Decided On: 20.11.2023 vs State Of H.P. & Others
2023 Latest Caselaw 18167 HP

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                                CWPOA No.5751 of 2020
                                                                  Decided on: 20.11.2023
    Karnail Singh                                                              .... Petitioner
                                                 Versus




                                                                                  .
    State of H.P. & others                                                  .... Respondents





    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge
    The Hon'ble Mr. Justice Sandeep Sharma, Judge





    Whether approved for reporting1 :

    For the Petitioner:                 Mr. Prantap Sharma, Advocate.
    For Respondents:                    Mr. Anup Rattan, Advocate General with
                                        Mr. Varun Chandel, Additional Advocate





                                        General, for respondent Nos. 1 to 3.

    Vivek Singh Thakur, J (oral)

Learned counsel for the petitioner submits that despite

making efforts, petitioner could not be contacted and he is not in a

position to endorse the claim of the respondents that grievance of the

petitioner stands redressed.

2. Be that as it may, considering instructions received by the

office of Advocate General from Director Elementary Education, to be

genuine and true, present petition is closed and disposed of with liberty to

the petitioner to avail appropriate remedy including revival of the present

petition if anything else survives to be adjudicated and redressed.

Pending applications, if any, also stands disposed of.

                                                                  (Vivek Singh Thakur)
                                                                         Judge


                                                                  (Sandeep Sharma)
    November 20, 2023                                                 Judge
        (shankar)

Whether Reporters of local newspaper are permitted to see the judgment ?