Himachal Pradesh High Court
State Of H.P. vs . Sita Devi on 20 July, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
State of H.P. vs. Sita Devi CWP No. 647/2020 .
20.7.2023 Present: Mr. Anup Rattan, A.G with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
The instant petition has been listed under the caption "Speaking to Minutes" as there appears to be a typographical error in last sentence of para 19 of the judgment, dated 12.6.2023, wherein instead of mentioning Articles 21 and 39D of the Constitution of India, Articles 29 and 39D of the Constitution of India have been typed out. Therefore, the judgment is rectified and last sentence of para 19 of the judgment shall now read as under:-
"Therefore, clearly the action of the petitioner is violative of Articles 21 and 39D of the Constitution of India".
Registry is directed to upload corrected judgment on the official website of this High Court.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Subhash Chand vs. State of H.P. CWP No. 5881/2022 .
17.7.2023 Present: Mr. Sanjeev Kumar Suri, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Incessant rains have definitely caused changing course of rivers as also availability of the raw material at the site, which, in the instant petition happens to be a river bed.
Therefore, it would be only appropriate if a fresh inspection is conducted at the site immediately after monsoons.
The inspection shall be conducted under the Chairmanship of the District Collector Kangra and the other members of the inspection team shall be comprising of Superintending Engineers, Himachal Pradesh Pollution Control Board, HPPWD, IPH, State Geologist, Mining Officer and Conservator of Forests, Kangra. The inspection team shall carry out inspection on 25.9.2023 and submit its report regarding existence of raw material and whether the said material is sufficient to feed three already existing stone crushers, as also proposed stone crusher of respondent No.11 and two bitumen plants existing on the spot, on the next date of hearing.
List on 3.10.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Ram Lal vs. State of H.P. .
CWP No. 3220/202217.7.2023 Present: Mr. Ajay Kumar, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List before appropriate Bench on 7.8.2023.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Neel Kamal vs. HRTC .
CWP No. 2210/202217.7.2023 Present: Mr. Mohan Singh, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondents.
Perusal of the reply would go to indicate that after receipt of inquiry report, the disciplinary authority had issued show cause notice to the petitioner to impose one of the major penalties as he was found to be absent from duties w.e.f. 18.10.2011 to 18.4.2016. However, what happened thereafter has not been reflected anywhere in the reply so filed by the respondents. After all, it is more than 10 years that the show cause notice had been issued.
Let supplementary affidavit be filed by the respondents within one week from today.
List on 31.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Paras Ram vs. State of H.P. .
CWP No. 1958/202217.7.2023 Present: Mr. Karan Singh Parmar, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Ms. Madhurika Sekhon, Advocate, for respondent No.6.
Learned Deputy Advocate General has placed on record instructions, dated 16.7.2023. Having perused the same, we deem it proper to adjourn consideration of the instant petition by four weeks.
List on 21.8.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Manoj Verma vs. Union of India .
CWP No. 1408/202217.7.2023 Present: Mr. P. S. Goverdhan, Sr. Advocate with Mr. Rakesh Thakur, Advocate, for the petitioner.
Mr. Balram Sharma, DSGI, for respondent No.1. Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Ms. Shreya Chauhan, Advocate, for respondent No.3.
Learned Deputy Advocate General prays for and is granted two days further time to obtain instructions.
List on 19.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Sunsource Energy Pvt. Ltd. vs. Himachal Renewable Ltd.
.
CWP No. 1810/202317.7.2023 Present: Ms. Mani Gupta, Advocate, (through video conferencing), Ms. Shradha Karol, Mr. Vaibhav Singh Chauhan & Ms. Ananya Sharma, Advocates.
Ms. Sunita Sharma, Sr. Advocate with Mr. Dhananjay Sharma, Advocate, for the respondent.
Learned senior counsel for the respondent states that she has been recently engaged in this matter.
As prayed for, list on 31.7.2023 at 2.00 P.M. through video conferencing.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Sanjeev Kumar vs. State of H.P. .
CWP No. 1005/202314.7.2023 Present: Mr. Sat Prakash, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Admit.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 14.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Puneet vs. HPSEBL .
CWP No. 783/202314.7.2023 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Mr. Raj Pal Singh Thakur, Advocate, for respondent No.1.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List on 20.7.2023. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 14.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Bish Ram vs. State of H.P. .
CWP No. 8005/202214.7.2023 Present: Mr. Romesh Verma, Sr. Advocate with Mr. Hitesh Thakur, Advocate, for the petitioner. Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Admit.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 14.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Kamal Kishore vs. State of H.P. .
CWP No. 520/202314.7.2023 Present: Mr. Bhim Raj Sharma, Advocate, vice Mr. Ram Krishan Sharma, Advocate, for the petitioner. Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Ajay Kumar Lahota, Advocate, for respondent No.4.
Admit.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 14.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Tulsi Ram vs. State of H.P. .
CWP No. 492/202314.7.2023 Present: Mr. Prantap Sharma, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Rangil Singh, Advocate, for respondent No.5.
As jointly prayed for, list on 18.7.2023.
(Tarlok Singh Chauhan)
r Judge
(Satyen Vaidya)
Judge
14.7.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:31 :::CIS
Joginder Lal vs. State of H.P. .
CWP No. 250/202314.7.2023 Present: Mr. Dinesh K. Thakur, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Admit.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 14.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Gurbakhash Singh vs. Anju Bala .
FAO (FC) No. 2/202314.7.2023 Present: Mr. Rajesh Kashyap, Advocate, for the appellant.
Mr. Jai Ram Sharma, Advocate, for the respondent.
Admit.
(Tarlok Singh Chauhan)
r Judge
(Satyen Vaidya)
Judge
14.7.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:31 :::CIS
Dr. Vivek Kumar vs. State of H.P. .
CWP No. 8849/202214.7.2023 Present: Mr. Vijay Veer Singh, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Admit.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 14.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Surender Singh vs. State of H.P. .
CWP No. 8007/202214.7.2023 Present: Mr. Virender Thakur, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Admit.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 14.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Vigilance Committee vs. State of H.P. .
CWP No. 2310/202214.7.2023 Present: Mr. Sarthak Mehta, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. N. S. Chandel, Sr. Advocate with Mr. Vinod Kumar Gupta, Advocate, for respondent No.5.
The National Quality Monitor and the State Quality Monitor are directed to inspect the road in question immediately after monsoons are over and submit their report before the next date of hearing.
List on 11.10.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 14.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Rameshwar Sharma vs. State of H.P. .
CWP No. 4167/20237.7.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Vikrant Thakur, Advocate, for respondent No.3.
Mr. Tarun K. Sharma, Advocate, for respondents No. 4 and 5.
Mr. Ankit, Advocate, for respondent No.6.
As jointly prayed for, list on 11.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS M/s Kundlas Loh Udyog vs. HPSEBL .
CWP No. 3972/20237.7.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Manik Sethi, Advocate, for the petitioner.
Ms. Sunita Sharma, Sr. Advocate with Mr. Dhananjay Sharma, Advocate, for the respondent.
CWP No. 3972/2023 & CMP No.7501/2023 Reply within four weeks. List along with CWP No. 2503/2023. In the meanwhile, operation of demand notice dated 1.6.2023 (Annexure P-8) qua average security deposit is ordered to be stayed. However, it is made clear that the petitioner shall continue to deposit the regular electricity bills that may be raised by the respondent-Board from time to time, subject to final outcome of this petition.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Kavya Sinha vs. State of H.P. .
CWP No. 3913/20237.7.2023 Present: Mr. Vivek Singh Attri, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Ms. Babita, Advocate, vice Mr. A.K. Gupta, Advocate, for respondent No.4.
Learned vice counsel for respondent No.4 prays for and is granted two weeks' time to file reply. List on 17.7.2023. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Pooja Chandel vs. HPU .
CWP No. 3048/20237.7.2023 Present: Mr. Shubham Kashyap, Advocate, for the petitioner.
Mr. Shourya Sharma, Advocate, for the respondents.
Learned counsel for the respondents states that the reply is being filed during the course of the day.
Rejoinder, if any, be filed within four weeks.
List on 11.8.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Rakesh Kumar vs. HPSEBL .
CWP No. 2315/20237.7.2023 Present: Mr. Sanjeev K. Motta, Advocate, for the petitioner.
Ms. Sunita Sharma, Sr. Advocate with Mr. Dhananjay Sharma, Advocate, for the respondents.
CMP No. 8390/2023Reply, as prayed for, be filed within two weeks.
List for consideration on 24.7.2023.
CMP No. 8391/2023The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexure (s) in question within a period of two weeks from today.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Vinay Anand vs. State of H.P. .
CWP No. 987/20237.7.2023 Present: Mr. Jai Dev Thakur, Advocate, vice Mr. J. P. Sharma, Advocate, for the petitioner. Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Vikrant Thakur, Advocate, for respondent No.2.
Reply on behalf of respondent No.2 is stated to have been filed in the registry. However, the same is not on record. Registry to trace and place the reply on record.
List on 24.7.2023. Rejoinder, if any, in the meanwhile.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Neelam Kumari vs. State of H.P. .
CWP No. 4422/20237.7.2023 Present: Mr. Rajinder Thakur, Advocate, for the petitioners.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
Ms. Sunita Sharma, Sr. Advocate with Mr. Dhananjay Sharma, Advocate, for respondents No. 5 and 6.
CWP No. 4422/2023 & CMP No.8433/2023 Notice. Mr. Rajat Chauhan, Law Officer and Mr. Dhananjay Sharma, Advocate, appear and waive service of notice on behalf of the respective respondents. Issue dasti notice to respondents No. 4, 7 and 8 returnable for 23.7.2023, on taking steps within three days. In the meanwhile, temporary electricity connections granted to the petitioners be not disconnected.
CMP No. 8434/2023The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexure(s) in question within a period of four weeks from today.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Rajan Thakur vs. State of H.P. .
CWP No. 4421/20237.7.2023 Present: Mr. Onkar Jairath, Advocate, for the petitioners.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 4421/2023 & CMP No.8431/2023 Notice. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of the respondents.
List along with CWP No. 787/2022. In the meanwhile, operation of the impugned orders, dated 17.12.2021 & 4.5.2023, Annexure P-8 (colly) is ordered to be stayed.
CMP No. 8432/2023The application is disposed of with a direction to the petitioner/applicant to file English translation of documents in question within a period of four weeks from today.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Nazeer Ahmed Khan vs. State of H.P. .
CWP No. 2256/20237.7.2023 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents- State.
Arguments heard. Judgment reserved.
(Tarlok Singh Chauhan)
r Judge
(Satyen Vaidya)
Judge
7.7.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:31 :::CIS
Anita Thakur vs. State of H.P. .
CWP No. 4420/20237.7.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for the petitioner. Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 and 2.
CWP No. 4420/2023Admit. Hearing be expedited.
CMP No. 8430/2023The application is disposed of with a direction to the petitioner/applicant to file English translation of documents in question within a period of four weeks from today.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Dilbag Singh vs. State of H.P. .
CWP No. 4357/20237.7.2023 Present: Mr. Narender Singh Thakur, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
On the request of learned Deputy Advocate r to General, list on 11.7.2023. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS HPSEBL vs. Tilak Raj .
CMP(M) No. 320/20237.7.2023 Present: Ms. Sunita Sharma, Sr. Advocate with Mr. Dhananjay Sharma, Advocate, for the appellants/applicants.
Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for respondents /non-applicants No. 1 to 4.
CMP (M) No. 320/2023Heard. For the reasons stated in the application, which is duly supported by an affidavit of Under Secretary (GE), HPSEBL, we find sufficient cause for condonation of delay that has crept up in filing of the appeal. Ordered accordingly. The application stands disposed of.
LPA No. /2023 Be registered. List for consideration on 24.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS HPSEBL vs. Yashwant Singh .
CMP(M) No. 306/20237.7.2023 Present: Ms. Sunita Sharma, Sr. Advocate with Mr. Dhananjay Sharma, Advocate, for the appellants/applicants.
Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the respondent/non-applicant.
The instant appeal is not maintainable, as the appellants/applicants have not deposited the costs, as directed by the learned writ Court.
Confronted with this, learned counsel for the appellants/applicants prays for and is granted one week's time to deposit the same, if not already deposited.
List on 17.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Balwinder Singh vs. State of H.P. .
CWP No. 4199/20237.7.2023 Present: Mr. Vijay Kumar Arora, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents.
Learned Deputy Advocate General prays for and is granted three days' time to obtain fresh instructions.
List on 11.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS The Deoli Cooperative Agriculture Service Society Ltd. vs. State of H.P. .
CWP No. 2140/2020, a/w CWPs No. 6924, 6931, 6932, 7013/2022 & 1595/2023 7.7.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate and Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the respective petitioners. Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Mr. Sunny Modgil, Advocate, for respondent No.5 in respective petitions.
As jointly prayed for, list on 11.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Santosh Gupta vs. State of H.P. .
CWP No. 4327/20235.7.2023 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 4327/2023 & CMP No. 8261/2023 Notice. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of the respondents.
Tag along with CWP No. 604/2019.
In the meanwhile, status quo be maintained.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 5.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Anil Kumar vs. State of H.P. .
CWP No. 4329/20235.7.2023 Present: Mr. Prashant Sharma, Advocate, for the petitioners.
Learned counsel for the petitioners prays for and is granted four weeks' time to place on record additional documents.
List on 2.8.2023.
r (Tarlok Singh Chauhan)
Judge
(Satyen Vaidya)
Judge
5.7.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:31 :::CIS
Mangesh Thakur vs. State of H.P. .
CWP No. 4331/20235.7.2023 Present: Mr. Naveen Kumar Dass, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 4331/2023 & CMP No. 8269/2023 Notice. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of the respondents.
He prays for and is granted four weeks' time to file reply.
List on 2.8.2023.
CMP No. 8270/2023The application is disposed of with a direction to the applicant to file English translation of Annexures in question within a period of four weeks.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 5.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Ashmita Kapoor vs. State of H.P. .
CWP No. 4347/20235.7.2023 Present: Mr. S. D. Gill, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 and 2.
CWP No. 4347/2023 & CMP No. 8298/2023 Notice is confined to respondents No. 1 and 2 at this stage. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of respondents No. 1 & 2.
He prays for and is granted two days' time to obtain instructions.
List on 7.7.2023 when records of D.O./U.O. note No.42989, dated 16.6.2023 be produced. Till then, status quo be maintained.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 5.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Rajinder Singh vs. State of H.P. .
CWP No. 4348/20235.7.2023 Present: Mr. Sunil Kumar, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 4348/2023 & CMP No. 8300/2023 Notice. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of the respondents.
He prays for and is granted four weeks' time to file reply.
List on 2.8.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 5.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Abhishek @ Shekhu vs. State of H.P. .
CWP No. 4351/20235.7.2023 Present: Mr. Sunil Kumar, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 4351/2023 & CMP No. 8304/2023 Notice. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of the respondents.
He prays for and is granted four weeks' time to file reply.
List on 2.8.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 5.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Dilbag Singh vs. State of H.P. .
CWP No. 4357/20235.7.2023 Present: Mr. Narender Singh Thakur, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 4357/2023 & CMP No. 8313/2023 Notice. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of the respondents.
He prays for and is granted two days' time to obtain instructions. List on 7.7.2023. Till then, status quo be maintained.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 5.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Shiv Pal Manhans vs. State of H.P. CWP No. 3128/2023 .
5.7.2023 Present: Mr. Bhupender Thakur, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents-State.
One week's further time, as prayer for, is granted to file reply, failing which erring respondent(s) shall personally appear before this Court on the next date of hearing.
List on 12.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 5.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Rangila Ram vs. State of H.P. CWP No. 573/2023 .
5.7.2023 Present: Mr. Gurmeet Bhardwaj, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Devender K. Sharma, Advocate, for respondent No.7.
r to Arguments heard. Judgment reserved.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 5.7.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Reena Thakur vs. State of H.P. CWP No. 4097/2023 .
28.6.2023 Present: Mr. Dalip K. Sharma, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
As jointly prayed for, list on 6.7.2023.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Master Shivankit vs. State of H.P. CWP No. 2843/2022 .
28.6.2023 Present: Mr. Vinod Thakur, Advocate, vice Mr. Vijay Chaudhary, Advocate, for the petitioner. Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
Mr. Romesh Verma, Sr. Advocate with Mr. Hitesh Thakur, Advocate, for respondent No.6. Mr. T. C. Chauhan, Advocate, for respondent No.7.
Learned counsel for respondent No.7 has placed on record, instructions dated 27.6.2023.
Confronted with this, learned Deputy Advocate General prays for and is granted two weeks' time to obtain instructions.
List on 19.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Devi Roop vs. State of H.P. CWP No. 2672/2023 .
28.6.2023 Present: Ms. Babita Chauhan, Advocate, vice Mr. A. K. Gupta, Advocate, for the petitioner. Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent-State.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
r (Tarlok Singh Chauhan)
Judge
(Satyen Vaidya)
Judge
28.6.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:31 :::CIS
Sohan Singh Kaushal vs. State of H.P. CWP No. 4168/2023 .
28.6.2023 Present: Mr. Ajay Singh Kashyap, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 and 2.
CWP No. 4168/2023 & CMP No. 7932/2023 Notice is confined to respondents No. 1 and 2 at this stage. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of respondents No. 1 and
2. List on 6.7.2023, when records of D.O. Note No. 2401, dated 23.1.2023 be produced by the respondents-State. In the meanwhile, status quo as existing on the date be maintained.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS M/s R. K. Company vs. State of H.P. CWP No. 4169/2023 .
28.6.2023 Present: Mr. Vinod Thakur, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
CWP No. 4169/2023 & CMP No. 7935/2023 Notice is confined to respondents No. 1 to 3 at this stage. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of respondents No. 1 to 3. List on 6.7.2023, when records of tender in question be produced by the respondents-State.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Rameshwar Sharma vs. State of H.P. CWP No. 4167/2023 .
28.6.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, for the petitioner. Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 and 2.
Mr. Vikrant Thakur, Advocate, for respondent No.3.
CWP No. 4167/2023 & CMP No. 7931/2023 Notice. Mr. Rajat Chauhan, Law Officer and Mr. Vikrant Thakur, Advocate, appear and waive service of notice on behalf of the respective respondents. Issue dasti notice for the service of respondents No. 4 to 6, to be handed over to the learned counsel for the petitioner during the course of the day on taking steps qua the same, returnable for 6.7.2023. In addition thereto, notice is also permitted to be served upon respondents No. 4 to 6 through e-mail and WhatsApp.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Vijay Kumar vs. State of H.P. CWP No. 6673/2022 .
27.6.2023 Present: Mr. Vinay Mehta, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Mr. Tek Ram Sharma, Advocate, for respondent No.3.
As jointly prayed for, list on 6.7.2023.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Vinod Chauhan vs. State of H.P. CWP No. 143/2023 .
27.6.2023 Present: Ms. Bharti Mehta, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Mr. Bhisham Sharma, Advocate, vice counsel for respondents No. 2 and 3.
Respondent No.4 stands served, however there is no appearance on his behalf.
On the request of learned vice counsel for respondents No. 2 and 3, list on 6.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Ramesh Chauhan vs. State of H.P. CWP No. 2128/2023 .
27.6.2023 Present: Mr. R. K. Guatam, Sr. Advocate with Ms. Radhika Gautam and Mr. Jai Ram Sharma, Advocates, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Mr. Surender K. Sharma, Advocate, for respondent No.4.
r to Arguments heard. Judgment reserved.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Ms. Kanta Sharma vs. State of H.P. CWP No. 1924/2022 a/w CWPOA No. 4118/2020 .
& CWP No. 6456/202126.6.2023 Present: Mr. Devender K. Sharma & Ms. Archna Dutt Sharma, Advocates, for the respective petitioners. Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
On 12.9.2022, this Court passed the following order:-
r to The instant petition has been filed for grant of the following substantive reliefs:
"i) issue a writ of Certiorari, Mandamus or other appropriate writ, Order, directions as this Hon'ble Court deems fit directing the Respondents to consider the case of the Petitioner for the grant of equal pay for equal wages/regular pay scales, allowances, increments on the post of Instructor, promotion avenues in the School/Home for Blind Children Balkunj Dhalli, Shimla-12 w.e.f. 05.03.1981 in parity with the regular scales allowances service benefits etc in the Respondent State run School/Home for Blind with all consequential benefits.
ii) Accordingly Issue a writ of Certiorari, Mandamus or other appropriate writ ,Order, directions as this Hon'ble Court deems fit directing Respondents to re-fix the pay of the Petitioner on the post of Instructor in the School/Home for Blind Children Balkunj Dhalli Shimla-12. w.e.f. 05.03.1981 till her superannuation 29.02.2016 for all intents and purposes, service pensionary benefits in a time bound manner.
iii) Issue a writ of Certiorari, Mandamus or other appropriate writ Order ,directions as this Hon'ble Court deems fit directing the Respondents to pay service benefits, pay perks allowances etc for the work i.e. Principle performed by the Petitioner i.e. Principal School/Home for Visually Challenged Children, Dhalli, Shimla H.P. w.e.f. 07.07.2010 up to 29.02.2016, has been denied (for 5 years 7 Months and 22 days) till her superannuation in terms of rules regulation and in terms of principles of equal pay for equal work.
iv) Accordingly Issue a writ of Certiorari, Mandamus or other appropriate writ, Order directions as Court deems fit this Hon'ble directing the Respondents to pay the Petitioner, the ::: Downloaded on - 20/07/2023 21:18:31 :::CIS arrears/ difference (salary etc for the post of Instructor in the School/Home for Blind Children Balkunj Dhalli, Shimla-12 .
w.e.f. 05.03.1981 till date as per the revised regular scales from time to time, with interest @ 12 percent p.a. within a time bound manner.
v) Issue a writ of Certiorari, Mandamus or other appropriate writ, Order directions as this Hon'ble Court deems fit directing the Respondents accordingly to release the service benefits i.e. gratuity, leave encashment, pensionary benefits etc. up to date within a time bound manner."
2We are not at all satisfied with the reply filed on behalf of respondents No. 1 and 2 as it reflects complete insensitivity to the issue in question.
3 Here is a teacher, who has devoted and spent her entire life in educating the visually challenged children at School/Home for Blind Children, Balkunj, Dhalli, and is being denied legitimate dues only on the ground that she was employed not under the State Government, but by an NGO.
4 The respondents probably have been oblivious to the fact that so-called NGO i.e. H.P. State Council for Child Welfare Craig Garden, Shimla-2, is none other than an NGO created by the government itself, which is fully owned and controlled by the Government of Himachal Pradesh.
5 That apart, there has to be an adequate amount of compassion while dealing with cases of the instant types where the people, like the petitioner, have devoted and spent their entire life in the service of most disadvantage class i.e. visually challenged children. 6 There would be hardly a handful people in the State, those would be claiming such kind of benefits as in the instant case. Therefore, in the given circumstances, we direct respondent No.1 to personally look into the matter and deal with the case of the petitioner from a human angle and not on technical issues so to ensure that legitimate claim of the petitioner and similarly situated persons is not denied. Let this ::: Downloaded on - 20/07/2023 21:18:31 :::CIS exercise be completed within a period of six weeks from today.
.
7 We have no doubt in our mind that respondent No.1, while examining the matter, shall take into consideration the judgments rendered on the subject, more particularly, recent judgment rendered by Three- Judge Bench of the Hon'ble Supreme Court in Rajesh Kumar Pandey & ors. Vs. Union of India & ors., 2021 (3) SCALE 199, and the directions contained in para 57 thereof, which read as under:-
A. The Central Government must forthwith notify the norms and standards of pupilteacher ratio for special schools and also separate norms for special teachers who alone can impart education and training to CwSN in the general schools;
and until such time, as a stopgap arrangement adopt the recommendations made by the State Commissioner, NCT of Delhi in the case of Ms. Reshma Parveen reproduced in paragraph 51 above;
B. To create commensurate permanent posts as per the just ratio to be specified by the competent authority for the rehabilitation professionals/special teachers who can cater to the needs of CwSN;
To initiate appointment process to fill-in vacancies for the posts so created for rehabilitation professionals/special teachers for being appointed on regular basis. The same shall be completed within six months from the date of this order or before the commencement of academic year 2022-2023, whichever is earlier;
D. To overcome the shortage of resource persons (rehabilitation professionals/special trained teachers), the training schools/institutions must take steps to augment the number whilst ensuring that the norms and standards specified under the governing laws and regulations including that of the Council for grant of recognition and registration are fulfilled;
E. Until sufficient number of special teachers becomes available for general schools and special schools, the services of special trained teachers can be availed as itinerant teachers as per the SSS within the school block (cluster schools) to optimize the resource persons and as a stopgap arrangement;::: Downloaded on - 20/07/2023 21:18:31 :::CIS
F. The other teachers and staff in the general schools be given compulsory training and sensitized to handle the CwSN in the .
general schools, if admitted; and G. The authorities may also explore the possibility of merging unviable special schools with relatively viable special schools in the neighbourhood, so as to entail in consolidation of assets and resources for better delivery to the requirements of CwSN.
8 These directions otherwise have been made applicable to the entire country as is evident from para 8 of the judgment, which reads as under:-
8. The Court had granted time to the respondent-State(s) to take corrective measures. When the matter was notified on 4.4.2019, it was reported that substantial measures have been taken in terms of the Scheme of Integrated Education for the Disabled Children 1992. The order reads thus:
"We have perused the affidavit dated 01.04.2019 filed by the Chief Secretary, State of Uttar Pradesh in pursuance to our order dated 07.03.2019.
We are happy to note that, effective measures have been provided for as indicated in the Scheme of Integrated Education for the Disabled Children 1992 and the plan for implementation thereof.
We have no difficulty in giving two months' time to the State Government to comply with the assurance given to the Court on affidavit. However, we expect the Chairman of the nodal Committee to submit periodical report to this Court on monthly basis.
List the matters on 10th July, 2019. We are conscious of the fact that some of the timelines transcend beyond two months but we deem it appropriate to list the matters on 10th July, 2019 as the progress already done can be reviewed and appropriate directions be given, if required."
9 For compliance, list on 7.11.2022".
2 Today, the respondent-State instead of taking into consideration the order so passed by us has taken the ::: Downloaded on - 20/07/2023 21:18:31 :::CIS decision, dated 20.5.2023, relevant portion whereof reads .
as under:-
"I. That the petitioner was not a State Government employee as she was not working any civil post. The petitioner was the employee of the HP Council for Child Welfare who is an NGO and the State Government provides Grant-in-aid as per the provision of the scheme framed for the purpose. The issues of allowing pay scales of its staff and other service benefits, promotion etc. as claimed by the petitioner are required to be settled by the Council itself keeping in view its rresources.
II. Most importantly, the Central Services Rules and Pay Rules which are applicable are applicable only to the State Government employees working on civil posts and are not automatically applicable in case of the employees of any NGO etc. therefore, the employee of any NGO cannot claim parity in pay and other service benefits at par to the State Government employees. As per the information provided by the respondent No.3, HP Council for Child Welfare, no retirement benefits i.e. gratuity, leave encashment and pension have been paid to any of the employees who have retired from the establishment of respondent Council therefore, the petitioner is also not entitled to have any retirement benefit as claimed for, more particularly from the State Government.
IV. The petitioner was offered appointment to the post of Teacher for Braille Technique on regular basis vide letter dated 28.02.1996 in the Government run, Institute for Children with Special Ability (Girls) at Sundernager, District Mandi, however the petitioner had not accepted the aforesaid offer. If the petitioner had accepted the same, she would have been allowed and automatically entitled to have all the services benefits as are available to other State Government employees.
V. Further, there are also various other NGOs which are running various institutes for the special children and ::: Downloaded on - 20/07/2023 21:18:31 :::CIS regardless the above facts and circumstances, the employees working in other NGOs in Himachal Pradesh, .
who are working on similar situate post may also claim such benefits, which are otherwise not admissible to them, and this would lead multiplicity of litigations in future and put huge financial burden on the State Exchequer."
3 We are at complete loss to appreciate as to what is the compulsion of the respondent-State in running an NGO, which is performing exactly the same functions and discharging the same duties as are being discharged by the State Government employees.
4 We further fail to understand as to why the respondent-State is only encouraging litigation by not closing down these NGOs in question and merging staff so appointed therein with its own employees when the respondent-State is not in a position to adequately fund it.
5 After all, as observed above, the employees of the NGOs are performing the same functions and discharging the same duties as the government employees and there is otherwise no compulsion of the respondent-State to have these NGOs, which admittedly are funded exclusively by the State Government.
6 The respondent-State cannot resort to unfair labour practice by firstly appointing staff to these NGOs through H.P. State Council for Child Welfare, and thereafter denying them pay and other benefits at par with ::: Downloaded on - 20/07/2023 21:18:31 :::CIS their counterparts working in the institutions run by the .
department.
7 Mere fact that the employees of all other NGOs in State of Himachal Pradesh may claim similar benefits can be no ground to deny benefit to the petitioner(s) herein more particularly, when the same may not be wholly funded by the State Government and even their Secretary may not be appointed by the State Government as in the instant case.
8 Consequently, the aforesaid order dated 20.5.2023 is quashed and set aside. The Secretary (SJ & E) to the Government of H.P. is directed to take a fresh decision in the matter in light of the order dated 12.9.2022 after taking into consideration the observations as contained hereinabove.
9 For compliance, list on 31.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 26.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Chander Shekhar vs. State of H.P. CWPOA No. 4996/2020 .
26.6.2023 Present: Mr. Shashi Shirshoo, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
On the request of learned counsel for the petitioner, list on 6.7.2023.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 26.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Dr. Rakesh Kumar vs. State of H.P. CWP No. 4528/2021 .
26.6.2023 Present: Mr. M. L. Sharma, Sr. Advocate with Mr. Aman Parth, Advocate, for the petitioners. Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Mr. Naveen Awasthi, Advocate, for respondent No.3.
Mr. Hari Shyam Upadhyar, Advocate, for respondent No.5.
Mr. Mukul Sood, Advocate, for respondent No.6. Mr. J. L. Bhardwaj, Sr. Advocate with Mr. Sanjay Bhardwaj, Advocate, for respondents No. 7 to 12.
Mr. Malay Kaushal, Advocate, for respondent No.10.
List on 5.7.2023, when records pertaining to Annexure PR-1 (page 323) and Annexure PR-2 (page 331) be produced by the respondent-State.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 26.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS HPSCSCL vs. Arun Sood LPA No. 47/2022 .
26.6.2023 Present: Mr. Tarun K. Sharma, Advocate, for the appellant.
Mr. Sunil Mohan Goel, Advocate, for respondent No.1.
On the request of learned counsel for respondent No.1, list on 17.7.2023.
(Tarlok Singh Chauhan)
Judge
(Satyen Vaidya)
r Judge
26.6.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:31 :::CIS
State of H.P. vs. Man Singh LPA No. 83/2022 .
26.6.2023 Present: Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the appellants.
None for the respondent.
As prayed for, list on 17.7.2023.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 26.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Gorkhi Ram vs. State of H.P. CWP No. 652/2022 a/w CWP No. 2405/2021 .
26.6.2023 Present: Mr. Jagat Paul, Advocate, for the petitioner(s).
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Steps for bringing on record the legal representatives of deceased petitioner have not been taken.
Let the same, as prayed for, be taken within four weeks.
List on 31.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 26.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Kishan Singh vs. State of H.P. CWP No. 3866/2023 .
22.6.2023 Present: Mr. Bhupinder Thakur, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. & Ms. Priyanka Chauhan, Deputy Advocate General, for the respondent-State.
Ms. Shubh Mahajan, Advocate, for respondents No. 2 and 3.
Reply, as prayed for, be filed within a further period of three weeks. List on 20.7.2023. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 22.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Surinder Pal vs. State of H.P. CWP No. 374/2020 .
22.6.2023 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. & Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State.
On the joint request of learned counsel for the parties, list on 26.6.2023.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 22.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Rishi Pal Sharma vs. State of H.P. CWP No. 890/2023 .
22.6.2023 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. & Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State.
Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for respondent No.3. Mr. Virender Thakur, Advocate, for respondent No.4.
Arguments heard. Judgment reserved.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 22.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Dev Raj vs. State of H.P. CWP No. 3177/2023 .
21.6.2023 Present: Mr. Paras Dhaulta, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. & Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State. Mr. Tara Singh Chauhan, Advocate, for respondents No. 2 to 6.
On the request of learned counsel for the
r to
petitioner, list on 26.6.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 21.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Priyanka Suman vs. State of H.P. CWP No. 3520/2023 .
21.6.2023 Present: Mr. Guna Nand Verma, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. & Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State. Mr. Naresh Kaul, Advocate, for respondent No.5.
On the joint request of learned counsel for the parties, list on 28.6.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 21.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Praveen Rajput vs. State of H.P. CWP No. 1601/2019 .
21.6.2023 Present: Mr. R.K. Bawa, Sr. Advocate with Mr. Ajay Kumar Sharma, Advocate, for the petitioners. Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. & Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State.
Rejoinder is stated to have been filed, however the same is not on record. Registry to trace and place it on record. r List for consideration on 12.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 21.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Arpan Sharma vs. State of H.P. CWP No. 2556/2019 a/w CWP No. 2561/2019 .
21.6.2023 Present: Mr. Pankaj Thakur, Advocate, for the petitioner(s).
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. & Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State. Mr. Sanjeev Kumar Motta, Advocate, for respondent No.3.
Compliance affidavit is stated to have been filed, place it on record.
r to however the same is not on record. Registry to trace and List for consideration on 12.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 21.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS People for Responsible Governance vs. State of H.P. CWP No. 4379/2019 .
21.6.2023 Present: Mr. Rajnish Maniktala, Sr. Advocate with Mr. Naresh K. Verma, Advocate, for the petitioner. Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs. & Ms. Priyanka Chauhan, Deputy Advocate General, for the respondent-State. Mr. Vinod Thakur, Advocate, for respondent- Forest Corporation.
Since the instant petition is in the nature of public interest litigation, therefore, the same is required to be listed before the Hon'ble Principal Bench. Ordered accordingly.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 21.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS M/s Kundlas Loh Udyog vs. State of H.P. CWP No. 1667/2021 .
21.6.2023 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Manik Sethi & Mr. Tejasvi Dogra, Advocates, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. & Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State. Mr. Tara Singh Chauhan, Advocate, for respondent No.4.
Fresh affidavit, in terms of order dated 24.5.2023, has not been filed. The same be filed within two weeks, failing which erring respondent(s) shall personally appear before this Court on the next date of hearing.
List on 5.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 21.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Joginder Singh vs. State of H.P. CWPOA No. 4842/2020 .
21.6.2023 Present: None for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. & Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State.
The registry has been wrongly reflecting name of Mr. Neeraj Kumar Shaswat, Advocate, in the cause list, whereas the instant petition has been filed by Mr. Neeraj K. Sharma, Advocate. Registry is directed to reflect name of Mr. Neeraj K. Sharma, Advocate, in the cause list henceforth.
List on 28.6.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 21.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Krishan Lal vs. National Thermal Power CWP No. 3856/2021 .
21.6.2023 Present: Mr. Virender Thakur, Advocate, for the petitioner.
Mr. Jagdish Thakur, Advocate, for respondent No.1.
Mr. Anup Rattan, A. G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs. & Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State.
Arguments heard. Judgment reserved.
r (Tarlok Singh Chauhan)
Judge
(Satyen Vaidya)
Judge
21.6.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:31 :::CIS
Krishan Lal Chaudhary vs. State of H.P. CWP No. 178/2023 .
20.6.2023 Present: Mr. Bimal Gupta, Sr. Advocate with Mr. Varun Thakur, Advocate, for the petitioner. Mr. Y. W. Chauhan, Sr. Addl. A.G. with Ms. Sharmila Patial, Addl. A.G. & Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State.
List along with LPA No.86/2022.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 20.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Chandermani vs. State of H.P. CWP No. 3180/2023 .
17.6.2023 Present: Mr. Sahil Thakur, Advocate, proxy counsel, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Ms. Sharmila Patial, Addl. A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned Additional Advocate General prays for and is granted one weeks' further time to comply with previous order.
List on 27.6.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Chandu Ram vs. State of H.P. Ex. Pet. No. 83/2022 .
17.6.2023 Present: Mr. Sahil Thakur, Advocate, proxy counsel, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Ms. Sharmila Patial, Addl. A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Suneet Verma, Advocate, proxy counsel, for respondent No.3.
Learned proxy counsel for respondent No.3 prays for and is granted one week's further time to file compliance affidavit.
List on 27.6.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Tej Singh vs. State of H.P. Ex. Pet. No. 84/2022 .
17.6.2023 Present: Mr. Sahil Thakur, Advocate, proxy counsel, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Ms. Sharmila Patial, Addl. A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Suneet Verma, Advocate, proxy counsel, for respondent No.3.
Learned proxy counsel for respondent No.3 prays for and is granted one week's further time to file compliance affidavit.
List on 27.6.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Reena Kumari vs. State of H.P. Ex. Pet. No. 307/2022 .
17.6.2023 Present: Mr. Sahil Thakur, Advocate, proxy counsel, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Ms. Sharmila Patial, Addl. A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
The Hon'ble Supreme Court is stated to be seized of the matter in view of SLP filed by the respondent-State, which is fixed for 3.7.2023. Therefore, we deem it appropriate to adjourn hearing of this case to 11.8.2023, when the parties shall apprise this Court about the outcome of the SLP. Ordered accordingly.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Abhishant @ Nandu vs. State of H.P. Cr. A. No. 23/2023 .
17.6.2023 Present: Mr. Sahil Thakur, Advocate, proxy counsel, for the appellant.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Ms. Sharmila Patial, Addl. A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
As prayed for, list on 6.7.2023.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS A.S. Kang vs. State of H.P. CMP (M) No. 47/2023 .
17.6.2023 Present: Mr. Sahil Thakur, Advocate, proxy counsel, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Ms. Sharmila Patial, Addl. A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Suneet Verma, Advocate, proxy counsel, for respondent No.2.
As jointly prayed for, list on 20.6.2023.
r (Tarlok Singh Chauhan)
Judge
(Satyen Vaidya)
Judge
17.6.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:31 :::CIS
Het Ram vs. State of H.P.
Cr.A. No. 93/2023
.
17.6.2023 Present: Mr. Sahil Thakur, Advocate, proxy counsel, for the
appellant.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Ms. Sharmila Patial, Addl. A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Cr.MP No. 962/2023The application is disposed of with a direction to the appellant/applicant to file the English translation of Annexure in question within a period of four weeks.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Jai Prakash @ Prakash vs. State of H.P. Cr. A. No. 26/2022 .
17.6.2023 Present: Mr. Sahil Thakur, Advocate, proxy counsel, for the appellant.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Ms. Sharmila Patial, Addl. A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Cr.MP No. 2031/2023Learned Additional Advocate General prays for and is granted one week's time to file reply/instructions.
List on 27.6.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Ramesh Kumar vs. State of H.P. Cr. A. No. 243/2023 .
17.6.2023 Present: Mr. Sahil Thakur, Advocate, proxy counsel, for the appellant.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Ms. Sharmila Patial, Addl. A.G. & Mr. Rajat Chauhan, Law Officer, for the respondent.
Cr. A. No. 243/2023Admit. Call for the records.
Cr.MP No. 2070/2023Heard. Looking to the nature of offence coupled with conviction and sentence, as imposed by the learned trial court, after a full-fledged trial, we see no reason to suspend the sentence at this stage. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Kshitij Panta & ors. vs. State of H.P. CWP No. 3909/2023 .
17.6.2023 Present: Mr. Sahil Thakur, Advocate, proxy counsel, for the petitioner.
As prayed for, list on 22.6.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Kavya Sinha vs. State of H.P. CWP No. 3913/2023 .
17.6.2023 Present: Mr. Sahil Thakur, Advocate, proxy counsel, for the petitioner.
As prayed for, list on 20.6.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Baldev Singh Rana vs. State of H.P. CWP No. 3931/2023 .
17.6.2023 Present: Mr. Sahil Thakur, Advocate, proxy counsel, for the petitioner.
As prayed for, list on 20.6.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Praveen Kumar vs. State of H.P. CWP No. 3936/2023 .
17.6.2023 Present: Mr. Sahil Thakur, Advocate, proxy counsel, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Ms. Sharmila Patial, Addl. A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
CWP No. 3936/2023 & CMP No. 7430/2023 Notice is confined to respondents No. 1 and 2 at this stage. List on 20.6.2023, when records pertaining to D.O. Note 41564, dated 5.6.2023 be produced by the respondents-State.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Khudu Ram vs. State of H.P. & ors.
CWPOA No. 4845/2020.
16.6.2023 Present: Mr. Yogesh Kumar Chandel, Advocate, for the petitioner.
Mr. I. N. Mehta, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents- State.
List along with CWPOA No. 4852/2020.
r (Tarlok Singh Chauhan)
Judge
(Satyen Vaidya)
Judge
16.6.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:31 :::CIS
Sanjay Kumar Gangania vs. Rita Sharma FAO (FC) No. 26/2021 & FAO(FC) No. 57/2021 .
16.6.2023 Present: Mr. Varun Thakur, Advocate, for the appellant in FAO No. 26/2021 and for the respondent in FAO No. 57/2021.
Mr. Neeraj Gupta, Sr. Advocate with Mr. Ajeet Pal Singh Jaswal, Advocate, for the respondent in FAO No. 26/2021 and for the appellant in FAO No. 57/2021.
An affidavit in terms of order dated 28.3.2023 has not been filed by the appellant-husband. Let needful be done positively within two weeks, failing which appellant-
husband shall personally appear before this Court on the next date of hearing.
List on 7.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Watan Singh Banyal vs. State of H.P. & ors.
CWP No. 3860/2021, a/w CWPs No. 4104/2021, 3320, .
3321 & 3407/2022 16.6.2023 Present: Mr. Virender Thakur, Advocate, for the petitioner(s).
Mr. I. N. Mehta, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Rejoinder(s), as prayed for, be filed within further three weeks.
List on 6.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS M/s Hari Om Enterprises vs. Praveen Jaggi R.P. No. 114/2022 .
16.6.2023 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Rajesh Kashyap and Mr. Tejasvi Dogra, Advocates for the petitioner.
Mr. I. N. Mehta, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Compliance report not filed. The same be positively filed within two weeks.
List on 6.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Mir Sukh. vs. State of H.P. & ors.
R.P. No. 272/2022.
16.6.2023 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Tejasvi Dogra, Advocate, for the petitioner. Mr. I. N. Mehta, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Mr. Virender Chauhan, Advocate, for respondent No.3.
On the request of learned counsel for respondent No.3, list on 23.6.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Prime Steel Industries Pvt. Ltd. vs. HPSEBL CWP No. 1602/2022 .
16.6.2023 Present: Mr. Manik Sethi, Advocate, for the petitioner.
Mr. I. N. Mehta, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder.
List on 13.7.2023.
r (Tarlok Singh Chauhan)
Judge
(Satyen Vaidya)
Judge
16.6.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:31 :::CIS
Meena Devi vs. HPSEBL
CWP Nos. 1810 & 4276/2022
.
16.6.2023 Present: Mr. Rajneesh K. Lall & Mr. Mukul Sood,
Advocates, for the respective petitioners. Mr. I. N. Mehta, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Aman Kumar, Advocate, vice Mr. Tara Singh Chauhan, Advocate, for respondent-HPSEBL.
Ms. Suchitra Sen, Advocate, for respondent- Commission.
On the request of Mr. Aman Kumar, Advocate, list on 23.6.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Sagir Ahmad vs. State of H.P. CWP No. 2972/2022 .
16.6.2023 Present: Ms. Babita Chauhan, Advocate, vice counsel for the petitioner.
Mr. I. N. Mehta, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents- State.
List on 22.6.2023 when records of CWPOA No. 7649/2019, CWP No. 3180/2009 and CWP No. 8734/2011 be annexed by the registry for our perusal.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Neeta vs. State CWP No. 3809/2022 .
16.6.2023 Present: Ms. Tanvi Chauhan, Advocate, for the petitioner.
Mr. I. N. Mehta, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Mr. Balram Sharma, DSGI, for respondent No.5.
Even though the respondent-State has granted family pension to the petitioner, however it has been ordered to be paid prospectively without there being any justifiable cause or reason.
Confronted with this, learned Additional Advocate General prays for and is granted two weeks' time to file supplementary affidavit.
List on 5.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS State of H.P. vs. Tikkam Ram R.P. No. 34/2023 .
15.6.2023 Present: Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs & Mr. Rajat Chauhan, Law Officer, for the petitioners-State.
Since the Hon'ble Supreme Court is seized of one of the identical issues, we deem it appropriate to adjourn this case by six weeks.
List on 3.8.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
15.6.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:31 :::CIS
Surinder Pal. vs. State of H.P. CWP No. 374/2020 .
15.6.2023 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Heard for some time. Let records relating to placement to the post of Deputy Director (Education) be produced on the next date of hearing.
List on 22.6.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 15.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Pradeep Kumar Sharma vs. State of H.P. CWPOA No. 4823/2020 .
15.6.2023 Present: Mr. Manish Sharma, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
On the request of learned counsel for the petitioner, list on 6.7.2023.
(Tarlok Singh Chauhan)
r Judge
(Satyen Vaidya)
Judge
15.6.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:31 :::CIS
Meena Devi vs. HPSEBL
CWPOA No. 4829/2020
.
15.6.2023 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. Lakshay Thakur, Advocate, for the
respondents.
As a matter of sheer indulgence and by way of last opportunity, two weeks' further time is granted to the respondents to file reply, failing which erring respondent(s) shall personally appear before this Court along with relevant record(s) on the next date of hearing.
List on 6.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 15.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Surender Kumar vs. DAV College Management Committee CWP No. 5704/2020 .
15.6.2023 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner.
Mr. Vijay Chaudhary, Advocate, for the respondents.
Admit.
(Tarlok Singh Chauhan)
Judge
15.6.2023
(pankaj)
r to (Satyen Vaidya)
Judge
::: Downloaded on - 20/07/2023 21:18:31 :::CIS
M/s Mondelez India Foods Pvt. Ltd. vs. State of H.P. Civil Revision No. 112/2022 .
15.6.2023 Present: Mr. Goverdhan Sharma, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
On the request of learned counsel for the petitioner, list on 13.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 15.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Parvesh Kumari vs. State of H.P. LPA No. 165/2022 a/w CWP No.6808/2022, CWP No. 8538/2022 & LPA .
No. 171/202215.6.2023 Present: Mr. Dilip Sharma, Mr. B. C. Negi, Sr. Advocates, Mr. Lalit K. Sharma, Mr. Manish Sharma, Mr. Nitin Thakur and Ms. Sneh Bhimta, Advocates, for the respective petitioners. Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Ashwani Kaundal, Ms. Seema K. Guleria, Advocates, for the private respondents in LPA No. 165/2022 List before another bench in which one of us (Justice Tarlok Singh Chauhan) is not a member.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 15.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Jagdish Chand vs. State of H.P. CWP No. 1358/2022 .
15.6.2023 Present: Mr. Ashwani Kaundal, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun Negi, Advocate, for respondents No. 4 to 6.
Admit.
(Tarlok Singh Chauhan)
r Judge
(Satyen Vaidya)
Judge
15.6.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:31 :::CIS
Sugandha Chauhan vs. CSKHPKVV CWP No. 2258/2023 .
14.6.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner. Ms. Aruna Chauhan, Advocate, for the respondent.
On the request of learned counsel for the respondent, list on 17.6.2023.
(Tarlok Singh Chauhan)
Judge
(Satyen Vaidya)
r Judge
14.6.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:31 :::CIS
Anish Kaushal vs. State of H.P. CWP No. 2447/2023 .
14.6.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for the petitioners. Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Shivank Singh Panta, Advocate, for respondents No. 2, 4 and 7.
Mr. Sanjay Dalmia, Advocate, for the applicant/proposed respondent in CMP No. 6026/2023.
Mr. Shivank Singh Panta, Advocate, prays for and is granted one day's time to place on record status report.
List on 16.6.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 14.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:31 :::CIS Girish Kumar vs. State of H.P. CWP No. 2575/2023 .
14.6.2023 Present: Mr. B. S. Attri, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Suneet Goel, Advocate, for respondent No.4.
Reply on behalf of respondent No.4 is stated to have been filed, however the same is not on record. Registry to trace and place it on record. List on 21.6.2023. Reply on behalf of respondents No. 1 to 3 and rejoinder to the reply filed by respondent No.4 in the meanwhile.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 14.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Puniya Devi vs. State of H.P. CWP No. 2593/2023 .
14.6.2023 Present: Ms. Ranjana Pathania, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
On the request of learned counsel for the petitioner, list on 15.6.2023.
(Tarlok Singh Chauhan)
r Judge
(Satyen Vaidya)
Judge
14.6.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
Chandreshwar vs. State of H.P. Ex. Pet. No. 80/2023 .
13.6.2023 Present: Ms. Babita, Advocate, vice Mr. A. K. Gupta, Advocate, for the petitioners. Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents.
On the joint request of learned counsel for the parties, list on 24.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Executive Engineer, HPPWD vs. Sahab Singh .
CWP No. 364/202313.6.2023 Present: Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs & Mr. Rajat Chauhan, Law Officer, for the appellant/State.
As prayed for, list for consideration on 20.6.2023.
(Tarlok Singh Chauhan)
Judge
r (Satyen Vaidya)
Judge
13.6.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
State of H.P. vs. Salman Khan .
Cr. A. No. 328/202013.6.2023 Present: Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs & Mr. Rajat Chauhan, Law Officer, for the appellant/State.
Learned Additional Advocate General prays for and is granted two weeks' further time to take fresh steps for the service of the respondents.
List on 27.6.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Roshan Lal vs. State of H.P. .
Ex. Pet. No. 272/202113.6.2023 Present: Mr. Jagat Pal, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned counsel for the petitioner prays for and is granted two weeks' time to file counter affidavit to the compliance affidavit filed on 30.6.2022.
List on 27.6.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Rajeev Kumar vs. Anju Kumari .
FAO (FC) No. 19/202213.6.2023 Present: Mr. Ashwani K. Sharma, Sr. Advocate with Mr. Ishan Sharma, Advocate, for the appellant. Mr. K. D. Sood, Sr. Advocate with Ms. Ranjana Chauhan, Advocate, for the respondents.
Let both the parties file their respective affidavits, in terms of the judgment rendered by the Hon'ble Supreme period of four weeks.
r to Court in Rajnesh vs. Neha, 2021 (2) SCC 324, within a List on 11.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Murli Ram vs. State of H.P. .
Ex. Pet. No. 320/202213.6.2023 Present: Ms. Babita, Advocate, vice counsel for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned Additional Advocate General has placed on record instructions dated 6.6.2023, which go to indicate that the revised pension's case of the petitioner has now been sent to the office of Accountant General.
At the oral request of learned vice counsel for the petitioner, the Principal Accountant General, headquarters at Shimla-3 is ordered to be impleaded as party, who shall now figure as respondent No. 5.
Issue notice to the newly added respondent returnable for 11.7.2023 on taking steps within two days.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS State of H.P. vs. Dhanbir Singh @ Babloo .
Cr.MP(M) No. 2553/202213.6.2023 Present: Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs & Mr. Rajat Chauhan, Law Officer, for the appellant.
Cr. MP(M) No. 2553/2022Leave to appeal granted. The application stands disposed of.
Cr. A. No. /2023 Be registered. Admit. Call for the records.
Bail bonds in the sum of Rs.50,000/- with one surety of the like amount to the satisfaction of the learned trial court be furnished by each respondent undertaking therein to appear in this Court as and when directed and to receive the sentence, which may be imposed on the conclusion of the appeal.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS State of H.P. vs. Ram Kumar @ Chottu .
Cr. MP(M) No.2555/202213.6.2023 Present: Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs & Mr. Rajat Chauhan, Law Officer, for the the appellant.
As prayed for, list on 27.6.2023.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Bhawan Singh vs. State of H.P. .
CWP No. 7946/202213.6.2023 Present: Mr. Jai Dev Thakur, Advocate, for the petitioners.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents.
On the joint request of learned counsel for the parties, list on 24.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Om Prakash vs. State of H.P. .
Ex. Pet. No. 25/202313.6.2023 Present: Ms. Babita, Advocate, vice Mr. A. K. Gupta, Advocate, for the petitioner. Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents.
On the joint request of learned counsel for the r to parties, list on 24.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Kamlesh Sharma vs. Sandeep Kumar Sharma .
CMP (M) No. 622/202313.6.2023 Present: Mr. Mohan Singh, Advocate, for the appellant.
Issue notice to the respondent returnable for 11.7.2023, on taking steps within two days.
(Tarlok Singh Chauhan)
Judge
r (Satyen Vaidya)
Judge
13.6.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
Krishan Chand vs. State of H.P. .
CWP No. 799/202313.6.2023 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
On the request of learned counsel for the petitioner, list on 27.6.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Rangila Ram vs. State of H.P. .
Cr. A. No. 220/202213.6.2023 Present: Mr. Sahil Malhotra, Advocate, for the petitioner.
Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondent.
Cr. M.P. No. 1958/2023Reply within three weeks. List on 27.6.2023.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Lalit Kumar vs. HRTC .
CWP No. 2247/202313.6.2023 Present: Mr. Rajeev Sharma, Advocate, for the petitioner.
Mr. Ajay Chauhan, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted four weeks' further time to file compliance report.
List on 11.7.2023.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Bishamber Lal vs. HRTC .
CWP No. 2246/202313.6.2023 Present: Mr. Rajeev Sharma, Advocate, for the petitioner.
Mr. Ajay Chauhan, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted four weeks' further time to file compliance report.
List on 11.7.2023.
r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Attar Singh vs. State of H.P. .
CWP No. 3439/202313.6.2023 Present: Ms. Babita, Advocate, vice Mr. A. K. Gupta, Advocate, for the petitioner. Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 3439/2023 & CMP No. 6811/2023 Notice. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of the respondents.
List on 19.6.2023. Reply/instructions, if any, in the meanwhile.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Laxmi Singh vs. State of H.P. .
CWP No. 3657/202313.6.2023 Present: Ms. Babita, Advocate, vice Mr. A. K. Gupta, Advocate, for the petitioner. Mr. Ramakant Sharma, Ms. Sharmila Patial, Addl.
A.Gs & Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 3657/2023 & CMP No. 7001/2023 Notice. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of the respondents.
List on 19.6.2023. Reply/instructions, if any, in the meanwhile.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Anita Kumari vs. State of H.P. CWP No. 3801/2023 .
13.6.2023 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner.
Mr. Ramakant Sharma, Addl. A.G. with Ms. Sharmila Patial, Addl. A.G & Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 3801/2023 & CMP No. 7121/2023 Notice. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of the respondents.
Reply within four weeks.
List on 11.7.2023.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Naresh Kumari vs. State of H.P. CWP No. 3451/2023 .
12.6.2023 Present: Mr. Ajay Sharma, Sr. Advocate, with Mr. Atharv Sharma, Advocate, for the petitioner. Mr. Ramakant Sharma, Addl. A.G. with Ms. Sharmila Patial, Addl. A.G & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 & 2. Mr. K. B. Khajuria, Advocate, for respondent No.3.
CWP No. 3451/2023 & CMP No. 6852/2023 Notice. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondents No. 4 to 6 returnable for 24.7.2023, on taking steps within three days. In the meanwhile, implementation and execution of the impugned office orders, dated 11.5.2023/9.5.2023 (Annexure P-4) and dated 12.5.2023 (Annexure P-6) are ordered to be stayed.
List on 24.7.2023, when records of CWP No. 5046/2021 be annexed by the registry for our perusal.
CMP No. 6853/2023The application is disposed of with a direction to the petitioner/applicant to file English Translation of the Annexures in question within a period of four weeks from today.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Association of Grade-IV Contractual Clerks vs. State of H.P. & anr.
CWP No. 3512/2023.
12.6.2023 Present: Mr. Ajay Sharma, Sr. Advocate, with Mr. Atharv Sharma, Advocate, for the petitioner. Mr. Ramakant Sharma, Addl. A.G. with Ms. Sharmila Patial, Addl. A.G & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 & 2. Mr. K. B. Khajuria, Advocate, for respondent No.3.
CWP No. 3512/2023 & CMP No. 6927/2023 Notice. Mr. Rajat Chauhan, Law Officer and Mr. K. B. Khajuria, Advocate, appear and waive service of notice on behalf of the respective respondents. Issue notice to respondents No. 4 to 113 returnable for 24.7.2023, on taking steps within three days. In the meanwhile, respondents No. 1 to 3 are restrained from amending the Recruitment and Promotion Rules of promotion of respondent-Bank for promotion from Grade-IV to Grade-III and in other words, promotion, if any, be made strictly in accordance with the existing R & P Rules.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Kanchan vs. HPSEBL CWP No. 3201/2023 .
2.6.2023 Present: Ms. Babita Chauhan, Advocate, vice Mr. A. K. Gupta, Advocate.
Mr. Anil Kumar God, Advocate, for the respondents.
Learned counsel for the respondents have placed on record instructions, dated 1.6.2023.
Confronted with this, learned vice counsel for the petitioner prays for and is granted two weeks' further time to obtain instructions.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 2.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Ashok Kumar vs. HPSEBL CWP No. 3202/2023 .
2.6.2023 Present: Ms. Babita Chauhan, Advocate, vice Mr. A. K. Gupta, Advocate.
Mr. Anil Kumar God, Advocate, for the respondents.
Learned counsel for the respondents have placed on record instructions, dated 1.6.2023.
Confronted with this, learned vice counsel for the petitioner prays for and is granted two weeks' further time to obtain instructions.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 2.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Pal Singh vs. State of H.P. CWP No. 3220/2023 .
2.6.2023 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Sharmila Patial, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned Deputy Advocate General prays for and is granted two weeks' further time to file reply.
List on 23.6.2023. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 2.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Chandan Thakur vs. State of H.P. CWP No. 3397/2023 .
2.6.2023 Present: Mr. Lovneesh Kanwar, Sr. Advocate with Mr. Tek Chand, Advocate, for the petitioner. Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Sharmila Patial, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List along with CWP No. 814/2020 on 16.6.2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 2.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Sunita Devi vs. State of H.P. CWP No. 3221/2023 .
2.6.2023 Present: Mr. Yogesh Kumar Chandel, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Sharmila Patial, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List along with CWP No. 814/2020 on 16.6.2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 2.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Duni Chand vs. State of H.P. CWP No. 3224/2023 .
2.6.2023 Present: Mr. Bhupinder Thakur, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Sharmila Patial, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. T. S. Chauhan, Advocate, for respondent No.4.
Two weeks further time, as prayed for, is granted to the respondents to file the reply. List on 23.6.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 2.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Supa Ram vs. HRTC CWP No. 3287/2023 .
2.6.2023 Present: Mr. Parkash Sharma, Advocate, for the petitioner.
Mr. Shyam Singh Chauhan, Advocate, for the respondent.
Learned counsel for the respondent prays for and is granted two weeks' further time to seek instructions.
List on 23.6.2023. Interim order to continue.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 2.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Amita Devi vs. State of H.P. CWP No. 3289/2023 .
2.6.2023 Present: Mr. Ram Lal Thakur, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Sharmila Patial, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned Deputy Advocate General prays for and is granted two weeks' further time to seek instructions.
List on 23.6.2023. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 2.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Parkash Chand Chandel vs. Central University of H.P. CWP No. 3183/2023 .
2.6.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate, with Mr. Rakesh Chauhan, Advocate, for the petitioner. Mr. Balram Sharma, DSGI, for the respondent.
Reply on behalf of the respondent has been filed in the open court, which is made part of the record.
Rejoinder, as prayed for, be filed within two weeks.
r to
List on 23.6.2023.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
2.6.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
Dr. Parveen Kumar vs. State of H.P. CWP No. 3090/2023 .
1.6.2023 Present: Mr. Jai Ram Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Issue notice to respondent No.4 returnable for 15.6.2023 on taking steps within two days.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Dev Raj vs. State of H.P. CWP No. 3177/2023 .
1.6.2023 Present: Mr. Paras Dhaulta, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. T.S. Chauhan, Advocate, for respondents No. 2 to 6.
As prayed for, list on 15.6.2023.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
1.6.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
M/s B. L. Seth Agro Mills vs. State of H.P. CWP No. 6863/2022 .
1.6.2023 Present: Mr. N. K. Thakur, Sr. Advocate with Mr. Divya Raj Singh, Advocate, for the petitioner. Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Let report in terms of the previous order be placed on record by next date of hearing.
rList on 2.6.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Surender Kumar vs. DAV College Management Committee CWP No. 5704/2020 .
1.6.2023 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner.
Mr. Vijay Chauhdary, Advocate, for the respondents.
As prayed for, list on 15.6.2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Rajni Malhotra vs. State of H.P. CWP No. 1200/2023 .
1.6.2023 Present: Mr. Prashant Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
On 4.5.2023, the Court passed the following order:-
r to A learned single Member of the erstwhile Tribunal while allowing the petition filed by the petitioner being O.A. No.2819 of 2015 titled Rajni Malhotra vs. State of H.P. and others had vide order dated 24.07.2019 directed as follows:
"8. Consequently, the original application is allowed and office order dated 17.03.2008, Annexure P-2, qua the applicant is quashed and set aside and the amount recovered is directed to be refunded to the applicant within two months from the date of production of a certified copy of this order by the applicant. So far as protection of pay is concerned, the applicant may make a comprehensive representation to the respondents/ competent authority within 10 days. The respondents/competent authority shall consider and decide the same within a further period of two months."
2. Strangely enough, the then Engineer-in-Chief, HPPWD, Shimla vide his order dated 04.06.2020 has conveniently chosen to sit over the order passed by the learned erstwhile Tribunal as is evident from operative portion of the aforesaid order which reads as under:
"Now, therefore, taking into consideration the entire facts and circumstances as well as the directions passed by the Ld. Administrative Tribunal, recovery cannot be affected from the applicant. Accordingly, Superintending Engineer/Executive Engineer concerned is directed to recover the amount from erring officer/official who has allowed wrong benefit of ACP in favour of applicant and refund the same to Govt. exchequer. The amount already recovered from the applicant cannot be restored as the same was rightly recovered and applicant had no right to retain the same. The applicant was in due knowledge of order of undue benefit but he knowingly and deliberately kept as receiving the same. Now her claim to the recovered amount is unjustified and she has no right to claim the said amount. The remaining amount paid in excess however, shall not be recovered and now in view of the facts stated above. Thus, the representation of applicant is considered and accordingly disposed of."::: Downloaded on - 20/07/2023 21:18:32 :::CIS
3. We are, prima facie, of the view that the then Engineer-in-Chief Shri Bhawan Kumar Sharma has .
committed contempt by sitting over the order passed by the learned Tribunal. Therefore, let notice of contempt be issued by the Registry to said Shri Bhawan Kumar Sharma on the address to be provided by the official- respondents within two days.
4. List on 01.06.2023. In the meanwhile, the respondents are directed to comply with the order passed by the learned Tribunal or else they shall not be heard in the matter.
In compliance to the aforesaid orders, the respondents have now directed the Executive Engineer, HPPWD Dalhousie to refund the recovered amount to the petitioner. Therefore, the respondents are directed to refund the recovered amount to the petitioner before the next date of hearing.
Since we find Mr. Bhawan Kumar Sharma, the then Engineer-in-Chief to be in contempt, therefore, issue notice to him in Form 1-A of the Contempt of Courts (Himachal Pradesh) Rules, 1996, returnable for 15.6.2023 on the following address:
Mr. Bhawan Kumar Sharma, Retired Engineer-in-Chief HPPWD, R/o House No.34, Himuda Colony, P.O. Basal, Tehsil & District Solan, H.P.-173213 (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Rahul Garhwal vs. District Magistrate-cum-Deputy Commissioner, Hamirpur CWP No. 8322/2022 a/w CWP No. 2582/2023 .
1.6.2023 Present: Mr. Sanjay Dutt Vasudeva, Advocate, for the petitioner in CWP No. 2582/2023.
Mr. Shivank Singh Panta, Advocate, for respondent No.3 in CWP No. 8322/2022 and for respondent No.8 in CWP No. 2582/2023. Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
As prayed for, list on 15.6.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.6.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Harnam Singh vs. HPTDC CWP No. 8951/2022 .
31.5.2023 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Mr. Shivank Singh Panta, Advocate, for respondents No. 1 and 2.
Mr. Dinesh Bhanot, Advocate, for respondent No.3.
Learned counsel for the petitioner states that as regards principal amount, the same has now been paid, but interest thereupon has not been paid. Let appropriate application in this regard be filed by the petitioner.
List on 21.6.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Gurpreet Singh vs. State of H.P. CWP No. 3814/2022 .
31.5.2023 Present: Mr. Dinesh Bhanot, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List on 1.6.2023.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
r Judge
31.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
Amar Chand vs. State of H.P. CWP No. 6308/2022 .
31.5.2023 Present: Mr. Ashwani Dhiman, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Admit.
(Tarlok Singh Chauhan)
Judge
r (Virender Singh)
Judge
31.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
Nand Lal vs. State of H.P.
CWP No. 6310/2022 & CWP No.3264/2023 .
31.5.2023 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner(s).
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Rejoinder(s), as prayed for, be filed within four weeks. List on 5.7.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Shimla Ice Skating Club vs. State of H.P. CWP No. 6313/2022 .
31.5.2023 Present: Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Naresh K. Gupta, Advocate, for respondent No.4.
Mr. Balram Sharma, DSGI, for respondent No.7.
r to As prayed for, list on 12.7.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Mangal Singh vs. State of H.P. CWP No. 6604/2022 .
31.5.2023 Present: Mr. Vijay Kumar, Advocate, vice counsel for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Admit.
(Tarlok Singh Chauhan)
Judge
r (Virender Singh)
Judge
31.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
M/s Goodwill Energy Enterprises vs. State of H.P. CWP No. 6686/2022 & CWP No. 3152/2016 .
CWP No. 6686/202231.5.2023 Present: Ms. Sneh Bhimta, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the State. Ms. Anu Tuli, Advocate, for respondents No.10 to 13.
CWP No. 3152/2016Ms. Anu Tuli, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the State. Mr. Raman Jamalta, Advocate, vice counsel for respondent No.6.
CWP No. 3152/2016Since M/s Goodwill Energy Enterprises has purchased the project from respondent No.6 in the proceedings carried out under Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, therefore, Goodwill Energy Enterprises, Room No.3, H-35/3 Connaught Place, Delhi-110 001 through its authorized signatory Sunil Kumar Sharma, is a necessary party and is substituted in place of respondent No.6. Registry to carry out necessary corrections in the cause title. Issue notice to newly substituted respondent. Ms. Sneh Bhimta, Advocate appears and waives service of notice on behalf of respondent No.6. She prays for and is granted three weeks' time to file reply.
List on 12.7.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Manish Kumar vs. State of H.P. CWP No. 7241/2022 .
31.5.2023 Present: Ms. Babita, Advocate, vice counsel for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Tag along with CWP No. 8724/2022.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Mahanti vs. State of H.P. CWP No. 7549/2022 .
31.5.2023 Present: Mr. Jagan Nath, Advocate, for the petitioners.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Admit.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
r Judge
31.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
Baragi Ram vs. State of H.P. CWP No. 7550/2022 .
31.5.2023 Present: Mr. Jagan Nath, Advocate, for the petitioners.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Admit.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
r Judge
31.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
Santosh Kumari vs. State of H.P. CWP No. 7849/2022 .
31.5.2023 Present: Mr. Ramesh Kaundal, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Vikrant Thakur, Advocate, for respondent No.3.
Reply, despite opportunity, has not been filed. The same, as prayed for, be filed within four weeks, failing which erring respondent(s) along with relevant record(s) shall personally appear before this Court on the next date of hearing.
List on 12.7.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Khubwati vs. State of H.P. CWP No. 7850/2022 .
31.5.2023 Present: Mr. Suresh Singh Saini, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List along with CWP No. 8724/2022.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Pawan Kumar vs. Anjana Kumari FAO (FC) No. 1/2023 .
31.5.2023 Present: Ms. Shivani Tegta, Advocate, for the appellant.
Ms. Vandana Thakur, Advocate, for the respondent.
Mediation has failed. Admit.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
r Judge
31.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
Renam Kumari vs. State of H.P. CWP No. 148/2023 .
31.5.2023 Present: Ms. Pragti, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned Deputy Advocate General prays for and is granted four weeks' time to file supplementary affidavit as to why fresh recruitment was resorted to, whereas earlier decision of the government was only to review the ongoing selection process.
List on 12.7.2023. In the meanwhile, the respondent-State is restrained from declaring the result of the selection in question, if not already declared.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Jai Singh vs. State of H.P. CWP No. 491/2023 .
31.5.2023 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Petitioner to justify maintainability of the writ petition. List on 21.6.2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Dr. Aishwarya Thakur vs. State of H.P. CWP No. 1393/2022 a/w CWP No.2606/2022 .
31.5.2023 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
A coordinate bench of this Court on 10.5.2023 passed the following order:-
r to "Main matter was decided on 17.11.2022, allowing the petition with direction to respondents appointment letters to the petitioner within a period of two weeks from the date of receipt of copy of order. After to offer disposing of petition, matter was directed to be listed for compliance on 30.12.2022. On 30.12.2022, on request of learned Additional Advocate General time was extended for filing compliance report and matter was adjourned for 7.1.2023. Thereafter again on request made on behalf of respondents, matter was adjourned for 10.1.2023, 11.1.2023, 12.1.2023, 3.2.2023, 28.2.2023, 6.3.2023, 10.3.2023, 15.3.2023, 6.4.2023 and 24.4.2023. On 6.4.2023, learned Additional Advocate General had submitted that State was going to file SLP against the order passed by the Court and, therefore, for request made on behalf of respondents, matter was adjourned for 24.4.2023, but was listed on 27.4.2023. On 27.4.2023, on request of learned Additional Advocate General matter was adjourned for today with direction that in case of non-compliance, learned Additional Advocate General shall disclose the particulars of concerned Secretary. Today learned Additional Advocate General referring judgment dated 31.5.2022 passed in CWP No. 3399 of 2022, has contended that in similar situation claim of some other identical persons was rejected by co-ordinate Division Bench and, therefore, there are conflicting judgments on the issue. In para 16 of the judgment dated 17.11.2022 ::: Downloaded on - 20/07/2023 21:18:32 :::CIS passed in present matter, judgment passed in CWP No. 3399 of 2022 has been taken into consideration and .
distinguished. Therefore, plea raised by learned Additional Advocate General is not only misconceived, but also mis-leading. At this stage, learned Additional Advocate General has disclosed that as on date Ms.M.Sudha Devi is Secretary (Health) to the Government of Himachal Pradesh. Simultaneously, request has also been made to adjourn the matter in terms of order passed on previous date, whereby matter was adjourned because it was informed that State was going to file SLP against the judgment passed in present case. Judgment in present case was passed in November, 2022 and thereafter matter has been listed on various dates for compliance. Till date judgment of the Court has not been complied with. Unless judgment is stayed or set-aside by the Supreme Court, respondents are bound to obey the same and duty bound to ensure compliance in time bound manner. It is not a case where sufficient time has not been given to the respondents to avail appropriate remedy before implementing the order. In aforesaid facts and circumstances, Secretary (Health) to the Government of Himachal Pradesh is directed to file her personal affidavit explaining the reason for non compliance of order passed by the Court, on or before 27.5.2023, failing which adverse order may follow. It is made clear that mere proposal for SLP shall not be a valid reason for non implementation of order as judgment, for compliance whereof matter has been listed, was passed in November, 2022, i.e. about six months ago. It is made clear that petitioners are also at liberty to take appropriate steps for ensuring compliance of judgment as available under law. List for compliance on 31st May, 2023."
2 In compliance to the aforesaid order, the Secretary (Health) to the Government of Himachal Pradesh has filed ::: Downloaded on - 20/07/2023 21:18:32 :::CIS personal affidavit, however even this affidavit does not .
clearly disclose as to why the judgment in question has not been complied with.
3 What in fact is being stated by the State is that it intends to file an SLP, but the same song is being sung by the State right from 6.4.2023 when the statement was made by the learned Additional Advocate General that the State is going to file an SLP against the order passed by this Court.
4 It is not that the case has not been listed thereafter, but unfortunately even as on date, the State has not filed an SLP and its only a proposal, which still appears to be in pipeline.
5 In the given facts and circumstances, the respondents are directed to comply with the judgment in question in its letter and spirit subject to further orders/outcome of the SLP, as the case case may be.
6 For compliance, list on 14.6.2023. However, it is made clear that this order shall not confer any equity much less right in favour of the petitioners, which of course, as stated above, shall be subject to further orders/final order passed by the Hon'ble Supreme Court.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Vanita Kumari vs. State of H.P. CWP No. 2383/2023 .
31.5.2023 Present: Mr. Dhiraj Thakur, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
CWP No. 2383/2023We are informed at the bar that an identical question as involved in this petition is pending consideration before the Hon'ble Supreme Court in SLP No. 20743/2021, titled as Devesh Sharma vs. Union of India, wherein judgment has been reserved by the Hon'ble Supreme Court on 12.1.2023.
As regards this Court, the issue in question is squarely covered by the judgment rendered by this Court in CWPOA No. 6251/2020, titled as Vinod Kumar vs. State, however since the matter is sub judice before the Hon'ble Supreme Court, therefore, we deem it appropriate to defer hearing of this case by six weeks. List on 19.7.2023.
CMP No. 4717/2023Heard. Since there is already a judgment of this Court against the petitioner, we deem it appropriate to vacate interim order, dated 28.4.2023, by providing that the appointment to the post of JBT (batch wise) shall be subject to final orders in the aforesaid SLP. Application stands disposed of.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Indira Devi vs. State of H.P. Ex. Pet. No. 32/2022 .
31.5.2023 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Let records regarding appointment of the incumbent(s) under SMC policy, 2012 be produced before this Court on the next date of hearing.
List on 21.6.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Atma Ram vs. State of H.P. CWP No. 6558/2022 .
31.5.2023 Present: Ms. Anjali Soni Verma & Ms. Shivani Tegta, Advocates, for the petitioner. Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents.
Let respondents No. 1 to 3 appear before this court today at 2.00 P.M. or file compliance affidavit.
List at 2.00 P.M.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
31.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
Bameshwar Dutt vs. State of H.P. Ex. Pet. No. 42/2023 .
31.5.2023 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents.
Compliance affidavit is stated to have been filed.
However, the same is not on record. Registry to trace and place it on record. List on 21.6.2023. Counter-affidavit, if any, in the meanwhile.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Union of India vs. Bhawani Dutt Sharma CWP No. 243/2023 .
31.5.2023 Present: Mr. Balram Sharma, DSGI, for the petitioners.
Mr. Onkar Jairath, Advocate, for respondents No. 1 to 8, 10 to 13, 15 to 17 & 19 to 29.
As prayed for, list on 14.6.2023.
(Tarlok Singh Chauhan)
Judge
r (Virender Singh)
Judge
31.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
Vandana Sharma vs. Harish Sharma CMP (M) No. 484/2023 .
31.5.2023 Present: Mr. Aditya Thakur, Advocate, for the applicant.
Mr. B. P. Sharma, Sr. Advocate with Mr. Arun Kumar, Advocate, for the respondent.
For the reasons stated in the application, which is duly supported by an affidavit, we find sufficient grounds to condone the delay of 57 days that has crept up in filing of the main appeal. Accordingly, the delay, as aforesaid, condoned and the application is disposed of.
FAO No. /2023
is
Be registered. Looking to the nature of dispute, which arises out of matrimonial discord, it is incumbent upon this Court to make an endeavour to have the same amicably settled.
Accordingly, let both the parties appear before this Court on the next date of hearing. List on 14.6.2023. In the meanwhile, the respondent is restrained from solemnizing second marriage.
Call for the records.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Rajeev Kumar vs. State of H.P. CWP No. 1364/2023 .
31.5.2023 Present: Mr. Avinash Jaryal, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents.
Learned Senior Additional Advocate General prays for and is granted two weeks' time to file compliance affidavit.
r to
List on 14.6.2023.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
31.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
Karam Singh vs. State of H.P. CWP No. 1363/2023 .
31.5.2023 Present: Mr. Avinash Jaryal, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents.
Learned Senior Additional Advocate General prays for and is granted two weeks' time to file compliance affidavit.
r to
List on 14.6.2023.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
31.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
Ind Sphinx Precision Limited vs. Ravinder Kumar CWP No. 152, 165, 174, 201 & 214/2023 .
31.5.2023 Present: Mr. Ankush Dass Sood, Sr. Advocate with Mr. Jagdish Thakur, Advocate, for the petitioner(s). Mr. Rahul Mahajan, Advocate, for the respondent(s).
CMP No. 3375/2023 in CWP No. 152/2023 CMP No. 3630/2023 in CWP No. 165/2023 CMP No. 3528/2023 in CWP No. 174/2023 CMP No. 3636/2023 in CWP No. 201/2023 CMP No. 3965/2023 in CWP No. 214/2023 Learned counsel for the respondent(s) prays for and is granted three weeks' time to file rejoinder(s).
List on 28.6.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Sunil Kumar vs. State of H.P. CWP No. 2154/2023 .
31.5.2023 Present: Mr. Naresh K. Sharma, Advocate, for the petitioners.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents.
Admit.
(Tarlok Singh Chauhan)
Judge
r (Virender Singh)
Judge
31.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
Som Raj vs. State of H.P.
CWP No. 2153/2023
.
