Court On Its Own Motion vs Honorary Director & Anr
2023 Latest Caselaw 15973 HP

HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWPIL No. 21/2022 Decided on: 10.10.2023

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Court on its own motion ....Petitioner Versus Honorary Director & Anr. ....Respondents

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 petitioner. : Court on its own motion.

For the respondents : None.

Jyotsna Rewal Dua, Judge

Since the issue raised in this PIL is a service matter and

the Hon'ble Supreme Court has held that the PIL is not maintainable in

the service matters, therefore, this PIL is dismissed. Pending

miscellaneous applications, if any, shall also stand disposed of.

( M.S. Ramachandra Rao ) Chief Justice

(Jyotsna Rewal Dua) Judge 10th October, 2023 (rohit)

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