Himachal Pradesh High Court
State Of Himachal Pradesh & Others vs Shri Gulzari Lal on 8 December, 2016
Bench: Chief Justice, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 3010 of 2016
Date of decision: 08.12.2016
.12.2016
.
State of Himachal Pradesh & others .....Petitioners
Versus
Shri Gulzari Lal ....Respondent
___________________________________________________
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
of
The Hon'ble Mr. Justice Sandeep Sharma,
Sharma, Judge
Whether approved for reporting?1
_________________________________________
For the petitioners :
rt Mr. M.A. Khan & Mr. Romesh
Verma, Additional Advocate
Generals with Mr. J.K. Verma and
Mr. Kush Sharma, Deputy Advocate
Generals.
For the respondent: Nemo.
Mansoor Ahmad Mir, Chief Justice (Oral)
By the medium of this writ petition, the petitioners have sought quashment of the judgment and order dated 27.02.2016, passed by the Himachal Pradesh State Administrative Tribunal, for short 'the Tribunal' in Original Application No. 1387 of 2015, titled Gulzari Lal versus State of Himachal Pradesh & others, others hereinafter referred to as 'the impugned judgment', on the grounds taken in the memo of the writ petition.
1Whether the reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 21:42:16 :::HCHP -2-2. We wonder why the writ petitioners have questioned the impugned judgment. In terms of para-2 of .
the same, the writ petitioners-respondents before the Tribunal were directed to consider the case of the writ respondent. It was for the writ petitioners to examine, consider the case of the writ respondent and make a of decision.
3. rt In the given circumstances, no interference is called for. Accordingly, the writ petition is dismissed alongwith pending applications.
(Mansoor Ahmad Mir) Chief Justice.
December 8, 2016 (Sandeep Sharma)
Sharma)
(hemlata) Judge.
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