31.5.2023 Present: Mr. Naresh K. Sharma, Advocate, for the
petitioners.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents.
Admit.
(Tarlok Singh Chauhan)
Judge
r (Virender Singh)
Judge
31.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
Santosh Kumar Patel vs. AIIMC CWP No. 2905/2023 .
30.5.2023 Present: Mr. Servedaman Rathore, Advocate, for the petitioners.
Mr. Balram Sharma, DSGI, for the respondent.
In compliance to the orders dated 24.5.2023 and 29.5.2023, the petitioners and their guardians, namely, Santosh Kumar Patel and his father Chatra Ram Patel;
Sandeep Poonia and his father Babulal Poonia; Mohd.
Sohail Naqvi and his mother Ms. Hasiba Bano; Bhavish Malik and his mother Sunita have furnished undertakings in this Court, which have been duly accepted by the Registrar Judicial.
In view of above, no further orders are required to be passed at this stage. The petitioners are permitted to attend their respective classes subject to undertaking(s) furnished by them.
Admit.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Paras Dutt vs. State of H.P. CWP No. 738/2023 .
30.5.2023 Present: Mr. Rajesh Kumar Parmar, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Dinesh K. Thakur, Advocate, for respondent No.3.
Mr. Nitin Thakur, Advocate, for respondent No.5.
List on 31.5.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Harpreet Kaur vs. State of H.P. CWP No. 3038/2023 .
30.5.2023 Present: Mr. Dinesh Bhanot, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
On the request of learned Deputy Advocate General, list on 1.6.2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Himachal Aluminum & Conductors vs. State of H.P. a/w connected matters CWP No. 2998/2020 a/w CWPs No. 2978 & 2997/2020 .
30.5.2023 Present: Mr. Atul Jhingan, Advocate, for the petitioner(s).
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned counsel for the petitioner(s) prays for and is granted four weeks further time to file rejoinder(s).
r to
List on 4.7.2023.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
30.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
State of H.P. vs. The Veterinary and Animal Science Teachers' Association CWP No. 3344/2020 .
30.5.2023 Present: Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the petitioners.
Mr. Ajay Sharma, Sr. Advocate with Ms. Kavita Kajal, Advocate, for respondent No.1. Mr. Naresh K. Sharma, Advocate, for respondent No.2.
List along with LPA No. 15/2021 on 12.6.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Santosh Kumar vs. State of H.P. a/w connected matter CWP No. 4555/2020 a/w CWP No. 2270/2022 .
CWP No. 4555/202030.5.2023 Present: Ms. Divya, Advocate, vice counsel for the petitioners.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Pradeep K. Sharma, Advocate, for respondent No.4.
Mr. Rajender Thakur, CGC, for respondent No.5.
CWP No. 2270/2022Ms. Tim Saran, Advocate, vice counsel for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Pradeep K. Sharma, Advocate, for respondent No.5.
Mr. Rajender Thakur, CGC, for respondent No.6.
Ms. Divya, Advocate, prays for an adjournment on the ground that the original counsel is out of station. Prayer being not opposed is allowed.
List on 20.6.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Devinder Kumar vs. State of H.P. CWPOA No. 4896/2020 .
30.5.2023 Present: Ms. Babita, Advocate, vice counsel for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Rajender Thakur, CGC, for respondent No.4.
List along with CWPOA No. 4886/2020.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
30.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
Rakesh Puri vs. State of H.P. CWPOA No. 4892/2020 .
30.5.2023 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Admit. List along with CWPOA No. 4832/2020.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Hem Raj vs. State of H.P. CWPOA No. 4895/2020 .
30.5.2023 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Admit. List along with CWPOA No. 4832/2020.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Bindu Verma vs. State of H.P. CWPOA No. 4902/2020 .
30.5.2023 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Admit. List along with CWPOA No. 4832/2020.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Amit Kumar vs. HRTC CWPOA No. 4956/2020 .
30.5.2023 Present: Mr. Ashish Verma, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondent- Corporation.
Admit.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Damodar Kumar vs. State of H.P. CWPOA No. 4959/2020 .
30.5.2023 Present: Mr. Sandeep Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Rajender Thakur, CGC, for respondent No.4.
As per reply filed by the respondents-State, case of the petitioner had been sent to the Treasury Officer vide Annexure R-V on 21.5.2019 and it was contended that his case is in pipeline.
In this background, let latest status report be filed on the next date of hearing.
List on 27.6.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Jagdish Chand vs. HRTC CWPOA No. 4961/2020 .
30.5.2023 Present: Mr. Sunny Dhatwalia, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for respondents- Corporation.
Leaving all questions of law open, admit.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Meera Sen vs. State of H.P. CWPOA No. 4963/2020 .
30.5.2023 Present: Ms. Salochana Rana, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Admit.
(Tarlok Singh Chauhan)
Judge
r (Virender Singh)
Judge
30.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
Dineshwar vs. HPSEBL
CWPOA No. 4960/2020
.
30.5.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate with
Mr. Rakesh Chauhan, Advocate, for the petitioner. Ms. Ruma Kaushik, Advocate, for the respondent.
Learned counsel for parties pray for and are granted two weeks' time to ascertain the status of the case.
List on 20.6.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Desh Raj vs. HPSEBL CWPOA No. 4965/2020 .
30.5.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner. Ms. Ruma Kaushik, Advocate, for the respondent.
List along with CWPOA No. 4960/2020.
(Tarlok Singh Chauhan)
Judge
r (Virender Singh)
Judge
30.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:32 :::CIS
Jagjiwan Ram vs. HPSEBL
CWP No. 3560/2021
.
30.5.2023 Present: Mr. Abhimanyu Rathore, Advocate, for the
petitioner.
Mr. Vikrant Thakur, Advocate, for respondent No.1.
Right to file rejoinder is closed.
Admit.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Surender Pal vs. HRTC CWP No. 1079/2022 .
30.5.2023 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents.
Admit. Reply within two weeks, failing which, the matter be listed before the Court.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Kamlo Devi vs. State of H.P. CWP No. 3492/2022 .
30.5.2023 Present: Mr. Imran Khan, Advocate, vice counsel for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Admit.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Anjali vs. H.P. State Cooperative Agriculture & Rural Development Bank Ltd.
CWP No. 4840/2022.
30.5.2023 Present: Mr. R. K. Bawa, Sr. Advocate with Mr. Ajay K. Sharma, Advocate, for the petitioners. Mr. Narender Singh, Advocate, for the respondents.
CMP No. 5428/2023Learned counsel for the respondents-Bank on the basis of instructions imparted to him, states that he has no objection to the property in question being sold pursuant to agreement, dated 3.5.2023 (Annexure A-1); provided the total sale consideration is deposited in the registry of this Court. His statement is taken on record.
Accordingly, the instant application is allowed and the petitioners/applicants are permitted to sell the land, which is subject matter of the aforesaid agreement and thereafter deposit the sale consideration with the registry of this Court. The entire exercise be completed within one month. Application stands disposed of.
CWP No. 4840/2023For compliance, list on 4.7.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Narpat vs. State of H.P. CWP No. 5172/2022 .
30.5.2023 Present: Mr. Mukesh Sharma, Advocate, vice counsel for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Admit.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Kusum Bali vs. State of H.P. CWPIL No. 13/2021 .
29.5.2023 Present: Mr. Ankush Dass Sood, Senior Advocate, with Mr. Gaurav Chaudhary, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. J. S. Guleria & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents-State. Mr. Virbahadur Verma, Advocate, for respondent No.4.
CMP No. 6536/2023The applicant/State has filed the application for extension of time to finalize the regional plans and development plans. We deem it appropriate to dispose of the instant application by granting time to the applicant/State till 15.10.2023 to do the needful and file status report on the next date of hearing. Ordered accordingly.
CMP No. 6537/2023In view of aforesaid order, the instant application is rendered infructuous and disposed of as such.
CWPIL No. 13/2021We are satisfied with the progress made thus far as regards compliance of the directions of this Court issued from time to time, however fresh status report in this regard be filed on the next date of hearing.
List on 16.10.2023.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 29.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Court on its own motion vs. State of H.P. CWPIL No. 26/2021 .
29.5.2023 Present: Court on its own motion.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. J. S. Guleria & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents-State.
Mr. Vikrant Thakur, Advocate, for respondents No. 1 & 3.
Mr. Naresh K. Gupta, Advocate, for respondent No.2.
Having gone through the petition as also the reply, we are of the considered view r that it would be Sanjeev Aggarwal, Rajeev Aggarwal, sons of Ramesh Chand and Veena Devi, wife of Ramesh Chand, who would ultimately be affected by the outcome of the instant petition.
Accordingly, Sanjeev Aggarwal, Rajeev Aggarwal, sons of Ramesh Chand and Veena Devi, wife of Ramesh Chand, s/o Mamraj, residents of Priya Darshni Apartment, Bothwell Estate, IGMC, Shimla are ordered to be impleaded as party respondents and shall figure as respondents No. 4 to 6.
Issue notice to the newly added respondents returnable for 26.6.2023. In the meanwhile, respondent No.2 to file status report regarding stage of the proceedings initiated by the Corporation against respondents No. 4 to 6 for raising unauthorized construction, which were fixed on 16.10.2021.
Registry to reflect name of Mr. Naresh K. Gupta, Advocate, for respondent No.2 in the cause list henceforth.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 29.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Ram Prasad Sharma vs. State of H.P. CWP No. 2382/2021 .
29.5.2023 Present: Mr. Bhupinder Gupta, Sr. Advocate with Mr. Vedhan Ranta, Advocate, for the petitioner. Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. J. S. Guleria & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents-State.
CMP No. 6106/2023For the reasons stated in the application, the same is allowed.
respondent
r No.3,
Consequently,
as
legal
mentioned in
representatives
application, are ordered to be brought on record.
para 4 of
of
the
The
application stands disposed of.
CWP No. 2382/2021Steps for service of respondents No. 4, 5, 9, 11, 17, 23 and 26 have not been taken. The same, as prayed for, be taken within four weeks.
Issue notice to the newly added respondents returnable for 3.7.2023, on taking steps within two days.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 29.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Dr. Rakesh Kumar vs. State of H.P. CWP No. 4528/2021 .
29.5.2023 Present: Mr. Aman Parth Sharma, ADvocate, for the petitioners.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. J. S. Guleria & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents-State. Mr. Naveen Awasthi, Advocate, for respondent No.3.
Mr. Hari Shyam Upadhyay, Advocate, for respondent No.4.
Mr. Vishwa Bhushan, Advocate, for respondent No.5.
Mr. Mukul Sood, Advocate, for respondent No.6. Ms. Dhanwanti, Advocate, vice counsel for respondents No. 7 to 12.
Ms. Manisha Thamta, Advocate, for respondent No.8.
Learned counsel for the petitioners states that he is under instructions to withdraw the writ petition on behalf of petitioners No. 2, 11, 38 and 40. His statement is taken on record. The instant petition shall be deemed to have been withdrawn on behalf of the aforesaid petitioners.
However, effect of withdrawal shall be seen at the time of final hearing of the petition.
On the request of learned counsel for the petitioners, list on 26.6.2023.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 29.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Uma Devi vs. State of H.P. CWP No. 50/2022 .
29.5.2023 Present: Ms. Babita, Advocate, vice counsel for the petitoiner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. J. S. Guleria & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents-State. Mr. Chitranjan Kumar Sharma, Advocate, for respondent No.5.
Admit.
r to (Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 29.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Chattar Singh vs. State of H.P. CWPIL No. 88/2022 .
29.5.2023 Present: Mr. Anand Sharma, Sr. Advocate with Mr. Karan Sharma, Advocate, for the petitioner. Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. J. S. Guleria & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents-State. Mr. Vikrant Thakur, Advocate, for respondents No. 2 to 4.
We really wonder why the Additional Chief Secretary (MPP & Power) to the Govt. of H.P. is sitting over this matter, which is extremely of a serious nature given the fact that the specific allegations herein are that the average cost of installing a single phase meter of electricity is between Rs. 70/- to Rs.100/-, but Mr. Shekhranand Upreti, the then Chief Engineer, HPSEBL, (South Zone), Shimla, awarded a whopping sum of Rs.2360/- to M/s Kaushal Electrical, Paonta Sahib, for installing a single phase meter.
Let specific instructions be provided by the Additional Chief Secretary (MPP & Power) to the Govt. of H.P. on the next date of hearing.
List on 1.6.2023.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 29.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS State of H.P. vs. Sandeep Kumar LPA No. 127/2022 .
29.5.2023 Present: Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. J. S. Guleria & Ms. Priyanka Chauhan, Dy.A.Gs. for the appellants.
Mr. Rakesh Chauhan, Advocate, for the respondent.
On the request of learned counsel for the respondent, list on 19.6.2023.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 29.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Sher Singh vs. M/s Rajpura Hydro Power Private Ltd.
CWP No. 2325/2022.
25.5.2023 Present: Mr. Vinay Mehta, Advocate, for the petitioners.
Mr. Vaibhav Chauhan, Advocate, for respondent No.1.
Mr. Ramkant Sharma, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents-State.
Mr. Vaibhav Chauhan, Advocate, has put in appearance on behalf of respondent No.1. Pleadings be completed within four weeks.
List on 6.7.2023.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 25.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Jawahar Lal vs. M/s Rajpura Hydro Power Private Ltd.
CWP No. 378/2020.
25.5.2023 Present: Mr. Vinay Mehta, Advocate, for the petitioners.
Ms. Sneh Bhimta, Advocate, for respondent No.1. Mr. Ramkant Sharma, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents-State.
CMP No. 10407/2022The application is for amendment/correction of name of respondent No.2. The application is allowed.
Amended memo of parties is taken on record.
CWP No. 378/2022Issue notice to the newly added respondent No.2- M/s DLI Power (India) Pvt. Ltd. returnable by six weeks on taking steps within one week.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 25.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Nanku Ram vs. Commandan General Home Guards .
CWP No. 3108/202025.5.2023 Present: Ms. Ranjana, Advocate, vice counsel for the petitioner.
Mr. Ramkant Sharma, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents-State.
Leaving all questions of law open, admit.
r to (Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 25.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Rajeev Sood vs. Ravinder Kaur .
CR No. 22/202125.5.2023 Present: Ms. Sanjivini Sood, Advocate, for the petitioners.
Mr. R. K. Bawa, Sr. Advocate with Mr. Ajay Sharma, Advocate, for the respondent.
As jointly prayed for, list on 28.6.2023.
r to (Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 25.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Om Prakash vs. State of H.P. .
Ex. Pet. No. 166/202225.5.2023 Present: Mr. Hamender Singh Chandel, Advocate for the petitioners.
Mr. Ramkant Sharma, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents-State.
Mr. Aditya Negi, Deputy Commissioner and Mr. Surjeet Singh Rathore, Joint Secretary (PWD) in person.
needs not r to Respondent No.2, who is otherwise present today remain present, but representative respondent No.1 and respondent No.3 shall remain present of on the next date of hearing.
List on 26.5.2023 at 10.00 A.M. (Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 25.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS People for responsible Governance vs. State of H.P. .
CWP No. 4379/201925.5.2023 Present: Mr. Rajnish Maniktala, Sr. Advocate with Mr. Naresh Verma, Advocate, for the petitioner. Mr. Ramkant Sharma, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents-State.
Mr. Vinod Thakur, Advocate, for respondent- Forest Corporation.
In compliance to the order dated 3.5.2023, the Chief Secretary to the Government of Himachal Pradesh has imparted following information relating to steps undertaken in this case:-
"i) That Department of Ayush, Government of Himachal Pradesh has issued notification, No. Ayur-E(3)-3/2022, dated 26 April, 2023, whereby condition of NOC from HP State Biodiversity Board has been made obligatory for permitting Ayurvedic, Sidha, Unani and Homeopathic (ASU & H) Drugs Manufacturing Units (Copy of the Notification attached as Annexure-I).
ii) That Principal Chief Conservator of Forests (Wildlife), vide Memo No. WL(Misc.)/Biological Diversity dated 27th April 2023 has directed all the Chief Conservators of Forests (Wildlife), to ensure compliance of the Biological Diversity Act, 2002 before issuing any export/transit permits (Copy of the Memo attached as Annexure-II).
iii) That Managing Director, HP State Forest Development Corporation Ltd. through letter No. HPSFDCL/Sale/1365-66 dated 29.04.2023 has requested the HP State Biodiversity Board for exempting its rosin, turpentine and katha units out of the purview of the Biological Diversity Act, 2002, in view of the decision taken in the meeting chaired by the Chief Secretary to the Government of Himachal Pradesh on 27.04.2023 (Copy of the Memo attached as Annexure- III).::: Downloaded on - 20/07/2023 21:18:32 :::CIS
iv) That Managing Director, HP State Agricultural Marketing Board through letter No. HMB(F)10-9/2023-
.
452 dated 26.04.2023 has conveyed the details of 10 (Ten) mandis which can be designated for sale of medicinal plants (Copy of the letter attached as Annexure-IV)."
As regards point No. i), ii) and iv), the same are accepted and shall be treated as directions of this Court.
As regards point No.iii), the arguments on behalf of the parties need to be addressed and for this purpose, list on 30.5.2023.
Now that points No. i), ii) and iv) have been treated as directions by this Court, therefore, it is clarified that NOC(s) will be required from the H.P. State Biodiversity Board by the Departments of Ayush, Forest as also H.P. State Agricultural Marketing Board for permitting Ayurvedic, Sidha, Unani and Homeopathic (ASU &H) Drugs Manufacuring Units, to ensure compliance of Biolgoical Diversity Act, 2002, before issuing any export/transit permits.
List on 30.5.2023.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 25.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Court on its own motion vs. State of H.P. CWPIL No. 51/2021 .
25.5.2023 Present: Court on its own motion.
Mr. Ramkant Sharma, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents-State.
List on 30.5.2023 when compliance affidavit filed by the Deputy Commissioner-respondent No.3 in terms of order dated 11.5.2023 be placed on record irrespective of whether it is lying under objections or not.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 25.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS M/s Kundlas Loh Udyog vs. State of H.P. .
CWP No. 1667/2021 a/w CWP No. 8523/2022 24.5.2023 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Tejasvi Dogra & Mr. Manik Sethi, Advocates, for the petitioner in CWP No. 1667/2021.
Mr. Ajay Vaidya, Advocate, for the petitioner in CWP No. 8523/2022.
Mr. Anup Rattan, A.G. with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents- State.
Mr. Tara Singh Chauhan, Advocate, for respondent No.4.
It appears that the Himachal Pradesh State Electricity Board is a necessary party. Accordingly, Himachal Pradesh State Electricity Board through its Executive Director is impleaded as party and shall now reflect as respondent No.4 in these petitions.
Issue notice to the newly added respondent. Mr. Tara Singh Chauhan, Advocate, appears and waives service of notice on behalf of respondent No.4 in these petitions.
As regards CWP No. 1667/2021, let respondent No.4 file an affidavit, within one week, clearly indicating therein as to whether any benefit in the nature of incentives/concessions was extended to the petitioner-unit in terms of H.P. Industrial Investment Policy, 2019 and in case the same has been provided, it be reflected in the tabulated form clearly showing duration and amount of concession separately. It goes without saying that the respondent-Board while filing this affidavit would not confuse the "rebate" as is otherwise admissible to other industries as per the tariff fixed by the H.P. State ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Regulatory Commission and shall confine only to the .
incentives/concessions granted, if any, to the petitioner-
unit under the H.P. Industrial Investment Policy, 2019. List on 31.5.2023.
As regards CWP No. 8523/2022, it be de-tagged.
Reply be filed within four weeks. List on 28.6.2023.
r to (Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 24.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS State of H.P. vs. Mohd. Usman @ Sahil Cr. A. No. 484/2015 .
23.5.2023 Present: Ms. Sharmila Patiyal, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the appellant.
Mr.Parikshit Sharma, Advocate, for surety of respondent No.1.
Ms. Ankita, Advocate, vice counsel for respondents No. 2, 3 and 5.
Mr. H. S. Rangra, Advocate, for surety of respondent No.6.
Sureties of respondents No. 1 and 6, namely, Hukkam Chand and Ghanshyam are present.
Sureties of respondents No. 1 and 6 have filed their respective affidavits, however we are not at all satisfied with the same.
Confronted with this, learned counsel for the sureties pray for and are granted four weeks' further time to file better affidavit(s).
List on 27.6.2023.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Puniya Devi vs. State of H.P. CWP No. 2593/2023 .
23.5.2023 Present: Ms. Archna Dutt, Advocate, for the petitioner.
Ms. Sharmila Patiyal, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents-State.
Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun Negi, Advocate, for respondent No.5.
Reply is stated to have been filed on behalf of respondent No. 5. However, the same is not on record.
Registry to trace and place it on record.
List for consideration on 30.5.2023. Interim order to continue.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS M/s HMBS Textiles Pvt. Ltd. vs. Border Roads Organization CWP No. 2029/2023 .
23.5.2023 Present: Mr. Suneet Goel, Advocate, for the petitioner.
Mr. Bal Ram Sharma, DSGI, for respondent No.1. Mr. Bimal Gupta, Sr. Advocate with Mr. Satish Sharma, Advocate, for respondent No.2.
Learned senior counsel for respondent No.2 states that even though he was present during the course of hearing on 9.5.2023 and subsequently on 18.5.2023, however his presence has not been marked in the zimini orders. Learned counsel representing the petitioner as also respondent No.1 does not dispute this fact.
Accordingly, presence of learned senior counsel for respondent No.2 be reflected in the zimini orders, dated 9.5.2023 and 18.5.2023 and corrected order sheets be placed on record.
List on the date already fixed.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Devesh Chandel vs. Union of India CWP No. 835/2020 .
23.5.2023 Present: Mr. L. N. Sharma, Advocate, for the petitioner.
Mr. Shashi Shirshoo, CGC, for respondent No.1. Mr. B. N. Misra, Sr. Advocate with Mr. Akash Verma, Advocate, for respondents No. 2 to 4. Mr. Tara Singh Chauhan, Advocate, for respondent No.5.
We, prima facie, find the selection in question to be totally flawed. Instead of scrutinizing or short listing the applicants at the threshold, such exercise has been undertaken at the final stage. In such circumstances, let a competent Officer, well conversant with the instant case, shall remain present before the Court on the next date of hearing.
List on 27.6.2023.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:32 :::CIS Gian Chand Patyal vs. State of H.P. CWP No. 7054/2022 .
23.5.2023 Present: Mr. Naresh K. Sharma, Advocate, for the petitioners.
Ms. Sharmila Patiyal, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents.
In view of pendency of the case before the Hon'ble Supreme Court, list for consideration on 22.8.2023.
r to (Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Gauri Lal vs. HRTC CWP No. 8448/2022 .
23.5.2023 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents.
Learned counsel for the respondents states that she has filed a review petition. However, the same is not on record.
List along with review petition.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Yadvinder Kumar vs. State of H.P. CWP No. 8662/2022 a/w CWP No. 8679, 8681, 8682 .
& 8680/2022 23.5.2023 Present: Mr. Munish Datwalia, Advocate, for the petitioner.
Ms. Sharmila Patiyal, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents-State.
Learned Deputy Advocate General prays for and is granted two weeks' further time to comply with the judgment in question.
List on 20.6.2023.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Bhagwant Kishore vs. HRTC CWP No. 208/2023 .
23.5.2023 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Ajay Kumar Chauhan, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted two weeks' further time to comply with the judgment in question in its entirety.
List on 20.6.2023.
(Tarlok Singh Chauhan)
r Acting Chief Justice
(Virender Singh)
Judge
23.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:33 :::CIS
Giyar Singh vs. Principal Secretary & ors.
CWP No. 1935/2023.
23.5.2023 Present: Mr. Rajul Chauhan, Advocate, for the petitioner.
Ms. Sharmila Patiyal, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents.
CWP No. 1935/2023Admit.
CMP No. 3737/2023The application is disposed of with a direction to the petitioner/applicant to file translated copies of Annexurs in question within a period of four weeks from today.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Bhagwan Dass vs. State of H.P. CWP No. 2963/2023 .
23.5.2023 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Ms. Sharmila Patiyal, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents.
On the request of respondent-State, list on 30.5.2023, when previous order be complied with.
r to (Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Court on its own motion vs. Om Narayan Cr.OPC No. 1/2023 .
23.5.2023 Present: Court on its own motion.
Issue notice to the respondent returnable for 27.6.2023.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Court on its own motion vs. State of H.P. CWPIL No. 33/2023 .
23.5.2023 Present: Court on its own motion.
Ms. Sharmila Patiyal, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents.
Respondents No. 2, 3 and 6 appear to have been wrongly impleaded as party respondents in the instant case. Therefore, in their place, Secretary (Tourism) to the Govt. of Himachal Pradesh; Director (Tourism); and District Tourism Officer, Kullu, are impleaded as respondents No. 2, 3 and 6 respectively.
Notice. Mr. Arsh Rattan, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
He prays for and is granted two days' time to obtain instructions. List on 26.5.2023.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Uma Soni vs. State of H.P. CWP No. 2997/2023 .
23.5.2023 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Ms. Sharmila Patiyal, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for respondents No.1 to 4.
Mr. Tek Ram Sharma, Advocate, vice Mr. Tara Chand Chauhan, Advocate, for respondent No.4.
CWP No. 2997/2023 & CMP No. 5916/2023 Leaving all questions of law open, issue notice. Mr. Arsh Rattan, learned Deputy Advocate General and Mr. Tek Ram Sharma, Advocate, appear and waive service of notice on behalf of the respective respondents.
They pray for and are granted six weeks' time to file reply.
List on 11.7.2023.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS State of H.P. vs. Roop Lal CMP.M No. 369/2023 .
23.5.2023 Present: Ms. Sharmila Patiyal, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the petitioners/applicants.
Leaving all questions of law open, issue notice to the respondent, returnable for 27.6.2023, on taking steps within one week.
(Tarlok Singh Chauhan)
Acting Chief Justice
r (Virender Singh)
Judge
23.5.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:33 :::CIS
Himachal Pradesh Housing and Urban Development Authority vs. Rahul Gupta CWP No. 3013/2023 .
23.5.2023 Present: Mr. Jeevesh Sharma, Advocate, vice Mr. Roop Lal Sharma, Advocate, for the petitioner.
Before the case is taken up, let complete pleadings as also evidence led in this case be placed for our perusal.
Tag with CWP No. 1072/2023.
r to (Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Joginder Singh vs. State of H.P. CWP No. 3014/2023 .
23.5.2023 Present: Mr. Suresh Saini, Advocate, for the petitioner.
Ms. Sharmila Patiyal, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents.
Admit. Tag with CWP No. 2925/2023.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) r Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Court on its own motion vs. State of H.P. CMP No.9891/2022 in CWPIL No. 14/2014 .
23.5.2023 Present: Mr. Vinay Kuthiala, Sr. Advocate as amicus curiae with Mr. Diwan Singh Negi, Advocate. Ms. Sharmila Patiyal, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents-State.
Mr. Naresh K. Gupta, Advocate, for respondent- Municipal Corporation Shimla. Ms. Shrishti Chauhan, Advocate, for respondent No.12.
Mr. Bhupinder Singh Ahuja, Advocate, for respondent No.13.
Reply on behalf of respondent No.12 is taken on record.
rCompliance affidavit filed on behalf of the respondent-State is stated to have been filed in the registry.
However, the same is not on record. Be traced and place it on record.
Mr. Naresh K. Gupta, Advocate, states that 'tehbazari' (hawkers) are obstructing the officials/officers of the Municipal Corporation, Shimla, in implementing the orders of this Court. This indeed is a serious matter. The Superintendent of Police, Shimla is directed to provide adequate police force so as to ensure that the orders passed by this Court are implemented in letter and spirit.
List on 30.5.2023, when fresh status report(s) be filed by the Superintendent of Police, Shimla and Municipal Corporation, Shimla.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Balwant Kumar vs. State of H.P. CWP No. 3027/2023 .
23.5.2023 Present: Ms. Babita, Advocate, vice Mr. A. K. Gupta, Advocate, for the petitioners. Ms. Sharmila Patiyal, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents.
CWP No. 3027/2023 & CMP No. 5967/2023 Notice. Mr. Arsh Rattan, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
List along with review petition, titled as State of H.P. vs. Hari Chand on 1.6.2023.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Bansi Lal vs. State of H.P. CWP No. 3028/2023 .
23.5.2023 Present: Ms. Babita, Advocate, vice Mr. A. K. Gupta, Advocate, for the petitioners. Ms. Sharmila Patiyal, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents.
CWP No. 3028/2023 & CMP No. 5968/2023 Notice. Mr. Arsh Rattan, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
List along with review petition, titled as State of H.P. vs. Hari Chand on 1.6.2023.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Joginder Singh vs. State of H.P. CWP No. 3029/2023 .
23.5.2023 Present: Ms. Babita, Advocate, vice Mr. A. K. Gupta, Advocate, for the petitioners. Ms. Sharmila Patiyal, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents.
CWP No. 3029/2023 & CMP No. 5969/2023 Notice. Mr. Arsh Rattan, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
List along with review petition, titled as State of H.P. vs. Hari Chand on 1.6.2023.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Manjula Devi vs. State of H.P. CWP No. 3034/2023 .
23.5.2023 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Ms. Sharmila Patiyal, Addl. A.G., with Mr. Arsh Rattan & Ms. Priyanka Chauhan, Dy.A.Gs. for the respondents.
CWP No.3034/2023 & CMP No. 5982/2023 Notice. Mr. Arsh Rattan, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted two weeks' time to file reply.
Till further orders, the respondents are restrained from terminating the services of the petitioner.
List along with CWP No.2669/2021.
Copy dasti.
(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 23.5.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Arun Kumar vs. State of H.P. CWP No. 1577/2023 .
18.4.2023 Present: Mr. Vikrant Thakur, Advocate, for the petitioner.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs., with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan & Ms. Ayushi Negi, Dy.A.Gs. for respondents No. 1 and 2. Mr. V. S. Chauhan, Sr. Advocate with Mr. Ajay Singh Kashyap, Advocate, for respondent No.3. Mr. Dhruv Shaunak, ADA-cum-Law Officer with Mr. Partap Thakur, Dealing Assistant in person.
Having heard the matter for sufficiently a long time, we are prima facie of the view that it is on account of Dr. Vijaya Kumari, that both the petitioner as well as private respondent are being made to suffer. It is the petitioner, who has been at the receiving end because he even after rendering 7 ½ months service at Shimla is sought to be transferred in order to accommodate respondent No.3, who, too, has own share of personal problems, but no such issues are with Dr. Vijaya Kumari, who initially has joined her services on contract basis on 7.7.2017 and thereafter managed to stay at Shimla by obtaining D.O. note(s) of "Do Not Disturb".
In such circumstances, we deem it appropriate to implead Dr. Vijaya Kumari as party respondent. Ordered accordingly. We however make it clear that the opinion expressed hereinabove is only prima facie and will not be taken to be conclusive.
The officials of the respondent-department are present in the Court and are directed to inform Dr. Vijaya ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Kumari, who shall figure as respondent No.5, about the .
next date of hearing.
List on 21.4.2023, when complete records qua transfer of the petitioner, respondent No.3 and newly added respondent be produced for four perusal.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS HPNLU vs. Himachal Pradesh State Information Commission CWP No. 1984/2023 .
17.4.2023 Present: Mr. Rajesh Kumar Parmar, Advocate, for the the petitioners.
As prayed for, list on 1.5.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.4.2023 (pankaj) r ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Sandhya vs. State of H.P. CWP No. 2023/2023 .
17.4.2023 Present: Mr. Rajesh Verma, Advocate, for the petitioner.
Mr. Ramakant Sharma, Addl. A.G. with Ms. Priyanka Chauhan & Ms. Ayushi Negi, Dy.A.Gs. for respondents No. 1 to 4.
Leaving all questions of law open, admit.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Pradeep Singh vs. H.P.S.A.P.M.B. CWP No. 2024/2023 .
17.4.2023 Present: Mr. Narender Sharma, Advocate, for the petitioner.
Learned counsel for the petitioner prays for and is granted one week's time to place on record relevant documents.
List on 1.5.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS M/s Indian Oil Corporation Ltd. vs. State of H.P. CWP No. 2026/2023 .
17.4.2023 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Tejasvi Dogra, Mr. Bharat Thakur & Mr. Harsh Kalta, Advocates, for the petitioner. Mr. Ramakant Sharma, Addl. A.G. with Ms. Priyanka Chauhan & Ms. Ayushi Negi, Dy.A.Gs. for respondents No. 1 to 5.
CWP No. 2026/2023 & CMP No. 3960/2023 Notice. Ms. Priyanka Chauhan, Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 5. Issue direct notice to respondent No.6 under order 5 Rule 9A CPC returnable for 21.4.2023.
Instructions be obtained by the appearing respondents in the meanwhile.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Manohar Singh vs. State of H.P. CWP No. 2027/2023 .
17.4.2023 Present: Mr. Surender Sharma, Advocate, for the petitioner.
Mr. Ramakant Sharma, Addl. A.G. with Ms. Priyanka Chauhan & Ms. Ayushi Negi, Dy.A.Gs. for respondents No. 1 to 3.
CWP No. 2027/2023 & CMP No. 3963/2023 Notice is confined to respondents No. 1 to 3 at this stage. Ms. Priyanka Chauhan, Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. Let records, which led to issuance of U.O. note No. 27764, dated 4.4.2023, be produced on the next date of hearing.
List on 20.4.2023. Till then, status quo as existing on the date be maintained.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Tripta Gupta vs. State of H.P. CWPOA No. 4708/2023 .
17.4.2023 Present: Mr. B. Nandan Vasishta, Advocate, for the petitioner.
Mr. Ramakant Sharma, Addl. A.G. with Ms. Priyanka Chauhan & Ms. Ayushi Negi, Dy.A.Gs. for respondents-State.
Learned Deputy Advocate General has placed on record instructions, dated 10.4.2023. Having perused the same, we deem it appropriate to grant two weeks' further time to file compliance affidavit, failing which, the erring respondent(s) shall personally appear before this Court on the next date of hearing. Ordered accordingly.
List on 8.5.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Guddi Devi vs. State of H.P. CWP No. 1820/2023 .
17.4.2023 Present: Mr. Lovneesh Thakur, Advocate, vice counsel for the petitioner.
Mr. Ramakant Sharma, Addl. A.G. with Ms. Priyanka Chauhan & Ms. Ayushi Negi, Dy.A.Gs. for respondents-State.
CWP No. 1820/2023On the request of learned vice counsel for the petitioner, list on 15.5.2023.
CMP No.3558/2023The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexure(s) in question within a period of four weeks from today.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Anil Kumar Malyan vs. HRTC CWP No. 1963/2023 .
17.4.2023 Present: Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondent.
As prayed for, list on 18.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Bimla Devi vs. State of H.P. CWP No. 1976/2023 .
17.4.2023 Present: Mr. Tanuj Thakur, Advocate, for the petitioner.
Mr. Ramakant Sharma, Addl. A.G. with Ms. Priyanka Chauhan & Ms. Ayushi Negi, Dy.A.Gs. for respondents-State.
CWP No. 1976/2023Leaving all questions of law open, admit.
CMP No. 3885/2023The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexurs in question within a period of four weeks from today.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Ramesh Chand vs. State of H.P. CWP No. 1985/2023 .
17.4.2023 Present: Mr. Kulwant Chauhan, Advocate, for the petitioner.
As prayed for, list on 18.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Binta Mahajan vs. State of H.P. CWP No. 1816/2023 .
12.4.2023 Present: Mr. Jyotirmay Bhatta, Advocate, for the petitioners.
Mr. I. N. Mehta, Sr. Addl.G. with Mr. Ramakant Sharma, Addl. A.G. & Ms. Priyanka Chauhan, Dy.A.G. for respondents-State. Mr. Balram Sharma, DSGI, for respondent No.6.
Reply on behalf of respondents No. 1 to 5, as prayed for, be filed within two weeks. Instructions on behalf of respondent No.6 be also obtained within the same period.
List on 3.5.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS State of H.P. vs Narinder Singh & ors. CWP No. 372/2017, aw/ CWPs No. 776, 1058, 1243, 1592, .
1593, 1848 & 1870/2017 12.4.2023 Present: Mr. I. N. Mehta, Sr. Addl.G. with Mr. Ramakant Sharma, Addl. A.G. & Ms. Priyanka Chauhan, Dy.A.G. for the State.
Mr. Ashwani K. Gupta, Advocate, for the respondent(s).
As jointly prayed for, list on 24.5.2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Shruti Sharma vs Union of India CWP No. 1895/2023 .
12.4.2023 Present: Mr. Rajat Kumar & Mr. Piyush Dhanotia, Advocates, for the petitioners.
Mr. Rajender Thakur, CGC, for respondent No.1.
Mr. I. N. Mehta, Sr. Addl.G. with Mr. Ramakant Sharma, Addl. A.G. & Ms. Priyanka Chauhan, Dy.A.G. for respondents-State.
As jointly prayed for, list on 18.4.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
12.4.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:33 :::CIS
Shruti Sharma vs Union of India CWP No. 1895/2023 .
12.4.2023 Present: Mr. Rajat Kumar & Mr. Piyush Dhanotia, Advocates, for the petitioners.
Mr. Rajender Thakur, CGC, for respondent No.1.
Mr. I. N. Mehta, Sr. Addl.G. with Mr. Ramakant Sharma, Addl. A.G. & Ms. Priyanka Chauhan, Dy.A.G. for respondents No.1 to 3.
Leaving all questions of law open, issue notice. Mr. Rajender Thakur, Central Government Counsel and Ms. Priyanka Chauhan, Deputy Advocate General, appear and waive service of notice on behalf of respondents No. 1 to 4 respectively.
Tag along with CWP No. 1891/2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Court on its own motion vs State of H.P. .
CWPIL No. 108/2017, a/w CWPs No. 2456/2016, CWPILs No. 17/2016, 12/2021, 47/2021 & 25/2022 12.4.2023 Present: Mr. Sanjeev K. Suri, Advocate, as amicus curiae in CWPIL No. 108/2017, Mr. Abhishek Verma, Mr. Vinod Chauhan, Mr. Ashok K. Verma, Mr. Adarsh K. Vashista, Advocates, for the respective petitioner.
Mr. I. N. Mehta, Sr. Addl.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. for the respondents-State. Mr. Balram Sharma, DSGI, for respondent-UOI. Mr. K. D. Sood, Sr. Advocate with Ms. Ranjana Chauhan, Mr. Sunil Mohan Goel, Mr. Udit Shorya Kaushik, Mr. Naveen K. Bhardwaj, Mr. Maan rSingh, Advocates, for the respective respondents.
Short reply has been filed on behalf of respondent No.8 in CWPIL No. 108/2017. It is necessary to refer to para 8 thereof, which reads as under:-
"it is submitted that with respect to grievance related to excessive mining of GarniKhad and drying out of village ponds/water bodies, the State Ground Water Authority may be in a position to describe. It is further submitted that the replying respondent is ready and willing to comply with the directions issued by this Hon'ble Court."
In the given circumstances, we deem it appropriate to implead the State Ground Water Authority as party, which shall figure as respondent No.14. Ordered accordingly.
Issue notice to the newly added respondent. Mr. Ramakant Sharma, learned Additional Advocate General appears and waives service of notice on behalf of respondent No.14. Counter affidavit to the short affidavit filed on behalf of respondent No.8 be filed by the said ::: Downloaded on - 20/07/2023 21:18:33 :::CIS respondent within four weeks. Registry is directed to .
append the corrected memo of parties.
As regards CWP No. 2454/2016, respondents No. 1 and 2 have failed to file reply for nearly 7 years. Let needful be done within a period of four weeks, failing which responsible officer of the aforesaid respondents shall remain personally present along with relevant record before this Court on the next date of hearing.
List on 17.5.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS M/s B. L. Seth Agro Mills vs State of H.P. CWP No. 6863/2022 .
12.4.2023 Present: Mr. N. K. Thakur, Sr. Advocate with Mr. Divya Raj Singh, Advocate, for the petitioner. Mr. I. N. Mehta, Sr. Addl.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned Deputy Advocate General states that the appeal is likely to be listed before the appellate authority.
Let positive instructions regarding outcome of the appeal be filed on or before the next date of hearing or else, the court shall proceed to decide the instant matter on the material existing on the file.
List on 19.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Dr. Aditi Badiyala vs State of H.P. CWP No. 219/2023 .
12.4.2023 Present: Mr. Jeevan Kumar, Advocate, for the petitioner.
Ms. Aruna Chauhan, Advocate, for respondent No.1.
Mr. R. K. Sharma, Sr. Advocate with Mr. Arun Kumar, Advocate, for respondent No.2.
Admit.
(Tarlok Singh Chauhan)
Judge
r (Virender Singh)
Judge
12.4.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:33 :::CIS
Nehar Singh vs HPU
CWP No. 785/2023 a/w CWP No. 807/2023 .
12.4.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rocky, Advocate, for the petitioner(s).
Mr. Shourya Sharma, Advocate, for respondents No. 1 & 2.
Mr. Arush Matlotia, Advocate, for respondent No.3.
Arguments heard. Judgment reserved.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Avinash Kumar vs. State of H.P. CWP No. 962/2023 a/w CWP No. 5945/2021 & 445/2022 .
12.4.2023 Present: Mr. Vishwa Bhushan & Mr. Anil Kumar, Advocates, for the respective petitioners. Mr. I. N. Mehta, Sr. Addl.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
As jointly prayed for, list on 18.4.2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Hari Ram vs State of H.P. CWP No. 1434/2023 .
12.4.2023 Present: Mr. Vinay Mehta, Advocate, for the petitioner.
Mr. I. N. Mehta, Sr. Addl.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
As jointly prayed for, list on 18.4.2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Jagdish Kumar vs State of H.P. CWP No. 1435/2023 .
12.4.2023 Present: Mr. Vinay Mehta, Advocate, for the petitioner.
Mr. I. N. Mehta, Sr. Addl.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
As jointly prayed for, list on 18.4.2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Desh Raj vs. HPSEBL & ors.
CWP No. 1477/2023.
12.4.2023 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Surinder Saklani, Advocate, for respondents No. 1 to 3.
Mr. Y. W. Chauhan, Sr. Addl.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
r to As jointly prayed for, list on 18.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Bladev Kumar vs. State of H.P. CWP No. 6481/2022 .
10.4.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Ms. Kavita Kajal, Advocate, for the petitioner. Mr. Y. W. Chauhan, Sr. Addl.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State. Mr. Abhishek Verma, Advocate, for respondents No. 3 and 4.
List on 13.4.2023. Registry to reflect name of Mr. Abhishek Verma, Advocate, henceforth in the cause list.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Mohammad Ashraf vs. State of H.P. CWP No. 6566/2022 .
10.4.2023 Present: Mr. Pawan, Advocate, vice counsel for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State. Mr. Arun Kaushal, Advocate, for respondents No. 3 to 5.
Learned counsel for respondents No. 3 to 5 prays for and is granted two weeks' time to file reply.
List on 1.5.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Sumita vs. HRTC CWP No. 7674/2022 .
10.4.2023 Present: Mr. Ramesh Sharma, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondent.
Reply within two weeks, failing which the respondent shall personally appear before this Court along with relevant records on the next date of hearing.
List on 1.5.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Ashwani Kumar vs. Special Land Acquisition Officer CWP No. 7779/2022 .
10.4.2023 Present: Ms. Suman Thakur & Ms. Richa Sharma, Advocates, for the petitioner. Mr. Y. W. Chauhan, Sr. Addl.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State. Ms. Shreya Chauhan, Advocate, for respondent No.2.
Learned counsel for the petitioner prays for and is granted one week's time to file rejoinder.
List on 17.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Shankar Dass vs. Union of India CWP No. 8422/2022 .
10.4.2023 Present: Mr. Ramesh Sharma, Advocate, for the petitioner.
Mr. Balram Sharma, DSGI, for the respondents.
Admit.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Parminder Singh vs. Union of India CWP No. 8526/2022 .
10.4.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Ms. Kavita Kajal, Advocate, for the petitioner.
Mr. Balram Sharma, Dy.S.G.I. for respondent No.1.
Mr. Nitin Thakur, Advocate, for respondents No. 2 & 3.
Notice issued to respondent No.4 is stated to have been awaited, however being actual date, the same cannot be awaited any further. Therefore, let fresh notice be issued to respondent No.4 returnable for 8.5.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Surjit Singh Matharu vs. State of H.P. CWP No. 8542/2022 .
10.4.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Ms. Kavita Kajal, Advocate, for the petitioner. Mr. Virbahadur Verma, Advocate, for the respondents.
As jointly prayed for, list on 17.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Yash Pal Singh vs. State of H.P. CWP No. 8558/2022 .
10.4.2023 Present: Mr. Ramesh Kaundal, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 & 2.
Despite repeated opportunities, respondents No. 1 and 2, have failed to file reply. Let needful be done within one week, which however shall be subject to costs of Rs.20,000/- to be initially paid by the official respondents to the High Court Bar Association Welfare Fund and thereafter to be recovered from the erring officer irrespective of his rank and profile.
List on 17.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Narain Dass vs. State of H.P. CWP No. 2054/2019 .
6.4.2023 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Tejasvi Dogra & Mr. Harsh Kalta, Advocates, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned Deputy Advocate General has placed on record instructions dated 5.4.2023, which go to indicate that it is for want of gift deeds that the construction of the road in question could not be completed.
Learned counsel for the petitioner, on instructions, states that necessary gift deeds shall be handed over to the department within a period of four weeks.
In case the gift deeds are handed over within four weeks, then the respondents shall ensure that not only road in question is constructed, but completed by 30.6.2023.
For compliance, list on 3.7.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Rajesh Kumar vs. State of H.P. CWP No. 767/2023 .
6.4.2023 Present: Mr. Parav Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
On the request of learned Deputy Advocate General, list on 10.4.2023.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
r Judge
6.4.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:33 :::CIS
Shankar Dev vs. State of H.P. CWP No. 9048/2022 .
6.4.2023 Present: Mr. Arun Kaushal, Advocate, for the petitioners.
Mr. Anup Rattan, A.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
On the request of learned Deputy Advocate General, list on 10.4.2023.
(Tarlok Singh Chauhan)
Judge
r (Virender Singh)
Judge
6.4.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:33 :::CIS
Neelam Dasson vs. State of H.P. CWPs No.180/2023, 192/2023 & 298/2023 .
6.4.2023 Present: Mr. P. S. Goverdhan, Sr. Advocate with Mr. Chaman Goverdhan, Advocate, for the petitioners.
Mr. Anup Rattan, A.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned counsel for the petitioner(s) prays for and is granted one week's time to implead necessary parties.
List on 13.4.2023.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
6.4.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:33 :::CIS
M/s Techman Energy Ltd. vs. State of H.P. CWP No.376/2023 .
5.4.2023 Present: Mr. Ajay Vaidya, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Navlesh Verma, Mr. Pranay Pratap Singh, Addl. A.Gs., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents No.1 & 5. Ms. Kamlesh Shandil, Advocate, for respondents No. 2 & 3.
Mr. Vikrant Thakur, Advocate, for respondent No.4.
Steps for service of respondent No.6 not taken.
The same be positively taken during the course of the day and thereafter, issue notice to the aforesaid respondent returnable for 10.5.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 5.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Rajpal vs. State of H.P. CWP No.384/2023 .
5.4.2023 Present: Mr. Ajay Vaidya, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Navlesh Verma, Mr. Pranay Pratap Singh, Addl. A.Gs., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State. Mr. Balram Sharma, DSGI, for respondent No.3. Mr. Ashok Kumar, Advocate, vice counsel for respondent No.4.
Admit.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 5.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Som Nath vs. State of H.P. CWP No. 642/2023 .
5.4.2023 Present: Mr. Jagat Pal, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Navlesh Verma, Mr. Pranay Pratap Singh, Addl. A.Gs., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
Admit.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
r Judge
5.4.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:33 :::CIS
M/s Nugenic Pharma Pvt. Ltd. vs. Indian Bank CWP No.678/2023 .
5.4.2023 Present: Mr. Digvijay Singh Thakur, Advocate, vice counsel for the petitioner.
Mr. Sanjay Dalmia, Advocate, for respondent No.1.
Mr. Anup Rattan, A.G. with Mr. Navlesh Verma, Mr. Pranay Pratap Singh, Addl. A.Gs., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
Reply not filed. The same be positively filed within three weeks, failing which erring respondent(s) shall personally appear before this Court along with relevant record(s) on the next date of hearing.
List on 10.5.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 5.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Rakesh Kumar vs. State of H.P. CWP No.811/2023 .
5.4.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Ms. Kavita Kajal, Advocate, for the petitioner. Mr. Anup Rattan, A.G. with Mr. Navlesh Verma, Mr. Pranay Pratap Singh, Addl. A.Gs., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
On the request of learned Deputy Advocate General, list on 6.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 5.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Rakesh Kumar vs. State of H.P. CWP No.811/2023 .
5.4.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Ms. Kavita Kajal, Advocate, for the petitioner. Mr. Anup Rattan, A.G. with Mr. Navlesh Verma, Mr. Pranay Pratap Singh, Addl. A.Gs., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
On the request of learned Deputy Advocate General, list on 6.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 5.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Hari Singh vs. Dr. Y.S. Parmar University CWP No.825/2023 .
5.4.2023 Present: Mr. Sahil Verma, Advocate, vice counsel for the petitioners.
Mr. Avinash Jaryal, Advocate, for respondent No.1.
Mr. Anup Rattan, A.G. with Mr. Navlesh Verma, Mr. Pranay Pratap Singh, Addl. A.Gs., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
List along with LPA Nos. 8/2021 & 14/2021.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
5.4.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:33 :::CIS
Shimla Valley Nursing vs. State of H.P. CWP No.7920/2022 .
5.4.2023 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Tejasvi Dogra, Mr. Bharat Thakur & Mr. Harsh Kalta, Advocates, for the petitioner. Mr. Anup Rattan, A.G. with Mr. Navlesh Verma, Mr. Pranay Pratap Singh, Addl. A.Gs., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State. Mr. Vijender Katoch, Advocate, for respondent No.3.
Ms. Tanu Sharma, Advocate, for respondent No.5.
rThe petitioner has filed reply to the compliance affidavit dated 16.3.2023 along with which, a detailed representation dated 31.3.2023 (Annexure P-17) has been annexed. In the given facts, before proceeding further in the matter, we deem it appropriate to direct the respondents to consider the case of the petitioner-Institute in terms of the averments and contents made in the aforesaid representation dated 31.3.2023 and after doing the needful carry out fresh evaluation and if need be, carry out inspection and submit report to this Court within two weeks.
List on 26.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 5.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Karan Dhillon vs. State of H.P. a/w connected matter Cr. A. No. 153/2018 & Cr. A. No. 192/2018 .
4.4.2023 Present: Mr. B. S. Chauhan & Mr. Deepak Kaushal, Sr. Advocates, with Mr. Munish Dhatwalia and Mr. Abhishek Verma, Advocates, for the respective appellants.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Mr. Y. W. Chauhan, Sr. Addl. A.Gs., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
Arguments heard. Judgment reserved.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
4.4.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:33 :::CIS
Prakash Rani vs. State of H.P. CWP No. 9027/2022 .
4.4.2023 Present: Mr. Vishawa Bhushan, Advocate, for the petitioner.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents- State.
Learned Deputy Advocate General prays for and is granted one week's time to file reply/obtain instructions, failing which erring respondent(s) shall personally appear before this Court along with relevant record(s) on the next date of hearing.
List on 11.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 4.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Kaushalya Devi vs. State of H.P. CWP No. 9028/2022 .
4.4.2023 Present: Mr. Vishawa Bhushan, Advocate, for the petitioner.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents- State.
Learned Deputy Advocate General prays for and is granted one week's time to file reply/obtain instructions, failing which erring respondent(s) shall personally appear before this Court along with relevant record(s) on the next date of hearing.
List on 11.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 4.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Ex. Hav. Hardeep Singh vs. State of H.P. CWP No. 7417/2022 .
3.4.2023 Present: Ms. Suhani Gautam, Advocate, vice counsel for the petitioner.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents- State.
Mr. Vinod Chauhan, Advocate, for respondent No.3.
Learned counsel for respondent No.3, on instructions, states that the instant petition has been rendered infructuous as the nomination of the petitioner has since been withdrawn vide order dated 25.2.2023 (Annexure R-III) annexed with reply of respondent No.3.
Learned vice counsel for the petitioner prays for and is granted two days' time to obtain instructions.
List on 5.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 3.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Surat Ram vs. State of H.P. CWP No. 7561/2022 .
3.4.2023 Present: Mr. Romesh Verma, Sr. Advocate with Ms. Shruti Sharma, Advocate, for the petitioner. Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents- State.
It appears that notice of the petition has not been served upon respondent No.4, who is otherwise a necessary party. Therefore, issue notice. Mr. Balram Sharma, Deputy Solicitor General of India, appears and waives service of notice on behalf of respondent No.5. Reply/instructions within two weeks. List on 17.4.2023. Registry is directed to reflect name of Deputy Solicitor General of India henceforth in the cause list.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 3.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Balram Mahajan vs. HPSCBL & ors.
CWP No. 7878/20222.
3.4.2023 Present: Mr. Naresh Kaul, Advocate, for the petitioner.
Mr. Ajay Thakur, Advocate, vice counsel for respondents No. 1 to 3.
Mr. Y. P. Sood, Advocate, for respondent No.4.
Despite being put to notice more than four months back, respondents have failed to file reply. Let needful be done within a period of four weeks or else right to file reply shall be deemed to be closed.
List on 1.5.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 3.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Kapil Dev vs. State of H.P. CWPs No. 8069 & 8070/2022 .
3.4.2023 Present: Ms. Kritika Sharma, vice counsel for the petitioner(s).
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents- State.
Learned vice counsel for the petitioner(s) prays for and is granted an adjournment on the ground that the original counsel is out of station.
List on 17.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 3.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Balbir Singh vs. State of H.P. .
CWP No. 8072/2022, a/w CWP Nos. 8073/2022 to 8077/2022 3.4.2023 Present: Mr. Ganesh Barowalia, Advocate, for the petitioner(s).
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl.
A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents- State.
List along with CWPs 5645/2021, 5783/2021, r to 5784/2021, 5785/2021 & 5786/2021 on 15.5.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 3.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS M/s Growel Energy Co. Ltd. vs. State of H.P. CWP No. 8142/2022 .
3.4.2023 Present: Mr. Tek Chand, Advocate, for the petitioner.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents- State.
Ms. Kamlesh Shandil, Advocate, for respondent No.2.
Learned counsel for respondent No.2 states that the reply is ready and the same shall be filed during the course of the day. As regards other respondents, reply be filed within two weeks, failing which not only right to file the reply shall be deemed to be closed, but the erring respondent(s) shall also personally appear before this Court along with relevant records on the next date of hearing.
List on 17.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 3.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Vikram Kumar vs. State of H.P. CWP No. 8445/2022 .
3.4.2023 Present: Mr. Rajnish Maniktala, Sr. Advocate with Mr. Naresh Verma, Advocate, for the petitioners. Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents- State.
Mr. Deepak Kaushal, Sr. Advocate with Mr. Amit Sharma, Advocate, for respondent No.5. Mr. Balram Sharma, DSGI, for respondent No.6.
Learned Deputy Solicitor General of India states that the reply on behalf of respondent No.6 is ready and will be filed during the course of the day.
As regards respondents-State, four weeks' time is granted to file reply.
List on 8.5.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 3.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Rajesh Kumar vs. State of H.P. CWP No. 8566/2022 .
3.4.2023 Present: Mr. Nimish Gupta, Advocate, for the petitioner.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-
State.
Mr. Vikas Rajpoot, Advocate, for respondents No. 2 and 3.
Even though respondents No. 2 and 3-Corporation have filed supplementary affidavit, however the same is delightfully vague as they have failed to specify names of those persons, who, according to them, were lacking qualification(s) for being appointed.
Let better particulars be filed within two days or else respondent No.2-Managing Director shall personally appear before this Court on the next date of hearing.
List on 10.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 3.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Harinder Verma vs. State of H.P. CWP No. 925/2023 .
1.4.2023 Present: Mr. Hamender Singh Chandel, Advocate, for the petitioner.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents- State.
The instant petition has been filed for grant of following substantive reliefs:
"That the respondents may be directed to construct the ambulance road linking PWD road and Gram Panchayat Shakori, Office in a time bound manner.
ii) That the respondents may be directed to additional amount, if any, for construction of the ambulance road in question.
iii). That the direction may be issued to the respondent No.1 to order appropriate action against the officers/official who have failed to construct the road in question despite sanction of funds by the Department."
2 As per reply filed by the respondents-State, an amount of Rs.72334/- has already been spent on the construction of road and the work is in progress.
However, according to the petitioner, even though first installment of Rs.1 lac has been released and some work has been executed on the spot, but the same cannot account for the expenditure of Rs.72,334/-.
3 There are certain photographs placed on record by the petitioner for our perusal to indicate nature of the work that has been executed on the spot.
4 Since there are varying averments, it would ::: Downloaded on - 20/07/2023 21:18:33 :::CIS not be appropriate to make any observations at this .
stage, however we would like to have an expert opinion by appointing Executive Engineer, M.C. Shimla, who shall visit the spot in question on 9.4.2023 at 10.00 A.M. and carry out the inspection as per relevant parameters and thereafter submit his report as to whether an amount of Rs.72,334/- has indeed been spent, if so, under what head(s), so as to reach before this Court well before the next date of hearing.
List on 21.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Anikita vs. State of H.P. CWP No. 476/2023 .
1.4.2023 Present: Mr. Arun K. Kaundal & Mr. Sudershan Thakur, Advocates, for the petitioner. Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents- State.
Learned Deputy Advocate General has placed on record instructions dated 24.3.2023, however the instant petition rcannot be decided on the basis of such instructions. Therefore, a formal reply be filed by respondents within three weeks.
List on 21.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Bhag Singh vs. SJVNL CWP No. 535/2023 .
1.4.2023 Present: Ms. Shikha Chauhan, Advocate, for the petitioner.
Mr. Basant Pal Thakur, Advocate, for the respondent.
Rejoinder within four weeks. List on 1.5.2023 along with CWP No.330/2023 and not CWP No. 330/2022, as directed earlier.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Vinod Kumar Bhatnagar vs. State of H.P. CWP No. 537/2023 .
1.4.2023 Present: Mr. Nimish Gupta, Advocate, for the petitioner.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-
State.
As jointly prayed for, list on 4.4.2023.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
r Judge
1.4.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:33 :::CIS
Dr. Rajesh Thakur vs. State of H.P. CWP No. 677/2023 .
1.4.2023 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents- State.
Mr. Dilip Sharma, Sr. Advocate with Mr. Manish Sharma, Advocate, for respondent No.4.
As prayed for, list on 4.4.2023. Rejoinder in the meanwhile.r (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Pan Dei vs. State of H.P. CWP No. 771/2023 .
1.4.2023 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-
State.
Mr. Tanuj Thakur, Advocate, for respondent No.4.
On the request of learned Deputy Advocate General, list on 3.4.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
1.4.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:33 :::CIS
Devinder Singh Thakur vs. State of H.P. CWP No. 988/2023 .
1.4.2023 Present: Mr. Nand Lal Thakur, Advocate, for the petitioner.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-
State.
As per instructions dated 31.3.2023, placed on record by learned Deputy Advocate General, since the meeting of State Level Board of Equivalence Committee is scheduled for 11.4.2023, therefore, we deem it appropriate to defer hearing of the instant petition to 17.4.2023.
Ordered accordingly.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Anita Kumari vs. State of H.P. CWP No. 1010/2023 & 1011/2023 .
1.4.2023 Present: Mr. Mohit Thakur, Advocate, for the petitioner(s).
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-
State.
Call for the records. List on 13.4.2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Lucky vs. State of H.P. CWP No. 1014/2023 .
1.4.2023 Present: Mr. Owais Khan, Advocate, for the petitioner.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-
State.
On the request of learned counsel for the petitioner, list on 3.4.2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Netar Singh vs. State of H.P. CWP No. 1021/2023 .
1.4.2023 Present: Mr. Bhim Raj Sharma, Advocate, for the petitioner.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents- State.
List on 4.4.2023 when positive instructions be obtained by the respondents-State or else erring respondent(s) along with relevant records shall personally appear before this Court.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.4.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Rajesh Kumar vs. State of H.P. CWP No. 1445/2023 .
1.4.2023 Present: Mr. Adarsh K. Vashishta, Advocate, for the petitioner.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents- State.
As prayed for, list on 4.4.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
1.4.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:33 :::CIS
Surender Singh vs. State of H.P. CWP No. 1595/2023 .
31.3.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Ms. Kavita Kajal, Advocate, for the petitioner. Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
CWP No. 1595/2023 & CMP No. 3128/2023 Notice is confined to respondents No. 1 to 3 & 5 at this stage.
r Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of respondents No. 1 to 3.
Issue notice to respondent No.5 returnable before the next date of hearing. Reply within three weeks. List along with CWP No. 2140/2020 on the date already fixed i.e. 18.4.2023.
In the meanwhile, operation of the impugned order dated 6.5.2022 passed in Appeal No. 89/2021, titled as Surinder Singh vs. Assistant Registrar, Cooperative Societies, Una, is ordered to be stayed. Respondent No.3 is directed to disclose names and designations of the auditors, who conducted the audit(s) from the years 2003-2004 uptill 2018- 19 on the next date of hearing.
CMP No. 3130/2023The application is disposed of with a direction to the applicant to file English translation of documents in question within a period of three weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Sunil Kumar vs. State of H.P. .
CWP No. 1645/202331.3.2023 Present: Mr. Anuj Gupta, Advocate, for the petitioner.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl.
A.Gs. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 1645/2023 & CMP No. 3207/2023 Notice. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of the respondents.
Reply/instructions within four days. List on 5.4.2023. In the meanwhile, operation of the impugned transfer order dated 27.3.2023 (Annexure P-4) qua the petitioner is stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Umawati vs. State of H.P. .
CWP No. 1646/202331.3.2023 Present: Ms. Meera Devi & Ms. Kamlesh Kumari, Advocates, for the petitioner.
List on 10.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Inderjeet Sharma vs. State of H.P. & ors.
.
CWP No. 1647/202331.3.2023 Present: Mr. Narender Singh Thakur, Advocate, for the petitioner.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents No.1 to 3.
CWP No. 1647/2023 & CMP No. 3210/2023 Notice is confined to respondents No.1 to 3 at this stage. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of respondents No. 1 to 3.
Reply/instructions within three days. List on 5.4.2023 when records of D.O. Note No. 1923, dated 20.1.2023 be produced before the Court. In the meanwhile, operation of the impugned transfer order dated 28.3.2023 (Annexure P-
1) qua the petitioner is stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Om Prakash vs. State of H.P. .
CWP No. 5436/2022 & CMP No. 12530/2022 31.3.2023 Present: Ms. Rajni Kumari and Mr. Ajay Thakur, Advocates, for the respective petitioners.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
List along with CMP (M) No. 82/2023, titled as State of H.P. vs. Yog Raj on the date already fixed.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
31.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:33 :::CIS
Nand Lal vs. State of H.P.
.
CWP No. 8728/2022, 751, 752, 1333 & 1570/2023 31.3.2023 Present: Mr. A. K. Gupta, Mr. Harish Verma & Mr. Shourya Sharma, Advocates, for the respective petitioners.
Mr. I. N. Mehta & Mr. Y. W. Chauhan, Sr. Addl. A.Gs. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
As jointly prayed for, list on 6.4.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
31.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:33 :::CIS
CWP No. 5564/2022
28.3.2023 Present: Mr. Tek Chand, Advocate, for the petitioner.
Mr. Anup Rattan, A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
Admit.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
28.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:33 :::CIS
Bal Krishan Sharma vs HPSEBL .
CWP No. 5673/2022 & 5688/2022 28.3.2023 Present: Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for the petitioner.
Ms. Ruma Kaushik, Advocate, for respondents No.1 to 3.
Mr. Anup Rattan, A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
CMP No. 15940/2022 in CWP No.5673/2022 Learned counsel for respondents No. 1 to 3 states that reply is ready and will be filed during the course of the day. Her statement is taken on record.
List for consideration on 4.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Uttam Chand vs. State of H.P. .
CWP No. 5893/202228.3.2023 Present: Mr. Vinay Thakur, Advocate, for the petitioner.
Mr. Anup Rattan, A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned counsel for the petitioner states that application for amendment is ready and will be filed during the course of the day. His statement is taken on record.
List for consideration on 4.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Chiter Lekha vs. State of H.P. .
CWP No. 7715/202228.3.2023 Present: Mr. Anil Kapoor, vice counsel for the petitioner.
Mr. Anup Rattan, A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State. Mr. Rajinder Thakur, Advocate, for respondent No.3.
Respondents No. 1 and 2 are yet to file their reply.
Needful be done within two weeks, failing which erring respondent(s) along with relevant record(s) shall personally appear before this Court on the next date of hearing.
List on 18.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Hans Raj vs. State of H.P. .
CWP No. 7976/2022 a/w CWP No.9062/2022 28.3.2023 Present: Mr. Rakesh K. Dogra & Mr. Tejinder Singh, Advocates, for the respective petitioners.
Mr. Anup Rattan, A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State. Mr. Dikken Kumar, Advocate, for respondent No.3.
Mr. Dalip K. Sharma, Advocate, for respondent No.6.
Pleadings be completed within six weeks.
List on 9.5.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS IEC (Indian Education Centre) vs. H.P. Private Educational Institutions Regulatory Commission .
CWP No. 8146/202228.3.2023 Present: Mr. Somesh Sharma, Advocate, vice counsel for the petitioner.
Mr. Naresh Kaul, Advocate, for respondent No.1. Mr. Anup Rattan, A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Prashant Sharma, Advocate, for respondent No.4.
Learned counsel for respondent No.4 states that he is under instructions not to file reply and would be only placing on record instructions as handed over to the Court.
His statement is taken on record. Instructions are taken on record. Rejoinder to the reply filed by respondents No. 1 and 2 be filed within four weeks.
List on 25.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Ramesh Chand Chauhan vs. HPMC .
CWP No. 8242/202228.3.2023 Present: Mr. Ajay Singh Kashyap, Advocate, for the petitioner.
Mr. Amit Sharma, Advocate, for respondents No. 1 to 3.
Mr. Jagmohan Chandel, Advocate, for respondent No.4.
Reply, as prayed for, be filed within four weeks.
List on 25.4.2023.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
28.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:33 :::CIS
CWP No. 8414/2022
28.3.2023 Present: Mr. S. D. Sharma, Advocate, for the petitioners.
Mr. Anup Rattan, A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned counsel for the petitioners prays for and is granted four weeks' further time to place on record demarcation report.
List on 25.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Pawan Kumar vs. State of H.P. .
CWP No. 8867/202228.3.2023 Present: Mr. Vijay Singh Bhatia, Advocate, for the petitioner.
Mr. Anup Rattan, A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 6. Mr. Dalip K. Sharma, Advocate, for respondent No.7.
Reply, as prayed for, be filed within four weeks.
List on 25.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS GMR Bajoli Holi Hydropower Pvt. Ltd. vs. State of H.P. .
CWP No. 1520/202328.3.2023 Present: Mr. Indrajit Mahanty, Sr. Advocate with Mr. Ankur Saigal, Mr. Satyajit Mahanty, Mr. Rohit Mahanta and Mr. Janest Gupta, Advocates for the petitioners.
Mr. Anup Rattan, A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
Mr. Balram Sharma, DSGI, for respondent No.4.
CWP No. 1520/2023 & CMP No. 3036/2023 Notice. Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Balram Sharma, Deputy Solicitor General of India, appear and waive service of notice on behalf of the respective respondents.
Reply within three weeks and rejoinder, if any, within one week thereafter.
List on 25.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Birbal Ram vs. State of H.P. .
CWP No. 7996/202227.3.2023 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Reply, as prayed for, be filed within two weeks, failing which not only right to file reply shall be deemed to be closed, but the erring respondent(s) along with relevant record(s) shall personally appear before this Court on the next date of hearing.
List on 10.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Bhupesh Gupta vs. State of H.P. .
CWP No. 8004/202227.3.2023 Present: Mr. Y. P. Sood, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Reply is stated to have been filed on 22.3.2023, however the same is not on record. Registry to trace and place it on record.
It is informed that reply has been filed on the affidavit of Deputy Commissioner, Shimla. Obviously, the Deputy Commissioner, Shimla is not in a position to take a policy decision much less comment upon the same.
Therefore, fresh reply on the affidavit of respondent No.1 be filed within a period of three weeks.
List on 17.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Gurcharan Singh vs. HRTC .
CWP No. 8001/202227.3.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Athrav Sharma, Advocate, for the petitioner.
Mr. Virbahadur Verma, Advocate, for the respondents.
Taking into consideration the averments made in this petition and advance stage of the petitioner, who is currently 75 years old, though the Court is not inclined to grant further time to file reply as sufficient time of ten weeks was already granted to the respondents, however, in view of persuasive submissions made by the learned counsel for the respondents, we deem it appropriate to grant 10 days' further time to the respondent-Corporation to file its reply, failing which respondent No.1 shall personally appear before this Court on the next date of hearing. Ordered accordingly.
List on 6.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Shankar Dass vs. Union of India .
CWP No. 8422/202227.3.2023 Present: Mr. Ramesh Sharma, Advocate, for the petitioner.
Ms. Svaneel Jaswal, Senior Panel Counsel, for the respondents.
Reply on behalf the respondents is stated to have been filed, however the same is not on record. Be traced and place it on record.
List on 10.4.2023. Rejoinder, if any, in the meanwhile.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Rakesh Kumar vs. Union of India .
CWP No. 8465/202227.3.2023 Present: Mr. Arush Matlotia, Advocate, for the petitioner.
Ms. Svaneel Jaswal, Senior Panel Counsel, for respondent No.1.
Mr. Janesh Gupta, Advocate, for respondents No. 2 &3.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Learned counsel for the petitioner states that the issue in question is no longer res integra in view of the judgment dated 25.11.2022 rendered by the learned Single Judge of this Court in CWP No. 6660/2021, titled as Sukh Dev vs. Union of India.
Confronted with this, learned counsel for respondents No. 2 and 3 prays for and is granted three weeks' time to go through the same and file reply.
List on 17.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Sunit Singh vs. Union of India .
CWP No. 8466/202227.3.2023 Present: Mr. Arush Matlotia, Advocate, for the petitioner.
Ms. Svaneel Jaswal, Senior Panel Counsel, for respondent No.1.
Mr. Janesh Gupta, Advocate, for respondents No. 2 &3.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Learned counsel for the petitioner states that the issue in question is no longer res integra in view of the judgment dated 25.11.2022 rendered by the learned Single Judge of this Court in CWP No. 6660/2021, titled as Sukh Dev vs. Union of India.
Confronted with this, learned counsel for respondents No. 2 and 3 prays for and is granted three weeks' time to go through the same and file reply.
List on 17.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Amit Kumar vs. State of H.P. .
CWP No. 8557/202227.3.2023 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State. Mr. Mukul Sood, Advocate, for respondent No.3.
List along with CWP No. 7393/2021 on the date already fixed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Rajesh Kumar vs. State of H.P. .
CWP No. 8566/202227.3.2023 Present: Mr. Nimish Gupta, Advocate, for the petitioners.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State. Mr. Pankaj Chaudhary, vice counsel for respondents No. 2 and 3.
CMP No. 2965/2023The respondent-Corporation has filed the instant application for placing on record a copy of letter dated 25.3.2023 and seeking three months' time to scrutinize the records/DPCs held since 2005.
We would firstly refer to the letter dated 25.3.2023 on the strength of which, the respondent-
Corporation has filed the instant application.
It is would be relevant to reproduce paras 2 and 3 of the aforesaid letter, which reads as under:-
"In this context, it is to inform you that the case filed by the petitioner was reconsidered by the competent authority and found that the objections raised by them are partly appropriate as there was found some irregularities in the DPC convened on 8.1.2008, 30.6.2010 and 28.9.2013 as per existing R&P Rules. Now the competent authority has decided to review the DPC's convened on 8.1.2008, 30.6.2010 and 28.9.2013.
Therefore, you are requested to apprise the above position to the Hon'ble High Court and request the Hon'ble Court as securitization of the old record since 2005 onwards, approx. three months time may kindly be obtained from the Hon'ble HP High Court please."::: Downloaded on - 20/07/2023 21:18:33 :::CIS
Evidently, contents of the letter, as quoted above, .
are delightfully vague as the respondent-Corporation has not come out clean with regard to so called material "some irregularities in the DPC convened on 8.1.2008, 30.6.2010 and 28.9.2013.
Obviously, in such circumstances, extension of time as sought cannot be allowed. Therefore, the respondent-Corporation is directed to file better affidavit in case it still wants to seek extension of time within a period of one week.
List on 3.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:33 :::CIS Jai Pal Singh vs. State of H.P. .
CWP No. 8718/202227.3.2023 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State. Mr. Dilip Sharma, Sr. Advocate with Mr. Manish Sharma, Advocate, for respondent No.4.
We are informed at the bar that the matter has been remitted back to respondent No.2-Director General of Police, for taking a decision in the matter.
We find that the matter is unnecessarily hanging fire for the last four months when first reference was made by respondent No.2 to the State.
In the given facts and circumstances, respondent No.2 is directed to decide the issue and place the decision before us on or before the next date of hearing.
List on 10.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Khekhi Devi vs. State of H.P. .
CWP No. 8825/202227.3.2023 Present: Mr. G. R. Palsra, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Records of the instant petition be transmitted to the State Transport Appellate Tribunal at Mandi with a direction to treat this petition including accompanying pleadings as an appeal and decide the same in accordance with law.
Registry to retain a copy of the pleadings in the instant case.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Richa Sharma vs. State of H.P. .
CWP No. 8811/202227.3.2023 Present: Mr. G. R. Palsra, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Records of the instant petition be transmitted to the State Transport Appellate Tribunal at Mandi with a direction to treat this petition including accompanying pleadings as an appeal and decide the same in accordance with law.
Registry to retain a copy of the pleadings in the instant case.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Richa Sharma vs. State of H.P. .
CWP No. 8824/202227.3.2023 Present: Mr. G. R. Palsra, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Learned counsel for the petitioner states that rejoinder has been filed in the registry. Let the same be traced and placed on record and thereafter records of the instant petition be transmitted to the State Transport Appellate Tribunal at Mandi with a direction to treat this petition including accompanying pleadings as an appeal and decide the same in accordance with law.
Registry to retain a copy of the pleadings in the instant case.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Baldev Kumar vs. State of H.P. .
CWP No.6481/202227.3.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Ajay Thakur, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State. Mr. Deepak Kaushal, Sr. Advocate with Mr. Abhishek Verma, Advocate, for respondents No. 3 and 4.
Short reply on behalf of respondents No. 1 and 2stands filed. Reply on behalf of respondents No. 3 and 4 be filed within two weeks.
List on 10.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS The Executive Director (Personnel) vs. Virgo Aluminum Ltd.
.
LPA No. 15/201927.3.2023 Present: Mr. Tara Singh Chauhan, Advocate, for the appellants.
Mr. O. C. Sharma, Advocate, for the respondent.
Learned counsel for the appellants has placed on record instructions dated 22.3.2023, which go to indicate that Inquiry Officer has been directed to give findings strictly in terms of the order passed by this Court. Even otherwise, it is incumbent upon the Inquiry Officer to give its findings pinpointing names of the erring officer(s).
In the given facts and circumstances, we deem it appropriate to grant a fortnight's time to Inquiry Officer to complete the proceedings, failing which he shall personally appear before this Court on the next date of hearing.
List on 10.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS M/s Dara Construction vs. BBMB .
CWP No. 4074/02027.3.2023 Present: Mr. Vijender Katoch, Advocate, for the petitioner.
Mr. N. K. Sood, Sr. Advocate with Mr. Hemant Kumar, Advocate, for the respondents.
As jointly prayed for, list on 17.4.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
27.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Sammar Chauhan vs. HRTC
.
CWPs No. 4352/2020, 6753, 6755 to 6763, 6806 to 6809, 6942, 7215/2021, 771 & 3510/2022 27.3.2023 Present: Mr. Peeyush Verma, Mr. Sat Prakash, Mr. Varun Chandel & Mr. Surinder Saklani, Advocates, for the petitioner(s).
Mr. Pankaj Chaudhary, Advocate, vice counsel for the respondent(s).
[ Learned vice counsel for the respondent(s) state that except CWP No. 4352/2020 & 6753/2021, in all the cases amount stands paid to the respective petitioner(s).
He prays for and is granted two weeks' time to obtain instructions/file compliance report in the aforesaid two writ petitions.
List on 10.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Baldev Raj vs. Union of India .
Ex. Pet. No.219/202127.3.2023 Present: Mr. R. K. Bawa, Sr. Advocate with Mr. Ajay Kumar, Advocate, for the petitioner.
Ms. Svaneel Jaswal, Senior Panel Counsel for respondent No.1.
Mr. Y. W. Chauhan, Advocate, for respondents No. 2 and 3.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State. [ List along with records of CWPs No. 1052/2016 & 1053/2016 on 10.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Kuldeep Singh vs. HRTC .
CWP No. 4344/202127.3.2023 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents.
[ Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
27.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Puran Chand vs. State of H.P. .
