Himachal Pradesh High Court
Om Parkash Mehta & Others vs State Of H.P. & Others on 1 May, 2017
Bench: Sanjay Karol, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.632 of 2017 Date of decision: 01.05.2017 Om Parkash Mehta & others ..Petitioners .
Versus State of H.P. & others . Respondents Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge Whether approved for reporting?
For the petitioners: Ms.Ranjana Parmar, Senior Advocate, with Mr.Karan Singh Parmar, Advocate.
For the respondents: Mr.Shrawan Dogra, Advocate General with Mr.Anup Rattan, Mr.Romesh Verma, Additional Advocate Generals and Mr.J.K. Verma, Deputy Advocate General, for r respondents No.1 and 2.
Mr.Navlesh Verma, Advocate, for respondents No.10, 17 and 19 to 85.
Mr.Surender Sharma, Advocate, for respondents No.3 to 5, 8, 9, 11 and 12.
________________________________________________________________________________ Sanjay Karol, Acting Chief Justice (oral) We find the impugned order dated 30th March, 2017, operation whereof, was stayed by this Court, vide interim order dated 6th April, 2017, not appears to be a reasoned order. Only the contention of the applicants, seeking modification of the order stands recorded.
2. In fact, initially the order came to be passed on 13th October, 2015, whereby in the Original Application, following directions came to be issued:-
"Respondents are at liberty to initiate the DPC proceedings for promotion to the post of Superintendent ::: Downloaded on - 03/05/2017 23:57:55 :::HCHP 2 Grade-II, however, result be not declared without the leave of this Court."
3. Such interim order continued to remain in .
operation till the time of passing of impugned order dated 30th March, 2017. As such, for the aforesaid reasons, we quash and set aside the impugned order dated 30th March, 2017.
4. Under the given facts and circumstances considering the fact, of which we are informed, that at one point of time, in fact, the judgment on the main application itself came to be reserved, we request the Tribunal to consider and decide the Original Application itself on merits within a period of two months. Parties are directed to appear before the Tribunal on 8th May, 2017. Parties through their counsel undertake to fully cooperate and not to take any adjournment.
Petition stands disposed of, so also the pending application(s), if any.
( Sanjay Karol )
Acting Chief Justice
May 1, 2017 ( Tarlok Singh Chauhan )
(vt) Judge
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