Gurmeet Singh vs State Of H.P And Others
2024 Latest Caselaw 10218 HP

Himachal Pradesh High Court

Gurmeet Singh vs State Of H.P And Others on 24 July, 2024

Author: M.S. Ramachandra Rao

Bench: M.S. Ramachandra Rao

        IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                       CWP No. 7180 of 2024
                                       Decided on: 24th July, 2024
    _______________________________________________________




                                                                          .
    Gurmeet Singh                                      ....Petitioner.





                               Versus
    State of H.P and others                         ...Respondents.
    ________________________________________________________





    Coram
    Hon'ble Mr. Justice M.S. Ramachandra Rao, Chief Justice
    Hon'ble Mr. Justice Satyen Vaidya, Judge
    Whether approved for reporting? 1

    For the petitioner:

    For the respondents:
                       r                to  Mr. Ajay Kumar Dhiman, Advocate.

                                            Mr. Anup Rattan, Advocate General
                                            with Mr. Rakesh Dhaulta, Mr. Pranay

                                            Pratap Singh, Mr. Sushant Kaprete,
                                            Additional Advocate Generals and
                                            Mr. Arsh Rattan, Ms. Priyanka Chauhan
                                            and Mr. Sidharth Jalta, Deputy Advocate


                                            General.




    M.S. Ramachandra Rao, Chief Justice (oral)

Heard both sides.

2. The issue raised in this Writ petition is covered by the judgment

rendered by this Court on 28.05.2024 in CWP no. 2274 of 2021

(Satya Devi vs. State of H.P and others) and batch.

3. Therefore, for reasons alike, this Writ petition is also allowed

and the respondents are directed to continue the petitioner in service

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

till he attains the age of 60 years.

4) All pending applications stand disposed of accordingly.

.

                                                 ( M.S. Ramachandra Rao )
                                                        Chief Justice





    24th -July, 2024                                    ( Satyen Vaidya )
    (priti)                                                   Judge




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