Himachal Pradesh High Court
Anju Kumari vs State Of Himachal Pradesh And Another on 26 June, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No.1766 of 2020
Decided on: 26th June, 2020
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Anju Kumari .....Petitioner
Versus
State of Himachal Pradesh and another ......Respondents
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Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
1 Whether approved for reporting?
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For the petitioner: Mr. Naveen Kumar Bhardwaj,
r Advocate, through video conferencing.
For the respondents: Mr. Ashok Sharma, Advocate General,
with Mr. Vinod Thakur and Mr. Desh
Raj Thakur, Additional Advocates
General and Mr. Bhupinder Thakur,
Deputy Advocate General, through
video conferencing..
Tarlok Singh Chauhan, Judge (Oral)
Learned counsel for the petitioner fairly submits that since his client has been adjusted at Government Central Primary School Baldwara, Education Block Gopalpur-II, District Mandi, the instant petition is rendered infructuous and disposed of accordingly alongwith pending miscellaneous application(s), if any.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge June 26, 2020 (Himalvi/Mukesh) 1 Whether reporters of Local Papers may be allowed to see the judgment?
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