Himachal Pradesh High Court
State Of Hp And Another vs Bhawani Singh on 10 January, 2017
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.3302 of 2016
Decided on: January 10, 2017.
.
State of HP and another ..........Petitioners.
Versus
Bhawani Singh .......Respondent.
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?
of
For the Petitioners: Mr.Romesh Verma, Additional Advocate General,
with Mr. J.K. Verma, and Mr. Kush Sharma, Deputy
Advocate Generals.
For the Respondent: Nemo.
Mansoor Ahmad Mir, C.J. (Oral)
rt It is contended that the respondent herein has invoked the jurisdiction of the State Administrative Tribunal by filing Original Application and also filed application for interim directions, which are listed before the Tribunal on 13th January, 2017.
2. It is moot question whether the writ petition is maintainable in view of the fact that the Original Application and the miscellaneous application for interim directions are pending before the Tribunal. We leave this question open and dispose of the writ petition by requesting the Tribunal to hear finally the Original Application as well as the miscellaneous application on 13th January, 2017 and pass orders accordingly. Respondents to file reply to the Original Application by or before 11th January, 2017 before the Tribunal. Copy dasti.
(Mansoor Ahmad Mir) Chief Justice.
10th January, 2017. (Tarlok Singh Chauhan)
(cm Thakur) Judge
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