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Himachal Pradesh High Court

Jbt/D.El.Ed. Trained Unemployed Union vs State Of H.P. & Others on 5 November, 2019

Bench: Dharam Chand Chaudhary, Jyotsna Rewal Dua

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                            CWP TA No. 42 of 2019.
                                             Decided on: 5th November, 2019




                                                                                       .

           JBT/D.El.Ed. Trained unemployed Union

                                                                             ......Petitioner.





                                              Versus

           State of H.P. & others
                                                                         ....Respondents.





           Coram
           The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge
           The Hon'ble Mrs. Justice Jyotsna Rewal Dua, Judge.

           Whether approved for reporting?1 No.

            For the Petitioner                   : Mr. C.N. Singh, Advocate.

            For the respondents :                    Mr. Ashok Sharma, A.G.


                                                     with Ms. Ritta Goswami,
                                                     Addl. A.G and Mr. Adarsh
                                                     Sharma, Addl. A.G for the
                                                     respondent-State.




                                                     Mr. S.S. Sood, Advocate
                                                     vice   Mr.    B.   Nandan





                                                     Vashisth,   Advocate   for
                                                     respondent No.4.





                                                     Ms.    Anjula                  Khajuria,
                                                     Advocate for                 respondent
                                                     No.5.
                                                     Ms.  Anjali Soni Verma,
                                                     Advocate for respondent
                                                     No.18.

1
    Whether reporters of Local Papers may be allowed to see the judgment? Yes.




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                          2



    Dharam Chand Chaudhary, J. (Oral)

CMP-T No. 70 of 2019.

Allowed and disposed of.

.

CWP TA No. 42 of 2019.

Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondent-State and Mr. S.S. Sood, Advocate vice Mr. B.Nandan Vashisth, Advocate on behalf of respondent No.4, Ms. Anjula Khajuria, learned standing counsel on behalf of respondent No.5 and Ms. Anjali Soni Verma, learned standing counsel on behalf of respondent No. 18 respectively.

2. The limited prayer with which the petitioner has approached this Court is a direction sought to be passed against the respondents to transfer the record of O.A. No. 1529 of 2019, which was filed and pending in the erstwhile Himachal Pradesh Administrative Tribunal on the day when the same abolished to the files of this Court.

3. Heard learned counsel for the petitioner and learned Additional Advocate General for the respondent-State.

.

4. Considering the limited grievance of the petitioner, the writ petition is disposed of with a direction to the Officer on Special Duty posted in the erstwhile Administrative Tribunal to transfer the record of O.A. No. 1529 of 2019 to this Court within a week on receipt of a copy of this judgment.

(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) Judge.

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