Himachal Pradesh High Court
Anjana Kant Thakur vs State Of H.P. & Anr on 10 March, 2021
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 5659/2020
Decided on : 10.3.2021
.
Anjana Kant Thakur .....Petitioner
Versus
State of H.P. & anr. ....Respondents
Coram:
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting?1No
For the Petitioner: Mr. Rajinder Thakur, Advocate.
For the Respondent: Mr. Ashok Sharma, A.G. with Mr. Vinod
Thakur, Mr. Shiv Pal Manhans,
Addl.A.Gs. Mr. J. S. Guleria and Mr.
Bhupinder Thakur, Dy.A.Gs. for
respondent No.1.
Mr. Vikrant Thakur, Advocate, for
respondent No.2.
_____________________________________________________________________
Justice Tarlok Singh Chauhan, Judge (oral)
The petitioner was provisionally allowed to participate in the ongoing evaluation process vide order dated 9.12.2020.
2 Mr. Vikrant Thakur, Advocate, states that now final results, of all the candidates including the candidates, who have been permitted to participate in the process by this Court, have been declared by the Public Service Commission and as such, the instant petition has lost its efficacy with passage of time.
1Whether reporters of the local papers may be allowed to see the judgment? Yes.
::: Downloaded on - 10/03/2021 20:15:16 :::HCHP 23 Consequently, the instant petition stands disposed of .
as having been rendered infructuous, so also the pending application(s), if any. However, it is made clear that in case the petitioner is still aggrieved by any inaction of the respondent Commission, he is always at liberty to approach this Court in accordance with law.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) 10.3.2021 Judge (pankaj) ::: Downloaded on - 10/03/2021 20:15:16 :::HCHP