Himachal Pradesh High Court
Ram Pal Attri vs State Of Hp And Others on 26 August, 2015
Bench: Sanjay Karol, P.S.Rana
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No. 1104 of 2008-E.
Decided on: 26.08.2015.
Ram Pal Attri ....Petitioner.
.
Versus
State of HP and others ...Respondents.
_______________________________________________________________
Coram
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice P.S.Rana, Judge.
Whether approved for reporting?1
of
For the petitioner. : Mr. Lalit K. Sharma, Advocate.
For respondents. : Mr. Ashok Chaudhary, Additional Advocate
rt Generals with Mr. J.S. Guleria, Assistant
Advocate General for respondents No.1 to 4.
: Mr. Radhey Shyam Gautam, Advocate for
respondents No. 5 to 7.
Per Sanjay Karol, Judge (Oral)
Learned counsel for the petitioner points out that documents (Ext. P-10, P-11 and P-12) could not have been considered by the H.P. State Administrative Tribunal (Tribunal), in view of the fact that they were obtained only under the provisions of the Right to Information Act. Since the Tribunal is the fact finding final authority, learned counsel for the petitioner submits that petitioner shall approach the Tribunal seeking review of the impugned order. Permission granted. We are hopeful that as and 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 18:48:40 :::HCHP 2when any such request is received, the same shall be considered and decided expeditiously in accordance with law. Needless to add, since the petitioner has been pursuing his remedies before this Court, plea of limitation shall not come in his way.
.
2. In view of the above, the present petition stands disposed of, so also the pending application(s), if any.
Copy dasti.
of
(Sanjay Karol)
Judge
rt (P.S. Rana)
Judge
26th August, 2015
(krn guleria)
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