Tarun Kaundal vs State Of H.P. & Ors
2023 Latest Caselaw 10591 HP

HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No. 871/2023 Decided on: 28.07.2023

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Tarun Kaundal .....Petitioner

Versus State of H.P. & Ors. ...Respondents.

.......................................................................................... Coram Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioners : Mr. Rajiv Rai, Advocate.

For the respondents : Ms. Seema Sharma, Deputy Advocate General.

Jyotsna Rewal Dua, Judge

As per reply filed by the respondents, the petitioner has

been employed on compassionate ground.

Since the relief prayed for by the petitioner has been

granted by the respondents, therefore, the writ petition is disposed

of as having been rendered infructuous, so also the pending

miscellaneous application(s), if any.

Jyotsna Rewal Dua Judge

28th July, 2023 (rohit)

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