CWP No. 5072/202127.3.2023 Present: Mr. R. K. Bawa, Sr. Advocate with Mr. Ajay Kumar, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State. Mr. Naresh K. Gupta, Advocate, for respondents No. 3 and 4.
[ As prayed for, list on 3.4.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
27.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Manohar Lal vs. HRTC
.
CWP No. 6702/2022
27.3.2023 Present: Mr. Manohar Lal Sharma, Advocate, for the
petitioner.
Ms. Shubh Mahajan, Advocate, for the
respondents.
Learned counsel for the respondent states that the amount, in principal, has been paid, however interest thereon has not been paid, which is likely to be paid within one week from today. Her statement is taken on record.
List on 3.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Puneet Kumar vs. HRTC .
CWP No. 7947/202227.3.2023 Present: Mr. Dheeraj Kanwar, Advocate, for the petitioner.
Mr. Shyam Singh, Advocate, for the respondent.
Learned counsel for the respondent prays for and is granted one week's time to comply with the order in question.
List on 3.4.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
27.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Arjun Kumar vs. State of H.P. .
Cr.MP (M) No. 2840/202227.3.2023 Present: Mr. Servedaman Rathore, Advocate, for the applicant.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Cr.MP (M) No. 2840/2022Heard. Even though the appeal is barred by 5 years, 3 months and 2 days and condonation thereof has been vehemently opposed by the respondent-State, however, for the reasons stated in the application coupled with the fact that the applicant is in custody and the appeal has otherwise been filed through legal aid counsel, we deem it appropriate to condone the aforesaid delay that has crept up in filing of the appeal. Ordered accordingly. Application stands disposed of.
Cr. A. No. /2023 Be registered. Admit. Call for the records.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Sunder Lal vs. State of H.P. .
Cr. A. No. 477/202227.3.2023 Present: Mr. Hemant Kumar, Advocate, vice counsel for the appellant.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Cr.MP No. 4167/2022Heard. Taking into consideration nature of offence coupled with conviction and sentence, as imposed by the learned trial court after full-fledged trial, we are not inclined to suspend the sentence. The application stands disposed of.
Cr. A. No. 477/2022Hearing be expedited.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS State of H.P. vs. Dr. Sanjay Guleria .
CMP(M) No. 155/202327.3.2023 Present: Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the applicants.
Issue notice to the respondents returnable for 24.4.2023 on taking steps within one week.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Shehzad Ali Shah vs. State of H.P. .
Cr.MP (M) No. 615/202327.3.2023 Present: Mr. Pavinder, Advocate, for the appellant/applicant.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Cr.MP (M) No. 615/2023Notice. Mr. Rajat Chauhan, learned Law Officer, appears and waives service of notice on behalf of the respondent-State. For the reasons stated in the application coupled with the fact that the applicant is in custody, we deem it appropriate to condone delay of 113 days that has crept up in filing of the appeal. Ordered accordingly.
Application stands disposed of.
Cr. MP No. /2023 Be registered. Heard. Taking into consideration nature of offence coupled with conviction and sentence, as imposed by the learned trial court after full-fledged trial, we are not inclined to suspend the sentence. The application stands disposed of.
Cr. A. No. /2023 Be registered. Admit. Hearing be expedited.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Dushyant Kumar vs. State of H.P. .
LPA No. 24/202327.3.2023 Present: Mr. Lovneesh Kanwar, Sr. Advocate with Mr. Tek Chand, Advocate, for the appellant.
As prayed for, list on 28.3.2023.
(Tarlok Singh Chauhan)
Judge
27.3.2023
(pankaj)
r to (Virender Singh)
Judge
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Cr. A. No. 476/2022
27.3.2023 Present: Ms. Rameshwari Sharma, Advocate, for the appellant.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Cr. MP No.4160/2022Heard. Taking into consideration nature of offence coupled with conviction and sentence, as imposed by the learned trial court after full-fledged trial, we are not inclined to suspend the sentence. The application stands disposed of.
Cr. A. No. 476/2022Hearing be expedited.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Madan Lal vs. State of H.P. .
CWP No. 363/202327.3.2023 Present: Mr. Bonit Thakur, Advocate, vice counsel for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned vice counsel for the petitioner prays for and is granted two weeks' further time to file better particulars.
List on 10.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Executive Engineer, HPPWD vs. Sahab Singh .
CWP No. 364/202327.3.2023 Present: Mr. Y. W. Chauhan, Sr. Addl. A.G., with Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the petitioner.
Learned Deputy Advocate General prays for and is granted two weeks' further time to file supplementary affidavit.
List on 10.4.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
27.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Bal Kishan vs. Divisional Commissioner Kangra & ors.
.
CWP No.452/202327.3.2023 Present: Mr. Piyush Dhanotia, Advocate, for the petitioners.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Respondents No. 4 to 6, 8 to 11 & 14 stand served, whereas notice issued for the service of respondents No. 7, 12 and 13 have not been received back. However, being actual date notice, the same cannot be awaited any further.
Therefore, let fresh steps for the service of respondents No. 7, 12 and 13 be taken during the course of the day and thereafter issue notice to these respondents returnable for 24.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Slinder Singh vs. State of H.P. .
CWP No. 1315/202324.3.2023 Present: Mr. Naresh Kaul, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
As prayed for, list on 28.3.2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Kalpana Negi vs. State of H.P. .
CWP No. 1343/202324.3.2023 Present: Mr. C. D. Negi, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
As prayed for, list on 29.3.2023. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Sangeeta Chaudhary vs. State of H.P. .
CWP No. 786/202324.3.2023 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List on 29.3.2023, when records of the case be produced. Interim order to continue.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
24.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Sher Singh @ Nittu vs. State of H.P. .
Cr. A. No. 99/202024.3.2023 Present: Mr. N. K. Thakur, Sr. Advocate with Ms. Ritu Singh, Advocate, for the appellants.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
As prayed for, list on 20.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Maninder Singh vs. Rajni Bala .
FAO (FC) No. 12/202224.3.2023 Present: Mr. Ashok Kumar Thakur, Advocate, for the appellant.
Mr. N. K. Thakur, Sr. Advocate with Mr. Divya Raj Singh, Advocate, for the respondent.
As prayed for, list on 12.4.2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Rakesh Kumar vs. State of H.P. .
CWP No. 7125/2021 a/w CWP Nos.8023, 8050,8135, 8222 & 8344/2021 24.3.2023 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Kush Sharma, Mr. K. B. Khajuria, Advocates, for the petitioners in respective petition.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
As prayed for, list on 20.4.2023.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
24.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
CWP No. 7914/2022
24.3.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Photocopy of the record be retained. List for consideration on 27.3.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
24.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Ethix Healthcare vs. Union of India .
CWP No. 397/202322.3.2023 Present: Mr. Sarthak Mehta, Advocate, for the petitioner.
Mr. Sanjay Dalmia, Advocate, for the respondents.
The petitioner to justify maintainability of the instant petition. List on 24.3.2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Bhartendu Shubam Pathak vs. H.P. National Law University .
CWP Nos. 637, 638 & 681/2023 22.3.2023 Present: Mr. J. L. Bhardwaj, Sr. Advocate with Mr. Sanjay Bhardwaj, Advocate, for the petitioner in CWP No. 637/2023; Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, in CWP No. 638/2023 and Mr. Sanjay Dalmia, Advocate, in CWP No. 681/2023.
Mr. Amar Vivek Aggarwal & Mr. Rajesh Kumar, Advocates, for the respondents in all the petitions.
List on 1.4.2023, on which date parents of the petitioners shall personally appear before this Court.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Lalit Sharma vs. Secretary (Cooperation) .
CMP No. 18/2023 in CWP No. 1439/2019 22.3.2023 Present: Mr. Atul Jhingan, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. J. S. Guleria, Ms. Priyanka Chauhan, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Mr. K. D. Sood, Sr. Advocate with Mr. Surinder Saklani & Mr. Het Ram, Advocates, for respondent No.3.
r The instant petition was disposed of by this Court vide its judgment dated 19.7.2022 with a direction to Registrar of Societies to take a decision with regard to holding of elections, if not already held.
Record reveals that the Sub Divisional Magistrate (Dehra) had in fact fixed the elections for 18.1.2023 and requested the Deputy Commissioner, Kangra to grant necessary approval.
Unfortunately, the Deputy Commissioner, Kangra, appears to have been totally unmindful as he did not even bother to communicate with the concerned SDM constraining him to postpone the election till the time necessary directions are issued by the Deputy Commissioner.
Even as on date, there appears to be no communication on record, which may suggest that the Deputy Commissioner, Kangra has in fact complied with the order passed by this Court.
::: Downloaded on - 20/07/2023 21:18:34 :::CISIn such circumstances, the Deputy Commissioner .
Kangra is in contempt. However, before proceeding further to take coercive action, let Deputy Commissioner, Kangra offer his explanation with regard to non-compliance of the directions passed by this Court.
List on 24.3.2023.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
r Judge
22.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Praveen Kumar vs. State of H.P. .
CWP No. 20/202322.3.2023 Present: Mr. Rakesh Chauhan, Advocate, for the petitioners.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. J. S. Guleria, Ms. Priyanka Chauhan, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Admit.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Gauri Lal vs. HRTC .
CWP No. 8448/202222.3.2023 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents.
Learned counsel for the respondent-Corporation has placed on record instructions, dated 21.3.2023, which go to indicate that the respondent-Corporation intends to file a review petition against the judgment dated 28.12.2022.
As prayed for, list on 5.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Baryam Singh vs. HRTC .
CWP No. 8307/202222.3.2023 Present: Mr. Hemant Kumar Thakur, Advocate, for the petitioner.
Mr. Shyam Singh Chauhan, Advocate, for the respondents.
Since the judgment in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
22.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Indra Devi vs. HRTC
.
CWP No. 6306/2022
22.3.2023 Present: Mr. Bhim Raj, Advocate, vice counsel for the
petitioner.
Mr. Vikas Rajput, Advocate, for the respondents.
Since the judgment in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
22.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Vijay Kumar vs. HRTC
.
CWP No. 6305/2022
22.3.2023 Present: Mr. Bhim Raj, Advocate, vice counsel for the
petitioner.
Mr. Vikas Rajput, Advocate, for the respondents.
Since the judgment in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
22.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Rajinder Singh vs. State of H.P. .
CWP No. 5368/202222.3.2023 Present: Mr. Neel Kamal Sood, Sr. Advocate with Mr. Vasu Sood, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. J. S. Guleria, Ms. Priyanka Chauhan, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Learned counsel for the petitioner has placed on record copy of judgment dated 21.10.2022 in CWP No. 3385/2019, titled as Roop Lal vs. State of H.P., as referred to in previous order.
Learned Deputy Advocate General prays for and is granted one week's time to go through the same.
List on 29.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS State of H.P. vs. Roshan Lal.
.
CMP (M) No. 1774/202222.3.2023 Present: Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. J. S. Guleria, Ms. Priyanka Chauhan, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer, for the applicants.
List on 5.4.2023 along with connected matters, particular whereof shall be supplied by the applicants to the registry.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS State of H.P. vs. Rattani Devi .
CMP (M) No. 1763/202222.3.2023 Present: Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. J. S. Guleria, Ms. Priyanka Chauhan, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer, for the applicants.
Mr. A. K. Gupta, Advocate, for respondent No.1.
Notice. Mr. A. K. Gupta, Advocate, appears and waives service of notice on behalf of respondent No.1.
The applicant/appellant to justify maintainability of the appeal in light of the fact that the learned Single Judge has only based its judgment on the earlier judgment dated 18.12.2018, rendered by learned Division Bench of this Court in CWP No. 2384/2018, titled as State of Himachal Pradesh vs. Matwar Singh.
List on 5.4.2023. In the meantime, the applicant/appellant to supply list of identical cases to the registry.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Rupa Guleria (deceased) through her LRs vs. State of H.P. .
Ex. Pet. No. 321/202222.3.2023 Present: Ms. Nisha Sankhyan, Advocate, for the petitioner.
Mr. I. N. Mehta, Sr. Addl. A.G., with Mr. J. S. Guleria, Ms. Priyanka Chauhan, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Mr. Y. W. Chauhan, Advocate, for respondents No. 3 to 5.
Learned counsel for respondents No. 3 to 5 prays for and is granted two weeks' time to place on record status report.
List on 5.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Bishnu Kumar Aggarwal vs. State of H.P. .
CWP No. 3064/201922.3.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. J. S. Guleria, Ms. Priyanka Chauhan, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Mr.Abhinav Mehta, Advocate, vice counsel for respondent No.3.
Even though respondent No.3 has filed its compliance report, however we are not at all satisfied with the same.
Confronted with this, learned vice counsel for respondent No.3 prays for and is granted two weeks' time to obtain further instructions in the matter.
List on 5.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Sita Ram (deceased) through his LRs vs. State of H.P. .
Ex. Pet. No. 17/201922.3.2023 Present: Mr. C. N. Singh, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. J. S. Guleria, Ms. Priyanka Chauhan, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Learned Deputy Advocate General states that matter has been processed and progress thereof shall be submitted to this Court within two weeks.
List on 5.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS State of H.P. vs. Pawan Kumar .
Cr. A. No. 224/201422.3.2023 Present: Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. J. S. Guleria, Ms. Priyanka Chauhan, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer, for the appellant.
Mr. Neel Kamal Sharma, Advocate, for respondent No.1.
Learned Deputy Advocate General prays for and is granted two weeks' further time to comply with previous order.
List on 5.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Manoj Kumar vs. State of H.P. .
CWP No. 817/202322.3.2023 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. J. S. Guleria, Ms. Priyanka Chauhan, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Learned Deputy Advocate General prays for and is granted two weeks' further time to file reply.
List on 5.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Narain Singh vs. HPPCL .
CWP No. 8656/2022, 8655/2022, 8657/2022 & 8757/2022 22.3.2023 Present: Mr. Davinder Chauhan Jaita, Advocate, for the petitioner(s).
Mr. Vikas Mishra, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted one week's further time to file reply, failing which erring respondent(s) along with relevant record shall personally appear before the Court on the next date of hearing.
List on 29.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Mulakh Raj vs. HPSEBL.
.
CWP No. 8879/202222.3.2023 Present: Mr. Vinay Mehta, Advocate, for the petitioner.
None for the respondents.
Learned counsel for the petitioner prays for and is granted two days' further time to obtain instructions.
List on 27.3.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
22.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Vinay Anand vs. State of H.P. .
CWP No. 987/202322.3.2023 Present: Mr. J. P. Sharma, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. J. S. Guleria, Ms. Priyanka Chauhan, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Mr. Vikrant Thakur, Advocate, for respondent No.2.
CMP No. 2632/2023The instant amendment application, which only seeks deletion of name of Himachal Pradesh Staff Selection Commission Hamirpur, on the ground that the same has been abolished, and its substitution with Himachal Pradesh Public Service Commission through its Secretary as respondent No.2, who is now to conduct selection in question, is allowed and consequently, Himachal Pradesh Public Service Commission, which is a necessary party to the lis, is added as respondent No.2 and name of Himachal Pradesh Staff Selection Commission is deleted from array of the respondents. The application stands disposed of.
CWP No. 987/2023Amended petition is taken on record. Issue notice.
Mr. J. S. Guleria, Deputy Advocate General and Mr. Vikrant Thakur, Advocate, appear and waive service of notice on behalf of the respective respondents. Reply within two weeks. List on 5.4.2023. Registry to reflect name of Mr. Vikrant Thakur, Advocate in place of Mr. Sanjeev Kumar Motta, Advocate, in the cause list, henceforth.
::: Downloaded on - 20/07/2023 21:18:34 :::CIS CMP No. 2031/2023.
Heard. The selection, if any, made during the pendency of the writ petition shall be subject to its final outcome. Application stands disposed of.
CMP No. 2634/2023The application, as prayed for, is allowed and disposed of.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Chintan Parkash vs Managing Director, HPSEBL .
CWP No. 1217/202322.3.2023 Present: Mr. Vikas Rathore, Advocate, for the petitioner.
Mr. Tara Singh Chauhan, Advocate, for respondents No. 1 and 2.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. J. S. Guleria, Ms. Priyanka Chauhan, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer, for the State.
Learned counsel for respondents No. 1 and 2 has produced the record relating to D. O. Note No. 6063. However, he states that the complete record, which led to issuance of aforesaid D.O. note, is lying with the State.
The State to produce the complete record of D.O. note No. 6063 on the next date of hearing.
List on 24.3.2023. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Rajeshwar Singh Guleria vs. State of H.P. .
CWP No. 1272/202322.3.2023 Present: Mr. Deepak Kaushal, Sr. Advocate with Mr. Abhishek Verma, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G., with Mr. J. S. Guleria, Ms. Priyanka Chauhan, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Learned Deputy Advocate General has placed on record instructions, copy whereof has been supplied to the learned counsel for the petitioner.
Confronted with this, learned counsel for the petitioner prays for and is granted one week's time to obtain instructions.
List on 29.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Inder Pal Singh vs. HPU .
CWP No. 1760/201821.3.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Ms. Kavita Kajal, Advocate, for the petitioner.
Mr. Neel Kamal Sharma, Advocate, for respondent No.1.
Mr. V. S. Chauhan, Senior Advocate with Mr. Ajay Chauhan, Advocate, for respondents No. 2 and 3. Mr. Sunil Mohan Goel, Advocate, for respondent No.4.
Learned counsel for respondent No.4 has placed on record copy of minutes of meeting of general house of Bar Council of Himachal Pradesh held on 17.3.2023.
Learned counsel for the petitioner prays for and is granted one day's time to go through the same.
List on 22.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Dharmi Devi vs. State of H.P. .
CWP No. 1153/201921.3.2023 Present: Mr. Atul Jhingan, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned counsel for the petitioner prays for and is granted two weeks' time to file an affidavit.
List on 4.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Praveen Rajput vs. State of H.P. .
CWP No. 1601/201921.3.2023 Present: Mr. Ajay K. Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Lalit K. Sehgal, Advocate, for respondent No.3.
Learned counsel for respondent No.3 prays for and is granted two weeks' time to file power of attorney.
List on 4.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Shashi Kumar Sharma vs. PNB .
CWP No. 1148/202021.3.2023 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner.
Mr. Subhash Chander, Advocate, vice counsel for the respondents.
On the request of learned vice counsel for the respondents, list on 18.4.2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Shadi Lal vs. UOI .
CWP No. 1569/202021.3.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Ms. Kavita Kajal, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Y. W. Chauhan, Advocate, for respondents No. 3 & 4.
Reply filed on behalf of respondents No. 3 and 4 is stated to be lying under objections. Learned counsel undertakes to remove the same within two days. Rejoinder, if any, within two weeks.
List on 4.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Kamla Devi vs. Sumna Kumari .
FAO (FC) No. 56/202121.3.2023 Present: Mr. P. M. Negi, Advocate, for the appellant.
Mr. Parv Sharma, Advocate, for the respondent.
On the request of learned counsel for the respondent, list on 4.4.2023.
(Tarlok Singh Chauhan)
Judge
r (Virender Singh)
Judge
21.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Sarla Devi vs. State of H.P. .
CWP No. 1382/202121.3.2023 Present: Ms. Anita, Advocate, vice counsel for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned Additional Advocate General prays for and is granted two weeks' further time to file compliance affidavit.
List on 4.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Jatinder Pathania vs. State of H.P. .
CWP No. 7176/202121.3.2023 Present: Ms. Tamana Sharma, Advocate, vice counsel for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned vice counsel for the petitioner prays for and is granted two weeks' further time to file rejoinder, failing which right to file the same shall be deemed to be closed.
List on 4.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Boehringer Ingelheim Pharma vs. The Controller of Patents .
OSA No. 11/202221.3.2023 Present: Mr. Atul Jhingan & Mr. Priyansh Sharma, Advocates, for the appellant.
The matter has wrongly been listed before this Bench as the same being Original Side (Commercial Division) appeal is required to be listed before the learned Principal Bench having the roster. Ordered accordingly.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
21.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Rozy Jaswal vs. Narinder Singh Jaswal .
FAO (FC) No. 21/202221.3.2023 Present: Mr. Raghav Goel, Advocate, for the appellant.
Mr. Nimish Gupta, Advocate, for the respondent.
Let both the parties, as prayed for, file their respective affidavits, in terms of the judgment rendered by the Hon'ble Supreme Court in Rajnesh vs. Neha, 2021 (2) SCC 324, within a period of two weeks.
List on 4.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Court on its own motion vs. State of H.P. .
CWPIL No. 108/2017 a/w CWP No. 2456/2016, CWPILs No. 17/2016, 12/2021, 47/2021, 25/2022 & 67/2022 20.3.2023 Present: Mr. Sanjeev Kumar Suri, Advocate as amicus curiae in CWPIL No. 108/2017.
Mr. Deepak Kaushal, Sr. Advocate with M/s Abhishek Verma, Vinod Chauhan, Ashok Kumar Verma & Mr. Adarsh Kumar Vaishista, Advocates, for the respective petitioners.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Balram Sharma, DSGI, for respondent-UOI. r Mr. K. D. Sood, Sr. Advocate with Mr. Sanjeev Sood, Mr. Het Ram, Advocate, Mr. Sunil Mohan Goel & Mr. Naveen K. Bhardwaj, Mr. V. B. Verma, Advocates, for the respective respondents.
CWPIL No. 67/2022Even though the State Geologist has submitted his report, however copy thereof has not been supplied to the learned counsel for the petitioners. Let the report be supplied to the learned counsel for the petitioners.
De-tagged. List on 22.3.2023.
CWPIL No. 108/2017 a/w CWP No. 2456/2016, CWPILs No. 17/2016, 12/2021, 47/2021 & 25/2022 Short affidavit on behalf of respondent No.8 is stated to have been filed, however the same is lying under objections with the registry.
Registry is directed to place on record short affidavit even if it is under objection(s). List on 22.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Punnu Ram vs. State of H.P. .
CWP No. 874/201820.3.2023 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Rishi Tandon, Advocate, for respondent No.4. Ms. Heena Chauhan, Advocate, vice counsel for proposed respondent No.5.
As jointly prayed for, list on 24.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Shivalik Industries vs. HPSEBL .
CWPs No. 241/2019, 242/2019 & 2096/2020 20.3.2023 Present: Mr. Rahul Mahajan & Mr. Manik Sethi, Advocates, for the respective petitioner(s).
Mr. Tara Singh Chauhan, Advocate, for the respondent(s).
Learned counsel for the respondent-Board, on instructions, states that the matter is under consideration.
As prayed for, list on 27.3.2023.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
20.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Ankush Sharma vs. HRTC
.
CWP No. 844/2023
16.3.2023 Present: Mr. Jeevan Kumar, Advocate, for the petitioner.
Mr. Virbahadur Verma, Advocate, for the
respondent.
CWP No. 844/2023
Notice. Mr. Virbahadur Verma, Advocate, appears and waives service of notice on behalf of the respondent.
Reply within four weeks. List on 20.4.2023.
CMP No. 1704/2023No ground is made out for interim relief at this stage. Application stands disposed of.
CMP No. 1705/2023The application is disposed of with a direction to the petitioner/applicant to file translated copy of Annexures in question within a period of four weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Parshotam vs. HRTC .
CWP No. 849/202316.3.2023 Present: Mr. Jeevan Kumar, Advocate, for the petitioner.
Mr. Virbahadur Verma, Advocate, for the respondent.
CWP No. 849/2023Notice. Mr. Virbahadur Verma, Advocate, appears and waives service of notice on behalf of the respondent.
Reply within four weeks. List on 20.4.2023.
CMP No. 1721/2023No ground is made out for interim relief at this stage. Application stands disposed of.
CMP No. 1722/2023The application is disposed of with a direction to the petitioner/applicant to file translated copy of Annexures in question within a period of four weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Sachin Sagar vs. HRTC .
CWP No. 848/202316.3.2023 Present: Mr. Jeevan Kumar, Advocate, for the petitioner.
Mr. Virbahadur Verma, Advocate, for the respondent.
CWP No. 848/2023Notice. Mr. Virbahadur Verma, Advocate, appears and waives service of notice on behalf of the respondent.
Reply within four weeks. List on 20.4.2023.
CMP No. 1712/2023No ground is made out for interim relief at this stage. Application stands disposed of.
CMP No. 1713/2023The application is disposed of with a direction to the petitioner/applicant to file translated copy of Annexures in question within a period of four weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Manglesh vs. HRTC .
CWP No. 847/202316.3.2023 Present: Mr. Jeevan Kumar, Advocate, for the petitioner.
Mr. Virbahadur Verma, Advocate, for the respondent.
CWP No. 847/2023Notice. Mr. Virbahadur Verma, Advocate, appears and waives service of notice on behalf of the respondent.
Reply within four weeks. List on 20.4.2023.
CMP No. 1710/2023No ground is made out for interim relief at this stage. Application stands disposed of.
CMP No. 1711/2023The application is disposed of with a direction to the petitioner/applicant to file translated copy of Annexures in question within a period of four weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Charanjeet Singh vs. HRTC .
CWP No. 846/202316.3.2023 Present: Mr. Jeevan Kumar, Advocate, for the petitioner.
Mr. Virbahadur Verma, Advocate, for the respondent.
CWP No. 846/2023Notice. Mr. Virbahadur Verma, Advocate, appears and waives service of notice on behalf of the respondent.
Reply within four weeks. List on 20.4.2023.
CMP No. 1708/2023No ground is made out for interim relief at this stage. Application stands disposed of.
CMP No. 1709/2023The application is disposed of with a direction to the petitioner/applicant to file translated copy of Annexures in question within a period of four weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Rahul vs. HRTC .
CWP No. 845/202316.3.2023 Present: Mr. Jeevan Kumar, Advocate, for the petitioner.
Mr. Virbahadur Verma, Advocate, for the respondent.
CWP No. 845/2023Notice. Mr. Virbahadur Verma, Advocate, appears and waives service of notice on behalf of the respondent.
Reply within four weeks. List on 20.4.2023.
CMP No. 1706/2023No ground is made out for interim relief at this stage. Application stands disposed of.
CMP No. 1707/2023The application is disposed of with a direction to the petitioner/applicant to file translated copy of Annexures in question within a period of four weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Pawan Kumar vs. State of H.P. .
CWP No. 1197/202316.3.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 1197/2023 & CMP No. 2367/2023 Notice. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of the respondents.
List on 17.3.2023 when records of D.O Note No.13986 dated 6.3.2023 be produced before the Court.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Naresh Kumar vs. State of H.P. .
CWP No. 1111/202316.3.2023 Present: Ms. Menka Raj Chauhan, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 1111/2023Leaving all questions of law open, issue notice.
Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of the respondents.
Reply within four weeks. List on 20.4.2023.
CMP No. 2269/2023No ground is made out for interim relief at this stage. Application stands disposed of.
CMP No. 2270/2023The application is disposed of with a direction to the petitioner/applicant to file typed copy of Annexures in question within a period of four weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Mehar Singh vs. HRTC .
CWP No. 1114/202316.3.2023 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents.
CWP No. 1114/2023 & CMP No. 2274/2023 Notice. Ms. Shubh Mahajan, Advocate, appears and waives service of notice on behalf of the respondents.
Reply/instructions within two weeks. List on 6.4.2023.
CMP No. 2275/2023The application is disposed of with a direction to the petitioner/applicant to file typed copy of Annexures in question within a period of two weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Bhader Singh & ors. vs. State of H.P. & ors.
.
CWP No. 1116/202316.3.2023 Present: Mr. Bonit Thakur, Advocate, vice counsel for the petitioners.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents No. 1 to 3. Mr. Rangeel Singh, Advocate, vice Mr. Tek Ram Sharma, Advocate, for respondent No.4.
Notice. Mr. Rajat Chauhan, Law Officer and Mr. Rangeel Singh, Advocate, appear and waive service of notice on behalf of the respective respondents.
List along with CWP No. 8586/2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Pradeep Kumar vs. Union of India .
CWP No. 1183/202316.3.2023 Present: Mr. Tara Singh Chauhan, Advocate, for the petitioner.
Mr. Balram Sharma, DSGI, for the respondents.
CWP No. 1183/2023Admit.
CMP No. 2335/2023No ground is made out for interim relief at this stage. Application stands disposed of.
CMP No. 2336/2023The application is disposed of with a direction to the petitioner/applicant to file translated copy of Annexures in question within a period of four weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Uttam Chand & ors. vs. State of H.P. .
CWP No. 1188/202316.3.2023 Present: Mr. Bonit Thakur, Advocate, vice counsel for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 1188/2023Leaving all questions of law open, admit.
CMP No. 2342/2023No ground is made out for interim relief at this stage. Application stands disposed of.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Abhimanyu Kirtaik vs. State of H.P. .
CWP No. 1196/202316.3.2023 Present: Mr. Kameshwar Singh Dhaulta, Advocate, for the petitioner.
Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondent No.1.
CWP No. 1196/2023Respondent No.3 has wrongly been arrayed as party, therefore, his name is ordered to be deleted from array of the parties.
Leaving all questions of law open, issue notice.
Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of respondent No.1. Issue notice to respondents No. 2 and 4 returnable for 20.4.2023 on taking steps within two days.
CMP No. 2362/2023Heard. The petitioner/applicant is permitted to provisionally appear in the interview of Clerks/Proof Readers to be held w.e.f. 22.3.2023 to 27.3.2023. However, it is made clear that this order will not confer any equity much less a right upon the petitioner to lay claim for appointment.
Application stands disposed of.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Mohinder Sharma vs. Union of India & ors.
.
CWP No. 1198/202316.3.2023 Present: Mr. P. S. Goverdhan, Sr. Advocate with Mr. Rakesh Thakur, Advocate, for the petitioner.
Mr. Balram Sharma, DSGI, for the respondent- Union of India.
Mr. K. D. Shreedhar, Sr. Advocate with Ms. Sneh Bhimta, Advocate, for the respondent-NHAI. Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Ramakant Sharma, Addl. A.G., Ms. Priyanka Chauhan, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List on 17.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS State Bank of India vs. Presiding Officer a/w connected matter .
CWP No. 3597/2020 a/w CWP No. 4844/2020 16.3.2023 Present: Mr. Arvind Sharma, Advocate for the petitioner in CWP No. 3597/2020 and for respondent Nos. 1 and 2 in CWP No. 4844/2020 Mr. Rajnish Maniktala, Sr. Advocate with Mr. Naresh Verma, Advocate, for the petitioner in CWP No. 4844/2020 and for respondent No.2 in CWP No. 3597/2020.
On the request of Mr. Arvind Sharma, Advocate, list on 6.4.2023.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
16.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Rajeev Sood vs. Ravinder Kaur .
CR No. 22/202116.3.2023 Present: Mr. Arjun Lall, Advocate, for the petitioners.
Mr. R. K. Bawa, Sr. Advocate with Mr. Ajay Kumar Sharma, Advocate, for the respondent.
On the request of learned counsel for the respondent, list on 6.4.2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Sewa Ram vs. State of H.P. .
CWP No. 9091/20226.3.2023 Present: Mr. Surender Verma, Advocate, for the petitioner.
Mr. I. N. Mehta, Sr. Addl. A.G. with Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned Deputy Advocate General states that none of the stations opted by the petitioner is currently vacant.
However, learned counsel for the petitioner contradicts this statement and states that vacancy at GSSS Cheog has been filled up after passing the order dated 2.1.2023.
As regards three other stations, as mentioned in para 2 of the aforesaid order, incumbents posted therein, have completed their normal tenure.
If that be so, obviously, it is a serious matter. Let the respondents-State produce the record on the next date of hearing.
Lit on 9.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS State of H.P. vs. Kanti Swaroop Mehta .
LPA No. 171/20166.3.2023 Present: Mr. I. N. Mehta, Sr. Addl. A.G. with Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the appellants-State.
Mr. Bhupender Gupta & Mr. Neeraj Gupta, Sr. Advocates, with Ms. Rinki Kashmiri, Advocate, for respondent.
Arguments heard. Judgment reserved.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Beena Sharma vs. State of H.P. .
LPA No. 211/20166.3.2023 Present: Mr. Dheeraj K. Verma, Advocate, for the appellant.
Mr. I. N. Mehta, Sr. Addl. A.G. with Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. T. S. Chauhan, Advocate, for respondent No.6.
CMP No. 139/2022Reply not filed. The opposite party has no objection to the documents being taken on record. Accordingly, the documents accompanying with the application are taken on record. The application stands disposed of.
LPA No. 211/2016List on 27.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS HPSFDC vs. Rosin & Turpentine Factory vs. State of H.P. .
LPA No. 51/2020 a/w CWP No. 3511/2020 6.3.2023 Present: Mr. Vinod Thakur, Advocate, for the appellant-
Corporation.
Mr. A. K. Gupta, Advocate, for the respondent- Union.
Mr. I. N. Mehta, Sr. Addl. A.G. with Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
r to Heard in part. For continuity, list on 7.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Gurvir Singh @ Jona vs. State of H.P. a/w connected matters .
Cr. A. No. 492/2016 a/w Cr. A. Nos. 513, 514, 519, 520/2016 & 126/20167 6.3.2023 Present: Mr. Ajay Kochhar, Sr. Advocate with Mr. Vivek Sharma, Advocate, Mr. H. S. Rana, Ms. Rajvinder Sandhu & Mr. Rajesh Mandhotra, Advocates, for the respective appellants.
Mr. I. N. Mehta, Sr. Addl. A.G. with Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
As jointly prayed for, list on 20.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS HPSFDC vs. Rosin & Turpentine Factory vs. State of H.P. .
LPA No. 51/2020 a/w CWP No. 3511/2020 6.3.2023 Present: Mr. Vinod Thakur, Advocate, for the appellant-
Corporation.
Mr. A. K. Gupta, Advocate, for the respondent- Union.
Mr. I. N. Mehta, Sr. Addl. A.G. with Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
r to Heard in part. For continuity, list on 7.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Dharampal vs. State of H.P. .
Cr. A. No. 115/20206.3.2023 Present: Mr. Ajay Kochhar, Sr. Advocate with Mr. Vivek Sharma, Advocate, for the appellant.
Mr. I. N. Mehta, Sr. Addl. A.Gs. with Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Registry is directed to supply paper book to the appellant at his own costs.
List on 17.4.2023.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
6.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Aman Yadav vs. State of H.P. .
Cr. A. No. 19/20216.3.2023 Present: Ms. Shivani Tegta, vice counsel for the appellant.
Mr. I. N. Mehta, Sr. Addl. A.Gs. with Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned vice counsel for the appellant prays for and is granted three weeks' time to inspect the file.
List on 3.4.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
6.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Sunita Devi vs. Ashok Raj
.
FAO(FC) No. 24/2021
6.3.2023 Present: Mr. Ashok Kumar Thakur, Advocate, for the
petitioner.
Ms. Richa, Advocate, vice counsel for the
respondent.
On the request of learned vice counsel for the respondent, list on 13.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Hari Ram vs. State of H.P. .
Cr. A. No. 102/20216.3.2023 Present: None for the appellant.
Mr. I. N. Mehta, Sr. Addl. A.Gs. with Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List on 1.5.2023.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
r Judge
6.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Geeta Devi vs. State of H.P. .
CWP No. 5515/20216.3.2023 Present: Mr. Shakti Bhardwaj, Advocate, for the petitioner.
Mr. I. N. Mehta, Sr. Addl. A.Gs. with Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Romesh Verma, Sr. Advocate with Mr. Hitesh, Advocate, for respondent No.6.
Since the salary stands paid to the petitioner, therefore, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS M/s APJ Laboratories vs. HPSCBL .
CWP No. 7719/20216.3.2023 Present: Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for Directors Mr. Mohan Malik & Ms. Sangeeta Malik.
Mr. Ashok K. Thakur, Advocate, for Directors, Mr. Vijay Vohra and Ms. Neelam Vohra, Advocate. Mr. Sunil Mohan Goel, Advocate, for the respondent-Bank.
Mr. Abhishek Barowalia, Advocate, for respondent- M/s L.N. Pharma.
Heard further. For continuity, list on 9.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Mulakh Raj vs. State of H.P. .
CWP No. 8879/20226.3.2023 Present: Mr. Vinay Mehta, Advocate, for the petitioner.
Mr. Bhim Raj, Advocate, vice counsel for the respondents.
Reply is being filed during the course of the day, as represented by the learned vice counsel for the respondents.
List for consideration on 13.3.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
6.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Dev Raj vs. State of H.P.
.
Ex. Pets No. 42/2019 a/w Ex. Pet Nos. 43, 47/2019, 199, 201, 207/2021 & 20/2022 6.3.2023 Present: Mr. A. K. Gupta, Advocate, for the petitioner(s).
Mr. I. N. Mehta, Sr. Addl. A.Gs. with Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Amit Singh Chandel & Mr. H. S. Rangra, Advocate, for the respective respondents.
On the request of learned Deputy Advocate General, list on 20.3.2023.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
6.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
.
Ex. Pet. No. 57/2019 a/w Ex. Pet. No. 591/2015 6.3.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner(s).
Mr. Balram Sharma, DSGI for respondents No. 1and 2.
Ms. Narvada, Advocate, vice counsel for respondents No. 3 & 4.
Mr. Sunil Kumar, Advocate, for respondent No.5.
r to As jointly prayed for, list on 15.5.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS State of H.P. vs. Ram Prasad .
Cr.MP (M) No. 1524/20196.3.2023 Present: Mr. I. N. Mehta, Sr. Addl. A.Gs. with Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the appellant/applicant.
Ms. Anjali Soni Verma, Advocate, for the respondents.
On 7.11.2022, this Court passed the following order:
"Heard. We are appalled to note that the certified copy of the statement of deceased recorded under Section 154 Cr.P.C. that was applied on 10.08.2017 was eventually prepared after two years i.e. on 20.05.2019 by the Copying Agency attached with the learned Additional Sessions Judge-III, Kangra. What took so long to prepare the same, is not forthcoming. Therefore, let the Additional Sessions Judge-III, Kangra conduct an inquiry into the matter and submit a report within a period of three weeks from today. In order to facilitate the inquiry, let a copy of the statement along-with stamps of attestation appearing on pages 57, 57 back and 58 be sent to the concerned Court.
List on 28th November, 2022."
2 In compliance to aforesaid order, the Inquiry Officer has submitted his report, clause 12 whereof reads as under:-
"12. Thus, in view of aforesaid discussion undersigned is of opinion that prima facie both the Criminal Ahlmads i.e. Former Criminal Ahlmad namely Sh. Amit Kumar (since resigned) and present Criminal Ahlmad, namely Sh. Ashish Kumar were at fault in not performing their duties diligently and are found grossly negligent and wanting and failed to make over the case file or its whereabouts to Copying Agency/Record Room as well ::: Downloaded on - 20/07/2023 21:18:34 :::CIS as the then Copying Agent, namely, Smt. Kavita Sharma and present Copy Agent, namely Smt. Sonu .
Chauhan, were at fault in not performing their duties diligently and are found grossly negligent and wanting to pursue the application/Swal with concerned Criminal Ahlmad or Record Keeper of Record Room, so as to prepare the certified copy of the document applied for by the applicant/department of prosecution in time."
3 Now that certain officials have been found to be grossly negligent and wanting in performance of their official duties, let further action against the erring official(s) be initiated by the learned District Judge Kangra in accordance with relevant Rules. The inquiry so initiated be completed preferably within six months.
4 List on 20.3.3023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Varun Dhiman vs. State of H.P. .
CWP No. 3366/20206.3.2023 Present: Mr. Sanjay Jaswal, Advocate, for the petitioner.
Mr. I. N. Mehta, Sr. Addl. A.Gs. with Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Sanjeev K. Motta, Advocate, for respondent No.3.
On the request of learned Deputy Advocate General, list on 13.3.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
6.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
M/s Dara Constructions vs. BBMB .
CWP No. 4074/20206.3.2023 Present: Mr. Vijender Katoch, Advocate, for the petitioner.
Mr. Aman Sood, Advocate, for the respondents.
On the request of learned counsel for the respondents, list on 27.3.2023.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
r Judge
6.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Baldev Raj vs. Union of India .
Ex. Pet. No. 219/20216.3.2023 Present: Mr. R. K. Bawa, Sr. Advocate with Mr. Ajay K. Sharma, Advocate, for the petitioner.
Mr. Balram Sharma, DSGI, for respondent No.1. Mr. Y. W. Chauhan, Advocate, for respondents No. 2 & 3.
Mr. I. N. Mehta, Sr. Addl. A.Gs. with Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
On the request of learned counsel for the petitioner, list on 27.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS The Executive Engineer, HPPWD vs. Sonki Ram .
CMP (M) No. 627/20216.3.2023 Present: Mr. I. N. Mehta, Sr. Addl. A.Gs. with Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the appellant/applicant.
Mr. Rahul Mahajan, Advocate, for the respondent.
Learned Deputy Advocate General prays for and is granted two weeks' time to comply with previous order.
List on 20.3.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
6.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Puran Chand vs. State of H.P. .
CWP No. 5072/20216.3.2023 Present: Mr. R.K. Bawa, Sr. Advocate with Mr. Ajay Kumar, Advocate, for the petitioner.
Mr. I. N. Mehta, Sr. Addl. A.Gs. with Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
On the request of learned counsel for the petitioner, list on 27.3.2023 so as to enable him to obtain certified copy of order in one of the cases decided by the Settlement Collector.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Piyare Chand vs. State of H.P. .
Ex. Pet. No. 313/20226.3.2023 Present: Mr. A. K. Gupta, Advocate, for the petitioner.
Mr. I. N. Mehta, Sr. Addl. A.Gs. with Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List along with Ex. Pet. No. 252/2022 on 22.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Ajay Kumar vs. Manju Kumari .
FAO No. 20/20226.3.2023 Present: Mr. Ashwani Kaundal, Advocate, for the appellant.
Mr. Rajesh Prakash, Advocate, for the respondent.
The parties are present and they are not averse in making an endeavour to settle the matter amicably.
As jointly prayed for, Mr. G. D. Verma, learned Senior Advocate and a Trained Mediator of this Court is appointed as Mediator to mediate between the parties.
The parties to appear before the learned Mediator at 1.00 P.M. today (6.3.2023) at Mediation Centre, H.P. High Court.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Reena Devi vs. Navneet Kumar .
CMP (M) No. 1433/20226.3.2023 Present: Mr. Mukul Sood, Advocate, for the appellant/applicant.
Mr. Divya Raj Singh, Advocate, for the respondent.
The parties are present and they are not averse in making an endeavour to settle the matter amicably.
As jointly prayed for, Mr. S.C. Sharma, learned Senior Advocate and a Trained Mediator of this Court is appointed as Mediator to mediate between the parties.
The parties to appear before the learned Mediator at 12.00 noon today (6.3.2023) at Mediation Centre, H.P. High Court.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS HPSFDC vs. Rosin and Turpentine Factory Employees Union .
LPA No. 51/2020 with CWP No.3511/2020 3.3.2023 Present: Ms. Babita Devi, Advocate, vice Mr. A.K. Gupta, Advocate, for the petitioner in in CWP No. 3511/2020 & for respondents No. 1 & 2 in LPA No. 51/2020.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Mr. Y. W. Chauhan, Sr. Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Mr. Vinod Thakur, Advocate, for respondents No. 3 & 4.
List on 6.3.2023. In the meanwhile, proceedings in the execution petition pending consideration before the learned H.P. Industrial Tribunal-cum-Labour Court, Shimla are ordered to be stayed.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 3.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS M/s APJ Laboratories vs. The H.P. State Coop. Bank Ltd.
.
CWP No. 7719/20212.3.2023 Present: Mr. B. C. Negi, Sr. Advocate Mr. Nitin Thakur, Advocate, for Directors, Mr. Mohan Malik & Ms. Sangeeta Malik, Mr. Roopak Bansal & Mr. Ashok K. Thakur, Advocates, for Directors Mr. Vijay Vohra and Ms. Neelam Vohra.
Mr. Sunil Mohan Goel, Advocate, for respondent-
Bank.
Mr. Abhishek Barowalia, Advocate, for the newly added respondent.
Since the proposed buyer/intending purchaser i.e. M/s L. N. Pharma is necessary party for adjudication of the instant petition, therefore, it is impleaded as such through its Managing Director.
Notice to the newly added respondent. Mr. Abhishek Barowalia, Advocate, appears and waives service of notice on behalf of the newly added respondent.
It is heartening to note that the parties have agreed to compromise the matter, as jointly stated by their respective counsel. Let the compromise along with its terms and conditions be reduced into writing and be placed on record on the next date of hearing.
List on 3.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 2.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Pawan Kumar vs. Anjana Kumari .
FAO (FC) No. 1/20231.3.2023 Present: Ms. Shivani Tegta, Advocate, for the appellant.
Issue dasti notice for the service of respondent returnable for 15.3.2023 on taking steps within two days.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
r Judge
1.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:34 :::CIS
Roshan Lal vs. State of H.P. .
CWP No. 8948/20221.3.2023 Present: Mr. Surender K. Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Mr. Y. W. Chauhan, Sr. Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents.
The petitioner is granted one week's time to remove the objections raised by the registry.
Notice. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of the respondents.
Reply within six weeks.
List on 19.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:34 :::CIS Shashi Bhushan Nagpal vs. State of H.P. .
CWP No. 8949/20221.3.2023 Present: Mr. G.S. Sawhney, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Mr. Y. W. Chauhan, Sr. Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned counsel for the petitioner prays for and is granted two weeks' time to obtain instructions.
List on 17.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Bhagwan Dass vs. State of H.P. .
Ex. Pet. No. 371/20201.3.2023 Present: Mr. Vijay Singh Bhatia, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Mr. Y. W. Chauhan, Sr. Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Inder Singh vs. State of H.P. .
CMP (M) No. 640/2022 & COPC No. 99/2019 1.3.2023 Present: Mr. Kishore Pundeer, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Mr. Y. W. Chauhan, Sr. Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
As prayed for, list on 15.3.2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Excise & Taxation Dept. vs. Shyam Verma .
CMP (M) No. 1523/20221.3.2023 Present: Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Mr. Y. W. Chauhan, Sr. Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the appellant/applicant.
As prayed for, list on 3.3. 2023.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Sarita Devi vs. State of H.P. .
CWP No. 8306/20221.3.2023 Present: Mr. Mohar Singh, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Mr. Y. W. Chauhan, Sr. Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
1.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
Baryam Singh vs. HRTC
.
CWP No. 8307/2022
1.3.2023 Present: Mr. Hemant Kumar Thakur, Advocate, for the
petitioner.
Mr. Shyam Singh Chauhan, Advocate, for the respondents.
Learned counsel for the respondents states that now only interest part remains to be paid to the petitioner. The same be paid within two weeks.
List on 22.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Gauri Lal vs. HRTC .
CWP No. 8448/20221.3.2023 Present: Mr. Himanshu Kapila, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted two weeks' further time to comply with the order in question. List on 22.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Som Parkash vs. State of H.P. .
CWP No. 8947/20221.3.2023 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Mr. Y. W. Chauhan, Sr. Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Notice. Mr. J. S. Guleria, Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply within six weeks. List on 19.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Amar Dev vs. M.C. Shimla .
CWP No. 661/20231.3.2023 Present: Parav Sharma, Advocate, for the petitioner.
Ms. Reeta Thakur, Advocate, for the respondents.
Admit.
CMP No. 1369/2023The application is disposed of with a direction to the petitioner/applicant to file translated copy of the documents in question within a period of three weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS M/s Sea Rock Picnic Sports vs. State of H.P. .
CWP No. 826/20231.3.2023 Present: Mr. Ravi Kant Kaushal, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Mr. Y. W. Chauhan, Sr. Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
CWP No.826/2023 & CMP No. 1678/2023 Notice. Mr. J. S. Guleria, Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply/instructions within two weeks. List on 22.3.2023.
CMP No. 1677/2023The application is disposed of with a direction to the petitioner/applicant to file English translation of the documents in question within a period of two weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Devender Singh vs. State of H.P. .
CWP No. 831/20231.3.2023 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Mr. Y. W. Chauhan, Sr. Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
CWP No.831/2023 & CMP No. 1685/2023 Notice is confined to respondents No. 1 to 3 at this stage. Mr. J. S. Guleria, Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to
3. Reply/instructions within one week. List on 9.3.2023 when records of the case be produced. In the meanwhile, the impugned order dated 25.2.2023 (Annexure P-3) is ordered to be stayed.
CMP No. 1686/2023The application is disposed of with a direction to the petitioner/applicant to file English translation of the documents in question within one week.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS State of H.P. vs. Prem Bahadur Rawat .
Cr. A. No. 132/20191.3.2023 Present: Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Mr. Y. W. Chauhan, Sr. Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the appellant.
Mr. Manohar Lal Sharma, Advocate, for the respondent-surety.
List on 19.4.2023 so as to enable the appellant to find out the whereabouts of the respondent.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
1.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
Manoj Chauhan vs. H.P. University .
CWP No. 6896/20221.3.2023 Present: Mr. Arsh Rattan, Advocate, for the petitioner.
Mr. Mohan Sharma, Advocate, vice Mr. Surender Verma, Advocate, for the respondent.
Reply within two weeks. List on 22.3.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
1.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
Pradeep Singh vs. HPSEBL
.
CWP No. 7743/2022
1.3.2023 Present: Mr. A. K. Gupta, Advocate, for the petitioners.
Mr. Avinash Jaryal, Advocate, vice Mr. Anil God, Advocate, for the respondents.
As a matter of sheer indulgence and by way of last opportunity, two weeks' further time to file the reply is granted to the respondents, failing which erring respondent(s) along with relevant record shall personally appear before this Court on the next date of hearing.
List on 14.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Kulbir Singh vs. The Principal Secretary (Department of Education) .
CWP No. 8935/20231.3.2023 Present: Mr. Harish K. Verma, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Mr. Y. W. Chauhan, Sr. Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List along with CWP No. 1827/2022.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Kamal Singh vs. State of H.P. .
CWP No. 8936/20221.3.2023 Present: Mr. Harish K. Verma, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Mr. Y. W. Chauhan, Sr. Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Admit. List along with CWP No. 8934/2022.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Kamla Devi vs. HRTC .
CWP No. 8950/20221.3.2023 Present: Mr. R. S. Gautam, Advocate, for the petitioner.
Leaving all questions of law open, admit.
(Tarlok Singh Chauhan)
Judge
1.3.2023
(pankaj)
r to (Virender Singh)
Judge
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
Gurbakhash Singh vs. Anju Bala .
FAO (FC) No. 2/20231.3.2023 Present: Mr. Arsh Rattan, Advocate, for the appellant.
Issue notice to the respondent returnable for 22.3.2023 on taking steps within two days.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
r Judge
1.3.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
Som Nath vs. State of H.P.
.
CWP No. 642/2023
1.3.2023 Present: Mr. Jagat Pal, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. I. N. Mehta, Mr. Y. W. Chauhan, Sr. Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
CWP No. 642/2023 & CMP No.1347/2023 Notice. Mr. J. S. Guleria, learned Deputy Advocate General appears and waives service of notice on behalf of the respondents. Reply within four weeks.
List on 5.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.3.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS M/s Biogenetic Drugs Pvt. Ltd. vs. Mohan Lal .
LPA No. 206/202213.1.2023 Present: Ms. Anubhuti Sharma, Advocate, for the appellant.
Mr. Nishant Khidtta, Advocate, for the respondent.
Caveat Petition No. 555/2022Since the caveator has appeared, therefore, the caveat is discharged. Application stands disposed of.
LPA No. 205/2022Admit. List along with LPA Nos., 203, 205, 212, 206/2022, 3/2023, CMP(M) Nos. 1705, 1703 & 1738/2022.
CMP No. 18210/2022Heard. Subject to the appellant/applicant's depositing the amount in question in the registry of this Court qua the respondent within a period of eight weeks, operation and execution of the impugned order dated 28.10.2022 is ordered to be stayed. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Shyam Singh Katoch vs. State of H.P. & ors.
.
CWP No. 1444/202213.1.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Kumar, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Y. P. S. Dhaulta, Addl.A.G., & Mr. J. S. Guleria, Dy.A.G. for the respondents- State.
Mr. Virender Sharma, Advocate, for respondent No.7.
Ms. Narvada, Advocate, for respondent No.8. Mr. Virbahadur Verma, Advocate, for respondents No. 9 & 10.
Learned Deputy Advocate General states that the matter is under active consideration of respondent No.4 and in all probabilities would be resolved by the next date of hearing.
List on 21.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Ashok Munjal & ors. vs. State of H.P. & ors. a/w connected matters .
CWPOA No. 6458/2019 a/w CWPOA Nos. 4436/2019, 3978, 3981, 3984 & 5837/2020 13.1.2023 Present: Mr. Dilip Sharma, Sr. Advocate with Mr. Manish Sharma, Advocate, for the respective petitioner(s).
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Y. P. S. Dhaulta, Addl.A.G., & Mr. J. S. Guleria, Dy.A.G. for the respondents- State.
Learned Deputy Advocate General has placed on record instructions dated 12.1.2023, relevant portion whereof reads as under:-
"In compliance to the aforesaid order of the Hon'ble Court, it is submitted that the fixation orders in respect of all petitioners in the aforesaid matter have been issued. As per these fixation orders, pay arrear to 9 petitioners are still under process in the Treasury for payment and will be released as the bills are passed by the Treasury."
Now that the respondents have commenced the process to make payment of arrears to the petitioners, therefore, we direct the respondents to release said payments as expeditiously as possible and in any event before the next date of hearing.
For compliance, list on 17.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Sunil Kumar vs. State of H.P. & ors.
.
CWP No. 4201/2019 & 4661/2020 13.1.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Ajay Kumar, Advocate, for the petitioner(s).
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Y. P. S. Dhaulta, Addl.A.G., & Mr. J. S. Guleria, Dy.A.G. for the respondents- State.
Learned Deputy Advocate General has placed on record instructions dated 12.1.2023.
Learned counsel for the petitioner(s) prays for and is granted six weeks' time to respond to the same.
List on 3.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Surender Paul vs. State of H.P. & ors.
.
CWP No. 7227/202213.1.2023 Present: Mr. Shubham Sood, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Y. P. S. Dhaulta, Addl.A.G., & Mr. J. S. Guleria, Dy.A.G. for the respondents- State.
Mr. Ashwani Kaundal, Advocate, for respondent No.5.
r to As jointly prayed for, list on 21.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Liaq Ram vs. State of H.P. & ors.
.
CWP No. 3105/202213.1.2023 Present: Mr. Hamender Singh Chandel, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Y. P. S. Dhaulta, Addl.A.G., & Mr. J. S. Guleria, Dy.A.G. for the respondents.- State.
List before the learned Vacation Judge on 20.1.2023.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
13.1.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
.
CWP No. 6922/202213.1.2023 Present: Mr. Rupinder Singh Thakur, Advocate, for the petitioner.
Mr. Balram Sharma, DSGI, for respondent No.1. Mr. K. D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.2. Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Y. P. S. Dhaulta, Addl.A.G., & Mr. J. S. Guleria, Dy.A.G. for the respondents- State.
CMP No. /2023 Be registered. Heard. Taking into consideration the contents of the letter, dated 10.1.2023, which has been treated to be the instant application, whereby the learned District & Sessions Judge, Solan has sought extension of time by 31.3.2023, we deem it proper to accede to such request.
Ordered accordingly. Application stands disposed of.
CWP No. 6922/2022List on 3.4.2023. Reply in the meanwhile.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Durgi Devi vs. State of H.P. & ors.
.
CWP No. 274/202313.1.2023 Present: Mr. Surender Verma & Ms. Bharti Mehta, Advocates, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Y. P. S. Dhaulta, Addl.A.G., & Mr. J. S. Guleria, Dy.A.G. for the respondents.
CWP No. 274/2023 & CMP No. 680/2023 Notice. Mr. J. S. Guleria, Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply, as prayed for, be filed within six weeks, wherein outcome of the proceedings pursuant to order dated 29.8.2012 (Annexure P-7) be specifically stated. List on 21.4.2023. In the meanwhile, operation and execution of the notice dated 1.12.2022 (Annexure P-18) is ordered to be stayed.
CMP No. 681/2023The application is disposed of with a direction to the petitioner/applicant to file translated copy of Annexure(s) in question within a period of four weeks from today.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Divyanshu vs. Himachal Pradesh University & ors.
.
CWP No. 8522/202212.1.2023 Present: Mr. Tek Chand, Advocate, for the petitioner.
Mr. Shourya Sharma, Advocate, for respondent No.1.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., & Mr. Rajat Chauhan, Law Officer, for respondent- State.
Issue notice to respondent No.3 returnable for 16.3.2023, on taking steps within two days.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Parshotam Dass vs. State of H.P. .
CWP No. 9036/202212.1.2023 Present: Mr. Karan Singh Parmar, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Reply is stated to have been filed. However, the same is not on record. Registry to trace and place it on record.
List on 9.3.2023, when fresh status report, with regard to the budgetary provisions made for the purpose of medical reimbursement, be filed by the respondents-State.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Parvesh Bragta vs. UOI & ors. a/w concerted matters .
CWP No. 46/2023, 47/2023 & 51/2023 12.1.2023 Present: Mr. Jyotirmay Bhatt, Advocate, for the petitioner(s).
Mr. Balram Sharma, DSGI for respondents-Union of India.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Ms. Rita Goswami, Sr. Advocate with Ms. Komal Chauhdary, Advocate, for respondent-CBSE.
List on 13.1.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Gurmeet Singh vs. State of H.P. .
CWP No. 162/202312.1.2023 Present: Mr. Prashant Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Notice issued to respondent No. 5 is stated to be awaited. Be awaited for another one week.
List for consideration before the learned Vacation Judge on 20.1.2023. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Kamlo Devi vs. State of H.P. .
CWP No. 3492/202211.1.2023 Present: Mr. Imran Khan, Advocate, vice counsel for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Prima facie, we are of the considered view that members of the selection committee i.e. S.D.M. Chamba, Principal, KGBV Mehla, Chamba, BEEO Mehla, Chamba, BRCC (U.Prvy.) Mehla SS, Chamba & BRCC (Pry.) Mehla SS, Chamba are in contempt as candidature of the petitioner despite specific direction of this Court to this effect, has not been considered.
Records further reveal that selection committee has awarded marks even to those candidates, who were absent, but in the case of the petitioner, no marks whatsoever have been awarded only on the pretext that she was not found eligible for the post in question.
Therefore, let a show cause notice be issued to all the aforesaid members of the selection committee calling upon them to explain as to why they be not prosecuted and punished under the Contempt of Courts Act for having deliberately and willfully disobeyed the orders of this Court.
List on 1.5.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Reena vs. U.O.I. .
CWP No. 910/201911.1.2023 Present: Mr. S.D. Sharma, Advocate, for the petitioner.
Mr. Virbahadur Verma, CGSC, for respondent No.1.
Mr. K. D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.2. Mr. B. S. Chauhan, Sr. Advocate with Mr. Munish Dhatwalia, Advocate, for respondent No.3.
Mr. Pawan K. Sharma, Advocate, for proposed respondent No.4.
Learned counsel for respondent No.3 prays for and is granted permission to adopt the reply already filed to the un-amended petition as he does not intend to file separate reply to the amended writ petition.
Pleadings be completed within eight weeks.
List on 5.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Sunil Kumar vs. State of H.P. .
CWP No. 4201/2019 & 4661/2020 11.1.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for the petitioner(s).
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
The instructions dated 10.1.2023 placed on record by the respondents-State are not in tune with the order passed by this Court on 3.1.2023. Therefore, let fresh report be filed by the respondents-State on or before the next date of hearing.
List on 13.1.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Janak Raj vs. State of H.P. .
CWP No. 6406/202011.1.2023 Present: Mr. Naresh K. Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State. Ms. Vidushi Sharma & Mr. Rajesh Kumar Parmar, Advocates, for respondents No. 4 and 5.
Having heard learned counsel for the parties for sufficiently a long time, we are of the considered view that the encroachments irrespective of the encroacher(s) need to be removed, however respondent No.5 is yet to file the reply. Let reply, as prayed for, be filed within six weeks.
List on 5.4.2023. In the meanwhile, official respondents are directed to comply with the previous order.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Yashwant Singh vs. State of H.P. .
CWP No. 5417/202111.1.2023 Present: Ms. Meera Devi, Advocate, vice counsel for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State. Mr. Y. P. Sood, Advocate, for the applicants in CMP No. 9510/2022.
On the request of learned vice counsel for the petitioner, list on 5.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Jasveer Kaur vs. UOI a/w connected matters .
CWP No. 7944/2021 a/w CWP No. 5243/2021 & 7947/2021 11.1.2023 Present: Mr. Debashish Kainthla, Advocate, vice counsel for the petitioner (s).
Mr. Virbahadur Verma, CGC, for respondent No.1. Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned vice counsel for the petitioner(s) prays for and is granted six weeks' time to obtain instructions.
rList on 5.4.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Jai Dutt Sharma vs. State of H.P. .
CWP Nos. 1105/2022 & 3894/2022 11.1.2023 Present: Mr. V.D. Khidtta, Advocate, for the petitioner in CWP No. 1105/2022.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State. Ms. Tanu Sharma, Advocate, for respondent No.3. Mr. Vikrant Thakur, Advocate, for respondents No. 3 and 4 in CWP No. 1105/2022 and for the petitioner in CWP No. 3894/2022.
Mr. Vikrant Thakur, Advocate, questions the very maintainability of CWP No. 1105/2022 in light of the judgment dated 26.7.2016 rendered by one of us (Justice Tarlok Singh Chauhan) in CWP No. 2983/2015, titled as Krishan vs. Union of India.
Confronted with this, Mr. V.D. Khidtta, Advocate, prays for and is granted an adjournment.
List on 15.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Shimla Valley Nursing College vs. State of H.P. .
CWP No. 1456/2022 a/w CWP No. 7810/2021 CWP No. 1456/2022 11.1.2023 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Bharat Thakur & Mr. Tejasvi Dogra, Advocates, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Vijender Katoch, Advocate, for respondent No.4.
Ms. Tanu Sharma, Advocate, for respondent No.5. Ms. Amita Chandel, Advocate, vice counsel for respondent No.6.
Mr. Mukesh Sharma, Advocate, vice counsel for respondent No.7.
CWP No. 7810/2021Mr. Vivek Negi, Advocate, vice counsel for the petitioners.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Ms. Tanu Sharma, Advocate, for respondent No.3.
As jointly prayed for, list on 22.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Batt Educational Society vs. State of H.P. .
CWP No. 2182/202211.1.2023 Present: Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State. Ms. Tanu Sharma, Advocate, for respondent No.3. Mr. Surender Verma, Advocate, for respondent No.3.
Mr. Dinesh K. Thakur, Advocate, for respondent No.5.
Mr. Sanjeev K. Suri, Advocate, for the applicant/proposed respondent.
As jointly prayed for, list on 22.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Vigilance Committee Gram Panchayat Majholi vs. State of H.P. .
CWP No. 2310/202211.1.2023 Present: Mr. Sarthak Mehta, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State. Mr. Vinod Gupta, Advocate, for respondent No.5.
As jointly prayed for, list on 15.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Rai Singh vs. State of H.P. .
CWP No. 5064/2021 a/w COPC No. 464/2021 11.1.2023 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun Negi, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondent-State.
The respondents have filed affidavit in compliance to the order dated 4.1.2023 in the open court, which is taken on record.
We are satisfied with the progress made by the respondents in executing the scheme in issue, however learned counsel for the petitioner states that some miscreants are causing disruption and damage to the pipeline in question and despite reporting to the police, no action is being taken.
This indeed is a serious matter. Therefore, henceforth any compliant is made by the villagers or anyone of them to the police authorities regarding disruption or damage to the pipeline in question, the police authorities shall act promptly in accordance with law.
List on 15.3.2023, when fresh status report be filed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Court of its own Motion vs. NHAI & ors.
.
CWPIL No. 249/201711.1.2023 Present: Mr. O.C. Sharma, Advocate, as Amicus Curiae.
Mr. K. D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.1-NHAI. Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondent-State.
Mr. O. C. Sharma, Advocate, who is present in the Court and has readily accepted the offer, is appointed as amicus curiae. Registry to supply a complete set of paper book to Mr. O.C. Sharma, Advocate and also reflect his name in the cause list, henceforth.
2 On 28.12.2022, this Court passed the following order:-
This Court on the last date of hearing had expressed its concern with regard to the slow and tardy progress of the National Highway in its stretches between Chambaghat to Kandaghat. Mr. R.A. Khural, Project Director, NHAI is present in person today and has explained that there is no impediment whatsoever in the execution work and the same is being carried out at the desired pace and the road will be fully operational by the end of December, 2023, in all probability. Another concern that was expressed by this Court was regarding the wayside amenities that could be made available on the dumping site, which despite repeated orders of this Court have not been provided by the respondents-State. The Advocate General is directed to convene a meetings of all the Departments, more particularly, the public works, Forest, Tourism & NHAI and Deputy Commissioners, Shimla and Solan, so that the workable and meaningful solution can be found by the next date of hearing. Learned counsel for respondent No.2 states that NHAI has already written to the Forest Department ::: Downloaded on - 20/07/2023 21:18:35 :::CIS regarding grant of Forest clearance for the railway over- bridge at Kandaghat, but the permission thereof is still .
awaited. The Forest Department is directed to expedite the clearance and ensure that needful is done by the next date of hearing. As prayed for, list on 11.01.2023.
3 In compliance to the aforesaid order, a meeting was convened in the office of learned Advocate General on 2.1.2023, wherein representatives of all the stakeholder-
departments i.e. Public Works Department, Forest Department, Tourism Department, NHAI, Deputy Commissioners, Shimla and Solan, were present. The issues in question were deliberated in detail and after sharing views, it was decided to again call for a meeting to resolve the issues, which was accordingly convened on 3.1.2023.
4 As regards decision taken in the meeting on 3.1.2023, the same has been spelt out in the compliance affidavit, filed today in the open court, relevant text whereof reads as under:-
"4. That 03.01.2023 in the meeting it was decided that wayside amenities will be developed by NHAI on sites which were diverted to NHAI for dumping the muck. It was decided that NHAI will move a proposal for change of land use in some of components in the diverted forest land for dumping indicating therein the use of dumping sites for providing wayside amenities to the travelers and rest of the area in those dumping sites will be developed as green zone. Forest Department will provide the necessary assistance for forwarding the proposal for obtaining the approval from IRO Shimla, office of MoEF&CC Govt. of India.
5. The proposal/ representation for change of land use was received by DFO Solan and after scrutiny of the ::: Downloaded on - 20/07/2023 21:18:35 :::CIS proposal by DFO Solan, some shortcomings have been noticed and has been returned vide Annexure R-I. NHAI .
has been requested to resubmit the proposal as per shortcomings pointed out. After receiving the proposal/ representation from user agency, proposal will be processed expeditiously and will be forwarded to IRO Shimla, MoEF&CC, Govt. of India for approval.
6. That as far as issue regarding forest clearance of railway over bridge at Kandaghat is concerned, the FCA proposal for diversion of 0.9036 ha. of forest land in favour of NHAI, for additional forest land in four laning of Solan Kaithlighat of NH 22 is under process with DFO Solan. The reply of the observation regarding legal status of forest land is required to be obtained from Revenue Authorities. Accordingly, DFO Solan vide his letter No. 4324/CC dated 06-01-2023 asked the SDO (C) Kandaghat to send the legal status of the land in question. After receiving the status of land, the proposal will be processed expeditiously."
5 We place on record appreciation for painstaking efforts made by the learned Advocate General for bringing about all the stake holders under one roof.
6 We deem it proper to adjourn this matter in view of the ensuing winter vacations to 15.3.2023, when fresh status report shall be filed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS The Executive Director (Personnel), HPSEBL vs. M/s Virgo Aluminum Ltd.
.
LPA No. 15/201911.1.2023 Present: Mr. Tara Singh Chauhan, Advocate, for the appellants.
Mr. O. C. Sharma, Advocate, for the respondent.
Learned counsel for the appellants has placed on record compliance affidavit. Having gone through the same, we deem it proper to grant six weeks' further time as against request of 15 days to the appellants to complete the inquiry and submit a report to this Court. Ordered accordingly.
List on 4.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Veer Singh vs. Ritubala .
FAO (FC) No. 12/202111.1.2023 Present: Mr. Inder Sharma, Advocate, for the appellant.
Mr. Surinder Saklani & Ms. Nishi Goel, Advocates, for the respondent.
Learned counsel for the respondent on instructions states that the appellant has not paid a single penny towards maintenance despite having lost before the Court below.
This is indeed a serious matter. Therefore, we make it clear that the appellant shall be heard in the matter only after he deposits the arrear of maintenance.
List on 15.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS M/s Padmavati Infrastructure Company vs. State of H.P. & ors.
.
CWP No. 8804/202210.1.2023 Present: Mr. Manish Gupta & Mr. Naresh K. Sharma, Advocates, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondent-State. Mr. Tara Singh Chauhan, Advocate, for respondents No. 2 & 3.
r to Heard in part. For continuity, list on 11.1.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Youth Hostel Association of India vs. State of H.P. & ors.
.
C.R. No. 4074/201310.1.2023 Present: Ms. Vandana Thakur, Advocate, vice counsel for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
On the request of learned vice counsel for the petitioner, list on 11.1.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
10.1.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
State of H.P. vs. Puran Sukh .
CWP No. 856/2019 a/w COPC (T) No.744/2020 10.1.2023 Present: Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the petitioner in the writ petition and for the respondent in contempt petition.
Mr. Ram Murti Bisht, Advocate, for the respondent in the writ petition and for the petitioner in the contempt petition.
As jointly prayed for, list on 28.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Karam Singh vs. State of H.P. & ors.
.
Cr. A.No. 94/202010.1.2023 Present: Mr. Naresh K. Sharma, Advocate, for the appellants.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
As jointly prayed for, list on 28.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS State of H.P. vs. Bachittar Singh (since deceased) through his LRs .
LPA No. 4011/201310.1.2023 Present: Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the appellants.
Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the respondents.
As jointly prayed for, list on 28.3.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
10.1.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
Vinod Kumar vs. State of H.P. & ors.
.
CWP No. 8089/202210.1.2023 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned counsel for the petitioner, on instructions, states that the order in question stands complied with. His statement is taken on record.
In view of above, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Chanchal Kumari vs. State of H.P. & ors.
.
CWP No. 8565/202210.1.2023 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned counsel for the petitioner, on instructions, states that the order in question stands complied with. His statement is taken on record.
In view of above, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Yadvinder Thakur vs. State of H.P. & ors.
.
CWP No. 8745/202210.1.2023 Present: Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 6.
Learned Deputy Advocate General prays for and is granted two days' time to obtain instructions.
List on 12.1.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Amar Chand vs. State of H.P. .
Cr.MP(M) No. 47/202310.1.2023 Present: Ms. Ambika Kotwal, Advocate, for the appellant/applicant.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondent.
Cr.MP(M) No. 47/2023Heard. Since the applicant is in jail, therefore, we deem it proper to condone delay of 187 days that has crept up in filing of the appeal. Ordered accordingly. Application stands disposed of.
Cr. A. No. /2023
Be registered.
Admit. Call for the records.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Dr. Lalita Bansal vs. State of H.P. & ors.
.
CWP No. 61/202310.1.2023 Present: Mr. Sanjeev K. Suri, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 6.
CWP No. 61/2023Objection raised by the registry is overruled.
Notice. Mr. J. S. Guleria, Deputy Advocate General appears and waives service of notice on behalf of respondents No. 1 to 6. Issue notice to respondents No. 7 and 8 returnable for 14.3.2023, on taking steps within two days.
CMP No. 180/2023The application is disposed of with a direction to the applicant to file typed copy of documents in question within a period of six weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Vinay Bhatia vs. State of H.P. & ors.
.
CWP No. 176/202310.1.2023 Present: Mr. Dinesh Bhanot, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 4.
CWP No. 176/2023Notice. Mr. J. S. Guleria, Deputy Advocate General appears and waives service of notice on behalf of respondents No. 1 to 4. Issue notice to respondent No.5 returnable for 21.3.2023, on taking steps within two days.
CMP No. 450/2023Heard. No case for interim relief is made out. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Kuldeep Singh vs. State of H.P. & ors.
.
CWP No. 183/202310.1.2023 Present: Mr. Sat Parkash, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents No. 1 to 5 & 7.
Mr. Dixit Sahotra, Advocate, vice Mr. Sushant Vir Singh Thakur, Advocate, for respondent No.6.
CWP No. 183/2023 & CMP No. 480/2023 Objection raised by the registry is overruled. r Notice. Mr. J. S. Guleria, Deputy Advocate General and Mr. Dixit Sahotra, Advocate, appear and waive service of notice on behalf of the respective respondents. Issue notice to respondents No. 8 to 10 returnable for 21.3.2023. Reply by the appearing respondents within six weeks. In the meanwhile, the respondents are restrained from withdrawing any amount lying with respondent No.6-Bank save and except in accordance with the procedure.
CMP No. 481/2023The application is disposed of with a direction to the applicants to file English translation of documents in question within a period of six weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Devinder Singh vs. State of H.P. & ors.
.
CWP No. 192/202310.1.2023 Present: Mr. P. S. Goverdhan, Sr. Advocate with Mr. Rakesh Thakur, Advocate, for the petitioners.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
CWP No. 192/2023 & CMP No. 499/2023 Objection raised by the registry is overruled.
Notice. Mr. J. S. Guleria, Deputy Advocate General appears and waives service of notice on behalf of the respondents. Reply/instructions within two days. List on 12.1.2023. In the meanwhile, the parties are directed to maintain status quo as existing on the spot as on the date.
CMP No. 500/2023The application is disposed of with a direction to the applicants to file English translation of documents in question within a period of two days.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Neelam Dass vs. State of H.P. & ors.
.
CWP No. 180/202310.1.2023 Present: Mr. P. S. Goverdhan, Sr. Advocate with Mr. Rakesh Thakur, Advocate, for the petitioners.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
CWP No. 180/2023 & CMP No. 476/2023 Objection raised by the registry is overruled.
Notice. Mr. J. S. Guleria, Deputy Advocate General appears and waives service of notice on behalf of the respondents. Reply/instructions within two days. List on 12.1.2023. In the meanwhile, the parties are directed to maintain status quo as existing on the spot as on the date.
CMP No. 477/2023The application is disposed of with a direction to the applicants to file English translation of documents in question within a period of two days.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Chet Ram vs. HRTC .
CWP No. 198/202310.1.2023 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents.
CWP No. 198/2023 & CMP No. 509/2023 Objection raised by the registry is overruled.
Notice. Ms. Shubh Mahajan, Advocate, appears and waives service of notice on behalf of the respondents.
Reply within six weeks. List on 21.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Joginder Singh vs. State of H.P. .
CWP No. 4803/202210.1.2023 Present: Mr. Ajit Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. K. D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.6.
Mr. P. P. Chauhan, Advocate, for respondent No.7. Mr. Raman Sethi, Advocate, for respondent No.8.
List on 11.1.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Surender Paul vs. State of H.P. .
CWP No. 7227/202210.1.2023 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Ashwani Kaundal, Advocate, for respondent No.5.
List on 11.1.2023 so as to enable the learned Advocate General to obtain instructions.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS State of H.P. vs. M/s Hindustan Tin Works Limited .
CWP No. 7979/202210.1.2023 Present: Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the petitioner.
Mr. N. K. Bhalla, Advocate, for the respondent.
Learned Deputy Advocate General prays for and is granted six weeks' further time to comply with previous order.
List on 21.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Mohan Lal vs. State of H.P. .
CWP No. 8084/202210.1.2023 Present: Mr. Shivom Vashista, Advocate, for the petitioners.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
On the request of learned counsel for the petitioners, list on 28.3.2023.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
10.1.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
Parika vs. State of H.P. & ors.
.
CWP No. 8548/202210.1.2023 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
List on 12.1.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Surinder Singh vs. HRTC .
CWP No. 8529/202210.1.2023 Present: Mr. Sudhanshu Jamwal, Advocate, for the petitioner.
Mr. Virbahadur Verma, Advocate, for the respondents.
Notice. Mr. Virbahadur Verma, Advocate, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply.
List on 21.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Shiv Kumar vs. State of H.P. & ors.
.
CWP No. 26/202310.1.2023 Present: Mr. Ajay Sharma, Sr. Advocate with Ms. Kavita Kajal, Advocate, for the petitioners.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
CWP No. 26/2023 & CMP No. 90/2023 Notice. Mr. J. S. Guleria, Deputy Advocate General appears and waives service of notice on behalf of the respondents. Reply within six weeks. In the meanwhile, operation, execution and implementation of orders dated 8.12.2021(Annexure P-1), 17.12.2021 (Annexure P-2), 17.12.2021 (Annexure P-3) & 28.10.2022 (Annexure P-6) are ordered to be stayed. List on 11.4.2023 along with CWP No. 7/2023.
CMP No. 91/2023The application is disposed of with a direction to the applicant to file English translation of documents in question within a period of six weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Prem Singh & anr. vs. State of H.P. .
Cr. A. No. 15/202310.1.2023 Present: Mr. Varun Chauhan, Advocate, for the appellants.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Cr. A. No. 15/2023Admit. Call for the records.
Cr. MP No. 138/2023No ground for suspension of sentence is made out at this stage. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Yashpal vs. State of H.P. & ors.
.
CWP No. 55/202310.1.2023 Present: Mr. Vijay Chaudhary, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3 and 6. Mr. Angrez Kapoor, Advocate, for respondent No.4.
Notice. Mr. J. S. Guleria, Deputy Advocate General and Mr. Angrez Kapoor, Advocate, appear and waive service of notice on behalf of the respective respondents.
