Himachal Pradesh High Court
State Of Himachal Pradesh & Another vs Sh. Ravinder Kumar Sharma & Others on 7 December, 2016
Bench: Chief Justice, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 1200 of 2016
Date of decision: 07.12.2016
.12.2016
.
State of Himachal Pradesh & another .....Petitioners
Versus
Sh. Ravinder Kumar Sharma & others ....Respondents
___________________________________________________
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
of
The Hon'ble Mr. Justice Sandeep Sharma,
Sharma, Judge
Whether approved for reporting?1
____________________________________________
For the petitioners :
rt Mr. Anup Rattan and Mr. Romesh
Verma, Additional Advocate
Generals with Mr. J.K. Verma,
Deputy Advocate General.
For the respondents: Mr. K.D. Sood, Senior Advocate with
Mr. Mukul Sood, Advocate.
Mansoor Ahmad Mir, Chief Justice (Oral)
It is stated that main petition, i.e. T.A. No. 1804 of 2015 is pending before the Himachal Pradesh State Administrative Tribunal, Shimla, for short 'the Tribunal' and the pleadings are complete in the said petition.
2. The present writ petition is outcome of the interim directions dated 24.12.2015, made by the Tribunal in the aforesaid main petition.
1Whether the reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 21:41:43 :::HCHP -2-3. We deem it proper to dispose of this writ petition by requesting the Tribunal to decide the main .
petition, finally by or before 10th January, 2017.
4. Parties are directed to cause appearance before the Tribunal on 14.12.2016.
5. The interim directions dated 24.12.2015, supra of shall remain in force till 10th January, 2017.
6. rt The writ petition is disposed of, as indicated above, alongwith pending applications.
Copy dasti.
(Mansoor Ahmad Mir) Chief Justice.
December 7, 2016 (Sandeep Sharma)
Sharma)
(hemlata) Judge.
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