Himachal Pradesh High Court
Smt. Anu Mahindru vs State Of Himachal Pradesh & Others on 19 May, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 8337 of 2014
a/w CWPs No. 8338, 8340,
8341, 8350 to 8353 of 2014
.
Decided on: 19.05.2015
1. CWP No. 8337 of 2014
Smt. Anu Mahindru ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
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2. CWP No. 8338 of 2014
Sh. Ajay Lotheta
r ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
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3. CWP No. 8340 of 2014
Sh. Rajesh Chauhan ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
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4. CWP No. 8341 of 2014
Dr. Shyam Chand ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
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5. CWP No. 8350 of 2014
Sh. Balvir Singh ...Petitioner.
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Versus
State of Himachal Pradesh & others ...Respondents.
.
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6. CWP No. 8351 of 2014
Sh. Akshay Bhardwaj ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
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7. CWP No. 8352 of 2014
Sh. Praveen Kumar Sharma r to
Versus
...Petitioner.
State of Himachal Pradesh & others ...Respondents.
........................................................................................................................
8. CWP No. 8353 of 2014
Sh. Sunil Kumar ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting? Yes.
For the petitioner(s): Mr. M.L. Sharma, Senior Advocate, with
M/s. B.L. Soni & Aman Parth Sharma,
Advocates.
For the respondents: Mr. Shrawan Dogra, Advocate General, with
Mr. Anup Rattan & Mr. Romesh Verma,
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Additional Advocate Generals, and Mr. J.K.
Verma, Deputy Advocate General, for
respondent No. 1.
.
Mr. J.L. Bhardwaj, Advocate, for
respondents No. 2 and 3.
Mansoor Ahmad Mir, Chief Justice (Oral)
Mr. B.L. Soni, learned counsel for the writ petitioners stated at the Bar that respondents No. 2 and 3 have filed reply in CWP No. 8337 of 2014 and prayed that all these writ petitions may be disposed of in terms of the reply contained in para 14 (I to IX), with all just exceptions, with a direction to respondents No. 2 and 3 to do the needful within four weeks. His statement is taken on record.
2. Mr. J.L. Bhardwaj, learned counsel for respondents No. 2 and 3, stated at the Bar that he is not averse to the said proposition, however, sought three months' time to do the needful. His statement is also taken on record.
3. Keeping in view the submissions made, we deem it proper to dispose of these writ petitions in terms of para 14 (I to IX) (supra) of the reply filed by respondents No. 2 and 3, with all just exceptions, with a direction to do the needful within eight weeks and report compliance before the Registrar (Judicial).
4. The writ petitions are disposed of accordingly alongwith ::: Downloaded on - 15/04/2017 18:12:32 :::HCHP -: 4 :- all pending applications.
Copy dasti.
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(Mansoor Ahmad Mir) Chief Justice (Tarlok Singh Chauhan) Judge May 19, 2015 ( rajni ) r to ::: Downloaded on - 15/04/2017 18:12:32 :::HCHP