Himachal Pradesh High Court
Niranjan Kumar vs . State Of H.P. & Ors. on 11 April, 2025
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Niranjan Kumar Vs. State of H.P. & Ors.
CWP No. 5923 of 2025 11.04.2025 Present: Mr. Inder Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. I.N. Mehta, Senior Additional Advocate General, Mr. Ramakant Sharma and Ms. Sharmila Patial, Additional Advocates General, for the respondents/State.
CWP No. 5923 of 2025 & CMP No. 7748 of 2025 Notice. Mr. Ramakant Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents. Reply be filed within three weeks.
List on 06.05.2025, alongwith CWP No. 3361 of 2025.
In the meanwhile, salary of the petitioner, even though re-fixed, shall not be given effect and no recovery whatsoever shall be effected from the petitioner on the basis of impugned order dated 28.03.2025 (Annexure P-3). CMP No. 7332 of 2025
The application is disposed of with a direction to the applicant/petitioner to file the Annexure in issue before the next date of hearing.
( Tarlok Singh Chauhan ) Judge ( Bipin C. Negi) Judge 11th April, 2025 (Sumit)