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Himachal Pradesh High Court

Kishan Bahadur vs State Of H.P. And Others on 31 March, 2016

Bench: Mansoor Ahmad Mir, Sureshwar Thakur

             IN THE HIGH COURT OF HIMACHAL PRADESH,
                             SHIMLA

                                                                  CWP No.723 of 2016
                                                                 Date of decision: 31.3.2016




                                                                                                           .
    Kishan Bahadur                                                                                   ....Petitioner.





                                                               Versus

    State of H.P. and Others                                                                    ...Respondents.
    Coram





    The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
    The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
    Whether approved for reporting?.1




                                                                    of
    ______________________________________________________________________________________________________________________________

    For the Petitioner:                                        Mr. Naresh Kaul, Advocate.

    For the Respondents:    rt                                 Mr. Shrawan Dogra, Advocate
                                                               General with Mr. Anup Rattan,
                                                               Mr. Romesh Verma, Additional
                                                               Advocate Generals and Mr.

                                                               J.K. Verma, Deputy Advocate
                                                               General.


    Mansoor Ahmad Mir, Chief Justice (Oral)

Issue notice to the respondents. Mr. J.K. Verma, learned Deputy Advocate General waives notice on behalf of the respondents-State.

2. The dispute raised in this writ petition is already determined by the apex Court in the judgment titled Raghubir Singh versus General Manager, Haryana Roadways, Hissar, reported in 2014 AIR SCW 5515, and the same has been relied upon by the Co-

Whet her t he r epor t er s of t he l ocal paper s may be al l owed t o see t he Judgment ? .

ordinate 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 the apex Court, supra read with the judgment .

rendered by this Court in CWP No. 6687 of 2014.

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 of Industrial Tribunal-cum-Labour Court within six weeks from today. Ordered accordingly. The writ petition is rt disposed of, as indicated hereinabove, along with all pending applications, if any.

Copy Dasti.

(Mansoor Ahmad Mir) Chief Justice.

    31st March, 2016                    ( Sureshwar Thakur )
    (cm/manjit)                                Judge.






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