Himachal Pradesh High Court
Anant Ram & Others vs Dr. Y.S. Parmar University Of ... on 24 October, 2019
Bench: L. Narayana Swamy, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CMPMO No.562 of 2019.
Decided on: 24th October, 2019 .
Anant Ram & Others ......Petitioners.
Versus Dr. Y.S. Parmar University of Horticulture & Others ....Respondents.
Coram The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice. The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge. Whether approved for reporting?1 No. For the Petitioner : Mr. J.L. Bhardwaj, Advocate.
For the respondents : Mr. Avinash Jaryal, Advocate for respondent No.1.
Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl.
A.G., Mr. J.K. Verma, & Mr. Vikas Rathore, Addl. A.Gs.
for respondents No.2 & 3.
L. Narayana Swamy, CJ (oral).
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. No.4510 of 2016, which was filed and pending in the erstwhile Himachal 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 25/10/2019 20:25:22 :::HCHP 2Pradesh Administrative Tribunal on the day when the same abolished to the files of this Court.
2. Heard learned counsel for the .
petitioner, learned standing counsel for respondent No.1 and learned Additional Advocate General for respondents No.2 and 3.
3. Considering the limited grievance of the petitioner, the writ petition is disposed of with a direction to the Officer on Special Duty posted in the erstwhile Administrative Tribunal to transfer the record of O.A. No. 4510 of 2016 to this Court within a week on receipt of a copy of this judgment. The Registry shall register the same as CWPOA and list in the Court immediately thereafter.
(L. Narayana Swamy) Chief Justice (Dharam Chand Chaudhary), Judge October 24, 2019 (ps) ::: Downloaded on - 25/10/2019 20:25:22 :::HCHP