Himachal Pradesh High Court
Sushil Chand Katoch And Others vs Himachal Pradesh Staff Selection ... on 25 October, 2019
Bench: L. Narayana Swamy, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CMPMO No. 564 of 2019
.
Decided on: 25.10.2019
Sushil Chand Katoch and others ...Petitioners
Versus
Himachal Pradesh Staff Selection Commission ...Respondents
and another
Coram
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting?1
For the petitioners: Mr. Bipin C. Negi, Senior Advocate,
with Mr. Nitin Thakur, Advocate.
For the respondents: Mr. R.K. Negi, Advocate, for
respondent No. 1.
Mr. Ashok Sharma, Advocate General,
with Ms. Ritta Goswami, Additional
Advocate General, for respondent No.
2.
L. Narayana Swamy, Chief Justice. (Oral)
The limited prayer with which the petitioners have come up is to direct the Administrative Tribunal to transfer the case file pending before it to the file of this Court.
1Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 26/10/2019 20:25:03 :::HCHP 22. Heard Mr. Bipin C. Negi, learned Senior Counsel for the petitioners. Mr. R.K. Negi, Advocate, and Ms. Ritta .
Goswami, learned Additional Advocate General, accept notice for respondent No. 1 and respondent No. 2, respectively.
3. Considering the limited grievance of the respondent (Officer r onto petitioners, the petition is disposed of with a direction to the Special Duty posted in the Administrative Tribunal) to transfer O.A. No. 4966 of 2017 to this Court within two weeks on receipt of a copy of this order.
(L. Narayana Swamy) Chief Justice (Dharam Chand Chaudhary) Judge October 25, 2019 ( rajni ) ::: Downloaded on - 26/10/2019 20:25:03 :::HCHP