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Himachal Pradesh High Court

Jagdev Singh Raitka vs State Of Himachal Pradesh & Ors on 25 November, 2019

Bench: Dharam Chand Chaudhary, Anoop Chitkara

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.




                                                                    .
                                     CMPMO No. 744 of 2019





                         Date of decision: November 25, 2019.





    Jagdev Singh Raitka.                                  ......Petitioner.
                              Versus
    State of Himachal Pradesh & ors.                  .....Respondents.



    Coram                   r         to
    The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
    The Hon'ble Mr. Justice Anoop Chitkara, Judge.

    Whether approved for reporting? 1


    For the petitioner        :      Mr. Adarsh K. Vashista, Advocate.

    For the respondents       :      Mr. Vikas Rathore, Mr. Hemanshu
                                     Mishra, Addl. AGs with Mr. Manoj
                                     Bagga, Asstt. AG for respondents No.




                                     1 and 4.





                                     Mr. P.D. nanda, Advocate, for
                                     respondent No. 2.

                                     Mr. Gaurav Sharma, Advocate, for





                                     respondent No. 3.


    Dharam Chand Chaudhary, Judge (Oral)

Notice. Mr. Vikas Rathore, learned Additional Advocate General, Mr. P.D. Nanda and Mr. Gaurav Sharma, Advocates, appear and accept service of notice on behalf of 1 Whether the reporters of the local papers may be allowed to see the Judgment? yes.

respondent Nos. 1 and 4, respondent No. 2 and respondent No. 3, respectively.

.

2. The limited prayer with which the petitioner has approached this Court is a direction sought to be passed against the respondents to transfer the record of O.A. No. 2477 of 2018, which was filed and pending in the erstwhile Himachal Pradesh Administrative Tribunal, the day when the same abolished, to the files of this Court.

3. Heard.

r to Mr. Adarsh K. Vashista, Advocate, counsel for the petitioner and Mr. Vikas Rathore, learned learned Additional Advocate General, Mr. P.D. Nanda and Mr. Gaurav Sharma, Advocates for the respective respondents.

4. Considering the limited grievance of the petitioner, the writ petition is disposed of with a direction to the respondents (Officer on special duty posted in the Erstwhile Administrative Tribunal) to transfer the record of O.A. No. 2477 of 2018 to this Court within a week on the receipt of copy of this judgment.

(Dharam Chand Chaudhary), Judge.

                                          (Anoop Chitkara),
    November 25, 2019,                          Judge.
         ( vs)




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