Himachal Pradesh High Court
Titled As Sampurna Behura vs . Union Of India & Others, Are Yet To on 3 May, 2018
Bench: Sanjay Karol, Sandeep Sharma
CWPIL No. 53 of 2018 .
03.05.2018 Present: Ms.Vandana Mishra, Advocate as Amicus Curiae.
M/s Ranjan Sharma, Adarsh K. Sharma & Nand Lal Thakur, Additional Advocate Generals, for respondents No.1 to 5.
Mr.Anup Rattan, Advocate, for respondent No.6.
Ms.Vandana Mishra, learned Amicus, points out that certain directions issued by the Apex Court vide judgment dated 09.02.2018, rendered in Writ Petition (Civil) No.473 of 2005, titled as Sampurna Behura vs. Union of India & others, are yet to be complied with by the State of Himachal Pradesh.
Before we pass any further directions, we deem it necessary that at the first instance, let the Chief Secretary to the Government of Himachal Pradesh, have the matter examined;
take necessary action in that regard and file an affidavit of compliance within a period of three weeks from today. Ordered accordingly.
List on 24.05.2018.
(Sanjay Karol), Acting Chief Justice.
(Sandeep Sharma),
May 3, 2018 Judge.
(Purohit)
::: Downloaded on - 04/05/2018 22:56:48 :::HCHP