Complex Khanot vs State Of Himachal
2021 Latest Caselaw 5375 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                   ON THE 24th DAY OF NOVEMBER, 2021




                                                              .
                                BEFORE





    HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA





    Civil WRIT PETITION(ORIGINAL APPLICATION) NO. 7039
                          OF 2020

    Between





    SANJEEV SHARMA SON OF SH.
    RUP LAL SHARMA, AGED
    ABOUT 44 YEARS, WORKING AS
    TGT(NM) IN GMS BARIN UNDER

    COMPLEX KHANOT, DISTRICT
    MANDI, H.P.

                                                        ....PETITIONER

    (BY SH K.B KHAJURIA, ADVOCATE)



    AND
    1.STATE   OF    HIMACHAL




    PRADESH          THROUGH
    SECRETARY (EDUCATION) TO
    THE GOVERNMENT OF H.P.





    2.DIRECTOR, DEPARTMENT OF
    ELEMENTARY EDUCATION , H.P.





    SHIMLA-1
                                                     ....RESPONDENTS

    (BY SH. ARVIND SHARMA
    ADDITIONAL ADVOCATE GENERAL)

    _________________________________________________

                This petition coming on for orders this day, the Court

    passed the following:




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                                  JUDGMENT

.

Mr. K.B. Khajuria, learned counsel for the petitioner

states that with the passage of time the instant petition has become

infructuous. In view of above, the present petition is dismissed as

having become rendered infructuous.

Pending miscellaneous applications, if any, also stand

disposed of.

(Chander Bhusan Barowalia) 24 th November, 2021 Judge (Guleria)