Himachal Pradesh High Court
Sudhir Kumar Chandel vs State Of H.P. & Others on 3 April, 2018
Bench: Sanjay Karol, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 310 of 2018 Decided on: 03.04.2018.
______________________________________________________________ .
Sudhir Kumar Chandel ....Petitioner Versus State of H.P. & others ....Respondents ______________________________________________________________ Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice The Hon'ble Mr. Justice Ajay Mohan Goel, Judge __________________________________________________________ Whether approved for reporting?
For the petitioner :
For the Respondents:
to Mr. Pushpender, Advocate vice Mr. K.B. Khajuria, Advocate.
Mr. Ashok Sharma, Advocate General with Mr. Adarsh Sharma, Additional Advocate General and Mr. J.K. Verma, Deputy Advocate General, for respondents No. 1 to 3.
Mr. Rajiv Rai, Advocate, for respondent No. 4.
Sanjay Karol, Acting Chief Justice (Oral) As mutually agreed, the present petition is disposed of in the following terms:
(a) Petitioner-Sudhir Kumar Chandel has already joined at the place of posting in terms of the order passed by respondent No. 2.
(b) Status quo qua the posting of the employee shall be maintained till the time the Original Application No. 377 of 2018, titled as Ashwani Chambyal versus State of H.P. & others, is disposed of by the learned H.P. State Administrative Tribunal.
(c) We request the learned Tribunal to expedite the hearing of the aforesaid original application.::: Downloaded on - 04/04/2018 22:59:04 :::HCHP
(d) Learned Counsel for the parties undertake to appear before the learned Tribunal on 11.04.2018.
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2. In the above terms, the present petition is disposed of alongwith pending application(s), if any.
(Sanjay Karol),
Acting Chief Justice
April 3, 2018 (Ajay Mohan Goel),
(hemlata/rana) Judge.
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