Himachal Pradesh High Court
Rajinder Bindra vs Smt. Upma Chaudhary And Others on 3 May, 2018
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA COPC No. 452 of 2015 .
Decided on: May 3, 2018
--------------------------------------------------------------------------- Rajinder Bindra ................Petitioner Versus Smt. Upma Chaudhary and others ....Respondents
--------------------------------------------------------------------------- Coram Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice Hon'ble Mr. Justice Sandeep Sharma, Judge Whether approved for reporting?
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For the petitioner : Mr. Lovneesh Kanwar,
r Advocate.
For the respondents : Mr. Ranjan Sharma, Mr. Adarsh
Sharma and Mr. Nand Lal
Thakur, AAG's.
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Sanjay Karol, Acting Chief Justice Vide judgment dated 24.5.2012, passed in CWP No. 3724 of 2012 titled Shri Rajinder Bindra vs. State of H.P. and others, this court only directed the respondents to consider petitioner's case in light of earlier decision rendered by this Court in CWP No. 2735 of 2010 titled Rakesh Kumar vs. State of H.P. and others.
2. While passing such directions, petitioner's right was never adjudicated. Pursuant to such direction, we find respondents to have passed order of consideration dated 8.5.2015. Though the order may not be to the liking of the writ petitioner but nonetheless, it cannot be said that the act
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1Whether the reporters of the local papers may be allowed to see the judgment? .
::: Downloaded on - 04/05/2018 22:58:41 :::HCHP 2and conduct of the respondents, in any manner is contumacious, as such, we close present petition, reserving .
liberty to the writ petitioner to independently assail the order of consideration, in accordance with law, if so required and desired.
(Sanjay Karol)
Acting Chief Justice
(Sandeep Sharma)
r Judge
May 3, 2018
(vikrant/shankar)
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