Issue notice to respondent No.5 returnable for 28.3.2023, on taking steps within two days. Reply by the appearing respondents in the meanwhile.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Sundernagar Integrated Rural Development Association vs. State of H.P. .
CWP No. 3221/20226.1.2023 Present: Mr. Peeyush Verma, Advocate, for the petitioner.
Mr. Y. P. S. Dhaulta, Addl. A.G. with Mr. J. S. Guleria, Dy.A.G. for the respondents-State. Mr. Surender Sharma, Advocate, for respondent No.3.
Mr. Vijay Kumar Arora, Advocate, for respondent No.5.
Mr. Balram Sharma, Dy.S.G.I. for respondent No.6.
Inspection report is stated to have been filed in the registry on 2.1.2023. However, the same is not on record.
Registry to trace and place the aforesaid report on record even if it is under objection(s).
List on 11.1.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 6.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Dhaneshwari Verma & ors. vs. State of H.P. .
CWP No. 5262/20229.1.2023 Present: Mr. Mohit Thakur, Advocate, for the petitioners.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl. A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Rajnish Maniktala, Sr. Advocate with Mr. Naresh Verma, Advocate, for respondents No. 2 & 3.
Rejoinder filed in the open Court is taken on record. List on 10.1.2023.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
9.1.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
The Blooms Education Society vs. State of H.P. .
CWP No. 5746/20229.1.2023 Present: Mr. Ankush Dass Sood, Sr. Advocate with Mr. Ajay Kumar Dhiman, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl. A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the applicant.
Mr. B. Nandan Vashisht, Advocate, for respondent No.5.
There is no urgency in the matter. List on 13.3.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 9.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Brij Mohan Sharma vs. State of H.P. .
CWP No. 6192/20229.1.2023 Present: Mr. George, Advocate, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl. A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State. Ms. Anubhuti Sharma, Advocate, for respondent No.3.
Learned counsel for respondent No.3 prays for and is granted six weeks' time to file reply.
List on 20.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 9.1.2023 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Ram Parkash Sharma vs. State of H.P. .
Ex. Pet. No. 151/20196.1.2023 Present: Mr. Karan Singh Parmar, Advocate, for the petitioner.
Mr. J. S. Guleria, Dy.A.G. for the respondents.
Learned Deputy Advocate General prays for and is granted one week's time to file compliance affidavit.
List on 13.1.2023.
(Tarlok Singh Chauhan)
r Judge
(Sandeep Sharma)
Judge
6.1.2023
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
Pyare Lal vs. State of H.P. a/w connected matters .
CWP No. 5657/2022, a/w CWP Nos. 5659, 5660, 5691, 5692, 5693, 5694, 5759, 5760, 5761, 5763, 5764, 5829, 5839, 6142, 6143, 7528 & 7529/2022 28.11.2022 Present: Mr. Rajesh Kumar, Advocate, for the petitioner(s).
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 5657, 5659, 5660, 5691, 5692, 5693, 5694, 5759, 5760, 5761, 5763, 5764, 5829, 5839, 6142, 6143, 7528 & r7529/2022 All these writ petitions are disposed of vide separate order(s) of the day, placed on record.
CWP No. 2157/2022 & 2946/2022 List on 30.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Arvind Kumar vs. D.C. Kinnaur .
CWPOA No. 5756/202028.11.2022 Present: Mr. Atul Jhingan, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G., for respondent- State.
On the request of learned counsel for the petitioner, list on 12.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Suppi Devi vs. State of H.P. .
CWP No. 6567/202128.11.2022 Present: Mr. Vivek Sharma, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G., for respondent- State.
Mr. Deepak Kaushal, Advocate, for respondent No.4.
On the request of learned counsel for the petitioner, list on 12.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Vinod Kumar vs. State of H.P. .
CWPOA No. 7/202228.11.2022 Present: Mr. Bala Nand Mehta, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G., for respondent- State.
As jointly prayed for, list on 26.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Rozy Jaswal vs. Narinder Singh Jaswal .
FAO (FC) No. 21/202228.11.2022 Present: Mr. I. S. Narwal, Advocate, for the appellant.
Mr. Nimish Gupta, Advocate, for the respondent.
Mediation has failed.
List on 19.12.2022. Reply to CMP Nos.
10979/2022 & 10983/2022 in the meanwhile.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
28.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
Vipin Pandit vs Bar Council of India .
CWP No. 1540/202228.11.2022 Present: Mr. Rishi Tandon, Advocate, for the petitioner.
Mr. Lovneesh Kanwar, Advocate, for respondent No.1.
Mr. Sunil Mohan Goel, Advocate, for respondent No.2.
Rejoinder(s), as prayed for, within two weeks.
List on 12.12.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
28.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
Sarabjeet Singh vs. State of H.P. .
CWP No. 3429/202228.11.2022 Present: Ms. Kusum Lata, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G., for respondent- State.
Learned Deputy Advocate General has placed on record status report dated 26.11.2022. Having perused the same, we are of the considered view that the property (ies), whether individual or joint, of the fugitive deserves to be attached so as to compel his appearance. Therefore, let list of immovable and movable property (ies) of the fugitive be supplied by the State before the next date of hearing.
List on 12.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Bulesh Kumar Sharma vs. UOI .
CWP No. 3619/202228.11.2022 Present: Mr. M. L. Sharma, Advocate, for the petitioner.
Mr. Balram Sharma, Dy.S.G.I, for respondents No. 1 to 3.
Rejoinder, as prayed for, be filed within four weeks.
List on 26.12.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
28.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
CWP No. 3822/2022
28.11.2022 Present: Mr. G. R. Palsra, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G., for respondents- State.
CWP No. 3822/2022Admit.
CMP No. 7523/2022rHeard. Interim order is made absolute during the pendency of the instant petition. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Ishwar Dyal vs. Dr. Y.S. Parmar University of Horticulture & Forestry .
CWP No. 4469/2022 and 4382/2022 to 4386/2022 28.11.2022 Present: Ms. Nargis Thakur, Advocate, for the petitioner(s).
Mr. Avinash Jaryal, Advocate, for the respondent(s).
Replies are being filed during the course of the day. Rejoinder (s), if any, within two weeks.
List on 12.12.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
28.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
Abhishek Gupta vs. H.P.S.C.M.P. .
CWP No. 4701/202228.11.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Imran Khan, Advocate, for respondent No.1.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G., for respondent- State.
Rejoinder, as prayed for, within two weeks.
List on 12.12.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
28.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
Balwinder Singh vs. State of H.P. .
CWP No. 4749/202228.11.2022 Present: Mr. Deepak Kaushal, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G., for respondents- State.
Mr. Maan Singh, Advocate, for respondent No.6.
CWP No. 4749/2022Respondent No. 2 is yet to file its reply. Let needful be done within two weeks, failing which right to file the reply shall be deemed to be closed.
List on 12.12.2022.
CMP Nos. 12519/2022 & 14166/2022 Since reply on behalf of respondents No. 1, 3, 4 & 5 is already on record, therefore, these applications seeking extension of time to file reply are rendered infructuous and disposed of as such.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Mast Ram vs. State of H.P. .
CWP No. 5219/202228.11.2022 Present: Mr. Virender Thakur, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G., for respondents- State.
Mr. Sunil Mohan Goel, Advocate, for respondent No.4.
Reply on behalf of respondent No.4 is stated to have been filed on 22.11.2022. However, the same is not on record. Learned counsel to follow up with the registry.
Learned counsel for the petitioner, on instructions, states that he does not intend to file rejoinder.
List on 5.12.2022 when the registry shall ensure that reply of respondent No.4 is placed on record.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Moti Lal vs. State of H.P. .
CWP No. 5695/202228.11.2022 Present: Mr. Parveen Thakur, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G., for respondents- State.
Admit.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Bhagwan Singh Bhimta vs. HPSEB Ltd.
.
CWP No. 6478/202228.11.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate, with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Vivekanand Negi, Advocate, vice Mr. Anil God, Advocate, for respondent No.1.
Rejoinder, as prayed for, be filed within ten days.
List on 12.12.2022. Interim order to continue.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
28.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
Rohit Katoch vs. Central University of Himachal Pradesh & ors.
.
CWP No. 6522/202228.11.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Balram Sharma, Dy.S.G.I. for respondent No.1.
Replies on behalf of respondents No. 1 and 2 are stated to have been filed. However, the same are not on record.
Registry to trace and place the replies on record.
List on 30.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Kiran Pathak vs. State of H.P. .
CWP No. 7016/202228.11.2022 Present: Ms. Godawari, Advocate, vice Mr. J. L. Bhardwaj, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G., for respondents- State.
Learned Deputy Advocate General has filed the reply on behalf of respondent No.1 in the open Court, which is taken on record.
Rejoinder, as prayed for, within one week.
List on 5.12.2022. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Sumit vs. State of H.P. .
CWP No. 7564/202228.11.2022 Present: Mr. Jeevan Kumar, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G., for respondents- State.
Mr. Rajinder Thakur, Advocate, for respondent No.3.
Mr. Naresh K. Gupta, Advocate, for respondent No.4.
Learned counsel for the respondents jointly pray for and granted four weeks' further time to file reply, failing which not only right to file reply shall be deemed to be closed, but the erring respondent(s) shall personally appear before this Court along with relevant record(s) so as to render necessary assistance, on the next date of hearing.
List on 26.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Manju Sekhri vs. State of H.P. .
CWP No. 7595/202228.11.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G., for respondents- State.
Reply is stated to have been filed. However, the same is not on record. Registry to trace and place the reply on record, even if it is under objection(s).
Rejoinder, as prayed for, be filed within three weeks. List on 19.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Meeta Kumari vs. State of H.P. .
CWP No. 7603/202228.11.2022 Present: Mr. Arun Kumar, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G., for respondents- State.
Learned Deputy Advocate General prays for and is granted three weeks' further time to file reply.
List on 19.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Paras Ram vs. State of H.P. .
LPA No. 207/201624.11.2022 Present: Mr. Rajesh Verma, Advocate, for the appellant.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 4. Mr. Tek Chand Sharma, Advocate, for respondent No.5.
As jointly prayed for, list on 15.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Tej Singh vs. BBMB .
LPA No. 191/201624.11.2022 Present: Mr. Tek Chand Sharma, Advocate, for the appellant.
Mr. Aman Sood, Advocate, for the respondents.
As jointly prayed for, list on 15.12.2022.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Sonia Sharma vs. Sumit Sharma .
CMP (M) No. 1520/202224.11.2022 Present: Mr. Tara Singh Chauhan, Advocate, for the applicant.
Issue dasti notice to the respondent as also to counsel, Mr. G. C. Rattan, Advocate, Ghumarwin, who had been representing the respondent before the learned trial court, returnable for 8.12.2022, on taking steps within two days.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
24.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
CWP No. 6520/2022
24.11.2022 Present: Mr. Varun Chandel, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-State.
Learned Senior Additional Advocate General, on instructions, states that the order of transfer is being withdrawn today. His statement is taken on record.
In view of above, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS State of H.P. vs. M/s Hindustan Tin Works Limited .
CWP No. 7979/202224.11.2022 Present: Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the petitioner.
On the request of learned Senior Additional Advocate General, list on 22.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Mohit Thakur vs. State of H.P. a/w connected matter .
CWP No. 8134/2022 a/w CWP No. 8153/2022 24.11.2022 Present: Mr. R. L. Verma, Mr. Deepak Sharma, Advocates, for the petitioner in CWP No. 8134/2022 & Mr. Abhimanyu Rathore, Advocate, for the petitioner in CWP No. 8153/2022.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents No.1 & 2. Ms. Suchitra Sen, Advocate, for respondent No.3- Commission.
Mr. V. B. Verma, Advocate, for respondent No.4- HPBSE.
CWP No. 8134/2022 & CMP No. 16374/2022 CWP No. 8153/2022 & CMP No. 16421/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, Ms. Suchitra Sen, Advocate and Mr. V. B. Verma, Advocate, appear and waive service of notice on behalf of the respective respondents. Reply within two weeks. In the meanwhile, operation of the impugned notification, dated 5.11.2022, is ordered to be stayed.
List on 15.12.2022.
CMP No. 16422/2022 in CWP No. 8153/2022 The application is disposed of with a direction to the applicant to file translated copies of Annexures in question within a period of two weeks from today.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS State of H.P. vs. Parveen Kumar Sharma .
Cr. A. No. 182/202123.11.2022 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the appellant.
Despite clear-cut directions, the surety has failed to put in appearance before this Court. Therefore, this Court is left with no other option but to issue non-bailable warrant against the surety, for securing his presence, returnable for 7.12.2022. Ordered accordingly.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 23.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Gurdial Singh vs. State of H.P. .
Ex. Pet. No. 131/2020 a/w CWP No.266/2019 23.11.2022 Present: Mr. Devender K. Sharma, Advocate, for the petitioner in CWP No. 266/2019.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Heard in part. For continuity, list on 30.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 23.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Shiv Kumar vs. State of H.P. .
CWP No. 2355/202023.11.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Athrav Sharma, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Divya Raj Singh, Advocate, for respondent No.5.
r to Court time is over. List on 1.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 23.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Gram Panchayat Patta Browry vs. State of H.P. .
CWP No. 6784/202223.11.2022 Present: Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
The petitioner to justify maintainability of the instant petition.
As prayed for, list on 21.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 23.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Paras Ram vs. State of H.P. .
LPA No. 207/201623.11.2022 Present: Mr. Rajesh Verma, Advocate, for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Tek Chand Sharma, Advocate, for respondent No.5.
Court time is over. List on 24.11.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
23.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:35 :::CIS
Tsewang vs. State of H.P.
.
Cr. A. No. 138/2019
23.11.2022 Present: Mr. Pranav Sharma, Advocate, vice Mr. Vinod Kumar Gupta, Advocate, for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Court time is over. List on 24.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 23.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Rakesh Kumar vs. State of H.P. .
Cr. A. No. 344/202223.11.2022 Present: Mr. Pradeep Kumar Sharma, Advocate, for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
As jointly prayed for, list on 14.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 23.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Suresh Kumar Sharma vs. State of H.P. .
CWP No1573/202023.11.2022 Present: Mr. Mehar Chand Jamwal, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
As jointly prayed for, list on 14.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 23.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:35 :::CIS Chaman Sharma vs. State of H.P. .
CWP No. 6425/202223.11.2022 Present: Ms. Shalini Thakur, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
As jointly prayed for, list on 14.12.2022.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 23.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Ramesh Chand vs. Vandana Kumari .
FAO (FC) No. 10/202223.11.2022 Present: Mr. Ashwani Sharma, Advocate, for the appellant.
Mr. N. K. Thakur, Sr. Advocate with Ms. Ritu Singh, Advocate, for the respondents.
Learned counsel for the respondents, on instructions, states that the lis can come to an end in case the appellant agrees to clear at least 50% of the arrears and thereafter transfers 1/6th share out of his share in favour of minor-respondent No.2.
Learned counsel for the appellant, on instructions, states that the offer made by the respondents is acceptable to the appellant.
In such circumstances, let the appellant file an affidavit to this effect and details of his movable and immovable properties in Form No. 16A, Appendix E, under Order XXI Rule 41(2) of the Code of Civil Procedure before the next date of hearing.
List on 14.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 23.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Pawan Kumar vs. State of H.P. a/w connected matters .
CWP No. 8022/2022, 8023/2022 & 8024/2022 18.11.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner(s).
Since the learned Principal Bench is already seized of the similar matters, it would be appropriate to list these matters before the same Bench. Ordered accordingly.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
18.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:36 :::CIS
Roshal Lal Khajuria vs. State of H.P. .
CWP No. 8025/202218.11.2022 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents.
CWP No. 8025/2022 & CMP No. 16082/2022 One of the questions, which arises for consideration in the instant case, is whether respondent No.2, Registrar, Co-operative Societies, can be permitted to sit over the order passed by the government, granting interest on delayed payment of gratuity in favour of the petitioner, as communicated vide letter, dated 5.9.2022 (Annexure P-4).
Notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
Respondent No.2 to file specific reply to the question raised in this petition within four weeks.
List on 16.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Deepak Gupta vs. State of H.P. .
CWP No. 856/201818.11.2022 Present: Ms. Meera Devi, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned counsel for the petitioner prays for and is granted three weeks' further time to file response to the report of the Court Commissioner.
List on 16.12.2022, when latest status report with regard to drinking water supply scheme be filed by the respondents-State.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Pankaj Bhardwaj vs. State of H.P. .
CWPOA No. 31/202018.11.2022 Present: Mr. Mukesh Sharma, Advocate, vice Mr. Paresh Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for respondent No.7.
Learned counsel for respondent No.7 prays for and is granted two weeks time to file reply.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Dhyan Singh vs. State of H.P. .
CWPOA No. 4127/202018.11.2022 Present: Mr. Daleep Chand, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Ms. Tanu Sharma, Advocate, for respondent No.3.
Mr. Rajinder Thakur, Advocate, for respondent No.4.
On the request of learned counsel for the petitioner, list on 25.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Jyoti vs. State of HPPSC .
CWP No. 6123/202018.11.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Vikrant Thakur, Advocate, for the respondent- Commission.
List along with CWP No. 6955/2021.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Bindu Bala & ors. vs. State of H.P. .
CWPOA No. 6256/202018.11.2022 Present: Mr. Abhishek Thakur, Advocate, vice Mr. Kush Sharma, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. B. Nandan Vashist, Advocate, for respondent No.5.
On the joint request of learned counsel for the parties, list on 30.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Raksha Pal Kaundal vs. State of H.P. .
CWP No. 4465/202118.11.2022 Present: Mr. J. L. Bhardwaj, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Rajesh Kumar Parmar, Advocate, for respondents No. 6 to 10.
Mr. Rajesh Kumar Parmar, Advocate, to obtain specific instructions as to when and by what time, his clients would be depositing the amount in question, as already undertaken by them.
List on 24.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Joginder Sigh vs. State of H.P. .
CWP No. 5514/2021 a/w CWP No. 4093/2021 18.11.2022 Present: Mr. Naresh Sharma & Mr. Mohit Thakur, Advocates, for the respective petitioners.
Mr. Ajay Vaidya, Sr. Addl. A.G., for respondents- State.
Mr. Rajinder Thakur & Mr. Sanjeev K. Motta, Advocates, for the respondent-HPSSC in the respective petitions.
Mr. Yogesh Kumar Chandel, Advocate, for respondent No.5 in CWP No. 4093/2021.
Mr. Mohit Thakur, Advocate, states that he has filed an application for impleadment in CWP No. 4093/2021.
However, the same is not on record.
List as and when the application is received.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Sandeep Kumar Sharma vs. State of H.P. .
CWP No. 7187/202118.11.2022 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
An identical issue in Civil Appeal No. 988/2019, titled as State of H.P. vs. Shashi Kumar has already been decided by the Hon'ble Supreme Court vide judgment dated 16.1.2019.
Confronted with this, learned counsel for the petitioner prays for and is granted two weeks' time to go through the aforesaid judgment.
List on 9.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Ramesh Kamal vs. State of H.P. .
CWP No. 4154/202217.11.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
r to Arguments heard. Judgment reserved.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Sushant Sharma vs. Praveen Sharma.
.
FAO (FC) No. 20/202117.11.2022 Present: Mr. Harish Kumar Verma, Advocate, for the appellant.
Mr. Neel Kamal Sharma, Advocate, for the respondent.
Learned counsel for the respondent states that the salary slip has been filed on 16.11.2022. However, the same is not on record. Registry to trace and place it on record.
List on 24.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Shaheed Ashwani Kumar Chandel Filling Station vs. UOI .
CWP No. 6832/2021/2022 17.11.2022 Present: Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for respondent No.8.
Rejoinder, as prayed for, be filed within two weeks.
List on 1.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Shefali Sharma vs. State of H.P. a/w connected matter .
CWP No. 7393/2021 a/w CWP No. 6955/2021 17.11.2022 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Sanjeev K. Suri & Mr. Tejasvi Dogra, Advocates, for the petitioner in CWP No. 7393/2021.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Sanjeev K. Motta, Advocate, for respondent- Commission.
Mr. Sanjeev K. Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for respondent No.3 in CWP No.6955/2021.
CWP No. 6955/2021De-listed.
CWP No. 7393/2021It appears that notice has not been issued to respondents No. 4 and 5 as the same was confined only to respondents No. 1 to 3 vide order dated 25.11.2021.
It cannot be disputed that respondents No. 4 and 5 would be ultimately affected by the decision if the contention of the petitioner, as raised in this petition, is accepted.
Therefore, issue notice to respondents No.4 and 5, returnable for 15.12.2022, on taking steps within two days.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Saurabh Ahluwalia vs. State of H.P. a/w connected matter .
CWP No. 334/2022 a/w CWP No. 2402/2018 17.11.2022 Present: Ms. Ragini Dogra & Ms. Chetna Thakur, Advocates, for the respective petitioners.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State. Mr. Naresh K. Gupta, Advocate, for respondents No.5 & 6-M.C. Shimla.
Learned Deputy Advocate General has placed on record instructions, dated 14.11.2022, which suggest that the respondents are inclined to consider the upgradation of the State Veterinary Hospital, Shimla, on workable/feasible issues, but on account of model code of conduct, are reluctant to do so.
We need to clarify that model code of conduct is not and does not work as an impediment for the department to work on feasible issues and probably it is only the final decision that can not be taken for want of regular democratic set-up.
Therefore, the respondents are directed to work on feasible issues and thereafter place the matter before the competent authority by the next date of hearing.
List on 22.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Rajeev K. Kaundal vs. State of H.P. .
CWP No. 4526/202216.11.2022 Present: Mr. Rajesh Kumar Parmar, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Bhupinder Thakur, Dy.A.G., for respondents- State.
Mr. Shashi Shirshoo, CGSC, for respondent No.5.
Mr. Shrawan Dogra, Sr. Advocate with Mr. Tejasvi Dogra, Advocate, for respondent No.7. Mr. Pawan Sharma, Advocate, for respondent No.8.
Mr. Sunil Mohan Goel, Advocate, for respondent No.9.
Replies on behalf of respondents No. 1 to 3 & 4stand filed. Remaining respondents, as prayed for, are granted three weeks' time to file reply.
List on 7.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Satya Devi Chauhan vs. State of H.P. .
CWP No. 3571/202216.11.2022 Present: Mr. Hirdya Ram & Ms. Sonia Saini, Advocates, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Bhupinder Thakur, Dy.A.G., for respondents- State.
Mr. Vikrant Thakur, Advocate, for respondent No.2.
On the request of learned Deputy Advocate General, list on 23.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Bhoop Ram vs. State of H.P. .
CWP No. 3601/202216.11.2022 Present: Mr. N. D. Sharma, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Bhupinder Thakur, Dy.A.G., for respondents- State.
On the request of learned Deputy Advocate General, list on 23.11.2022. Rejoinder, if any, in the meanwhile.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Khema Nand Sharma vs. State of H.P. .
CWP No. 3604/202216.11.2022 Present: Mr. N. D. Sharma, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Bhupinder Thakur, Dy.A.G., for respondents- State.
On the request of learned Deputy Advocate General, list on 23.11.2022. Rejoinder, if any, in the meanwhile.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Babita Rani vs. State of H.P. .
CWP No. 3684/202216.11.2022 Present: Mr. Deepak Kaushal, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Bhupinder Thakur, Dy.A.G., for respondents- State.
Rejoinder is stated to have been filed in the registry. However, the same is not on record. The same be traced and placed on record.
List on 23.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Sushma Kumari vs. State of H.P. .
CWP No. 4597, 2324 & 1282/2022 16.11.2022 Present: Mr. Sunil Mohan Goel & Mr. P. P. Chauhan, Advocates, for the respective petitioners.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Bhupinder Thakur, Dy.A.G., for respondents- State.
Mr. Prashant Sharma, Advocate, for the respondent-UGC.
CWP No. 2324/2022De-listed.
CWP No. 4597/2022 & 1282/2022 List along with CWP No. 2324/2020 on 14.12.2022. In the meanwhile, pleadings be completed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Narto Devi vs. State of H.P. .
CWP No. 4645/202216.11.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Bhupinder Thakur, Dy.A.G., for respondents- State.
Mr. Rajesh Verma, Advocate, for respondent No.5.
Rejoinder, as prayed for, be filed within three weeks.
List on 7.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Dr. Rakesh Thakur vs. State of H.P. .
CWP No. 4813/202216.11.2022 Present: None for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-State.
Despite repeated calls, none has put in appearance on behalf of the petitioner. Therefore, this Court is left with no other option, but to dismiss the instant petition, so also pending application(s), if any, for want of prosecution.
Ordered accordingly.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Tara Chand vs. M. C. Shimla .
CWP No. 5419/202216.11.2022 Present: Mr. N. D. Sharma, Advocate, vice Mr. H.C. Sharma, Advocate, for the petitioner.
Mr. Naresh K. Gupta, Advocate, for the respondent.
Learned counsel for the respondent prays for and is granted four weeks' further time, by way of last opportunity, to file reply.
List on 14.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS M/s Phoneix Udhyog Pvt. Ltd. vs. UOI.
.
CWP No. 5428/202216.11.2022 Present: Mr. Vikrant Kackria & Ms. Anu Tuli Azta, Advocates, for the petitioner.
Mr. Shashi Shirshoo, CGSC, for respondent No.1. Mr. Vijay Arora, Advocate, for respondent No.2.
Notice. Mr. Shashi Shirshoo, learned Central Government Standing Counsel and Mr. Vijay Arora, Advocate, appear and waive service of notice on behalf of the respective respondents.
They pray for and are granted four weeks' time to file reply.
List on 14.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Simla Ice Skating Club vs. State of H.P. .
CWP No. 6313/202216.11.2022 Present: Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Bhupinder Thakur, Dy.A.G., for respondents- State.
Mr. Naresh K. Gupta, Advocate, for the respondent-Corporation.
Mr. Ajeet Saklani, Advocate, for respondent No.6.
Reply on behalf of respondents No. 1 to 3 and 5stands filed. Learned counsel for respondent No.4, on instructions, states that he does not intend to file reply.
As regards respondent No.6, two weeks' further time, as prayed for, is granted to file reply.
List on 30.11.2022. Rejoinder, if any, in the meanwhile. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Mahender Kumar vs. State of H.P. .
CWP No. 6320/202216.11.2022 Present: Mr. Ram Krishan Sharma, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Bhupinder Thakur, Dy.A.G., for respondents- State.
Learned Deputy Advocate General states that since respondents No. 1 to 4 have acted in quasi-judicial capacity, therefore, they do not intend to file any reply and would be contesting the case on the material available on record. His statement is taken on record.
Rejoinder to reply of respondent No.5, as prayed for, be filed within two weeks.
List on 30.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Swroop Singh vs HRTC a/w connected matters .
CWP No. 1182/2022 a/w CWP Nos. 1255, 1256, 1257, 1259, 1260, 1261, 1494, 2187, 3425 & 3426/2022 15.11.2022 Present: Mr. Vijay Chaudhary & Mr. Hemant Kumar Thakur, Advocates, for the respective petitioners.
Mr. Ankit, Advocate vice Mr. Shyam Singh, Advocate, for the respondents.
Learned vice counsel for the respondents, on instructions, states that necessary payments have been disbursed to the petitioner(s) on 14.11.2022.
Confronted with this, learned counsel for the petitioners pray for and are granted one weeks' time to obtain instructions.
List on 22.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 15.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Ram Lal vs. State of H.P. .
CWP No. 4772/202215.11.2022 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for respondents- State.
On the request of learned Additional Advocate General, list on 29.11.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
15.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:36 :::CIS
State of H.P. vs. Mohd. Usman @ Sahil .
Cr. A. No. 484/201515.11.2022 Present: Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for the appellant.
Ms. Amita Chandel, Advocate, vice counsel for respondents No. 2, 3 and 5.
The application filed by the State is stated to be lying under objections. The same be removed within two weeks.
List on 29.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 15.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Manoj Verma vs. Union of India .
CWP No. 1408/202215.11.2022 Present: Mr. P. S. Goverdhan, Advocate, for the petitioner.
Mr. Balram Sharma, Dy.S.G.I, for respondent No.1.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for respondent- State.
Mr. K D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.3.
Records reveal that an amount of Rs.49,62,010/-
was deposited with the Director, Elementary Education towards costs of acquisition vide letter dated 16.8.2018, but it is not known where this amount was thereafter deposited/utilized by the Director, Elementary Education.
Records further reveal that the case in hand was processed for grant of approval under Forests Right Act 2006 only on 25.7.2022 and thereafter expedited after the Court intervened.
Therefore, let respondents-State explain as to why the case was not processed earlier to July 2022 despite deposit of the aforesaid amount.
List on 29.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 15.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Vijay Kumar vs. HRTC .
CWP No. 3510/202215.11.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondents.
Learned counsel for the respondents has placed on record instructions, dated 3.11.2022, which, prima facie, go to indicate that the respondents have now initiated process for complying with the judgment in question.
List on 29.11.2022, when status reply be filed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 15.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Gurcharan Singh vs. HPSEBL .
Ex. Pet. No. 420/202115.11.2022 Present: Mr. M. L. Sharma, Advocate, for the petitioner.
Mr. Anil God, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted two weeks' further time to comply with the judgment in question.
List on 29.11.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
15.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:36 :::CIS
Kamaljeet Singh Sambyal vs. State of H.P. .
CWP No. 6537/202215.11.2022 Present: Mr. Ashish Verma, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for respondents- State.
List on 16.11.2022.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 15.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Nirmala Kumari vs. State of H.P. .
CWP No. 3586/202215.11.2022 Present: Mr. Rajinder Thakur, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for respondents- State.
Learned Additional Advocate General prays for and is granted two weeks' further time to file compliance affidavit.
List on 29.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 15.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Bihari Lal vs. State of H.P. .
CWP No. 3363/202215.11.2022 Present: Mr. Inderjit S. Narwal, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for respondent- State.
Mr. Vikas Rajput, Advocate, vice counsel for respondents No. 2 to 4.
Learned vice counsel for respondents No. 2 to 4prays for and is granted five days' time to file compliance affidavit.
List on 21.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 15.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Tarsem Singh vs. State of H.P. .
CWP No. 3362/202215.11.2022 Present: Mr. Inderjit S. Narwal, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for respondent- State.
Mr. Vikas Rajput, Advocate, vice counsel for respondents No. 2 to 4.
Learned vice counsel for respondents No. 2 to 4prays for and is granted five days' time to file compliance affidavit.
List on 21.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 15.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Karam Chand vs. HRTC .
CWP No. 2236/202215.11.2022 Present: Mr. Vipul Sharda, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondent.
Learned counsel for the respondent states that arrears of interest shall be paid to the petitioner within three or four days. His statement is taken on record.
List on 21.11.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
15.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:36 :::CIS
Sunil Dutt Sharma vs. H.P. Financial Corp.
.
Ex. Pet. No. 167/202215.11.2022 Present: Mr. Rupinder Singh Thakur, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for respondents- State.
Mr. Ajay Sharma, Sr. Advocate with Mr. Ajay Thakur, Advocate, for respondent No.3.
The order in question stands complied with inasmuch as the consideration order has been passed by the reviewing committee. Therefore, in case the petitioner is still aggrieved by the consideration order, he is at liberty to assail the same in accordance with law. The matter is closed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 15.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Ramesh Chand vs. HRTC .
CWP No. 1937/202215.11.2022 Present: Ms. Rajni, Advocate, vice Mr. Anubhav Chopra, Advocate, for the petitioner.
Mr. Ajay K. Chauhan, Advocate, for the respondents.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
15.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:36 :::CIS
CWP No. 4195/2021
15.11.2022 Present: Ms. Babita, Advocate, vice counsel for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for respondents- State.
Mr. Balram Sharma, Dy.S.G.I, for respondent No.4.
Learned Additional Advocate General has placed on record instructions dated 14.11.2022.
After going through the same, we deem it appropriate to adjourn the case by four weeks.
List on 13.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 15.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Ajay Singh vs. State of H.P. a/w connected matters .
Ex. Pet. No. 90/2020 a/w Ex. Pet. Nos. 91/2020, 170, 171/2021, CWPOA Nos. 618/2019, 3315/2020 & 7/2021 15.11.2022 Present: Mr. Surinder Prakash Sharma, Mr. Vikas Rajput & Mr. Karan Singh Parmar, Advocates, for the respective petitioners.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for respondents-
State.
CMP No. 14899/2022 in Ex. Pet. No. 90/2020 Heard. Taking into consideration the averments made in the application, which are duly supported by an affidavit of the Director of Higher Education, we deem it appropriate to grant four weeks' further time, as sought for the respondents-State, for complying with the order dated 21.8.2020. Ordered accordingly.
The application stands disposed of.
Ex. Pet. No. 90/2020 a/w Ex. Pet. Nos. 91/2020, 170, 171/2021, CWPOA Nos. 618/2019, 3315/2020 & 7/2021 List on 13.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 15.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Sunita Devi vs. State of H.P. .
CWP No. 6187/202015.11.2022 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for respondents- State.
Mr. Ajay K. Dhiman, Advocate, for respondent No.4.
Mr. Pradeep K. Sharma, Advocate, for respondent No.5.
Learned counsel for the petitioner prays for and is granted two weeks' time to file suggestions as also objections to the inquiry report.
List on 29.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 15.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Rajeev Kumar vs. Anju Kumari .
FAO (FC) No.19/202215.11.2022 Present: Mr. Ashwani K. Sharma, Sr. Advocate with Mr. Ishan Sharma, Advocate, for the appellant.
Mr. K. D. Sood, Sr. Advocate with Ms. Ranjana Chauhan, Advocate, for the respondent.
Learned counsel for the appellant has handed over a demand draft of Rs. 71,000/- to the learned counsel for the respondent in the open court, which according to him, counts for arrears of maintenance upto the date of passing of the impugned order i.e. 5.3.2022.
The appellant is required to deposit the arrears of maintenance upto date and thereafter every month, in terms of the order impugned herein; unless the same is modified to his advantage.
Therefore, let the appellant deposit the arrears within fortnight from today.
Taking into consideration the fact that the parties are present in person today, therefore, let an endeavour be made to settle the matter amicably, which has arisen out of matrimonial discord.
Let the parties sit together.
List again at 2.00 P.M. (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 15.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Rajneesh Paul vs. State of H.P. .
Ex. Pet. No. 41/202215.11.2022 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for respondents- State.
It is rather surprising that the official/officer from the office of Directorate of Higher Education, Shimla has not reached the Court as yet, though it is 10:05 A.M..
We really wonder as to when the official/officer would be reporting in the office. If this is the situation how he takes the order(s) of the Court.
What further amazes us is the fact that the Central Government, after reviewing COVID-19 situation, issued instructions for resumption of biometric attendance in all its ministries and in addition thereto, it would be noticed that many of the State Governments have made it mandatory for their employees to mark their attendance through biometrics system, but the State Government appears to be under slumber as it has still not revoked the suspension of biometric attendance, which, as stated above, was over insofar as the Central Government is concerned, on 15.2.2022.
Therefore, the Chief Secretary to the Government of Himachal Pradesh is directed to issue necessary directions to all the departments, Boards & Corporations of the State Government that henceforth, attendance of all the ::: Downloaded on - 20/07/2023 21:18:36 :::CIS officers/officials, employed therein, by way of biometrics, is .
made operational.
Let a copy of this order be sent by the Registrar General of this Court to the Chief Secretary to the Government of Himachal Pradesh, forthwith.
For compliance, list on 22.11.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
15.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:36 :::CIS
Rajneesh Paul vs. State of H.P. .
Ex. Pet. No. 41/202215.11.2022 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for respondents- State.
It is 2.00 P.M. Mr. Rakesh Verma, Section Officer, from the Directorate of Higher Education, Shimla, is present in person. He assures the Court that the issue in question shall be resolved by the next date of hearing. His statement is taken on record.
List on 6.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 15.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Kapil Dev vs. State of H.P. .
CWP No. 7515/202211.11.2022 Present: Mr. Sumit Raj Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Records produced by the respondents reveal that when the initial tender was received, the Principal Secretary (PW) made following observations:
"Why was the financial bid opened and the single tender received not cancelled and the tender not re- invited? If single tender would have been received after re-tendering, the justification given would have been relevant for consideration. Are there any separate guidelines in this regard for Smart City Projects?" "
The queries/observations as raised were thereafter responded to by the Engineer-in-Chief, HPPWD, as is evident from N-20 to 26.
We are not inclined to go into the question as to whether the queries raised by the Principal Secretary (PW) are in fact answered satisfactorily or not as that is a matter to be considered by the Government, but we are unable to accept the decision, as was eventually taken, that too, by cancelling so-called single bid received with a further direction to re-invite bids without assigning any reasons given the background that the queries, as raised on the earlier occasion, had been responded to by the Engineer-in-Chief, HPPWD.
::: Downloaded on - 20/07/2023 21:18:36 :::CISConsequently, the respondent-State is directed to .
re-examine the matter and take a decision within a period of one week from today.
List for consideration on 18.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Kapil Dev vs. State of H.P. .
CWP No. 7514/202211.11.2022 Present: Mr. Sumit Raj Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Records produced by the respondents reveal that when the initial tender was received, the Principal Secretary (PW) made following observations:
"N-170/Pt. 2 is related to periodic renewal. Regarding Pt. 3 of MoRTH; Why was the financial bid opened and the single tender received not cancelled and the tender not re-invited? If single tender would have been received even after re- tendering, the justification given would have been relevant for consideration. Are there any separate guidelines in this regard for Smart City Projects?"
The queries/observations as raised were thereafter responded to by the Engineer-in-Chief, HP PWD, as is evident from N-177 to 183.
We are not inclined to go into the question as to whether the queries raised by the Principal Secretary (PW) are in fact answered satisfactorily or not as that is a matter to be considered by the Government, but we are unable to accept the decision, as was eventually taken, that too, by cancelling so-called single bid received with a further direction to re-invite bids without assigning any reasons given the background that ::: Downloaded on - 20/07/2023 21:18:36 :::CIS the queries, as raised on the earlier occasion, had been .
responded to by the Engineer-in-Chief, HPPWD.
Consequently, the respondent-State is directed to re-examine the matter and take a decision within a period of one week from today.
List for consideration on 18.11.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
11.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:36 :::CIS
The Managing Director, BUCBL vs. Suresh Kumar .
CWP No. 7690/202211.11.2022 Present: Mr. Narender Sharma, Advocate, for the petitioner.
Mr. Nishant Khidtta, Advocate, for respondent No.1.
CWP No. 7690/2022 & CMP No. 15301/2022 Notice. Mr. Nishant Khidtta, Advocate, appears and waives service of notice on behalf of respondent No.1.
Issue notice to respondent No.2 returnable for 9.12.2022, on taking steps within two days. In the meanwhile, operation of the impugned award, dated 8.8.2022 (Annexure P-7) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS The Managing Director, BUCBL vs. Harish Thakur .
CWP No. 7689/202211.11.2022 Present: Mr. Narender Sharma, Advocate, for the petitioner.
Mr. Nishant Khidtta, Advocate, for respondent No.1.
CWP No. 7689/2022 & CMP No. 15298/2022 Notice. Mr. Nishant Khidtta, Advocate, appears and waives service of notice on behalf of respondent No.1.
Issue notice to respondent No.2 returnable for 9.12.2022, on taking steps within two days. In the meanwhile, operation of the impugned award, dated 8.8.2022 (Annexure P-7) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Abhinav Vs. State of H.P. .
CWP No. 7718/202211.11.2022 Present: Mr. Lovneesh Singh Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned Law Officer prays for and is granted two days' time to obtain instructions. List on 15.12.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
11.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:36 :::CIS
M/s Mountain Steels Private Ltd. Vs. HPSEBL .
CWP No. 2445/202011.11.2022 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Manik Sethi, Mr. Tejasvi Dogra & Mr. Harsh Kalta, Advocates, for the petitioner.
Mr. Vishal Thakur, Advocate, vice Mr. Vikrant Thakur, Advocate, for the respondents.
CMP No. 15738/2022Reply within two weeks. List on 25.11.2022. In the meanwhile, disconnection notice dated 15.10.2022 (Annexure A-3) to the extent of claiming demand charges is ordered to be stayed.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Raksha Pal Kaundal Vs. State of H.P. .
CWP No. 4465/202111.11.2022 Present: Mr. J. L. Bhardwaj, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Rajesh Kumar Parmar, Advocate, for respondents No. 6 to 10.
Learned counsel for respondents No. 6 to 10 prays for and is granted one week's time to place on record additional documents.
List on 18.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Dhani Ram Vs. HRTC a/w connected matters .
CWP No. 5179/2022 a/w CWP Nos. 1910/2021, 3312/2019 & 4557/2022 11.11.2022 Present: Mr. M.L. Sharma & Mr. S.P. Chatterji, Advocates, for the respective petitioners.
None for the respondents.
Reply not filed. The same be filed within four weeks. List on 9.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS The Bloom Education Society Vs. State of H.P. .
CWP No. 5746/202211.11.2022 Present: Mr. Ajay Kumar Dhiman, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the applicant.
r to As jointly prayed for, list on 14.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Satish Kumar Vs. State of H.P. .
CWP No. 7656/202211.11.2022 Present: Mr. Kush Sharma, Advocate, for the petitioner Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
On the request of learned counsel for the petitioner, list on 14.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Dinesh Kumar Vs. State of H.P. .
CWP No. 7721/202211.11.2022 Present: Mr. Hemant Bhardwaj, Advocate, vice Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G., for respondents- State.
Records produced would go to reveal that the petitioner himself is a beneficiary of D.O. note.
Confronted with this, learned vice counsel for the petitioner prays for and is granted two days' time to obtain instructions.
List on 14.11.2022, when records of the case be again produced before this Court.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Nisha Kumari Vs. Shiv Raj .
CMP (M) No. 691/202211.11.2022 Present: Mr. Rakesh Sharma, Advocate, for the applicant.
None for the respondent.
It is a third call, however the respondent, who was appearing in person on the previous date(s), has not put in appearance today. Therefore, this Court is left with no other option but to take up the instant application seeking condonation of delay of 25 days in filing of the appeal.
Despite opportunities, reply has not been filed.
Taking into consideration the averments made in this application coupled with the fact that the application has been filed through legal-aid counsel, we find sufficient cause having been carved out, which prevented the applicant from not filing the appeal within the prescribed period of limitation.
Consequently, the application is allowed and the delay of 25 days in filing of the appeal is condoned. Application stands disposed of.
FAO No. 2022 Be registered. Issue notice to the respondent returnable for 9.12.2022, on taking steps within two days.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Joginder Pal Vs. Nirmal Sharma .
FAO (FC) No. 55/202110.11.2022 Present: Ms. Suman Thakur, Advocate, for the appellant.
After hearing for sufficiently a long time, we feel that a sincere and earnest effort has to be made to try and resolve the issue amicably. In such circumstances, issue notice to the respondent for her personal appearance before this Court on 8.12.2022 to be served through Secretary, District Legal Services Authority, Hamirpur, who shall personally serve the respondent and inform her about requirement of her presence on the said date before this Court.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Shupa Ram Vs. State of H.P. .
Cr. A. No. 345/201910.11.2022 Present: Mr. L. N. Sharma, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
As jointly prayed for, list on 1.12.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
10.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:36 :::CIS
Sanjay Kumar vs. State of H.P. .
CWP No.5943/202210.11.2022 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Let entire records leading to issuance of Annexure R-4 be produced before this Court on the next date of hearing.
List on 17.11.2022. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Brij Mohan Sharma vs. State of H.P. .
CWP No. 6192/202210.11.2022 Present: Mr. George, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondent Nos. 1 & 2.
CMP No. 15184/2022Heard. Since documents accompanying the application are necessary for just and proper adjudication of the case, therefore, the same are ordered to be taken on record. Application stands disposed of.
CWP No. 6192/2022 & CMP No. 12399/2022 Leaving all questions of law open, notice.
Mr. Rajat Chauhan, learned Law Officer, appears and waives service of notice on behalf of respondents No. 1 and
2. Issue notice to respondent No.3 returnable for the next date of hearing, on taking steps within two days. Reply within four weeks.
List on 8.12.2022. In the meanwhile, the parties are directed to maintain status quo qua nature and possession of the disputed land, as existing as on the date.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Kesari Devi vs. State of H.P. .
LPA No. 62/201610.11.2022 Present: Mr. Manvinder Singh, Advocate, vice Mr. Tara Singh Chauhan, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned vice counsel for the appellant prays for and is granted an adjournment on the ground that the original counsel is indisposed.
List on 8.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Mamta Sharma vs. State of H.P. a/w connected matter .
CWPOA Nos. 2921/2020 & 2926/2020 10.11.2022 Present: Mr. Arvinder Arora, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned Deputy Advocate General prays for and is granted one week's further time to file reply to the amended petition(s).
rList on 17.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS State of H.P. vs. Karam Chand .
LPA No. 310/201210.11.2022 Present: Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the appellants.
Mr. Vinod Kumar Gupta, Advocate, for the respondents.
On the request of learned counsel for the respondents, list on 17.11.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
10.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:36 :::CIS
Jai Ram vs. State along with connected matters .
LPA No. 93/2015 a/w CWP Nos. 2106/2017 & 2274/2018 10.11.2022 Present: Mr. J. L. Bhardwaj, Advocate, for the appellant in LPA No. 93/2015 and Mr. Virender Thakur, Advocate, for the petitioners in both the writ petitions.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Sunil Mohan Goel, Advocate, for the respondent-Company.
Mr. Romesh Verma, Advocate, for the proposed respondent No.5 in both the writ petitions. rMr. Romesh Verma, Advocate, prays for and is granted two weeks' further time to file reply to the writ petition(s).
List on 1.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Commissioner of Income Tax vs. H.P.S.E.P.B. .
ITA Nos. 18/2016 & 56/2016 10.11.2022 Present: Mr. Vinay Kuthiala, Sr. Advocate with Ms. Vandana Kuthiala, Advocate, for the appellant(s).
Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for the respondent(s).
As jointly prayed for, list on 17.11.2022.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Kanta Devi vs. Financial Commissioner (Appeals) .
LPA No. 147/201610.11.2022 Present: Mr. Sunil Mohan Goel, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Ms. Kusum Chaudhary, Advocate, for respondent No.3.
On the request of learned counsel for respondent No.3, list on 1.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Chaman Sharma Vs. State of H.P. .
CWP No. 6425/20229.11.2022 Present: Ms. Shalini Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Heard for some time. Let records of the case regarding allocation of Open Air Cafeteria in Nature Park, Kasol, be produced on the next date of hearing.
List on 16.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 9.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Mohan Lal & ors. Vs. State of H.P. .
CWP No. 6453/20229.11.2022 Present: Mr. Ramesh Chand Sharma, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. S.R. Pandyar, Advocate, for respondent No.4. Mr. N. K. Tomar, Advocate, for respondents No. 5 to 9.
CMP No. 14712/2022Heard. Since proposed respondents No.5 to 9 are not only proper parties, but also necessary parties for adjudication of the instant writ petition, therefore, they are impleaded as such. The application stands disposed of.
CWP No. 6453/2022Reply on behalf of the newly added respondents be filed within one week. List on 16.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 9.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Jagdish Chand Vs. State of H.P. .
CWP No. 6602/20229.11.2022 Present: Mr. Prashant Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
On the request of learned counsel for the petitioner, list on 7.12.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
9.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:36 :::CIS
Rekha Devi & anr. Vs. State of H.P. .
CWP No. 6647/20229.11.2022 Present: Mr. Vinay Kuthiala, Sr. Advocate with Mr. Diwan Singh Negi, Advocate, for the petitioner.
Mr. Vishal Singh Thakur, Advocate, vice Mr. Vikrant Thakur, Advocate, for respondent Nos. 1 to 3.
Mr. Ajay Siphaiya, Advocate, for respondent No.4.
Learned vice counsel for respondents No. 1 to 3prays for and is granted an adjournment on the ground that the original counsel is out of station.
List on 14.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 9.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Kapil Dev Vs. State of H.P. .
CWP No. 7515/20229.11.2022 Present: Ms. Ritu Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned Deputy Advocate General has filed the reply in the open Court, which is taken on record.
Learned counsel for the petitioner prays for and is granted two days' time to go through the same.
List on 11.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 9.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Kapil Dev Vs. State of H.P. .
CWP No. 7514/20229.11.2022 Present: Ms. Ritu Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned Deputy Advocate General has filed the reply in the open Court, which is taken on record.
Learned counsel for the petitioner prays for and is granted two days' time to go through the same.
List on 11.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 9.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Himachal Pradesh Nirman Kamgar Sangh (Regd.) vs. State of H.P. .
CWP No. 7129/20229.11.2022 Present: Mr. Anshul Attri & Ms. Manju Dhatwalia, Advocates, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. J.S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Sanjeev Suri, Advocate, for respondent No.4.
List on 16.11.2022. Reply in the meanwhile.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
9.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:36 :::CIS
Anjana Thakur vs. State of H.P. .
CWP No. 7560/20229.11.2022 Present: Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents No. 1 & 2.
Learned counsel for the petitioner states that there is vacancy at Markandey as also Baagi, where the petitioner can conveniently be adjusted. This is a matter, which is required to be considered by the respondent-Department.
Since dasti notice issued for the service of respondent No.3 has been received back un-served, therefore, let fresh dasti notice be issued for her service returnable for 16.11.2022, on taking steps during the course of the day.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 9.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Harnam Singh vs. State of H.P. & ors.
.
CWP No. 3821/20213.11.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Athrav Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. J.S. Guleria, Bhupinder Thakur Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
On 20.10.2022, this Court passed the following order:-
"Para 4 of the affidavit filed on 2nd March, 2022 reads as under:-
"4. That as per annexure R-1, out of a total of 2097 no. of encroachments, 659 no. encroachments have been removed completely and 21 no. of encroachments have been removed partially. Out of remaining 1417 cases, 6 no. of cases are pending with Civil Judge Sr. Division(s), 3 no. of cases are pending with Civil Judge Jr. Division(s), 400 no. of cases are pending with SDM(s), 876 no. of cases are pending with Revenue authorities, 15 no. of cases are pending with the Hon'ble High Court, 5 no. are pending with Divisional Commissioners(s) concerned, and now 112 no. of cases are pending with Public Works Department."
Fresh affidavit has been filed today in the Court and para 4 thereof reads as under:-
"4. That as per annexure R-1, out of a total of 2097 no. of encroachments, 682 no. of encroachments have been removed completely and 21 no. of encroachments have been removed partially. Out of remaining 1394 cases, 6 no. of cases are pending with Civil Judge Sr. Division(s), 3 no. of cases are pending with Civil Judge Jr. Division(s). And now 377 no. of cases ::: Downloaded on - 20/07/2023 21:18:36 :::CIS are pending with SDM(s). 876 no. of cases are pending with Revenue authorities, 15 no. of .
cases are pending with the Hon'ble High Court, 5 no. of cases are pending with Divisional Commissioners (s) concerned and 112 no. of case are pending with Public Works Department."
It would be noticed from a bare perusal of the aforesaid affidavits that much progress has not been made by the Department with regard to eviction of the encroachers.
This is what prompted us to call for the personal presence of Mr. Ajay Gupta, Engineer-in-Chief, PWD, who has assured us that appropriate and prompt action shall be taken for evicting other encroachers. He further states that in few cases, more particularly, in Theog area where the eviction orders though have been passed against the encroachers, the encroachers have not been evicted solely because of lack of co-ordination and cooperation between the Departments, more particularly, the police and revenue authorities.
Mr. Gupta also points out that in more than 800 cases, where though the eviction orders have been passed, but eviction has not been carried out, as the revenue agencies are not co-operating for one reason or the other.
The details of all such kind of cases be also furnished so that appropriate orders in this regard can be passed. Another difficulty pointed out by Mr. Gupta is that the cases pending before the revenue authorities are not making much progress because the same are not being taken up promptly but after long lapse of time. Let the details of such cases be also furnished before the next date of hearing.
We have absolutely no doubt in our mind that in case the orders of eviction have attained finality, then the encroachers cannot squat on the land belonging to the Government even for a second. Therefore, the respondents are directed to file the list of all such cases ::: Downloaded on - 20/07/2023 21:18:36 :::CIS where the orders of evictions have attained finality and yet the encroachers are still squatting on the land in .
question within a period of one week.
Having examined the matter thoroughly, we are of the considered view that instead of repeatedly passing directions regarding the encroachments made on the Highways, the Highway authorities itself could plan to construct road side eateries and provide all other amenities, after all, the majority of the encroachments are for the purpose of making stalls/shops, Dhabas etc. These road side eateries could be leased/rented out. Apart-from the shops and other commercial establishments, the provisions of toilet etc. could also be made.
Mr. Ajay Gupta, has assured this Court that he would be taking up the matter with the Government. We expect the Government to be sensitive on this issue, after all, the State lacks or rather does not have any basic road side amenities, more particularly, the provisions of toilets on any of the Highways.
List on 3rd November, 2022. Personal presence of Mr. Ajay Gupta, Engineer-in-Chief, PWD is dispensed with for the time being."
2 In compliance to the aforesaid order, Engineer-in-
Chief, HPPWD has filed his affidavit, according to which, there are as many as 472 cases of encroachments -134 in Shimla, 240 in Mandi Zone and 98 in Hamirpur Zone- that have been detected by the respondent-Department on the acquired width and the encroachers have also been directed or ordered to remove the encroachment, however encroachers could not be evicted for want of demarcation by the revenue agency, details of such cases have been annexed as Annexure A-1 with the affidavit.
::: Downloaded on - 20/07/2023 21:18:36 :::CIS3 We really wonder why the respondent-department .
is waiting for the demarcation to be conducted when admittedly as per its own case, the encroachments have been made on the acquired width of the roads.
4 It is more than settled that all lands, which are not the property of any person or which are not vested in a local authority, belong to the Government. All unoccupied lands are the property of the government, unless any person can establish his right or title to any such land. This presumption available to the Government is not available to any person or individual. Establishing title/possession for a period exceeding twelve years may be adequate to establish title in a declaratory suit or any other proceeding against any individual. On the other hand, title/possession for a period exceeding thirty years will have to be established to succeed in a declaratory suit or any other proceeding for title against the Government. This follows from Article 112 of the Limitation Act, 1963, which prescribes a longer period of thirty years as limitation in regard to suits by Government as against the period of 12 years for suits by private individuals. The reason is obvious.
Government properties are spread over the entire State and it is not always possible for the Government to protect or safeguard its properties from encroachments.
5 The onus to prove title to unoccupied lands, belonging to the Government is on the private parties. Such lands are presumed to be Government land and weakness in Government's defence or absence of contest are not sufficient ::: Downloaded on - 20/07/2023 21:18:36 :::CIS to grant declaratory or injunctive decrees against the .
Government by relying upon one of the principles underlying pleadings, that the averments contained therein have not been denied or traversed are deemed to have been accepted or admitted. Similarly, the rights, entitlement and presumption of title is clearly in favour of the Government and has, therefore, to be distinguished from those of private parties.
6 Similar issue came up before the Hon'ble Supreme Court in R. Hanumaiah and another vs. Secretary to Government of Karnataka, Revenue Department and others (2010) 5 SCC 203. It is apt to reproduce the relevant observations, which read thus:-
"Nature of proof required in suits for declaration of title against the Government.
19. Suits for declaration of title against the government, though similar to suits for declaration of title against private individuals differ significantly in some aspects. The first difference is in regard to the presumption available in favour of the government. All lands which are not the property of any person or which are not vested in a local authority, belong to the government. All unoccupied lands are the property of the government, unless any person can establish his right or title to any such land. This presumption available to the government, is not available to any person or individual. The second difference is in regard to the period for which title and/or possession have to be established by a person suing for declaration of title. Establishing title/possession for a period exceeding twelve years may be adequate to establish title in a declaratory suit against any individual. On the other hand, title/possession for a period exceeding thirty years will have to be established to succeed in a declaratory suit ::: Downloaded on - 20/07/2023 21:18:36 :::CIS for title against government. This follows from Article 112 of Limitation Act, 1963, which prescribes a longer .
period of thirty years as limitation in regard to suits by government as against the period of 12 years for suits by private individuals. The reason is obvious.
Government properties are spread over the entire state and it is not always possible for the government to protect or safeguard its properties from encroachments. Many a time, its own officers who are expected to protect its properties and maintain proper records, either due to negligence or collusion, create entries in records to help private parties, to lay claim of ownership or possession against the government. Any loss of government property is ultimately the loss to the community. Courts owe a duty to be vigilant to ensure that public property is not converted into private property by unscrupulous elements.
20. Many civil courts deal with suits for declaration of title and injunction against government, in a casual manner, ignoring or overlooking the special features relating to government properties. Instances of such suits against government being routinely decreed, either ex parte or for want of proper contest, merely acting upon the oral assertions of plaintiffs or stray revenue entries are common. Whether the government contests the suit or not, before a suit for declaration of title against a government is decreed, the plaintiff should establish, either his title by producing the title deeds which satisfactorily trace title for a minimum period of thirty years prior to the date of the suit (except where title is claimed with reference to a grant or transfer by the government or a statutory development authority), or by establishing adverse possession for a period of more than thirty years. In such suits, courts cannot, ignoring the presumptions available in favour of the government, grant declaratory or injunctive decrees against the government by relying upon one of the principles underlying pleadings that plaint averments which are ::: Downloaded on - 20/07/2023 21:18:36 :::CIS not denied or traversed are deemed to have been accepted or admitted.
.
21. A court should necessarily seek an answer to the following question, before it grants a decree declaring title against the government : whether the plaintiff has produced title deeds tracing the title for a period of more than thirty years; or whether the plaintiff has established his adverse possession to the knowledge of the government for a period of more than thirty years, so as to convert his possession into title. Incidental to that question, the court should also find out whether the plaintiff is recorded to be the owner or holder or occupant of the property in the revenue records or municipal records, for more than thirty years, and what is the nature of possession claimed by the plaintiff, if he is in possession - authorized or unauthorized; permissive; casual and occasional; furtive and clandestine; open, continuous and hostile; deemed or implied (following a title).
22. Mere temporary use or occupation without the animus to claim ownership or mere use at sufferance will not be sufficient to create any right adverse to the Government. In order to oust or defeat the title of the government, a claimant has to establish a clear title which is superior to or better than the title of the government or establish perfection of title by adverse possession for a period of more than thirty years with the knowledge of the government. To claim adverse possession, the possession of the claimant must be actual, open and visible, hostile to the owner (and therefore necessarily with the knowledge of the owner) and continued during the entire period necessary to create a bar under the law of limitation. In short, it should be adequate in continuity, publicity and in extent. Mere vague or doubtful assertions that the claimant has been in adverse possession will not be sufficient. Unexplained stray or sporadic entries for a year or for a few years will not be sufficient and should be ignored.::: Downloaded on - 20/07/2023 21:18:36 :::CIS
23. As noticed above, many a time it is possible for a private citizen to get his name entered as the occupant of .
government land, with the help of collusive government servants. Only entries based on appropriate documents like grants, title deeds etc. or based upon actual verification of physical possession by an authority authorized to recognize such possession and make appropriate entries can be used against the government. By its very nature, a claim based on adverse possession requires clear and categorical pleadings and evidence, much more so, if it is against the government. Be that as it may."
7 Similar reiteration of law can be found in one of the latest judgments of the Hon'ble Supreme Court in State of A.P. vs. A.P. State Wakf Board, 2022 SCALE 321.
8 Even otherwise, this aspect of the matter has already been considered by a division bench of this Court, in a judgment, authored by one of us (Justice Tarlok Singh Chauhan) in case titled Pancham Chand vs. The State of H.P. & anr., 2016 (4) ILR (HP) 1715, wherein it proceeded to observe as under:-
11. As regards, the grievance of the petitioner regarding demarcation, suffice it to say that if, at all, the petitioner was serious about the same not being conducted in accordance with law, then nothing prevented him from filing an application before the Collector or the appellate authority or even before this Court for getting the land demarcated in accordance with law. Having failed to do so, the petitioner cannot now turn around and question the same.
12. The Court is dealing with public property and wherein the public has interest and it is more than settled that private interest must yield to public interest.::: Downloaded on - 20/07/2023 21:18:36 :::CIS
13. It has to be remembered that the right and title of the State cannot be permitted to be destroyed so as to give .
an upper hand to the encroachers, unauthorized occupants or land grabbers as held by the Hon'ble Supreme Court in Mandal Revenue Officer vs. Goundla Venkaiah and another (2010)2 SCC 461 wherein it was held as under:-
47. In this context, it is necessary to remember that it is well neigh impossible for the State and its instrumentalities including the local authorities to keep every day vigilance/watch over vast tracts of open land owned by them or of which they are the public trustees.
No amount of vigil can stop encroachments and unauthorised occupation of public land by unscrupulous elements, who act like vultures to grab such land, raise illegal constructions and, at times, succeeded in manipulating the State apparatus for getting their occupation/possession and construction regularized. It is our considered view that where an encroacher, illegal occupant or land grabber of public property raises a plea that he has perfected title by adverse possession, the Court is duty bound to act with greater seriousness, care and circumspection. Any laxity in this regard may result in destruction of right/title of the State to immovable property and give upper hand to the encroachers, unauthorized occupants or land grabbers.
48. In State of Rajasthan v. Harphool Singh (Dead) through Lrs. 2000 (5) SCC 652, this Court considered the question whether the respondents had acquired title by adverse possession over the suit land situated at Nohar- Bhadra Road at Nohar within the State of Rajasthan. The suit filed by the respondent against his threatened dispossession was decreed by the trial Court with the finding that he had acquired title by adverse possession. The first and second appeals preferred by the State Government were dismissed by the lower appellate Court and the High Court respectively. This Court reversed the judgments and decrees of the courts below as also of the High Court and held that the plaintiff-
::: Downloaded on - 20/07/2023 21:18:36 :::CISrespondent could not substantiate his claim of perfection of title by adverse possession. Some of the observations .
made on the issue of acquisition of title by adverse possession which have bearing on this case are extracted below:-
"12. So far as the question of perfection of title by adverse possession and that too in respect of public property is concerned, the question requires to be considered more seriously and effectively for the reason that it ultimately involves destruction of right/title of the State to immovable property and conferring upon a third- party encroacher title where he had none. The decision in P. Lakshmi Reddy v. L. Lakshmi Reddy adverted to the ordinary classical requirement -- that it should be nec vi, nec clam, nec precario -- that is the possession required must be adequate in continuity, in publicity and in extent to show that it is possession adverse to the competitor. It was also observed therein that whatever may be the animus or intention of a person wanting to acquire title by adverse possession, his adverse possession cannot commence until he obtains actual possession with the required animus."
49. A somewhat similar view was expressed in A.A. Gopalakrishnan v. Cochin Devaswom Board 2007 (7) SCC 482. While adverting to the need for protecting the properties of deities, temples and Devaswom Boards, the Court observed as under:-
"The properties of deities, temples and Devaswom Boards, require to be protected and safeguarded by their trustees/archakas/shebaits/employees. Instances are many where persons entrusted with the duty of managing and safeguarding the properties of temples, deities and Devaswom Boards have usurped and misappropriated such properties by setting up false claims of ownership or tenancy, or adverse possession. This is possible only with the passive or active collusion of the authorities concerned. Such acts of "fences eating the crops" should be dealt with sternly. The Government, members or trustees of boards/trusts, and devotees ::: Downloaded on - 20/07/2023 21:18:36 :::CIS should be vigilant to prevent any such usurpation or encroachment. It is also the duty of courts to protect and .
safeguard the properties of religious and charitable institutions from wrongful claims or misappropriation."
14. As observed earlier, the petitioners are rank encroachers and after making large scale encroachments have turned the litigation into fruitful industry, by succeeding in protecting their illegal possession and reaping the usufruct out of the land, which as per their own admission comprises of apple orchard. This illegal possession cannot be permitted to continue. Therefore, it is the duty of the court to see that rsuch wrongdoers are discouraged at every stage and even if they have succeeded in prolonging the litigation, then they must suffer the costs of all these years and also bear the expenses of such unwanted and otherwise avoidable litigation.
9 In view of the aforesaid exposition of law, the onus is upon the encroacher(s), to either prove his/her entitlement or title by adverse possession and having failed to do so, encroacher(s) is/are liable to be evicted and such eviction cannot be stalled only for want of demarcation.
10 In the given facts and circumstances, the respondent-Department is directed to remove the encroachment(s), details whereof are mentioned in Annexures appended with the affidavit, within four weeks and the Deputy Commissioner(s) as also Superintendent(s) of Police of the concerned District(s) are directed to render all necessary help including adequate police help at the time of removal of encroachments.
::: Downloaded on - 20/07/2023 21:18:36 :::CIS11 As regards developing the wayside .
amenities/toilets etc. on the highways, this issue will be taken up for consideration on the next date of hearing, when fresh compliance report be filed by respondent No.2.
12 List on 1.12.2022.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
r Judge
3.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:36 :::CIS
Renu vs. State of H.P.
.
CWP No. 7081/2022
1.11.2022 Present: Mr. Devender K. Sharma, Advocate, for the
petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No.1 to 3.
Respondent No.4 is present in person.
Learned counsel for the petitioner states that the petitioner can conveniently be accommodated at the given station as respondent No.4 now stands promoted and transferred to Civil Hospital Ner Chowk.
Confronted with this, learned Deputy Advocate General prays for and is granted two days' time to obtain instructions.
List on 4.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Anil Kumar vs. State of H.P. .
CWP No. 7082/20221.11.2022 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondent No.1.
Respondent No.2 stands served, however there is no appearance on his behalf.
Records have not been produced. The same be produced on the next date of hearing.
List on 14.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Batt Educational Society vs. State of H.P. .
CWP No. 2182/20221.11.2022 Present: Mr. B. C. Negi, Sr. Advocate, with Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G., for the respondent-State.
Mr. Surender Verma, Advocate, for respondent No.4.
Mr. Sanjeev K. Suri, Advocate, for the applicant/proposed respondent.
CMP No. 14449/2022Reply, as prayed for, be filed within one week.
List on 9.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.11.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Ramesh Chand vs. HRTC & anr.
.
CWP No. 1937/20221.11.2022 Present: Mr. Kiran Negi, Advocate, vice Mr. Anubhav Chopra, Advocate, for the petitioner.
Mr. Ajay K. Chauhan, Advocate, for the respondents.
On the request of learned vice counsel for the petitioner, list on 15.11.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
1.11.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:36 :::CIS
Pyare Lal vs. State of H.P. a/w connected matters .
CWP No. 5657/2022, a/w CWP Nos. 5659, 5660, 5691, 5692, 5693, 5694, 5759, 5760, 5761, 5763, 5764, 5829, 5839, 6142, 6143, 7528 & 7529/2022 31.10.2022 Present: Mr. Rajesh Kumar & Mr. Vishal Verma, Advocates, for the petitioner(s).
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents.
Leaving all questions of law open, including the question as to whether the petitioners are fence-sitters, issue notice.
Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted four weeks' time to file reply.
List along with CWP No. 2157/2022 on 28.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Dev Raj vs. State of H.P. a/w connected matters .
Ex. Pet. Nos. 42, 43, 47/2019, 199, 201, 207/2021 & 20/2022 31.10.2022 Present: Ms. Babita, Advocate, vice Mr. A. K. Gupta, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents- State.
Mr. Amit Singh Chandel & Mr. H. S. Rangra, Advocates, for the respective respondents.
On the request of Mr. Amit Singh Chandel, Advocate, list on 2.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Joginder Chauhan vs. State of H.P. .
Ex. Pet. No. 457/202131.10.2022 Present: Mr. Parvesh Negi, Advocate, vice Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents- State.
Ms. Reeta Thakur, Advocate, for respondent No.3.
Learned counsel for respondent No.3 has placed on record office order, dated 20.9.2022, which, prima facie, go to indicate that the judgment in question, in principle, has been complied with, however the same is conspicuously silent with regard to interest payable to the petitioner on account of delayed payment.
Learned counsel for respondent No.3 prays for and is granted two weeks' time to seek instructions/make the payment.
List on 14.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS M/s Isotech Electrical & Civil Project (P) Ltd. vs. Sturdy Industries Ltd.
.
OSA No. 5/201631.10.2022 Present: Mr. Vijay Chaudhary, Advocate, for the appellants.
None for the respondent.
Arguments in this case were heard and thereafter judgment was reserved on 22.9.2022. However, it appears that the registry has been totally oblivious while listing the case before this Bench in view of the order already passed on 12.7.2016, whereby one of us (Justice Tarlok Singh Chauhan) has recused to hear this case.
In the given circumstances, let registry place the instant case before an appropriate bench after obtaining necessary orders from Hon'ble the Chief Justice.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Rajesh Kumar vs. State of H.P. .
CWP No. 5425/202231.10.2022 Present: Ms. Babita, Advocate, vice Mr. A. K. Gupta, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents- State.
Learned Deputy Advocate General has placed on record instructions, dated 21.10.2022. Having gone through the same, we deem it appropriate to adjourn hearing of this case by four weeks so as to enable the respondents-State to fully comply with the judgment in question.
List on 28.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS State of H.P. vs. Dev Raj & ors.
.
LPA No. 77/202231.10.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the appellants.
None for the respondents.
CMP No. 11767/2022No ground for early hearing of the appeal is made out. Accordingly, the instant application is dismissed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Union of India vs. M/s Satya Metals .
LPA No. 4079/201327.10.2022 Present: Mr. Vijay Arora, Advocate, for the appellants.
Mr. Naveen Mallick & Mr. Vishal Mohan, Advocates, for respondents No. 1 & 2. Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans, Addl. A.G., Mr. J. S. Guleria, Mr. Bhupinder Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Arguments heard. Judgment reserved.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Jatinder Pal Dutt vs. State of H.P. .
CWP No. 2406/202221.10.2022 Present: Mr. Bhuvnesh Sharma & Mr. Ramakant Sharma, Advocates, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Mukul Sood, Advocate, for respondents No.4 & 5.
Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for respondents No.6 & 7.
r CMP No. 10858/2022Since proposed respondent No.7 is not only a proper party, but also a necessary party for adjudication of the writ petition, therefore, it is impleaded as such. The application stands disposed of.
CWP No. 2406/2022Respondents No. 1 to 3 and newly added respondent are directed to file their reply within three weeks.
List on 11.11.2022. In the meanwhile, let a joint meeting of the petitioner and representatives of the respondent-trust be held under the chairmanship of the Chairman of the Temple Trust so as to resolve all pending issues.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Kamla Devi vs. State of H.P. .
CWP No. 4031/202221.10.2022 Present: Mr. Arsh Rattan, Advocate, vice Mr. Mandeep Chandel, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Admit.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
21.10.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:36 :::CIS
CWP No. 4505/2022
21.10.2022 Present: Mr. Arsh Rattan, Advocate, for the petitioner.
Mr. Shreya Chauhan, Advocate, for respondent-
NHAI.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Reply, as prayed for, be filed within four weeks.
List on 18.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Nirmala Devi vs. State of H.P. .
CWP Nos. 6691/2022 & 7039/2022 21.10.2022 Present: Mr. K. B. Khajuria, Advocate, for the petitioner in CWP No. 6691/2022 and for respondent No. 4 in CWP No. 7039/2022.
Mr. Hemant, Advocate, vice Mr. Arun Sehgal, Advocate, for the petitioner in CWP No. 7039/2022 and for respondent No.4 in CWP No. 6691/2022. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Pleadings in both the cases be completed within three weeks. List on 18.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Sunita Devi vs. State of H.P. .
CWP No. 6866/202221.10.2022 Present: Mr. Naresh K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned Deputy Advocate General prays for and is granted one week's further time to file reply.
List on 4.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:36 :::CIS Sunita Gupta vs. State of H.P. .
CWP No. 7028/202221.10.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. K. B. Khajuria, Advocate, for respondent No.3.
Reply be filed within one week.
List on 31.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Dhram Singh vs. State of H.P. .
CWP No. 5092/2022 & 6670/2022 20.10.2022 Present: Mr. Mehar Chand Verma, Mr. Bhim Raj Sharma & Mr. Vinay Mehta, Advocates, for the respective petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Anil God, Advocate, for the respondent-M.C. Learned counsel for the petitioners pray for and are granted two weeks' time to place on record additional documents.
List on 3.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Brij Mohan Sharma vs. State of H.P. .
CWP No. 6192/202220.10.2022 Present: Mr. George, Advocate, for the petitioner.
Learned counsel for the petitioner prays for and is granted two weeks' time to place on record additional documents.
List on 3.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Sanjay Kumar vs. State of H.P. .
CWP No. 6851/202220.10.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned Deputy Advocate General has placed on record instructions, dated 19.10.2022. The Inspector General of Police (Southern Range) Shimla is directed to convene meeting of the District Recruitment Committee online; take a decision qua the petitioner within one week and place the same for perusal of the Court on the next date of hearing.
List on 27.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Sudesh Kumar vs. State of H.P. .
CWP No. 6918/202220.10.2022 Present: Mr. L. N. Sharma, Advocate, vice Mr. Shailja Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Surinder Saklani, Advocate, for respondent No.4.
Learned vice counsel for the petitioner states that there is vacancy at GSSS Kathalag, where the petitioner can conveniently be adjusted. Let respondent-State obtain instructions to this effect.
List on 27.10.2022, when all the D.O. notes, mentioned in the previous order, be made available for perusal of the Court.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Priyanka Kapil vs. State of H.P. .
CWP No. 7118/202220.10.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for respondent No.5.
Learned counsel for the petitioner has placed on record information received under Right to Information Act, 2005.
Learned counsel for respondent No.5 states that the petitioner herself is beneficiary of political patronage as she has obtained D.O. note(s) regarding not to disturb her for five years.
Respondent-State is directed to produce record relating to D.O. No. 447428, dated 23.9.2022 and personal file of the petitioner on the next date of hearing.
List on 27.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Gurcharan Singh vs. HPSEBL .
Ex. Pet. No. 420/202118.10.2022 Present: Mr. M.L. Sharma, Advocate, for the petitioner.
Mr. Anil God, Advocate, for the respondents.
CMP No. 14437/2022The application, as prayed for, is allowed. The execution petition is restored to its original number and position.
Ex. Pet. No. 420/2021Learned counsel for the respondents prays for and is granted two weeks' time to fully comply with the judgment in question.
List on 15.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Aman Anand vs. State of H.P. .
CWP No. 6500/202218.10.2022 Present: Mr. Dalilp K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
On the request of learned Deputy Advocate General, list on 6.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Vipin Kumar vs. State of H.P. & ors.
.
CWP No. 6465/202218.10.2022 Present: Mr. Sat Parkash, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents.
Learned Deputy Advocate General states that there is no vacancy at the stations opted by the petitioner on account of short stay of the incumbents posted there.
Confronted with this, learned counsel for the petitioner states that there is vacancy at GSSS Garan, District Kangra and GSSS Raja-Ka-Talab, District Kangra, where the petitioner can conveniently be transferred and posted.
Learned Deputy Advocate General prays for and is granted time to obtain instructions and if there is vacancy, as stated by the petitioner, then he be transferred and posted to any one of the aforesaid stations before the next date of hearing.
List on 1.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS .
::: Downloaded on - 20/07/2023 21:18:37 :::CISMohan Lal vs. State of H.P. & ors.
.
CWP No. 6622/202218.10.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate, with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Mukesh Sharma, Advocate, for respondent No.4.
Learned counsel for respondent No.4 prays for and is granted four weeks' time to file reply.
List on 22.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Sunil Dutt Sharma vs. HPFC .
Ex. Pet. No. 167/202218.10.2022 Present: Mr. Rupinder Singh Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for respondent No.3.
Learned counsel for respondent No.3 is directed to supply detailed decision taken on the application filed by the petitioner for one time settlement during the course of the day.
Further steps, if any, be taken by the petitioner within two weeks.
List on 15.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Kushal Chand vs. State of H.P. .
CWP No. 3397/202218.10.2022 Present: Mr. Vir Bahadur Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
On the request of learned Deputy Advocate General, list on 19.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Jeet Kaur Sharma vs. State of H.P. & ors.
.
CWP No. 4556/202218.10.2022 Present: Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Since the order in question stands complied with, as is evident from the office order, dated 15.7.2022, placed on record by the learned Deputy Advocate General, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Ram Lal vs. State of H.P. .
CWP No. 4772/202218.10.2022 Present: Mr. Mukul Sood, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
On the request of learned Deputy Advocate General, list on 1.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Mudita Bhardwaj vs. State of H.P. .
CWP No. 4773/202218.10.2022 Present: Mr. Mukul Sood, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
On the request of learned Deputy Advocate General, list on 1.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Karnail Singh vs. State of H.P. .
CWP No. 5094/202218.10.2022 Present: Mr. Shivom Vashista, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned Deputy Advocate General has placed on record communication, dated 17.10.2022.
Having gone through the same, we deem it appropriate to grant four weeks' further time to the respondents-State to comply with the order in question.
List on 22.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Hem Raj vs. State of H.P. .
CWP No. 5518/202218.10.2022 Present: Mr. Abhishek Thakur, Advocate, vice Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondent-State.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Pritam Singh vs. State of H.P. .
CWP No. 6708/202218.10.2022 Present: Mr. Piyush, Advocate, vice Mr. Onkar Jairath, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondent-State.
Admit. List along with CWP No. 4370/2020.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Shiv Lal vs. State of H.P. .
CWP No. 6535/202218.10.2022 Present: Mr. Piyush, Advocate, vice Mr. Onkar Jairath, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondent-State.
One the request of learned vice counsel for the petitioners, list on 21.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS .
