Himachal Pradesh High Court
State Of Himachal Pradesh & Another vs Pawan Kumar & Another on 24 January, 2020
Author: Anoop Chitkara
Bench: Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA .
CWP No. 379 of 2020 Date of Decision : January 24 , 2020.
State of Himachal Pradesh & another ...Petitioners.
Versus Pawan Kumar & another ...Respondents Coram:
The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge.
Whether approved for reporting?1 No. For the petitioner : Mr. Narender Guleria, Addl.AG, Mr. Bhupinder Thakur, Dy.A.G and Mr. Rajat Chauhan, Law Officer for the petitioners/State.
For the respondent : Nemo.
Anoop Chitkara, Vacation Judge. (oral) The limited prayer, with which the petitioner has approached this Court, is a direction sought to be passed against the respondent to transfer the record of OA (M) No. 349 of 2019, which was filed and pending in the erstwhile Himachal Pradesh Administrative Tribunal on the day when the same abolished to the files of this Court.
2. Heard learned Counsel appearing for the petitioners/State.
1Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 24/01/2020 20:26:29 :::HCHP 23. Considering the limited grievance of the petitioner, this petition is disposed of directing the O.S.D. posted in the .
erstwhile Himachal Pradesh Administrative Tribunal to transfer the record of OA (M) No. 349 of 2019 to this Court within a week on receipt of a copy of this judgment. The Registry shall register the same and list in the Court immediately thereafter. The petition stands disposed of alongwith other miscellaneous application(s), if any.
(Anoop Chitkara), Vacation Judge.
January 24 , 2020 (PK) ::: Downloaded on - 24/01/2020 20:26:29 :::HCHP