Himachal Pradesh High Court
Dr. Ravi Kumar Vaid vs . State Of H.P. & Ors. on 27 April, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Dr. Ravi Kumar Vaid Vs. State of H.P. & Ors.
CWPOA No.4077 of 2020 .
27.04.2022 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita, Advocate, for the petitioner. Mr. Sumesh Raj, Mr. Dinesh Thakur and Mr. Sanjeev Sood, Additional Advocates General with Mr. Manoj Bagga, Assistant Advocate General, for the respondents.
Heard the matter for some time.
Learned Additional Advocate General to seek instructions from respondent No.2, inter alia, on following points:-
(i). How many financial upgradations have been allowed to the petitioner with details thereof.
(ii). Whether the petitioner has been discriminated vis-à-vis the persons mentioned in para 1 of the preliminary submissions of the rejoinder with regard to grant of ACP in question.
(iii). Whether the Assured Career Progression Scheme dated 07.07.2014 could be applied for withdrawing the ACPS due to the petitioner on 19.04.2012 and released by the respondents notionally from that date till 08.08.2012 vide order dated 30.07.2014.
List on 29.04.2022.
Jyotsna Rewal Dua
April 27, 2022 Judge
Mukesh
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