Himachal Pradesh High Court
The State Of Himachal Pradesh& Ors. ... vs Arun Kumar on 13 May, 2015
Bench: Sanjay Karol, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CMP(M) No. 234 of 2015.
.
Decided on: May 13, 2015.
The State of Himachal Pradesh& ors. ....Review Petitioners.
Versus
Arun Kumar. ......... Respondent.
Coram
The Hon'ble Mr. Justice Sanjay Karol, J.
The Hon'ble Mr. Justice Dharam Chand Chaudhary, J.
Whether approved for reporting?1
For the Petitioners : Mr. R.S. Verma, Addl. AG with Mr.
J.S. Guleria, Asstt. AG.
For the respondent : None.
Sanjay Karol, J. (Oral)
There is delay of more than 289 days, which in our considered view, remains unexplained by the petitioners. Specifically each day's delay has not been explained. Even though no mathematical explanation of each day's delay is required to be furnished, but however, there must be some reasonable explanation forthcoming, which we find to be lacking in the instant case.
1Whether the reporters of the local papers may be allowed to see the Judgment? yes.
::: Downloaded on - 15/04/2017 18:10:12 :::HCHP 22. Even on merits we do not find any reason to interfere with the judgment. In the reference itself, the date of termination of service of .
the respondent herein, was mentioned to as 1.10.1998. The Tribunal has only answered the reference in favour of the respondent, in terms thereof.
Even the Law department was of the view that no interference with the impugned order dated 14.3.2014 is warranted, yet the petitioners were insistent in filing the present petition without any justifiable reason or cause. There is neither any illegality or any perversity with the judgment in question. As such, present petition is devoid of merits. Hence dismissed.
(Sanjay Karol), Judge.
(Dharam Chand Chaudhary) Judge.
May 13, 2015, (vs) ::: Downloaded on - 15/04/2017 18:10:12 :::HCHP