Himachal Pradesh High Court
Dev Raj vs . State & Ors. on 22 May, 2025
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
CWP No.8446/2025 22.05.2025 Present: Mr. Pankaj Thakur, Advocate, for the petitioner.
Mr. L.N. Sharma, Additional Advocate General with Ms. Leena Guleria, Ms. Menka Raj Chauhan, Deputy Advocates General and Mr. Rajat Choudhary, Assistant Advocate General, for the respondents. CMP No.11293/2025 & CWP No.8446/2025 Notice. Mr. Rajat Choudhary, learned Assistant Advocate General, accepts notice on behalf of the respondents.
2. In view of the submissions exhorted for the petitioner that he is serving as Mali on local PTA basis w.e.f. 14.02.2006, at Government Post Graduate College Dharamshala and apprehends termination of his service on account of his filing the present writ petition seeking regularization, it is ordered that status quo qua service of the petitioner shall be maintained by the respondents till the next date.
3. Reply be filed within four weeks. List thereafter.
Jyotsna Rewal Dua Judge 22nd May, 2025 (rohit)