Himachal Pradesh High Court
Brijesh Sood vs H.P. State Administrative Tribunal & ... on 27 November, 2019
Bench: Dharam Chand Chaudhary, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CMPMO No. 768 of 2019.
Decided on: 27th November, 2019
.
Brijesh Sood ......Petitioner.
Versus
H.P. State Administrative Tribunal & others
....Respondents.
Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No.
For the Petitioner : Mr. Dushyant Dadwal,
Advocate.
For the respondents : Mr. Vikas Rathore, Addl. A.G
with Mr. Narinder Guleria,
Addl. A.G and Mr. Hemanshu
Mishra, Addl. A.G for the
respondent-State.
Mr. Vikrant Thakur,
Advocate for respondent
No.4.
Dharam Chand Chaudhary, J. (Oral).
Notice. Mr. Hemanshu Mishra, learned Additional Advocate General appears and accepts service of notice on behalf of the respondent-State and 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 28/11/2019 20:24:47 :::HCHP 2Mr. Vikrant Thakur, learned standing counsel on behalf of respondent No.4.
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 T.A. No. 1904 of 2015, which was filed and pending in the erstwhile Himachal Pradesh Administrative Tribunal on the day when the same and learned Additional abolished to the files of this Court.
3. Heard learned counsel for the petitioner Advocate General for the respondent-State.
4. Considering the limited grievance of the petitioner, the petition is disposed of with a direction to the Officer on Special Duty posted in the erstwhile Administrative Tribunal to transfer the record of T.A. No. 1904 of 2015 to this Court within a week on receipt of a copy of this judgment.
(Dharam Chand Chaudhary) Judge (Anoop Chitkara) Judge.
November 27, 2019 (nd) ::: Downloaded on - 28/11/2019 20:24:47 :::HCHP