Himachal Pradesh High Court
Neel Kamal vs . Hrtc on 17 July, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya
CWP No. 2210/202217.7.2023 Present: Mr. Mohan Singh, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondents.
Perusal of the reply would go to indicate that after receipt of inquiry report, the disciplinary authority had issued show cause notice to the petitioner to impose one of the major penalties as he was found to be absent from duties w.e.f. 18.10.2011 to 18.4.2016. However, what happened thereafter has not been reflected anywhere in the reply so filed by the respondents. After all, it is more than 10 years that the show cause notice had been issued.
Let supplementary affidavit be filed by the respondents within one week from today.
List on 31.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.7.2023 (pankaj) ::: Downloaded on - 17/07/2023 20:39:23 :::CIS