Operator/Fitter Under The I & Ph ... vs State Of Himachal Pradesh Through ...
2021 Latest Caselaw 5046 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                    ON THE 25th DAY OF OCTOBER, 2021
                                 BEFORE




                                                                                                  .

                HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA

    CIVIL WRIT PETITION (ORIGINAL APPLICATION) No.6416 of 2019





            Between:-

            DEV RAJ SON OF SHRI SITA RAM, RESIDENT OF VILLAGE
            JAGHOON POST OFFICE KUNHAR, TEHSIL ARKI, DISTRICT
            SOLAN,    H.P,   PRESENTLY WORKING     AS   PUMP





            OPERATOR/FITTER UNDER THE I & PH DIVISION, ARKI,
            DISTRICT SOLAN, H.P.
                                                 ...PETITIONER

            (BY MR. VIJAY THAKUR, ADVOCATE)

            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 & 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 AND MR. MANOJ BAGGA, ASSISTANT
            ADVOCATE GENERAL)
            1
                WHETHER APPROVED FOR REPORTING?
                     This petition coming on for orders this day, the Court passed the following :

1
    Whether reports of Local Papers may be allowed to see the judgment?   Yes.




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                                             2




                                          ORDER

Learned counsel appearing on behalf of the petitioner states that he is

.

under instructions from his client to withdraw the instant petition. Permission

granted. Accordingly, the instant petition is dismissed as withdrawn. Pending

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

                                            ( Chander Bhusan Barowalia )
    25th October, 2021.                               Judge
     (CS)



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