Jagdish Kumar vs Hrtc & Ors
2024 Latest Caselaw 15546 HP

Himachal Pradesh High Court

Jagdish Kumar vs Hrtc & Ors on 22 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Decided on: 22.10.2024 Jagdish Kumar ...Petitioner.

                   Versus

HRTC & Ors.                           ....Respondents.

........................................................................................... Coram Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner : Mr. Parav Sharma, Advocate.

For the respondents : Mr. Rahul Thakur, Advocate.

Jyotsna Rewal Dua , J

Learned counsel for the petitioner submitted that the

petitioner though has claimed the relief in respect of release of

revision of pay-scale w.e.f. 01.01.2016 onwards, however, the

grounds for claiming the relief are lacking in particular materials.

Therefore, learned counsel for the petitioner seeks permission to

withdraw the instant petition with liberty to file afresh with better

particulars. Accordingly, the instant petition is dismissed as

withdrawn with liberty as prayed for. Pending miscellaneous

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

Jyotsna Rewal Dua Judge 22nd October 2024 (rohit)

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