Decided On : 03.10.2024 vs State Of Himachal Pradesh And Others
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Himachal Pradesh High Court

Decided On : 03.10.2024 vs State Of Himachal Pradesh And Others on 3 October, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                                                  2024:HHC:9516


                                            IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                                             SHIMLA
                                                                      CWP No. 10527 of 2024
                                                                     Decided on : 03.10.2024
                                        Prakash
                                                                               ...Petitioner
                                                             Versus

                                        State of Himachal Pradesh and others.
                                                                                                              ...Respondents
                                        Coram
                                        Hon'ble Mr. Justice Ajay Mohan Goel, Judge
                                        Whether approved for reporting?1
                                        For the petitioner    :   Mr. Parkash Sharma, Advocate.
                                        For the respondents :                             Mr. Sumit Sharma, Deputy
                                                                                          Advocate General.
                                        Ajay Mohan Goel, Judge (Oral)

Learned Counsel for the petitioner as well as

learned Deputy Advocate General apprises the Court that the

petitioner has been adjusted at Patwar Circle, Gawas, Sub-

Tehsil Jangla against vacant post and he has joined his duty.

Accordingly, the petition stands rendered

infructuous and is disposed of as such. Pending miscellaneous

application(s), if any also stand disposed of accordingly.

(Ajay Mohan Goel) Judge October 03, 2024 (Shivank Thakur)

1Whether reporters of the local papers may be allowed to see the judgment?