Himachal Pradesh High Court
Sh. Raman Verma vs H.P. Staff Selection Commission And ... on 8 November, 2019
Bench: L. Narayana Swamy, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CMPMO No. 634 of 2019.
Decided on: 8th November, 2019
.
Sh. Raman Verma ......Petitioner
Versus
H.P. Staff Selection Commission and another
....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 Petitioner : Mr. M.S. Katoch, Advocate.
For the respondents : Mr. Sanjeev Kumar, Advocate
for respondent No.1.
Mr. Ashok Sharma, A.G. with
Mr. J.K. Verma, Addl. A.G and
Mr. Ashwani Sharma, Addl.
A.G for the respondent-State.
Dharam Chand Chaudhary, J. (Oral)
Notice. Mr. Sanjeev Kumar, learned standing counsel appears and accepts service of notice on behalf of respondent No.1 and Mr. Ashwani Sharma, learned Additional Advocate General on behalf of respondent No.2.
1Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 14/11/2019 20:23:59 :::HCHP 22. The limited prayer with which the petitioner has approached this Court is a direction sought to be passed against the respondents to transfer .
the record of O.A. No. 7018 of 2018 & COPC No. 84 of 2019, 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 respondent-State.
4.
r to Advocate General Considering the limited grievance of the for the petitioner, the petition is disposed of with a direction to the 2nd respondent to transfer the record of O.A. No. 7018 of 2018 & COPC No. 84 of 2019 to this Court within a week on receipt of a copy of this judgment.
(L. Narayana Swamy) Chief Justice (Dharam Chand Chaudhary) Judge.
November 08, 2019 (nd) ::: Downloaded on - 14/11/2019 20:23:59 :::HCHP