Himachal Pradesh High Court
Babli Devi vs Himachal Pradesh Subordinate Services ... on 11 June, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWPOA No.5618 of 2019.
.
Date of decision: 11.06.2020.
Babli Devi .....Petitioner.
Versus
Himachal Pradesh Subordinate Services Selection
Board, Hamirpur and others
Coram
r to
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
.....Respondents.
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 No
For the Petitioner : Mr. Onkar Jairath, Advocate,
through video conferencing.
For the Respondents: Mr. Sanjeev Kumar,
Advocate, for respondent
No.1.
Mr.Ashok Sharma, Advocate
General with Mr. Ranjan
Sharma, Mr. Vikas Rathore,
Mr. Desh Raj Thakur,
Additional Advocate
Generals and Mr. Bhupinder
Thakur, Deputy Advocate
General, for respondents
No. 2 and 3, through video
conferencing.
COURT PROCEEDINGS CONVENED THROUGH VIDEO
CONFERENCE.
1
Whether the reporters of the local papers may be allowed to see the Judgment?Yes
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2
Tarlok Singh Chauhan, Judge (Oral)
.
It is fairly represented by learned counsel for the petitioner that the present petition has lost its efficacy with passage of time as the petitioner has been selected and appointed in the subsequent selection process. His statement is taken on record.
2. Accordingly, the petition is disposed of as having been rendered infructuous, so also the pending application(s), if any.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 11th June, 2020.
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