Himachal Pradesh High Court
Dr.Sunil Kumar Chandel & Ors vs . State Of H.P. & Ors on 22 August, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Dr.Sunil Kumar Chandel & Ors Vs. State of H.P. & Ors CWP No.5651 of 2023 .
22.08.2023 Present: Mr. Sunny Dhatwalia, Advocate, for the petitioners.
Mr. Anup Rattan Advocate General with Mr. Y.P.S.Dhaulta & Mr. Varun Chandel, Additional Advocates General, Mr. Sumit Sharma, Deputy Advocates General and Mr. Rajat Chauhan, of Law Officer, for respondents No. 1 and 2.
CWP No.5651 /2023 & CMP No. 10884/2023 rt Notice. Mr. Sumit Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No.1 and 2. Notice be issued to respondent No.3, returnable for 26.09.2023, on taking steps within four days.
Let the respondents explain as to why payment of commuted amount in terms of Annexure P-2 is not being made to the petitioners and the reasons for not releasing revised pensionary benefits in their favour.
Reply on behalf of appearing respondents be filed before the next date.
List on 26.09.2023.
Jyotsna Rewal Dua Judge August 22, 2023 (R.Atal) ::: Downloaded on - 22/08/2023 20:36:20 :::CIS