Himachal Pradesh High Court
Meera Walia vs State Of H.P. & Others on 3 December, 2019
Bench: Dharam Chand Chaudhary, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 3691 of 2019-J
.
Date of Decision :December 3 , 2019
Meera Walia ....Petitioner
Versus
State of H.P. & others. ...Respondents
Coram:
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No.
For the petitioner : Mr. Hamender Singh Chandel, Advocate,
for the petitioner.
For the respondents : Mr. Ashok Sharma, Advocate General with
M/s Narender Guleria & Himanshu Mishra,
Addl. AGs and Mr. Manoj Bagga, Asst.
A.G. for respondents No. 1 and 2.
Mr. Vikrant Thakur, Advocate, for
respondent No. 3.
Dharam Chand Chaudhary, Judge (Oral)
Notice. Mr. Himanshu Mishra, learned Addl. Advocate General, appears and accepts service of notice on behalf of respondents No. 1 and 2 and Mr. Vikrant Thakur, learned Counsel accepts the same for respondent No. 3.
2. In this writ petition the communication dated 19.04.2017 (Annexure P/7) and communication dated 20.07.2017 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 10/12/2019 20:25:38 :::HCHP 2(Annexure P/8) have been sought to be quashed and set aside and the petitioner to be held entitled to the payment of .
emoluments in terms of Regulation 11-A of the Himachal Pradesh Public Service Commission (Members) Regulations, 1974.
3. Learned counsel representing the petitioner submits that the issue in this writ petition and the law point raised are squarely covered in favour of the petitioner vide judgment dated October 16, 2019, passed in CWP No. 1096 of 2019, titled Dr. Man Singh vs. State of H.P. & others and its connected matters by Principal Division bench of this Court. If that be so, there is no need to advert to the given facts and circumstances and also law point raised and the writ petition is disposed of with a direction to the respondent to extend the same benefit to the petitioner as given to Dr. Man Singh and others in terms of the judgment cited supra, in case the same has attained finality.
With these observations, the writ petition stands disposed of, so also the pending application(s), if any.
(Dharam Chand Chaudhary), Judge.
December 3 , 2019 (PK) (Anoop Chitkara), Judge.
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