Himachal Pradesh High Court
Prem Lata vs State Of Himachal Pradesh & Another on 15 February, 2019
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 232 of 2019-D Decided on: 15.02.2019 __________________________________________________________________ .
Prem Lata ........Petitioner
Versus
State of Himachal Pradesh & Another ......Respondents
__________________________________________________________________ Coram:
Hon'ble Mr. Justice Vivek Singh Thakur, Judge. Whether approved for reporting 1 For the Petitioner : Mr. Tarun K.Sharma, counsel for the petitioner.
For Respondent No.1-State: Mr. Vinod Thakur, Additional Advocate
General and Mr. Raju Ram Rahi, Deputy
r Advocate General.
For Respondent No.2: Mr. Vir Bahadur Verma, Advocate vice
Ms. Anjali Soni, Verma, Advocate.
__________________________________________________________________ Vivek Singh Thakur , Vacation Judge (oral):
It is jointly stated by the learned counsel for the petitioner as well as learned counsel appearing for respondent No.2-Board that the present petition is squarely covered by judgment dated 06.12.2018, passed by the Principal Bench of this Court in CWP No. 2881 of 2018, titled as Anil Kumar Vs. State of Himachal Pradesh & another and prayed for disposal of this petition in terms of the judgment passed by the Principal Bench.1
Whether the reporters of the local papers may be allowed to see the judgment?::: Downloaded on - 16/02/2019 22:00:17 :::HCHP 2
2. In view of submissions of learned counsel for the parties, the present writ petition is disposed of with the observation that the direction .
passed by the Principal Bench of this Court in CWP No. 2881 of 2018, titled as Anil Kumar Vs. State of Himachal Pradesh & another on 06.12.2018 shall be applicable in the present case mutatis mutandis for all intents and purposes and in case petitioner prefers representation to the Board along with supporting material with reference to the questions/key answers objected by him, such representation shall be placed before the Expert Committee for appropriate decision, and the Expert Committee will take its decision within a period of one month from the date of receipt of such representation.
Copy dasti.
15th February,2019 (Vivek Singh Thakur), Vacation Judge (ravinder) ::: Downloaded on - 16/02/2019 22:00:17 :::HCHP