Himachal Pradesh High Court
Baldev Chand Saini vs State Of H.P. And Others on 21 March, 2015
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
CWP No. 969 of 2013-G.
Date of decision: 21.03.2015.
Baldev Chand Saini .....Petitioner.
Versus
State of H.P. and others .....Respondents.
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?1
For the Petitioner : Mr.Sat Parkash, Advocate vice
Mr.Naveen K.Bhardwaj, Advocate.
For the Respondents : Ms.Meenakshi Sharma and
Mr.Rupinder Singh, Additional
Advocate Generals.
Tarlok Singh Chauhan, J. (Oral) .
It is represented by learned vice counsel appearing for the petitioner that this case is squarely covered by the judgment passed by the Hon'ble Supreme Court in State of Punjab and others etc. versus Rafiq Masih (White Washer) etc. JT 2015 (1) SC 95.
2. This aspect of the matter is required to be considered by the respondents. Accordingly, this writ petition itself is directed to be treated as representation to the respondent No. 2 in light of the averments made therein and also taking into consideration the judgment passed by the Hon'ble Supreme Court in Rafiq Masih's case supra and make a decision within a period of six weeks from today. Whether the reporters of the local papers may be allowed to see the Judgment?Yes ::: Downloaded on - 15/04/2017 17:50:44 :::HCHP 2
3. Needless to say that the order shall be a speaking one. In the event of order being against the petitioner, he is at liberty to .
approach the Court of a competent jurisdiction for the redressal of his grievances.
4. Petition stands disposed of in the aforesaid terms so also the pending application, if any.
March 21, 2015.
(krt) r to (Tarlok Singh Chauhan),
Judge.
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