Decided On: 24.07.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 10219 HP

Himachal Pradesh High Court

Decided On: 24.07.2024 vs State Of Himachal Pradesh & Others on 24 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                       2024:HHC:5739

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.           6831 of 2024
                                                     Decided on: 24.07.2024
    Sh. Chaudhari Ram                                       ... Petitioner




                                                                          .
                       Versus





    State of Himachal Pradesh & others           ... Respondents
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





    Whether approved for reporting?1
    ____________________________________________________          _
    For the petitioner      :     Mr. Sunny Rawat, Advocate.
    For the respondents     :     Mr. Rahul Thakur, Deputy Advocate
                                  General.





    Ajay Mohan Goel, Judge (Oral)

By way of this petition, the petitioner has prayed for the

following reliefs:-

"a. That a direction may kindly be issued to the respondents to promote the petitioner as A.S.I. and his name may kindly be sent to upper class course, for which the petitioner is entitled as he fulfils the conditions for the post of A.S.I.

b. That a Writ in nature of mandamus may kindly be issued by directing the respondents to send the petitioner's name for upper class course, keeping in view,

the retirement of the petitioner."

2. The Court stands apprised by learned counsel for the

petitioner as well as learned Deputy Advocate General that the

petitioner stands promoted to the post of A.S.I. and now he has also

been recommended to undergo Upper School Course.

3. In this view of the matter, as the petitioner has served

its purpose, the petition is closed as such. Pending miscellaneous

applications, if any, also stand disposed of.

(Ajay Mohan Goel) Judge July 24, 2024 (Rishi)

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