Himachal Pradesh High Court
Nanak Chand vs H.P.S.E.B And Ors on 21 April, 2016
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 874 of 2016
Date of Decision: 21.04.2016
Nanak Chand .....Petitioner.
.
Versus
H.P.S.E.B and Ors. ....Respondents.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
of
The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?1
For the Petitioner:
rt Mr. Pranay
counsel.
Partap Singh, proxy
For the Respondents: Ms. Simrat Bedi, Advocate, for
respondents No. 1 and 2.
Mr. Shrawan Dogra, Advocate
General with Mr. Romesh Verma, Mr.
Anup Rattan, Additional Advocate
Generals and Mr. J.K. Verma,
Deputy Advocate General, for
respondent No. 3.
_______
Sanjay Karol, J (oral)
Issue notice to the respondents. Mr. J.K. Verma, learned Deputy Advocate General waives notice on behalf of the respondent-State.
2. The dispute raised in this writ petition is already determined by the apex Court in the judgment titled Raghubir 1 Whether reporters of the local papers may be allowed to see the judgment?
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Singh versus General Manager, Haryana Roadways, Hissar, .
reported in 2014 AIR SCW 5515, and the same has been relied upon by the Coordinate Division Bench of this Court in CWP No. 6687 of 2014, decided on 24.9.2014. Thus, the issue involved in the present writ petition is covered by the judgment rendered by of the apex Court, supra read with the judgment rendered by this Court in CWP No. 6687 of 2014.
rt
3. In the given circumstances, we deem it proper to quash the impugned order in the writ petition and direct the Labour Commissioner, H.P. to make reference to the Industrial Tribunal-cum-Labour Court within six weeks from today. Ordered accordingly. The writ petition is disposed of, as indicated hereinabove, along with all pending applications, if any.
Copy Dasti.
( Sanjay Karol), Judge.
April 21, 2016 ( Sandeep Sharma ),
Shankar/Manjit Judge.
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