Sameer Mitra vs Sh. Subhasis Panda & Ors
2022 Latest Caselaw 10017 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

.

COPC No. 344 of 2022 Decided on: 28.11.2022

Sameer Mitra .....Petitioner.

Versus

Sh. Subhasis Panda & Ors. .....Respondents.

Coram r The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1

For the petitioner : Mr. C.N. Singh, Advocate.

For the respondents : Mr. Ashok Sharma, Advocate General with Mr. Desh Raj Thakur, Addl. Advocate General

and Mr. Manoj Bagga, Asstt.

Advocate General.

Satyen Vaidya (Oral)

It has been jointly stated by the parties that in

compliance to order dated 02.05.2022 passed by the Division

Bench of this Court in CWP No. 2620 of 2022, the petitioner

has been reinstated.

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

2. In view of this, nothing survives in this petition and

the same is accordingly disposed of.

.

3. At this stage, learned counsel for the petitioner

submits that he may be granted opportunity to get his

grievance with respect to delay in reinstatement redressed, in

accordance with law. I am of the considered view that no such

liberty can be reserved by this Court in contempt proceedings.

However, the petitioner can always avail such remedy, if it is

otherwise available to him in accordance with law.

( Satyen Vaidya), Judge

November 28, 2022

(vs)