Himachal Pradesh High Court
Nishchint Singh Negi & Others vs State Of H.P. & Others on 23 October, 2019
Bench: L. Narayana Swamy, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP TA No.45 of 2019.
Decided on: 23rd October, 2019 .
Nishchint Singh Negi & Others ......Petitioners.
Versus State of H.P. & Others ....Respondents.
Coram The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice. The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting?1 No. For the Petitioners : Mr. B.C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate. For the respondents : Mr. Ashok Sharma, A.G. with r Mr. J.K. Verma, Addl. A.G. for respondents No.1 & 2.
Mr. D.K. Khanna, Advocate for respondent No.3.
L. Narayana Swamy, CJ (oral).
CMP-T 73 of 2019.
Allowed and disposed of.
CWP TA No. 45 of 2019.
Notice. Mr. J.K. Verma, learned Additional Advocate General appears and accepts service of notice on behalf of respondents No.1 and 2 and Mr. D.K. Khanna, Advocate on behalf of respondents No.3.
2. The limited prayer with which the petitioner has approached this Court is a direction 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 24/10/2019 20:26:56 :::HCHP 2sought to be passed against the respondents to transfer the record of O.A. No.6031 of 2018, 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 and learned standing counsel for respondents No.1 to 3.
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. 6031 of 2018 to this Court within a week on receipt of a copy of this judgment. The Registry shall register the same as CWPOA and list in the Court immediately thereafter. The application, CMP-T No. 74 of 2019, shall also stand disposed of.
(L. Narayana Swamy) Chief Justice (Dharam Chand Chaudhary), Judge October 23, 2019 (ps) ::: Downloaded on - 24/10/2019 20:26:56 :::HCHP