Sh. Narain Dass vs State Of H.P. And Others
2022 Latest Caselaw 10728 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          CWPOA No. 4066 of 2020

                                          Decided on: 12.12.2022




                                                                       .

    Sh. Narain Dass                                                ....Petitioner.

                           Versus





    State of H.P. and others                                       ...Respondents.

    Coram





    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    For the petitioners:
                      r           Mr. L.N. Sharma, Advocate.

    For the respondents:          M/s Sumesh Raj, Dinesh Thakur and

                                  Sanjeev     Sood,   Additional  Advocate
                                  Generals, with Mr. Amit Kumar Dhumal,
                                  Deputy Advocate General, for respondents
                                  No. 1 to 3/State.


                                  Mr. Naveen K. Bhardwaj, Advocate, for
                                  respondent No. 4.




    Ajay Mohan Goel, Judge (Oral):

Learned counsel for the petitioner submits that the

petitioner will be satisfied in case this petition is disposed of in terms

of the judgment, dated 08.12.2022, passed by this Court in CWPOA

No. 4338 of 2019, titled as Shanta Devi Vs. State of Himachal

Pradesh through Secretary (Education) and others, which has been

passed in view of judgment, dated 13.06.2022, passed by Hon'ble

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

Coordinate Bench of this Court in CWP No. 2755 of 2019, titled as

Sushma Devi Vs. State of H.P. and others.

3. In view of the request made by learned counsel for the

.

petitioner, this petition is disposed of with the direction that let the

issues raised by the petitioner by way of this petition be considered

in light of the judgments being relied upon by the petitioner supra

and necessary orders be passed within a period of eight weeks from

today. Pending miscellaneous applications, if any, also stand

disposed of. r (Ajay Mohan Goel)

Judge

December 12, 2022 (bhupender)