Himachal Pradesh High Court
Sant Ram Chauhan & Another vs Union Of India & Others on 2 January, 2017
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 3264 of 2016
Date of decision: 02.01.2017
.
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Sant Ram Chauhan & another .....Petitioners
Versus
Union of India & others ....Respondents
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Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
of
The Hon'ble Mr. Justice P.S. Rana,
Rana, Judge.
Judge.
Whether approved for reporting?1
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For the petitioners : Mr. Adarsh K. Vashista, Advocate.
For the respondents:
rt Mr. Ashok Sharma, Assistant
Solicitor General of India with Mr.
Ajay Chauhan, Advocate, for
respondent No. 1.
Mr. K.D. Sood, Senior Advocate with
Mr. Sanjeev Sood, Advocate, for
respondents for 2 to 4.
Mansoor Ahmad
Ahmad Mir, Chief Justice (Oral)
CMP No. 10871 of 2016.
Leave granted. The application is disposed of.
CWP No. 3264 of 2016.
2016.
2. By the medium of this writ petition, the petitioners have sought writ of mandamus commanding the respondents to place before this Court the proceedings and recommendations made by the Committee appointed by respondent No. 2 and also sought writ of certiorari for quashment of order dated 15.06.2016 (Annexure P-4).
1Whether the reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 21:50:57 :::HCHP -2-3. It is a moot question-whether this writ petition is maintainable?
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4. At this stage, learned Counsel for the petitioners stated at the Bar that he may be permitted to withdraw the writ petition with liberty to file a representation before respondent No. 2 and respondent No. of 2 may be directed to decide the same in a time bound manner. rt
5. In the given circumstances, we deem it proper to dispose of this writ petition by providing that the petitioners are at liberty to file a representation before respondent No. 2 within one week from today, and respondent No. 2 is directed to examine and make a decision thereon, as per the rules occupying the field, within six weeks, thereafter.
6. Accordingly, the writ petition is disposed of alongwith pending applications.
Copy dasti.
(Mansoor Ahmad Ahmad Mir) Chief Justice.
January 2, 2017 (P.S. Rana)
Rana)
(hemlata) Judge.
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