Himachal Pradesh High Court
Gauri Shankar vs State Of H.P. & Others on 26 June, 2020
Bench: Sureshwar Thakur, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No. 1854 of 2020
.
Decided on: 26.6.2020
Gauri Shankar ...Petitioner
versus
State of H.P. & others ....Respondents.
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting?1
For the petitioner: Mr. Mandeep Chandel,
r Advocate.
For the respondents: Mr. Hemant Vaid & Himanshu
Mishra, Addl. A.Gs.
Sureshwar Thakur, Judge (oral):
The learned counsel for the petitioner seeks permission of this Court to withdraw the instant petition.
Permission granted. Accordingly, the instant petition is dismissed as withdrawn. However, liberty reserved to the petitioner to approach the authority concerned to seek revocation of the order suspending the petitioner, and, upon a representation being made by the petitioner, and, also after 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 26/06/2020 20:21:37 :::HCHP -2-affording an opportunity of hearing to the petitioner, the authority concerned, shall decide the same, within four weeks thereafter. It is clarified that if an adverse decision is .
rendered by the authority concerned, thereupon, the petitioner shall avail all the exercisable remedies, contemplated under law. All pending applications, if any, also stand disposed of.
(Sureshwar Thakur), Judge.
(Chander Bhusan Barowalia) 26 June, 2020 th Judge (kck) ::: Downloaded on - 26/06/2020 20:21:37 :::HCHP