Himachal Pradesh High Court
Ramesh Kumar And Others vs H.P. Govt. Special Certificate ... on 8 December, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
LPA No. 196 of 2015
Date of decision: 8th December, 2015.
Ramesh Kumar and others .....Appellants
.
Versus
H.P. Govt. Special Certificate Awardees JBT Teacher
Association (Regd). & others
......Respondents.
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
of
Whether approved for reporting ?1
For the appellants: rt Mr. Rakamakant Sharma,
Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate
General with Mr. Anup Rattan, Mr.
Romesh Verma, Addl. AGs, and
Mr. J.K. Verma, Deputy Advocate
General, for respondents No. 2
and 3.
_____________________________________________________
Mansoor Ahmad Mir, Chief Justice (Oral)
CMP No. 12393/2015.
The application is granted and stands disposed of.
CMP(M) No. 1251/2015.
This application has been filed for condonation of delay which has crept-in in filing the 1 Whether the reporters of Local Papers may be allowed to see the judgment ?.
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delay in filing the appeal is condoned. The application is disposed of.
LPA No. 196 of 2015.
Issue notice. Mr. J.K. Verma, learned Deputy Advocate General, waives notice on behalf of respondents of No. 2 and 3.
rt The LPA is taken on Board today itself for disposal.
The learned counsel for the appellants frankly conceded that the impugned judgment has been set aside by a common judgment passed by this Court in a batch of LPAs, lead case of which is LPA No. 99 of 2014 titled Sukh Dev Kumar and others versus State of H.P. and others decided on 15.7.2015. His statement is taken on record.
Accordingly, the LPA is disposed of in terms of the said judgment, which shall form part of this judgment also. The LPA is disposed of alongwith pending applications, if any.
(Mansoor Ahmad Mir) Chief Justice.
December 08, 2015. (Tarlok Singh Chauhan) (cm Thakur) Judge.
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