Himachal Pradesh High Court
Daleep Singh vs State Of Himachal Pradesh And Ors on 1 September, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 2215 of 2016
Date of decision: 01.09.2016
Daleep Singh ...Petitioner.
.
Versus
State of Himachal Pradesh and Ors. ...Respondents.
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Sandeep Sharma, Judge.
of
Whether approved for reporting?
For the petitioner: Mr. Daleep Singh Kaith, Advocate.
For the respondents:
rt Mr. Shrawan Dogra, Advocate
General with Mr. Anup Rattan, Mr.
Romesh Verma & Mr. Varun Chandel,
Additional Advocate Generals and
Mr. Kush Sharma, Deputy Advocate
General.
Mansoor Ahmad Mir, Chief Justice (Oral)
Mr. Varun Chandel, learned Additional Advocate General stated at the Bar that the selection process, subject matter of the writ petition, stands already cancelled and the copy of the same was made available to the writ petitioner.
His statement is taken on record.
2. In view of the above, the writ petition has become infructuous. Accordingly, the same is dismissed as such along ::: Downloaded on - 15/04/2017 21:07:14 :::HCHP 2 with all pending applications. However, the petitioner is at liberty to seek appropriate remedy.
Copy dasti.
.
(Mansoor Ahmad Mir), Chief Justice.
( Sandeep Sharma ), Judge.
1st September, 2016 of (Rajni/manjit) rt ::: Downloaded on - 15/04/2017 21:07:14 :::HCHP