Between vs State Of Himachal Pradesh Through ...
2021 Latest Caselaw 5305 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                    ON THE 18th DAY OF NOVEMBER, 2021
                                  BEFORE
            HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA
        CIVIL WRIT PETITION (ORIGINAL APPLICATION) NO.6314 OF 2019




                                                                                                       .

             Between:-
             PREM PRAKASH SON OF SHRI OM PRAKASH, R/O VILLAGE
             DEWRA, P.O. GHARSI, TEHSIL KASAULI, DISTRICT SOLAN,
             H.P, PRESENTLY WORKING AS PUMP OPERATOR/FITTER
             UNDER THE I & PH DIVISION, ARKI, DISTIRCT SOLAN, H.P.





                                                  ...PETITIONER
                 (NONE)
                 AND
                 1.   STATE OF HIMACHAL PRADESH THROUGH THE





                      IRRIGATION AND PUBLIC HEALTH DEPARTMENT,
                      GOVT. OF H.P. SHIMLA-2.

                 2.           THE PRINCIPAL SECRETARY (FINANCE)
                              GOVT. OF HIMACHAL PRADESH, SHIMLA-2.

                 3.           THE ENGINEER-IN-CHIEF, HIMACHAL PRADESH,

                              I & PH, U.S. CLUB, SHIMLA-1.

                 4.           THE SUPERINTENDING ENGINEER, IRRIGATION AND
                              PUBLIC HEALTH CIRCLE, KASUMPTI, SHIMLA-9.


                 5.           THE EXECUTIVE ENGINEER,
                              I & PH DIVISION ARKI, DISTRICT SOLAN, H.P.

                                                       ...RESPONDENTS
                 (BY MR. ARVIND SHARMA, MR. P.K. BHATTI, ADDITIONAL




                 ADVOCATES GENERAL, MR. AMIT KUMAR DHUMAL, DEPUTY
                 ADVOCATE GENERAL)





                 1
                     WHETHER APPROVED FOR REPORTING?
                         This petition coming on for orders this day, the Court passed
                 the following :





                                                                  ORDER

The petitioner served, but no one has put in appearance on

his behalf. Hence, the instant petition is dismissed in default for non

appearance. Pending application(s), if any, also stands disposed of.

( Chander Bhusan Barowalia ) Judge

18th November, 2021 (CS)

Whether reporters of Local Papers may be allowed to see the judgment ? Yes.