Himachal Pradesh High Court
Harish Kumar vs State Of Himachal Pradesh And Others on 17 November, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 4432 of 2015
Decided on: 17.11.2015
.
Harish Kumar ...Petitioner.
Versus
State of Himachal Pradesh and others ...Respondents.
of
Coram
rt
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?
For the petitioner: Mr. Raman Parashar, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate General,
with Mr. Anup Rattan & Mr. Romesh
Verma, Additional Advocate Generals,
and Mr. J.K. Verma, Deputy Advocate
General.
Mansoor Ahmad Mir, Chief Justice (Oral)
CMP No. 11500 of 2015
Leave granted. The application is disposed of.
CWP No. 4432 of 20152. The writ petitioner has invoked the jurisdiction of ::: Downloaded on - 15/04/2017 19:21:14 :::HCHP : 2 : this Court by the medium of instant writ petition seeking writ of mandamus commanding the respondents to appoint him on .
compassionate grounds.
3. Issue notice. Mr. Romesh Verma, learned Additional Advocate General, waives notice on behalf of the respondents.
of
4. Without marshalling the facts and merits of the case, we deem it proper to dispose of this writ petition at this stage by rt directing the respondents to examine the case of the writ petitioner for appointment on compassionate grounds as per the Rules/policy occupying the field read with the judgments made by this Court and make a decision within six weeks.
5. The writ petition is disposed of accordingly alongwith all pending applications.
(Mansoor Ahmad Mir) Chief Justice (Tarlok Singh Chauhan) Judge November 17, 2015 ( rajni ) ::: Downloaded on - 15/04/2017 19:21:14 :::HCHP