Himachal Pradesh High Court
CWP/3544/2019 on 23 September, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
CWP No. 2232 of 2018 a/w CWP Nos. 2320 & 2379 of 2018 .
23.09.2020 Present: Mr. Deven Khanna, Advocate, for the petitioner in CWP No. 2332 of 2018.
Mr. Kush Sharma, Advocate, for the petitioners in CWP No. 2320 of 2018.
Mr. Rupinder Singh Thakur, Advocate, for the petitioners in CWP No. 2379 of 2018.
Mr. Ajay Vaidya, Senior Additional Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents-State.
(THROUGH VIDEO CONFERENCING).
As prayed for, list on 30.09.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP CWPOA No. 948 of 2019 .
23.09.2020 Present: Mr. Naresh Kumar Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents No. 1 and 2.
Ms. Aruna Sharma, Advocate, for respondent No.3.
Mr. Adarsh K. Vashista, Advocate, for respondent No.4.
Mr. R.L. Chaudhary, Advocate, for respondent No.5.
(THROUGH VIDEO CONFERENCING).
Admit. Pleadings be completed within two weeks.
List for hearing on 07.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP CWP No. 2570 of 2019 .
23.09.2020 Present: Mr. Anand Sharma, Senior Advocate, with Mr. Karan Sharma, Advocate, for the petitioner. Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents No. 1 to 3.
Mr. Vinod Chauhan, Advocate, for respondent No.4.
Mr. Sukrit Sood, Advocate, for the applicant-
intervener in CMP No.6784 of 2020.
(THROUGH VIDEO CONFERENCING).
CMP No. 8764 of 2020Heard. We feel that the applicant though not a necessary party, can definitely intervene in the matter, taking into consideration the fact that has been set out in the application for impleadment of the parties.
Accordingly, the application is disposed of by permitting the applicant to intervene in the matter.
CWP No. 2570 of 2019As prayed for, list on 30.09.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP CWP No. 2774 of 2019 & CWP No. 756 of 2020 .
CWP No. 2774 of 201923.09.2020 Present: Mr. Abhimanyu Rathore, Advocate, for the petitioner. Onkar Jairath, Advocate, for the petitioner(s).
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents No. 1 to 5. Mr. Amit Singh Chandel, Advocate for respondent No.6.
Mr. Maan Singh, Advocate, for respondent No.7.
Mr. T.S. Chauhan, Advocate for respondent No.8.
CWP No. 456 of 2020.
None for petitioner.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents No. 1, 3 and 6. Mr. Amit Singh Chandel, Advocate for respondent No.4.
Mr. Maan Singh, Advocate, for respondent No.5. (THROUGH VIDEO CONFERENCING).
Reply on behalf of the remaining respondents be filed by the next date of hearing.
List on 30.09.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP CWP No. 2801 of 2019 a/w CWP Nos. 2788, 2940 and 3093 of 2019 .
23.09.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate, with Mr. Amit Singh Chandel, Mr. Nimish Gupta and Mr. Rajesh Kumar, Advocates, for the petitioners.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents No. 1 and 2-State.
Mr. Angrez Kapoor, Advocate, for respondent No.3.
(THROUGH VIDEO CONFERENCING).
Instructions placed on record by learned Additional Advocate General are not impugned with the judgment consistently rendered by this Court. Let fresh instructions be obtained within a week.
List on 30.09.2020 CWP No. 2788 of 2019 Reply be filed within a week.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP CWP No. 3088 of 2020 .
23.09.2020 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents No. 1 to 4. Mr. Ajay Sharma, Senior Advocate with Ms. Aanandita Sharma, Advocate, for respondents No. 5 and 6.
Ms. Meera Thakur, Advocate, for respondent No.7.
(THROUGH VIDEO CONFERENCING).
Respondent No.7 has filed independent reply, however, copy of the same has not been given to the learned counsel representing respondents No. 5 and 6.
Needful be done within two days.
List for hearing on 14.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP CWP Nos. 3260 of 2019 a/w CWP 877 and 1097 of 2020 .
23.09.2020 Present: Mr. Vijay Chaudhary, Mr. Vikas Rajput and Mr. Sanjeev Bhushan, Senior Advocate, with Mr. Rajesh Kumar, Advocate, for the respective petitioners.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents No. 1 to 9 in CWP No. 3260 of 2019, for respondents No. 1 to 4 in CWP NO. 877 of 2020 and for respondents No. 1 and 2 in CWP No. 1097 of 2020.
Mr. Manohar Lal Sharma, Advocate, for respondent No. 10 in CWP No. 3260 of 2019. (THROUGH VIDEO CONFERENCING).
List on 08.10.2020.
CWP No. 1097 of 2020In the meanwhile, the services of the petitioner, be not terminated and he will be allowed to continue.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP CWP No. 3513 of 2019 .
23.09.2020 Present: Ms. Archna Dutt, Advocate, for the petitioner.
Mr. Vikrant Thakur, Advocate, for the respondents.
(THROUGH VIDEO CONFERENCING).
