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Himachal Pradesh High Court

State Of Himachal Pradesh & Others vs Karam Chand & Another on 2 June, 2016

Bench: Mansoor Ahmad Mir, Sandeep Sharma

     IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                         CWP No.
                                              No. 1107 of 2016
                                         Date of decision: 02.06.2016




                                                                      .

     State of Himachal Pradesh & others                           ....Petitioners

                                Versus





     Karam Chand & another            ...Respondents.
     ___________________________________________________
      Coram:




                                            of
     The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
     The Hon'ble Mr. Justice Sandeep Sharma,
                                     Sharma, Judge
     Whether approved for reporting?1
     ___________________________________________
     For the petitioners :
                  rt                     Mr. Shrawan Dogra, Advocate General
                                         with Mr. Anup Rattan, Mr. Romesh
                                         Verma, Additional Advocate Generals,

                                         Mr. J.K. Verma, and Mr. Kush Sharma,
                                         Deputy Advocate Generals.

     For the respondents:                Nemo.



     Mansoor Ahmad Mir, Chief Justice (Oral)

By the medium of this writ petition, the petitioners have questioned the judgment and order dated 24.08.2015, passed by the Himachal Pradesh State Administrative Tribunal, for short 'the Tribunal' in Original Application No. 2721 of 2015, titled as Karam Chand & others versus State of Himachal Pradesh & another, hereinafter referred to as 'the impugned judgment', on the grounds taken in the memo of the writ petition.

Whether the reporters of Local Papers may be allowed to see the judgment?

2. Heard. We have examined the file. No ground for interference is made out for the reason that the respondents-

.

writ petitioners have been commanded to take steps in terms of para-7 of the impugned judgment. It is apt to reproduce the aforesaid para of the impugned judgment herein:

"In view of the above, the original application is disposed of in terms of the common of judgment in CWP (T) No. No. 8964 of 2008, with a direction to the respondents/competent authority that subject to the above rt verification and on finding the applicants to be similarly situate as above, benefit of the said judgment, if the same has attained finality and implemented, shall also be extended to them alongwith consequential benefits, if any, as per law, without any discrimination, within three months from the date of production of certified copy of this order by the applicants."

3. Having said so, the writ petition is dismissed in limine alongwith pending application(s).

(Mansoor Ahmad Mir) Chief Justice.

     June 2, 2016                                   (Sandeep Sharma)
                                                             Sharma)
      (hemlata)                                         Judge.




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