Himachal Pradesh High Court
People For Responsible Governance vs . State Of H.P. & Others on 4 August, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
People for Responsible governance vs. State of H.P. & others CWP No.1686 of 2018 .
04.08.2022 Present: Mr. Rajnish Maniktala, Senior Advocate with Mr.Naresh Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for respondent No.1.
Mr. Inder Sharma, Advocate, for respondent No.6.
None for respondent Nos.2, 4 and 5.
CMP No.10517 of 2022 The application is filed for bringing on record copy of letter dated 17.09.2020. The application is allowed and the same is ordered to be taken on record. Application to stand disposed of.
CWP No.1686 of 2018The learned Additional Advocate General seeks and is granted three weeks' time to file reply-affidavit. The reply-
affidavit shall also respond to the contentions raised by respondent No.2-H.P. Public Service Commission.
Stand over for four weeks.
( A.A. Sayed ) Chief Justice ( Jyotsna Rewal Dua ) Judge August 04, 2022 (vt) ::: Downloaded on - 04/08/2022 20:10:54 :::CIS