Himachal Pradesh High Court
Raju Ram vs State Of Himachal Pradesh And Others on 5 June, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA.
CWP No. 1493 of 2020
.
Decided on: 05.06.2020
Raju Ram ...Petitioner.
Versus
State of Himachal Pradesh and others ...Respondents.
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Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting? 1 No
For the Petitioner: Mr. Anil Kumar, Advocate, through Video
Conferencing.
For the Respondents: Mr. Ashok Sharma, Advocate General, with
Mr. Vinod Thakur and Mr. Vikas Rathore,
Additional Advocate Generals, for
respondent No.1/State, through Video
Conferencing.
Mr. Tara Singh Chauhan, Advocate, for
respondents No.2 to 4, through Video
Conferencing.
PROCEEDINGS CONVENED THROUGH
VIDEO CONFERENCE.
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Justice Tarlok Singh Chauhan, J.(Oral)
Learned counsel for the petitioner states that his client would be satisfied in case this writ petition itself is 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 12/06/2020 20:22:58 :::HCHP 2 directed to be treated as a representation to respondent No.2. The prayer being innocuous is allowed.
.
2. Accordingly, the present writ petition is disposed of with a direction to respondent No.2 to consider the same as a representation and decide it within a period of four weeks from today. It is made clear that while considering the representation, the respondents shall be alive to the fact that the petitioner has served in the tribal area for nearly two decades. Parties are left to bear their own costs. Pending application(s) if any, also stands disposed of.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 5 June, 2020.
th Judge (GR) ::: Downloaded on - 12/06/2020 20:22:58 :::HCHP