Himachal Pradesh High Court
Ranjana Devi vs Himachal Board Of School Education on 3 October, 2016
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 4527 of 2015
Date of decision: 03.10.2016
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Ranjana Devi .....Petitioner
Versus
Himachal Board of School Education ....Respondent
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Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
of
The Hon'ble Mr. Justice Tarlok Singh Chauhan,
Chauhan, Judge
Whether approved for reporting?1
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For the petitioner : Mr. Ajay Sharma, Advocate.
rt
For the respondent: Mr. Diwakar Dev Sharma, Advocate.
Mansoor Ahmad Mir, Chief Justice (Oral)
Learned Counsel for the petitioner stated at the Bar that the case of the petitioner is covered by the judgment rendered by this Court in LPA No. 211 of 2015 titled as H.P. Board of School Education, Dharmshala versus Rajnesh & another, another, decided on 14.03.2016, however prayed that the petitioner may be permitted to raise the grounds taken in this writ petition, at appropriate stage. His statement is taken on record.
2. In view of the statement made by learned Counsel for the petitioner, the writ petition is disposed of in 1 Whether the reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 21:20:44 :::HCHP -2-light of the judgment, supra. However, the petitioner is at liberty to raise the grounds taken in this writ petition, at .
appropriate stage. The judgment, supra, shall form part of this judgment, also.
3. Pending applications, if any, also stand disposed of.
of Copy dasti.
rt (Mansoor Ahmad Mir)
Chief Justice.
October 3,
3, 2016 (Tarlok Singh Chauhan)
Chauhan)
(hemlata) Judge.
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