CMP No. 9170 of 2020The applicant/petitioner has prayed for directions to the respondents for releasing the retiral benefits out of the penalty amount withheld by the non-
applicants/respondents. Record reveals that appeal preferred by the applicant/petitioner against the penalty has now been rejected even by the Board of Directors, vide final order dated 08.06.2020 by imposing following penalty:-
"NOW THEREFORE, as per the decision of BOD, the penalty imposed vide order No. HPSEBL (Sectt.)/V&I/8-2532(A)/2019-1713- 19 dated 28.03.2019, amounting to Rs. 23,75,751/- with interest @ of 8 percent p.a be recovered immediately from the delinquent officer Er. Nirmal Attri, the then Superintending Engineer (OP) Circle, Rohru in the due course of law."
2. Taking the case of the respondents at its best, it would only be held entitled to Rs.23,75,751/- with interest at the rate of 8% per annum as per the aforesaid order and cannot, therefore, withhold other ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP benefits that have accrued in favour of the petitioner .
during the course of his employment. Accordingly, the present application is allowed by directing the respondents to withhold Rs.23,75,751/- with interest at the rate of 8% per annum and release the remaining amount due and payable to the petitioner within a period on 18.10.2020.
r to of four weeks from today. Compliance affidavit be filed (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP CWP No. 3544 of 2019 .
23.09.2020 Present: Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the petitioner. Mr. Dushyant Dadwal, Advocate, for respondents No. 1 to 5, 17, 19 and 20.
(THROUGH VIDEO CONFERENCING).
Heard for some time.
r Learned Additional Advocate General prays for and is granted four weeks' time to place on record the facts as well as additional material, if any.
List on 28.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP FAO (FC) No. 11 of 2020 .
23.09.2020 Present: Mr. Dheeraj K. Vashisht, Advocate, for the petitioner.
Mr. Divya Raj Singh Thakur, Advocate, for the respondent.
(THROUGH VIDEO CONFERENCING).
FAO (FC) No. 11 of 2020 & CMP No. 6267 of 2020 Reply be filed within four weeks.
List on 28.10.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
September 23, 2020
(Pritam/Gaurav)
::: Downloaded on - 23/09/2020 20:21:57 :::HCHP
Ex. Pet. No.106 of 2020
.
23.09.2020 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondents.
(THROUGH VIDEO CONFERENCING).
Notice. Mr. Vikas Rajput, learned Standing Counsel, appears and waives service of notice on behalf six weeks.
r to of the respondents. Compliance affidavit be filed within List on 11.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP CWP No. 107 of 2020 .
23.09.2020 Present: Mr. Atul Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents No.1 and 2-State. Mr. Angrez Kapoor, Advocate, for respondent No.3.
(THROUGH VIDEO CONFERENCING).
Learned counsel for the petitioner prays for and is granted a week's time to file rejoinder.
List on 07.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP Ex. Pet. No. 115 of 2020 .
23.09.2020 Present: Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State. (THROUGH VIDEO CONFERENCING).
Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Compliance affidavit be filed within six weeks.
List on 11.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP Ex. Pet. No. 120 of 2020 .
23.09.2020 Present: Mr. A.K. Gupta, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State. (THROUGH VIDEO CONFERENCING).
Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Compliance affidavit be filed within six weeks.
List on 11.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP Ex. Pet. No. 121 of 2020 .
23.09.2020 Present: Mr. L.N. Sharma, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondents.
(THROUGH VIDEO CONFERENCING).
Notice. Mr. Vikas Rajput, learned Standing Counsel, appears and waives service of notice on behalf six weeks.
r to of the respondents. Compliance affidavit be filed within List on 11.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP CWP No. 864 of 2020 a/w CWP Nos. 814, 1002, 1031 to 1036, 1048 to 1051, 1069 .
to 1073, 1076, 1077, 1081, 1087, 1090, 1102, 1103, 1171 to 1174, 1183, 1184, 1204, 1234, 1239, 1267 to 1269, 1316, 1317, 1321, 1392 and 2698 of 2020 23.09.2020 Present: Mr. Vikas Rajput, Mr. Rakesh Kumar Dogra, Mr. Bhuvnesh Sharma, Mr. Ramakant Sharma, Mr. Vinay Sharma and Mr. I.N. Mehta, Advocates, for the respective petitioner(s).
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents-State. (THROUGH VIDEO CONFERENCING).
List on 08.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP CWP No. 1065 of 2020 .
23.09.2020 Present: Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State. (THROUGH VIDEO CONFERENCING).
Learned Additional Advocate General prays for and is granted a week's time to comply with the previous order.
List on 30.09.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP CWP No. 1507 of 2020 .
23.09.2020 Present: Mr. Nimish Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents No. 1 to 3 & 5-State.
Mr. Vijay Chaudhary, Advocate, for respondent No.6.
(THROUGH VIDEO CONFERENCING).
Rejoinder is stated to have been filed in the Registry, however, the same is not on record. If in order, be placed on record.
List on 08.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP CWP No. 622 of 2020 a/w CWP No. 3020 of 2018 & .
CMPMO No. 3 of 201923.09.2020 Present: Ms. Aruna Chauhan, Advocate, for the petitioner(s).
