Himachal Pradesh High Court
Rajesh Kumar And Others vs Sh. Onkar Sharma And Others on 9 March, 2017
Bench: Chief Justice, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
COPC No. 158 of 2016
Decided on: 09.03.2017
Rajesh Kumar and others ...Petitioners.
of
Versus
Sh. Onkar Sharma and others ...Respondents.
Coram
rt
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?
For the petitioners: Ms. Archana Dutt, Advocate.
For the respondents: Mr. Anup Rattan & Mr. Romesh
Verma, Additional Advocate Generals,
and Mr. J.K. Verma, Deputy Advocate
General.
Mansoor Ahmad Mir, Chief Justice. (Oral)
It is stated that the Staterespondents have considered the case of the petitioners and issued notification, dated 30th November, 2016, which finds place at page 107 of the paper book.
::: Downloaded on - 15/04/2017 21:59:40 :::HCHP 22. In view of the above, it is for the petitioners to question the said notification, if they are still aggrieved.
.
3. At this stage, Ms. Archana Dutt, learned counsel for the petitioners, stated at the Bar that the respondents have not considered the case of the petitioners as per the directions of made by this Court. Further stated that the petitioners have already questioned the notification issued by the Government rt by the medium of Original Application before the Himachal Pradesh Administrative Tribunal. Her statement is taken on record.
4. The contempt petition is disposed of accordingly.
(Mansoor Ahmad Mir) Chief Justice (Sandeep Sharma) Judge March 09, 2017 ( rajni ) ::: Downloaded on - 15/04/2017 21:59:40 :::HCHP