::: Downloaded on - 20/07/2023 21:18:37 :::CISAnil Kumar vs. State of H.P. .
CWP No. 6707/202218.10.2022 Present: Mr. Piyush, Advocate, vice Mr. Onkar Jairath, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondent-State.
Admit. List along with CWP No. 4370/2020.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Suresh Kumar vs. HPBSE .
CWP No. 6711/202218.10.2022 Present: Mr. Piyush, Advocate, vice Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. V. B. Verma, Advocate, for the respondent.
Admit. List along with CWP No. 4370/2020.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Manoj Kumar vs. State of H.P. .
CWP No. 5622/202218.10.2022 Present: Mr. Hemant Bhardwaj, Advocate, vice Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondent-State.
Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for respondent No.3.
Learned Deputy Advocate General states that there is no vacancy at the stations opted by respondent No.3.
Learned counsel for respondent No.3 points out that there is vacancy at GSSS Amb, Una, where respondent No.3 can conveniently be transferred, and in fact has placed on record an office order dated 15.10.2022, which goes to show that there is indeed a vacancy at GSSS Amb, Una, as incumbent posted there has been promoted.
In the given facts and circumstances of the case, we direct respondent No.2 to transfer and post respondent No.3 at GSSS Amb, Una and report compliance on the next date of hearing.
List on 27.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 18.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Kamlesh Kumari vs. State of H.P. .
CWP No. 6635/202217.10.2022 Present: Mr. Vijay Bir Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
Leaving all questions of law open, admit.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
17.10.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
Garib Dass vs. State of H.P. .
CWP No. 6637/202217.10.2022 Present: Mr. Sandeep Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 4.
Leaving all questions of law open, admit.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
17.10.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
Mehar Singh & anr. vs. State of H.P. .
CWP No. 6642/202217.10.2022 Present: Mr. Virender Thakur, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
Leaving all questions of law open, admit.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
17.10.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
Jai Ram vs. State of H.P.
.
CWP No. 6670/2022
17.10.2022 Present: Mr. Vinay Mehta, Advocate, for the petitioner.
List on 20.10.2022.
(Tarlok Singh Chauhan)
Judge
17.10.2022
(pankaj)
r to (Virender Singh)
Judge
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
Narender Kumar vs. State of H.P. .
CWP No. 7261/202217.10.2022 Present: Ms. Kusum Chaudhary, Advocate, vice Mr. Gurinder Singh Parmar, Advocate, for the petitioner.
Learned vice counsel for the petitioner prays for and is granted an adjournment on the ground that there has been bereavement in the family of original counsel.
List on 14.11.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
17.10.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
Rohit Negi vs. State of H.P. .
CWP No. 7266/202217.10.2022 Present: Mr. Vinay Mehta, Advocate, for the petitioner.
List on 18.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Sita Sharma vs. State of H.P. .
CWP No. 7267/202217.10.2022 Present: Mr. Daleep S. Kaith, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 & 2.
CWP No. 7267/2022 & CMP No. 14521/2022 Notice is confined to respondents No. 1 and 2 at this stage. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No.1 and 2.
List on 20.10.2022 when records of the transfer be produced. Till then, the petitioner shall not be compelled to join at the transferred station.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Nathu Ram vs. State of H.P. .
CWP No. 7269/202217.10.2022 Present: Mr. Varun Chandel, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
CWP No. 7269/2022 & CMP No. 14523/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O/U.O. note No.456851, dated 11.10.2022. In such circumstances, notice is confined to respondents No. 1 to 4 at this stage.
Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No.1 to 3. Issue dasti notice to respondent No.4 returnable for 31.10.2022, on taking steps during the course of the day. Since respondent No.4 has joined the transferred station, therefore, the official respondents shall not resort to take any coercive action so as to compel the petitioner to join at the transferred station.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS State of H.P. vs. HPPWD Electrical Class III Employees Association .
LPA No. 21/2015 a/w LPA Nos. 22, 23/2015 15.10.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for appellants-State.
Mr. Deepak Kaushal, Advocate, for respondent in LPA No. 21/2015.
Mr. Surinder Sharma, Advocate, for respondent(s) in LPA No. 22, 23/2015.
Learned Additional Advocate General prays for and is granted an adjournment on the ground that his file is misplaced.
List on 3.11.2022.
::: Downloaded on - 20/07/2023 21:18:37 :::CIS LPA No. 207/201615.10.2022 Present: Mr. Rajesh Verma, Advocate, for the appellant.
. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State. Mr. Tek Chand Sharma, Advocate, for respondent No.5.
As jointly prayed for, list on 23.11.2022.
.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
15.10.2022
(pankaj)
.
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
Mukesh Kumar vs. State of H.P. .
Cr. A. No. 321/202115.10.2022 Present: Mr. Jagan Nath, Advocate, for the appellant.
. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
As jointly prayed for, list on 19.10.2022.
.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
15.10.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
State of H.P. vs. Harbans Singh @ Sanju .
Cr. A. No. 77/202214.10.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the appellant.
Mr. Rajesh Mandhotra, Advocate, for respondents No. 1 to 3 & 5.
Mr. Goldy Kumar, Advocate, for respondent No.4.
Mr.Harmohan Thakur, Advocate, vice Mr. Navlesh Verma, Advocate, for respondent No.6.
Surety of respondent No.5 has died. Mr. Rajesh Mandhotra, Advocate, states that respondent No.5 could not furnish bail bonds as he has been suffering from Dengue and henceforth he would be appearing on behalf of respondent No.5.
Respondent No.5 is directed to furnish bail bonds in terms of order dated 11.4.2022 to the satisfaction of the learned trial court and appear before the Court personally on the next date of hearing.
List on 11.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 14.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Sammar Chauhan vs. HRTC a/w connected matters .
CWP No. 4352 of 2020 a/w CWPs No. 6258/2020, 1529, 1533, 1535, 1615, 1638, 1676, 1832, 2027, 2030, 2031, 2032, 2033, 2836, 2837, 2950, 3136, 3232, 3237, 3240, 3251, 3286, 3287, 3400, 3419, 3426, 3445, 3512, 3551, 3596, 3759, 3597, 4047, 4048, 4049, 4075, 4076, 4155, 4160, 4310, 4233, 4483,4499, 4699, 4765, 4766, 4767, 4768, 4769, 4770, 4771, 4772, 4778, 4779, 4798, 4844, 4849, 4904, 4905, 4906, 4907, 4908, 4917, 4953, 4985, 5000, 5001, 5002, 5022, 5039, 5088, 5089, 5137, 5173, 5174, 5275, 5276, 5277, 5278, 5652, 6087, 6088, 6171, 6202, 6205 to 6212, 6215, 6218 to 6220, 6251, 6252, 6331, 6332, 6355, 6392, 6398, 6406, 6407, 6413, 6422, 6428, 6444, 6563, 6600, 6610, 6611, 6619, 6620, 6655, 6656, 6658, 6710, 6753, 6755, 6756, 6757, 6758, 6759, 6760, 6761, 6762, 6763, 6795, 6806, 6807, 6808, 6809, 6942, 7028, 7035, 7068, 7129, 7130, 7131, 7132, 7148, 7201, 7215, 7252, 7271, 7272, 7414, 7415, 7447, 7448, 7449, 7450, 7451, 7499, 7587, 7645, 7646, 7807, 7808, 7809, 7851, 8098, 8104 of 2021, 169, 2477/2022, Ex. Petitions No. 100, 162, 164, 165, 168, 196, 208, 215, 217, 221, 230, 250, 254, 259, 260, 263, 265, 267, 283, 289, 290, 291, 292, 296, 297, 299, 304, 309, 310, 344, 346,, 347, 348, 349, 352, 357, 363, 365, 374, 376, 377, 378, 380, 382, 383, 384, 390, 391, 392, 397, 398, 399, 400, 403, 417, 418, 419, 430, 433, 434, 435, 436, 437, 439, 440 and 444 of 2021, Ex. Pet. Nos. 20, 170, 171, 173, 174, 175, 176, 177, 178, 179, 195, 196, 197, 202, 215 & 246/2022 14.10.2022 Present: Mr. H. R. Bhardwaj, Mr. Peeyush Verma, Mr. S. P. Chaterjee, Mr. Rakesh Kumar, Mr. Anil Kumar, Mr. Shivendera Singh, Mr. M. L. Sharma, Mr. P.P. Chauhan, Mr. O. P. Goel, Mr. Ashishh Verma, Mr. Sanjeev K. Suri, Mr. Varun Thakur, Mr. Varun Chandel, Mr. Rakesh Kumar dogra, Mr. Lokender Thakur, Mr. Inderjeet Singh Narwal, Mr. K. C. Sankhyan, Mr. G. R. Palsra, Mr. Hemant Thakur, Mr. Vijay Chaudharty,, Mr. Mandeep Chandel, Mr. Anubhav Chopra, Mr. Vishwa Bhushan, Mr. Deveder K. Sharma, Mr. Y P S Dhaulta, Mr. Onkar Jairath, Mr. Sudhanshu Jamwal, Mr. Pawan Gautam, Mr. H. S. Rangra,, Mr. Jai Krishan, Mr. Sat Prakash, Mr. C. N. Singh, r. Ajay Singh Kashyap, Mr. Ravinder Singh, Mr. Rajesh Verma, Mr. Inder Sharma, Mr. L. N. Sharma, Mr. Bhupinder Singh Thakur, Mr. Pawan K. Sharma, Mr. R. S. Gautam, Mr. Raj Negi and Mr. Rishi Tandon, Advocates, for the respective petitioners. Mr. V. B. Verma, Mr. Shyam Singh Chauhan, Mr. Ajay Chauhan, Ms. Shubh Mahajan, Mr. Vikas ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Rajput, Ms. Reeta Thakur, & Mr. Ajeet Saklani, Advocates, for the respective respondents.
.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G.,Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the appellant.
Ex. Pet. Nos. 170, 171, 173, 174, 175, 176, 177, 178, 179, 195, 196, 197, 202, 215 & 246/2022 De-tagged.
CWP Nos. 4352/2020, 6753, 6755, 6756, 6757, 6758, 6759, 6760, 6761, 6762, 6763, 6806, 6807, 6808, 6809, 6942 & 7215/2021. All these cases relate to kith and kin policy. Since identical matters have already been listed for 20.3.2023, therefore, these matters are de-tagged and ordered to be listed on the said date.
CWPs No. 6258/2020, 1529, 1533, 1535, 1615, 1638, 1676, 1832, 2027, 2030, 2031, 2032, 2033, 2836, 2837, 2950, 3136, 3232, 3237, 3240, 3251, 3286, 3287, 3400, 3419, 3426, 3445, 3512, 3551, 3596, 3759, 3597, 4047, 4048, 4049, 4075, 4076, 4155, 4160, 4310, 4233, 4483,4499, 4699, 4765, 4766, 4767, 4768, 4769, 4770, 4771, 4772, 4778, 4779, 4798, 4844, 4849, 4904, 4905, 4906, 4907, 4908, 4917, 4953, 4985, 5000, 5001, 5002, 5022, 5039, 5088, 5089, 5137, 5173, 5174, 5275, 5276, 5277, 5278, 5652, 6087, 6088, 6171, 6202, 6205 to 6212, 6215, 6218 to 6220, 6251, 6252, 6331, 6332, 6355, 6392, 6398, 6406, 6407, 6413, 6422, 6428, 6444, 6563, 6600, 6610, 6611, 6619, 6620, 6655, 6656, 6658, 6710, 6795, 7028, 7035, 7068, 7129, 7130, 7131, 7132, 7148, 7201, 7252, 7271, 7272, 7414, 7415, 7447, 7448, 7449, 7450, 7451, 7499, 7587, 7645, 7646, 7807, 7808, 7809, 7851, 8098, 8104 of 2021, 169, 2477/2022, Ex. Petitions No. 100, 162, 164, 165, 168, 196, 208, 215, 217, 221, 230, 250, 254, 259, 260, 263, 265, 267, 283, 289, 290, 291, 292, 296, 297, 299, 304, 309, 310, 344, 346,, 347, 348, 349, 352, 357, 363, 365, 374, 376, 377, 378, 380, 382, 383, 384, 390,391, 392, 397, 398, 399, 400, 403, 417, 418, 419, 430, 433, 434, 435, 436, 437, 439, 440 444 / 2021 & 20/2022 ::: Downloaded on - 20/07/2023 21:18:37 :::CIS On 25.8.2022, this Court passed the following .
order:
"Learned counsel(s) for the HRTC in all these cases have filed a tabulated statement which goes to indicate that in majority of the cases, the outstanding amount has been paid either in partial or completely. In the facts and circumstances of the case, we deem it appropriate to adjourn the hearing in these matters by four weeks so as to afford another opportunity to the HRTC to pay the due and admissible amount to the respective petitioner(s).
rList on 13th October, 2022 along with CWP No. 2477 of 2022."
In compliance to the aforesaid order, the respondent-Corporation has filed tabulated statement, which is made part of this order as Annexure A-1, which goes to show that in majority of the cases outstanding amounts have been completely paid.
Now that the amount(s) stands paid in majority of the cases, therefore, no further order is required to be passed in these cases save and except in case there is any deficiency or short fall, the petitioners are at liberty to file execution petitions. We hope and trust that due and admissible amount shall be paid to the petitioners by the respondent-
Corporation.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 14.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS .
::: Downloaded on - 20/07/2023 21:18:37 :::CISDev Raj vs. State of H.P. a/w connected matter .
Ex. Pet. Nos. 42, 43, 47/2019, 199, 201 & 207/2021 14.10.2022 Present: Mr. A. K. Gupta, Advocate, for the petitioner(s).
. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State. Mr. Amit Singh Chandel, Advocate, for the respondent-M.C. Dharamshala.
Mr. Amit Singh Chandel, Advocate, has handed over a copy of order that has been passed on 3.10.2022, which is made part of the court file.
Learned counsel for the petitioner(s) prays for and is granted two weeks' time to go through the same.
List on 28.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 14.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Krishan Chand vs. State of H.P. .
CWP No. 3290/202114.10.2022 Present: Mr. Nimish Gupta, Advocate, for the petitioners.
. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State. Mr. Jagan Nath, Advocate, for respondent No.4.
Learned Deputy Advocate General prays for and is granted two weeks' further time to file compliance report.
List on 4.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 14.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS HPSC Milk Federation vs. Suridner Kumar .
LPA No. 6/202214.10.2022 Present: Mr. Imran Khan, Advocate, for for the appellant.
Mr. Surinder Saklani, Advocate, for respondents No. 1 to 5 and 7 to 11.
. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
As jointly prayed for, list on 18.10.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
14.10.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
Anu Bala vs. State of H.P.
.
Ex. Pet. No. 273/2022
14.10.2022 Present: Mr. Tijender Singh, Advocate, for the petitioners.
. Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents-
State.
Mr. Dalip K. Sharma, Advocate, for respondent No.5.
Learned Senior Additional Advocate General prays for and is granted one week's time to file compliance report.
List on 28.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 14.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Nisha Kumari vs. Shiv Raj .
CMP (M) No. 691/202214.10.2022 Present: Mr. Rakesh K. Sharma, Advocate, for the applicant.
. Respondent in person.
The respondent prays for and is granted four weeks' time to file reply.
List on 11.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 14.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Gian Chand vs. HRTC .
CWP No. 1531/202214.10.2022 Present: Mr. Varun Chandel, Advocate, for the petitioner.
. Mr. Vikas Rajput, Advocate, for the respondents.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed. Pending application(s), if any, also stands disposed of. However, it is made clear that in case there is any shortfall, the petitioner is at liberty to get the instant petition revived by making an oral request to this effect.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 14.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Kamal Raj vs. State of H.P. .
CWP No. 3968/202214.10.2022 Present: None for the petitioner.
. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
List on 4.11.2022.
(Tarlok Singh Chauhan)
Judge
r (Virender Singh)
Judge
14.10.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
Medo Kumari vs. State of H.P. .
CWP No. 3978/202214.10.2022 Present: Mr. Rakesh Chauhan, Advocate, for the petitioner.
. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned Senior Additional Advocate General has placed on record instructions, dated 13.10.2022, which go to reveal that as many as 74 objections have been received regarding seniority of Anganwadi Workers and the decision whereof is likely to take some time.
In the given circumstances, we deem it appropriate to grant four weeks' time, as prayed for, to the respondents to comply with the order in question.
List on 11.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 14.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Mast Ram vs. HPTDC Ltd.
.
CWP No. 5287/202214.10.2022 Present: Ms. Mamta Garg, Advocate, for the petitioner.
. Mr. Naresh Kaul, Advocate, for the respondent.
The order in question stands complied with inasmuch as the respondent has passed the consideration order. Therefore, in case the petitioner is still aggrieved by the consideration order, he is at liberty to assail the same in accordance with law. The matter is closed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 14.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Kirna Kumari vs. State of H.P. .
CWP No. 5510/202214.10.2022 Present: Mr. Varun Rana, Advocate, for the petitioner.
. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned Deputy Advocate General prays for and is granted one week's further time to file compliance report.
List on 21.10.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
14.10.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
Prem Bahadur vs. State of H.P. .
CWP No. 5767/202214.10.2022 Present: Mr. Bonit Thakur, Advocate, for the petitioner.
. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned Deputy Advocate General states that the order in question could not be complied with as the petitioner failed to upload the documents online.
We are of the considered opinion that taking into consideration the fact that the petitioner is an illiterate, as is evident from the perusal of the petition wherein he has appended his thumb impression, he may be permitted to submit the documents offline.
For this purpose, the petitioner shall approach respondent No.3 along with relevant documents on 19.10.2022 at 11.00 A.M. and respondent No.3 shall thereafter consider the documents and pass appropriate orders.
For compliance, list on 21.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 14.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Naveen Kumar vs. HPSEBL .
CWP No. 6071/202214.10.2022 Present: Mr. Sat Prakash, Advocate, for the petitioner.
. Mr. Vikrant Thakur, Advocate, for the respondent.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 14.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Sanjeev Kumar vs. State of H.P. .
CWP No. 6000/202214.10.2022 Present: Mr. Mukul Sood, Advocate, for the petitioner.
. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
14.10.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
Milly Katoch vs. State of H.P. .
CWP No. 6079/202214.10.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
14.10.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
Mamta Sharma vs. State of H.P. & anr.
.
CWPOA No. 2921/2020 a/w CWPOA No. 2926/2020 13.10.2022 Present: Mr. Arun Kumar, Advocate, vice Ms. Vidhushi Sharma, Advocate, for the petitioners.
. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned Deputy Advocate General prays for and is granted four weeks' time to file reply to the amended petition.
List on 10.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Raj Kumar Thapa vs. State of H.P. & ors.
.
Cr. A. No.185/202113.10.2022 Present: Mr. Ajay Kochhar, Advocate, for the appellants.
. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondent-State.
On the joint request of learned counsel for the parties, list on 1.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Lekh Raj vs. State of H.P. a/w connected matter.
.
CWP No. 6368/2022 & 6851/2022 13.10.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Amended petition is taken on record. List on 15.10.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
13.10.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
Kumari Happy vs. State of H.P. & ors.
.
CWP No. 7028/202213.10.2022 Present: Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
The respondents have produced the record, as was directed on the previous date of hearing. Apart from such record, the respondents have also produced a copy of D.O. note, which apparently appears to be at the behest of and on asking of the petitioner, that too, issued by an extra constitutional authority (Ex. MLA) seeking her transfer.
Confronted with this, learned counsel for the petitioner prays for and is granted one day's time to obtain instructions.
List on 15.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Madan Lal vs. HRTC & anr.
.
CWP No. 6898/202213.10.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Vir Bahadur Verma, Advocate, for respondent No.1.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondent No.3.
Respondent No. 1 has produced the record.
However, since D.O. note is alleged to have been issued by the State through Civil Secretariat, therefore, at the oral request of learned counsel for the petitioner, the State of H.P. through its Secretary (Transport) is impleaded as party and shall figure as respondent No.3.
Newly added respondent is directed to produce complete record pertaining to D.O. Note No. 422766 approved on 29.7.2022 on the next date of hearing.
List on 15.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Sunita Gupta vs. State of H.P. & ors.
.
CWP No. 7028/202213.10.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State. Mr. K. B. Khajuria, Advocate, for respondent No.3.
List on 15.10.2022, when the record, as was directed vide order dated 10.10.2022, be produced by the respondents-State.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Om Parkash Goel vs. State of H.P. & ors.
.
CWP No. 8657/201013.10.2022 Present: Petitioner in person.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State. Mr. Naresh Kaul, Advocate, for respondent No.3. Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondent No.4.
Written synopsis/arguments have been submitted by the petitioner. Learned counsel for the respondents pray for and permitted to file response (if any) to the same.
List on 27.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Chet Ram vs. State of H.P. .
CWP No. 1610/202112.10.2022 Present: Mr. G. D. Verma, Sr. Advocate with Mr. B. C. Verma, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Arguments heard. Judgment reserved.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS M/s Kundlas Loh Udyog vs. State of H.P. .
CWP No. 1667/202112.10.2022 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Bharat Thakur and Mr. Tejasvi Dogra, Advocates, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Learned Senior Additional Advocate General prays for and is granted two weeks' further time to file reply on behalf of respondents No. 2 and 3 to the amended petition.
List on 2.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Parkash Chand vs. State of H.P. .
CWPOA No. 7370/202012.10.2022 Present: Mr. Amit Singh Chandel, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
Sur-rejoinder is stated to have been filed in the registry on 11.10.2022. Registry to trace and place the same on record.
List on 2.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Ramesh Chand vs. State of H.P. .
CWPOA No. 6374/202012.10.2022 Present: Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State. Mr. Rajinder Thakur, CGSC, for respondent No.2.
2.11.2022.
r to Heard for some time. For continuity, list on (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS State of H.P. & ors. vs. Anmol .
CMP(M) No. 837/202211.10.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the applicants.
Mr. Naresh Kaul, Advocate, for the respondents.
Learned Deputy Advocate General, prays for and is granted an adjournment on the ground that the instant case was prepared by Mr. Vinod Thakur, learned Additional Advocate General, who is on leave.
List on 1.11.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 11.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Lekh Raj vs. State of H.P. a/w connected matter .
CWP No. 6368/2022 & 6851/2022 11.10.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate, with Mr. Rajesh Kumar, Advocate, for the petitioner(s).
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
CMP No. 2022 in CWP No. 6368/2022 Heard. Be registered. By medium of this application, the petitioner/applicant has sought amendment in the writ petition. Since the writ petition is at threshold and more over the proposed amendment is necessary for just and proper adjudication of the case, therefore, the amendment, as proposed, is allowed. Application stands disposed of.
CMP No. 2022 in CWP No. 6368/2022 The application for modification of the order dated 20.9.2022 be registered. List on the next date of hearing.
CWP No. 6368/2022 & 6851/2022 List on 13.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Gulzar Krishan Sewa Kendra vs. Hindustan Petroleum Corporation .
CWP No. 308/201911.10.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondents No.1 & 2. Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for respondent No.3. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents-State. rHeard. Taking into consideration the facts and circumstances of the instant case, we deem it appropriate to appoint Tehsildar Indora to measure distance of the proposed site of Petrol Pump to be constructed over Khasra Nos. 1170 & 1171 in Village and Mauja Kathgarh, Hadbast No. 45, Tehsil Indora, from Shiv Mandir at Kathgarh and also report whether said spot is within 4 kms of Kathgarh Shiv Mandir on Kathgarh-Indora Road.
Let a copy of this order be sent by e-mail, FAX and registered A.D. to the concerned Tehsildar, with a copy thereof to the Deputy Commissioner, Kangra for compliance. The entire exercise be carried out within a period of 3 weeks from today.
For compliance, to come up on 1.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.10.2022 ::: Downloaded on - 20/07/2023 21:18:37 :::CIS (pankaj) .
::: Downloaded on - 20/07/2023 21:18:37 :::CIS.
::: Downloaded on - 20/07/2023 21:18:37 :::CISSister Nivedita Govt. Nursing College Teachers Association vs. State of H.P. .
CWP No. 7070/202211.10.2022 Present: Mr. Narender Sharma, Advocate, for the petitioner.
Learned counsel for the petitioner prays for and is granted two days' time to array necessary parties.
List on 14.10.2022.
(Tarlok Singh Chauhan)
Judge
r (Virender Singh)
Judge
11.10.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
CWP No. 7073/2022
11.10.2022 Present: Mr. Jai Dev Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
CWP No. 7073/2022 & CMP No. 14135/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No.1 to 3. Reply within four weeks.
List on 15.11.2022.
CMP No. 14136/2022The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexures in question within a period of four weeks from today.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Renu vs. State of H.P. .
CWP No. 7081/202211.10.2022 Present: Mr. Devneder K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
CWP No. 7081/2022 & CMP No. 14137/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O note No. 446198, dated 20.9.2022. In such circumstances, notice is confined to respondents No. 1 to 4 at this stage.
Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No.1 to 3. Issue dasti notice to respondent No.4 returnable for 1.11.2022, on taking steps during the course of the day. In the meanwhile, the impugned transfer order, dated, 4.10.2022 (Annexure P-1) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Anil Kumar vs. State of H.P. .
CWP No. 7082/202211.10.2022 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondent No. 1.
CWP No. 7082/2022 & CMP No. 14147/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O note No. 451302, dated 28.9.2022. In such circumstances, notice.
Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondent No.1. Issue dasti notice to respondent No.2 returnable for 1.11.2022, on taking steps during the course of the day. In the meanwhile, the impugned transfer order dated, 7.10.2022 (Annexure P-11) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Dinesh Kumar vs. State of H.P. .
CWP No. 7083/202211.10.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
CWP No. 7083/2022 & CMP No. 14148/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O note No. 449594 dated 26.9.2022. In such circumstances, notice.
Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No.1 to 3. Issue dasti notice to respondent No.4 returnable for 1.11.2022, on taking steps during the course of the day. In the meanwhile, the impugned transfer order dated, 28.9.2022 (Annexure P-1) qua the petitioner and private respondent is ordered to be stayed.
CMP No. 14149/2022The application is disposed of with a direction to the petitioner/applicant to file typed copy of Annexure P-1 within a period of three weeks from today.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Anil Kumar vs. State of H.P. .
CWP No. 7085/202211.10.2022 Present: Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
CWP No. 7085/2022 & CMP No. 14152/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No.1 to 4. Issue dasti notice to respondent No.5 returnable for 1.11.2022, on taking steps during the course of the day. In the meanwhile, the impugned transfer order, dated, 28.9.2022 (Annexure P-3) qua the petitioner and private respondent is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Kushal Kumar vs. State of H.P. .
CWP No. 7091/202211.10.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
CWP No. 7091/2022 & CMP No. 14160/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O./U.O. note No. Secy./CM. P.O. 602/220 DEP-A, dated 3.10.2022. In such circumstances, notice.
Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No.1 to 3. Issue dasti notice to respondent No.4 returnable for 1.11.2022, on taking steps during the course of the day. In the meanwhile, the impugned transfer order dated, 7.10.2022 (Annexure P-1) qua the petitioner and private respondent is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Vijay Kumar vs. State of H.P. .
CWP No. 7093/202211.10.2022 Present: Mr. Rajesh Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
CWP No. 7093/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
Admit.
CMP No. 14162/2022Heard. No case for interim relief is made out at this stage. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Shyam Lal vs. State of H.P. .
CWP No. 3508/201911.10.2022 Present: Mr. R. K. Bawa, Sr. Advocate, with Mr. Ajay K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Learned counsel for the petitioner prays for and is granted four weeks' further time to comply with the previous order.
List on 15.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS State of H.P. vs. Indu Devi .
RPT No. 1/202011.10.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the petitioners.
Mr. Devender K. Sharma, Advocate, for the respondent.
On the request of learned counsel for the respondent, list on 15.11.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
11.10.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
Pankaj Bhardwaj vs. State of H.P. .
CWPOA No. 31/202011.10.2022 Present: Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State. ASI Hari Singh, P.L. Bilaspur, H.P. It is rather shocking that despite repeated orders, a simple query raised by the Court is not being answered by the Deputy Inspector General of Police, Central Range, Mandi, H.P. Therefore, let the aforesaid officer appear in person before the Court to explain his position on the next date of hearing.
List on 13.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Shika Sharma vs. State of H.P. .
CWP No. 4626/202111.10.2022 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondent-State. Ms. Suchitra Sen, Advocate, for respondent No.3.
On the request of learned counsel for the petitioner, list on 15.11.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
11.10.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
Parma Nand vs. State of H.P. .
CWP No. 7218/202111.10.2022 Present: Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Learned Deputy Advocate General prays for and is granted two weeks' further time to file sur-rejoinder, failing which right to file the same shall be deemed to be closed.
List on 1.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Jati Ram vs. State of H.P. .
CWP No. 7920/202111.10.2022 Present: Mr. Sunil Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Learned Deputy Advocate General prays for and is granted four weeks' time to file counter affidavit to the supplementary affidavit filed by the petitioner.
List on 15.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Naveesh Kumar vs. State of H.P. & anr.
.
CWP No. 6579/202210.10.2022 Present: Mr. Raj Thakur, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Add. A.G., Mr. Shiv Pal Manhans, Addl. A.G. & Mr. Bhupinder Thakur, Dy.A.G. for the respondent-State.
Learned Deputy Advocate General has placed on record instructions dated 24.9.2022.
Confronted with this, learned counsel for the petitioner prays for and is granted two days' time to seek instructions.
List on 14.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Gurdeep Singh vs. State of H.P. & anr.
.
CWP No. 6319/202210.10.2022 Present: Ms. Suman Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Add. A.G., Mr. Shiv Pal Manhans, Addl. A.G. & Mr. Bhupinder Thakur, Dy.A.G. for the respondent-State.
Learned Deputy Advocate General prays for and is granted one week's time to file reply.
List on 17.10.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
10.10.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
Anjul Kumar vs. State of H.P. & ors.
.
CWP No. 6589/202210.10.2022 Present: Mr. Divya Raj Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Add. A.G., Mr. Shiv Pal Manhans, Addl. A.G. & Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 and 2.
Mr. Prashant Sharma, Advocate, for respondent No.3.
Reply, as prayed for, be filed within four weeks.
List on 14.11.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
10.10.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:37 :::CIS
Vivek Puner vs. State of H.P. & ors.
.
CWP No. 4606/202210.10.2022 Present: Mr. Kush Sharma, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Add. A.G., Mr. Shiv Pal Manhans, Addl. A.G. & Mr. Bhupinder Thakur, Dy.A.G. for the respondent-State.
Ms. Suchitra Sen, Advocate, for respondent No.2.
Admit.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.10.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Radha Saomi Satsang Beas vs. State of H.P. & anr.
CWP No. 6909/2022.
30.9.2022 Present: M/s Ritesh Khatri, Adarsh Vashista, Aseem Sawhney, Saurabh Gupta & Shivom Vashista, Advocates, for the petitioner. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy.A.G. for the respondents.
CWP No. 6909/2022Leaving all questions of law open, notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply within six weeks. List on 2.12.2022.
CMP No. 13887/2022Heard. No case for interim relief is made out at this stage. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Sudesh Kumar vs. State of H.P. & ors.
.
CWP No. 6918/202230.9.2022 Present: Ms. Shailja Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 to 3.
Mr. Surinder Saklani, Advocate, for respondent No.4.
CWP No. 6918/2022 & CMP No. 13897/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O. note No. 441787, dated 13.9.2022. In such circumstances, notice is confined to respondents No. 1 to 4 at this stage. Mr. Bhupinder Thakur, learned Deputy Advocate General & Mr. Surinder Saklani, Advocate, appear and waive service of notice on behalf of the respective respondents.
Learned counsel for respondent No.4 states that his client has already joined the transferred station. If that be so, then only protection that can be granted to the petitioner is that no coercive action shall be taken against the petitioner so as to compel him to join at the transferred station. The petitioner shall be at liberty to avail leave of the kind due. List on 14.10.2022, when the records of the transfer be produced.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Rattan Singh & ors. vs. Financial Commissioner (Appeals) & ors.
.
CWP No. 6919/202230.9.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 to 4.
CWP No. 6919/2022Admit.
CMP No. 13898/2022Heard. In view of admission of the petition, operation and execution of the impugned order dated 16.4.2022 (Annexure P-4) is ordered to be stayed during the pendency of the petition. The application stands disposed of.
CMP No. 13899/2022The application is disposed of with a direction to the petitioner/applicant to file English translation/typed copies of Annexures in question within a period of six weeks from today.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Anupama vs. State of H.P. & ors.
.
CWP No. 6920/202230.9.2022 Present: Mr. Rupinder Singh Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 to 3.
CWP No. 6920/2022 & CMP No. 13900/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O. note No. 445985, dated 19.9.2022. In such circumstances, notice.
Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondents No.1 to 3. Issue dasti notice to respondent No.4 returnable for 14.10.2022, on taking steps during the course of the day. In the meanwhile, the impugned transfer order dated, 27.9.2022 (Annexure P-1) qua the petitioner is ordered to be stayed.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Ramesh Kumar vs. Union of India & ors.
.
CWP No. 6922/202230.9.2022 Present: Mr. Rupinder Singh Thakur, Advocate, for the petitioner.
Mr. Balram Sharma, ASGI, for respondent No.1. Ms. Shreya Chauhan, Advocate, for respondent No.2.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 3 & 4.
CWP No. 6922/2022 & CMP No. 13905/2022 Notice. Mr. Balram Sharma, learned Assistant Solicitor General of India, Ms. Shreya Chauhan, Advocate and Mr. Bhupinder Thakur, learned Deputy Advocate General, appear and waive service of notice on behalf of the respective respondents. Reply within six weeks. List on 2.12.2022.
CMP No. 13906/2022The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexures in question within a period of six weeks from today.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Nirmal Kumar vs. State of H.P. & ors.
.
CWP No. 6927/202230.9.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 to 3.
CWP No. 6927/2022Leaving all questions of law open, notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to
3. Issue notice to respondents No. 4 and 5 returnable for 18.11.2022, on taking steps within two days.
CMP No. 13914/2022The application is disposed of, as not pressed.
CMP No. 13915/2022The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexures in question within a period of six weeks from today.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Chet Ram & ors. vs. State of H.P. & ors.
.
CWP No. 1610/202128.9.2022 Present: Mr. G. D. Verma, Sr. Advocate with Mr. B. C. Verma, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
On the request of learned Additional Advocate General, list on 12.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS State of H.P. & anr. vs. Prem Singh a/w connected matters .
LPA No.164/2022 & COPC No.478/2021 28.9.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the appellant in LPA No. 164/2022 and for the respondents No. COPC No. 478/2021.
Mr. Surinder Saklani, Advocate, for the respondent in LPA No. 164/2022 and for the petitioner in COPC No. 478/2021.
The appellant-State is directed to deposit the amount in question within a period of one week.
List on 12.10.2022. In the meanwhile, further proceedings in the contempt petition are ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS M/s Shri Krishna Minerals vs. State of H.P. & ors.
CWP No. 7558/2021.
28.9.2022 Present: Ms. Reet Thakur, Advocate, vice Mr. Neel Kamal Sood, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Balram Sharma, Advocate, for respondent No.3.
order:-
r to On 31.8.2022, this Court passed the following The judgment passed by this Court stands complied with as is evident from the order dated 08.07.2022. Since, the writ petition already stands disposed of, therefore, no further orders/directions are required to be passed, save and except, to observe that the order passed on 08.07.2022 be complied within four weeks. List for compliance on 28.09.2022.
It is rather surprising that having passed the order, the respondents themselves have failed to comply with the terms thereof. The respondents are directed to comply with the order by paying the amount in question to the petitioner before the next date of hearing, failing which responsible officer not less than the rank of Deputy Secretary from the office of respondent No.3 shall remain present before the Court along with relevant record.
List on 16.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Prakashi Devi & anr. vs. State of H.P. & ors.
.
CWP No. 5581/202228.9.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Ajay Thakur, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List before a bench in which one of us (Justice Virender Singh) is not a member.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Virender Kaushal vs. HPU .
CWP No. 6593/202228.9.2022 Present: Mr. Ashok K. Verma, Advocate, for the petitioner.
Mr. Surender Verma, Advocate, for the respondent.
On the request of learned counsel for the petitioner, list on 12.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Prem Lata vs. State of H.P. & anr.
.
CWP No. 4211/202228.9.2022 Present: Mr. Vinay Mehta, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G., for the respondent-State.
Mr. Dalip K. Sharma, Advocate, for respondent No.2.
Learned Senior Additional Advocate General states that the reply is being filed during the course of the day.
His statement is taken on record. Rejoinder, if any, within three weeks.
List on 19.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Vinod Kumar vs. HPSEBL & ors.
.
CWP No. 1535/202228.9.2022 Present: Mr. N. K. Tomar, Advocate, vice Mr. Mohan Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Narender Singh Thakur, Advocate, for respondent No.5.
Mr. B. C. Verma, Advocate, for respondents No.6&7.
The petitioner has assailed the judgment dated 22.7.2022 before the Hon'ble Apex Court, however the SLP is lying under objections. Accordingly, await outcome of the SLP.
List on 19.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Rajesh @ Surya vs. State of H.P. & ors.
Cr. MP (M) No. 2180/2022.
28.9.2022 Present: Mr. Yashveer Singh Rathore, Advocate, for the appellant/applicant.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Cr. MPST No. 7223/2022For the reasons stated in the application, delay in re-filing the appeal is condoned. The application stands disposed of.
Cr. MP (M) No. 2180/2022Heard. For the reasons stated in the application coupled with the fact that the appellant/applicant is in custody, we deem in appropriate to condone the delay of 11 days that has crept up in filing of the appeal. The application stands disposed of.
Cr. A. No. /2022
Be registered. Admit. Call for the records.
Hearing be expedited.
Cr. MPST No.3670/2022
Heard. No ground for suspension of sentence awarded under Sections 366 & 376 of the Indian Penal Code is made out at this stage. The application is dismissed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS State of H.P. vs. Kehar Singh & anr.
.
Cr. A. No. 446/201628.9.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the appellant-State.
Mr. Dhananjay Singh, Advocate, vice Ms. Shilpa Sood, Advocate, for the respondents.
Since the trial against one of the accused has now commenced, registry is directed to send the record of the case forthwith to the learned trial court and it is expected that the case is decided as early as possible and in no event later than 31.12.2022.
List on 3.1.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Parveen Kumar vs. State of H.P. & ors.
.
CWP No. 3950/202228.9.2022 Present: Mr. Tek Chand Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. H. S. Rangra, Advocate, for respondent No.3.
As jointly prayed for, list on 19.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Jyoti Prakash vs. State of H.P. & ors.
.
CWP No. 4604/202228.9.2022 Present: Mr. Bhim Raj Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Since the petitioner has been transferred to one of the stations of his choice, therefore, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Lekh Ram & ors. vs. HPSEBL & anr.
.
CWP No. 4869/202228.9.2022 Present: Mr. Aman Parth Sharma, Advocate, for the petitioners.
Mr. Vikrant Thakur, Advocate, for the respondents.
The order in question stands complied with inasmuch as the respondents-State have passed the consideration order. Therefore, in case any of the petitioners is still aggrieved by the consideration order, he/she is at liberty to assail the same in accordance with law. The matter is closed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:37 :::CIS Krishan Singh vs. State of H.P. & ors.
.
CWP No. 5508/202228.9.2022 Present: Mr. Varun Rana, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned Senior Additional Advocate General states that personal hearing has been afforded to the petitioner, but the order could not be passed as the Director, Elementary Education, is out of station. His statement is taken on record.
List on 19.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Surender Pal Chadda vs. State of H.P. .
CWP No. 5350/202228.9.2022 Present: Mr. Onkar Jairath & Mr. Shubham Sood, Advocates, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Since the petitioner is ready to join at GSSS Panjgain (BLP), therefore, no further orders are required to be passed save and except to observe that the respondents shall not fill-up the post at Panjgain and the petitioner shall join there by 4.10.2022. Consequently, the matter is closed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Court on its own motion vs. Gautam Group of Colleges & Ors.
.
CWP No. 1311/2017 with CWP Nos. 770&1078/2020 28.9.2022 Present: Mr. Tijender Singh, Advocate, as Amicus Curiae, in CWP No. 1311/2017.
Mr. C.N.Singh, Advocate, for the petitioner, in CWP No.770 of 2020.
Ms. Amita Chandel, Advocate vice Ms. Rachna Kuthiala, Advocate, for the petitioner, in CWP No. 1078 of 2020.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. J.S. Guleria, Deputy Advocate General and Mr. Rajat r Chauhan, Law Officer, for the respondents-State.
Mr. Aman Parth Sharma, Advocate, for respondents No. 1 to 4, 6 to 10, 12, 16 to 18, 27, 32, 34, 37 to 42, 44 to 46, 49, 50, 52 to 55, 56, 58 to 60, 62 to 64, 66, 78 to 82, 83, 86, 92 to 94, 96, 97, 99 and 103.
Mr. Ashwani Kaundal, Advocate, for respondents No. 11 and 14.
Mr. Sanjay Bhardwaj, Advocate, for respondents No. 15 to 20.
Mr. Pranay Pratap Singh, Advocate, for respondent No.23.
Mr. Bhuvnesh Sharma and Mr. Ramakant Sharma, Advocates, for respondent No.33. Ms. Amita Chandel, Advocate, for respondent No.42.
Mr. Amit Jamwal, Advocate, for respondent No.47. Mr. Vijay Arora, Advocate, for respondent No.57. Mr. Neel Kamal Sharma, Advocate, for respondent No.58.
Mr. Shashi Shirshoo, Central Government Standing Counsel, for Union of India. Mr. B. Nandan Vashist, Advocate, for respondent NCTE.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for respondent-OM ITI. Mr. Tara Singh Chauhan, Advocate, for respondents No. 67 to 76.
Mr. Nitin Thakur, Advocate, for respondent No.84. Mr. Naveen Kumar Bhardwaj, Advocate, for respondent No.85.
Mr. Vikas Chauhan, Advocate, for respondent No.88.
Mr. Mukul Sood, Advocate, for respondents No. 89 and 90.
::: Downloaded on - 20/07/2023 21:18:38 :::CISMr. Kulwant Chauhan, Advocate, for respondent No.100.
.
Mr. Rajesh Kumar Parmar, Advocate, for respondent No.109.
Mr. Subhash Chander, Advocate, for respondents No. 115, 116, 117 & 118.
Mr. Arun Kumar, Advocate, for respondent No. 124. Registry is directed to publish SIT Reports No. 16 & 17 on the official website of this Court within one week.
List for consideration on 19.10.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
28.9.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
Sita Ram & ors. vs. H.P.S.F.D.C. Ltd.
.
Ex. Pet. No. 19/202128.9.2022 Present: Mr. Dilip Sharma, Sr. Advocate with Mr. Manish Sharma, Advocate, for the petitioner.
Mr. Vinod Thakur, Advocate, for the respondent.
Learned counsel for the respondent, on instructions, states that the meeting has been held in compliance to the order dated 23.8.2022 passed by this Court.
Let minutes of the aforesaid meeting be placed on record before the next date of hearing.
The instant execution petition has been filed seeking execution of the judgment dated 2.8.2016 passed in LPA No. 55/2010.
It is more than six years that the judgment in question has not been complied with. The mere fact that the respondent-Corporation is at a loss or there are similarly situated employees, cannot be a ground to deny legitimate dues to the petitioners, who have since retired.
The respondent shall have to follow the principles of "First Come First Serve", that is, judgment rendered, at an earlier point of time, especially when those employees who have now retired, will have to be executed.
Accordingly the respondents are directed to release entire retiral benefits to the petitioners within a period of four weeks from today and failure thereof shall be construed or amounting to contempt and the Managing Director of the respondent-Corporation shall appear before the Court on the ::: Downloaded on - 20/07/2023 21:18:38 :::CIS next date of hearing to answer the charges that may be .
framed against him/her.
List on 16.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Sita Ram & ors. vs. H.P.S.F.D.C. Ltd.
.
Ex. Pet. No. 19/202127.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Ms. Vandana Thakur, Advocate, proxy counsel for the respondent.
List on 28.9.2022.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Sushant Sharma vs. Praveen Sharma .
FAO (FC) No. 20/202127.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Ms. Vandana Thakur, Advocate, proxy counsel for the respondent.
Affidavits, in terms of order dated 30.8.2022, are stated to have been filed. However, the same is not on record.
Registry to trace and place the same before the next date of hearing.
List on 12.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Hari Singh vs. State of H.P. & anr.
.
CWP No. 318/202127.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned Deputy Advocate General prays for and is granted six weeks' further time to file compliance report.
List on 1.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Rajneesh Paul vs. State of H.P. & anr.
.
Ex. Pet. No. 41/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned Deputy Advocate General prays for and is granted two weeks' further time to file compliance report.
List on 18.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Sunil Dutt Sharma vs. H.P. Financial Corp. & ors.
.
Ex.P. No. 167/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State. Ms. Vandana Thakur, Advocate, proxy counsel for respondent No.3.
Learned proxy counsel for the petitioner prays for and is granted two weeks' further time to obtain instructions.
List on 18.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Kulbir Singh vs. State of H.P. & ors.
.
CWP No. 1754/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned Deputy Advocate General prays for and is granted six weeks' time to file compliance report.
List on 1.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Vinod Kumar vs. HRTC & ors.
.
CWP No. 2635/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Ms. Vandana Thakur, Advocate, proxy counsel for the respondents.
List on 28.9.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
27.9.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
State of H.P. Vs. Vivek Thakur .
Cr. A. No. 288/201727.9.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the appellant.
Ms. Vandana Thakur, Advocate, proxy counsel for the respondent.
Cr.MP No. 2892/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the non-applicant. Reply within three weeks.
List on 1.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Kushal Chand vs. State of H.P. & anr.
.
CWP No. 3397/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned Deputy Advocate General prays for and is granted two weeks' further time to file compliance report.
List on 18.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Sanjay Kumar vs. State of H.P. & anr.
.
CWP No. 3864/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List on 28.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Anita Devi vs. State of H.P. & anr.
.
CWP No. 4770/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned Deputy Advocate General prays for and is granted two weeks' further time to file compliance report.
List on 18.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Rajneesh Kumar Sharma vs. State of H.P. & ors.
.
CWP No. 5125/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Since the petitioner has been transferred to one of the stations of his choice, therefore, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Manoj Kumar vs. State of H.P. & ors.
.
CWP No. 5622/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned Deputy Advocate General prays for and is granted two weeks to file the compliance report.
List on 18.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Jyoti Prakash vs. State of H.P. & ors.
.
CWP No. 5853/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Since the order in question stands complied with, as is evident from office order dated 20.9.2022, placed on record by the learned Deputy Advocate General, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Ashok Kumar Sharma & ors. vs. State of H.P. & ors.
.
LPA No. 162/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the appellants.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
List on 28.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Ravinder Singh vs. State of H.P. & ors.
.
CWP No. 6028/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Leaving all questions of law open, admit.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Kala Verma vs. HRTC .
CWP No. 6139/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondent.
Leaving all questions of law open, admit.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
27.9.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
Deepak Verma vs. HRTC
.
CWP No. 6140/2022
27.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for
the petitioner.
Mr. Vikas Rajput, Advocate, for the respondent.
Leaving all questions of law open, admit.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
27.9.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
Gulzar Mohd. vs. State of H.P. & anr.
.
CWP No. 6584/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Application for amendment has not been filed. The same be positively filed before the next date of hearing.
List on 18.10.2022.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Virender Kaushal vs. HPU .
CWP No. 6593/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Ms. Vandana Thakur, Advocate, for the respondent.
List on 28.9.2022.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Amit Kumar vs. State of H.P. & ors.
.
Cr. WP No. 9/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List on 28.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Bandna Kumari vs. State of H.P. & ors.
.
CWP No. 6732/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List on 28.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Rajni Chauhan vs. State of H.P. & ors.
.
CWP No. 6737/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List on 28.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS G.P. Patta Browry vs. State of H.P. & ors.
.
CWP No. 6784/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List on 28.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Devi Ram vs. State of H.P. & anr.
.
CWP No. 6786/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
List on 28.9.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
27.9.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
Duni Chand vs. State of H.P. & ors.
.
CWP No. 6796/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents No.1 to 5.
CWP No. 6796/2022 & CMP No. 13647/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondents No.1 to 5. Issue notice to respondent No. 6, through process serving agency, returnable for 15.11.2022, on taking steps within two days. List along with CWP No. 3190/2022.
CMP No. 13648/2022The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexures P-1, P-3 & P-4 within a period of three weeks from today.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Yashpal vs. State of H.P. & ors.
.
CWP No. 6799/202227.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents No.1 to 3.
CWP No. 6799/2022 & CMP No. 13659/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O. note No. 443346, dated 29.8.2022. In such circumstances, notice.
Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondents No.1 to 3. Issue dasti notice to respondents No.4 & 5, returnable for 11.10.2022, on taking steps within two days. In the meanwhile, the impugned transfer order dated, 14.9.2022 (Annexure P-1) qua the petitioner as also respondents No.4 & 5 is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 27.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Tarsem Lal vs. State of H.P. & ors.
.
CWP No. 6606/202222.9.2022 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
On the request of learned Deputy Advocate General, list on 27.9.2022. Interim order to continue.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
22.9.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
State of H.P. vs. Purshotam Lal Gupta & ors.
.
Cr. A. No. 160/200922.9.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the appellant-State.
Mr. N. S. Chandel, Sr. Advocate with Mr. Vinod Gupta, Advocate, for respondent No.1. Mr. J. S. Bhogal, Sr. Advocate with Mr. T. S. Bhogal, Advocate, for respondents No. 2, 4, 16 & 17.
Mr. Ankush Dass Sood, Sr. Advocate with Ms. Sakshi Sharma, Advocate, for respondent No.6. Mr. N. K. Sood, Sr. Advocate with Mr. Aman Sood, Advocate, for respondent No.11.
Mr. Hamender Singh Chandel, Advocate, for respondents No. 12 & 13.
List before a bench, in which one of us (Justice Tarlok Singh Chauhan) is not a member.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS State of H.P. vs. Suresh Kumar .
Cr. A. No. 170/201122.9.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the appellant-State.
Mr. Divya Raj Singh, Advocate, for the respondent.
On the request of learned counsel for the respondent, list on 13.10.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
22.9.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
LPA No. 31/2015
22.9.2022 Present: Mr. Jeevesh Sharma, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
The appellant to justify maintainability of the appeal as the same is directed against the order passed by the learned Single Judge in execution petition and prima facie, we are of the considered view that only an SLP would lie against such order.
As prayed for, list on 13.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS H.P. Baseball Association vs. Union of India .
CWP No. 4811/202021.9.2022 Present: Mr. A. S. Rana, Advocate, for the petitioner.
Mr. Balram Sharma, ASGI, for respondent No.1.
Mr. Tara Singh Chauhan, Advocate, for respondents No. 2 & 3.
Heard in part. For continuity, list on 22.9.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
21.9.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
Harish Chander vs. State of H.P. .
CWP No. 5586/202021.9.2022 Present: Ms. Sheetal Vyas, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned Deputy Advocate General, on instructions, states that the recommendations of the Board are likely to be placed before the Cabinet and thereafter before His Excellency, the Governor, which would take at least four weeks.
Accordingly, the matter is adjourned to 19.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Ramesh Chand vs. Principal Secretary (PW) & ors.
.
CWPOA No.6374/202021.9.2022 Present: Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State. Mr. Balram Sharma, ASGI, for respondent No.2.
Records produced by the respondent-State are ordered to be retained. The petitioner is permitted to inspect the same.
List for consideration on 12.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Jainder Pal Singh vs. Inderjeet Kaur .
FAO No. 40/202121.9.2022 Present: Mr. G. R. Palsra, Advocate, for the appellant.
Mr. Y. K. Paul, Advocate, for the respondent.
Mediation failed.
Admit.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 21.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Chatter Singh vs. State of H.P. .
Cr. A. No. 604/201920.9.2022 Present: Mr. Vinod Kumar Gupta, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Learned counsel for the appellant prays for and is granted four weeks' time to complete his instructions.
List on 18.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Union of India vs. Ajay Bhatt & a ors.
.
CWP No. 3743/201920.9.2022 Present: Mr. Balram Sharma, ASGI, for the petitioners.
Mr. R. L. Verma, Advocate, vice Mr. P.P. Chauhan, Advocate, for the respondents.
On the request of learned vice counsel for the respondents, list on 11.10.2022.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Sher Singh & anr. vs. State of H.P. .
Cr. A. No.99/202020.9.2022 Present: Mr. Dalip K. Sharma, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Learned Deputy Advocate General prays for and is granted an adjournment so as to enable him to complete the record.
List on 18.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS State of H.P. vs. Manorma & ors.
.
CWP No. 1327/202020.9.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the petitioners-State.
Mr. Sunil Mohan Goel, Advocate, for respondents No. 1 to 3.
Mr. Anand Sharma, Sr. Advocate with Mr. Karan Sharma, Advocate, for respondents No. 5 & 6.
Learned Deputy Advocate General prays for and is granted an adjournment on the ground that the matter has been prepared by Mr. Vinod Thakur, learned Additional Advocate General, who is not available today.
List on 27.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Dile Ram vs. State of H.P. .
Cr. A. No. 204/201720.9.2022 Present: None for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
List in due course.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Sher Singh vs. HPSCARDB Ltd. & anr.
.
CWP No. 6045/202220.9.2022 Present: None.
Despite repeated calls, none has put in appearance on behalf of the parties. Therefore, this Court has left with no other option, but to dismiss the instant petition in default so also the pending application(s), if any. Ordered accordingly.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
20.9.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
Mohan Lal vs. State of H.P. & ors.
.
CWP No 6622/202220.9.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
CWP No. 6622/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondent No.4 returnable for 18.10.2022, on taking steps within two days.
CMP No. 13313/2022Heard. No case for interim relief is made out at this stage. Consequently, the application is dismissed.
CMP No. 13314/2022The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexures P-1 to P-4 within a period of three weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Atma Ram vs. State of H.P. & ors.
.
CWP No 6631/202220.9.2022 Present: Mr. Karan Singh Parmar & Ms. Rashmi Parmar, Advocates, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 6631/2022 & 13330/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O. note No. 436281, dated 8.8.2022. In such circumstances, notice.
Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of the respondents. Reply/instructions within three weeks. List on 18.10.2022. In the meanwhile, the impugned transfer order dated, 16.9.2022 (Annexure P-1) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Rajender Kumar & ors. vs. State of H.P. & ors. a/w connected matters .
CWP No. 2843/2019, a/w CWP No.4189/19, CWPOA Nos. 5388, 6075/2019, CWP Nos.864, 877, 1097, 1267, 1268, 1269, 1316, 1317, 1321, 3728, 3810, 4343, 4797, 4824, 4956, 4973 to 4978, 5040, 6169, 6264/2020, CWPOA Nos.3074, 3081, 3090, 3486, 3762, 5697, 6410, 6415, 6418, 6424, 6452, 6943 to 6951, 7373/2020, CWP No. 10/2021, COPC No.25/2021 & CWP No. 270/2022 20.9.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with M/s Rajesh Kumar, Mehar Chand, Vikas Rajput, Sanjeev Kumar Motta, Sarthak Mehta, Surinder Kumar Saklani, Vinod Kumar Thakur, Vinod Chauhan, Surender Verma, Vijay Chaudhary, Mr. Naresh K. Sharma, Harish Kumar Verma, Suneel Goel, Mr. A. K. Gupta, Advocates, for the respective petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Mr. Nimish Gupta & Mr. M.L. Sharma, Advocates, for the respective respondents.
On the joint request of learned counsel for the parties, list on 15.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Archana Devi & ors. vs. State of H.P. & ors.
.
CWP No.3260/2019 a/w CWP No.6356/2021 20.9.2022 Present: Mr. Vijay Chaudhary, Advocate & Mr. Y.P. S. Dhaulta, Advocates, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G., for the respondents-State.
Mr. Manohar Lal Sharma, Advocate, for respondent-NIELT.
On the joint request of learned counsel for the parties, list on 15.11.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
20.9.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
Sanjeev Kumar & ors. vs. State of H.P. & anr..
.
CWPOA No. 6514//2019 20.9.2022 Present: Mr. Vijender Katoch, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Ms. Shubh Mahajan, Advocate, for respondent No.2.
Learned counsel for the petitioners prays for and is granted four weeks' time to file objections to the inquiry report.
List on 18.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS State of H.P. & ors. Indu Devi .
RPT No.1/202020.9.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the petitioners.
Mr. Vinod Chauhan, Advocate, vice Mr. Devender K. Sharma, Advocate, for the respondent.
Records produced by the petitioner-State have been perused. The same need not be produced on the next date of hearing.
Mr. Vinod Chauhan, Advocate, prays for an adjournment on the ground that original counsel is out of station as there is bereavement in the family of one of his colleagues.
List on 11.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Pankaj Bhardwaj vs. State of H.P. & ors.
.
CWPOA No. 31/202020.9.2022 Present: Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Even though, supplementary affidavit is stated to have been filed on 19.9.2022, however the same is not on record. Registry to trace and place it on record.
rA copy of the supplementary affidavit has been shown to us, which reveals that query raised by this Court has not been adverted to, much less replied by the respondents.
We once again make it absolutely clear that as per instructions issued by the respondents themselves for providing medical fitness certificate for the police personnel to be recruited as constable, under Head-H 'Orthopedic' a candidate should not have any artificial prosthesis like (screw/pin/rod) in any bone or joint, which renders the candidate unfit.
It is not in dispute that respondent No.7 was medically examined and it was admittedly found that there is a plate in his left forearm. If that be so, then why his case was not rejected on the ground of his being unfit in terms of the instructions issued by the respondents themselves and why still the reply is not forthcoming in this regard.
::: Downloaded on - 20/07/2023 21:18:38 :::CISTherefore, let better affidavit be filed by the .
Inspector General of Police within a period of two weeks from today.
List for consideration on 11.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 20.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Rakesh Kumar vs. State of H.P. & ors.
.
CWPOA No. 8084/201919.9.2022 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Admit. In the peculiar facts and circumstances of the case, list for hearing in the 3rd week of November, 2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
19.9.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
Manjeet Singh & vs. State of H.P. & ors.
.
CWPOA No. 2812/202019.9.2022 Present: Ms. Shalini Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
On the request of learned Additional Advocate General, list on (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 19.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Summa Devi vs. Ajeet Singh .
FAO (FC) No. 36/202119.9.2022 Present: Mr. Sanjay Dutt Vasudeva, Advocate, for the appellant.
Mr. Surit Sangam, Advocate, vice Mr. Ajit Singh Saklani, Advocate, for the respondent.
CMP No.14729/2021Rejoinder, as prayed for, be filed within two weeks.
List on 10.10.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
19.9.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
CWP No 515/2016
19.9.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the petitioners.
Mr. Daleep Singh Kaith, Advocate, for the respondent.
Heard in part. For continuity, list on 21.9.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
19.9.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
Asha Singh vs. State of H.P. & anr.
.
CWP No 6588/202219.9.2022 Present: Mr. Karan Singh Parmar & Ms. Rashmi Parmar, Advocates, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 6588/2022 & 13248/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of the respondents. Reply/instructions within three weeks. List on 14.10.2022.
CMP No. 13249/2022The application is disposed of with a direction to the petitioner/applicant to file typed copy of Annexures P-3 & P-4 within a period of three weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 19.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Ajul Kumar vs. State of H.P. & ors.
.
CWP No 6589/202219.9.2022 Present: Mr. N. K. Thakur, Sr. Advocate with Mr. Karan Veer Singh and Ms. Ritu Singh, Advocates, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 & 2.
CWP No. 6589/2022 & 13250/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 & 2. Issue dasti notice for the service of respondent No.3, returnable for 10.10.2022, on takings steps within two days. In the meanwhile, cancellation order, dated 12.9.2022 (Annexure P-6), if not given effect to, is ordered to be stayed.
CMP No. 13251/2022The application is disposed of with a direction to the petitioner/applicant to file typed copy of Annexure P-2 within a period of two weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 19.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Smt. Mamta Devi vs. State of H.P.& ors.
.
CWP No 6590/202219.9.2022 Present: Mr. Ramakant Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3. Mr. Sanjeev K. Motta, Advocate, for respondent No.4.
CWP No. 6590/2022 & 13252/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General and Mr. Sanjeev K. Motta, Advocate, appear and waive service of notice on behalf of the respective respondents. Learned counsel for respondent No.4 prays for and is granted 2 days' time to obtain instructions.
List on 22.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 19.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Mahinder Pal Grover vs. State of H.P. & ors.
.
CWP No. 491/202019.9.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
Admit. Rejoinder within four weeks.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
19.9.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
Irfan vs. State of H.P. & ors.
.
CWP No. 1265/202019.9.2022 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State. Mr. Angrez Kapoor, Advocate, for respondent No.3. Mr. Diwakar Dev Sharma, Advocate, for respondent No.4.
On the request of learned counsel for the petitioner, list on 20.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 19.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Gulshan Devi vs. State of H.P. & ors.
.
CWPOA No. 3919/202019.9.2022 Present: Mr. Ajay Sipahiya, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents-State.
Rejoinder, as prayed for, be filed within four weeks. List on 17.10.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
19.9.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
Om Parkash Goel vs. State of H.P. & ors.
.
CWP No. 8657/201015.9.2022 Present: Petitioner in person.
Mr. Ashok Sharma, A.G. with Mr. Ashwani Sharma, Addl. A.G. and Mr. Vikrant Chandel, Dy.A.G. for the respondents No. 1, 2, 5 to 7. Mr. Naresh Kaul, Advocate, for respondent No.3. Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondent No.4.
Heard in part. For continuity, list on 13.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 15.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Mukhtiar Singh vs. State of H.P. & anr.
CWP No. 104/2021.
14.9.2022 Present: Mr. Vinod Kumar Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Ashwani Sharma, Addl. A.G. and Mr. Vikrant Chandel, Dy.A.G. for the respondents No. 1 to 4.
Learned Deputy Advocate General, on instructions, states that since respondents No. 2 to 4 are adjudicating authorities, therefore, they do not intend to file any reply. His statement is taken on record.
rWe are not at all satisfied with the working of the registry of this Court. This Court vide its order dated 5.1.2021 had ordered issuance of separate notice for the service of respondents No. 4 and 5. In compliance to the aforesaid order, notice had been prepared for the service of aforesaid respondents returnable for 8.11.2021. No doubt, respondents No. 4 and 5 were served for the said date, i.e. 8.11.2021, but the case was not listed either before the court or before the concerned Registrar.
The Additional Registrar (Judicial) did call for explanation of the dealing assistant as to why the case was not listed on the date fixed, but did not bother to issue notice to respondent No.5, as a result whereof, no proper opportunity of hearing was afforded to respondent No.5 to present its defence as the case was not listed on 8.11.2021. Registry is directed to be careful in future.
Issue notice to respondent No.5 returnable for 17.10.2022, on taking steps within two days.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 14.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS M/s Vikrant Oil Carrier vs. Hindustan Petroleum Corp. Ltd.
.
CWP No. 1071/202213.9.2022 Present: Mr. Kshitij Sharma & Mr. Prashant Sharma, Advocates, for the petitioner.
Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for respondents No. 1 to 4. Mr. Anshul Bansal, Advocate, for respondent No.5.
Arguments heard. Judgment reserved.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS State of H.P. vs. Mohd. Usman @ Sahil .
Cr. A. No. 484/201513.9.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the State.
Mr. Jia Lal Thakur, Advocate, vice Mr. G. R. Palsra, Advocate, for respondents No. 7.
Learned Deputy Advocate General prays for and is granted four weeks' time to file an appropriate application.
List on 11.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Poonam Thakur vs. State of H.P. & ors.
.
Ex. Pet. No. 329/202013.9.2022 Present: Mr. Rajesh Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
Let records of O.A. No. 3826/2015 be appended with this petition on the next date of hearing.
List on 27.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Kamla Devi & anr. Vs. Sumna Kumari .
FAO (FC) No. 56/202113.9.2022 Present: Mr. P.M. Negi, Advocate, for the appellants.
Mr. Ramakant Sharma, Advocate, for the respondent.
CMP(M) No. 1174/2022Heard. By medium of this application, the legal representatives/applicants, on account of death of appellant No.2, have sought their impleadment as party respondents.
Since the application is within time, therefore, the same is allowed and the legal representatives of appellant No.2, as mentioned in para 4 of the application, are ordered to be brought on record. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS State of H.P. vs. Ram Krishan & anr.
.
Cr. A. No. 82/202113.9.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the State.
Mr. Nikhil Chugh, Advocate, for respondent No.1.
Supplementary affidavit is taken on record.
List in due course.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
13.9.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
Dalip Singh vs. State of H.P. & ors.
.
CMP No. 3955/2022 in CWP No. 992/2021 13.9.2022 Present: Mr. Mohar Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
The instant writ petition was disposed of by this Court vide order dated 13.12.2021 in the following terms:
r On 15.11.2021, this Court had passed the following order:-
"Learned counsel for the petitioner fairly states that the seniority of the petitioner has been corrected and the only issue now remains for adjudication is regarding promotion of the petitioner to the post of Head Master, that too, from the date when his juniors were promoted.
Since promotions are to be carried out by the Director Higher Education, therefore, he is ordered to be impleaded as party respondent, who shall figure as respondent No.3.
Issue notice to newly added respondent. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondent No.3.
He prays for and is granted four weeks' time to file reply.
List on 13.12.2021.
2. Today, learned Senior Additional Advocate General has placed on record instructions dated 13th December, 2021 which reads as under:-
"In this case, it is submitted that Sh. Dalip Singh has opted for Headmaster promotion as per his TGT seniority number 6189 and accordingly he has been promoted to the post of Headmaster vide order dated 03.12.21, Fresh representation as per his revised seniority number has not been received so far. As and when fresh representation of his revised seniority will be received, action in the matter will be taken accordingly."
3. Since the respondents themselves have agreed to consider the representation of the petitioner against his seniority, we see no reason to keep this petition alive. The same is accordingly disposed of, reserving liberty ::: Downloaded on - 20/07/2023 21:18:38 :::CIS to the petitioner to file representation against his seniority and other benefits. In case he prefers the .
same within four weeks from today, the same shall be considered and decided within next eight weeks. Pending application(s), if any, also stand disposed of.
For compliance, to come up on 7th March, 2022."
2 In compliance to the aforesaid order, no doubt, the petitioner has been promoted as Head Master w.e.f.
17.12.2020 vide order dated 21.2.2022, however the same is only on notional basis and he has been granted actual benefits only from the date of joining.
3 We really wonder how the respondents after conceding the claim of the petitioner that he is entitled to be promoted as Head Master w.e.f. 17.12.2020 can withhold the actual benefits solely on the ground that he had not worked as Head Master w.e.f. 17.12.2020.
4 As a matter of fact, it is only on account of the acts of the respondents that the petitioner was prevented or could not work as Head Master.
5 In such circumstances, we direct the respondents to promote the petitioner as Head Master w.e.f. 17.12.2020 on regular basis with all consequential benefits within a period of four weeks from today.
6 For compliance, list on 11.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 13.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Shesh Paul vs. State of H.P. & anr. a/w connected matter .
Ex. Petition-Ts No. 30 & 37/2020 12.9.2022 Present: Mr. Mehar Chand Thakur, Advocate, for the petitioner(s).
Mr. K. D. Shreedhar, Sr. Advocate with Ms. Sneh Bhimta, Advocate, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for t he respondents- State.
Both these execution petitions were disposed of vide order dated 29.9.2020, which reads as under:-
"The only ground taken by the respondents for not implementing the judgment in question is pendency of SLP(C) Nos. 37383-37385 of 2012, titled as The State of Himachal Pradesh & Anr. Versus Pinju Ram etc. Now, the SLP stands decided by the Hon'ble Supreme Court vide its judgment dated 22nd January, 2019. Therefore, the instant petition is disposed of with a direction to the respondents to implement the judgment in question, as modified by the Hon'ble Supreme Court, within six weeks from today and report compliance to this Court on or before 10.11.2020."
2 The petitioners have a grouse that despite the judgment passed by this Court, the respondents are not implementing the same, whereas on the other hand, the respondent-State would claim that the order passed in favour of the petitioners holds its genesis to the order dated 20.7.2012 rendered by this Court in CWP No. 2494/2012, titled as Pinju Ram vs. State of H.P. & ors., which, in turn, has been partly set aside by the Hon'ble Supreme ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Court vide its order dated 22.1.2019 in Civil Appeal Nos.
.
898-900 of 2019, titled as State of H.P. & anr. Vs. Pinju Ram etc. and in terms of such judgment, all the benefits, as due and admissible to the petitioners, have been paid.
3 We have heard the learned counsel for the parties and have also gone through the material placed on record.
4 The petitioners had approached the erstwhile Administrative Tribunal by filing original applications (O.A. Nos. 4962, 4975 & 5379/2016), wherein they prayed for following substantive relief:
That the directions may very kindly be issued to the respondents to grant the daily waged status to the applicant as Revenue Chowkidar immediate after the completion of 10 service as years continuous per the policy and the regularization immediate after the completion of 8 years daily waged services with all the benefits, incidental thereof as per the policy framed by the State Government, within time bound manner, in view of law laid down by the Hon'ble High Court o, Himachal Pradesh on 31.07.2014 in CWP No.7655 of 2013, titled as Chet Ram and others versus State of H.P. and another, Annexure A-3, in the interest of justice."
5 When the aforesaid original applications came up for admission on the first date before the erstwhile Tribunal, it was represented by the learned counsel for the petitioners that the issue in question is squarely covered by the judgment dated 31.7.2014 rendered by one of us (Justice Tarlok Singh Chauhan) in CWP No.7655/2013, titled as Chet Ram & ors. vs. State of H.P. & anr. On ::: Downloaded on - 20/07/2023 21:18:38 :::CIS such representation, it was stated by the then learned .
Additional Advocate General, representing the respondent-
State, that subject to verification of records, if it is found that the petitioners are similarly situate as the petitioners in the aforesaid judgment, their cases shall also be considered accordingly.
6 Based on the aforesaid representation, the original applications were disposed of with a direction to the respondent-State/competent authority to consider and decide the case of the petitioners in light of the judgment in Chet Ram's case (supra).
7 Now, adverting to the order in Chet Ram's case, it would not be noticed that the same was based upon the judgment rendered in Pinju Ram's case as is evident from paras 1 to 5 of the judgment dated 31.7.2014, which read as under:
"The petitioners were initially engaged as part time Revenue Chowkidars and their services were brought on the daily wage establishment w.e.f. 27.2.2004 as all of them had completed more than 8 years of service when the petition was filed.
2. Now, the claim of the petitioners is that in terms of the latest policy of the Government whereby it has been provided that the services of all those employees who have put in seven years of service would be regularised, should be ordered to be regularised. It is further submitted that this inaction on the part of the respondents is in violation of the law laid down by this Court in CWP No. 2494 of 2012-J dated 20 th July, 2012 titled Pinju Ram vs. State of H.P. and is otherwise discriminatory because similarly situated Revenue ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Chowkidars in Chamba District have been regularised by the Department vide order dated 3.4.2013 w.e.f.
.
1.1.2012. Accordingly, it is prayed that the services of the petitioners may also be ordered to be regularised w.e.f. 1.1.2012 with all consequential benefits.
3. The respondents have filed the reply wherein it has been contended that the case of the petitioners was evaluated as per the judgment in Pinju Ram's case in a meeting of the Screening Committee held under the Chairmanship of the Deputy Commissioner, Kullu on 6.11.2012 wherein it was found that none of the petitioners was eligible for regularisation since none of rthem had worked for a minimum of 240 days in a calendar year for a continuous period of 8 years as laid down in the policy of regularisation by the Department of Personnel dated 30.5.2012.
4. The plea raised by the respondents is without substance as it is totally unsubstantiated because even the manday's chart have not been placed on record so as to enable this Court to verify the genuineness and correctness of this claim, thus calling for adverse inference. Undisputably, the Revenue Chowkidars, who were similarly situate have already been regularized vide office order dated 3.4.2013 on the completion of 8 years of service as daily wagers w.e.f. 1.1.2012. Therefore, there is no reason to deny the said benefit to the petitioners, who are similarly situated.
5. Accordingly, the writ petition is allowed and the respondents are directed to regularize the services of the petitioners w.e.f. 1.1.2012 with all benefits incidental thereof as has been done in the case of Revenue Chowkidars in Chamba District."
8 In order to appreciate the controversy, one will have to refer to the facts of Pinju Ram's case. Pinju Ram was working as Revenue Chowkidar and had filed CWP No. ::: Downloaded on - 20/07/2023 21:18:38 :::CIS 2494/2012 seeking grant of daily wage status with all .
consequential benefits w.e.f. 27.2.2004.
9 Earlier to this, learned Division Bench of this Court had disposed of one of the petitions filed by one Moti Singh being CWP No. 2192/2011 seeking conversion from part-time employee to daily wage worker on completion of ten years of service on part-time basis. This petition was disposed of vide order dated 21.4.2011 with a direction to the respondent-State to consider the representation filed by the employee. This Court held as under:-
"2...We make it clear that in case the petitioner is granted daily waged status retrospectively, he shall not be entitled to any consequential monetary benefit in that regard. The period will be counted only for the purpose of his claim for regularization after having worked as a daily wager for 10 years in that manner."
10 It was pursuant to the above directions that the State Government in the Department of Revenue issued instructions dated 22.9.2011, which, inter alia, govern Revenue Chowkidars and provide as follows:
"1. That the amount of wages to daily waged Revenue Chowkidars shall be paid from the date they have actually been appointed and working as full time daily wager in the department.
2. Since the Revenue Chowkidars have worked as part-time prior to their conversion into daily wagers, therefore, they are not entitled to any financial benefit like arrear etc. Attention is also invited to Hon'ble High Court judgment 21.04.2011 passed in a CWP No. 2192 of 2011 titled Moti Singh vs. State and Ors. Where ::: Downloaded on - 20/07/2023 21:18:38 :::CIS direction has been issued that "in case the petitioner is granted daily waged status retrospectively, .
he shall not be entitled to any consequential monetary benefit.
3. Seniority to these daily waged Revenue Chowkidars may be granted from the date of completion of 10 years as Part Time workers.
11 On 7.7.2012, the State Government issued further instructions for the conferment of daily wage status on the remaining part-time employees though without financial benefits including the arrears of pay.
12 Subsequently, this Court vide its judgment dated 20.7.2012 allowed the petition filed by Pinju Ram and issued directions to the State Government to the effect that all part-
time Revenue Chowkidars, who had been conferred daily wage status in terms of the policy dated 27.2.2004, should be granted monetary benefits w.e.f. 1.1.2007.
13 This Court also directed that having been conferred with daily wage status, these employees shall be treated at par with all daily wagers in terms of the policy prevailing on the completion of eight years. Consequential benefits were directed to be disbursed within three months, failing which interest at the rate of 9% would ensue.
14 When the special leave petition came up before the Hon'ble Supreme Court for hearing on 2.1.2013, a statement was made before the Hon'ble Supreme Court on behalf of the Government of Himachal Pradesh that it would confine the ::: Downloaded on - 20/07/2023 21:18:38 :::CIS challenge only to the question of back wages to persons who .
are converted to daily wage status.
15 It was in this background that the Hon'ble Supreme Court held that once the State Government decided to bring part-time revenue Chowkidars on daily wage basis with the added stipulation that while their seniority would count from the completion of ten years, this would be without any past financial benefits, this principle was required to be duly followed and, therefore, in such circumstances, the High Court ought not to have issued a direction for the payment of consequential monetary benefits with effect from 1.1.2007.
Accordingly, it was clarified that that the seniority of the part-
time Chowkidars who were granted daily wage status would be counted from the date of completion of ten years as part time Chowkidars without any financial benefits for the past service.
16 We really wonder how the judgment of the Hon'ble Supreme Court forms basis for denial of the financial benefits to the petitioners. After all, the petitioners are not seeking any benefits, which are covered by the judgment of the Hon'ble Supreme Court.
17 It is evidently clear from the fact that the petitioners, Shesh Paul, Ashok Kumar, Chhotu Ram, were appointed as casual workers in the years 1995 and 1990 respectively and converted as daily wagers in the years 2011 and 2012 and subsequently their services were regularized w.e.f. 15.10.2016, but from the back date i.e. 31.12.2013 & 1.1.2012 respectively. Therefore, in the given circumstances, ::: Downloaded on - 20/07/2023 21:18:38 :::CIS we are of the considered view that the stand now sought to be .
taken and adopted by the respondent-State is not only unfair, but contrary to the record.
18 Claim of the petitioners remains unaffected much less adversely affected by the judgment of the Hon'ble Supreme Court in Pinju Ram's case.
19 Consequently, we direct the respondent-State to implement the order in question in its letter and spirit and grant financial benefits to the petitioners by paying arrears from the new date of regularization upto 14.10.2016, as mentioned in Annexure R-2 appended with Ex. Pet.
No.30/2020 within a period of 2 months, failing which the respondents shall be liable to pay interest @ 9% per annum till the date of actual payment.
20 For compliance, list on 21.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Bhag Mal vs. State of H.P. & ors.
.
Ex.Pt. No. 35/202012.9.2022 Present: Mr. Mehar Chand Thakur, Advocate, for the petitioner.
Mr. K. D. Shreedhar, Sr. Advocate with Ms. Sneh Bhimta, Advocate, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for t he respondents-State.
