Himachal Pradesh High Court
Bisha Devi vs State Of Hp And Others on 1 June, 2017
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 1062 of 2012.
Decided on: 1.6.2017.
Bisha Devi ....Petitioner.
.
Versus
State of HP and others ... Respondents.
................................................................................................
Coram
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1 No.
For the petitioner. : Mr. A.K. Gupta, Advocate.
For respondents. : Mr. Vikram Thakur, Dy. Advocate General.
Ajay Mohan Goel, J (Oral)
Admittedly as the issue raised in the present petition is a service matter, the petition is permitted to be withdrawn with liberty to the petitioner to seek appropriate remedy before the appropriate forum, as prayed for. It goes without saying that in case petitioner faces the difficulty of limitation, then the time which has been spent by petitioner while pursuing the present petition shall be taken into consideration by the appropriate authority while computing the limitation.
Writ petition is dismissed as withdrawn, so also pending miscellaneous application if any.
(Ajay Mohan Goel) Judge 1st June, 2017.
(Guleria) 1 Whether reporters of the local papers may be allowed to see the judgment?
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