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Ramesh Chand Chauhan vs State Of H.P. & Another

High Court Of Himachal Pradesh · Decided on 13 October 2020 · Citation: (2020) 10 SHI CK 0127

HON’BLE JUDGES
Ajay Mohan Goel, J
RESULT
Disposed Of
CASE NUMBER
CWPOA No. 656 Of 2019
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Judgment

12 paragraphs · 358 words

Ajay Mohan Goel, J

1.

By way of this petition, the petitioner has, inter alia, prayed for the following reliefs:­

"(a) to issue a writ of certiorari or direction in nature thereof, quashing the impugned order dated 16.04.2011 being Annexure P­4 of the writ petition, qua the private respondent, as unconstitutional and illegal and contrary to the law;

(b) to issue a writ of mandamus, appropriate writ, order or direction in nature thereof directing the respondent No.1 to promote the petitioner's as Deputy Director of Elementary Education with effect from 16/04/2011 with all consequential benefits and interest @ 18% pa;

(c) to issue an appropriate writ, order or direction in nature thereof to give full justice to the petitioners in the circumstances of the case and may pass such further writ, order or orders as this Hon'ble Court may deem fit, proper, just and expedient in the circumstances of the case; and

(d) to award the costs of this writ petition to the petitioner".

2.

When the matter was taken up on 13.08.2020, the following order was passed:­

"As per report of the Registry, respondent No.2 stans served. As no one is appearing on his behalf, said respondent is ordered to be proceeded against ex parte.

Mr. Prem P. Chauhan, learned Counsel for the petitioner submits that before the matter is taken up for consideration, respondent­State may be directed to have current instructions with regard to the status of the petitioner as well as the private respondent, in terms of the stand taken by it in the reply. Ordered accordingly.

As prayed for, list on 15.09.2020, on which date, learned Additional Advocate General shall apprise the Court about latest status vis­a­vis the petitioner and private respondent".

3.

Today, learned Additional Advocate General, on instructions, informed the Court that both the petitioner as well as private respondent stand superannuated from service and the petitioner in fact was given placement against the post of Deputy Director, Education, vide Notification dated 20.11.2013. His statement is taken on record.

4.

In view of the above, present petition stands disposed of, as prayed for. Pending miscellaneous application, if any, also stand disposed of.