The instant execution petition was disposed of vide order dated 29.9.2020, which reads as under:-
"The only ground taken by the respondents for not implementing the judgment in question is pendency of SLP(C) Nos. 37383-37385 of 2012, titled as The State of Himachal Pradesh & Anr. Versus Pinju Ram etc. Now, the SLP stands decided by the Hon'ble Supreme Court vide its judgment dated 22nd January, 2019. Therefore, the instant petition is disposed of with a direction to the respondents to implement the judgment in question, as modified by the Hon'ble Supreme Court, within six weeks from today and report compliance to this Court on or before 10.11.2020."
2 The petitioner has a grouse that despite the judgment passed by this Court, the respondents are not implementing the same, whereas on the other hand, the respondent-State would claim that the order passed in favour of the petitioner holds its genesis to the order dated 20.7.2012 rendered by this Court in CWP No. 2494/2012, titled as Pinju Ram vs. State of H.P. & ors., which, in turn, has been partly set aside by the Hon'ble Supreme Court vide its order dated 22.1.2019 in Civil Appeal Nos.
::: Downloaded on - 20/07/2023 21:18:38 :::CIS898-900 of 2019, titled as State of H.P. & anr. Vs. Pinju .
Ram etc. and in terms of such judgment, regularization and consequential benefits have been denied to the petitioner.
3 We have heard the learned counsel for the parties and have also gone through the material placed on record.
4 The petitioner had approached the erstwhile Administrative Tribunal by filing original application (O.A. No. 5379/2016), wherein he prayed for following substantive relief:
That the directions may very kindly be issued to the respondents to grant the daily waged status to the applicant as Revenue Chowkidar immediate after the completion of 10 service as years continuous per the policy and the regularization immediate after the completion of 8 years daily waged services with all the benefits, incidental thereof as per the policy framed by the State Government, within time bound manner, in view of law laid down by the Hon'ble High Court o, Himachal Pradesh on 31.07.2014 in CWP No.7655 of 2013, titled as Chet Ram and others versus State of H.P. and another, Annexure A-3, in the interest of justice."
5 When the aforesaid original application came up for admission on the first date before the erstwhile Tribunal, it was represented by the learned counsel for the petitioner that the issue in question is squarely covered by the judgment dated 31.7.2014 rendered by one of us (Justice Tarlok Singh Chauhan) in CWP No.7655/2013, titled as Chet Ram & ors. vs. State of H.P. & anr. On such representation, it was stated by the then learned ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Additional Advocate General, representing the respondent-
.
State, that subject to verification of records, if it is found that the petitioner is similarly situate as the petitioners in the aforesaid judgment, his case shall also be considered accordingly.
6 Based on the aforesaid representation, the original application was disposed of with a direction to the respondent-State/competent authority to consider and decide the case of the petitioner in light of the judgment in Chet Ram's case (supra).
7 Now, adverting to the order in Chet Ram's case, it would not be noticed that the same was based upon the judgment rendered in Pinju Ram's case as is evident from paras 1 to 5 of the judgment dated 31.7.2014, which read as under:
"The petitioners were initially engaged as part time Revenue Chowkidars and their services were brought on the daily wage establishment w.e.f. 27.2.2004 as all of them had completed more than 8 years of service when the petition was filed.
2. Now, the claim of the petitioners is that in terms of the latest policy of the Government whereby it has been provided that the services of all those employees who have put in seven years of service would be regularised, should be ordered to be regularised. It is further submitted that this inaction on the part of the respondents is in violation of the law laid down by this Court in CWP No. 2494 of 2012-J dated 20 th July, 2012 titled Pinju Ram vs. State of H.P. and is otherwise discriminatory because similarly situated Revenue Chowkidars in Chamba District have been regularised by the Department vide order dated 3.4.2013 w.e.f.::: Downloaded on - 20/07/2023 21:18:38 :::CIS
1.1.2012. Accordingly, it is prayed that the services of the petitioners may also be ordered to be regularised .
w.e.f. 1.1.2012 with all consequential benefits.
3. The respondents have filed the reply wherein it has been contended that the case of the petitioners was evaluated as per the judgment in Pinju Ram's case in a meeting of the Screening Committee held under the Chairmanship of the Deputy Commissioner, Kullu on 6.11.2012 wherein it was found that none of the petitioners was eligible for regularisation since none of them had worked for a minimum of 240 days in a calendar year for a continuous period of 8 years as laid r down in the policy of regularisation by the Department of Personnel dated 30.5.2012.
4. The plea raised by the respondents is without substance as it is totally unsubstantiated because even the manday's chart have not been placed on record so as to enable this Court to verify the genuineness and correctness of this claim, thus calling for adverse inference. Undisputably, the Revenue Chowkidars, who were similarly situate have already been regularized vide office order dated 3.4.2013 on the completion of 8 years of service as daily wagers w.e.f. 1.1.2012. Therefore, there is no reason to deny the said benefit to the petitioners, who are similarly situated.
5. Accordingly, the writ petition is allowed and the respondents are directed to regularize the services of the petitioners w.e.f. 1.1.2012 with all benefits incidental thereof as has been done in the case of Revenue Chowkidars in Chamba District."
8 In order to appreciate the controversy, one will have to refer to the facts of Pinju Ram's case. Pinju Ram was working as Revenue Chowkidar and had filed CWP No. 2494/2012 seeking grant of daily wage status with all consequential benefits w.e.f. 27.2.2004.
::: Downloaded on - 20/07/2023 21:18:38 :::CIS9 Earlier to this, learned Division Bench of this .
Court had disposed of one of the petitions filed by one Moti Singh being CWP No. 2192/2011 seeking conversion from part-time employee to daily wage worker on completion of ten years of service on part-time basis. This petition was disposed of vide order dated 21.4.2011 with a direction to the respondent-State to consider the representation filed by the employee. This Court held as under:-
"2...We make it clear that in case the petitioner is granted daily waged status retrospectively, he shall not be entitled to any consequential monetary benefit in that regard. The period will be counted only for the purpose of his claim for regularization after having worked as a daily wager for 10 years in that manner."
10 It was pursuant to the above directions that the State Government in the Department of Revenue issued instructions dated 22.9.2011, which, inter alia, govern Revenue Chowkidars and provide as follows:
"1. That the amount of wages to daily waged Revenue Chowkidars shall be paid from the date they have actually been appointed and working as full time daily wager in the department.
2. Since the Revenue Chowkidars have worked as part-time prior to their conversion into daily wagers, therefore, they are not entitled to any financial benefit like arrear etc. Attention is also invited to Hon'ble High Court judgment 21.04.2011 passed in a CWP No. 2192 of 2011 titled Moti Singh vs. State and Ors. Where direction has been issued that "in case the petitioner is granted daily waged status retrospectively, ::: Downloaded on - 20/07/2023 21:18:38 :::CIS he shall not be entitled to any consequential monetary benefit.
.
3. Seniority to these daily waged Revenue Chowkidars may be granted from the date of completion of 10 years as Part Time workers.
11 On 7.7.2012, the State Government issued further instructions for the conferment of daily wage status on the remaining part-time employees though without financial benefits including the arrears of pay.
12 Subsequently, this Court vide its judgment dated 20.7.2012 allowed the petition filed by Pinju Ram and issued directions to the State Government to the effect that all part-
time Revenue Chowkidars, who had been conferred daily wage status in terms of the policy dated 27.2.2004, should be granted monetary benefits w.e.f. 1.1.2007.
13 This Court also directed that having been conferred with daily wage status, these employees shall be treated at par with all daily wagers in terms of the policy prevailing on the completion of eight years. Consequential benefits were directed to be disbursed within three months, failing which interest at the rate of 9% would ensue.
14 When the special leave petition came up before the Hon'ble Supreme Court for hearing on 2.1.2013, a statement was made before the Hon'ble Supreme Court on behalf of the Government of Himachal Pradesh that it would confine the challenge only to the question of back wages to persons who are converted to daily wage status.
::: Downloaded on - 20/07/2023 21:18:38 :::CIS15 It was in this background that the Hon'ble .
Supreme Court held that once the State Government decided to bring part-time revenue Chowkidars on daily wage basis with the added stipulation that while their seniority would count from the completion of ten years, this would be without any past financial benefits, this principle was required to be duly followed and, therefore, in such circumstances, the High Court ought not to have issued a direction for the payment of consequential monetary benefits with effect from 1.1.2007.
Accordingly, it was clarified that that the seniority of the part-
time Chowkidars who were granted daily wage status would be counted from the date of completion of ten years as part time Chowkidars without any financial benefits for the past service.
16 We really wonder how the judgment of the Hon'ble Supreme Court forms basis for denial of the regularization and consequential benefits to the petitioner. After all, the petitioner is not seeking any benefits, which are covered by the judgment of the Hon'ble Supreme Court.
17 It is evidently clear from the fact that the petitioner was appointed as casual worker in the year 1992 and as per policy ought to have been converted as daily wager in the year 2004 and subsequently, his services were to be regularized w.e.f. 1.1.2012. Therefore, in the given circumstances, we are of the considered view that the stand now sought to be taken and adopted by the respondent-State is not only unfair, but contrary to the record.
::: Downloaded on - 20/07/2023 21:18:38 :::CIS18 Claim of the petitioner remains unaffected much .
less adversely affected by the judgment of the Hon'ble Supreme Court in Pinju Ram's case.
19 Consequently, we direct the respondent-State to implement the order in question in its letter and spirit and regularize the services of the petitioner along with all consequential benefits w.e.f. 1.1.2012, as worked out in Annexure R-2 appended with Ex. Pet. No.30/2020 within a period of 2 months, failing which the respondents shall be liable to pay interest @ 9% per annum till the date of actual payment.
20 For compliance, list on 21.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Ms. Kanta Sharma vs. State of H.P. & ors.
.
CWP No. 1924/202212.9.2022 Present: Mr. C. N. Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
The instant petition has been filed for grant of the following substantive reliefs:
"i) issue a writ of Certiorari, Mandamus or other appropriate writ, Order, directions as this Hon'ble Court deems fit directing the Respondents to consider the case of the Petitioner for the grant of equal pay for equal wages/regular pay scales, allowances, increments on the post of Instructor, promotion avenues in the School/Home for Blind Children Balkunj Dhalli, Shimla-
12 w.e.f. 05.03.1981 in parity with the regular scales allowances service benefits etc in the Respondent State run School/Home for Blind with all consequential benefits.
ii) Accordingly Issue a writ of Certiorari, Mandamus or other appropriate writ ,Order, directions as this Hon'ble Court deems fit directing Respondents to re-fix the pay of the Petitioner on the post of Instructor in the School/Home for Blind Children Balkunj Dhalli Shimla-
12. w.e.f. 05.03.1981 till her superannuation 29.02.2016 for all intents and purposes, service pensionary benefits in a time bound manner.
iii) Issue a writ of Certiorari, Mandamus or other appropriate writ Order ,directions as this Hon'ble Court deems fit directing the Respondents to pay service benefits, pay perks allowances etc for the work i.e. Principle performed by the Petitioner i.e. Principal School/Home for Visually Challenged Children, Dhalli, Shimla H.P. w.e.f. 07.07.2010 up to 29.02.2016, has ::: Downloaded on - 20/07/2023 21:18:38 :::CIS been denied (for 5 years 7 Months and 22 days) till her superannuation in terms of .
rules regulation and in terms of principles of equal pay for equal work.
iv) Accordingly Issue a writ of Certiorari, Mandamus or other appropriate writ, Order directions as Court deems fit this Hon'ble directing the Respondents to pay the Petitioner, the arrears/ difference (salary etc for the post of Instructor in the School/Home for Blind Children Balkunj Dhalli, Shimla-12 w.e.f. 05.03.1981 till date as rper the revised regular scales from time to time, with interest @ 12 percent p.a. within a time bound manner.
v) Issue a writ of Certiorari, Mandamus or other appropriate writ, Order directions as this Hon'ble Court deems fit directing the Respondents accordingly to release the service benefits i.e. gratuity, leave encashment, pensionary benefits etc. up to date within a time bound manner."
2 We are not at all satisfied with the reply filed on behalf of respondents No. 1 and 2 as it reflects complete insensitivity to the issue in question.
3 Here is a teacher, who has devoted and spent her entire life in educating the visually challenged children at School/Home for Blind Children, Balkunj, Dhalli, and is being denied legitimate dues only on the ground that she was employed not under the State Government, but by an NGO.
4 The respondents probably have been oblivious to the fact that so-called NGO i.e. H.P. State Council for Child Welfare Craig Garden, Shimla-2, is none other than an NGO ::: Downloaded on - 20/07/2023 21:18:38 :::CIS created by the government itself, which is fully owned and .
controlled by the Government of Himachal Pradesh.
5 That apart, there has to be an adequate amount of compassion while dealing with cases of the instant types where the people, like the petitioner, have devoted and spent their entire life in the service of most disadvantage class i.e. visually challenged children.
6 There would be hardly a handful people in the State, those would be claiming such kind of benefits as in the instant case. Therefore, in the given circumstances, we direct respondent No.1 to personally look into the matter and deal with the case of the petitioner from a human angle and not on technical issues so to ensure that legitimate claim of the petitioner and similarly situated persons is not denied. Let this exercise be completed within a period of six weeks from today.
7 We have no doubt in our mind that respondent No.1, while examining the matter, shall take into consideration the judgments rendered on the subject, more particularly, recent judgment rendered by Three-Judge Bench of the Hon'ble Supreme Court in Rajesh Kumar Pandey & ors. Vs. Union of India & ors., 2021 (3) SCALE 199, and the directions contained in para 57 thereof, which read as under:-
A. The Central Government must forthwith notify the norms and standards of pupilteacher ratio for special schools and also separate norms for special teachers who alone can impart education and training to CwSN in ::: Downloaded on - 20/07/2023 21:18:38 :::CIS the general schools; and until such time, as a stopgap arrangement adopt the recommendations made by the .
State Commissioner, NCT of Delhi in the case of Ms. Reshma Parveen reproduced in paragraph 51 above; B. To create commensurate permanent posts as per the just ratio to be specified by the competent authority for the rehabilitation professionals/special teachers who can cater to the needs of CwSN;
To initiate appointment process to fill-in vacancies for the posts so created for rehabilitation professionals/special teachers for being appointed on regular basis. The same shall be completed within six months from the date of this order or before the commencement of academic year 2022-2023, whichever is earlier;
D. To overcome the shortage of resource persons (rehabilitation professionals/special trained teachers), the training schools/institutions must take steps to augment the number whilst ensuring that the norms and standards specified under the governing laws and regulations including that of the Council for grant of recognition and registration are fulfilled;
E. Until sufficient number of special teachers becomes available for general schools and special schools, the services of special trained teachers can be availed as itinerant teachers as per the SSS within the school block (cluster schools) to optimize the resource persons and as a stopgap arrangement;
F. The other teachers and staff in the general schools be given compulsory training and sensitized to handle the CwSN in the general schools, if admitted; and G. The authorities may also explore the possibility of merging unviable special schools with relatively viable special schools in the neighbourhood, so as to entail in consolidation of assets and resources for better delivery to the requirements of CwSN.::: Downloaded on - 20/07/2023 21:18:38 :::CIS
8 These directions otherwise have been made .
applicable to the entire country as is evident from para 8 of the judgment, which reads as under:-
8. The Court had granted time to the respondent-State(s) to take corrective measures. When the matter was notified on 4.4.2019, it was reported that substantial measures have been taken in terms of the Scheme of Integrated Education for the Disabled Children 1992.
The order reads thus:
"We have perused the affidavit dated 01.04.2019 filed by the Chief Secretary, State of Uttar Pradesh in pursuance to our order dated 07.03.2019.
We are happy to note that, effective measures have been provided for as indicated in the Scheme of Integrated Education for the Disabled Children 1992 and the plan for implementation thereof.
We have no difficulty in giving two months' time to the State Government to comply with the assurance given to the Court on affidavit. However, we expect the Chairman of the nodal Committee to submit periodical report to this Court on monthly basis.
List the matters on 10th July, 2019.
We are conscious of the fact that some of the timelines transcend beyond two months but we deem it appropriate to list the matters on 10th July, 2019 as the progress already done can be reviewed and appropriate directions be given, if required."
9 For compliance, list on 7.11.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Satish Kumar vs. HRTC .
CWP No. 8174/202112.9.2022 Present: Mr. Rupinder Singh Thakur, Advocate, for the petitioner.
Mr. Shyam Singh Chauhan, Advocate, for the respondent.
Leaving all questions of law open, admit.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
12.9.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
Mandavi Sharma vs. Jitender Kumar & anr.
.
FAO No. 15/202212.9.2022 Present: Mr. Sandeep Sharma, Advocate, for the appellant.
Mr. N.S. Chandel, Sr. Advocate, with Mr. Vinod Gupta, Advocate, for the respondent.
Respondent is present in person, however the appellant has not appeared because she, as per her counsel, is indisposed. Since the respondent has come all the way from Canada, we see no reason to defer the matter indefinitely.
Therefore, let the appellant appear before this Court on the next date of hearing.
List on 14.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Chandan Sharma & ors. vs. NHAI & ors.
.
CWP No. 1489/202212.9.2022 Present: Mr. Jia Lal Thakur, Advocate, vice Mr. G. R. Palsra, Advocate, for the petitioners.
Mr. K. D. Shreedhar, Sr. Advocate with Ms. Sneh Bhimta, Advocate, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
Learned vice counsel for the petitioners prays for and is granted four weeks' time to file rejoinder. However, it is made clear that in case the petitioner is found to be an encroacher, then pendency of this petition would not come in the way of respondent No.1 in removal of the encroachment, for which all necessary assistance be rendered by all the stakeholders including the Deputy Commissioner, Mandi and Superintendent of Police, Mandi.
List on 17.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Namesh Kumar vs. HPU & ors.
.
CWP No. 4665/20221.9.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate, with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Surender Verma, Advocate, for respondent No.1.
CMP No. 12046/2022Having gone through the contents of the application, we permit the petitioner/applicant to effect service on respondent No.2 by way of dasti summons as also through the process serving agency, returnable for 16.9.2022, on steps being taken during the course of the day.
Application stands disposed of.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Haroli Block Industries Association & anr. vs. State of H.P. & ors.
.
CWP No. 453/20211.9.2022 Present: Mr. K. D. Sood, Sr. Advocate, with Ms. Ranjana Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
Mr. Onkar Jairath, Advocate, for respondent No.7.
CMP No. 12065/2022Learned counsel for applicant/respondent No.7 states that he is under instructions to make a categorical statement before this Court that the letter dated 12.6.2022 has been or deemed to have been withdrawn. His statement is taken on record. Learned Additional Advocate General states that in compliance to the order dated 25.8.2022, order of supersession of the society has been issued. If that be so, we deem it appropriate to keep in abeyance such order till next date of hearing. Ordered accordingly. List on 15.9.2022. Reply in the meanwhile.
CMP No. 12066/2022The application is disposed of with a direction to respondent No.7/applicant to file English translation of Annexures in question within a period of two weeks.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge ::: Downloaded on - 20/07/2023 21:18:38 :::CIS 1.9.2022 (pankaj) .
::: Downloaded on - 20/07/2023 21:18:38 :::CISH.P. Housing & Urban Development vs. Mohinder Singh .
CWP No. 5104/20221.9.2022 Present: Mr. Susheel Gautam, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents.
CWP No. 5104/2022 & 10180/2022 Leaving all questions of law open, issue notice to the respondent returnable for 13.10.2022, on taking steps within two days.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS M/s Phoneix Udyog Pvt. Ltd. vs. UOI & anr.
.
CWP No. 5428/20221.9.2022 Present: Mr. Vikrant Kackria & Ms. Anita, Advocate, for the petitioner.
Mr. Rajinder Thakur, Advocate, CGSC, for respondent No.1.
Mr. Vijay Arora, Advocate, for respondent No.2.
Prima facie, we are of the considered view that the instant petition is not maintainable in view of the judgment dated 6.1.2022 rendered by this Court in CWP No. 5942/2021, titled as M/s Hi Tech Point Technologies Private Ltd. vs. UOI.
Confronted with this, learned counsel for the petitioner prays for and is granted an adjournment.
List on 22.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Hari Ram Sharma vs. State of H.P. & ors.
.
CWP No. 5430/20221.9.2022 Present: Mr. Sandeep K. Pandey, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents.
Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply within six weeks.
List on 13.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Hussain Mohd. vs. State of H.P. & anr.
.
CWP No. 5432/20221.9.2022 Present: Mr. Rakesh Sharma, Advocate, vice Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents.
CWP No. 5432/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
After arguing for some time, learned counsel for the petitioner prays for and is granted an adjournment.
List on 15.9.2022.
CMP No. 10893/2022The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexures in question within a period of two weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Shimla Youth Progressive Association vs. State of H.P. & ors.
.
CWP No. 5542/20221.9.2022 Present: Ms. Srishti Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents.
CWP No. 5542/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply within four weeks.
List along with CWPIL Nos. 13/2015 and 27/2017 on 29.9.2022.
CMP No. 11175/2022The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexures in question within a period of four weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.9.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Rajeev Kumar. Vs. Anju KUmari .
FAO (FC) No. 19/202231.8.2022 Present: Mr. Ashok Verma, Advocate, for the appellant.
Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for the respondent.
As jointly prayed for, list on 13.9.2022 for presence of parties.
(Tarlok Singh Chauhan)
Judge
r (Virender Singh)
Judge
31.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:38 :::CIS
Jai Dutt Sharma & ors. vs. State of H.P. & ors. a/w connected matter .
CWP No.1105/2022 a/w CWP No.3894/2022 CWP No. 1105/2022 31.8.2022 Present: Mr. Ashok Kumar, Advocate, vice Mr. V. D. Khidtta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
Mr. Vikrant Thakur, Advocate, for respondents No. 3 & 4.
CWP No. 3894/2022Mr. Vikrant Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
After hearing for some time, it appears that records of CWP No. 2945/2016 are necessary for the just and proper adjudication of the instant cases.
List on 21.9.2022 when records of CWP No. 2945/2016 be placed before us for perusal.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Bishamber Negi vs. State of H.P. & ors.
.
CWP No. 2277/202231.8.2022 Present: Mr. Y. K. Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
Supplementary affidavit is stated to have been filed in the registry on 30.8.2022. However, the same is not on record. Registry to trace and place it on record.
List on 14.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Babli Devi & ors. vs. State of H.P. & ors.
.
CWP No. 3301/202231.8.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate, with Mr. Rajesh Kumar, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
Mr. Angrez Kapoor, Advocate, for respondent No.3.
Reply on behalf of respondent No.3, filed in the open Court, is taken on record. Rejoinder, if any, within four weeks. List on 28.9.2022. Reply on behalf of respondents No.1 & 2 in the meanwhile.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:38 :::CIS Santosh Kumar & ors. vs. State of H.P. & ors. a/w connected matter .
CWP No. 3303/2022 a/w CWP No.3304/2022 31.8.2022 Present: Mr. Naresh Mahajan, Advocate, vice Mr. Onkar Jairath, Advocate, for the petitioner(s).
Mr. Vikrant Thakur, Advocate, for the respondent(s).
Learned counsel for the respondent(s) prays for and is granted two weeks' time to re-file reply.
Admit.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
31.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Khema Nand Sharma vs. State of H.P. & ors.
.
CWP No. 3604/202231.8.2022 Present: Mr. N. D. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
Ms. Reeta Thakur, Advocate, for respondent No.2.
Learned counsel for respondent No.2 prays for and is granted two weeks' further time to settle the matter and file compliance report.
List on 14.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 31.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS M/s Indian Oil Corp. Ltd. vs. State of H.P. & ors.
.
CWP No. 3378/202230.8.2022 Present: Mr. K. D. Sood, Sr. Advocate, with Ms. Ranjana Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
Mr. Ajay Sharma, Sr. Advocate, with Mr. Athrav Sharma, Advocate, for respondent No.3.
List on 01.09.2022 when records of CWP No. 847/2021 be placed before us for perusal.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
30.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Sanjay Kumar vs. State of H.P. & ors.
.
CWP No. 5943/202230.8.2022 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for respondents No. 1 to 3.
CWP No. 5943/2022 & CMP No. 11885/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O. note No. 427456, dated 11.8.2022. In such circumstances, notice confined to respondents No. 1 to 4 only.
Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondent No.4 returnable for 13.9.2022. Reply/instructions by the appearing respondents before the next date of hearing. List on 13.9.2022. In the meanwhile, the impugned transfer order dated, 25.8.2022 (Annexure P-1) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Lalit Kumar vs. State of H.P. & anr.
.
CWP No. 5948/202230.8.2022 Present: Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents.
CWP No. 5948/2022 & CMP No. 11899/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O. note No. 417300. In such circumstances, notice.
Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply/instructions before the next date of hearing. List on 13.9.2022. In the meanwhile, the impugned transfer order dated, 24.8.2022 (Annexure P-2) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Kadar Mohd. vs. State of H.P. & ors.
.
CWP No. 5949/202230.8.2022 Present: Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for respondents No. 1 to 3.
CWP No. 5949/2022 & CMP No. 11902/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O./U.O. note No. 426497, dated 10.8.2022. In such circumstances, notice.
Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. Reply/instructions before the next date of hearing. List on 13.9.2022. In the meanwhile, the impugned transfer order dated, 26.8.2022 (Annexure P-4) qua the petitioner is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Vinod Kumar vs. State of H.P. & ors.
.
CWP No. 5951/202230.8.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for respondents No. 1 & 2.
CWP No. 5951/2022 & CMP No. 11907/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply/instructions within two days. List on 1.9.2022. Till then, status quo be maintained.
CMP No. 11908/2022The instant application is disposed of with a direction to the petitioner to file typed copies of Annexures in question before the next date of hearing.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Manohar Devi vs. State of H.P. & ors.
.
CWP No. 5953/202230.8.2022 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for respondents No. 1 to 3.
CWP No. 5953/2022 & CMP No. 11911/2022 Learned counsel for the petitioner, on instructions, states that the order dated 8.8.2022, in CWP No.5397/2022, titled as Reeta Bala vs. State of H.P. & ors., has been obtained by practicing fraud on the Court as the order of transfer had not been passed on the basis of D.O. note issued by one Surat Negi, respondent No.4, therein. If that be so, it's a serious matter as the order of transfer impugned herein is a direct consequence and outcome of the order passed in CWP No. 5397/2022.
In such circumstances, issue notice to respondents No. 1 to 3. Dasti notice for the service of respondent No.4 returnable for 1.9.2022. Status quo be maintained till the next date of hearing. List on 1.9.2022, on which date records of the transfer be produced by respondents No. 1 to 3.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.8.2022 ::: Downloaded on - 20/07/2023 21:18:39 :::CIS (pankaj) .
::: Downloaded on - 20/07/2023 21:18:39 :::CISManohar Devi vs. State of H.P. & ors.
.
CWP No. 5953/202230.8.2022 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for respondents No. 1 to 3.
CWP No. 5953/2022 & CMP No. 11911/2022 Learned counsel for the petitioner, on instructions, states that the order dated 8.8.2022, in CWP No.5397/2022, titled as Reeta Bala vs. State of H.P. & ors., has been obtained by practicing fraud on the Court as the order of transfer had not been passed on the basis of D.O. note issued by one Surat Negi, respondent No.4, therein. If that be so, it's a serious matter as the order of transfer impugned herein is a direct consequence and outcome of the order passed in CWP No. 5397/2022.
In such circumstances, issue notice to respondents No. 1 to 3. Dasti notice for the service of respondent No.4 returnable for 1.9.2022. Status quo be maintained till the next date of hearing. List on 1.9.2022, on which date records of the transfer be produced by respondents No. 1 to 3.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.8.2022 ::: Downloaded on - 20/07/2023 21:18:39 :::CIS (pankaj) .
::: Downloaded on - 20/07/2023 21:18:39 :::CISDev Sanskriti Charitable Trust Kullu vs. State of H.P. & ors.
.
CWP No. 3956/201530.8.2022 Present: Mr. Anand Sharma, Sr. Advocate, with Mr. Karan Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
Learned counsel for the petitioner prays for and is granted three weeks' time to implead the necessary parties.
List on 27.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Gulzar Krishan Sewa Kendra vs. Hindustan Petroleum Corporation & ors.
.
CWP No. 308/201930.8.2022 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondents No. 1 and 2. Mr. Ajay Sharma, Sr. Advocate with Mr. Ajay Thakur, Advocate, for respondent No.3.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
Learned counsel for the petitioner prays for and is granted one week's time to obtain instructions.
List on 13.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Krishi Vikas Sangh Kotkhai vs. State of H.P. & ors.
.
CWP No. 2297/202229.8.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
Mr. Sudhir Thakur, Sr. Advocate with Karun Negi, Advocate, for respondent No.4. Mr. N. K. Thakur, Sr. Advocate with Mr. Divya Raj Singh, Advocate, for the applicants in the application for impleadment. r Mr. Divya Raj Singh, Advocate, states that he has filed an application for impleadment. However, the same is not on record. Registry to trace and place it on record. Reply to the application for impleadment within two weeks. List on 16.9.2022, when the inquiry report be produced before the Court.
Before parting, we find from the Index of papers for appellate courts appended prior to the order sheet that the format so framed virtually serves no purpose and is, therefore, required to be reframed and recast so as to make it purposive, effective as also meaningful. According to us, general index of papers should only contain the Sl. No./date of admission to record, nature of document(s), court fee affixed, pagination and date of disposal of application/petition.
The Registrar (Rules) is directed to examine the matter and then place the same before Hon'ble the Chief Justice.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge ::: Downloaded on - 20/07/2023 21:18:39 :::CIS 29.8.2022 (pankaj) .
::: Downloaded on - 20/07/2023 21:18:39 :::CISRajinder Singh vs. Sandhira Devi .
FAO (FC) No. 38/202129.8.2022 Present: Mr. Nitin Thakur, Advocate, for the appellant.
Mr. Rajesh Mandhotra, Advocate, for the respondent.
Mr. Nitin Thakur, Advocate, states that there has been change of heart between the parties.
As jointly prayed for, list on 12.9.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
29.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Rajan Kumar vs. State of H.P. & ors.
.
CWP No. 6074/202129.8.2022 Present: Mr. Rakesh K. Dogra, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
Learned Additional Advocate General states that the case of the petitioner regarding family pension has virtually been finalized. He prays for and is granted two weeks' time to place on record copy of the order.
List on 12.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 29.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Kiran Lata vs. State of H.P. & ors.
.
CWP No. 7770/202129.8.2022 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
Learned counsel for the petitioner prays for and is granted three weeks' further time to file rejoinder.
List on 19.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 29.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Pratap vs. State of H.P. & ors.
.
LPA No. 116/202229.8.2022 Present: Mr. V. D. Khidtta, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
List on 19.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 29.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Rajeev Sharma vs. State of H.P. & anr.
.
CWP No. 1340/202229.8.2022 Present: Mr. Govind Raj Gaur, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G., for the
respondents- State.
Leaving all questions of law open, admit.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 29.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Bimla Devi & ors. vs. Director (PMLA) & ors.
.
CWP No. 1942/202229.8.2022 Present: Mr. Rajneesh K. Lal, Advocate, for the petitioners.
Mr. Balram Sharma, ASGI, for respondents No.1 &2.
Ms. Kiran Sharma, Advocate, vice Mr. Arvind Sharma, Advocate, for respondent No.3. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Reply on behalf of respondents No. 1 & 2 is stated to have been filed in the registry on 27.8.2022. The same be traced and place on record.
List along with CWP No. 4895/2022 on 16.9.2022.
Rejoinder(s), if any, in the meanwhile.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 29.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Virender Singh vs. State of H.P. & ors.
.
CWP No. 3376/202229.8.2022 Present: Mr. Rajesh Kumar Parmar, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
Notice issued for the service of respondent No.4 has been received back un-served for want of correct address.
rLet fresh steps for the service of aforesaid respondent be taken within one week. In the event of steps being taken, issue notice to respondent No.4 returnable for the next date of hearing.
Learned Additional Advocate General has placed on record instructions dated 22.7.2022, relevant portion whereof reads as under:-
"1. Vide order No. Div. Commr. (SML)B(6)9/2020- 2709-10 dated 07.06.2022 passed by the Divisional Commissioner, Shimla Division, Shimla, Sh. Dhyan Singh i.e. respondent No. 4 has been retired from the post of Naib Tehsildar, Solan on dated 12.07.2022, copy of the order dated 07.06.2022 is attached herewith.
2. The service particulars of the present petitioner i.e. Sh. Virender Singh and other eligible officials (Kanungos) has been sent to the office of the Divisional Commissioner, Shimla vide this office letter No. SK/10-37/2021 dated 03.01.2022 for consideration for promotion for the post of Naib Tehsildar."::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Now that the matter is pending consideration .
before the Divisional Commissioner, Shimla, we deem it appropriate to defer the matter to four weeks.
List on 26.9.2022.
(Tarlok Singh Chauhan)
Judge
29.8.2022
(pankaj)
r to (Virender Singh)
Judge
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Som Nath vs. State of H.P. & ors.
.
CWP No. 4323/202229.8.2022 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
Learned counsel for the petitioner states that in all other similar matters, the respondent-State itself has granted reliefs to the petitioner(s) therein, vide Annexure P-7.
Confronted with this, learned Senior Additional Advocate General, prays for and is granted two days' time to obtain instructions.
List on 31.8.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 29.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Surekha Devi vs. State of H.P. & ors.
.
CWP No. 3856/202225.8.2022 Present: Mr. Adarsh K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Reply, as prayed for, be filed within four weeks, failing which erring respondent(s) shall personally appear before the Court along with relevant records, on the next date of hearing.
List on 29.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 25.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Sudarshana vs. State of H.P. & ors.
.
CWP No. 4028/202225.8.2022 Present: Mr. Jeevesh Sharma, Advocate, for the petitioner.
Ms. Suchitra Sen, Advocate, for the respondent.
Learned counsel for the respondent has placed on record instructions, dated 24.8.2022, which suggest that the petitioner has not even appeared in the written test.
Confronted with this, learned counsel for the petitioner prays for and is granted one day's time to obtain instructions.
List on 26.8.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 25.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS M/s Ambuja Cement Ltd. vs. UOI & ors.
.
CWP No. 4215/202225.8.2022 Present: Mr. Goverdhan Sharma, Advocate, for the petitioner.
Mr. Rajinder Thakur, Advocate, for respondents No.1&4.
Mr. Vijay Arora, Advocate, for respondents No. 2 and 3.
Rejoinder, as prayed for, be filed within two weeks. List on 22.9.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
25.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Vijay Laxmi vs. State of H.P. & anr.
.
CWP No. 4277/202225.8.2022 Present: Mr. Jagat Pal, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondent-State.
Ms. Suchitra Sen, Advocate, for respondent No.2.
Ms. Suchitra Sen, Advocate, states that Angrez Kapoor, Advocate, shall be appearing on behalf of respondent No.2. Her statement is taken on record. Registry not to reflect name of Ms. Suchitra Sen, Advocate, and instead name of Mr. Angrez Kapoor, Advocate, be reflected in the cause list, henceforth.
List on 15.9.2022. Reply, if any, in the meanwhile.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 25.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS M/s G. P. Mushroom International Ltd. vs. State of H.P. & ors.
.
CWP No. 4607/202225.8.2022 Present: Mr. R. L. Sood, Sr. Advocate with Mr. M.L. Sharma & Mr. Arjun Lall, Advocates, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
List on 26.8.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 25.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Joginder Sen vs. State of H.P. & ors.
.
CWP No. 4641/202225.8.2022 Present: Mr. Maan Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Mr. Yudhbir Singh Thakur, learned Deputy Advocate General states that the draft award is ready and, in all likelihood, the same shall be announced within two weeks.
His statement is taken on record.
List on 15.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 25.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Narto Devi vs. State of H.P. & ors.
.
CWP No. 4645/202225.8.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Mr. Rajesh Kumar, Advocate, for respondent No.5.
Reply, as prayed for, be filed within three weeks.
List on 22.9.2022. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 25.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Hima Devi vs. State of H.P. & ors.
.
CWP No. 4768/202225.8.2022 Present: Mr. H. K. Paul, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Reply, as prayed for, be filed within two weeks.
List on 15.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 25.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Anu Bala & ors. vs. State of H.P. & ors.
.
CWP No. 5511/202225.8.2022 Present: Mr. Tijender Singh, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents- State.
Mr. Sanjeev K. Motta, Advocate, for the respondent- Commission.
Mr. Dalip K. Sharma, Advocate, for respondent No.5.
Mr. Ramesh Sharma, Advocate, for respondents No.6 & 9.
Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for respondent No.7.
Mr. Naresh Kaul, Advocate, for respondent No.8.
List along with CWP No. 4870/2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 25.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Hans Raj vs. State of H.P. & ors.
.
CWP No. 4870/202225.8.2022 Present: Mr. R. K. Dogra, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents-
State.
Mr. Sanjeev K. Motta, Advocate, for the respondent- Commission.
Mr. Surinder Kumar Sharma, Advocate, for respondent No.5.
Mr. Ramesh Sharma, Advocate, for respondents No.6 & 8.
Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for respondent No.7. Mr. Naresh Kaul, Advocate, for respondent No.9.
List on 29.8.2022. In the meanwhile, learned counsel for the respondent-Commission to obtain specific instructions regarding the eligibility/non-eligibility of respondents No. 6 to 9 as per averments made in para 14 of the petition.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 25.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Arun Kang vs. State of H.P. & ors.
.
CWP No. 4886/202225.8.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
CWP No. 4886/2022Rejoinder, as prayed for, be filed within four weeks.
List on 29.9.2022.
CMP No. 11396/2022The application is disposed of with a direction to the petitioner to file English Translation of Annexures in question within a period of three weeks from today.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 25.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS .
::: Downloaded on - 20/07/2023 21:18:39 :::CISInnovative Group Conference vs. Deputy Commissioner & anr.
.
CWP No. 5159/202225.8.2022 Present: Mr. Neel Kamal Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
CWP No. 5159/2022Reply is stated to have been filed on 26.8.2022.
However, the same is not on record. Be traced and place it on record. Rejoinder, as prayed for, be filed within three weeks.
List on 22.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 25.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Jagdish Chand vs. State of H.P. & ors.
.
CWP No. 3729/202224.8.2022 Present: Mr. Neel Kamal Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Mr. K. S. Dhaulta, Advocate, for respondent No.5.
Reply on behalf of respondent No.5 is stated to have been filed on 10.8.2022. However, the same is not on record. Be traced and placed it on record. List on 31.8.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Narinder Dutt Sharma vs. State of H.P. & ors.
.
CWP No. 2813/202224.8.2022 Present: Mr. P. D. Nanda, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
List along with CWP No. 8053/2021.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
24.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
.
CWP No. 2934/202224.8.2022 Present: Mr. Hirdaya Ram, Advocate, for the petitioner.
Mr. K. D. Soor, Sr. Advocate with Mr. Sanjeev Sood, Advocate, for respondent No.1.
Mr. Deepak Bhasin, Advocate, for respondent No.3.
Reply, as prayed for, be filed within three weeks.
List on 21.9.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
24.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Ravati Ram vs. State of H.P. & anr.
.
CWP No. 2948/202224.8.2022 Present: Mr. Naveen K. Bhardwaj, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed. However, it is made clear that in case the petitioner is still aggrieved, he is at liberty to avail such remedy, as available to him, under the law.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Anupam Kumar vs. State of H.P. & ors.
.
CWPOA No. 7339/201924.8.2022 Present: Mr. Ankush Dass Sood, Sr. Advocate, with Mr. Rakesh Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for respondent- State.
Mr. Dilip Sharma, Sr. Advocate with Mr. Manish Sharma, Advocate, for respondent No.2.
List before an appropriate bench.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
24.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Babli Devi & ors. vs. State of H.P. & ors.
.
CWP No. 3301/202224.8.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate, with Mr. Rajesh Kumar, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Mr. Angrez Kapoor, Advocate, for respondent No.3.
Reply within one week. List on 31.8.2022. Registry to reflect name of Mr. Angrez Kapoor, Advocate, in the cause list henceforth.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Khema Nand Sharma vs. State of H.P. & ors.
.
CWP No. 3604/202224.8.2022 Present: Mr. N. D. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Ms. Aruna Chauhan, Advocate, vice Ms. Reeta Thakur, Advocate, for respondent No.2.
Learned vice counsel for respondent No.2 prays for and is granted one week's time to settle the matter and file compliance affidavit.
List on 31.8.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Farm Technocrats' vs. State of H.P. & anr.
.
CWP No. 3704/202224.8.2022 Present: Mr. J. L. Bhardwaj, Advocate, for the petitioner.
Mr. K. D. Shreedhar, Sr. Advocate with Ms. Sneh Bhimta, Advocate, for respondents No. 1 to 3.
Learned counsel for the petitioner prays for and is granted two weeks' time to file rejoinder.
List on 14.9.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
24.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Namita Maniktala vs. State of H.P. & anr.
.
CWP No. 3807/202224.8.2022 Present: Mr. Naresh Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Mr. Vinod Thakur, Advocate, for respondent No.4.
Mr. Vinod Thakur, Advocate, has put in appearance on behalf of respondent No.4 by filing memo of appearance.
Reply by the appearing respondents, as prayed for, be filed within six weeks.
List on 12.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Heera Devi @ Ram Devi vs. State of H.P. & ors.
.
CWP No. 3810/202224.8.2022 Present: Ms. Sonia Saini, Advocate, vice Mr. Mohar Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
As jointly prayed for, list on 28.9.2022.
r (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
24.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Smt. Dipna Devi vs. Principal Secretary .
CWP No. 3812/202224.8.2022 Present: Mr. Paras Ram, Advocate, vice Mr. B. R. Kashyap, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Admit.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Surender Kumar Chaudhary vs. State of H.P & ors. a/w connected matters .
Ex. Pet. Nos. 169/2022, 171/2022, 173/2022, 174/2022, 175/2022, 176/2022, 178/2022 & 179/2022 24.8.2022 Present: Mr. Virbahadur Verma, Advocate, for the petitioner(s).
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Mr. Rakesh Kumar Sharma, Advocate, for the respondent-College.
List along with Ex. Pet. No. 177/2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Yukita Devi vs. UOI & ors.
.
CWPs No. 5243/2021 & 5244/2021 24.8.2022 Present: Mr. Ravi Tanta, Advocate, for the petitioner.
Mr. Rajinder Thakur, CGSC, for respondent No.1.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Learned counsel for the petitioner prays for and is granted one week's time to file response to the affidavit filed by the Joint Director.
List on 31.8.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS State of H.P. vs. Bhupender Pal .
Cr.MP(M) No. 2481/202124.8.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the appellant.
Mr. H. S. Rangra, Advocate, for the respondent.
Cr.MP (M) No. 2481/2021Despite opportunity, the respondent has failed to file the reply. The instant appeal arises out of the judgment of acquittal passed in a case, where the accused/respondent has been charged under Section 302 IPC. In the given circumstances, we deem it appropriate to grant leave to appeal. Ordered accordingly. Application stands disposed of.
Cr. A. No. /2022 Be registered. Admit. Call for the records.
Bail bonds in the sum of Rs.50,000/- with one surety of the like amount to the satisfaction of the learned trial court be furnished by the respondent-accused undertaking therein to appear in this Court as and when directed and to receive the sentence which may be imposed on the conclusion of the appeal.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Kewal Krishan vs. HRTC & anr.
.
CWP No. 1541/202124.8.2022 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Ajay Chauhan, Advocate, for the respondents.
Learned counsel for the respondents, on instructions, states that only interest remains to be paid to the petitioner in compliance to the order passed by the Court on 15.3.2021 and even the same shall be paid within two weeks. His statement is taken on record.
List on 14.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Kamaljeet Singh vs. HRTC & anr.
.
CWP No. 1530/202124.8.2022 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Ajay Chauhan, Advocate, for the respondents.
Learned counsel for the respondents, on instructions, states that only interest remains to be paid to the petitioner in compliance to the order passed by the Court on 15.3.2021 and even the same shall be paid within two weeks. His statement is taken on record.
List on 14.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Sanjeev Kumar vs. State of H.P. & ors.
.
Ex. Pet. No. 282/202124.8.2022 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents.
On the request of learned Senior Additional Advocate General, list on 31.8.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Mehar Chand vs. HRTC & ors.
.
Ex. Pet. No. 224/202124.8.2022 Present: Mr. H. R. Bhardwaj, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Jagdish Kumar vs. State of H.P. & anr.
.
CMP No.2493/2020 in Ex. Pet. No. 29/2019 24.8.2022 Present: None for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents.
Since the petitioner has not repeatedly appeared before the Court, therefore, it appears that he is not interested to pursue the instant application. Consequently, the application is dismissed for want of prosecution.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Kuldeep vs. HRTC & ors.
.
CWP No. 730/202224.8.2022 Present: Mr. Varun Chandel, Advocate, for the petitioner.
Mr. Ajay Chauhan, Advocate, for the respondents.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed. However, it is made clear that in case the petitioner is still aggrieved, he is at liberty to avail such remedy, as available to him, under the law.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS State of H.P. vs. Rajinder Singh @ Raju .
Cr.MP(M) No. 1709/202224.8.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the appellant.
Cr.MP (M) No. 1709/2022Heard. Leave to appeal granted.
Application stands disposed of.
Cr. A. No. /2022 Be registered. Admit. Call for the records.
Bail bonds in the sum of Rs.50,000/- with one surety of the like amount to the satisfaction of the learned trial court be furnished by the respondent-accused undertaking therein to appear in this Court as and when directed and to receive the sentence which may be imposed on the conclusion of the appeal.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS State of H.P. vs. Kashir Ahmad .
Cr.MP(M) No. 1712/202224.8.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the appellant.
Cr.MP (M) No. 1712/2022Heard. Leave to appeal granted.
Application stands disposed of.
Cr. A. No. /2022 Be registered. Admit. Call for the records.
Bail bonds in the sum of Rs.50,000/- with one surety of the like amount to the satisfaction of the learned trial court be furnished by the respondent-accused undertaking therein to appear in this Court as and when directed and to receive the sentence which may be imposed on the conclusion of the appeal.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Tej Ram vs. State of H.P. & ors.
.
CWP No. 5064/202224.8.2022 Present: Mr. Tek Chand Sharma & Mr. K. C. Sankhyan, Advocates, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents.
Learned Additional Advocate General has placed on record instructions, dated 23.8.2022, which go to reveal that the petitioner is temporarily being assigned light duties of supervisory nature at the sites of the work within jurisdiction of the division. However, we are concerned and expect the respondents to assign the petitioner aforesaid duties on permanent basis. Let clear-cut instructions be obtained by the next date of hearing.
List on 21.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 24.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Ram Parkash Sharma & ors. vs. State of H.P. & ors.
.
Ex. Pet. No. 151/201923.8.2022 Present: Ms. Ranjana Parmar, Sr. Advocate with Mr. Karan Singh Parmar, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
The instant petition has been filed for execution of order dated 27.5.2010 passed in CWP(T) No. 8902/2008, as modified r vide judgment dated 10.11.2014 in LPA No. 468/2012.
During the course of hearing, apart from placing reliance on the aforesaid order/judgment, learned counsel for the petitioners would in fact rely more upon the orders that have been passed in COPC Nos. 809/2015 and 21/2017.
It would be noticed that in both these contempt petitions, the orders were passed by a learned Division Bench of this Court and one of the members of that Bench is still available.
Therefore, in such circumstances, we deem it appropriate to have the matter placed before a Bench of which Justice Sandeep Sharma is a member. Registry is directed to place the matter before Hon'ble the Chief Justice for constituting an appropriate Bench.
(Tarlok Singh Chauhan) Judge (Virender Singh) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Judge 23.8.2022 (pankaj) .
r to ::: Downloaded on - 20/07/2023 21:18:39 :::CIS M/s Ajay Pal Singh vs. Appellate Authority & anr.
.
STR No.1/201223.8.2022 Present: Mr. Goverdhan Sharma, Advocate, for the appellant.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
List along with STR No. 4001/2013 on 27.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 23.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS M/s New Time Industries vs. Revisional Authority & anr.
.
STR No.2/201223.8.2022 Present: Mr. Goverdhan Sharma, Advocate, vice Mr. Rakesh Sharma, Advocate, for the appellant.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
List along with STR No. 4001/2013 on 27.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 23.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS State of H.P. & ors. vs. Bachittar Singh & ors.
.
LPA No.4011/201323.8.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the appellants.
Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the respondents.
30.8.2022.
Heard
r in
to part. For continuity, list on
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
23.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Shiwala Sood vs. State of H.P. & ors.
.
CWP No. 5677/202222.8.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents No. 1 to 3.
CWP No. 5677/2022 & CMP No. 11398/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O. note No. 4606, dated 27.7.2022. In such circumstances, notice.
Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondent No.4 returnable for the next date of hearing, on taking steps within two days. Reply by the appearing respondents within three weeks.
List on 12.9.2022. In the meanwhile, the impugned transfer order dated, 4.8.2022 (Annexure P-1) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Santosh Guleria vs. State of H.P. & anr.
.
CWP No. 5682/202222.8.2022 Present: Mr. Naresh Kaul, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents No. 1 and 2.
CWP No. 5682/2022 & CMP No. 11408/2022 Notice is confined to respondents No. 1 and 2 at this stage. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 and 2. Respondents-State to get clear cut instructions, within two days, in light of the order already passed in CWP No. 1511/2022, titled as Arun Guleria vs. State of H.P., decided on 25.3.2022 coupled with the fact that the case of the petitioner is covered under clause 5.4 of the comprehensive guiding principles-2013 and as to why the petitioner along with her husband cannot be posted at the same place when they are due to retire in less than 2 years.
List on 25.8.2022. Till then, the impugned orders, Annexures P-3, P-4 & P-5, qua the petitioner be not given effect to.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Monika vs. State of H.P. & ors.
.
CWP No. 5684/202222.8.2022 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents.
CWP No.5684/2022 & CMP No. 11412/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. List on 25.8.2022.
Reply/instructions in the meanwhile.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Pratap Chand vs. State of H.P. & ors.
.
CWP No. 4196/201922.8.2022 Present: Mr. Dushyant Dadwal, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Mr. Pawan Gautam, Advocate, for respondents No.4 & 5.
CMP No. 10997/2022Reply within two weeks. List on 12.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS State of H.P. vs. M/s S.S. Engineers .
CWP No. 3343/202022.8.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the petitioner.
Mr. R.L. Sood, Sr. Advocate with Mr. Arjun Lal, Advocate, for the respondent.
CMP No. 8388/2022The application, as prayed for, is allowed and disposed of.
CWP No. 3343/2020The petitioner to obtain specific instructions regarding maintainability of the writ petition, more particularly, in light of what has been observed in para 17 of the order passed by the learned Divisional Commissioner, Shimla, which order, in turn, has been upheld as it is by the Financial Commissioner (Appeals).
List on 12.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Narinder Singh vs. State of H.P. & ors.
.
CWPOA No.4010/202022.8.2022 Present: Mr. Divya Raj Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Learned counsel for the petitioner prays for and is granted two weeks' further time to obtain instructions in light of averments contained in preliminary submission No.4, wherein it has been averred that the daughter of the petitioner has since been granted the employment.
List on 19.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Roop Lal vs. State of H.P. & ors.
.
CWP No. 7517/202122.8.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Learned Additional Advocate General prays for and is granted two weeks' further time to seek instructions in light of the order passed by this Court on 20.6.2022.
List on 12.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Laiq Ram Sharma & anr. vs. State of H.P. & anr.
.
CWP No. 7526/202122.8.2022 Present: Mr. K. D. Shreedhar, Sr. Advocate with Ms. Sneh Bhimta, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
We have serious doubt regarding recovery, sought to be effected from the petitioners by the respondents-State, more particularly, in light of the order dated, 24.3.2022 passed by this Court in CWPOA No. 3145/2019, titled as S.S. Chaudhary vs. State of H.P. and the judgment rendered by the Hon'ble Supreme Court in Thomas Daniel Vs. State of Kerala & Others, 2022 AIR (SC) 2153.
Confronted with this, learned Deputy Advocate General prays for and is granted two weeks' time to obtain instructions.
List on 19.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Satish Kumar vs. HRTC .
CWP No. 8174/202122.8.2022 Present: Mr. Rupinder Singh Thakur, Advocate, for the petitioner.
Mr. Shyam Singh Chauhan, Advocate, for the respondent.
Learned counsel for the respondent prays for and is granted two weeks' further time to file reply.
List on 12.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Rajeev Sharma vs. State of H.P. & anr.
.
CWP No. 1340/202222.8.2022 Present: Mr. Govind Raj Gaur, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
Learned counsel for the petitioner prays for and is granted one week's further time to file rejoinder.
List on 29.8.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Suresh Kumar vs. State of H.P. & ors.
.
CWP No. 5579/202217.8.2022 Present: Mr. Ajay K. Dhiman, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents No.1 to 3.
CWP No. 5579/2022 & CMP No. 11228/2022 Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. Issue dasti notice to respondent No.4, returnable for 31.8.2022, on takings steps within two days. Reply/instructions by respondents No.1 to 3 within two weeks. In the meanwhile, the impugned order dated 13.7.2022 (Annexure P-1) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Prakashi Devi & anr. vs. State of H.P. & ors.
.
CWP No. 5581/202217.8.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for the petitioners.
As prayed for, list on 23.8.2022.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
r Judge
17.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Rajesh Kumar & anr. Vs. Suresh Kumar & ors. a/w connected matter .
R.P. No. 44/2017 & CWP No. 323/2016 17.8.2022 Present: Mr. Atharv Sharma, Advocate, for the petitioner(s).
Mr. Rajesh Kumar Parmar, Advocate, for respondent No.1 in R.P. No. 44/2017.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-State.
On the request of learned counsel for the
r to
petitioner, list on 31.8.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Court on its own motion vs. State of H.P. & ors.
.
CWPIL No. 108/201717.8.2022 Present: Mr. Vijay, Advocate, vice Mr. Sanjeev K. Suri, Advocate, as amicus curiae.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Yudhbir Singh Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Mr. Balram Sharma, ASGI, for respondents No. 8& 13.
On 20.7.2022, this Court passed the following order:
"It appears that there are a lot many cases, pertaining to mining throughout the State, pending before this Court and it would only be appropriate in case all these cases are clubbed together and taken up by one Bench. Therefore, in the given circumstances, list on 3.8.2022, when the State shall furnish details of all cases pertaining to mining."
The respondent-State has furnished details of the cases pertaining to mining. Therefore, list this case along with cases, particulars whereof have been mentioned in Annexure R-1 of the affidavit dated 2.8.2022, before the learned Principal Bench on 31.8.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 17.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Rajender Kumar & ors. vs. State of H.P. & ors. a/w connected matters .
CWP No. 2843/2019, a/w CWP No.4189/19, CWPOA Nos.
5388, 6075/2019, CWP Nos.864, 877, 1097, 1267, 1268, 1269, 1316, 1317, 1321, 3728, 3810, 4343, 4797, 4824, 4956, 4973 to 4978, 5040, 6169, 6264/2020, CWPOA Nos.3074, 3081, 3090, 3486, 3762, 5697, 6410, 6415, 6418, 6424, 6452, 6943 to 6951, 7373/2020, CWP No. 10/2021, COPC No.25/2021 & CWP No. 270/2022 16.8.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with M/s Rajesh Kumar, Mehar Chand, Vikas Rajput, Sanjeev Kumar Motta, Sarthak Mehta, Surinder Kumar Saklani, Vinod Kumar Thakur, Vinod Chauhan, Surender Verma, Vijay Chaudhary, Mr. Naresh K. Sharma, Harish Kumar Verma, Suneel Goel, Mr. A. K. Gupta, Advocates, for the respective petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Yudhbir Singh Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Mr. Nimish Gupta & Mr. M.L. Sharma, Advocates, for the respective respondents.
List on 20.9.2022. Till then, status quo be maintained in all these cases.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Archana Devi & ors. vs. State of H.P. & ors.
.
CWP No. 3260/2019 a/w CWP No.6356/2021 16.8.2022 Present: Mr. Vijay Chaudhary, Advocate & Mr. Y.P. S. Dhaulta, Advocate, for the respective petitioners.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-State.
Mr. Manohar Lal Sharma, Advocate, for respondent-NIELT.
On the joint request of learned counsel for the parties, list on 20.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS State of H.P. & ors. vs. Urmila Devi .
CWP No. 655/202016.8.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Yudhbir Singh Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the petitioners.
Mr. Neeraj Kumar Shaswat, Advocate, for the respondent.
Reply is stated to have been filed in the registry on 12.8.2022. However, the same is not on record. Registry to trace and place the reply on record.
List on 30.8.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Irfan vs. State of H.P. & ors.
.
CWP No. 1265/202016.8.2022 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Yudhbir Singh Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Mr. Devi Singh, Advocate, vice counsel for respondent No.4.
Respondents No. 1 and 2 pray for and are granted two weeks' further time to file supplementary affidavit in terms of order dated 26.7.2022.
List on 30.8.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Sonologists Association Himachal vs. UOI & ors.
.
CWP No. 1654/202016.8.2022 Present: Mr. Diwan Singh Negi, Advocate, for the petitioner.
Mr. Balram Sharma, ASGI, for the respondent-
MCI.
Mr. Ajay Vaidya, Sr. Addl. A.G., for the
respondents- State.
In view of pendency of an identical issue before the Hon'ble Supreme Court, we deem it appropriate to adjourn this matter by a month.
List on 20.9.2022. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Hindu Teli Sudhar Sabha vs. State of H.P. & ors.
.
CWP No. 4521/202016.8.2022 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Yudhbir Singh Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Learned counsel for the petitioner prays for and is granted three weeks' time to amend the petition.
List on 6.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS Parkash Chand vs. State of H.P. & ors.
.
CWPOA No. 7370/202016.8.2022 Present: Mr. Amit Singh Chandel, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Yudhbir Singh Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents-State.
CWPOA No. 7370/2020List on 17.8.2022.
CMP(T) No. 717/2022The application is disposed of as having become infructuous.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 16.8.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:39 :::CIS EIH Ltd. & ors. vs. State of H.P. & ors.
.
Arb. A. No. 11/201610.8.2022 Present: Mr. R. L. Sood, Sr. Advocate with Mr. Arjun Lall, Advocate, for the appellants.
Mr. R. Shankar, President, Corporate Affairs in person.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Yudhbir Singh Thakur, Dy.A.G., Mr. Rajat Chauhan, Law Officer, Mr. Prabhat Kumar & Mr. Ashok Vij, Advocates, for the respondents-State.
Heard further. For continuity, to come up on the next working day i.e. 16.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
10.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Lobzang Dolma vs. HPSBL & ors.
.
LPA No. 138/20225.8.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Athrav Sharma, Advocate, for the appellant.
LPA No. 138/2022Dasti notice is confined to respondent No.2, at this stage, returnable for 2.9.2022, on taking steps within two days.
CMP No. 10692/2022Heard. No ground for staying the impugned order, as prayed for, is made out. Consquently, the application is dismissed. However, recovery is ordered to be stayed till further orders.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
5.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Kuldeep Chand vs. HPSBL & ors.
.
CWP No. 4512/20225.8.2022 Present: Mr. R. S. Gautam & Mr. Arun Rana, Advocates, for the petitioner.
Mr. Dixit Sahotra, Advocate, vice Mr. Vikrant Thakur, Advocate, for respondents No. 1 to 3.
CWP No. 4512/2022 & CMP No. 8967/2022 Notice. Mr. Dixit Sahotra, Advocate, vice Mr. Vikrant Thakur, Advocate, appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondent No.4, returnable for 23.9.2022, on taking steps within two days.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
5.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
.
CWP No. 4665/20225.8.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Surender Verma, Advocate, for respondent No.1.
Mr. Prashant Sharma, Advocate, for respondent No.3.
Notice. Mr. Surender Verma & Mr. Prashant Sharma, Advocates, appear and waive service of notice on behalf of the respective respondents. Issue dasti notice to respondent No.2, returnable for the next date of hearing.
List on 16.9.2022. Reply/instructions in the meanwhile.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
5.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Kiran vs. State of H.P. & ors.
.
CWP No. 5367/20225.8.2022 Present: Mr. Bonit Thakur, Advocate, vice Mr. A. K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No. 5367/2022 & CMP No. 10749/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
List on 9.9.2022. Reply/instructions in the meanwhile.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
5.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Dr. Laxmi Nand vs. State of H.P. & ors.
.
CWP No. 5373/20225.8.2022 Present: Mr. R.K. Bawa, Sr. Advocate with Mr. Ajay K. Sharma, Advocate, for the petitioner.
List before an appropriate Bench, in which one of us (Justice Chander Bhusan Barowalia) is not a member.
r to (Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
5.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Ravinder Singh Ravi vs. State of H.P. & ors.
.
CWP No. 5376/20225.8.2022 Present: Mr. Bhag Chand Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 and 2. CWP No. 5376/2022 & CMP No. 10763/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondents No. 1 and 2. Issue notice to respondents No. 3 & 4 returnable for 23.9.2022, on taking steps within two days.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
5.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Jawala Nand vs. Dr. Y.S. Parmar University & ors.
.
CWP No. 5382/20225.8.2022 Present: Mr. R. S. Gautam, Advocate, for the petitioner.
Mr. Avinash Jaryal, Advocate, for respondent No.1.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for respondents No. 2 & 3.
CWP No. 5382/2022 & CMP No. 10781/2022 Notice. Mr. Avinash Jaryal, Advocate & Mr. Bhupinder Thakur, learned Deputy Advocate General, appear and waive service of notice on behalf of the respective respondents.
Tag along with LPA Nos. 8/2021 & 14/2021.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
5.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Babita Trehan vs. State of H.P. & ors.
.
CWP No. 5383/20225.8.2022 Present: Mr. Rohit, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3. Mr. Vishwa Bhushan, Advocate, for respondent No.4.
CWP No. 5383/2022 & CMP No. 10782/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General and Mr. Vishwa Bhushan, Advocate, appear and waive service of notice on behalf of the respective respondents. Since respondent No.4 has already joined, therefore, in the interim, it is directed that no coercive action shall be taken/initiated against the petitioner so as to compel her to join at the transferred station.
List on 2.9.2022. Reply/instructions in the meanwhile.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
5.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Asha Kumari vs. State of H.P. & ors.
.
CWP No. 5387/20225.8.2022 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 & 2.
CWP No. 5387/2022 & CMP No. 10785/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O. note No. 399035. In such circumstances, notice.
Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 & 2. Issue dasti notice to respondent No.3 returnable for the next date of hearing, on taking steps within two days. In the meanwhile, the impugned transfer order dated 1.8.2022 (Annexure P-1) is ordered to be stayed.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
5.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Dhani Ram vs. HRTC & anr.
.
CWP No. 5388/2022
5.8.2022 Present: Mr. Manohar Lal Sharma, Advocate, for the
petitioner.
Ms. Reeta Thakur, Advocate, for the respondents.
CWP No. 5388/2022 & CMP No. 10786/2022 Notice. Ms. Reeta Thakur, Advocate, appears and waives service of notice on behalf of the respondents.
Reply within six weeks.
List on 23.9.2022. In the meanwhile, recovery, sought to be effected vide notice dated 27.7.2021 (Annexure P-1), is stayed.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
5.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Barji Ram vs. State of H.P. & ors.
.
CWP No. 5390/20225.8.2022 Present: Ms. Meenaskhi Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
CWP No. 5390/2022 & CMP No. 10788/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3.
List along with CWP No. 4654/2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
5.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Naresh Kumar vs. State of H.P. & ors.
.
CWP No. 5389/20225.8.2022 Present: Ms. Meenaskhi Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
CWP No. 5389/2022 & CMP No. 10787/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3.
List along with CWP No. 4654/2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
5.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Maya Devi vs. State of H.P. & ors.
.
CWP No. 5391/20225.8.2022 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
CWP No. 5391/2022 & CMP No. 10791/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O. note No. 419249. In such circumstances, notice.
Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. Issue dasti notice to respondent No.4 returnable for the next date of hearing, on taking steps within two days. In the meanwhile, the impugned transfer order dated 28.7.2022 (Annexure P-1) qua the petitioner is ordered to be stayed.
List on 2.9.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
5.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Kapura Ram & ors. vs. State of H.P. & ors.
.
CWP No. 5392/20225.8.2022 Present: Mr. Sanjeev Bhushan Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 & 2.
CWP No. 5392/2022 & CMP No. 10792/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 & 2. Issue notice to respondents No. 3 and 4 returnable for 10.8.2022, on taking steps during the course of the day.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
5.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Neena Sood vs. State of H.P. .
CWP No. 5393/20225.8.2022 Present: Mr. Ramakant Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.
Notice is confined to respondents No. 1 to 3 at this stage. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3.
List on 8.8.2022. Reply/instructions in the meanwhile.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
5.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Lata Kumari vs. State of H.P. & ors. a/w connected matters .
CWP Nos. 4171/2022, 4172/2022, 4173/2022 & 4180/2022 5.8.2022 Present: Mr. Sunil Chauhan & Mr. K. S. Gill, Advocates, for the respective petitioners.
List along with CWP No. 4747/2022 before the learned DB-I during the course of the day.
r to (Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
5.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Baljeet Singh Katoch vs. State of H.P. & ors.
.
CWP Nos. 4371/20225.8.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
List along with CWP No. 4747/2022 before the learned DB-I during the course of the day.
(Tarlok Singh Chauhan)
Judge
r (Chander Bhusan
Barowalia)
Judge
5.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
CWP No.3777/2022
4.8.2022 Present: Ms. Vishal Mohan & Ms. Sameeksha Gupta, Advocates, for the petitioner.
Ms. Suchitra Sen, Advocate, for the respondent. Mr. Jitender Kanwar, Secretary of the respondent- Commission, in person.
List on 25.8.2022. In the meanwhile, the Department of Personnel is directed to take a decision, if not already taken, on the repeated representations made by the respondent qua sub Rule 16.8 of the Rules of Business & Procedure of the Commission and place the same on record.
Personal appearance of the officer is dispensed with.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
4.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Sarika vs. HRTC & anr.
.
CWP No.270/2021
4.8.2022 Present: Mr. Mohan Singh, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the
respondents.
Learned counsel for the respondents prays for and is granted two weeks' further time to file the compliance report.
List on 25.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
4.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
The Ex. Engineer, HPPWD vs. Sonki Ram .
CMP (M) No. 627/20214.8.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for applicant.
Ms. Sana, Advocate, vice Mr. Rahul Mahajan, Advocate, for the respondent.
Learned Additional Advocate General prays for and is granted two weeks' further time to comply with order, dated 22.3.2022.
List on 25.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
4.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:39 :::CIS
Ramesh Morya vs. State of H.P. .
Cr. A. No. 35/20224.8.2022 Present: Mr. Vivek Sharma, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Cr.MP No. 2308/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondent. Reply within two weeks.
List on 25.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
4.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Hasta Bahadur & ors. vs. State of H.P. & ors.
.
CWPOA No.6737/20204.8.2022 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
CMP-T No. 733/2022Heard. Taking into consideration the peculiar facts and circumstances of the case, application for early hearing is allowed and disposed of.
CWPOA No. 6737/2020Admit. List for hearing in the month of December, 2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
4.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Nirmal Singh alias Niju & anr. vs. State of H.P. .
Cr.MP(M) No. 1728/20224.8.2022 Present: Mr. Vinod Gupta, Advocate, for the appellants/applicants.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondent.
Cr.MP (M) No. 1728/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondent.
Heard. Taking into consideration the averments made in the application coupled with the fact that both the applicants are in jail, therefore, delay of 58 days in filing of the appeal is ordered to be condoned. The application is disposed of.
Cr. A. No. /2022 Be registered. Admit. Call for the records.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
4.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Kushal Chand vs. State of H.P. & anr.
.
CWP No.3397/20224.8.2022 Present: Mr. V. B. Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
CMP No. 9600/2022For the reasons stated in the application, the same is allowed and the documents in question are taken on record.
Application stands disposed of.
CWP No. 3397/2022Learned Senior Additional Advocate General has placed on record instructions, dated 3.8.2022.
Having gone through the same, we still do not find any reasonable or plausible explanation on behalf of the respondents-State so as to not comply with the directions that were passed by this Court on 2.6.2022. Accordingly, let fresh compliance report be filed within two weeks.
List on 1.9.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
4.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
.
Kamal Kishore vs. HPSEBL & ors.
CWP No.3457/20224.8.2022 Present: Mr.Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr. Lakshay Thakur, Advocate, for the respondents.
The order in question stands complied with inasmuch as the case of the petitioner has been considered and rejected by the respondents-Board. Therefore, no further order is required to be passed and the matter is closed.
However, it is made clear that in case the petitioner is still aggrieved, he is at liberty to avail such remedy, as available to him, under the law.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
4.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Pankaj Parmar vs. HPSEBL & ors.
.
CWP No.3461/20224.8.2022 Present: Mr.Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr. Lakshay Thakur, Advocate, for the respondents.
The order in question stands complied with inasmuch as the case of the petitioner has been considered and rejected by the respondents-Board. Therefore, no further order is required to be passed and the matter is closed.
However, it is made clear that in case the petitioner is still aggrieved, he is at liberty to avail such remedy, as available to him, under the law.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
4.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Urmila Devi vs. State of H.P. & anr.
.
CWP No.3474/20224.8.2022 Present: Mr. Bhuvnesh Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
4.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Dharam Singh vs. State of H.P. & ors.
.
CWP No.3855/20224.8.2022 Present: Mr. Hemant Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
The compliance affidavit is stated to have been filed in the registry on 3.8.2022. However, the same is not on record. The registry to trace and place the compliance affidavit on record.
List on 18.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
4.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Ex. Hav. Arun Kumar vs. State of H.P. & ors.
.
CWP No.4004/20224.8.2022 Present: Mr. Prashant Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
The order in question stands complied with inasmuch as the case of the petitioner has been considered and rejected by the respondents-State. Therefore, no further order is required to be passed and the matter is closed.
However, it is made clear that in case the petitioner is still aggrieved, he is at liberty to avail such remedy, as available to him, under the law.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
4.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Narain Singh & ors. vs. State of H.P. & ors.
.
CWP No.1801/20204.8.2022 Present: Mr. P. D. Nanda, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
As jointly prayed for, list on 18.8.2022.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
4.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Purushottam Kumar Sharma vs. State of H.P. & ors.
.
CWP No.4575/20223.8.2022 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents- State.
Mr. R. L. Verma, Advocate, vice Mr. P.P. Chauhan, Advocate, for respondent No.3.
Reply on behalf of respondent No. 3 is stated to have been filed on 30.7.2022. However, the same is not on record. Registry to trace and place the reply on record. List on 22.8.2022. Rejoinder, if any, in the meanwhile.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
3.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Khema Nand Sharma vs. State of H.P. & ors.
.
CWP No.3604/20223.8.2022 Present: Mr. N. D. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent- State.
Ms. Suchitra Sen, Advocate, vice Ms. Reeta Thakur, Advocate, for respondent No.2.
Learned vice counsel for respondent No.2 prays for and is granted three weeks' further time to file reply.
List on 24.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
3.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Vivek Puner & ors. vs. State of H.P. & ors.
.
CWP No.4606/20223.8.2022 Present: Mr. Kush Sharma, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent- State.
Ms. Suchitra Sen, Advocate, for respondent No.2.
Learned Deputy Advocate General has placed on record instructions, dated 30.7.2022.
Learned counsel for the petitioner prays for and is granted one day's time to go through the same.
List on 4.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
3.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Satya Devi Chauhan vs. State of H.P. & ors.
.
CWP No.3571/20223.8.2022 Present: Mr. Hirdya Ram, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent- State.
Mr. Vikrant Thakur, Advocate, for respondent No.2.
Reply on behalf of respondent No.1 not filed. The same be positively filed within two weeks, failing which erring officer shall personally appear before this Court on the next date of hearing.
List on 24.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
3.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Rattna Kumari vs. State of H.P. & ors.
.
CWP No.3731/20223.8.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents.
On the oral request of learned counsel for the parties, Director, Department of Social Justice & Empowerment is impleaded as party respondent. Issue notice to the newly added respondent.
Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the newly added respondent.
Amended memo of parties be filed within four weeks. Reply be also filed within the aforesaid period.
List on 7.9.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
3.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Ratni Devi vs. H.P. Ex.-Servicemen Corp. & ors. vs. NHAI & anr. a/w connected matters.
.
CWP No. 2595/2021 a/w CWP Nos. 6086, 7313, 7314, 7475, 7605, 7820, 8313, 8314/2021, 279, 546, 629, 3653 & 4416/2022 3.8.2022 Present: M/s T. S. Chauhan, Ashok Kumar & K. B. Khajuria, Advocates, for the respective petitioner(s).
Mr. Mukul Sood, Advocate, for respondent- Corporation.
Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for the respondent-ACC.
As prayed for by the learned counsel for the petitioner(s), list on 10.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
3.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Sunil Kumar vs. State of H.P. & ors.
.
CWP No.4487/20223.8.2022 Present: Mr. Ajay Chandel, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 5.
Issue dasti notice to respondents No. 6 to 15, to be served through respondent No.4-Director, Sainik Welfare Department, returnable for 22.8.2022, on taking steps within two days.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
3.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Farm Technocrats' Forum vs. State of H.P. & anr.
.
CWP No.3704/20223.8.2022 Present: Mr. J. L. Bhardwaj, Advocate, for the petitioner.
Ms. Sneh Bhimta, Advocate, for respondents No. 1 to 3.
Reply on behalf of respondents No. 1 to 4 is stated to have been filed. However, the same is not on record.
Registry to trace and place the reply on record. Rejoinder, if any, within three weeks.
List on 24.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
3.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Kamla Devi vs. State of H.P. & ors.
.
CWP No.3717/20223.8.2022 Present: Mr. Tarun Sharma, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 4.
Mr. Mukul Sood, Advocate, for respondent No.5.
Reply filed on behalf of respondents No. 1 to 4 is taken on record.
Leaving all questions of law open, admit.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
3.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Rakesh Thakur vs. State of H.P. & ors.
.
CWP No.4813/20223.8.2022 Present: Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
We have serious doubt as to whether respondent No..4-Principal, Dr. Radhakrishanan, Government Medical College, Hamirpur, could have issued corrigendums, dated 20.6.2022 & 8.7.2022, Annexures P-4 & P-5 respectively.
List on 5.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
3.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
.
CWP No.5196/20223.8.2022 Present: Mr. B. M. Chauhan, Sr. Advocate, with Mr. Manmohan S. Katoch, Advocate, for the petitioner.
Ms. Sneh Bhimta, Advocate, for respondent No.1.
List on 4.8.2022. In the meanwhile, respondent-
NHAI is directed to provide adequate number of tarpaulins so as to ensure that no further damage is caused to the house and other property of the petitioner.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
3.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Avinash Thakur vs. State of H.P. & ors.
.
CWP No.4349/20221.8.2022 Present: Mr. Kulwant Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur & Mr. Yudhbir Singh Thakur, Dy.A.Gs. for the respondents.
Part of the order in question stands complied with inasmuch as the petitioner has been ordered to be transferred from GSSS Baga Chanogi, Thach, Distt. Mandi to GSSS Barsar, Distt. Hamirpur, against vacancy, which is likely to cause due to promotion of the present incumbent there. In such circumstances, we deem it appropriate to adjourn this matter by two weeks with a direction to the respondents-State to obtain fresh instructions as to when the vacancy is actually going to accrue.
List on 22.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
1.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Anil Kumar vs. State of H.P. & ors.
.
CWP No.4356/20221.8.2022 Present: Mr. Ajay Dhiman, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur & Mr. Yudhbir Singh Thakur, Dy.A.Gs. for the respondents.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan)
r Judge
(Chander Bhusan
Barowalia)
Judge
1.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Vinod Kumar vs. State of H.P. .
Cr. A. No.670/20191.8.2022 Present: Ms. Anjali Soni Verma, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur & Mr. Yudhbir Singh Thakur, Dy.A.Gs. for the respondent.
Cr.MP No. 2256/2022By medium of this application, the applicant/appellant has sought enlargement of bail so as to enable him to attend marriage of his niece (elder brother's daughter), function whereof would commence from 3.8.2022 and continue till 5.8.2022.
Notice of the application was issued to the respondent-State and after verification, it is represented by the learned Deputy Advocate General that the contents of the application have been found to be correct.
In the given facts and circumstances of the case, we deem it appropriate to enlarge the applicant/appellant on bail, on his furnishing bail bonds in the sum of Rs.50,000/- with two local sureties of the like amount, to the satisfaction of the Jail Superintendent, Dharamshala. Ordered accordingly.
The applicant/appellant shall surrender by reporting the aforesaid Jail Superintendent on 9.8.2022 by 5.00 P.M. Application stands disposed of.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
1.8.2022
(pankaj)
.
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Pankaj Bhardwaj vs. Ambika Bhardwaj .
FAO (FC) No. 17/20221.8.2022 Present: Mr. Ajay Kumar Dhiman, Advocate, for the appellant.
FAO (FC) No. 17/2022 & CMP No. 10206/2022 Issue notice to the respondent returnable for 12.9.2022, specifically mentioning therein that she is required to personally appear before the Court, on taking steps within two days. The appellant is directed to pay a sum of Rs.20,000/- to the respondent through money order towards her miscellaneous expenses. It is made clear that the notice shall be issued to the respondent only in case the process fee is accompanied by the receipt of payment.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
1.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Kuldeep Kumar Chadda vs. State of H.P. & ors.
.
CWP No.3553/20221.8.2022 Present: Mr. Ramakant Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur & Mr. Yudhbir Singh Thakur, Dy.A.Gs. for the respondents.
