Himachal Pradesh High Court
Naklesh Kumar vs . State Of H.P. & Ors. on 24 June, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Naklesh Kumar vs. State of H.P. & ors.
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CWP No. 4017/202224.6.2022 Present: Mr. Sanjeev K. Suri, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for respondents No. 1 to 5.
CWP No. 4017/2022Notice.
r Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of respondents No. 1 to 5. Issue dasti notice to respondent No.6, returnable for 1.7.2022, on taking steps during the course of the day.
CMP No. 7952/2022Notice in the aforesaid terms. The result only qua the post in question, if not already declared, be not declared till the next date of hearing.
CMP No. 7953/2022The application is disposed of with a direction to the petitioner/applicant to file translated copies of Annexures in question, before the next date of hearing.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 25/06/2022 20:03:20 :::CIS