Himachal Pradesh High Court
The State Of Himachal Pradesh And Others vs Sh. Madan Lal on 15 October, 2015
Bench: Chief Justice, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 200 of 2008
Decided on: 15.10.2015
.
The State of Himachal Pradesh and others ...Petitioners.
Versus
Sh. Madan Lal ...Respondent.
of
Coram
rt
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?
For the petitioners: Mr. Anup Rattan & Mr. Romesh
Verma, Additional Advocate Geneals,
with Mr. J.K. Verma, Deputy
Advocate General.
For the respondent: Nemo.
Mansoor Ahmad Mir, Chief Justice (Oral)
The writ petitioners have questioned the judgment and order, dated 11.10.2007, made by the H.P. State Administrative Tribunal (for short "the Tribunal") in Original Application No. 530 of 2007, titled as Madan Lal ::: Downloaded on - 15/04/2017 19:13:05 :::HCHP : 2 : versus The State of Himachal Pradesh and others (for short "the impugned judgment"), on the grounds taken in the memo .
of the writ petition.
2. Mr. Anup Rattan, learned Additional Advocate General, stated at the Bar that the Tribunal had made the of impugned judgment on the basis of the judgment and order, dated 19.07.2007, made by a Division Bench of this Court in rt CWP No. 180 of 2001, titled as State of Himachal Pradesh versus Shri Sarab Dayal. Further stated that the State had filed Special Leave Petition before the Apex Court and the matter was remanded to this Court, was again decided in terms of the judgment and order, dated 31.05.2012.
Thereafter, the aggrieved persons have questioned the judgment and order, dated 31.05.2012, before the Apex Court by the medium of SLP, which is still pending. His statement is taken on record.
3. In view of the above, we deem it proper to dispose of this writ petition by providing that the parties shall abide by the decision to be made by the Apex Court in the SLP.
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4. The writ petition is disposed of accordingly alongwith all pending applications.
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(Mansoor Ahmad Mir) Chief Justice (Sureshwar Thakur) of Judge October 15, 2015 ( rajni ) rt ::: Downloaded on - 15/04/2017 19:13:05 :::HCHP