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Himachal Pradesh High Court

Suppi Devi vs State Of H.P. & Others on 3 January, 2023

Bench: Tarlok Singh Chauhan, Virender Singh

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      IN THE HIGH COURT OF HIMACHAL PRADESH AT
                       SHIMLA
                               CWP No. 6567 of 2021




                                                       .
                                      Decided on : 3.1.2023





    Suppi Devi





                                               ...Petitioner
                             Versus

    State of H.P. & others





                                               ...Respondents

    Coram
    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge

    Hon'ble Mr. Justice Virender Singh, Judge

    Whether approved for reporting?
    ________________________________________________

    For the petitioner :     Mr. Varun Chauhan, Advocate


                             vice   Mr.  Vivek   Sharma,
                             Advocate.

    For the respondent(s) : Mr. Anup Rattan, Advocate




                            General   with   Mr.   Y.P.S.





                            Dhaulta, Additional Advocate
                            General and Mr. J.S. Guleria,
                            Deputy Advocate General, for





                            the respondents­State.

                             Mr. Deepak Kaushal, Senior
                             Advocate with Mr. Abhishek
                             Verma,      Advocate,   for
                             respondent No. 4.




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    Per Tarlok Singh Chauhan, Judge (oral):

The instant petition has been filed for the grant of following substantive relief:

.

"It is, therefore, most respectfully prayed that this petition may kindly be allowed. The respondents may kindly be directed by issuance of appropriate writ, order or direction to conduct impartial, proper and fair inquiry into the allegations put forth by the petitioner by way of complaints Annexure P­1 to P­3 and to take appropriate legal action against the wrong doers in time bound manner."

2. The respondents have now conducted the inquiry into the complaints, Annexures P­1 and P­3. Copy of the same has been placed on record alongwith reply filed by respondent No 2, as Annexure R­1.

3. In such situation, the instant petition has achieved its purpose and the same is disposed of accordingly.

4. However, we make it clear that if the petitioner and any other person is aggrieved by the findings concluded by the Inquiry Officer, he/she is at liberty to avail such remedy, as may be available to him/her, under the law.

5. Pending application(s), if any, are also disposed of.

(Tarlok Singh Chauhan) .

Judge (Virender Singh) Judge 3.1.2023 Kalpana r to ::: Downloaded on - 04/01/2023 20:34:26 :::CIS