Himachal Pradesh High Court
Naya vs State Of Himachal Pradesh on 23 August, 2021
Bench: Ravi Malimath, Jyotsna Rewal Dua
1
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 23rd DAY OF AUGUST, 2021
BEFORE
.
HON'BLE MR. JUSTICE RAVI MALIMATH,
ACTING CHIEF JUSTICE
&
HON'BLE MS. JUSTICE JYOTSNA REWAL DUA
CIVIL WRIT PETITION No.2351 of 2019
Between:-
ROHIT, S/O SH. PANCH RAM,
PRESENTLY WORKING AS
FOREST GUARD (ON CONTRACT
BASIS), POSTED AT FOREST
BEAT RATHMU, JUNGA BLOCK,
KOTI RANGE, FOREST DIVISION
SHIMLA(R), H.P., RESIDENT OF
VILLAGE AND POST OFFICE
NAYA, TEHSIL SHILLAI,
DISTRICT SIRMOUR, H.P. ....PETITIONER
(BY SH. SUNIL CHAUHAN,
ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH,
THROUGH ITS SECRETARY
(FOREST) TO THE GOVERNMENT
OF HIMACHAL PRADESH.
2. CHIEF CONSERVATOR OF
FORESTS, SHIMLA CIRCLE,
SHIMLA. H.P.
3. SHRI DHEERAJ KUMAR, FOREST
GUARD (ON CONTRACT BASIS),
PRESENTLY POSTED AT MATAL
BAMTA, RANGE CHOPAL
FOREST DIVISION, DISTRICT
SHIMLA, UNDER TRANSFER TO
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2
FOREST BEAT RATHMU, JUNGA
BLOCK, KOTI RANGE, FOREST
DIVISION, SHIMLA (R), H.P. ....RESPONDENTS
(SH. ASHOK SHARMA,
ADVOCATE GENERAL WITH
.
SH. RANJAN SHARMA &
SH. VIKAS RATHORE,
ADDITIONAL ADVOCATE
GENERALS, MS. SEEMA
SHARMA AND SH. R.P. SINGH,
DEPUTY ADVOCATE
GENERALS, FOR R-1 & R-2)
______________________________________________________
This Civil Writ Petition coming on for admission this
day, Hon'ble Mr. Justice Ravi Malimath, passed the following:
ORDER
Petitioner's counsel submits that due to subsequent events, this petition may be dismissed as being infructuous. His submission is placed on record. Hence, ordered as such. Pending miscellaneous application is disposed off.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
August 23, 2021 Judge
(Yashwant/Himalvi)
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