Himachal Pradesh High Court
Sh. Rohit Thakur vs The State Of Himachal Pradesh on 30 November, 2021
Bench: Sabina, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 30h DAY OF NOVEMBER, 2021
.
BEFORE
HON'BLE MS. JUSTICE SABINA
&
HON'BLE MR. JUSTICE SATYEN VAIDYA
CIVIL WRIT PETITION No. 7527 of 2021
Between:-
SH. ROHIT THAKUR
S/O SH. RAM LAL THAKUR,
R/O VILLAGE DEVLA CHAMB,
POST OFFICE HARNORA,
TEHSIL SADAR, DISTRICT BILASPUR, H.P.
......PETITIONER
(BY MR. LALIT KUMAR SEHGAL,
ADVOCATE)
AND
1. THE STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL SECRETARY
(PANCHAYATI RAJ) SHIMLA-2, H.P.
2. THE STATE ELECTION COMMISSION
HIMACHAL PRADESH, SHIMLA-2, H.P.,
THROUGH ITS CEO.
3. THE DEPUTY COMMISSIONER,
BILASPUR, DISTRICT BILASPUR, H.P.
-CUM- DISTRICT ELECTION OFFICER.
4. THE DIRECTOR OF HIGHER EDUCATION,
SHIMLA-1, H.P.
5. THE DEPUTY DIRECTOR OF HIGHER
EDUCATION BILASPUR, DISTRICT
BILASPUR, H. P.
6. SH. RAJINDER KUMAR,
S/O SH. BESARIA RAM, LECTURER
POLITICAL SCIENCE, GOVERNMENT
SENIOR SECONDARY SCHOOL,
CHHAKOH, DISTRICT BILASPUR, H.P.
......RESPONDENTS
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-2-
(MR. ASHOK SHAMA,
ADVOCATE GENERAL WITH
MR. R.S. DOGRA, SENIOR ADDITIONAL
.
ADVOCATE GENERAL, FOR R-1, R-3 TO R-5,
MR. AJEET SINGH SAKLANI,
ADVOCATE, FOR R-2)
This petition coming on for admission this day, Hon'ble
Ms. Justice Sabina, passed the following:
ORDER
Learned counsel for the petitioner has submitted that he may be permitted to withdraw the petition to enable the petitioner to avail other appropriate remedy available to him as per law.
2. Ordered accordingly.
Pending miscellaneous application(s), if any, shall also stand disposed of.
( Sabina ) Judge (Satyen Vaidya) Judge November 30, 2021 ( Himalvi) ::: Downloaded on - 31/01/2022 23:21:44 :::CIS