CMP No. 10301/2022Heard. Since the writ petition is at threshold, therefore, application for seeking amendment therein, is allowed and disposed of.
CWP No. 3553/2022The amended writ petition is taken on record.
Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondent.
Reply within four weeks. List on 5.9.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
1.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Shyam Singh vs. State of H.P. & ors.
.
CWP No.4431/20221.8.2022 Present: Mr. Sat Prakash, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur & Mr. Yudhbir Singh Thakur, Dy.A.Gs. for the respondents.
Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
Leaving all questions of law open, admit.
CMP No. 8787/2022The application is disposed of with a direction to the applicant/petitioner to file English translation of Annexure in question within a period of four weeks from today.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
1.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Piar Singh vs. State of H.P. & ors.
.
CWP No.4435/20221.8.2022 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur & Mr. Yudhbir Singh Thakur, Dy.A.Gs. for the respondents.
Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply/instructions within four weeks in terms of notification dated 12.7.2021 (Annexure P-
12).
List on 5.9.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
1.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Ishwar Dyal vs. Dr. Y.S. Parmar University of Horticulture & Forestry .
CWP No.4469/20221.8.2022 Present: Ms. Nargis Thakur, Advocate, for the petitioner.
Mr. Avinash Jaryal, Advocate, for the respondent.
Notice. Mr. Avinash Jaryal, appears and waives service of notice on behalf of the respondent.
Tag along with CWPs No. 4382/2022 to 4386/2022. Reply in the meanwhile.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
1.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Balwan Singh vs. State of H.P. & ors.
.
CWP No.4472/20221.8.2022 Present: Mr. D. C. Jaita, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur & Mr. Yudhbir Singh Thakur, Dy.A.Gs. for the respondents.
Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
Admit.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
1.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Rajesh Verma & anr. vs. State of H.P. & ors.
.
CWP No.4554/20221.8.2022 Present: Mr. Guna Nand Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur & Mr. Yudhbir Singh Thakur, Dy.A.Gs. for respondents No. 1 to
5. CWP No. 4554/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No.1 to 5. Issue notice to respondents No. 6 to 15, through court process, returnable for the next date of hearing, on taking steps within two days. Appointment of the private respondents shall be subject to final outcome of the instant writ petition.
List on 12.9.2022.
CMP No. 10396/2022The application is disposed of with a direction to the applicants/petitioners to file English translation of documents in question within a period of four weeks from today.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
1.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Mahinder Kumar vs. State of H.P. & ors.
.
CWP No.5130/20221.8.2022 Present: Mr. R. K. Bansal, Advocate, for the petitioner.
As prayed for, list on 3.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
r Judge
1.8.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Surender Kumar vs. State of H.P. & ors.
.
CWP No.5038/202229.7.2022 Present: Mr. Vishal S. Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No.1 to 4.
Learned Deputy Advocate General, has placed on record instructions, dated 28.7.2022.
Confronted with this, learned counsel for the petitioner prays for and is granted two days' time to obtain instructions.
List on 2.8.2022.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 29.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Pawan Rathore vs. State of H.P. .
Cr. A. No.522/201929.7.2022 Present: Mr. Ajit Sharma, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondent.
On the request of learned counsel for the appellant, list on 9.9.2022.
(Tarlok Singh Chauhan)
r Judge
(Sandeep Sharma)
Judge
29.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Gram Panchayat Ail vs. State of H.P. & ors.
.
CWP No.6267/202129.7.2022 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No.1 to 3. Mr. Vijay K. Arora, Advocate, for respondent No.4.
It appears that attendance of Mr. Vijay K. Arora, Advocate, who was otherwise representing respondent No.4, has not been marked in the final order dated 27.7.2022, even though he was present. Therefore, attendance of Mr. Vijay K. Arora, Advocate, representing respondent No.4, be marked in the aforesaid final order.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 29.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Vinod Kumar vs. State of H.P. .
Cr. A. No.670/201929.7.2022 Present: Mr. Anjali Soni Verma, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Cr. MP No. 2256/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondent.
List on 1.8.2022. Reply/instructions in the meanwhile.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 29.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Rajesh Kumar vs. HRTC & ors.
.
CWP No.5129/202229.7.2022 Present: Mr. S. P. Chatterji, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondents.
CWP No. 5129/2022 & CMP No. 10242/2022 Notice. Mr. Vikas Rajput, Advocate, appears and waives service of notice on behalf of the respondents.
Reply/instructions within three weeks.
List on 26.8.2022. In the meanwhile, the impugned order dated 30.9.2021 (Annexure P-1) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 29.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Mahinder Kumar vs. State of H.P. & ors.
.
CWP No.5130/202229.7.2022 Present: Mr. Kulwant, Advocate, vice Mr. R.K. Bansal, Advocate, for the petitioner.
List on 1.8.2022, as prayed for.
(Tarlok Singh Chauhan)
Judge
(Sandeep Sharma)
r Judge
29.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Sandeep Kumar vs. State of H.P. & ors.
.
CWP No.5140/202229.7.2022 Present: Mr. Yash Pal Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No.1 to 4.
CWP No. 5140/2022 & CMP No. 10258/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O. note. In such circumstances, notice.
Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 4. Issue dasti notice to respondent No.5 returnable for the next date of hearing, on taking steps within two days. In the meanwhile, the impugned transfer order dated 19.7.2022 (Annexure P-3) is ordered to be stayed.
List on 26.8.2022, when records pertaining to D.O./U.O. Note No.413017, dated 30.6.2022 be produced before the Court.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 29.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Vikram Singh vs. State of H.P. & ors.
.
CWP No.5152/202229.7.2022 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No.1 to 3.
CWP No. 5152/2022 & CMP No. 10284/2022 Notice is confined to respondents No. 1 to 3 at this stage. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. List on 2.8.2022, when records pertaining to the transfer of the petitioner, more particularly, to establish the fact of mutual consent, be produced before the Court.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 29.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Sushil Kumar vs. State of H.P. & ors.
CWP No. 4572/2022.
26.7.2022 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Dasti notice issued for the service of respondent No.3 has not been received back. Therefore, let fresh dasti notice be issued to the aforesaid respondent, returnable for the next date of hearing, on taking steps within two days.
It appears that the application moved by respondent No.3 was in fact sponsored by Ms. Shashi Bala, Chairperson, H.P. State Cooperative Agriculture and Rural Development Bank Ltd.
(HPSARDB) as is evident from bare perusal of the undated letter annexed with the reply as Annexure R-1.
This court has, in umpteen decisions, termed the action of this Chairperson to be extra-constitutional. Reference in this regard can conveniently be made to the order, dated 10.9.2021, passed by this Court in CWP No.2573/2021, titled as Pradeep Kumar vs. State Electricity Board Ltd. & anr.
We again reiterate that this is not a solitary case, where we have come across such kind of recommendations made by the chairperson(s). In such circumstances, we deem it proper to implead Ms. Shashi Bala , Chairperson, HPSARDB as party respondent No. 4. Ordered accordingly. Issue notice to the newly added respondent returnable for 16.8.2022. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge ::: Downloaded on - 20/07/2023 21:18:40 :::CIS 26.7.2022 (pankaj) .
::: Downloaded on - 20/07/2023 21:18:40 :::CISPuran Chand Dogra vs. State of H.P. & ors.
.
Cr. A. No. 248/202226.7.2022 Present: Mr. Bhairav Gupta, Advocate, for the appellant.
Mr. Ashok Sharma, Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Admit. Call for the records.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 26.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS .
::: Downloaded on - 20/07/2023 21:18:40 :::CISSmt. Suraksha Ranta vs. State of H.P. & ors.
.
CWPOA No. 7985/201926.7.2022 Present: Mr. Devashish Kainthla, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
CMP (M) Nos.954/2022 & 955/2022 Heard. The legal representatives of the sole petitioner, as mentioned in para 2 of CMP(M) No.954/2022, after condoning the delay, are ordered to be brought on record.
The applications stand disposed of.
CWPOA No. 7985/2019List on 23.8.2022.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 26.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS .
::: Downloaded on - 20/07/2023 21:18:40 :::CISJagdish Thakur vs. State of H.P. & ors.
.
CWP No. 1351/202026.7.2022 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. K. B. Khajuria, Advocate, for respondent No.5.
Mr. Tara Singh Chauhan, Advocate, for respondent Nos. 7, 8 & 10.
Learned counsel for the petitioner prays for and is granted one week's further time to file additional documents.
List on 2.8.2022.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 26.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS .
::: Downloaded on - 20/07/2023 21:18:40 :::CISPanna Lal & anr. vs. State of H.P. & ors. a/w connected matter .
CWP No.3495/2020 a/w COPC No.218/2022 26.7.2022 Present: Mr. Abhimanyu Rathore & Ms. Poonam Gahlot, Advocates, for the petitioner(s). Mr. Ashok Sharma, Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Balram Sharma, ASGI, for the respondent-
UOI.
Mr. Maan Singh, Advocate, for respondent No.9.
Learned Deputy Advocate General has placed on record instructions dated 18.7.2022.
List before regular Bench on 16.8.2022.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 26.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Ashish Kumar vs. State of H.P. & ors.
.
CWPOA No. 4085/202026.7.2022 Present: Mr. Anil Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Ms. Poonam Gahlot, Advocate, for respondents No.6, 7 and 12.
Ms. Abhilasha Kaundal, Advocate, for respondent No.9.
Ms. Poonam Gahlot & Mr. Abhilasha Kaundal, Advocates, jointly state that they are under instructions not to file separate reply(ies) on behalf of their clients and would be adopting the reply filed on behalf of respondent No.3. Their statement is taken on record.
Learned counsel for the petitioner states that he is also under instructions not to file rejoinder.
List on 16.8.2022, when the records of the case be produced.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 26.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Parkash Chand vs. State of H.P. & ors.
.
CWPOA No. 7370/202026.7.2022 Present: Mr. Amit Singh Chandel, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned counsel for the petitioner states that the rejoinder is being filed in the registry today. The same be placed on record.
List on 16.8.2022.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 26.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Jitender Kumar vs. UCO Bank & anr.
.
CWP No. 727/202126.7.2022 Present: Mr. Rajeshwar Thakur, Advocate, for the petitioner.
Mr. Jitender Pal Ranote, Advocate, for the respondents-Bank.
Heard. Sh. Narinder Sharma, son of late Sh. Ram Dittu Sharma, resident of Bhagirathi Niwas, Near Shiv Mandir, Kasumpti, Shimla, the seller, is a necessary party to the instant lis and is accordingly impleaded and shall reflect as respondent No.3.
Issue notice to the newly added respondent returnable for the next date of hearing, on taking steps within two days.
Amended memo of parties be filed within one week.
List on 23.8.2022.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 26.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS .
::: Downloaded on - 20/07/2023 21:18:40 :::CISAvinash Koundal vs. HPSEBL& anr..
.
CWP No. 1426/202126.7.2022 Present: Mr. Goldy Kumar, Advocate, for the petitioner.
Mr. Anil God, Advocate, for the respondents.
List before regular Bench on 30.8.2022.
(Tarlok Singh Chauhan)
Judge
r (Sandeep Sharma)
Judge
26.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
HPSEBL vs. M/s Kundlas Loh Udyog.
.
CWP No. 2219/202126.7.2022 Present: Mr. Tara Singh Chauhan, Advocate, for the petitioner.
Mr. Manik Sethi, Advocate, for respondent No.1.
List before regular Bench on 30.8.2022.
(Tarlok Singh Chauhan)
Judge
(Sandeep Sharma)
r Judge
26.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Sanjeev Kumar vs. The Registrar, Co-op. Society & ors. a/w connected matter .
CWP No. 4315/2021 a/w CWP No.5149/2021 26.7.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for the petitioner in CWP No.5149/2021.
Mr. Ashok Sharma, Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
List before regular Bench on 16.8.2022.
r (Tarlok Singh Chauhan)
Judge
(Sandeep Sharma)
Judge
26.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
.
Shikha Sharma vs. State of H.P. & ors.
CWP No. 4626/202126.7.2022 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Ms. Suchitra Sen, Advocate, for respondent No.3. rList before regular Bench on 16.8.2022.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 26.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Sanjeev Kumar & anr. Vs. State of H.P. & Ors.
.
CWP No. 4855/202126.7.2022 Present: Mr. Panku Chaudhary, Advocate, vice Mr. Vinay Sharma, Advocate, for the petitioners.
Mr. Ashok Sharma, Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
On the request of learned vice counsel for the petitioners, list on 23.8.2022.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 26.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Anita Munshi & anr. vs. UOI .
CWP No. 6129/202126.7.2022 Present: Mr. Janesh Mahajan, Advocate, for the petitioners.
Mr. Balram Sharma, ASGI, for respondents No.1 to
4. Mr. Ashok Sharma, Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned counsel for the petitioner prays for and is granted six weeks' time to file rejoinder.
List on 13.9.2022.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 26.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Dr. Ravinder Kumar Dhiman vs. State of H.P. & anr.
.
CWP No. 4976/202225.7.2022 Present: Mr. Onkar Jairath, Mr. Shubham Sood & Mr. Anshul Jairath, Advocates, for the petitioner.
Mr. Ashok Sharma, Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondent No. 1.
CWP No. 4976/2022 & CMP No. 9926/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondent No. 1. Issue dasti notice to respondent No.2, returnable for 28.7.2022, on taking steps during the course of the day. The dasti notice be handed over to the learned counsel for the petitioner today itself latest by 4.00 P.M. (Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 25.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Parvinder Kumar vs. H.P.S.C.C. Ltd. & anr.
.
CWP No. 4979/202225.7.2022 Present: Mr. Ashok Kumar Verma, Advocate, for the petitioner.
Mr. Mandeep Chandel, Advocate, for respondents No. 1 and 2.
CWP No. 4979/2022 & CMP No. 9932/2022 Notice. Mr. Mandeep Chandel, Advocate, appears and waives service of notice on behalf of respondents No. 1 and 2.
List on 27.7.2022. Reply/instructions in the meanwhile.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 25.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Kishori Lal vs. State of H.P. & ors.
.
CWP No. 4980/202225.7.2022 Present: Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 and 2.
CWP No. 4980/2022 & CMP No. 9934/2022 The petitioner has been made rolling stone as he has been transferred ninth time in five years of service. In such circumstances, notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 and 2.
Issue dasti notice to respondent No.2, returnable for 8.8.2022, on taking steps within two days. In the meanwhile, impugned order of transfer, dated 13.7.2022 Annexure P-9, qua the petitioner, is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 25.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Shri Maha Bhawani Transport Co. vs. State of H.P. & ors.
.
CWP No.4527/202225.7.2022 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
The Deputy Commissioner, Chamba, is directed to file his personal affidavit, clearly stating therein the period, when the water sports activities at Water Sports Centre Taleru remained suspended, duly supported by contemporaneous official record.
List on 22.8.2022.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 25.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Vijay Kumar vs. H.P. Vidhan Sabha .
CWP No.4850/202225.7.2022 Present: Mr. S. D. Gill, Advocate, for the petitioner.
Mr. Anshul Attri, Advocate, for the respondent.
It is not disputed by the learned counsel for the respondent that the driving skill test of the various categories has been videographed. If that be so, let the video pertaining to the driving skill test of the petitioner be produced on the next date of hearing.
List on 27.7.2022.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 25.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Rameshwar Sharma vs. State of H.P. & ors.
.
Review Pet. No.112/202222.7.2022 Present: Petitioner in person.
Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.
Mr. Balram Sharma, ASGI, for respondent No.2. Mr. Sanjay Bhardwaj, Advocate, for respondent No.3.
r to As prayed for, list on 14.10.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:40 :::CIS Tanvi Rehal vs. Union of India & ors.
.
CWP No.5243/2021 & 5244/2021 20.7.2022 Present: Mr. Devashish, Advocate, vice Mr. Ravi Tanta, Advocate, for the petitioner. Mr. Shashi Shirshoo, CGSC, for respondent No.1.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G. for the respondents.
In compliance to the direction passed by this court on 19.7.2022, Dr. Harish Kumar, Joint Director, Higher Education is present in person and states that it is only on account of non-uploading of the documents by the educational institutes that the difficulty in release of the scholarship is being faced by the Directorate of Higher Education. He further states that as of now there is otherwise budgetary deficit of 31 crores.
Mr. Shashi Shirshoo, learned Central Government Standing Counsel states that he would take up the issue with the concerned authority.
As regards first contention of Dr. Harish Kumar, let an affidavit to this effect be filed within one week. In the meanwhile, Mr. Shashi Shirshoo shall supply telephone number of the concerned official with whom Dr. Harish Kumar may get in touch and resolve the issue.
List on 27.7.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
20.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
M/s Kundlas Loh Udyog vs. State of H.P. & ors.
.
CWP No.1667/202120.7.2022 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Tejasvi Dogra, Advocate, for the petitioner. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G. for the respondents.
CMP No. 9590/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply within two weeks.
List on 3.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
20.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Dr. Naresh Kumar vs. State of H.P. & ors.
.
CWP No.3211/202220.7.2022 Present: Mr. Dilip Sharma, Sr. Advocate with Mr. Manish Sharma & Mr. Tejasvi Dogra, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents- State.
CMP No. 9434/2022Since the petitioner is to be directly effected by the implementation of the judgment rendered by the learned erstwhile Tribunal in O.A. No. 1316/2016, titled as Dr. Vikas Sharma vs. State of H.P. & ors., wherein admittedly the petitioner was not party, we permit him to file the writ petition.
The application stands disposed of.
CWP No. 3211/2022Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents.
List along with CWP No. 1409/2018.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
20.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Nag Ram vs. State of H.P. & ors.
.
CWP No.4243/202220.7.2022 Present: Ms. Kiran Negi & Ms. Sana, Advocates, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G. for the respondents.
CMP No. 8450/2022For the reasons stated in the application, delay in re-filing of the writ petition is condoned. The application is allowed and disposed of.
CWP No. 4243/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
List along with CWP No. 4230/2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
20.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Pawan Kumar vs. State of H.P. & ors.
.
CWP No.4242/202220.7.2022 Present: Ms. Kiran Negi & Ms. Sana, Advocates, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G. for the respondents.
CMP No. 8449/2022For the reasons stated in the application, delay in re-filing of the writ petition is condoned. The application is allowed and disposed of.
CWP No. 4242/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
List along with CWP No. 4230/2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
20.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Harnam Singh vs. State of H.P. & ors.
.
CWP No.4241/202220.7.2022 Present: Ms. Kiran Negi & Ms. Sana, Advocates, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G. for the respondents.
CMP No. 8448/2022For the reasons stated in the application, delay in re-filing of the writ petition is condoned. The application is allowed and disposed of.
CWP No. 4241/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
List along with CWP No. 4230/2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
20.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Geeta Devi vs. State of H.P. & ors.
.
CWP No.4232/202220.7.2022 Present: Ms. Kiran Negi & Ms. Sana, Advocates, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G. for the respondents.
CMP No. 8419/2022For the reasons stated in the application, delay in re-filing of the writ petition is condoned. The application is allowed and disposed of.
CWP No. 4232/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
List along with CWP No. 4230/2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
20.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Vivek Puner & ors. vs. State of H.P. & ors.
.
CWP No.4606/202220.7.2022 Present: Mr. Kush Sharma, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.
Ms. Suchitra Sen, Advocate, for respondent No.2.
CMP No. 9647/2022Since the reply in the un-amended writ petition is yet to be filed, therefore, the instant application seeking amendment therein, which has been filed at the threshold, is allowed. The amended writ petition is taken on record.
CWP No. 4606/2022List on 21.7.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
20.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Baldev Singh & anr. vs. State of H.P. & ors.
.
CWP No.4812/202220.7.2022 Present: Mr. Aditya Thakur, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.
Mr. Sushant Vir Singh Thakur, Advocate, for respondents No. 2 to 4.
CWP No. 4812/2022 & CMP No. 9539/2022 Reply within one week.
rIn view of No Dues Certificate, dated 25.4.2011, (Annexure P-1), we direct that no further coercive steps shall be taken against the petitioner till the next date of hearing.
List along with CWP No.4561/2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
20.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Saroj Kumari vs. State of H.P. & ors.
.
CWP No.4822/202220.7.2022 Present: Ms. Suchitra Sen, Advocate, vice Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G. for the respondents.
CWP No. 4822/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
Admit.
CMP No. 9574/2022The application is disposed of with a direction to the petitioner/applicant to file English translation of the Annexures in question within a period of four weeks from today.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
20.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Kesar Singh vs. State of H.P. & ors.
.
CWP No.4835/202220.7.2022 Present: Ms. Meenakshi Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G. for the respondents.
CWP No. 4835/2022 & CMP No. 9594/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply within three weeks.
List along with CWP No. 4654/2022 on 18.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
20.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Dolma Devi vs. State of H.P. & ors.
.
CWP No.4834/202220.7.2022 Present: Ms. Meenakshi Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G. for the respondents.
CWP No. 4834/2022 & CMP No. 9592/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply within three weeks.
List along with CWP No. 4654/2022 on 18.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
20.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Devinder Singh Sharma vs. State of H.P. & ors.
.
CWP No.4833/202220.7.2022 Present: Ms. Meenakshi Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G. for the respondents.
CWP No. 4833/2022 & CMP No. 9591/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply within three weeks.
List along with CWP No. 4654/2022 on 18.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
20.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Anjali vs. State of H.P.S.C.A.R.D. Bank Ltd. & ors.
.
CWP No.4840/202220.7.2022 Present: Mr. R. K. Bawa, Sr. Advocate with Mr. Ajay K. Sharma, Advocate, for the petitioners.
Mr. Narender Singh, Advocate, for the respondents.
CWP No. 4840/2022 & CMP No.9617/2022 Notice. Mr. Narender Singh, Advocate, appears and waives service of notice on behalf of the respondents.
Reply/instructions within one week. List on 27.7.2022.
CMP No. 9618/2022The application is disposed of with a direction to the petitioners/applicants to file English translation of the Annexures in question within a period of six weeks.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
20.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Dr. Dinesh Kumar vs. State of H.P. & ors.
.
CWP No.4841/202220.7.2022 Present: Mr. Jagat Pal, Advocate, for the petitioner.
List on 21.7.2022.
(Tarlok Singh Chauhan)
Judge
Barowalia)
20.7.2022
r to (Chander
Judge
Bhusan
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Madan Lal. vs. Union of India & ors.
.
CWP No.4846/202220.7.2022 Present: Mr. P.D. Nanda, Advocate, for the petitioner.
Mr. Shashi Shirshoo, CGSC, for the respondents.
CWP No.4846/2022Notice. Mr. Shashi Shirshoo, learned Central Government Standing Counsel appears and waives service of notice on behalf of the respondents. Reply within six weeks.
List on 7.9.2022.
CMP No. 9634/2022Notice in the aforesaid terms. The respondents are directed to release due and admissible retiral benefits to the petitioner on the reduced pay. This however shall be subject to further or final order that may be passed by the Court. The application stands disposed of.
CMP No. 9636/2022The application is disposed of with a direction to the petitioner/applicant to file typed copies and English translation of the Annexures in question within a period of six weeks.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
20.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
CWP No.4850/2022
20.7.2022 Present: Mr. S. D. Gill, Advocate, for the petitioner.
Mr. Anshul Attri, Advocate, for the respondent.
CWP No. 4850/2022 & CMP No. 9651/2022 Notice. Mr. Anshul Attri, Advocate, appears and waives service of notice on behalf of the respondent.
Reply/instructions within two days.
List on 22.7.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
20.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Rajesh Kumar & anr. vs. Suresh Kumar & ors.
.
R.P. No. 44/2017 with CWP No. 323/2016 20.7.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Ajay Kumar Thakur, Advocate, for the petitioner(s).
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents- State.
As jointly prayed for, list on 17.8.2022.
r to (Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
20.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Court on its own motion vs. State of H.P. & ors. a/w connected matter .
CWPIL No. 108/2017 a/w CWP No. 2077/2017 CWPIL No. 108/2017 20.7.2022 Present: Mr. Sanjeev Kumar Suri, Advocate, as amicus curiae.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.
Mr. Balram Sharma, ASGI, for respondents No. 8and 13.
Mr. Tara Singh Chauhan, Advocate, for respondent No.9.
Mr. Mukul Sood, Advocate, for respondent No.10. Mr. Nitin Thakur, Advocate, for respondents No. 10 &11.
CWP No. 2077/2017Ms. Shalini Thakur, Advocate, for the petitioners. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs. & Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.
Mr. Balram Sharma, ASGI, for respondent-UOI. Mr. Tara Singh Chauhan, Advocate, for the applicant in CMP No.8159/2017.
Mr. Devinder K. Sharma, Advocate, for the applicant in CMP No.4246/2019.
Mr. Deepak Kaushal, Advocate, for the applicant in CMP No.10440/2017 & CMP No.10666/2021.
It appears that there are a lot many cases, pertaining to mining throughout the State, pending before this Court and it would only be appropriate in case all these cases are clubbled together and taken up by one Bench.
Therefore, in the given circumstances, list on 3.8.2022, when the State shall furnish details of all cases pertaining to mining.
(Tarlok Singh Chauhan)
Judge
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
(Chander Bhusan
Barowalia)
.
Judge
20.7.2022
(pankaj)
r to
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Upender Kumar & ors. vs. State of H.P. & ors.
.
CWP No.3819/202219.7.2022 Present: Mr. Ram Krishan, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
Mr. Ajay Kumar, Advocate, for respondent No.4.
Since the Court, in a similarly situated case being CWP No. 2795/2019, has, vide order dated 4.10.2019, permitted the plying of the truck on allocation of work to the petitioner therein, we deem it proper to grant the similar relief in favour of the petitioners herein by directing respondents No. 3 and 4 to provide work to vehicle No. HP 64-2383 of petitioner No.2 and vehicle No. HP64A-2221 of petitioner No.4. Ordered accordingly.
List along with CWP No. 2795/2019 on 23.8.2022.
Rejoinder in the meanwhile.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
19.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Inderjeet Singh Thakur vs. State of H.P. & ors.
.
CWP No.3939/202219.7.2022 Present: Mr. Harish Kumar Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
Mr. Lalit Sharma, Advocate, for respondent No.4.
List on 21.7.2022. Interim order to continue.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
19.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Parveen Kumar. vs. State of H.P. & ors.
.
CWP No.3950/2022
19.7.2022 Present: Mr. Panku Chaudhary, Advocate, vice counsel for
the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
Mr. Jai Dev Thakur, Advocate, vice counsel for respondent No.3.
As jointly prayed for, list on 26.7.2022. Interim order to continue.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
19.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Milap Chand & ors. vs. State of H.P. & ors.
.
CWP No.4413/202219.7.2022 Present: Mr. Jai Dev Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
Ms. Sheetal Vyas, Advocate, for respondent No.4.
Reply on behalf of the official respondents is stated to have been filed in the registry. List on 22.7.2022. Interim order to continue. Reflect name of Ms. Sheetal Vyas, Advocate, in the cause list henceforth.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
19.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Sunita Devi. vs. State of H.P. & ors.
.
CWP No.6187/202018.7.2022 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans & Mr. Vinod Thakur, Addl. A.Gs. for the respondents- State.
Mr. Pradeep K. Sharma, Advocate, for respondent No.5.
Mr. Amarjeet Sharma, Director, Higher Education in person.
CMP No.
r /2022
Be registered. Personal presence of the Principal Secretary (Education) to the Government of H.P., is dispensed with. Henceforth, he shall only appear in the Court, in case specifically directed. Application stands disposed of.
CWP No. 6187/2020Mr. Amarjeet Sharma, Director, Higher Education, is present in person and ensures the Court that requisite inquiry, in terms of the order dated 29.11.2021, shall be completed as early as possible and in no event later than 5.8.2022.
List for consideration on 8.8.2022. Personal presence of the aforesaid Officer is dispensed with.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
18.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Dr. Sushil Kumar Katoch & ors. vs. State of H.P. & ors.
.
CWP No.3949/202218.7.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans & Mr. Vinod Thakur, Addl. A.Gs. for the respondents- State.
Mr. Ajit Sharma, Advocate, for respondent No.3.
List on 19.7.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
18.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Vivek Puner & ors. vs. State of H.P. & anr.
.
CWP No.4606/202214.7.2022 Present: Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondent No. 1.
Ms. Suchitra Sen, Advocate, for respondent No.2.
CWP No. 4606/2022 & CMP No. 9177/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General and Ms. Suchitra Sen, Advocate, appear and waive service of notice on behalf of the respective respondents.
List on 18.7.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
14.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
M/s G.P. Mushroom International Ltd. vs. State of H.P. & ors.
.
CWP No.4607/202214.7.2022 Present: Mr. M.L. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents.
On the request of learned counsel for the petitioner, list on 21.7.2022.
(Tarlok Singh Chauhan)
r Judge
(Chander Bhusan
Barowalia)
Judge
14.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Trilok Singh vs. State of H.P. & anr.
.
CWP No.4624/202214.7.2022 Present: Mr. Varun Rana, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondent No.1.
Mr. Vikrant Thakur, Advocate, for respondent No.2.
CWP No. 4624/2022 & CMP No. 9217/2022 According to the petitioner, requirement, as stipulated rin the advertisement, runs contrary to the R&P Rules as there is no provision whatsoever for further categorizing the ex-servicemen, especially for providing full-
tenure and only pensionable service was sufficient to consider the ex-servicemen for the post in question.
Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General and Mr. Vikrant Thakur, Advocate, appear and waive service of notice on behalf of the respective respondents. Reply/instructions within one day.
List on 15.7.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
14.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Tejinder Singh vs. State of H.P. & ors.
.
CWP No.4631/202214.7.2022 Present: Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents.
Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
rAdmit.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
14.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Joginder Sen vs. State of H.P. & ors.
.
CWP No.4641/202214.7.2022 Present: Mr. Maan Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents.
CWP No. 4641/2022 & CMP No. 9248/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply/instructions within four weeks.
List on 18.8.2022.
CMP No. 9247/2022The application is disposed of with a direction to the applicant/petitioner to file English translation of the documents in question within four weeks from today.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
14.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
Rajinder Kumar vs. State of H.P. & ors.
.
CWP No.4644/202214.7.2022 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents.
CWP No. 4644/2022 & CMP No. 9251/2022 In the given facts and circumstances, we deem it appropriate to implead the Block Medical Officer, CHC Arki, District Solan as party respondent, who shall figure as respondent No.5. Ordered accordingly.
Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply within two weeks.
Respondent No.5, while filing reply, shall comment upon conduct of the petitioner as also annex all the medical records pertaining to the petitioner.
List on 28.7.2022.
CMP No. 9252/2022The application is disposed of with a direction to the applicant/petitioner to file English translation of the documents in question within two weeks from today.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
14.7.2022
::: Downloaded on - 20/07/2023 21:18:40 :::CIS
(pankaj)
.
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Narto Devi vs. State of H.P. & ors.
.
CWP No.4645/202214.7.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents No. 1 to 4.
CWP No. 4645/2022 & CMP No. 9256/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 4. Issue notice to respondent No.5 returnable for 25.8.2022, on taking steps within two days. Reply within three weeks. Let entire record pertaining to Annexure P-15 be produced on the next date of hearing.
List on 25.8.2022. In the meanwhile, operation and execution of the impugned order, dated 21.6.2022, is ordered to be stayed.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
14.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Rakesh Kumar vs. HPSEBL and connected matters .
CWPOA No.7989/2019, a/w CWPOA Nos.8057, 8063, 8065/2019 & CWPOA Nos.164, 168, 170, 184, 561 & 811/2020 13.7.2022 Present: Mr. Ankush Dass Sood, Sr. Advocate with Mr. Rakesh Kumar, Advocate, for the petitioner(s).
Mr. Tara Singh Chauhan, Advocate, for the respondents-Board.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
It is heartening to note that all the respondents have taken the directions that were passed by this Court on 15.6.2022 in right spirit and as consequence thereof, the respondent-State has in fact issued notification dated 6.7.2022 for providing reservation in promotion to persons with benchmark disabilities (PwBDs).
What is further heartening to note is the prompt action taken by the respondent-HPSEBL by not only adopting the instructions dated 6.7.2022 issued by the State Government, but also earmarking the post against which these instructions have been made applicable.
Learned counsel for the petitioner prays for and is granted one week's time to go through these instructions.
List on 20.7.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
(pankaj)
.
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Dr. Shruti Anand. vs. State of H.P. & anr.
.
CWP No. 519/202013.7.2022 Present: Ms. Jyoti Dogra, Advocate, vice Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
Reply, as prayed for, be filed within two weeks.
r to (Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Sandeep Kumar & ors. vs. UOI & ors.
.
CWP No. 1272/202113.7.2022 Present: Ms. Jyoti Dogra, Advocate, vice Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Balram Sharma, ASGI, for respondents No.1 and 2/UOI.
Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents No.3 to 7.
On the request of learned vice counsel for the petitioner, list on 3.8.2022.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Chameli Devi vs. State of H.P. & ors.
.
CWPOA No. 3935/202013.7.2022 Present: Mr. G.R. Palsra, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
Admit.
r to (Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Dr. Vikas Sood vs. H.P.P.S.C. & anr.
.
CWPOA No. 3936/202013.7.2022 Present: Mr. Sanjay Bhardwaj, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G for the respondent-State.
Rejoinder, as prayed for, be filed within one week, failing which, right to file the same shall be deemed to be closed.
List on 20.7.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Reena vs. State of H.P. & ors.
.
CWPOA No. 3937/202013.7.2022 Present: Mr. Ashish Jamalta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
Learned Deputy Advocate General prays for and is granted two weeks' time to obtain instructions.
List on 3.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Chaman Lal vs. HRTC
.
CWPOA No. 3939/2020
13.7.2022 Present: Mr. Naresh K. Sharma, Advocate, for the
petitioner.
Mr. Raman Jamalta, Advocate, for the
respondents.
Learned counsel for the petitioner prays for and is granted two weeks' time to obtain instructions.
List on 27.7.2022.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Raj Kumar & ors. vs. State of H.P. & ors.
.
CWPOA No. 3940/202013.7.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
Tag along with CWPOA No. 7953/2020.
r to (Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Ramesh Chand vs. Principal Secretary (PW) & ors.
.
CWPOA No. 6374/202013.7.2022 Present: Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
Rejoinder, if any, within two weeks. List on 27.7.2022. Registry to reflect name of Mr. Virbahadur Verma, Advocate, in the cause list.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Rohit Kalia vs. Sangita Sharma .
FAO (FC) No. 53/202113.7.2022 Present: Mr. Sanjay Bhardwaj, Advocate, for the appellant.
As prayed for, list on 27.7.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Geeta Devi vs. State of H.P. & ors.
.
CWP No. 5515/202113.7.2022 Present: Mr. Abhinav Purohit, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents- State.
Mr. Romesh Verma, Advocate, for respondent No.6.
On the request of learned Additional Advocate General, list on 5.8.2022.
(Tarlok Singh Chauhan)
r Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Laxmi Salwani vs. State of H.P. & anr.
.
CWP Nos. 6674 & 6675/2021 13.7.2022 Present: Mr. Neel Kamal Sharma, Advocate, for the petitioner(s).
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
On the request of learned Deputy Advocate General, list on 10.8.2022.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Sumit Sharma vs. State of H.P. & ors.
.
CWP No. 7597/202113.7.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
On the request of learned Deputy Advocate General, list on 20.7.2022.
(Tarlok Singh Chauhan)
r Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Sunita Devi & ors. vs. State of H.P. & ors.
.
CWP No. 1372/202213.7.2022 Present: Mr. Ajay Kochhar, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
Mr. Anshul Bansal, Advocate, for respondent No.3. ASI Vinay Kumar, I.O., P.S. Sadar, Hamirpur.
Let the Investigating Officer, who actually conducted the investigation, remain present along with relevant records before this Court on the next date of hearing.
List on 21.7.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Punita Garg vs. State of H.P. & ors.
.
CWP No. 1922/202213.7.2022 Present: Mr. C. N. Singh, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the
respondents- State.
List along with CWP No. 2080/2019.
r to (Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Dr. Atul Singh vs. State of H.P. & ors.
.
CWP No. 7714/202113.7.2022 Present: Mr. C. N. Singh, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the
respondents- State.
List along with CWP No. 2080/2019.
r to (Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Sammer Mitra vs. State of H.P. & ors.
.
CWP No. 2620/202213.7.2022 Present: Mr. C. N. Singh, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the
respondents- State.
List along with CWP No. 2080/2019.
r to (Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Roop Raj vs. UOI & ors.
.
CWP No. 2159/2022
13.7.2022 Present: Mr. Sunil Kumar, Advocate, for the petitioner.
Mr. Balram Sharma, ASGI, for respondents No.1 and 2.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
Notice for service of respondents No. 4 and 5 could not be issued for want of steps. Necessary steps in this regard be taken during the course of the day, failing which the petition against respondents No. 4 and 5 shall be deemed to be dismissed for want of prosecution. In the event of steps being taken, issue notice to respondents No. 4 and 5 returnable for 17.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Batt Educational Society vs. State of H.P. & ors.
.
CWP No. 2182/202213.7.2022 Present: Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents- State.
Mr. Surender Verma, Advocate, for respondent No.4.
Mr. Dinesh K. Thakur, Advocate, for respondent No.5.
Learned Senior Additional Advocate General prays for and is granted two weeks' further time to comply with order dated 17.6.2022. However, it is made clear that no further time will be granted to the respondent-State to comply with the aforesaid order.
List on 27.7.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Jatinder Pal Dutt & ors. vs. State of H.P. & ors.
.
CWP No. 2406/202213.7.2022 Present: Mr. Ramakant Sharma, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for respondent No.6.
Reply, as prayed for, be filed within two weeks.
List on 3.8.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Gurjant Singh vs. State of H.P. & ors.
.
CWP No. 2938/202213.7.2022 Present: Ms. Rajvinder Sandhu, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
List before a Bench in which one of us (Justice Chander Bhusan Barowalia) is not a member.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Sundernagar Integrated Rural Dev. Association vs. State of H.P. & ors.
.
CWP No. 3221/202213.7.2022 Present: Mr. Peeyush Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the State.
Mr. Surinder Sharma, Advocate, for respondent No.3.
Mr. Dinesh Thakur, Advocate, for respondent No.4. Mr. Vijay Kumar Arora, Advocate, for respondent No.5.
Mr. Shashi Shirshoo, CGC, for respondent No.6.
Learned Deputy Advocate General has placed on record instructions dated 17.6.2022 along with copies of NOCs and receipts, which reveal that the permission has already been granted in favour of the petitioner for starting all three courses i.e. B. Pharmacy Degree course, Diploma in Agriculture Engineering and Diploma in Medical Lab Technology Course; subject to fulfillment of other terms and conditions, if any, in that regard.
As regards Himachal Pradesh Technical University, it conducted the inspection on 27.6.2022, wherein certain discrepancies were found. Copy of inspection report has been handed over to the learned counsel for the petitioner in the open court.
List on 20.7.2022. In the meanwhile, the petitioner may remove the deficiencies/respond to the inspection report.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
13.7.2022
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
(pankaj)
.
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Court on its own motion vs. State of H.P. & ors.
.
CWPIL No.2/202212.7.2022 Present: Mr. B. C. Negi, Sr. Advocate as Amicus Curiae with Mr. Nitin Thakur, Advocate, for the petitioner.
Petitioner No.2 through Video Conferencing.
Mr. Ashok Sharma, A.G. with Mr. Yudhvir Singh Thakur, Dy.A.G. for the respondents-State. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for respondent No.4.
CMP No. No.9133/2022 & CMP No. 9134/2022 List on 14.7.2022.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
12.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
State of H.P. vs. S.K. Singhal & ors.
.
Cr. A. No. 637/201912.7.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Yudhvir Singh Thakur, Dy.A.G. for the appellant-State. Mr. Ravi Tanta, Advocate, for respondents No. 2, 5 and 7.
List after four weeks.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
12.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Om Dutt vs. State of H.P. & ors.
.
CWP No. 1694/20208.7.2022 Present: Mr. P. S. Goverdhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Mr. Shyam Singh Chauhan, Advocate, for respondents No. 2 to 4.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 8.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Jagdish Kumar vs. State of H.P. & anr.
.
CMP No. 2493/2020 in Ex. Pet. No. 29/2019 8.7.2022 Present: Mr. Rajesh Kumar, Advocate, for the petitioner/applicant.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
On the request of learned Senior Additional Advocate General, list on 22.7.2022.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
8.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Inder Singh vs. State of H.P. & ors.
.
CMP.M No. 640/2022 & COPC No. 99/2019 8.7.2022 Present: Mr. Kishore Pundir, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
On the request of learned Senior Additional Advocate General, list on 15.7.2022.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
8.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Devender Kumar vs. State of H.P. .
Cr.MP(M) No. 1491/20228.7.2022 Present: Mr. Bhairav Gupta, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondent- State.
Cr.MP(M) No. 1491/2022For the reasons stated in the application, delay of two days in filing of the appeal is condoned. The application stands disposed of.
Cr.A. No. /2022
Be registered. Admit. Calll for the records.
Hearing be expedited.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
8.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Radha Kumari vs. State of H.P. & ors.
.
CWP No. 3261/20228.7.2022 Present: Mr. Aakash Thakur, Advocate, vice Mr. Suneel Awasthi, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 8.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Veena Attri vs. M.C. Shimla & ors.
.
CWP No. 3529/20228.7.2022 Present: Mr. Anshul Attri, Advocate, for the petitioner.
Mr. Shubham Sood, Advocate, vice Mr. Naresh K. Gupta, Advocate, for the respondents-M.C. Shimla.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Mr. Arvind Sharma, Advocate, for respondents No.
7. Mr. Prantap Sharma, Advocate, for respondents No. r9, 17 to 22 & 30.
Mr. H. C. Sharma, Advocate, for respondents No. 10 to 14 and 25 to 29.
Mr. Mohit Sharma, Advocate, vice Mr. Vishal Bindra, Advocate, for respondent No.32.
Mr. Amit Sharma, Advocate, for respondent No.33.
Mr. Navlesh Verma, Advocate, for respondent No.34.
Respondent No.8 not served as he has gone abroad, whereas respondents No. 15 and 16 not served for want of correct addresses. Respondent No.23 is reported to have died.
Issue dasti notice for the service of respondents No. 15 and 16 returnable for 29.7.2022, on taking steps during the course of the day. Reply by the appearing respondents be filed in the meanwhile.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 8.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS .
::: Downloaded on - 20/07/2023 21:18:41 :::CISSushant Sharma vs. Parveen Sharma .
FAO (FC) No.20/20218.7.2022 Present: Mr. Harish Kumar Verma, Advocate, for the appellant.
Mr. Neel Kamal Sharma, Advocate, for the respondent.
Before the appellant is heard in the matter, let him pay the entire arrears of maintenance to the respondent within a period of four weeks.
List on 12.8.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 8.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Krishan Chand vs. State of H.P. & ors.
.
CWP No. 4244/20218.7.2022 Present: Mr. Naresh K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Mr. Sandeep Dutta, Advocate, for respondents No.3 & 4.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 8.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Jaspreet Singh vs. State of H.P. & ors.
.
Cr.WP No. 6/20228.7.2022 Present: Mr. Kuldeep Singh Chandel & Mr. Kamaljeet Sharma, Advocates, for the petitioner.
As prayed for, list on 11.7.2022.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
8.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
CWP No. 1184/2022
.
7.7.2022 Present: Ms. Divya Chauhan, Advocate, vice Mr. R. L.
Chaudhary, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Rejoinder, as prayed for, be filed within two weeks, failing which right to file the same shall be deemed to be closed.
List on 21.7.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 7.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Krishan Lal vs. State of H.P. & ors.
.
CWP No. 1184/20227.7.2022 Present: Ms. Divya Chauhan, Advocate, vice Mr. R. L. Chaudhary, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Rejoinder, as prayed for, be filed within two weeks, failing which right to file the same shall be deemed to be closed.
List on 21.7.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 7.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Jiu Ram vs. State of H.P. & ors.
.
CWP No. 1853/20227.7.2022 Present: Mr. B. N. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Mr. Karan Singh Kanwar, Advocate, for respondent No.6.
Learned counsel for the petitioner, on instructions, states that even though respondent No.6 clalims to have himself removed the shed in question, however the same is still existing on the spot.
The respondents-State to verify this fact.
List on 14.7.2022 when photographs of the spot be submitted by both the parties.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 7.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS State of H.P. & anr. Vs. Beli Ram a/w connected matters.
.
LPA No. 151/2021 a/w CWP 8163/2021, 8164/2021 & LPA No. 81/2022 5.7.2022 Present: Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl.A.G. and Mr. Rajat Chauhan, for the appellants in LPAs and for the respondents-State in the writ petitions.
Mr. L.N. Sharma, Advocate, for the petitioners in the writ petitions.
CMP No. 7616/2022 in LPA No.81/2022 rThe operation and implementation of judgment dated 24.11.2021 passed by the learned Single Judge is ordered to be stayed.
LPA No. 151/2021 a/w CWP 8163/2021, 8164/2021 & LPA No. 81/2022 There is bereavement in the family of learned senior counsel for the respondent, therefore, list after four weeks.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS M/s Santosh Verma vs. State of H.P. & ors.
.
CWP No. 1507/20195.7.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
The respondents to produce record of the case on the next date of hearing.
List on 7.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Kamlesh Kumar vs. State of H.P. & anr.
.
CWP No. 3498/20205.7.2022 Present: None for the petitioner.
Mr. Tara Singh Chauhan, Advocate, for respondent No.1.
Mr. Sanjeev Kumar, Advocate, for respondent No.2.
Despite repeated calls, none has put in appearance on behalf of the petitioner. Therefore, this Court is left with no other option, but to dismiss the instant petition for want of prosecution. Ordered accordingly.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Dr. D.D. Gupta vs. State of H.P. & ors.
.
CWP No. 6352/2021 & COPC No. 99/2022 5.7.2022 Present: Petitioner in person.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl.A.G. and Mr. Rajat Chauhan, for the respondents-State. Mr. Ajay Sipahiya, Advocate, for respondent No.5 in CWP No. 6352/2021 and for the petitioner in COPC No. 99/2022.
After arguing for some time, petitioner (Dr. D.D. Gupta) prays for and is granted one week's time to consult/engage a counsel.
List on 12.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Rahi Care Mandi Private Limited vs. State of H.P. & ors.
.
CWP No. 1176/20225.7.2022 Present: Mr. K. D. Sood, Sr. Advocate with Mr. Mukul Sood, Mr. Het Ram, Advocates, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents No. 1 and 2.
Mr. B.C. Negi, Sr. Advocate with Ms. Shradha Karol, and Mr. Nitin Thakur, Advocates, for respondent No.3.
r to List on 6.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Devinder Singh vs. State of H.P. & ors.
.
CWP No. 200/20194.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for respondents No. 1 to 3.
On the joint request of learned counsel for the parties, list on 18.8.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Meera Walia vs. State of H.P. & ors.
.
CWP No. 4220/20224.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
List on 5.7.2022.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
r Judge
4.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Bhindro vs. State of H.P. & ors.
.
CWP No. 3578/20224.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents.
CMP No. 7067/2022For the reasons stated in the application, delay in refilling the petition is condoned. The application stands disposed of.
CWP No. 3578/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply within two weeks.
List on 18.7.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Roop Singh vs. State of H.P. & ors.
.
CWP No. 3561/20224.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
CMP No. 7036/2022For the reasons stated in the application, delay in refilling the petition is condoned. The application stands disposed of.
rCWP No. 3561/2022List on 5.7.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Naresh Kumar vs. State of H.P. & ors.
.
CWP No. 3560/20224.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for respondents No. 1 to 3.
CMP No. 7034/2022For the reasons stated in the application, delay in refilling the petition is condoned. The application stands disposed of.
CWP No. 3560/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3.
Tag along with CWP No. 977/2022.
CMP No. 7033/2022The application is disposed of with a direction to the applicant to file typed copies of Annexures in question within two weeks from today.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Krishan Kumar vs. State of H.P. & ors.
.
CWP No. 3559/20224.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for respondents No. 1 to 3.
CMP No. 7032/2022For the reasons stated in the application, delay in refilling the petition is condoned. The application stands disposed of.
CWP No. 3559/2022Leaving all questions of law open, notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to
3. Issue notice to respondent No.4 returnable for 22.8.2022.
Reply by the appearing respondents be filed in the meanwhile.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Balbir Singh vs. M.C. Shimla .
CWP No. 3428/20224.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
Ms. Reeta Thakur, Advocate, for the respondent.
CMP No. 6719/2022For the reasons stated in the application, delay in re-filing the writ petition is condoned. The application stands disposed of.
CMP No. 6718/2022Allowed and disposed of.
CWP No. 3428/2022Notice. Ms. Reeta Thakur, Advocate, appears and waives service of notice on behalf of the respondent. Reply within six weeks. List on 22.8.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Swaran Singh vs. State of H.P. & ors.
.
CWP No. 3417/20224.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents No. 1 to 3.
CMP No. 6702/2022For the reasons stated in the application, delay in re-filing the writ petition is condoned. The application stands disposed of.
CWP No. 3417/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondent No.4 returnable for 8.8.2022, on taking steps within two days.
Reply by the appearing respondents be filed in the meanwhile.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Narinder Singh vs. State of H.P. .
Cr. A. No. 205/20224.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the appellant.
Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondent-State.
Admit. Call for the records.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Satpal Singh vs. State of H.P. & ors.
.
CWP No. 3187/20224.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State.
CMP No. 8438/2022List on 6.7.2022.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
4.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
State of H.P. vs. M/s S.S. Engineers .
CWP No. 3343/20204.7.2022 Present: Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the petitioner.
Mr. Bonit Thakur, Advocate, proxy counsel for the respondent.
CMP No. 8388/2022Reply within four weeks. List on 8.8.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Virender Singh vs. State of H.P. & ors.
.
CWP No. 3376/20224.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State.
Steps for the service of respondent No.4 not taken.
The same be taken positively within two days, failing which petition against respondent No.4 shall be dismissed for want of prosecution. Reply on behalf of appearing respondents be filed in the meanwhile.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Budhi Singh vs. State of H.P. & ors.
.
CWP No. 3359/20224.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State.
On the request of learned Deputy Advocate General, list on 6.7.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Sanjeev Kumar vs. State of H.P. & ors.
.
CWPOA No. 6514/20194.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State. Mr. Bonit Thakur, Advocate, proxy counsel for the respondent No.2.
Mr. Bonit Thakur, Advocate, has placed on record instructions, dated 2.7.2022. Having perused the same, we deem it proper to grant two weeks' further time to comply with the order in question. Ordered accordingly.
List on 18.7.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Om Parkash & ors. vs. State of H.P. & ors.
.
CWP No. 5097/20214.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State.
Learned Deputy Advocate General, on instructions, states that the order in question stands complied with. His statement is taken on record.
List on 6.7.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Distt. Una CBSE Affiliated School Association vs. State of H.P. & ors.
.
CWP No. 524/20214.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
As prayed for, two weeks' further time is granted to file compliance-affidavit. List on 18.7.2022.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
4.7.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:41 :::CIS
Meenaskhi @ Pooja vs. Arun Paul .
FAO (FC) No. 72/20214.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the appellant.
Mr. Bonit Thakur, Advocate, proxy counsel for the respondent.
It is heartening to note that with the endeavours made by the learned Mediator, the matter has been amicably settled between the parties.
List on 6.7.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Kritika Tanwar vs. State of H.P. & ors.
.
CWP No. 298/20204.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State.
Learned Deputy Advocate General, on instructions, states that the order in question has been complied with. His statement is taken on record.
List on 5.7.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Gurdial & anr. vs. State of H.P. .
Ex. Pet. No. 131/2020 & CWP No. 266/2019 4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner in Ex. Pet. No. 1311/2022.
Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the petitioners.
Mr. Virbahadur Verma, CGSC, for respondent- Accountant General.
r to As jointly prayed for, list on 6.7.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS State of H.P. vs. Het Ram Sharma .
CMP(M) No. 1996/20194.7.2022 Present: Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State.
Mr. Bonit Thakur, Advocate, proxy counsel for the respondent No.1.
Mr. Virbahadur Verma, CGSC, for the respondent- Post Master General.
Reply, as prayed for, be filed within two weeks.
List on 18.7.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Vinod Kumar vs. State of H.P. & ors.
.
Ex. Pet. No. 99/20194.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State.
Learned Deputy Advocate General prays for and is granted one week's further time to place on record instructions. List on 11.7.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Boby Sawant vs. State of H.P. & ors.
.
Ex. Pet. No. 42/20174.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State.
Learned Senior Additional Advocate General, on instructions, states that the respondents are filing review petition against the order in question. His statement is taken on record.
List along with review petition as and when the same is filed.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS State of H.P. vs. Roshan Lal Sharma & ors.
.
Cr. A. No. 237/20124.7.2022 Present: Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the appellant.
Mr. Bonit Thakur, Advocate, proxy counsel for respondent No.2.
Non-bailable warrants issued against respondent No.4 has been received back un-executed. Let fresh steps for the service of aforesaid respondent be taken within four weeks.
List on 22.8.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Bimla Devi vs. State of H.P. & ors.
.
CWP No. 6688/20214.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State. Mr. Bonit Thakur, Advocate, proxy counsel for the respondent.
The office respondents are directed to release salary of the petitioner in CWP No. 3273/2022 in accordance with law.
List on 8.7.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Bimla Devi vs. State of H.P. & ors.
.
CWP No. 6688/20214.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.
Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State. Mr. Virbahadur Verma, CGCS, for respondent No.4.
Reply-affidavit on behalf of respondents No. 1 to 3 is stated to have been filed on 22.7.2022. However, the same is not on record. Registry to trace and place the reply-affidavit on record.
List on 6.7.2022.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Rahi Care Mandi Private Limited vs. State of H.P. & ors.
.
CWP No. 1176/20221.7.2022 Present: Mr. K. D. Sood, Sr. Advocate with Mr. Mukul Sood, Mr. Het Ram, Advocates, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents No. 1 and 2.
Mr. B.C. Negi, Sr. Advocate with Ms. Shradha Karol, Mr. Vaibhav Singh Chauhan, Mr. Tabish Raja and Mr. Arnab Chakraborty, Advocates, for respondent No.3.
Heard in part. For continuity, list on 5.7.2022 when records of the case (award of work in favour of respondent No.3) be produced.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 1.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Santosh Dhiman vs. State of H.P. & ors.
.
CWP Nos. 2819/2022 & 3273/2022 CWP No. 2819/2022 1.7.2022 Present: Mr. K.B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhvir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 and 2. Mr. Dhanvir Singh, Advocate, vice Mr. Dhananjay Singh, Advocate, for respondent No.3. Mr. Anup K. Rattan, Advocate, for respondent No.4.
CWP No. 3273/2022Mr. Anup K. Rattan, Advocate, for the petitioner. Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhvir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for respondents-State.
The office respondents are directed to release salary of the petitioner in CWP No. 3273/2022 in accordance with law.
List on 8.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 1.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Baldev Singh vs. State of H.P. & ors.
.
CWP No. 4033/20221.7.2022 Present: Mr. Hirdaya Ram, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhvir Singh Thakur, Dy.A.Gs., for respondents No. 1 to 7.
Reply be filed within four weeks. List on 5.8.2022.
Interim order to continue.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 1.7.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Mukesh vs. State of H.P. & ors.
.
CWP No. 3081/202230.6.2022 Present: Mr. Shashi Kant Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
On the request of learned Additional Advocate General, list on 7.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 30.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Kamla Devi vs. State of H.P. & ors.
.
CWP No. 3944/202230.6.2022 Present: Mr. Bhuvnesh Sharma & Mr. Ramakant Sharma, Advocates, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
CWP No. 3944/2022Reply within four weeks. List on 4.8.2022.
rCMP No.7760/2022Heard. Retirement of the petitioner shall be subject to final outcome of the writ petition. Application stands disposed of.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 30.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS HPSEBL & ors. vs. Vardhman Ispat Udyog & ors.
.
CWP No. 3439/202230.6.2022 Present: Mr. Tara Singh Chauhan, Advocate, for the petitioner.
Mr. Manik Sethi, Advocate, for respondent No.1.
Caveat Petition No. 210/2022Since respondent No.1 has put in appearance, therefore, the caveat is discharged. Application stands disposed of.
rCWP No. 3429/2022 & CMP No.6731/2022 Admit.
Reply within four weeks. Liston 4.8.2022.
CMP No. 6732/2022The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexures in question within a period of four weeks from today.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 30.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS H.P. Power Transmission Corp Ltd. vs. Principal Commissioner of Income Tax .
ITA No. 20/202130.6.2022 Present: Mr. Praveen Sharma & Mr. Aditya Sood, Advocates, for the appellant.
Mr. Vinay Kuthiala, Sr. Advocate with Mr. Vinay Mehta, Advocate, for the respondent.
List along with ITA No. 38/2015 on 5.9.2022.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 30.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS H.P. Power Transmission Corp Ltd. vs. Principal Commissioner of Income Tax .
ITA No. 19/202130.6.2022 Present: Mr. Praveen Sharma & Mr. Aditya Sood, Advocates, for the appellant.
Mr. Vinay Kuthiala, Sr. Advocate with Mr. Vinay Mehta, Advocate, for the respondent.
List along with ITA No. 38/2015 on 5.9.2022.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 30.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Vinod Kumar @ Vinu vs. State of H.P. .
Cr. A. No. 372/202029.6.2022 Present: Mr. Mukul Sood, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondent-State.
Court time is over. List after four weeks.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Rashpal Singh @ Vickey vs. State of H.P. .
Cr. A. No. 581/201929.6.2022 Present: Ms. Anjali Soni Verma, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondent-State.
Court time is over. List after four weeks.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS State of H.P. & ors.. vs. Bachittar Singh & ors.
.
LPA No.4011/201329.6.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the appellants.
Mr. Rakesh Chauhan, Advocate, for the respondent.
Court time is over. List after four weeks.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS State of H.P. & anr. vs. Karnal Krishan Raina & ors.
.
LPA No.489/201129.6.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the appellants.
Mr. Rakesh Chauhan, Advocate, for respondent No.1.
Court time is over. List after four weeks.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS .
::: Downloaded on - 20/07/2023 21:18:41 :::CISHimachal Niji Bus Operators' Sangh vs. State of H.P. & ors.
.
CWP No. 4154/202229.6.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., respondents No. 1 and 2.
Mr. Vikas Rajput, Advocate, for respondent No.3.
CWP No. 4154/2022 & CMP No.8246/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General and Mr. Vikas Rajput, Advocate, appear and waive service of notice on behalf of the respective respondents.
Reply within two weeks.
List on 13.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Baldev Singh vs. State of H.P. & ors.
.
CWP No. 4033/202224.6.2022 Present: Mr. Hirdaya Ram, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for respondents No. 1 to 7.
CWP No. 4033/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of respondents No. 1 to 7. Issue dasti notice to respondents No.8 and 9, returnable for 1.7.2022, on taking steps during the course of the day.
CMP No. 7992/2022Notice in the aforesaid terms. The result only qua the post in question, if not already declared, be not declared till the next date of hearing.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Baldev Singh vs. State of H.P. & ors.
.
CWP No. 4033/202224.6.2022 Present: Mr. Hirdaya Ram, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for respondents No. 1 to 7.
CWP No. 4033/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of respondents No. 1 to 7. Issue dasti notice to respondents No.8 and 9, returnable for 1.7.2022, on taking steps during the course of the day.
CMP No. 7992/2022Notice in the aforesaid terms. The result only qua the post in question, if not already declared, be not declared till the next date of hearing.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Geeta Devi vs. State of H.P. & ors.
.
CWP No. 4030/202224.6.2022 Present: Mr. Parkash Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents.
CWP No. 4030/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of the respondents.
CMP No. 7984/2022Notice in the aforesaid terms. The result only qua the post in question, if not already declared, be not declared till the next date of hearing.
CMP No. 7985/2022The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexures P-3, P-5, P-8, P-9 and P-11 before the next date of hearing.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Naklesh Kumar vs. State of H.P. & ors.
.
CWP No. 4017/202224.6.2022 Present: Mr. Sanjeev K. Suri, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for respondents No. 1 to 5.
CWP No. 4017/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of respondents No. 1 to 5. Issue dasti notice to respondent No.6, returnable for 1.7.2022, on taking steps during the course of the day.
CMP No. 7952/2022Notice in the aforesaid terms. The result only qua the post in question, if not already declared, be not declared till the next date of hearing.
CMP No. 7953/2022The application is disposed of with a direction to the petitioner/applicant to file translated copies of Annexures in question, before the next date of hearing.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Ranbeer Singh vs. State of H.P. & ors.
.
CWP No. 4015/202224.6.2022 Present: Mr. Hirdaya Ram, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for respondents No. 1 to 7.
CWP No. 4015/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of respondents No. 1 to 7. Issue dasti notice to respondents No.8 and 9, returnable for 1.7.2022, on taking steps during the course of the day.
CMP No. 7949/2022Heard. Joining of private respondent No.8 shall be subject to further orders/final order that may be passed by the Court. The application stands disposed of.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Inder Singh vs. State of H.P. & ors.
.
CMP. M No. 640/2022 & COPC No. 99/2019 24.6.2022 Present: Mr. Kishore Pundir, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
On the request of learned counsel for the petitioner, list on 8.7.2022.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Inder Singh Khachi vs. State of H.P. & ors.
.
CWP No. 3347/202224.6.2022 Present: Ms. Bharti Mehta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents.
Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Comptroller & Auditor General of India & anr. vs. Deepak Sharma & ors.
.
CWP No. 49/201724.6.2022 Present: Mr. Balram Sharma, ASGI, for the petitioner.
Mr. Pravesh Negi, Advocate, vice counsel for respondents No. 1, 2 and 4 to 8.
CMP No. 7704/2022Heard. Taking into consideration the peculiar facts and circumstances of the case, application for early hearing of the writ petition is allowed. List the writ petition on 22.8.2022. Application stands disposed of.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Sanjeev Kumar & anr. vs. State of H.P. & ors.
.
CWP No. 4011/202224.6.2022 Present: Mr. Pawnish Shukla, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for respondents No. 1 to 3.
CWP No. 4011/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of respondents No. 1 to 3. Issue notice to respondents No.4 to 18, returnable for 29.7.2022, on taking steps within two days. List along with CWPs No. 2921, 2968 and 2967/2022.
CMP No. 7942/2022Heard. The appointment of the private respondents No. 4 to 18 shall be subject to further orders/final order that may be passed by the Court. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Shakuntla Devi vs State of H.P. & ors .
CWP No. 4012/202224.6.2022 Present: Mr. Inder Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for respondent No.2.
CWP No. 4012/2022 & CMP No. 7943/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of the respondents. Reply within four weeks. List on 22.7.2022.
CMP No. 7944/2022The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexures P-1 and P-4, before the next date of hearing.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Vijma Devi vs. State of H.P. & ors.
.
CWP No. 4013/202224.6.2022 Present: Mr. Rajesh K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for respondents No. 1 to 5.
CWP No. 4013/2022Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of respondents No. 1 to 5. Issue notice to respondent No.6, returnable for 29.7.2022, on taking steps within two days.
CMP No. 7945/2022Heard. Selection process, pursuant to advertisement, Annexure P-5, may continue, however the same be not finalized without leave of the Court. Application stands disposed of.
CMP No. 7946/2022The application is disposed of with a direction to the petitioner/applicant to file typed/translated copies of Annexures in question, before the next date of hearing.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Kapil Mohan Chauhan vs. UOI .
CWP No. 4014/202224.6.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Balram Sharma, ASGI, for the respondents.
CWP No. 4014/2022Notice. Mr. Balram Sharma, learned ASGI, appears and accepts service of notice on behalf of the respondents. Reply within four weeks. List on 29.7.2022.
CMP No. 7947/2022Notice in the aforesaid terms. Recovery effected from the petitioner shall be subject to further orders/final order that may be passed by the Court. Application stands disposed of.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Major (Rtd.) Dr. Vikas Dogra vs. State of H.P. & ors.
.
CWP No. 4019/202224.6.2022 Present: Mr. Rajesh Kumar Parmar, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents No. 1 to 3.
Mr. Mukul Sood, Advocate, for respondent No.4.
CWP No. 4019/2022 & CMP No. 7957/2022 Notice. Mr. Ajay Vaidya, learned Sr. Addl. Advocate General and Mr. Mukul Sood, Advocate, appear and accept service of notice on behalf of the respective respondents.
List on 8.7.2022. Reply in the meanwhile.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Rajinder Kumar vs. HRTC & anr.
.
CWP No. 4025/202224.6.2022 Present: Mr. S. P. Chatterji, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondents.
CWP No. 4025/2022 & CMP No. 7973/2022 Notice. Mr. Vikas Rajput, Advocate, appears and accepts service of notice on behalf of the respondents.
Reply within four weeks. List on 22.7.2022. In the meanwhile, operation of the impugned order dated 31.1.2020 (Annexure P-1) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Sudarshna vs. HPSSC .
CWP No. 4028/202224.6.2022 Present: Mr. Jeevesh Sharma, Advocate, for the petitioner.
Ms. Suchitra Sen, Advocate, for the respondent.
CWP No. 4028/2022Notice. Ms. Suchitra Sen, Advocate, appears and accepts service of notice on behalf of the respondent. Reply within four weeks.
List on 22.7.2022.
CMP No 7978/2022Notice in the aforesaid terms. The petitioner/applicant is permitted to provisionally participate in the evaluation process for the post of J.B.T. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Rajinder Singh Chandel vs. HPSCMPF & anr.
.
CWP No. 4029/202224.6.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Imran Khan, Advocate, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for respondent No.2.
CWP No. 4029/2022 & CMP No. 7982/2022 Notice. Mr. Imran Khan, Advocate and Mr. Bhupinder Thakur, learned Deputy Advocate General, appear and accept service of notice on behalf of the respective respondents. List on 1.7.2022. Reply in the meanwhile.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Jitender Singh vs. H.P.S.A.M.B & anr.
.
CWP No. 4034/202224.6.2022 Present: Mr. Davinder Chauhan Jaita, Advocate, for the petitioner.
Mr. I. S. Narwal, Advocate, for respondent No.1. Mr. Deva Nand Sharma, Advocate, for respondent No.2.
CWP No. 4034/2022Notice. Mr. I. S. Narwal and Mr. Deva Nand Sharma, Advocates, appear and accept service of notice on behalf of the respective respondents. Reply within four weeks. Registry to reflect name of Mr. Deva Nand Sharma, Advocate, instead of Mr. B.N. Sharma, Advocate, in the cause list, henceforth. List on 22.7.2022.
CMP No. 7994/2022Notice in the aforesaid terms. Auction/allotment of shops/sheds/shopping yards shall be subject to further orders/final order that may be passed by the Court. In addition thereto, the petitioner is also permitted to participate in the auction. Application stands disposed of.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Kamla Devi vs. State of H.P & ors.
.
CWP No. 4031/202224.6.2022 Present: Mr. Mandeep Chandel, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents.
CWP No. 4031/2022 & CMP No. 7986/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of the respondents. Reply within four weeks.
List on 29.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Chet Ram Dhanta vs. State of H.P. & ors.
.
CWP No. 894/201824.6.2022 Present: Mr. Raman Jamalta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
On the request of learned counsel for the petitioner, list on 1.7.2022.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS M/s Santosh Verma vs. State of H.P. & ors.
.
CWP No. 1507/201924.6.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
On the request of learned counsel for the petitioner, list on 1.7.2022.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:41 :::CIS Sartaj Singh vs. State of H.P. & ors.
.
CWPOA No. 8046/201924.6.2022 Present: Mr. Deepak Sharma, Advocate vice Mr. Manish Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
Admit. List along with CWPOA No. 8098/2019.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Shweta Massay vs. State of H.P. & ors.
.
CWP No. 2510/202024.6.2022 Present: Ms. Bhawana Datta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
Admit.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Dixit vs. State of H.P. & ors.
.
CWPOA No. 3837/202024.6.2022 Present: Mr. Nimish Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
Learned counsel for the petitioner prays for and is granted two weeks' time to amend the petition.
Admit.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Joginder Singh vs. State of H.P. & ors. a/w connected matters .
CWPs No. 5514/2021, 4093/2021 & 2257/2022 24.6.2022 Present: M/s Naresh Sharma & Mohit Thakur, Advocate, for the petitioners in the respective petitions.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents- State.
Mr. Rajinder Thakur, Mr. Sanjeev K. Motta and Mr. Angrez Kapoor, Advocates, for the respondent-
HPSSC in the respective petitions. Mr. Yogesh Kumar Chandel, Advocate, for respondent No.5 in CWP No. 4093/2021 On the joint request of learned counsel for the parties, list on 15.7.2022. Pleadings be completed in the meanwhile. Registry to reflect name of Mr. Angrez Kapoor, Advocate, in the cause list in CWP No. 2257/2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Surinder Mohan Kochhar vs. CEO-cum-Secretary (HIMUDA) .
CWPOA No. 5379/202023.6.2022 Present: Mr. Deepak Kaushal, Advocate, for the petitioner.
Mr. Amit Singh Chandel, Advocate, for respondent No.1.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
On the joint request of learned counsel for the parties, list on 7.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Sanjay Kumar vs. Rita Sharma a/w connected matter .
FAO (FC) No. 26/2021 a/w FAO (FC) No. 57/2021 23.6.2022 Present: Mr. Gurinder Singh Parmar, Advocate, for the appellant.
Mr. Neeraj Gupta, Sr. Advocate with Mr. Ajit Jaswal, Advocate, for the respondents.
FAOs No. 26/2021 & 57/2021 Mr. Gurinder Singh Parmar, Advocate, appears and waives service of notice on behalf of the respondents in FAO No. 57/2021. Mr. Ajit Jaswal, Advocate, prays for and is granted two weeks' time to file reply to CMP No. 13985/2021.
List on 7.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Vivek Sharma vs. State of H.P. & ors.
.
CWP No. 3712/202123.6.2022 Present: Mr. Karun Negi, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for respondent No.6.
On the request of learned counsel for the petitioner, list on 27.6.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Jeet Ram vs. HPU & anr.
.
CWP No. 5051/202123.6.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, the petitioner.
Mr. Surender Verma, Advocate, for the respondents.
Admit. List for hearing on 30.6.2022.
(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Pawan Kumar vs. Indian Oil Corp. Ltd. & ors.
.
CWP No. 6250/202123.6.2022 Present: Mr. Ajay Sharma, Advocate, vice counsel for the petitioner.
Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for respondents No. 1 and 2. Mr. R. K. Bawa, Sr. Advocate with Mr. Ajay K. Sharma, Advocate, for respondent No.3.
On the request of learned vice counsel for the petitioner, list on 7.7.2022.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Mohinder Singh vs. HRTC .
CWP No. 6412/202123.6.2022 Present: Mr. Sunil Chauhan, Advocate, for the petitioner.
Mr. Pankaj Sawant, Advocate, vice Ms. Reeta Thakur, Advocate, for the respondents.
Admit.
(Tarlok Singh Chauhan) Judge 23.6.2022 (pankaj) r to (Chander Bhusan Barowalia) Judge ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Tulsi Ram vs. State of H.P. & ors. al/w connected matters .
CWPs No. 6824 to 6827 and 6830/2021 23.6.2022 Present: Mr. Mukul Sood, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
CMP No. 7871/2022 in CWP No. 6824/2021 CMP No. 7874/2022 in CWP No. 6825/2021 CMP No. 7872/2022 in CWP No. 6826/2021 CMP No. 7873/2022 in CWP No. 6827/2021 CMP No. 7875/2022 in CWP No. 6830/2021 Even though the respondents have sought 12 weeks' time to implement the award in question, however, we find the request to be totally unreasonable. In the given circumstances, six weeks' further time is granted to the respondents to do the needful. Application stands disposed of.
CWPs No. 6824 to 6827 and 6830/2021 List on 18.8.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Shefali Sharma vs. State of H.P. & ors. a/w connected matter .
CWP No. 7393/2021 a/w CWP No. 6955/2021 23.6.2022 Present: Mr. Sanjeev K. Suri, Advocate & Mr. Kush Sharma, Advocates, for the respective petitioners.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for respondent No.3 in CWP No. 6955/2021.
On the request of Mr. Sanjeev K. Suri, Advocate, list on 7.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Satpal Kapta & ors. vs. State of H.P. & ors.
.
CWP No. 7666/202123.6.2022 Present: Mr. V. S. Chauhan, Sr. Advocate with Mr. Ajay Singh Kashyap, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
Ms. Shivani Vardan, Advocate, vice Mr. Narender Singh Thakur, Advocate, for respondent No.4.
On 21.6.2022, this Court passed the following order:-
"Learned Additional Advocate General on the basis of instructions informs that tenders were opened on 17.06.2022, however, none has participated in that process.
Learned counsel for the petitioner states that it would be impossible for anyone to participate in the tender process, as the rates quoted in the same were the rates, when the initial tender was floated in the year 2015.
Confronted with this, learned Additional Advocate General prays for and is granted two days' time to obtain instructions. List on 23.06.2022."
Today, the learned Additional Advocate General has placed on record instructions dated 22.6.2022 along with relevant record, which go to indicate that the statement given by the petitioner on the last date to the effect that the rates quoted in the latest tender were the same, as were quoted in the initial tender floated in the year 2015, is factually incorrect. The revised tender is to be opened on 28.6.2022.
Therefore, list this case for further instructions on 30.6.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Judge 23.6.2022 .
(pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Tarun Bakshi & ors. vs. State of H.P. & ors.
.
CWP No. 7876/202123.6.2022 Present: Mr. R. K. Bawa, Sr. Advocate with Mr. Ajay K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
Mr. Naresh K. Gupta, Advocate, for respondents No. 4 and 5.
On the request of learned Additional Advocate General, list on 30.6.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS HPSEBL vs. M/s. Malwa Cotton Spinning Mill a/w connected matter.
.
LPA No. 14/2022 a/w CWP No. 1151/2022 23.6.2022 Present: Mr. Tara Singh Chauhan, Advocate, for the appellants in LPA No. 14/2022 and for the respondents in CWP No. 1151/2022.
Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram Thakur, Advocate, for the respondents in LPA No. 14/2022 and for the petitioner in CWP No. 1151/2022.
LPA No. 14/2022 a/w CWP No. 1151/2022 Mr. r Tara Singh Chauhan, Advocate, on instructions, states that since the respondents have deposited the necessary amount, NOC shall be issued within two weeks.
For compliance, list on 26.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS State of H.P. vs. Dev Raj .
LPA No. 78/202223.6.2022 Present: Mr. Ajay Vaidya, Sr. Addl. A.G. for the appellant.
As prayed for, list on 30.6.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge 23.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Krishan Lal vs. State of H.P. & ors.
.
CWP No. 1184/202223.6.2022 Present: Ms. Divya Chauhan, Advocate, vice Mr. R. L. Chaudhary Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
On the request of learned vice counsel for the petitioner, list on 7.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Sampati Devi Memorial Nursing College vs. State of H.P. & ors.
.
CWP No. 1277/202223.6.2022 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
CMP No. 7622/2022Reply within two weeks. List on 7.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Meena Devi vs. HPSEB Ltd. & anr.
.
CWP No. 1810/202223.6.2022 Present: Mr. Rajneesh K. Lal, Advocate, for the petitioner.
Mr. T. S. Chauhan, Advocate, for respondent No.1.
Ms. Suchitra Sen, Advocate, for respondent No.2.
Rejoinder, as prayed for, be filed within one week.
List on 30.6.2022.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Kamal Singh vs. State of H.P. & ors.
.
CWP No. 2059/202223.6.2022 Present: Mr. Devender Kumar, Advocate, vice Mr. Nimish Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
Mr. Vikrant Thakur, Advocate, for respondents No. 2 to 4.
Reply on behalf of respondents No. 2 to 4 stands filed.
Respondent No.1 is yet to file reply. Needful be done within one week. Rejoinder within four weeks.
List on 28.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Vijay Arora vs. State of H.P. & ors.
.
CWP No. 1235/2018
22.6.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner
along with petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
Mr. Naresh K. Gupta, Advocate, for respondents No.5 and 6.
Mr. Balram Sharma, ASGI and Mr. Shashi Shirshoo, CGSC, for HPSEBL.
Mr. Maan Singh, Advocate, for Pollution Control Board.
r Mr. Anil Jaswal, AGM, SJPNL, in person.
Having heard the learned counsel for the parties, we are of the considered view that the Tourism Department needs to be impleaded as party and certain endeavours are required to be made at the level of all the stake holders to find a workable solution for the distribution of water.
Accordingly, the Director, Tourism and Civil Aviation, Himachal Pradesh, is ordered to be arrayed as party respondent. Issue notice to the newly added respondent.
Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of the newly added respondent.
The respondent-Tourism Department is directed to furnish the details of the hotels registered with it upto 31.5.2022, which falls within municipal limits and periphery of Shimla, before the next date of hearing.
Since services of the experts on the subject are required to be associated, we, therefore, direct Mr. Anil Jaswal, ::: Downloaded on - 20/07/2023 21:18:42 :::CIS AGM, SJPNL, who is present in person, to furnish the .
proposal, whereas respondent No.7 is also expert on the subject, therefore, it shall also furnish suggestions with regard to utilization of rain water, natural sources and rejuvenating the old water bodies in State of Himachal Pradesh before the next date of hearing.
