Himachal Pradesh High Court
Piar Singh vs State Of H.P. And Others on 21 March, 2015
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
CWP No. 1070 of 2013.
Date of decision: 21.03.2015.
Piar Singh .....Petitioner.
Versus
State of H.P. and others .....Respondents.
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?1No
For the Petitioner : Mr.Mehar Chand, Advocate.
For the Respondents : Ms.Meenakshi Sharma and
Mr.Rupinder Singh, Additional
Advocate Generals.
Tarlok Singh Chauhan, J. (Oral) .
It is represented by learned counsel for the petitioner that this case is squarely covered by the Division Bench judgment of this Court in CWP No.2735 of 2010 titled as Rakesh Kumar versus State of H.P. and others decided on 28.07.2010.
2. This aspect of the matter is required to be considered by the respondents. Accordingly, this writ petition itself is directed to be treated as representation to the respondent No. 2 in light of the averments made therein and also taking into consideration the judgment passed by this Court in Rakesh Kumar's case supra and make a decision within a period of six weeks from today.
3. Needless to say that the order shall be a speaking one. In the event of order being against the petitioner, he is at liberty to Whether the reporters of the local papers may be allowed to see the Judgment?Yes ::: Downloaded on - 15/04/2017 17:50:43 :::HCHP 2 approach the Court of a competent jurisdiction for the redressal of his grievances.
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4. Petition stands disposed of in the aforesaid terms so also the pending application, if any.
March 21, 2015. (Tarlok Singh Chauhan), (krt) Judge.
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