Himachal Pradesh High Court
Balak Ram vs State Of H.P. & Anr on 14 July, 2015
Bench: Sanjay Karol, P. S. Rana
HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 3047/2015-E
Date of Decision: July 14, 2015
.
Balak Ram .....Petitioner
Versus
State of H.P. & Anr. ...Respondents
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice P. S. Rana, Judge.
Whether approved for reporting?1 No
For the petitioner : Mr. Mehar Chand, Advocate
For the respondents : Mr. V. S. Chauhan, Addl. A.G. with Mr.
r J. S. Guleria, Asstt. A.G. for respondent
No.1
Mr. B. N. Sharma, Advocate for
respondent No.2.
Sanjay Karol, J. (Oral)
In view of the provisions of Administrative Tribunal Act, learned counsel for the petitioner does not press the present petition, reserving liberty to seek recourse to appropriate remedy in accordance with law, including filing a representation to appropriate authorities, bringing out the circumstances, under which, his case is allegedly covered by the judgment rendered by a Coordinate Bench of this Court in CWP No.3050 of 2014, titled as Nek Ram Versus State of Himachal Pradesh and others, on 17.07.2014.
2. Liberty granted.
3. As such, petition is disposed of with a direction that as and when any such request is received by the respondents/competent authority, the 1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes ::: Downloaded on - 15/04/2017 18:34:04 :::HCHP 2 same shall be considered and decided, on its merits, in accordance with law, expeditiously within a period of six weeks, by affording adequate opportunity of hearing/representation to the petitioner. Needless to add, .
the authorities shall pass a reasoned order, which shall be communicated to all concerned, including the petitioner. Liberty reserved to the petitioner to approach the appropriate forum on the same cause of action, if need so arises subsequently. In the event of matter being decided in favour of the petitioner, all consequential benefits shall follow in terms of Nek Ram (supra).
4. Pending application(s), if any, also stands disposed of.
(Sanjay Karol), Judge.
July 14, 2015 (P. S. Rana),
(rana) Judge.
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