Subhash Chand vs State Of Himachal Pradesh Through
2023 Latest Caselaw 16911 HP

                 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                   CWPOA No. 6477 of 2020
                                                   Date of Decision: 19.10.2023




                                                                                          .
       Subhash Chand                                                              .....Petitioner.





                                               Versus

        State of Himachal Pradesh through





        its Principle Secretary(Education) & Others                          .....Respondents.

       Coram
       Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
       Hon'ble Mr. Justice Bipin Chander Negi, Judge.
       Whether approved for reporting?1





        For the petitioner:                   Mr. Tarun K. Sharma, Advocate.

        For respondents:                      Mr. Anup Rattan, Advocate General with
                                              Mr. Manoj Chauhan, Additional Advocate
                                    r         General for respondent No.1.

                                              Mr. V. B. Verma, Advocate, for respondent
                                              No.2.

                                              Mr.   Vikas    Rajput,             Advocate,      for
                                              respondents No.3 & 4.



         Vivek Singh Thakur, Judge (oral)

Learned counsel for the petitioner submits that petition has

become infructuous by efflux of time. Accordingly, petition is disposed

of as having become infructuous.

Pending miscellaneous application(s), if any, shall also stand

disposed of.

(Vivek Singh Thakur) Judge

(Bipin Chander Negi) Judge

19th October, 2023 (Nisha)

Whether reporters of Local Papers may be allowed to see the judgment? Yes.