Sh. Desh Raj vs State Of H.P. And Others
2021 Latest Caselaw 2248 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                    CWP No. 3826 of 2020




                                                                        .
                                                    Decided on: 17.03.2021.





      Sh. Desh Raj                                                  ....Petitioner.

                       Versus





      State of H.P. and others                                      ...Respondents.
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1 No





      For the petitioner    :    Mr. Ramakant Sharma, Advocate.

      For the respondents           :       Mr. Dinesh Thakur, Additional
                                            Advocate General.

      Ajay Mohan Goel, Judge (Oral)

Mr. Ramakant Sharma, learned Counsel for the

petitioner submits that, as per his instructions, during the

pendency of the petition, services of the petitioner stands

regularized. In this view of the matter, as the prayer made in

the petition was also for regularization of services of the

petitioner, this petition having been rendered infructuous is

ordered to be closed. Pending miscellaneous application(s), if

any, also stand disposed of accordingly.

                                                     (Ajay Mohan Goel)
      March 17, 2021                                           Judge
          (narender)




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