Himachal Pradesh High Court
Dharmender Singh vs State Of H.P. & Others on 24 October, 2019
Bench: L. Narayana Swamy, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 2993 of 2019.
Decided on: 24th October, 2019
.
Dharmender Singh ......Petitioner.
Versus
State of H.P. & others ....Respondents.
Coram
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge
Whether approved for reporting?1 No.
For the Petitioner
For the respondents :
r to
: Mr. A.K. Gupta, Advocate.
Mr. Ashok Sharma, A.G.
with Mr. J.K. Verma, Addl.
A.G for the respondent-
State.
Dharam Chand Chaudhary, J. (Oral).
Notice. Mr. J.K. Verma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondent-State.
2. The limited prayer with which the petitioner has approached this Court is a direction sought to be passed against the respondents to transfer the records of Original Application Nos. 505 of 2018, 18 of 2019 and 506 of 2018, which were 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 25/10/2019 20:25:29 :::HCHP 2filed and pending in the erstwhile Himachal Pradesh Administrative Tribunal on the day when the same abolished to the files of this Court.
.
3. Heard learned counsel for the petitioner and learned Additional Advocate General for the respondent-State.
4. Considering the limited grievance of the petitioner, the writ petition is disposed of with a direction to the Officer on Special Duty posted in the erstwhile Administrative Tribunal to transfer the records of Original Application Nos. 505 of 2018, 18 of 2019 and 506 of 2018 to this Court within two weeks on receipt of a copy of this judgment.
(L. Narayana Swamy) Chief Justice (Dharam Chand Chaudhary) Judge.
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