Namita Maniktala vs State Of H.P. And Another
2023 Latest Caselaw 5167 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.889 of 2019.

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Date of decision: 04.05.2023.

Namita Maniktala .....Petitioner.

Versus State of H.P. and another .....Respondents.

Coram The Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice.

The Hon'ble Mr. Justice Virender Singh, Judge.

Whether approved for reporting?1 No. For the Petitioner : Mr. Naresh K. Verma,

Advocate.

For the Respondents: Mr. Anup Rattan, Advocate General with Ms. Sharmila

Patial, Additional Advocate General, Ms. Priyanka

Chauhan, Mr. Arsh Rattan, Deputy Advocate Generals and Mr. Rajat Chauhan, Law

Officer.

Tarlok Singh Chauhan, Acting Chief Justice (Oral)

The instant petition has been filed for grant of the

following substantive reliefs:

"A. That the respondent No.1 may be directed to constitute the State Human Rights Commission and

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

make it functional by making appointment of the Chairpersons and Members in accordance with Section

.

21 of the Protection of Human Rights Act.

B. That the respondent No.1 may further be directed to initiate appropriate action under Section

30 of Protection of Human Right Act for constitution of Human Rights Courts within the State. C. That the respondents may further be directed to fill-up the future vacancies in State Human Rights

Commission not later than 3 months from the date such vacancy occurs."

2. Now with the appointment of Lokayukta, the

instant petition has been rendered infructuous and is

disposed of accordingly, so also the pending application(s), if

any.

(Tarlok Singh Chauhan)

Acting Chief Justice

(Virender Singh)

Judge 4th May, 2023.

(krt)