Tulsi Ram vs Hrtc & Others
2024 Latest Caselaw 259 HP

Himachal Pradesh High Court

Tulsi Ram vs Hrtc & Others on 4 January, 2024

Bench: Vivek Singh Thakur, Sandeep Sharma

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           Ex. Petition No. 382 of 2023

                                                            Date of decision: 4.1.2024




                                                                                          .

    Tulsi Ram.                                                                               ...Petitioner.
                                                  Versus





    HRTC & others.                                                                        ...Respondents.
    Coram
    Hon'ble Mr. Justice Vivek Singh Thakur, Judge.




                                                            of
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?1
    For the Petitioner.         rt           Mr.A.K. Gupta, Advocate.

    For the Respondents:                     Ms.Shrutika, Advocate, vice Mr.Dheeraj K.
                                             Vashisht, Advocate.

                        Vivek Singh Thakur, Judge (Oral)

Learned counsel for the respondents has placed on record

Office Order dated 3.1.2024, whereby case of the petitioner has been

considered and rejected by the concerned authority.

2. Learned counsel for the petitioner submits that now petitioner

would intend to assail the aforesaid Office Order by availing appropriate

remedy.

3. In view of above, petition is closed and disposed of with liberty

to the petitioner to avail appropriate remedy for redressal of his grievance,

including assailing of aforesaid Office Order dated 3.1.2024.

Pending applications, if any, also stand disposed of.

(Vivek Singh Thakur), Judge.

(Sandeep Sharma), Judge.

4th January, 2024 (Keshav)

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