S.C. KAINTHLA Vs. STATE OF H.P.

JUDGEMENT

(1.) Initially, on 5/9/2018 cases captioned hereinabove came to be listed before a Bench comprising of Justice Dharam Chand Chaudhary and Justice Vivek Singh Thakur, JJ., however, on that day Justice Vivek Singh Thakur, J. recused. Careful perusal of subsequent orders dtd. 13/9/2018 and 14/9/2018 passed by Division Bench suggest that two Hon'ble Judges; namely; Justice Chander Bhushan Barowalia and Justice Ajay Mohan Goel, JJ. have also recused.

(2.) On 2/11/2018, matter came to be listed before this Division Bench. However, on that day learned counsel representing respondents No.3 and 4 stated that his clients have exception to this matter being heard by one of us (Justice Sandeep Sharma,J.) because the petitioners have not only relied upon the report, co-authored by him, but, have also sought implementation of the same.

(3.) On 16/11/2018, learned counsel representing respondents No.3 and 4 again reiterated his aforesaid submission and accordingly this Court directed him to file written objections, if any, to this effect. Pursuant to aforesaid order, aforesaid respondents have filed their affidavits, which are verbatim same. It would be profitable to take note of contents of one of the affidavits.