved for reporting? 1         No.



    For the Petitioners       :               None.

    For the Respondents:                      Mr. Ashok Sharma, A. G. with Mr.
                              r               Vinod Thakur, Mr. Vikas Rathore, Mr.
                                              Shiv Pal Manhans, Addl. A.Gs., Mr. J.

                                              S. Guleria and Mr. Bhupinder Thakur,
                                              Dy. A.Gs. for respondent No. 1.
                                              Mr. Dinesh Bhanot, Advocate, for
                                              respondents No. 2 to 5.



    Tarlok Singh Chauhan, Judge (Oral)

Despite repeated calls none has appeared on behalf

of the petitioners. Even otherwise, the issue in question is

squarely covered by the judgment rendered by learned Division

Bench of this Court in CWP No. 4021 of 2020.

2. Accordingly, the petition is dismissed, so also

pending application(s), if any.

                                                         (Tarlok Singh Chauhan)
                                                                    Judge


                                                       (Chander Bhusan Barowalia)
             15th March, 2021                                  Judge
               (sanjeev)

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