Himachal Pradesh High Court
Sh. Gurcharan Singh vs Hrtc & Others on 16 May, 2015
Bench: Sanjay Karol, P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No.2538 of 2015-D
Date of Decision: 16.05.2015
Sh. Gurcharan Singh .........Petitioner.
.
Versus
HRTC & others .....Respondents.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice P.S. Rana, Judge.
Whether approved for reporting?1No.
For the Petitioner:
r Mr.
toNaveen Kumar
Advocate, for the petitioner.
For the Respondents: Mr. B.N. Sharma, Advocate, for
Dass,
respondents No.1 to 3.
Sanjay Karol, J (oral)
In view of the provisions of Administrative Tribunal Act, learned counsel for the petitioner does not press the present petition, reserving liberty to seek recourse to appropriate remedy in accordance with law, including filing a representation to appropriate authorities, bringing out the circumstances, under which, his case is allegedly covered by the judgment rendered by a Coordinate Bench of this Court in CWP No.3050 of 2014, titled as Nek Ram Versus State of Himachal Pradesh and others, on 17.07.2014.
2. Liberty granted.
1Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 18:11:23 :::HCHP 23. As and when any such request is received, Court is hopeful that the appropriate authority shall take appropriate action expeditiously, in accordance .
with law, preferably within six weeks.
With the aforesaid observations, petition is disposed of, so also pending application(s), if any.
(Sanjay Karol), Judge.
(P.S. Rana),
May 16, 2015 Judge.
(Purohit)
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