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents No.1 to 3-State. Mr. Kulwant Singh Katoch, Advocate for respondents No. 4 and 5.
Mr. Sudhir Bhatnagar, Senior Advocate, with Mr. Karun Negi, Advocate for the applicants in CMP No. 2301 of 2020.
(THROUGH VIDEO CONFERENCING).
The matter is subjudice before the Hon'ble Supreme Court as is evident from page 144 of the Paper Book. Accordingly, the matter is adjourned.
List after six months.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP CWP No. 2339 of 2020 .
23.09.2020 Present: Mr. Dushyant Dadwal, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State.
(THROUGH VIDEO CONFERENCING).
As prayed for, list on 28.09.2020.
r In the meanwhile, state to obtain positive instructions.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP CWP No. 2390 of 2020 .
23.09.2020 Present: Mr. Mukul Sood, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State. (THROUGH VIDEO CONFERENCING).
Admit. Pleadings be completed within sixteen weeks. List thereafter alongwith CWP No. 2390 of 2020 for hearing on 06.01.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP CWP No. 2407 of 2020 .
23.09.2020 Present: Mr. R.S. Gautam, Advocate, for the petitioner.
Mr. Naveen K. Bhardwaj, Advocate, for the respondents.
(THROUGH VIDEO CONFERENCING).
Admit. Pleadings be completed within eight weeks. List thereafter for hearing on 25.11.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:57 :::HCHP CWP No. 2408 of 2020 .
23.09.2020 Present: Mr. Y.P.S. Dhaulta, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State. (THROUGH VIDEO CONFERENCING).
Admit.
Pleadings be completed within twelve weeks. List thereafter for hearing on 30.12.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:58 :::HCHP CWP No. 2409 of 2020 .
23.09.2020 Present: Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents No. 1 to 3. (THROUGH VIDEO CONFERENCING).
r to Admit. Tag with CWPOA No. 3096 of 2019.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:58 :::HCHP CWP No. 2410 of 2020 .
23.09.2020 Present: Mr. Mukul Sood, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State. (THROUGH VIDEO CONFERENCING).
Admit. Pleadings be completed within sixteen weeks. List thereafter alongwith CWP No. 2390 of 2020 for hearing on 06.01.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:58 :::HCHP CWP No. 2411 of 2020 .
23.09.2020 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Aanandita Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondent No. 3.
(THROUGH VIDEO CONFERENCING).
Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondent No.3. Notice be issued to respondents No. 1 and 2 returnable for 11.11.2020, on taking steps within a week. Reply on behalf of the appearing respondent be filed by the next date of hearing.
List on 11.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:58 :::HCHP CWP No. 2418 of 2020 .
23.09.2020 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents No. 1 to 3. (THROUGH VIDEO CONFERENCING).
Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. Notice be issued to respondents No. 4 to 17 returnable for 11.11.2020, on taking steps within a week. Reply on behalf of the appearing respondents be filed by the next date of hearing.
List on 11.11.2020.
CMP No.6717 of 2020The application is disposed with a direction to the applicant to file English translation of documents in issue by the next date of hearing.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:58 :::HCHP CWP No. 2419 of 2020 .
23.09.2020 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Aanandita Sharma, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents.
(THROUGH VIDEO CONFERENCING).
Admit. Pleadings be completed within twelve weeks. List thereafter for hearing on 30.12.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:58 :::HCHP CWP No. 2528 of 2020 .
23.09.2020 Present: Mr. Vijay Chaudhary, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State.
(THROUGH VIDEO CONFERENCING).
Learned Additional Advocate General prays for and is granted a week's time to file reply.
List on 28.08.2020.
In the meanwhile, learned Additional Advocate General to obtain instructions in light of letter dated 28.08.2020, written by Chief Engineer to the Engineer in Chief.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:58 :::HCHP CWP No. 2557 of 2020 .
23.09.2020 Present: Mr. Avinash Jaryal, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State.
(THROUGH VIDEO CONFERENCING).
Learned counsel for the petitioner states that the directions passed by this Court vide judgment dated 26.08.2020, stands complied with. His statement is taken on record. In this view of the matter, no further order is required to be passed.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:58 :::HCHP CWP No.2686 of 2020 .
23.09.2020 Present: Mr. C.D. Negi, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondent No.1 and 2-State.
Mr. Vaneet Vashistha, Advocate, for respondent No.3.
(THROUGH VIDEO CONFERENCING).
Arguments heard. Judgment reserved.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:58 :::HCHP CWP No.2620 of 2020 .
23.09.2020 Present: Mr. Vikas Rajput, Advocate, vice Mr. Mandeep Chandel, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr.Vikas Rathore, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Ms. Seema Sharma, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondent No.1 and 2-State.
(THROUGH VIDEO CONFERENCING).
Father of learned counsel for the petitioner is stated to be suffering from COVID-19. Accordingly, the matter is adjourned.
List on 07.10.2020.
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(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 23, 2020 (Pritam/Gaurav) ::: Downloaded on - 23/09/2020 20:21:58 :::HCHP