Himachal Pradesh High Court
Shashwat Doger vs State Of H.P. And Others on 16 March, 2016
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.4718 of 2015 with
CWP No.322 of 2016
.
Decided on: March 29, 2016.
CWP No.4718 of 2015
Shashwat Doger ...Petitioner.
VERSUS
State of H.P. and others ...Respondents.
CWP No.322 of 2016
of
Shashwat Doger ...Petitioner.
VERSUS
State of H.P. and others ...Respondents.
Coram
rt
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?
For the petitioner: Mr.Ajit Sharma, Proxy Counsel.
For the Respondents: Mr.Shrawan Dogra, Advocate
General, with Mr.Romesh Verma and
Mr.Anup Rattan, Addl.A.Gs., and
Mr.J.K. Verma, Dy.A.G. , for
respondents No.1 and 3.
Mr.Surender Sharma, Advocate, for
respondent No.2.
________________________________________________________
Mansoor Ahmad Mir, C.J. (Oral)
Mr.Surender Sharma, learned counsel for respondent No.2, has produced the result of the petitioner in a sealed cover, opened in the open Court and made part of the file, from a perusal whereof it transpires that the petitioner has not been able to make a grade in the first semester, rendering the writ petitions infructuous ::: Downloaded on - 15/04/2017 19:55:51 :::HCHP ...2...
and the same are disposed of as such alongwith pending CMPs, if any.
.
(Mansoor Ahmad Mir) Chief Justice.
29th March, 2016. (Tarlok Singh Chauhan) (Tilak) Judge of rt ::: Downloaded on - 15/04/2017 19:55:51 :::HCHP