Shri Banka Ram Bhalooni Aged 66 ... vs State Of Himachal Pradesh Through
2022 Latest Caselaw 4029 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                      ON THE 1st DAY OF JUNE, 2022
                                BEFORE
          HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN, JUDGE




                                                                                                       .
                                   &
        HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA, JUDGE





                                 CIVIL WRIT PETITION NO.3446 OF 2022
                 Between:-





                 SHRI BANKA RAM BHALOONI AGED 66 YEARS, SON OF
                 LATE SHRI SABIR DASS BHALOONI, SHISHMAHAL HOUSE
                 NO.150, POST OFFICE AND TEHSIL RAMPUR BUSHAHR,
                 DISTRICT SHIMLA, H.P.





                                                                                                ...PETITIONER

                 (BY MR. B.N. SHARMA, ADVOCATE)

                 AND

                 1.           STATE OF HIMACHAL PRADESH THROUGH
                              PRINCIPAL SECRETARY (EDUCATION) TO THE
                              GOVERNMENT OF HIMACHAL PRADESH, SHIMLA.

                 2.           THE DIRECTOR (HIGHER EDUCATION) SHIMLA,



                              DISTRICT SHIMLA, H.P.

                 3.           THE SUB DIVISIONAL MAGISTRATE,                                             RAMPUR
                              BUSHAHR, DISTRICT SHIMLA, H .P.




                 4.           THE PRINCIPAL, GOVERNMENT PADAM SENIOR





                              SECONDARY SCHOOL, RAMPUR BUSHAHR, TEHSIL
                              RAMPUR BUSHAHR, DISTRICT SHIMLA, H.P.

                                                                                                ...RESPONDENTS





                 (BY MR. ASHOK SHARMA, ADVOCATE GENERAL, MR.
                 RAJINDER DOGRA, SR. ADDITIONAL ADVOCATE GENERAL,
                 MR. VINOD THAKUR, MR. SHIV PAL MANHANS,
                 ADDITIONAL ADVOCATES GENERAL AND MR. YUDHBIR
                 SINGH THAKUR, DEPUTY ADVOCATE GENERAL)
                 1
                     WHETHER APPROVED FOR REPORTING?
                  This petition coming on for orders this day, Hon'ble Mr. Justice
    Tarlok Singh Chauhan, passed the following :

                                                                  ORDER

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

After arguing for some time, learned counsel for the

petitioner seeks permission to withdraw the instant petition with

liberty to file an appropriate application in CWPIL No.146 of 2017. The

.

prayer being innocuous is allowed. Accordingly, the instant petition is

dismissed as withdrawn, with liberty as aforesaid. Pending

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

( Tarlok Singh Chauhan)

Judge

( Chander Bhusan Barowalia ) Judge

1st June, 2022 (CS)