Himachal Pradesh High Court
Jeevan Lal & Another vs Shri Tarun Kapoor & Others on 2 August, 2017
Author: Sanjay Karol
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA COPC No.130 of 2017 Date of Decision : August 2, 2017 .
Jeevan Lal & another ...Petitioners versus Shri Tarun Kapoor & others ...Respondents.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice. The Hon'ble Mr. Justice Sandeep Sharma, Judge.
For the Petitioners : Mr. Naresh Verma, Advocate. For the Respondents : Mr. Shrawan Dogra, Advocate General, with Mr. Anoop Rattan & r Mr. Romesh Verma, Additional Advocates General.
Sanjay Karol, ACJ Shri A.C. Sharma, Principal Chief Conservator of Forests (PCCF) (Finance and Planning), holding the charge of PCCF, is present in person.
2. From the affidavit so filed in the Registry, copy whereof is shown to us in Court, it is evident that steps for compliance of directions contained in the judgment dated 5.11.2014, passed by a Division Bench of this Court in CWP No.8140/2014, titled as Jeevan Lal & another v. State of H.P. & others, have now been taken.
Petitioners stand reinstated with seniority and continuity ::: Downloaded on - 03/08/2017 23:57:05 :::HCHP ...2...
in service. Matter with regard to their regularization is pending with the Finance Department, Government of Himachal Pradesh, for its concurrence, and the same is .
likely to be decided favourably, within a period of two months from today.
3. As such, we close the present proceedings, reserving liberty to the petitioners to revive the same, if need so arises subsequently.
Pending application(s), if any, also stand disposed of.
( Sanjay Karol ),
Acting Chief Justice
( Sandeep Sharma ),
August 2, 2017(sd) Judge.
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