Himachal Pradesh High Court
Jeeva Nand Chauhan vs . State Of Hp & Anr. on 9 May, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
Jeeva Nand Chauhan Vs. State of HP & anr.
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CWP No.2020 of 2023 9.5.2023 Present:- Mr. Shrawan Dogra, Sr. Advocate with Mr. Subhash Mohan Snehi, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General, with Mr. Ramakant Sharma, Additional Advocate General and Mr. Arsh Rattan, Dy. Advocate General, for the respondents-
State.
Despite orders passed by this Court, respondents have failed to sanction two days' leave to the petitioner in terms of order dated 1.5.2023, which reads as under:-
"Respondents are directed to sanction two days leave to the petitioner on 3rd and 4th May, 2023.
List for consideration on 9.5.2023."
Without sanctioning the leave, the concerned Deputy Director of Higher Education, Kullu, District Kullu, HP has, in fact, forwarded the representation, so filed by the petitioner for grant of leave to the Secretary (Education) to the Govt. of Himachal Pradesh, which was totally unwarranted. Neither the Deputy Director, Higher Education nor the Secretary(Education) could have sat over the orders passed by this Court. Both the Officers are directed to remain careful in future while dealing with the Court cases, more particularly the directions that have been passed by this Court from time to time.
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We direct the respondents to sanction 2 days' leave to the petitioner for 17th and 18th of May, 2023. The office of the learned Advocate General is directed to inform the respondents accordingly.
r List on 22.5.2023.
( Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 9th May, 2023 (Guleria) ::: Downloaded on - 10/05/2023 20:37:59 :::CIS