ANAND MOUDGIL Vs. JAGDISH CHANDAR SHARMA

JUDGEMENT

(1.) CWP No. 3473 of 2013?H filed by the petitioner was disposed of by this Court on 15th July, 2014 with a direction to the first respondent, namely, Chairman of the State Transport Authority, Himachal Pradesh, to decide the petitioner's application afresh in the light of the decision cited in para 2 of the said order.

(2.) Government of Himachal Pradesh vide Notification dated 10th July, 2013 had constituted the State Transport Authority comprising Principal Secretary/ Secretary (Transport) as its Chairman, besides two official and three non?official members.

(3.) It appears that the then Additional Chief Secretary (Transport) passed a speaking order dated 17 th September, 2014 (Annexure P?8) in compliance to the order dated 15th July, 2014 of this Court, referred to above. It further appears from some of the letters on record that the said order was neither conveyed to the petitioner nor to the Department of Transport.