Himachal Pradesh High Court
Jagat Ram vs The Principal Secretary (Forest) To ... on 5 September, 2017
Bench: Dharam Chand Chaudhary, Vivek Singh Thakur
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IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
Civil Writ Petition No. 1881 of 2017
Date of Decision 5th September, 2017
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Jagat Ram ....Petitioners.
Versus
The Principal Secretary (Forest) to Govt. of H.P & another
....Respondents
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Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, J.
The Hon'ble Mr. Justice Vivek Singh Thakur, J.
Whether approved for reporting?1
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For the Petitioner: Mr. Prince Chauhan, Advocate vice
Mr.Rahul Mahajan, Advocate.
For the Respondents: Mr. D.S. Nainta and Mr.M.A. Khan,
Addl. Advocates General.
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Dharam Chand Chaudhary, J.(Oral)
In the present writ petition, the following reliefs have been sought:-
(a) To quash and set aside the order dated 27.10.2016 passed in Application No. 46 of 2015 titled as Jagat Ram vs. Principal Secretary 1 Whether Reporters of Local Papers may be allowed to see the judgment? Yes ::: Downloaded on - 11/09/2017 13:06:15 :::HCHP 2 (Forest) and Another by the Presiding Judge, Industrial Tribunal-cum-Labour Court, Kangra at Dharamshala.
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(b) To allow the application under Section 33-C (2) of the Industrial Dispute Act moved by the petitioner before the Presiding Judge, Industrial Tribunal-cum-Labour Court, Kangra at Dharamshala.
(c)
(d)
r to
Call for the record of the case.
Any other or further orders which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner and against the respondents.
2. As a matter of fact, the point in issue in this writ petition is squarely covered by the judgment dated 11.7.2017 passed in a bunch of writ petitions, lead case whereof was CWP No. 860 of 2017 titled Kalyan Chand vs. Principal Secretary (Forest) and another. Learned counsel on both sides are in agreement that the present writ petition can be disposed of in the light of judgment supra.
3. Therefore, without entering into the controversy on merits, we dispose of the writ petition with a direction to the ::: Downloaded on - 11/09/2017 13:06:15 :::HCHP 3 respondents to consider the case of the petitioner in the light of the judgment of this Court in Kalyan Chand vs. Principal .
Secretary (Forest) and another (supra) and extend all benefits including monetary to the petitioner within two months from today. Pending miscellaneous application(s), if any shall also stand disposed of.
(Dharam Chand Chaudhary) Judge September 5, 2017. (Vivek Singh Thakur), ms Judge ::: Downloaded on - 11/09/2017 13:06:15 :::HCHP