Himachal Pradesh High Court
State Of H.P. And Others vs Sudesh Pal Rana And Another on 2 March, 2017
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.321 of 2017
Decided on: March 02, 2017.
.
State of H.P. and others ..........Petitioners.
Versus
Sudesh Pal Rana and another .......Respondents.
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Sandeep Sharma, Judge.
Whether approved for reporting?
of
For the Petitioners: Mr.Shrawan Dogra, Advocate General, with
Mr.Romesh Verma & Mr.Anup Rattan, Addl.A.Gs.,
and Mr.J.K. Verma, Dy.A.G.
For the Respondents:
rt Nemo.
Mansoor Ahmad Mir, C.J. (Oral)
Writ petitioners have called in question the order, dated 9th September, 2016, passed by the State Administrative Tribunal, whereby the petitioners have been directed to consider the case of the private respondent for allotment of GPF number. It is apt to reproduce paragraph 6 of the impugned order hereunder:
"6. There will be a direction to 2nd respondent to consider the case of the applicant for allotment of GPF number and contribution towards GPF from his salary, within two months of the production of a certified copy of this order by the applicant."
Apparently, the petitioners herein have been asked to consider the case of the private respondent. We wonder why the petitioners have filed the instant writ petition. Accordingly, the writ petition is dismissed, alongwith pending CMPs, if any.
(Mansoor Ahmad Mir) Chief Justice.
2nd March, 2017. (Sandeep Sharma)
(Tilak) Judge
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