State Of Himachal Pradesh & Ors vs Chaman Lal
2023 Latest Caselaw 15812 HP

HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

LPA No. 116/2013

.

                                                    Decided on: 09.10.2023





    State of Himachal Pradesh & Ors.                                   ....Appellants





                                      Versus

    Chaman Lal                                                        ....Respondent
    Coram

The Hon'ble Mr. Justice M.S. Ramachandra Rao,Chief Justice. The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the appellants : Mr. Rakesh Dhaulta, Additional Advocate

General with Mr. Rakesh Sharma, Assisting Counsel.

For the respondent : Mr. Arush Matlotia, Advocate.

M.S. Ramachandra Rao (Chief Justice)(Oral)

Learned Additional Advocate General appearing for the

State/appellants seeks to withdraw this Letters Patent Appeal on

considering the case of the respondent for compassionate appointment

in terms of the judgment rendered by this Court in Jaimaldeen Vs.

State of H.P. & Others on 04.07.2011 in CWP(T) No.16006/2008.

Granting liberty as sought for, the present appeal is dismissed as

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

withdrawn. Pending miscellaneous applications, if any, shall also stand

disposed of.

.

( M.S. Ramachandra Rao ) Chief Justice

(Jyotsna Rewal Dua) Judge

09th October, 2023 (rohit)