Himachal Pradesh High Court
Anil Kumar Sharma vs Himachal Road Transport Corporation ... on 3 March, 2015
Bench: Sanjay Karol, P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.1555 of 2015-D
Date of decision : 3.3.2015
.
Anil Kumar Sharma ... Petitioner.
Versus
Himachal Road Transport Corporation and another
... Respondents.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice P.S. Rana, Judge.
Whether approved for reporting?1 No.
For the Petitioner : Mr. Shivendra Singh, Advocate.
For the Respondents : Mr. Raman Jamalta, Advocate.
Sanjay Karol, Judge (Oral)
In view of the provisions of Administrative Tribunal Act, learned counsel for the petitioner does not press the present petition, reserving liberty to seek recourse to appropriate remedy in accordance with law, including filing a representation to appropriate authorities, bringing out the circumstances, under which, his case is allegedly covered by the judgment rendered by this Court in CWP No.3050/2014, titled as Nek Ram vs. State of Himachal Pradesh and others, on 17.7.2014.
2. Liberty granted.
Whether reporters of Local Papers may be allowed to see the judgment?
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3. As and when any such request is received, we are hopeful that the appropriate authority shall take .
appropriate action expeditiously, in accordance with law, preferably within six weeks.
With the aforesaid observations, petition stands disposed of, so also pending application(s), if any.
(Sanjay Karol), Judge.
r (P.S. Rana),
March 3, 2015 (KS) Judge.
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