Himachal Pradesh High Court
Balbir Singh vs Himachal Pradesh Board Of School ... on 18 May, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA CWP No. 613 of 2021.
Date of Decision : 18th May, 2023.
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Balbir Singh ...Petitioner.
Versus Himachal Pradesh Board of School Education, Dharamshala ....Respondent.
Coram: r The Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice.
The Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting?1 For the Petitioner: Mr. K.B. Khajuria, Advocate.
For the Respondent: Mr. Vinod Chauhan, Advocate.
Tarlok Singh Chauhan, Acting Chief Justice (Oral).
Learned counsel for the petitioner on instructions states that petitioner would be satisfied if he is permitted to file a comprehensive representation for grant of provisional pension. Payer being innocuous is allowed.
1Whether reporters of the local papers may be allowed to see the judgment?
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2. Consequently, the instant petition is dismissed as withdrawn. In case, the petitioner files a representation within two weeks from today, the same be considered and decided by the respondents in accordance with law within six weeks from the date of receipt of such representation. All pending application(s), if any, also stand disposed of.
For compliance, list on 20th July, 2023.
(Tarlok Singh Chauhan) Acting Chief Justice (Satyen Vaidya) Judge 18th May, 2023.
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