Himachal Pradesh High Court
Dr. Bhawani Singh vs Professor Mohan Jharta on 26 August, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
COPC No. 278 of 2015 a/w
COPCs No. 277 and 343 of 2015
Date of decision: 26th August, 2015.
.
COPC No. 278/2015.
Dr. Bhawani Singh .....Petitioner
Versus
Professor Mohan Jharta Respondent.
COPC No. 277/2015.
Dr. Rattan Singh .....Petitioner
Versus
Professor Mohan Jharta Respondent.
of
COPC No. 343/2015.
Dr. Sanjeev Kumar .....Petitioner
Versus
Professor Mohan Jharta
rt Respondent.
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting ?1
For the petitioner(s): Mr. Anand Sharma, Advocate.
For the respondent(s): Mr.J.L. Bhardwaj, Advocate.
____________________________________________________
Mansoor Ahmad Mir, Chief Justice (Oral)
It appears that some wrong calculations have been made. At this stage, the learned counsel for the petitioners stated at the Bar that the petitioners have made representations dated 14.8.2015, Annexure P23 before the Competent Authority, the Registrar H.P. 1 Whether the reporters of Local Papers may be allowed to see the judgment ?.
::: Downloaded on - 15/04/2017 18:48:24 :::HCHP -2-University, Summerhill, Shimla and respondents be directed to examine the same and make fresh decision.
2. In the given circumstances, we deem it .
proper to direct the Competent Authority to examine the representations of the petitioners and make fresh decision within six weeks from today. Ordered accordingly. The Contempt Petitions stand disposed of of alongwith pending applications, if any.
rt (Mansoor Ahmad Mir)
Chief Justice.
August 26, 2015. (Tarlok Singh Chauhan) (cm Thakur) Judge.
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