Himachal Pradesh High Court
Nita Ram vs . State Of H.P. & Others on 1 September, 2022
Bench: Sabina, Sushil Kukreja
Nita Ram Vs. State of H.P. & others CWP No. 6049 of 2022 .
01.09.2022 Present: Mr. Daleep Chand, Advocate, for the petitioner.
Mr. Ashwani Sharma, Additional Advocate General for the respondents. CMP No. 12082 of 2022 For the reasons stated therein, the application is allowed. The applicant-petitioner, at this stage, is exempted from filing English translated copies of documents in issue. However, the same be filed within four weeks.
CWP No. 6049 of 2022 & CMP No.12081 of 2022 Learned counsel for the petitioner submits that, although, petitioner has been appointed as Multi Task Worker but he has not been permitted to join his duties.
Notice. Mr. Ashwani Sharma Additional Advocate General accepts notice on behalf of the respondents and requests for an adjournment to seek instructions.
As requested, list again on 8th September, 2022.
( Sabina) Judge (Sushil Kukreja ) September 1, 2022 (ravinder) Judge ::: Downloaded on - 02/09/2022 20:03:07 :::CIS