Steno Typist vs State Of H.P. Through
2022 Latest Caselaw 7104 HP

                                1


IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                 ON THE 24th DAY OF AUGUST, 2022




                                                            .

                            BEFORE

            HON'BLE MR. JUSTICE AJAY MOHAN GOEL





                  CIVIL WRIT PETITION No. 3256 of 2020

     Between:-





     SMT. SHAKUNTLA DEVI, W/O
     SH. LEKH RAM, AGE 55 YEARS,
     R/O V.P.O. CHAKMOH, TEHSIL
     BARSAR,            DISTRICT

     HAMIRPUR, H.P., PRESENTLY

     STENO TYPIST, BABA BALAK
     NATH SANSKRIT COLLEGE,
     CHAKMOH, TEHSIL BARSAR,
     DISTRICT HAMIRPUR, H.P.
                                                   ...PETITIONER



     (BY SHRI ANKUSH DASS SOOD, SENIOR
     ADVOCATE, WITH MR. RAMAKANT
     SHARMA, ADVOCATE)




     AND





1.   STATE OF H.P. THROUGH
     SECRETARY LANGUAGE AND
     CULTURE, GOVT. OF H.P.,





     SHIMLA.

2.   BABA BALAK NATH TEMPLE
     TRUST,  DEOTSIDH,  DISTT.
     HAMIRPUR,  THROUGH    ITS
     CHAIRMAN-CUM-SDO (CIVIL),
     BARSAR, DISTT. HAMIRPUR,
     H.P.

3.   COMMISSIONER, BABA BALAK
     NATH    TEMPLE     TRUST,
     DEOTSIDH-CUM-DEPUTY




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       COMMISSIONER,           HAMIRPUR,
       H.P.




                                                                     .
4.     CHAIRMAN,   BABA  BALAK





       NATH    TEMPLE    TRUST,
       DEOTSIDH-CUM SDO (CIVIL)
       BARSAR, DISTT. HAMIRPUR,
       H.P.





                                                       ...RESPONDENTS
       (M/S SUMESH RAJ, DINESH
       THAKUR & SANJEEV SOOD,





       ADDITIONAL      ADVOCATE
       GENERALS, WITH MR. AMIT
       KUMAR    DHUMAL,  DEPUTY
       ADVOCATE GENERAL AND MR.
       MANOJ BAGGA, ASSISTANT

       ADVOCATE GENERAL, FOR R-1.

    MR. K. D. SOOD, SENIOR
    ADVOCATE,       WITH     MS.
    RANJANA            CHAUHAN,


    ADVOCATE, FOR R-2 TO R-4)
______________________________________________________
              This petition coming on for hearing this day, the Court passed the
following:-






                                  JUDGMENT

CIVIL WRIT PETITION No. 3256 of 2020 & CMP No. 11548 of 2022

By way of CMP No. 11548 of 2022 filed by the

applicants/respondents No. 2 to 4, a prayer has been made for placing on

record order dated 12.07.2022, passed by the Hon'ble Division Bench of this

Court in CMP No. 4636/2022 in LPA No. 284/2012, in which, the following

has been observed:-

"2. We have heard learned senior counsel for the non-applicants-appellants and learned senior counsel for

.

the applicant-respondent for some time. Learned Senior

Counsel for the parties have fairly agreed that, without being influenced by any of the orders passed in the Writ

Petitions and the Letters Patent Appeal, the decision, as stated in the order dated 22.04.2017 of the Deputy Commissioner-cum-Commissioner (Temple), can be taken

afresh by him, after hearing the parties. The decision, as agreed above, shall be taken within six weeks from today."

Accordingly, a prayer has been made before this Court that as the issues

involved in the present petition are akin to the one which were there in the

matter before the Hon'ble Division Bench, this petition be disposed of without

adjudication on merit, but with the direction that the case of the petitioner be

also considered by the respondents in terms of order dated 12.07.2022

passed by the Hon'ble Division Bench in LPA No. 284/2012. Ordered

accordingly.

2. As prayed for, these proceedings are ordered to be closed, with

the direction that without being influenced by whatever might have transpired

during the pendency of these proceedings, the grievance of the petitioner be

considered afresh by the respondents after hearing the parties and decision

thereupon be taken positively within a period of six weeks from today. It is

made clear that this Court has not expressed any opinion on the merits of the

case, but taking into consideration the issues which have been raised in the

petition, a sympathetic view be taken by the authorities concerned. Pending

miscellaneous applications also stand disposed of.

.

                                                     (Ajay Mohan Goel)
                                                          Judge
August 24, 2022
 (bhupender)





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