Himachal Pradesh High Court
Saurabh Ahluwalia vs . State Of H.P. on 7 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Saurabh Ahluwalia Vs. State of H.P. CWP No. 334/2022 07.03.2022 Present: Ms. Ragini Dogra and Mr. Ajit Sharma, Advocates, for the petitioner.
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Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General, Mr. Yudhvir Singh Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 4.
Mr. Naresh K. Gupta, Advocate, for respondents No. 5 and 6.
CWP No. 334/2022 & CMP No. 657/2022 r Reply on behalf of the respondents be filed within two weeks. List on 28.03.2022.
In the reply, so filed, specific averments qua filing up the post(s) of Radiographer and equipments, required to make hospital fully functional, shall also be spelt out.
State Veterinary Hospital, Shimla shall ensure that Xray machine(s) which is/are stated to be lying out of order for the last more than one year is/are either replaced or repaired.
CMP No. 658/2022The application is disposed of with a direction to the applicant to file English translation of Annexure P6 (colly) within a period of three weeks.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 7th March, 2022 (raman) ::: Downloaded on - 07/03/2022 20:17:28 :::CIS