BHUSHAN KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THESE writ petitions take exception to the order passed by the Additional Chief Secretary (Cooperative), to the Government of Himachal Pradesh, dated 24th August, 2013 in Appeal No.Coop.E(1)7/2013. The petitioners had filed an application before the Registrar for issuing direction, which the Registrar accepted and passed certain orders thereon. However, the private respondents preferred appeal before the Government of Himachal Pradesh, which appeal has been decided by the Additional Chief Secretary vide impugned order.

(3.) THE argument of the petitioners that the respondents are resorting to measures to defeat the interim order passed by this Court in CWP No.4964 of 2011, in our opinion, is ill-advised. The fact that the respondents intend to increase the number of trucks does not mean that they would get additional supply of goods to be transported than the one specified in the interim order passed by this Court. This Court has already clarified that the respondents would be entitled for 70% of the transportation work and the petitioners would get the balance 30% of the transportation work.