Decided On: 31.07.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 10777 HP

Himachal Pradesh High Court

Decided On: 31.07.2024 vs State Of Himachal Pradesh & Others on 31 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                              2024:HHC:6126
         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                             Execution Petition No.756 of 2024
                                             in CWP No. 2084 of 2019
                                             Decided on: 31.07.2024




                                                                          .

    Sandeep Kumar                                                          ... 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. Rajesh Kumar, Advocate.

    For the respondents             :        Mr. Pushpinder Jaswal, Additional
                                             Advocate General, for respondents
                      r                      No.1 and 2-State.

                                             Ms. Suchitra Sen, Advocate, for
                                             respondent No.3.
    Ajay Mohan Goel, Judge (Oral)

Mr. Pushpinder Jaswal, learned Additional Advocate

General and Ms. Suchitra Sen, learned counsel, accept notice on

behalf of respondents No.1,2 and 3, respectively.

2. When the case was taken up for consideration, learned

counsel for the petitioner submits that on 27.07.2024, the petitioner

was called by the Himachal Pradesh Staff Selection Board and and a

fresh order has been passed rejecting the candidature of the

petitioner. Accordingly, he prays that that these proceedings be

closed, but with liberty to petitioner to challenge the fresh order in

accordance with law, if so advised.

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

2024:HHC:6126

3. In view of the above, these proceedings are closed, with

liberty, as prayed for. Pending miscellaneous application(s), if any,

.

shall also stand disposed of.

                                                   (Ajay Mohan Goel)





                                                        Judge
    July 31, 2024
        (Rishi)




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