Himachal Pradesh High Court
Hoshiar Singh vs Hrtc And Another on 12 August, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.1439 of 2015.
Date of decision: August 12, 2015
Hoshiar Singh ....... Petitioner
Versus
.
HRTC and another ..... Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
Whether approved for reporting?
of
For the petitioner: Mr.Pushpender Verma, Proxy Counsel.
For the respondents: Mr.Varun Chandel, Advocate.
Mr.Sohan Lal, Senior Assistant, present in
person.
____________________________________________________________________________
rt
Mansoor Ahmad Mir, Chief Justice (oral)
Mr.Sohan Lal, Senior Assistant of the respondent-
HRTC, present in person, stated that as per the office records, no notice was issued to the petitioner before passing the impugned order, Annexure P-3. His statement is taken on record.
2. In view of the above, the impugned order Annexure P-3 is quashed. The respondents are at liberty to pass order afresh in accordance with law.
3. The writ petition stands disposed of accordingly, so also the pending CMPs, if any.
( Mansoor Ahmad Mir )
Chief Justice
August 12, 2015 (Tarlok Singh Chauhan)
(tilak) Judge
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