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Judgment
6 paragraphs · 109 words
Sandeep Sharma, J
1.
By way of present petition filed under Art. 227 of the Constitution of India, petitioners have sought a direction to transfer the OA No. 5914 of 2017
titled Ram Singh vs. State of HP and others, to this Court from erstwhile Himachal Pradesh Administrative Tribunal.
2.
Having taken note of the fact that entire record of erstwhile Himachal Pradesh Administrative Tribunal stands transferred to this Court, there is no
merit in the present petition and accordingly same is dismissed as withdrawn.
However, Registry is directed to ensure that the case at hand is re-registered as CWPOA and listed before the Court at an early date.