Himachal Pradesh High Court
Savita Devi Negi & Another vs State Of H.P. & Others on 2 March, 2015
Bench: Sanjay Karol, P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 1358 of 2015.
Decided on: 2.3.2015
Savita Devi Negi & another ....Petitioners
.
versus
State of H.P. & others. ....Respondents.
___________________________________________________________
Coram
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice P.S. Rana, Judge.
Whether approved for reporting or not?1 No
For the petitioners: Mr. Pritam Singh Chandel,
r Advocate.
For the respondents : Mr. Shrawan Dogra, Advocate
General with Mr. Ashok Chaudhary
and Mr. V.S. Chauhan, Additional
Advocates General.
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Sanjay Karol, Judge (Oral)
In view of the provisions of Administrative Tribunal Act, learned counsel for the petitioners does not press the present petition, reserving liberty to seek recourse to appropriate remedy in accordance with law, including filing a representation(s) to appropriate authorities, bringing out the circumstances, under which, their case is allegedly covered by the judgment rendered by this Court in LPA No. 105 of 1 Whether local reporters` of the newspapers are allowed to see the judgment?
::: Downloaded on - 15/04/2017 17:41:45 :::HCHP 22010, titled as State of H.P. & others vs. Rakesh Chand & others, decided on 13.12.2012.
2. Liberty granted.
.
3. As and when any such request is received, we are hopeful that the appropriate authority shall take appropriate action expeditiously, in accordance with law, preferably within six months.
4. With the aforesaid observations, petition is disposed of, as also the pending application(s), if any.
(Sanjay Karol)
Judge
2nd March, 2015 (P.S. Rana)
(kck) Judge
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