Himachal Pradesh High Court
Dal Bahadur vs The State Of H.P. And Ors on 23 February, 2015
Bench: Sanjay Karol, P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 1160 of 2015-F
.
Date of decision : 23.2.2015
Dal Bahadur ....Petitioner
Versus
The State of H.P. and ors. ...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. A.K. Gupta, Advocate.
For the Respondents : Mr. B.S. Parmar & Mr. Ashok
Chaudhary, Addl. A.Gs. and Mr.
Vikram Thakur, Dy. A.G..
Sanjay Karol, Judge (Oral)
The only grievance which is made out by the petitioner is that arrears in terms of order dated 3.12.2013 (Annexure P-1) have yet not been released to him.
2. No other point is urged. Learned counsel for the petitioner submits that petition can be disposed of directing the respondents to consider petitioner's case.
Whether reporters of Local Papers may be allowed to see the judgment?
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3. Leaving the questions of law open, we dispose of .
the present writ petition with a direction to the respondents to release the arrears in terms of Clause-2 of order dated 3.12.2013 (Annexure P-1), within a period of three months from the date of production of certified copy of this order.
4. With the aforesaid observations, present petition stands disposed of, so also pending application(s), if any.
(Sanjay Karol)
r Judge
(P.S. Rana)
February 23, 2015 Judge
(pankaj)
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