Himachal Pradesh High Court
Sheela Devi vs The State Of H.P. And Another on 14 November, 2019
Bench: L.Narayana Swamy, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWPTA No.71 of 2019
Decided on:14.11.2019
.
Sheela Devi ...Petitioner.
Versus
The State of H.P. and another ....Respondents.
................................................................................................
Coram
The Hon'ble Mr. Justice L.Narayana Swamy, Chief Justice
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
Whether approved for reporting?1
For the petitioner: Mr. Ramakant Sharma, proxy
counsel.
For respondents: Mr Ashok Sharma, Advocate General,
with M/s Ritta Goswami and Nand
Lal Thakur, Additional Advocate
Generals, for the respondents.
L.Narayana Swamy, Chief Justice. (Oral)
Notice. Mr. Nand Lal Thakur, learned Additional Advocate General, appears and accepts service of notice on behalf of the respondents.
2. The limited prayer with which the petitioner has approached this Court is a direction sought to be passed against the respondents to transfer the record of O.A.(M) No.937 of 2018, which was filed and pending in the erstwhile Himachal Pradesh Administrative Tribunal on the day when the same abolished to the files of this High Court.
1Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 14/11/2019 20:27:02 :::HCHP3. Heard learned counsel for the parties.
4. Considering the limited grievance of the petitioner, .
the writ petition is disposed of directing the O.S.D. posted in the erstwhile Himachal Pradesh Administrative Tribunal to transfer the record of O.A.(M) No.937 of 2018, to this Court within a week on receipt of a copy of this judgment. The petition stands disposed of alongwith other miscellaneous application(s), if any.
r to (L. Narayana Swami),
Chief Justice
(Jyotsna Rewal Dua),
Judge
14th November, 2019
(rohit)
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