Apart from above, we are also of the view that certain areas adjoining to Shimla where adequate storage capacity - man made or constructed - need to be identified so that during the period of shortage of water, the authorities and citizens can fall back of such sources for daily needs and even for the commercial needs. Let an affidavit to this effect be also filed by the concerned authority on or before the next date of hearing.
List on 31.8.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Fouzi Ram vs. State of H.P. & ors.
.
CWP No. 3486/202221.6.2022 Present: Mr. Naresh Kaul, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
Learned Additional Advocate General has placed on record instructions dated 17.6.2022. He prays for and is granted four weeks' time to file reply.
List on 19.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Ranbir Singh vs. HRTC & ors.
.
CWP No. 3028/202221.6.2022 Present: Mr. Vijay Chaudhary, Advocate, for the petitioner.
Mr. Ajit Saklani, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted two weeks' time to file reply.
List on 5.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Fouzi Ram vs. State of H.P. & ors.
.
CWP No. 3486/202221.6.2022 Present: Mr. Naresh Kaul, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
Learned Additional Advocate General has placed on record instructions dated 17.6.2022. He prays for and is granted four weeks' time to file reply.
List on 19.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Charu Sharma vs. State of H.P. & ors.
.
CWP No. 3703/202221.6.2022 Present: Mr. Naresh Kaul, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
On the request of learned Deputy Advocate General, list on 24.6.2022.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 21.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Sumeet Chander Sharma. vs. State of H.P. & ors.
.
CWP No. 3709/202221.6.2022 Present: Mr. Naresh Kaul, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.
Mr. Arush Matlotia, Advocate, for respondent No.4.
Mr. Arush Matlotia, Advocate, has put in appearance on behalf of respondent No.4. He states that the reply has been filed in the registry today. However, the same is not on record. Registry to trace and place the reply on record, even if it is under objections. Rejoinder, if any, before the next date of hearing.
List on 28.6.2022. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Love Negi & ors. vs. State of H.P. & ors.
.
CWP No. 3136/202216.6.2022 Present: Mr. B.C. Verma, Advocate, vice Mr. Balwant Thakur, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G. and Mr. Bhupinder Thakur, Dy.A.G., for the respondent No.1.
Mr. V. B. Verma, Advocate, for respondent No.2.
From the perusal of the writ petition, we find that the petitioners are residing at different parts of the State making it virtually impossible for the respondents to file reply in this case. Therefore, in the given circumstances, we treat this petition having been filed only on behalf of petitioner No.1.
As regards other petitioners, they are at liberty to file separate petitions and in the event of filling separate petitions shall be exempted from filing payment/court fee.
Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General and Mr. V. B. Verma, Advocate, appear and accept service of notice on behalf of the respective respondents.
List on 22.6.2022. Reply in the meanwhile.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Sanjeev Kumar & ors. vs. State of H.P. & ors.
.
CWPOA No. 4373/201916.6.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G. and Mr. Bhupinder Thakur, Dy.A.G., for the respondents-State.
Mr. Rajiv Jiwan, Sr. Advocate with Mr. Prashant Sharma, Advocate, for respondent No.2-UGC.
Mr. Surender Verma, Advocate, for respondent No.3.
Ms. Ranjana Parmar, Sr. Advocate with Ms. Rashmi Parmar, Advocate, for respondents No. 6 to 11 and 13 to 15.
Mr. Vikas Rajput, Advocate, for respondents No. 16 to 20.
Arguments heard. Judgment reserved.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.6.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Shyam Kumar vs. State of H.P. & ors.
.
CWP No. 4412/202127.5.2022 Present: Mr. T.S. Chauhan, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents- State.
Mr. Rishi Tandon, Advocate, for respondent No.12.
On 6.5.2022, this court passed the following order:-
"The report of the committee, that was constituted by this Court vide its order dated 25.11.2021 has been received. The relevant portion of the report reads as under:
"However, as per the site observation of the forest department the premises of the crusher unit installed in khasra number 2 and 37 Mouza Ser Pargna Gehrwin measuring 6.04 bigha, is however adjoining to the Nalah/Khad. Under these circumstances, it is observed that protection of forest resources is extremely difficult and chances of illegal mining are pertinent if such unit are in proximity to Nalah/Khad. From the point of view of protection of forest resources, the site of the crusher unit should be changed. Moreover, the minimum distance required from abadi deh is less as per the report of revenue department and Minimum distance from notified Lakes and wetlands and reservoir of irrigation scheme, hydro power projects is also less as per the report of Jal Shakti Vibhag."
2. Confronted with this, learned counsel for respondent No. 12 prays for and is granted two weeks' time to obtain instructions. List on 20.5.2022.
2 Thereafter, the matter was listed again before the Court on 20.5.2022, when respondent No.12 was granted one week's time to comply with the order dated 6.5.2022 and it was made absolutely clear that in case instructions are not forthcoming, this Court shall proceed to pass appropriate order, as warranted in the matter.
::: Downloaded on - 20/07/2023 21:18:42 :::CIS.
3 Today, learned counsel for respondent No.12 states that his client has stopped stacking the material on the road side and, therefore, may be permitted to continue to operate mobile crusher unit.
4 It appears that respondent No.12 has either not taken orders of the Court seriously or is bent upon to violate the law with impunity.
5 The objection is not to the stacking of the material on the road, but the main objection, with which we are in complete agreement, is that the pollution is being caused to the forest resources at the site, where the crusher unit is located.
6 The Divisional Forest Officer, Bilaspur, has clearly informed the Mining Officer vide his letter dated 22.11.2021 that the distance of the crusher conveyor belt from the Nallah/Khad is about 120 mts. and the crusher unit is adjoining to the Nallah Khad, therefore, under these circumstances, protection of forest resources is extremely difficult and chances of illegal mining are pertinent.
7 In this view of the matter, crusher unit installed by respondent No.12 cannot be permitted to operate.
Accordingly, respondent No.12 is restrained from operating the crusher unit in question till further orders.
(Tarlok Singh Chauhan) Judge ::: Downloaded on - 20/07/2023 21:18:42 :::CIS (Satyen Vaidya) .
Judge 27.5.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Roshan Lal vs. State of H.P. & ors.
.
CWP No. 77/202127.5.2022 Present: Mr. H. S. Rangra, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the
respondents- State.
Heard for some time. Let records of the case be produced on the next date of hearing.
List on 17.6.2022.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.5.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Tarsem Chand & ors. vs. State of H.P. & ors.
.
CWP No. 1414/202219.4.2022 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Vikram Thakur, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G., for the respondents- State.
Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Dalip K. Sharma, Advocate, for respondents No. 6 and 7.
On the request of learned counsel for the petitioners, list on 26.4.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Dr. Sanjeev Kumar & ors. vs. State of H.P. & ors.
.
CWPOA No. 4373/201919.4.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G., for the respondents- State.
Mr. Ajit Sharma, Advocate, for respondent No.2.
Mr. Surender Verma, Advocate, for respondent No.3.
Mr. Vikrant Thakur, Advocate, for respondents No. 4&5.
Mr. Karan Singh Parmar, Advocate, for
respondents
r No.6 to 11 and 13 to 15.
Mr. Vikas Rajput, Advocate, for respondents No. 16 to 20.
As jointly prayed for, list on 23.4.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Sunil Singh vs. State of H.P. & ors.
.
CWP No. 1603/202219.4.2022 Present: Ms. Sunita Sharma, Sr. Advocate with Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G., for the respondents- State.
Dasti notice issued for service of respondent No.3 has been received back unserved. Let fresh dasti notice be issued for r service of respondent No.3, returnable for 26.4.2022, on taking steps during the course of the day.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Vinod Kumar vs. State of H.P. & ors.
.
CWP No. 1759/202219.4.2022 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G., for the respondents- State.
Mr. Tara Singh Chauhan, Advocate, for respondent No.3.
Learned counsel for the petitioner prays for and is granted one week's time to file rejoinder. List on 26.4.2022.
Registry to reflect name of Mr. Tara Singh Chauhan, Advocate, in the cause list henceforth.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Meena Devi vs. HPSEBL & ors.
.
CWP No. 1810/202219.4.2022 Present: Mr. Rajneesh K. Lal, Advocate, for the petitioner.
Mr. T. S. Chauhan, Advocate, for respondent No.1.
Mr. Sanjeev Suri, Advocate, vice counsel for respondent No.2.
Learned counsel for the respondents jointly pray for and are granted four weeks' time to file reply.
List on 24.5.2022.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 19.4.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Tarsem Kumar vs. State of H.P. & ors.
.
CWP No. 1930/202219.4.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G., for the respondents- State.
Mr. Naresh Kaul, Advocate, for respondent No.2.
On the joint request of learned counsel for the parties, list on 26.4.2022.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 19.4.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS New Bar Association & ors vs. Bar Council of H.P. & anr.
.
CWP No. 2060/202219.4.2022 Present: Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for the petitioners.
Mr. Sunil Mohan Goel, Advocate, for respondent No.1.
Mr. Anup Rattan, Mr. Sunny Modgil and Mr. Dheeraj K. Vashisht, Advocates, for respondent No.2.
Learned counsel for respondent No.1, on instructions, states that the Chairman, Bar Council of Himachal Pradesh, would be visiting Amb shortly so as to make an endeavour to resolve the dispute amicably. His statement is taken on record.
List on 17.5.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Baldev Singh @ Pawan vs. State of H.P. .
Cr. A. No. 259/202119.4.2022 Present: Mr. Bhupinder Singh Ahuja, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G., for the respondents-State.
On the request of learned counsel for the appellant, list after four weeks.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 19.4.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Sukh Ram vs. State of H.P. & ors.
.
CWP No. 1785/20218.3.2022 Present: Mr. Prashant Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Heard in part. For continuity, list on 15.3.2022 when the parties to obtain instructions regarding fate of the other co-accused in the departmental enquiry that is initiated against the petitioner and such of those co-accused.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Shiva H.P. Centre vs. State of H.P. & ors.
.
CWP No. 1985/20218.3.2022 Present: Mr. S. D. Vasudeva, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Learned counsel for the petitioner states that the rejoinder will be filed during the course of the day. His statement is taken on record.
rList on 22.3.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Vandana Misra vs. State of H.P. & ors.
.
CWP No. 3123/2021 & CWP No. 1398/2018 8.3.2022 Present: Mr. Lakshay, Advocate, vice Ms. Vandana Misra in CWP No. 3123/2021 Mr. Anup Rattan, Advocate, for the petitioner in CWP No. 1398/2018.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Mr. Balram Sharma, ASGI, for respondent No.4. Mr. Rajiv Jiwan, Sr. Advocate with Mr. Prashant Sharma, Advocate, for respondent No.6-BSNL.
Mr.Abhishek Banta, Advocate, for respondent No.7- Airtel.
Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondent No.8-Reliance Jio Infocom Ltd.
Ms. Seema K. Guleria, Advocate, for respondent No.9- Vodafone & Idea Ltd.
Mr. Tara Singh Chauhan, Advocate, for respondent No.10-HPSEBL.
Mr. Nimish Gupta, Advocate, for respondent No.11.
Mr. Mukesh Thakur, Advocate, for respondent No.12.
Mr. Sandeep Dutta, Advocate, for respondent No.13.
On the request of Mr. Lakshay, Advocate, list on 15.3.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS The Piri Kila Nirman Prabhandan Committee, Sapni vs. State of H.P. & ors.
.
CWP No. 2315/20218.3.2022 Present: Mr. Ankush Dass Sood, Sr. Advocate with Mr. Vivek Negi, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Mr. Atul Verma, Advocate, vice Mr. B.B. Vaid, Advocate, for respondents No. 4, 13 and 17. Mr. K. D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for the respondent No.8. Mr. Dibender Ghosh, Advocate, for respondents No.10,12, 14 and 16.
rMr. Ashwani K. Negi, Advocate, for respondents No. 11, 15, 18, 19 and 20.
Mr. Atul Verma, Advocate, has filed memo of appearance on behalf of respondents No. 4, 13 and 17. He prays for and is granted two weeks' time to file power of attorney and reply.
List on 15.3.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Sanjay Sharma vs. State of H.P. & ors.
.
CWP No. 3776/20218.3.2022 Present: Ms. Shilpa Sood, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Admit.
(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Harish Cement Ltd. vs. Income Tax Officer & ors.
.
CWP No. 4375/2021 with CWPs No. 6886, 8014, 8110/2021, 63, 490, 568, 749, 753, 759, 900 & 1065/2022 8.3.2022 Present: Mr. Anup K. Rattan, Vishal Mohan, Mr. Abhimanyu Jhamba and Shivam, Advocates, for the respective petitioners.
Mr. Vinay Kuthiala, Sr. Advocate with Ms. Vandana Kuthiala, Advocate, for the respondent-
income tax department.
Mr. Balram Sharma, ASGI, for the respondent- UOI.
Reply within eight weeks. List on 10.5.2022.
Interim order(s) to continue.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Shikha Sharma vs. State of H.P. & ors.
.
CWP No. 4626/20218.3.2022 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Mr. Suchitra Sen, Advocate, for respondent No.3.
Rejoinder, as prayed for, be filed within ten days.
List on 22.3.2022.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Rajinder Sharma vs. State of H.P. & anr.
.
CWP No. 4893/20218.3.2022 Present: Mr. Ankush Dass Sood, Sr. Advocate with Mr. Manik Sethi, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Mr. Naresh Kaul, Advocate, for respondent No.2.
Mr. Mr. Arjun K. Lal, Advocate, for respondent No.3.
On the request of learned counsel for respondent No.3, list on 5.4.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Yashpal Thakur vs. State of H.P. & ors.
.
CWP No. 4894/20218.3.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Mr. Ajay K. Chauhan, Advocate, for respondents No. 2 and 3.
Mr. Malay Kaushal, Advocate, for respondent No.5. Mr. Y. P. S. Sood, Advocate, for respondent No.6.
Rejoinder, as prayed for, be filed within three weeks. List on 12.4.2.022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS M/s Deventure Hotel and Resorts Pvt. Ltd. vs. UOI & ors.
.
CWP No. 5061/20218.3.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. Rajinder Thakur, CGC, for respondent No.1. Mr. K. D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondents No. 2 and 3. Mr. Pawan K. Sharma, Advocate for respondent No.4.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Order dated 22.2.2022 has not been complied with. Let needful be done within two weeks. List on 22.3.2022, when decision on the complaint of the petitioner (Annexure P-16) be placed for our perusal.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Court on its own motion vs. State of H.P. & ors.
.
CWPIL No. 2/20227.3.2022 Present: Mr. B. C. Negi, Sr. Advocate, amicus curiae, with Mr. Nitin Thakur, Advocate, for the petitioner.
Petitioner No.2 through video conferencing.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for respondent No.4.
Let the reports submitted by the Secretaries of the respective Districts Legal Services Authority be sent to petitioner No.2 on his e-mail, in pdf format, latest by 8.3.2022, so as to enable him to submit his suggestions/response within a further period of three weeks.
Registry is directed to supply report of the Secretary, District Legal Services Authority, Kangra, to Mr. Atharv Sharma, Advocate and also reflect his name in the cause list.
List on 4.4.2022 at 2.00 P.M. through video conferencing.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 7.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Sahil Thakur vs. State of H.P. .
Cr. A. No. 15/20217.3.2022 Present: Mr. Ajay Kochhar, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents- State.
It appears that there is clear misunderstanding regarding interpretation of the order dated 11.11.2021 regarding personal presence of the appellant/accused.
As a matter of fact, the appellant, who is present today, was not required to appear before the Court; provided he furnishes the requisite bail bonds, which he has already furnished.
In this view of the matter, personal presence of the appellant is dispensed with.
List for hearing in due course.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 7.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Bhag Singh & ors. vs. State of H.P. & ors.
.
CWP No. 1215/20225.3.2022 Present: Mr. Maan Singh, Advocate, for the petitioner.
Learned counsel for the petitioner prays for and is granted two days' time to file amended memo of parties.
List on 8.3.2022.
(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Suppi Devi vs. State of H.P. & ors.
.
CWP No. 6567/20215.3.2022 Present: Mr. Vivek Sharma, Advocate, for the petitioner.
CMP No. 12422/2021For the reasons stated in the application, delay in re-filing the main petition is ordered to be condoned. The application stands disposed of.
CWP No. 6567/2021Learned counsel for the petitioner prays for and is granted two weeks' time to implead concerned Secretary of the Gram Panchayat as party respondent.
List on 21.3.2022.
CMP No. 12423/2021The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexure P-3 within a period of two weeks.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Jai Prakash & anr. vs. State of H.P. .
Cr. A. No. 26/20225.3.2022 Present: Mr. Vinod Gupta, Advocate, vice Mr. Rajesh Verma, Advocate, for the appellants.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondent-State.
Admit. Call for the records.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Bharat Kumar vs. State of H.P. & ors.
.
CWP No. 876/20225.3.2022 Present: Mr. Abhyendra Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State.
Leaving all question of law open, admit.
(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Dhruv Chand vs. State of H.P. & ors.
.
CWP No. 877/20225.3.2022 Present: Mr. Bhim Raj Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State.
Admit.
(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Mandeep Bhadyaria vs. State of H.P. & ors.
.
CWP No. 884/20225.3.2022 Present: Mr. Ajay Sipahiya, Advocate, for the petitioner.
List on 8.3.2022 when copy of the recruitment and promotion Rules for the post in question be made available for the perusal of the Court.
(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Sunita Gautam vs. State of H.P. & ors.
.
CWP No. 889/20225.3.2022 Present: Ms. Divya Pathania, Advocate vice Mr. A.K. Vashishta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State.
CWP No. 889/2022Admit. Tag along with CWP No. 4808/2021.
rCMP No. 1602/2022The application is disposed of with a direction to the petitioner/applicant to file typed copies of Annexures P-1 & P-2 within a period of four weeks.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Vijay Kumar vs. HPSEBL. & anr.
.
CWP No. 892/20225.3.2022 Present: Ms. Divya Pathania, Advocate vice Mr. A.K. Vashishta, Advocate, for the petitioner.
Mr. Sushant Vir Singh Thakur, Advocate vice Mr. Vikrant Thakur, Advocate, for the respondents.
Admit.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge 5.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Sunita Gautam vs. State of H.P. & ors.
.
CWP No. 890/20225.3.2022 Present: Ms. Divya Pathania, Advocate vice Mr. A.K. Vashishta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State.
CWP No. 890/2022Admit.
rCMP No. 1605/2022The application is disposed of with a direction to the petitioner/applicant to file typed copies of Annexures P-1 & P-2 within a period of four weeks.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Gopal Dass Sharma vs. State of H.P. & anr.
.
CWP No. 893/20225.3.2022 Present: Mr. Anil God, Advocate, vice Mr. M.L. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondent-State.
Leaving all questions of law open, admit.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Hem Raj Pathania vs. State of H.P. & ors.
.
CWP No. 2978/20195.3.2022 Present: Mr. Tanuj, Advocate, vice Mr. Nitish Kaith, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State.
List on 8.3.2022, when latest status report be filed by the respondents.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Avtar Singh Dyal vs. State of H.P. & ors.
.
CWP No. 3860/2019 a/w CWPOA No. 4323/2020 5.3.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Ajay Thakur, Advocate and Mr. Atul G. Sood, Advocate for the respective petitioners.
Mr. Tara Singh Chauhan, Advocate, for the respondent-Board.
Mr. Vivek Sharma, Advocate, for respondents No. 2, 4 and 6 to 8 in CWP No. 3860/2019.
On the request of Mr. Tara Singh Chauhan, Advocate, list on 14.3.2022, when records of the case be made available by the respondents-HPSEBL.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS HPSIDCL vs. D.C. Sharma & ors.
.
CWP No. 1658/20205.3.2022 Present: Mr. Sushant Vir Singh Thakur, Advocate, vice Mr. Vikrant Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State. Mr. Harish Chander Sharma, Advocate, for respondent No.5.
On the request of learned vice counsel for the petitioner, list on 8.3.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Kaushlya Devi vs. State of H.P. & ors.
.
CWPOA No. 2459/20205.3.2022 Present: Mr. Ashok Kumar, Advocate, vice Mr. V. D. Khidtta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State.
Admit. List before appropriate bench for final hearing on 9.3.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Bal Krishan vs. HRTC .
CWPOA No. 2462/20205.3.2022 Present: Ms. Kamlesh, Advocate vice Mr. A.S. Rana, Advocate, for the petitioner.
Mr. B. N. Sharma, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted four weeks' time to file reply.
List on 4.4.2022.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Sheela Devi vs. State of H.P. & ors.
.
CWP No. 1760/20215.3.2022 Present: Mr. Shubham Sood, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State.
Learned Additional Advocate General prays for and is granted four weeks' further time to file reply, failing which erring respondent(s) shall personally appear before the Court on the next date of hearing.
List on 4.4.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Association of Grade-IV Contractual Clerks vs. State of H.P. & ors.
.
CWP No. 6374/20215.3.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Ajay Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State. Mr. Rakesh Thakur, Advocate, for respondent No.3.
Admit. List along with CWP No. 3162/2020.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Shiv Kumar vs. State of H.P. Cr. A. No. 542/2019 .
22.2.2022 Present: Mr. Ajay Kochhar, Advocate, for the appellants.
Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State.
Heard in part. Let another set of statements of PW-1 to PW-19 along with all exhibited documents be prepared by the registry well before the next date of hearing.
For continuity, list on 29.3.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.2.2022 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CWP No. 5491/2020 .
25.8.2021 Present: Mr. Om Parkash Goel, Advocate, for the petitioner.
Mr. Naresh Kaul, Advocate, for the respondents.
Time to comply with the order(s) in other identical cases has been extended upto 8.9.2021, therefore, we deem it proper to extend the time to comply with the order in question by 8.9.2021, failing which respondent no.1-Managing Director shall remain personally present before this Court. Ordered accordingly.
List on 8.9.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 25.8.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CWP No. 5498/2020 .
25.8.2021 Present: Mr. Om Parkash Goel, Advocate, for the petitioner.
Mr. Naresh Kaul, Advocate, for the respondents.
Time to comply with the order(s) in other identical cases has been extended upto 8.9.2021, therefore, we deem it proper to extend the time to comply with the order in question by 8.9.2021, failing which respondent no.1-Managing Director shall remain personally present before this Court. Ordered accordingly.
List on 8.9.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 25.8.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CMP No. 7578/2021 in CWP No. 2893/2016 .
25.8.2021 Present: Mr. Balram Sharma, ASGI, for the applicant.
Mr. Manish Sharma, Advocate, for respondents No.1 to 3.
Request of the applicant for extension of time is totally unreasonable taking into consideration the fact that the judgment in this case was rendered as far as back on 12.11.2020. However, in the interest of justice, we deem it proper to extend time for compliance of the judgment in question upto 30.9.2021. Ordered accordingly. However, it is made clear that no further time, under any circumstance(s), shall be granted to the applicant. Application stands disposed of.
For compliance, list on 6.10.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 25.8.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CMP No. 7714/2021 in CWP No. 6395/2020 .
25.8.2021 Present: Mr. Ajeet Saklani, Advocate, for the applicant.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.
Heard. Allowed. Attendance of Mr. Ajeet Saklani, Advocate, be reflected in the judgment passed by this Court in CWP No. 6395/2020, dated 31.12.2020.
Application stands disposed of.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 25.8.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CWP No. 3566/2021 .
29.6.2021 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun Negi, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 and 2.
(Through Video Conferencing) CMP No. 6837/2021 Allowed and disposed of.
CWP No. 3566/2021 & CMP No. 6838/2021 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondents No. 1 and 2. Issue notice to respondent No.3 under Order 5 Rule 9A CPC, returnable for 13.7.2021, on taking steps within two days.
In the meanwhile, operation of the order dated 27.5.2021 (Annexure P-5) as also order passed by the said respondent in appeal No. 33/2021 on 26.6.2021 is ordered to be stayed.
The entire records pertaining to both these proceedings be sent forthwith by respondent No.2 to this Court during the course of the day.
::: Downloaded on - 20/07/2023 21:18:42 :::CIS CMP No. 6839/2021.
The application is allowed with a direction to the applicant to file legible and translated copies of the documents in question within four weeks from today.
Copy dasti.
(Tarlok Singh Chauhan)
Judge
r (Chander Bhusan
Barowalia)
Judge
29.6.2021
(pankaj)
::: Downloaded on - 20/07/2023 21:18:42 :::CIS
Cr. A. No. 290/2018
.
28.6.2021 Present: Mr. Ajay Kochhar, Advocate, for the appellants.
Mr. Ashwani Pathak, Sr. Advocate with Mr. Sandeep Sharma, Advocate, for the respondent.
(Through Video Conferencing) Cr.MP No. 982/2021 The applicants/appellants have been convicted and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs.1,00,000/- (Rupees One Lac) each for the commission of offences under Sections 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act (for short 'ND&PS Act') and in default of payment of fine to further undergo simple imprisonment for one year.
Being aggrieved by the aforesaid order, the applicants/appellants have filed this application for suspension of sentence on the ground that they have already undergone more than half of the sentence. The application is vehemently opposed by the respondent/State. Since, the applicant/appellant has been convicted under the ND&PS Act, therefore, he is not entitled to the discretionary relief of this Court in granting bail to him and in particular in view of Section 37 of the ND&PS Act.
We have carefully gone through the order of sentence passed by the learned trial Court. Taking into consideration the entirety of facts and circumstances of the ::: Downloaded on - 20/07/2023 21:18:42 :::CIS case, more particularly, the fact that because of .
COVID-
19 situation prevalent in the entire Country including this State, it is unlikely that this appeal would be taken up for hearing in the near future. Therefore, the applicants/appellants are entitled for suspension of sentence during the pendency of this appeal and in the result, we order suspension of sentence subject to the applicants/appellants furnishing personal and a local surety in the sum of Rs.1,00,000/- (Rupees One Lac) each and depositing the fine amount awarded by the learned trial Court, if not already deposited. We make it clear that we have not expressed any opinion on the merits of this case.
Application stands disposed of.
Copy 'dasti'.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 28.6.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS .
::: Downloaded on - 20/07/2023 21:18:42 :::CIS Cr. A. No. 354/2017.
28.6.2021 Present: Mr. Manoj Pathak, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs.
and Mr. Bhupinder Thakur, Dy.A.G. for the
respondents- State.
(Through Video Conferencing) Cr.MP No. 956/2021 Learned counsel for the applicant states that he is under instructions not to press the instant application.
Accordingly, the application is dismissed as not pressed.
Cr. A. No. 354/2017List for final hearing on 23.8.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 28.6.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Cr. A. No. 561/2019 .
28.6.2021 Present: Mr. Manoj Pathak, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs.
and Mr. Bhupinder Thakur, Dy.A.G. for the
respondents- State.
(Through Video Conferencing) Cr.MP No. 957/2021 Learned counsel for the applicant states that he is under instructions not to press the instant application.
Accordingly, the application is dismissed as not pressed.
Cr. A. No. 561/2019List for final hearing on 23.8.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 28.6.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Cr. Appeal No. 116/2020 .
28.6.2021 Present: Mr. N. S. Chandel, Sr. Advocate with Mr. Rajesh Verma, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs.
and Mr. Bhupinder Thakur, Dy.A.G. for the
respondents- State.
(Through Video Conferencing) Cr.MP No. 988/2021 Reply within four weeks. List on 26.7.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 28.6.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS Cr. Appeal No. 117/2020 .
28.6.2021 Present: Mr. N. S. Chandel, Sr. Advocate with Mr. Rajesh Verma, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs.
and Mr. Bhupinder Thakur, Dy.A.G. for the
respondents- State.
(Through Video Conferencing) Cr.MP No. 989/2021 Reply within four weeks. List on 26.7.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 28.6.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CWP No. 3542/2021 .
28.6.2021 Present: Mr. Kshitij Sharma, Advocate, for the petitioner.
Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondents No. 1 to 3.
(Through Video Conferencing) CMP No. 6778/2021 Allowed and disposed of.
CWP No. 3542/2021 & CMP No. 6779/2021 Notice. Mr. Nitin Thakur, Advocate, appears and waives service of notice on behalf of respondents No. 1 to
3. Issue notice to respondent No.4 under Order 5 Rule 9A CPC returnable for 12.7.2021, on takings steps within two days. Instructions/reply in the meanwhile.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 28.6.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CWP No. 3539/2021 .
28.6.2021 Present: Mr. Rajnish Maniktala, Sr. Advocate with Mr. Naresh Kumar Verma, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs.
and Mr. Bhupinder Thakur, Dy.A.G. for respondents
No. 1 to 3.
(Through Video Conferencing) Admit. Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondents No. 1 to 3. Issue post admission notice to respondent No.4 returnable before the next date of hearing.
Pleadings be completed within eight weeks. List along with CWP No. 102/2017.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 28.6.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CWP No. 3518/2021 .
26.6.2021 Present: Mr. Ashish Verma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
(Through Video Conferencing) CMP No. 6721/2021 Allowed and disposed of.
CWP No. 3518/2021 & CMP No. 6722/2021 Notice. Mr. Ajay Vaidya, learned Sr. Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply/instructions before the next date of hearing.
List on 30.6.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.6.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CWP No. 3513/2021 .
26.6.2021 Present: Mr. V. D. Khidtta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for respondent-
State.
Mr. Balram Sharma, ASGI, for respondent No.3.
(Through Video Conferencing) Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General and Mr. Balram Sharma, learned Assistant Solicitor General of India, appear and waive service of notice on behalf of the respective respondents.
Reply/instructions before the next date of hearing.
List on 30.6.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.6.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CWPs No. 3275 & 2429/2021 .
26.6.2021 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner(s).
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs.
and Mr. Bhupinder Thakur, Dy.A.G. for respondent- State.
(Through Video Conferencing) On the request of learned Deputy Advocate General, list on 30.6.2021.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 26.6.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CWPs No. 3271 & 3054/2021 .
26.6.2021 Present: Mr. B. C. Negi, Sr. Advocate with Mr. Abhinav Mehta, Advocate, for the petitioner in CWP No. 3271/2021.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for respondent- State.
Mr. Naveen K. Bhardwaj, Advocate, for respondent No.2 in CWP No. 3271/2021 & for the petitioner in CWP No. 3054/2021.
(Through Video Conferencing) rOn the request of learned Deputy Advocate General, list on 29.6.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.6.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CWP No. 3106/2021 .
26.6.2021 Present: Mr. P. D. Nanda, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.1.
(Through Video Conferencing) The instructions, handed over to the Court Master, are ordered to be taken on record. List for consideration on 30.6.2021. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.6.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CWP No. 3173/2021 .
26.6.2021 Present: Mr. L. N. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for respondents-
State.
(Through Video Conferencing) Learned counsel for the petitioner on the basis of instructions states that there is nothing adverse against his client. Rather, he has been granted four appreciation certificates.
Confronted with this, learned Deputy Advocate General prays for and is granted two days' time to seek instructions.
List on 30.6.2021. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.6.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CWP No. 3106/2021 .
26.6.2021 Present: Mr. P. D. Nanda, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.1.
(Through Video Conferencing) The instructions, handed over to the Court Master, are ordered to be taken on record. List for consideration on 30.6.2021. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.6.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CWP No. 3051/2021 .
26.6.2021 Present: Mr. Vinod Thakur, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
(Through Video Conferencing) The tender in question has been cancelled for the fifth time only on account of non-qualifying of minimum three technical bids.
Learned counsel for the petitioner states that there are probably instructions on the subject.
On the joint request of learned counsel for the parties, list on 29.6.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.6.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CWP No. 3197/2021 .
23.6.2021 Present: Mr. Anil Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Hemansu Mishra, Addl. A.G., Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-
State.
(Through Video Conferencing) Heard in part. For continuity, list on 26.6.2021.
Interim order to continue.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
23.6.2021
(pankaj)
::: Downloaded on - 20/07/2023 21:18:42 :::CIS
CWPs No. 3271 & 3054/2021
.
23.6.2021 Present: Mr. B. C. Negi, Sr. Advocate with Mr. Abhinav
Mehta, Advocate, for the petitioner in CWP No.
3271/2021.
Mr. Ashok Sharma, A.G. with Mr. Hemansu Mishra, Addl. A.G., Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent- State.
Mr. Naveen K. Bhardwaj, Advocate, for respondent No.2 in CWP No. 3271/2021 & for the petitioner in CWP No. 3054/2021.
(Through Video Conferencing) Heard in part. For continuity, list on 26.6.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 23.6.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CWPs No. 3275 & 2429/2021 .
23.6.2021 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner(s).
Mr. Ashok Sharma, A.G. with Mr. Hemansu Mishra, Addl. A.G., Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents- State.
(Through Video Conferencing) Heard in part. For continuity, list on 26.6.2021.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
23.6.2021
(pankaj)
::: Downloaded on - 20/07/2023 21:18:42 :::CIS
CWP No. 2466/2019
.
23.6.2021 Present: Mr. B. C. Negi, Sr. Advocate with Mr. Y. W.
Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Hemansu Mishra, Addl. A.G., Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents- State.
Learned Deputy Advocate General prays for and is granted an adjournment on the ground that his file has been misplaced. List on 30.6.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 23.6.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS R.P. 18/2021 .
16.6.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemansu Mishra, Addl. A.Gs., Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.G. for the petitioner.
CMP(M) No. 190/2021Issue notice to the respondent, returnable for 14.7.2021, on taking steps within three days.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 16.6.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CWP No. 6111/2020 .
5.4.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. Balram Sharma, ASGI, for respondents No. 1and 2.
Mr. Neeraj Gupta, Sr. Advocate with Mr. Ajeet Pal Singh Jaswal, Advocate, for respondent No.3.
Reply on behalf of respondent No.3 stands filed.
Rejoinder, if any, before the next date of hearing. List for admission/hearing on 8.4.2021.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
5.4.2021
(pankaj
::: Downloaded on - 20/07/2023 21:18:42 :::CIS
CWP No. 5728/2020
.
31.3.2021 Present: Mr. Manik Sethi, Advocate, for the petitioner(s).
Mr. N.K. Sood, Sr. Advocate with Mr. Gaurav Sharma, Advocate, for respondent-Regulatory Commission.
Mr. Tara Singh Chauhan, Advocate, for respondent- Electricity Board.
(Through Video Conferencing) Mr. Gaurav Sharma, Advocate, prays for and is granted three weeks' time to file reply. List on 28.4.2021.
Interim order to continue.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
31.3.2021
(pankaj)
::: Downloaded on - 20/07/2023 21:18:42 :::CIS
CWP No. 5992/2020 with CWP No. 81/2021 .
31.3.2021 Present: Mr. Manik Sethi, Advocate, for the petitioner(s).
Mr. N.K. Sood, Sr. Advocate with Mr. Gaurav Sharma, Advocate, for respondent-Regulatory Commission.
Mr. Tara Singh Chauhan, Advocate, for respondent- Electricity Board.
(Through Video Conferencing) The instant matter is required to be physically heard. List in the open Court on 12.5.2021. Interim order to continue.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
31.3.2021
(pankaj)
::: Downloaded on - 20/07/2023 21:18:42 :::CIS
CWP No. 6188/2020
.
31.3.2021 Present: Mr. G. R. Palsra, Advocate, for the petitioner.
Mr. K. D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents-
State.
(Through Video Conferencing) None of the parties have filed reply. Needful be done within two weeks. List for consideration on 5.5.2021.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
31.3.2021
(pankaj)
::: Downloaded on - 20/07/2023 21:18:42 :::CIS
CWP No. 6450/2020 along with CWP Nos. 41, 84, 118, 119 and 259/2021 .
31.3.2021 Present: Mr. Maan Singh, Advocate, for the petitioner(s), in
all the petitions.
Mr. Balram Sharma, ASGI, for respondent No.1, in all the petitions.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents-
State.
Mr. Vinay Kuthiala, Sr. Advocate with Mr. Diwan Singh Negi, Advocate, for respondents No. 3 and 4.
(Through Video Conferencing) None of the respondents have filed reply. Needful be done within four weeks. List on 12.5.2021.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
31.3.2021
(pankaj)
::: Downloaded on - 20/07/2023 21:18:42 :::CIS
CWP No. 58/2021
.
31.3.2021 Present: Mr. Malay Kaushal, Advocate, for the petitioner.
Mr. Surender Verma, Advocate, for the
respondents.
(Through Video Conferencing) Learned counsel for the respondents states that the reply has been filed. However, the same is not on record.
Registry to trace and place the reply on record even if it is under objection. Rejoinder to the reply stands filed in open Court.
List on 7.4.2021.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
31.3.2021
(pankaj)
::: Downloaded on - 20/07/2023 21:18:42 :::CIS
CWP No.193/2021
.
31.3.2021 Present: Mr. Deepak Kaushal, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents-
State.
Mr. Maan Singh, Advocate, for respondent No.5. Mr.B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondent No.12.
(Through Video Conferencing) Reply has been filed only on behalf of respondent No.11. The other respondents are directed to file reply within four weeks, failing which their right to file reply shall be deemed to be closed by order of Court. List on 5.5.2021.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
31.3.2021
(pankaj)
::: Downloaded on - 20/07/2023 21:18:42 :::CIS
CWP No.1979/2021
.
24.3.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate, with Mr.
Rakesh Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents.
CWP No. 3616/2021Allowed and disposed of.
CWP No. 1979/2021 & CMPNo. 3617/2021 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted three hours' time to obtain instructions.
List today at 2.00 P.M. for consideration.
(Tarlok Singh Chauhan)
Judge
(Chander Bhusan
Barowalia)
Judge
24.3.2021
(pankaj)
::: Downloaded on - 20/07/2023 21:18:42 :::CIS
CWP No.1979/2021
.
24.3.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate, with Mr. Rakesh
Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents. Ms. Anupama Garg, Principal, Government Decree College, Kotshera in person.
Learned Deputy Advocate General, states that joining of the petitioner has not been accepted only because the incumbent transferee is holding NCC certificate and cannot be transfered as per instructions issued by the State Government in May 2011.
In view of the aforesaid instructions, respondent No.1 is directed to resolve this issue, thereby permitting the petitioner to join within two days from today.
List for consideration/compliance on 31.3.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:42 :::CIS CWP No. 1978/2021 .
24.3.2021 Present: Mr. V. S. Chauhan, Sr. Advocate with Mr. Ajay Singh Kashyap, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents.
CWP No. 3614/2021Allowed and disposed of.
CWP No. 1978/2021 & CMP No. 3615/2021 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted one week's time to file reply. List on 5.4.2021. In the meanwhile, operation of the impugned orders dated 22.4.2020 and 6.1.2021, Annexures P-3 and P-4 respectively is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No.1977/2021 .
24.3.2021 Present: Mr. B. N. Sharma, Advocate, for the petitioner.
Mr. Jitender Pal Ranote, Advocate, for the respondents.
Caveat Petition No. 1977/20201 Caveat petition is disposed of as having been discharged.
CMP No. 3611/2021Allowed and disposed of.
CWP No. 1977/2021 & CMP No. 3612/2021 On the request of learned counsel for the petitioner, list on 28.4.2021.
CMP No. 3613/2021The applicant is disposed of with a direction to the applicant to file the Annexures in issue within four weeks.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 1976/2021 .
24.3.2021 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents.
Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
Admit. Pleadings be completed within sixteen weeks.
List thereafter.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No.1975/2021 .
24.3.2021 Present: Mr. Onkar Jairath, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents.
Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. List along with CWP No.342/2021 on 19.4.2021. Reply in the meanwhile.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No.1970/2021 .
24.3.2021 Present: Mr. Tara Singh Cbauhan, Advocate, for the petitioners.
CWP No. 3603/2021Allowed and disposed of.
CWP No. 1970/2021 & No. CMP No. 3604/2021 Issue notice to the respondents, through court process, returnable for 5.5.2021, on taking steps within two days.
In the meanwhile, impugned order dated 19.10.2020 (Annexure P-9) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No.1971/2021 .
24.3.2021 Present: Mr. Tara Singh Cbauhan, Advocate, for the petitioners.
CWP No. 3605/2021Allowed and disposed of.
CWP No. 1971/2021 & No. CMP No. 3606/2021 Issue notice to the respondents, through court process, returnable for 5.5.2021, on taking steps within two days.
In the meanwhile, impugned order dated 21.9.2020 (Annexure P-8) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No.1969/2021 .
24.3.2021 Present: Ms. Richa Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents.
CWP No. 3600/2021Allowed and disposed of.
CWP No. 1969/2021Notice.
r Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
Admit. Pleadings be completed within sixteen weeks.
List thereafter.
CMP No.3601/2021Heard. The application is dismissed as no ground for interim relief is made out.
CMP No. 3602/2021The application is disposed of with a direction to the applicant to file the typed/translated copies of annexures in issue within four weeks from today.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No.1969/2021 .
24.3.2021 Present: Ms. Richa Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents.
CWP No. 3600/2021Allowed and disposed of.
CWP No. 1969/2021Notice.
r Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
Admit. Pleadings be completed within sixteen weeks.
List thereafter.
CMP No.3601/2021Heard. The application is dismissed as no ground for interim relief is made out.
CMP No. 3602/2021The application is disposed of with a direction to the applicant to file the typed/translated copies of annexures in issue within four weeks from today.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No.1917/2021 .
23.3.2021 Present: Mr. Peeyush Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents.
CWP No. 3512/2021Allowed and disposed of.
CWP No. 1917/2021 & No. CMP No. 3513/2021 Notice.
r Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and wavies service of notice on behalf of the respondents. Reply/instructions before the next date of hearing. List along with CWP No. 1918/2021 on 30.3.2021.
CMP No. 3514/2021The application is disposed of with a direction to the applicant to file the annexures in issue within one week from today.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 1443/2021 .
23.3.2021 Present: Mr. K. D. Shreedhar, Sr. Advocate, with Ms. Shreya Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents-State.
Mr. Vikrant Thakur, Advocate, for respondent No.3.
Learned Deputy Advocate General has placed on record instructions dated 20.3.2021. However, before proceeding further to adjudicate on the basis of the aforesaid instructions, let a copy whereof be handed over to the learned counsel for the petitioner.
List on 24.3.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No.1780/2019 .
23.3.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents-State.
Mr. B.Nandan Vashishta, Advocate, for respondent No.2.
Mr. Vinod Chauhan, Advocate, for respondent No.3. Mr. Neel Kamal Sharma, Advocate, for respondent No.4.
Ms. Rita Goswami, Advocate, for respondent No.5. Mr. C.N. Singh, Advocate, for respondent No.7.
Mr. B. Nandan Vashishta, Advocate, has placed on record instructions dated 3.3.2021, relevant portion whereof reads as under:
Sr. File No. Name and Course Deicision of NRC No. address of the institution
30. HP-135 Blooms College B.Ed. The original file of the & HP-96 of Education, & JBT Institution along with other Above State related documents, NCTE Act, Bank of Patiala, 1993, Regulations and Sunder Nagar, Guidelines issued by the District Mandi, NCTE from time to time, Himachal where carefully considered by Pradesh-175002 NRC and the Committee made following observations:
1. SCN under Section 17 may be issued as per direction of legal authority.
2. Inspection Under Section 13 may be got conducted at NCTE HQ level.
3. University may be written not to allot students to the institution for the session 2021-22 as per Court Order.
Hence, show cause notice under Section 17 of the NCTE Act, 1993 be issued to the institution to submit their reply along with supported documents accompanied with notarized affidavit of Rs. 100/- on Non-Judicial stamp ::: Downloaded on - 20/07/2023 21:18:43 :::CIS paper by the authorized representative of the .
Management within 30 days from the date of issue of show cause notice.
Mr. C. N. Singh, Advocate, on instructions, states that in case the respondent-University allots students to professional courses being run in Blooms College of Education, then his client intends to close down St. Xavier's Residential School that has been running along with B.Ed. And D.Ei.Ed.
College. His statement is taken on record. Let an affidavit to this effect be filed on the next date of hearing in the open Court.
List on 24.3.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 2369/2018 .
18.3.2021 Present: Mr. Sanjay Bhardwaj, Advocate, proxy counsel for the petitioner.
Mr. Rajinder Thakur, Central Government Counsel, for respondent No.1.
Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents No. 2 and 4.
List before DB-I on 30.3.2021.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 18.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 6177/2020 .
17.3.2021 Present: Mr. Abhimanyu Rathore, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents-State.
Mr. Ajeet Singh Saklani, Advocate, for respondent- Commission.
CMP No. 136/2021Reply, as prayed for, be filed within two weeks.
List on 7.4.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 6187/2020 .
17.3.2021 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents-State.
Steps for service of respondent No.4 have not been taken. The same be positively taken during the course of the day, failing which the instant petition shall stand dismissed for want of prosecution. In the event of steps being taken, issue notice to respondent No.4 returnable for 28.4.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 6188/2020 17.3.2021 Present: Mr. G. R. Palsra, Advocate, for the petitioner.
.
Mr. K. D. Sood, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents-State.
Learned Deputy Advocate General states that SDO(c)-cum-Competent Authority Land Acquisition, (CALA) Pandoh, has wrongly been impleaded as party respondent No. 2, whereas it is SDO(c)-cum-Competent Authority Land Acquisition, (CALA) Sadar Mandi, who ought to have been impleaded as party respondent. His statement is taken on record.
In view of aforesaid statement, we deem it appropriate to substitute name of respondent No.2 from SDO(c)-
cum-Competent Authority Land Acquisition, (CALA) Pandoh, to SDO(c)-cum-Competent Authority Land Acquisition, (CALA) Sadar Mandi. Ordered accordingly. Registry to carry out necessary correction in the memo of parties with red ink.
Issue notice to respondent No.2. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondent No.2. Reply within two weeks. List on 31.3.2021.
[ (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 6391/2020 .
17.3.2021 Present: Mr. Subhash Mohan Snehi, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents-State.
List along with CWP No. 2956/2019 on the date already fixed.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 415/2021 .
17.3.2021 Present: Mr. Rupinder Singh, Advocate, for the petitioner.
Mr. Ajit Saklani, Advocate, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.
Reply, as prayed for, be filed within one week.
List on 24.3.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 622/2021 .
17.3.2021 Present: Ms. Meera and Mr. Hemant Thakur, Advocates, for the petitioner.
Mr. Ajeet Saklani, Advocate, for respondent No.1.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.
Reply, as prayed for, be filed before the next date of hearing. List on 31.3.2021.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 642/2021 .
17.3.2021 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-
State.
Learned counsel for the petitioner states that the issue in question is squarely covered by the judgment rendered by the Hon'ble Supreme Court in State of Punjab vs. R. N. Bhatnagar, 1999(2) SCC 330.
r When confronted with this, learned Senior Additional Advocate General prays for and is granted one week's time to obtain instructions.
List on 24.3.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 649/2021 .
17.3.2021 Present: Mr. B. C. Negi, Senior Advocate with Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.
Mr. Ajay Sharma, Senior Advocate with Mr. Rakesh Chaudhary, Advocate, for respondents No. 3 and 4.
is under objection.
Rejoinder is stated to have been filed in the registry.
However, the same is not on record. Be placed on record even if it List on 24.3.2021 when the records of the case be also produced.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 754/2021 .
17.3.2021 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.
Ms. Suchitra Sen, Advocate, for respondent No.2. Mr. Vishwa Bhushan, Advocate, for respondent No.3.
On the joint request of learned counsel for the parties, list on 24.3.2021.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 729/2021 .
17.3.2021 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.
Learned Deputy Advocate General prays for and is granted further one week's time to file reply. List on 24.3.2021.
In the meanwhile, interim order to continue.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 651/2021 .
17.3.2021 Present: Mr. Jyotirmay Bhatt, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.
Ms. Komal Chaudhary, Advocate, for respondent No.3.
Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent No.4.
The parties are present in person.
There appears to be certain disputes inter se parents of the petitioner and unless and until, those are not resolved, probably little progress can not be made in the instant case.
Therefore, we feel that an endeavour to settle the matter amicably should be resorted to.
Accordingly, Mr. S.C. Sharma, learned Senior Advocate and a Trained Mediator of this Court is appointed as Mediator to mediate between the parties. The parties (parents of the petitioner including the petitioner) to appear before the learned Mediator at 3.00 P.M. today i.e. 17.3.2021 at Mediation Centre, H.P. High Court.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 387/2021 .
16.3.2021 Present: Mr. Lovneesh Kanwar, Advocate, for the petitioners.
Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.
Records reveal that respondent No.2 has virtually considered the claim of the petitioners and made recommendations to the government vide Annexure R/A-VI.
However, fate of this proposal is not known. Let respondents obtain instructions in this regard.
List on 23.3.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 410/2021 .
16.3.2021 Present: Mr. Surender K. Sharma, Advocate, for the petitioner.
Mr. Ajit Singh, Advocate, for respondent No.1.
Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.
Reply, as prayed for, be filed within two weeks. List on 30.3.2021.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 424/2021 .
16.3.2021 Present: Mr. Rahul Gautam, Advocate, for the petitioner.
Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State. Mr. Ajit Singh, Advocate, for respondent No.3.
Learned counsel for the petitioner prays for and is granted one week's time to file rejoinder. List on 23.3.2021.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 563/2021 .
16.3.2021 Present: Mr. J. S. Bedi and Mr. Gambhir Singh, Advocates, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents-State.
Ms. Narvada, Advocate, vice counsel for respondents No. 5 and 6.
Reply on behalf of respondents No. 5 and 6 is stated to have been filed. Reply on behalf of remaining respondents be filed positively within two weeks.
List on 30.3.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 578/2021 .
16.3.2021 Present: Mr. Arun Sehgal, Advocate, for the petitioners.
Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.
On the request of learned counsel for the petitioner, list on 17.3.2021.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 745/2021 .
16.3.2021 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Viswha Bhushan, Advocate, for the petitioner.
Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State. Mr. Ajay Shandil, Advocate, for respondent No.3.
Learned counsel for respondent No.3 states that the reply is being filed during the course of the day. List on 17.3.2021, when records of the case be also produced.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No.972/2021 .
16.3.2021 Present: Mr. Y. P. S. Dhaulta, Advocate, for the petitioner.
Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State. Mr. Naveen K. Bhardwaj, Advocate, for respondent No.4.
List on 17.3.2021, when the records of the case be also produced.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS Cr. A. No. 345/2019 .
16.3.2021 Present: Mr. L. N. Sharma, Advocate, for the appellant.
Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.
On the joint request of learned counsel for the parties, list on 20.4.2021.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS Cr. A. No. 496/2019 .
16.3.2021 Present: Mr. Vinod K. Gupta, Advocate, for the appellant.
Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.
On the joint request of learned counsel for the parties, list on 20.4.2021.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS Cr. A. No. 142/2019 along with Cr. A. No.23/2019 .
16.3.2021 Present: Mr. Vijay Chaudhary, Advocate, for the appellant in Cr.A. No. 23/2019.
Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.
On the joint request of learned counsel for the parties, list on 20.4.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS LPA No. 12/2018 .
16.3.2021 Present: Mr. Karan Singh Parmar, Advocate, for the appellant.
Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents- State.
On the joint request of learned counsel for the parties, list on 11.5.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS LPA No. 264/2012 .
16.3.2021 Present: Mr. Rajesh Kumar, Advocate, for the appellant.
Mr. Prashant Chaudhary, Advocate, for the respondent.
On the joint request of learned counsel for the parties, list on 20.4.2021.
(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS LPA No. 192/2012 .
16.3.2021 Present: Mr. Varun Chauhan, Advocate, for the appellant.
Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.
On the joint request of learned counsel for the parties, list on 20.4.2021.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS Cr. A. No. 294/2011 .
16.3.2021 Present: Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the appellant.
Mr. Lakshay Thakur, Advocate, for the respondent.
On the joint request of learned counsel for the parties, list on 20.4.2021.
(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS Cr. A. No. 486/2003 .
16.3.2021 Present: Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the appellant.
Ms. Sharmila Patiyal, Advocate, as Legal Aid Counsel, for the respondent.
On the joint request of learned counsel for the parties, list on 20.4.2021.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 6384/2020 .
16.3.2021 Present: Mr. Diwan Singh Negi, Advocate, for the petitioner.
Mr. Daleep Singh Khachi, Advocate, vice counsel for respondent No.1.
Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for respondents-State.
Learned counsel for the petitioner states that amended petition, in terms of previous order, has been filed on 12.3.2021. However, the same is not on record. Learned counsel to follow up with the registry.
List for consideration on 23.3.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No.5347/2020 .
15.3.2021 Present: Mr. Rakesh K. Dogra, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondent.
CWP No. 5347/2020Since claim of the petitioner has been allowed, therefore, no further orders are required to be passed.
CMP No. 2604/2021In view of the aforesaid order, the instant application for extension of time is disposed of as infructuous.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No.5346/2020 .
15.3.2021 Present: Mr. Rakesh K. Dogra, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondent.
CWP No. 5346/2020Since claim of the petitioner has been allowed, therefore, no further orders are required to be passed.
CMP No. 2608/2021In view of the aforesaid order, the instant application for extension of time is disposed of as infructuous.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No.5345/2020 .
15.3.2021 Present: Mr. Rakesh K. Dogra, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondent.
CWP No. 5345/2020Since claim of the petitioner has been allowed, therefore, no further orders are required to be passed.
CMP No. 2609/2021In view of the aforesaid order, the instant application for extension of time is disposed of as infructuous.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No.1192/2021 .
15.3.2021 Present: Mr. Kush Sharma, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.
Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.
CWP No. 1192/2021As prayed for, list on 22.3.2021.
CMP No. 1992/2021The application is disposed of with a direction to the petitioners to file the documents in issue within two weeks.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No.1196/2021 .
15.3.2021 Present: Mr. Kush Sharma, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.
Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.
CWP No. 1196/2021As prayed for, list on 22.3.2021.
CMP No. 2004/2021The application is disposed of with a direction to the petitioners to file the documents in issue within two weeks.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 1216/2021 .
15.3.2021 Present: Mr. P. P. Chauhan, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.
Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.
Admit. Pleadings be completed within twelve weeks and list thereafter for hearing.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 1564/2021 .
15.3.2021 Present: Mr. Navlesh Verma, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.
Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.
CMP No. 2845/2021Allowed and disposed of.
CWP No. 1564/2021Notice. Mr. Bhupinder Thakur, Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
Admit. Pleadings be completed. Tag along with CWP No. 5548/2020.
CMP No. 2846/2021Heard. The application is dismissed as no case for interim relief is made out.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 1570/2021 .
15.3.2021 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.
Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.
CMP No. 2851/2021Allowed and disposed of.
CWP No. 1570/2021 & CMP No. 2852/2021 Notice. Mr. Bhupinder Thakur, Deputy Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted three weeks' time to file reply. List along with connected matters on 5.4.2021. In the meanwhile, ope ration of the impugned order (Annexure P-2) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 1571/2021 .
15.3.2021 Present: Mr. Nipun Sharma, Advocate, for the petitioner.
List before Principal Division Bench on 16.3.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 1581/2021 .
15.3.2021 Present: Mr. Raj Kumar Negi, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.
Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.
CMP No. 2874/2021Allowed and disposed of.
Notice.
r Mr. to CWP No. 1581/2021 & CMP No. 2875/2021 Bhupinder Thakur, learned Advocate General, appears and waives service of notice on Deputy behalf of the respondents. He prays for and is granted four weeks' time to file reply. List on 19.4.2021. In the meanwhile, operation of the impugned order (Annexure P-2) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 1585/2021 .
15.3.2021 Present: Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents-State.
CMP No. 2882/2021Allowed and disposed of.
CWP No. 1585/2021 & CMP No. 2883/2021 Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General, appears and waives service of notice on behalf of respondents No.1 to 3. Issue notice to respondent No.4 returnable for 19.4.2021. Reply, as prayed for, be filed within four weeks. In the meanwhile, operation of the impugned order (Annexure P-2) is ordered to be stayed.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 1586/2021 .
15.3.2021 Present: Mr. H. S. Rana, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.
Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.
CMP No. 2885/2021Allowed and disposed of.
CWP No. 1586/2021 & CMP No. 2887/2021 Notice. Mr. Bhupinder Thakur, Deputy Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted four weeks' time to file reply.
Admit.
List on 19.4.2021. In the meanwhile, the parties are directed to maintain status quo qua nature and possession of the land in question as existing on the date.
CMP No.2888/2021The application is disposed of with a direction to the petitioners to file the documents in issue within four weeks.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 477/2020 .
15.3.2021 Present: Mr. Kuldeep Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.
Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.
Rejoinder to the reply on behalf of respondents No. 1 and 2 is stated to have been filed on 6.3.2021.
Admit. List for hearing on 5.4.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWPOA No. 16/2019 .
15.3.2021 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.
Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.
List along with CWPOA No. 17/2019 on the date already fixed.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 1993/2019 .
15.3.2021 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.
Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.
Heard in part. For continuity, list on 17.3.2021.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWPOA No. 3252/2019 .
15.3.2021 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.
Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.
It is rather shocking that the respondents despite passage of more than six years have failed to file reply.
As a matter of sheer indulgence and by way of last opportunity, one week's time is granted to file the reply, failing which respondents No. 1 and 2 shall remain personally present before this Court on the next date of hearing.
List on 22.3.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWPOA No. 4669/2019 .
15.3.2021 Present: Mr. Rajiv Jiwan, Senior Advocate with Ms. Ragini, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State. None for respondent No.2.
Admit. List for hearing on 19.4.2021.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 5554/2020 .
10.3.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the petitioner.
Mr. Satyen Vaidya, Senior Advocate with Mr. V. B. Verma and Mr. Vivek Sharma, Advocates, for respondents No. 1 to 4.
Mr. Vipin Pandit, Advocate, for applicant in CMP No. 2364/2021 CMP No. 2364/2021 Notice. Mr. Bhupinder Thakur, Dy. A.G. and Mr. Vivek Sharma, Advocate, appear and waive service of notice on behalf of the respective respondents. They pray for and are granted two weeks' time to file reply.
List for consideration on 24.3.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 5654/2020 .
10.3.2021 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Surinder Verma, Advocate, for respondent No.1 to 3.
Mr. Ashwani Kaundal, Advocate, for respondents No. 4 and 5.
Learned counsel for respondents No. 4 and 5 prays for and is granted three weeks' time to file reply. List on 31.3.2021. Rejoinder, if any, in the meanwhile.
Registry to reflect name of Mr. Surinder Verma, Advocate, in the cause list henceforth.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 5696/2020 .
10.3.2021 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.
Learned Deputy Advocate General prays for and is granted three weeks' time to file reply.
List on 31.3.2021. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 5310/2020 .
10.3.2021 Present: Mr. Neel Kamal Sharma, Advocate, for the petitioner.
Mr. Vikrant Thakur, Advocate, for the respondent.
List on 17.3.2021 along with CWP No. 6123/2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge 10.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 6123/2020 .
10.3.2021 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. Vikrant Thakur, Advocate, for the respondent.
Learned counsel for the petitioner prays for and is granted one week's time to file rejoinder. List on 17.3.2021.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 6124/2020 .
10.3.2021 Present: Mr. Dhiraj Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondent-State.
Records of the transfer be produced on the next date of hearing. List on 17.3.2021.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 729/2021 .
10.3.2021 Present: Mr P. P. Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondent-State.
Learned Deputy Advocate General prays for and is granted one week's time to file reply.
List on 17.3.2021. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 754/2021 .
10.3.2021 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondent-State.
Ms. Suchitra Sen, Advocate, for respondent No.2. Mr. Vishwa Bhushan, Advocate, for respondent No.3.
CWP No. 754/2021Heard in part. For continuity, list on 17.3.2021.
CMP No. 2428/2021Heard. The official respondents are restrained from giving appointment to respondent No.3 and in case, she has joined, the same shall be subject to the final outcome of the writ petition. Application stands disposed of.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 758/2021 .
10.3.2021 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondent-State.
Mr. Saurav, Advocate, for respondent No.4.
Learned counsel for respondent No.4 prays for and is granted two weeks' time to file reply.
List for consideration on 24.3.2021, when records of the transfer be also made available.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 843/2021 .
10.3.2021 Present: Mr. Ramakant Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondent-State.
Mr. Ashwani Kaundal, Advocate, for respondent No.2.
Learned counsel for respondent No.2 prays for and is granted two days' time to file reply.
List for consideration on 17.3.2021. In the meanwhile, rejoinder, if any, to the reply filed on behalf of official-respondent. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 1023/2021 .
10.3.2021 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondent-State.
Mr. Vikrant Thakur, Advocate, for respondent No.2.
List before DB-I along with CWP No.1444/2021 today itself.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 1022/2021 .
10.3.2021 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondent-State.
Mr. Vikrant Thakur, Advocate, for respondent No.2.
List before DB-I along with CWP No.1444/2021 today itself.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 1599/2020 along with CWP Nos. 1686 to 1688, 1695,1696 and 1851/2020 .
9.3.2021 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Peeyush Verma, Mr. Lovneesh Kanwar, Mr. Devinder K. Sharma, Mr. Tejasvi Dogra, Advocates, for the respective petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.
Heard in part. For continuity, list on 17.3.2021.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 9.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CMP No.2331/2021 in CWP No. 1121/2019 .
4.3.2021 Present: Mr. Sushant Vir Singh Thakur, Advocate, for the applicants.
Issue notice to the non-applicants, returnable for 8.4.2021, on taking steps within two days.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
r Judge
4.3.2021
(pankaj
::: Downloaded on - 20/07/2023 21:18:43 :::CIS
CMP No. 1129/2020 in CWP No. 757/2020 .
4.3.2021 Present: Mr. Sushant Vir Singh Thakur, Advocate, for the applicants.
Issue notice to the non-applicants, returnable for 8.4.2021, on taking steps within two days. List along with CWP No. 1121/2019.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
r Judge
4.3.2021
(pankaj
::: Downloaded on - 20/07/2023 21:18:43 :::CIS
CWP No. 6191/2020
.
4.3.2021 Present: Mr. Jiya Lal Bhardwaj, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.
Even though arguments were heard and judgment was reserved in the instant petition on 26.2.2021, however while dictating judgment, it was noticed that the persons, who would ultimately be affected by direction(s), that may be passed by this Court, have not been impleaded as party.
Therefore, the case is ordered to be listed for re-
hearing on 8.4.2021. In the meanwhile, the registry is directed to supply a copy of inquiry report submitted by the Sub Divisional Officer (C), Ghumarwin, District Bilaspur, to the petitioner on an application (CD Form) being moved by him.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 3987/2019 .
2.3.2021 Present: Mr. B.B. Vaid, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.
Affidavit in compliance to the order dated 8.1.2021 filed by the respondent-State is ordered to be taken on record.
Perusal of the affidavit would reveal that the respondents have now obtained open dated arrest warrant and all relevant documents for extraditing the accused and;
the matter has been sent to the Additional Director General of Police, CID, Himachal Pradesh vide letter dated 1.3.2021.
In this view of the matter, we deem it proper to adjourn hearing of this case by three weeks. Ordered accordingly.
List on 23.3.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 3516/2020 .
2.3.2021 Present: Mr. Subhash Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.
Mr. Surender Veram, Advocate, for respondent No.2.
Learned counsel for the petitioner prays for and is granted 10 days' time to amend the writ petition.
List on 16.3.2021.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
2.3.2021
(pankaj
::: Downloaded on - 20/07/2023 21:18:43 :::CIS
CWP No.5180/2020
.
2.3.2021 Present: Mr. Karun Negi, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.
CMP No. 1214/2020Heard. We really wonder how the instant application Moreover, such for deletion of name of respondent No.1 i.e. Chief Secretary to the Government of Himachal Pradesh is maintainable.
impleadment in no way affects the applicant so as to seek his deletion. Consequently, the instant application being devoid of any merit is dismissed.
CWP No. 5180/2020Admit. Pleadings be completed within twelve weeks.
List thereafter.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 5344/2020 .
2.3.2021 Present: Mr. Ravi Tanta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.
Mr. Naresh K. Gupta, Advocate, for respondent No.2.
Learned counsel for the petitioner states that in compliance to the previous order, he has filed an application for impleadment of the occupants of the building as party. However, the same is stated to be lying under objections. He undertakes to remove the objections within two weeks.
List on 16.3.2021. Rejoinder in the meanwhile.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No.5421/2020 .
2.3.2021 Present: Mr. Daleep S. Kaith, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.
Mr. Karan Sharma, Advocate, for respondent No.7.
Learned counsel for the respondents jointly pray for and are granted two weeks' time to file reply.
List on 16.3.2021.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
2.3.2021
(pankaj
::: Downloaded on - 20/07/2023 21:18:43 :::CIS
CWP No. 5950/2020
.
2.3.2021 Present: Ms. Meera Devi, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.
In view of order dated 18.12.2020, list before another bench.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 71/2021 .
2.3.2021 Present: Mr. Ashish Verma, Advocaet, for the petitioner.
Mr. Sanjeev, Advocate, vice counsel for the respondents.
Admit. Pleadings be completed within 12 weeks. List thereafter.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
r Judge
2.3.2021
(pankaj
::: Downloaded on - 20/07/2023 21:18:43 :::CIS
CWP No. 181/2021
.
2.3.2021 Present: Mr. Ajit Saklani, Advocate, vice counsel for the
petitioner.
Mr. Sushant Vir Singh Thakur, Advocate, vice counsel for the respondents.
Admit. Pleadings be completed within 12 weeks. List thereafter.
(Tarlok Singh Chauhan)
Judge
r (Jyotsna Rewal Dua)
Judge
2.3.2021
(pankaj
::: Downloaded on - 20/07/2023 21:18:43 :::CIS
CWP No. 258/2021
.
2.3.2021 Present: Mr. B. C. Negi, Senior Advocate with Mr. Nitin
Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.
Mr. Ankush Dass Sood, Senior Advocate with Mr. Rajnish K. Lal, Advocate, for respondent No.4 Reply on behalf of respondents No. 1 to 3 is stated to have been filed in the registry.
r The same be placed on record even if it is under objection. Reply on behalf of respondent No.4 be filed within 2 days, failing which right to file the same shall be deemed to be closed.
List on 9.3.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 1049/2021 .
2.3.2021 Present: Mr.K.B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents No. 1 and 2-State.
On the request of learned counsel for the petitioner, list on 9.3.2021.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS Cr. Appeal No. 496/2019 .
2.3.2021 Present: Mr. Vinod K. Gupta, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondent-State.
On the joint request of learned counsel for the parties, list on 16.3.2021.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
2.3.2021
(pankaj
::: Downloaded on - 20/07/2023 21:18:43 :::CIS
LPA No. 264/2012
.
2.3.2021 Present: Mr. Rajesh Kumar, Advocate, for the appellants.
Mr. Prashant Chaudhary, Advocate, for the respondent.
On the joint request of learned counsel for the parties, list on 16.3.2021.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
r Judge
2.3.2021
(pankaj
::: Downloaded on - 20/07/2023 21:18:43 :::CIS
LPA No. 192/2012
.
2.3.2021 Present: Mr. Varun Chauhan, Advocate, for the appellant.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents No. 1 and 2-State. Mr. Prashant Chaudhary, Advocate, for respondent No.3.
On the joint request of learned counsel for the r to parties, list on 16.3.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.3.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS Cr.A. No.294/2011 .
2.3.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the appellant.
Mr. Lakshay Thakur, Advocate, for the respondent.
On the joint request of learned counsel for the parties, list on 16.3.2021.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
2.3.2021
(pankaj
::: Downloaded on - 20/07/2023 21:18:43 :::CIS
CWP No. 398/2020
.
26.2.2021 Present: Mr. Mandeep Chandel, Advocate, for the petitioner.
Mr. Bal Ram Sharma, ASGI, for the respondents.
Even though we find no reason for extending time to comply with the judgment, however taking into consideration persuasive submissions made by learned Asstt. Solicitor General of India, we grant two weeks' time to comply with the judgment.
List on 15.3.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.2.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS Cr. Appeal No. 240/2017 a/w Cr. Appeal No. 281/2017 .
26.2.2021 Present: Ms. Sheetal Vyas, Advocate, for the appellants in Cr.A No.240/2017 and for the respondents in Cr. A. No. 281/2017.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents No. Cr. A. No. 240/2017 and for the appellants in Cr. A. No. 281/2017.
On the joint request of learned counsel for the parties, list on 17.3.2021.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
26.2.2021
(pankaj
::: Downloaded on - 20/07/2023 21:18:43 :::CIS
CWP No.710/2021
.
26.2.2021 Present: Mr. Ajay Vaidya, Advocate, for the petitioner.
Mr. K. D. Shreedhar, Senior Advocate with Mr. Sameer Thakur, Advocate, for respondents No. 1 and 2.
CWP No. 759/2021 & CMP No. 1385/2021 Arguments heard. Judgment reserved.
(Tarlok Singh Chauhan)
Judge
r (Jyotsna Rewal Dua)
Judge
26.2.2021
(pankaj
::: Downloaded on - 20/07/2023 21:18:43 :::CIS
CWP No. 1932/2020
.
26.2.2021 Present: Mr. T. S. Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
Mr. Vikrant Thakur, Advocate, for respondent No.4.
On the request of learned counsel for the petitioner, list on 17.3.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.2.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 972/2021 .
26.2.2021 Present: Mr. Y. P. S. Dhaulta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
Learned Deputy Advocate General has handed over instructions dated 25.2.2021, which are taken on record.
However, before proceeding further, on the basis of these instructions, we feel it necessary to call for formal reply on behalf of the official respondents. Moreover, notice in this case was only confined to official respondents, whereas it is the private respondent, who is now likely to be effected by final outcome of this petition. Therefore, issue dasti notice for the service of respondent No.4 returnable for 16.3.2021, on taking steps within two days. Reply by the official respondents be filed in the meanwhile. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.2.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 761/2021 .
26.2.2021 Present: Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
Mr. Surender Veram, Advocate, for respondent-HPU.
CWP No. 759/2021 & CMP No. 1385/2021 Learned counsel for the petitioner prays for and is granted two days' time to file rejoinder.
List on 3.3.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.2.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 759/2021 .
26.2.2021 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
CWP No. 759/2021 & CMP No. 1385/2021 Reply within four weeks. List on 5.4.2021. In the meanwhile, recovery, as ordered to be effected vide office orders dated 22.7.2020 & 12.1.2021 (Annexure P3 & P5) respectively qua the petitioner, is ordered to be stayed.
List on 5.4.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.2.2021 (pankaj ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 760/2021 a/w COPC No. 28/2021 .
26.2.2021 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
On the request of learned counsel for the petitioner, list on 5.4.2021. It shall be open to the petitioner to avail leave of the kind due.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
26.2.2021
(pankaj
::: Downloaded on - 20/07/2023 21:18:43 :::CIS
CWP No. 1780/2019
.
8.1.2021 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma, Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondent No.1. Mr. B. Nandan Vasishta, Advocate, for respondent No.2.
Mr. Vinod Chauhan, Advocate, for respondent No.3. Mr. Neel Kamal Sharma, Advocate, for respondent No.4.
Ms. Ritta Goswami, Advocate, for respondent No.5.
(Through Video Conferencing) This Court on 6.1.2021 passed the following order:
Heard in part. For continuity, list on 8.1.2021. Learned counsel for respondent No.2 to obtain specific instructions regarding running of respondent No.6-Institution without permission as is being stated in the reply.
Learned counsel for respondent No.2, on instructions, states that they are taking steps against the erring Institute. However, we are not impressed by this submission because specific direction passed by this Court was whether the Institute-respondent No.6 is still running despite there being no permission from the authorities including respondent No.2.
In such circumstances, we appoint Secretary, District Legal Services Authority, Mandi, as Local Commissioner to inspect the Institute, i.e. Blooms College of Education and report whether said Institute is running and if so, whether it has requisite permission(s) as required under the law.::: Downloaded on - 20/07/2023 21:18:43 :::CIS
In addition to that, specific report be furnished by the .
Local Commissioner to the effect whether the school, B.Ed., and D.El.Ed. courses are also running from the same premises, as alleged.
The officers of respondent No.4-HPU, Regional Centre, Mandi, and any other officer/official, which the Local Commissioner, may deem appropriate, be associated and report in this regard be submitted to this Court within three weeks from today.
Respondent No.4 is also directed to inspect the institute-respondent No.6 and only thereafter will it proceed to allot seats of B.Ed. And D.El.Ed. Courses if the said institute qualifies and meets the requirements, as stipulated under the relevant rules.
List on 29.1.2021 before learned Vacation Judge. In the meanwhile, reply by respondent No.5 be also filed.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.1.2021 (pankaj/gaurav) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 5041/2020 .
6.11.2020 Present: Mr. Ashwani K. Sharma, Senior Advocate with Mr. Mayank Sharma, Advocate, for the petitioner.
Mr. Naresh Kaul, Advocate, for respondent No.1.
Mr. V. B. Verma, Advocate, for respondent No.2. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents No. 3 to 5.
(Through Video Conferencing) Notice. Mr. Naresh Kaul, Advocate, Mr. V. B. Verma, Advocate and Ms. Seema Sharma, Deputy Advocate General appear and waive service of notice on behalf of the respective respondents. They pray for and are granted six weeks' time to file reply.
List on 18.12.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 5025/2020 .
6.11.2020 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents No. 1 to 4.
(Through Video Conferencing) CMP No. 11761/2020 Allowed and disposed of.
CWP No. 5025/2020Notice. Ms. Seema Sharma, Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 4. Issue notice to respondent No.5 returnable for 27.11.2020. Reply by respondents No. 1 to 4 be filed in the meanwhile.
CMP No. 11762/2020Notice in the aforesaid terms. In the meanwhile, operation of the impugned order (Annexure P-1) qua the petitioner is ordered to be stayed.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 5035/2020 .
6.11.2020 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents.
(Through Video Conferencing) Admit. Pleadings be completed within 16 weeks. List on 19.3.2021.
(Tarlok Singh Chauhan)
Judge
r (Jyotsna Rewal Dua)
Judge
6.11.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:43 :::CIS
CWP No. 4408/2020
.
6.11.2020 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.
(Through Video Conferencing) Ms. Seema Sharma, Deputy Advocate General, has placed on record copy of the instructions dated 5.11.2020.
Let a copy whereof be supplied to the learned counsel for the petitioner.
List for consideration on 9.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 5057/2020 .
6.11.2020 Present: Mr. Varun Rana, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents No. 1 to 4.
(Through Video Conferencing) CMP No. 11819/2020 Allowed and disposed of.
CWP No. 5057/2020Notice. Ms. Seema Sharma, Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 4. Issue notice to respondent No.5 returnable for 27.11.2020. Reply by respondents No. 1 to 4 be filed in the meanwhile.
CMP No. 11820/2020Notice in the aforesaid terms. In the meanwhile, operation of the impugned order (Annexure P-1) is ordered to be stayed.
An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 4907/2020 .
6.11.2020 Present: Mr. Ramakant Sharma & Bhuvnesh Sharma, Advocates, for the petitioner. Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
(Through Video Conferencing) CMP No. 11812/2020 Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020. However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court.
Application stands disposed of.
CWP No. 4907/2020List on the date already fixed.
An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 1002/2020 .
6.11.2020 Present: Mr. Ramakant Sharma & Bhuvnesh Sharma, Advocates, for the petitioner. Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
(Through Video Conferencing) CMP No. 11805/2020 Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020. However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court.
Application stands disposed of.
CWP No. 1002/2020List on the date already fixed.
An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 5055/2020 .
6.11.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
(Through Video Conferencing) CMP No. 11815/2020 Allowed and disposed of.
CWP No. 5055/2020Notice. Mr. Ajay Vaidya, Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents. List along with CWP No. 864/2020 on the date already fixed. Reply, if any, in the meanwhile.
CMP No. 11816/2020Notice in the aforesaid terms. Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020.
However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court. Application stands disposed of.
An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 5053/2020 .
6.11.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
(Through Video Conferencing) CMP No. 11810/2020 Allowed and disposed of.
CWP No. 5053/2020Notice. Mr. Ajay Vaidya, Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents. List along with CWP No. 864/2020 on the date already fixed. Reply, if any, in the meanwhile.
CMP No. 11813/2020Notice in the aforesaid terms. Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020.
However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court. Application stands disposed of.
An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 5052/2020 .
6.11.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
(Through Video Conferencing) CMP No. 11808/2020 Allowed and disposed of.
CWP No. 5052/2020Notice. Mr. Ajay Vaidya, Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents. List along with CWP No. 864/2020 on the date already fixed. Reply, if any, in the meanwhile.
CMP No. 11809/2020Notice in the aforesaid terms. Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020.
However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court. Application stands disposed of.
An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 5043/2020 .
6.11.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
(Through Video Conferencing) CMP No. 11788/2020 Allowed and disposed of.
CWP No. 5043/2020Notice. Mr. Ajay Vaidya, Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents. List along with CWP No. 864/2020 on the date already fixed. Reply, if any, in the meanwhile.
CMP No. 11789/2020Notice in the aforesaid terms. Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020.
However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court. Application stands disposed of.
An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 5042/2020 .
6.11.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
(Through Video Conferencing) CMP No. 11786/2020 Allowed and disposed of.
CWP No. 5042/2020Notice. Mr. Ajay Vaidya, Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents. List along with CWP No. 864/2020 on the date already fixed. Reply, if any, in the meanwhile.
CMP No. 11787/2020Notice in the aforesaid terms. Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020.
However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court. Application stands disposed of.
An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 5036/2020 .
6.11.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
(Through Video Conferencing) CMP No. 11770/2020 Allowed and disposed of.
CWP No. 5036/2020Notice. Mr. Ajay Vaidya, Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents. List along with CWP No. 864/2020 on the date already fixed. Reply, if any, in the meanwhile.
CMP No. 11771/2020Notice in the aforesaid terms. Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020.
However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court. Application stands disposed of.
An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:43 :::CIS CWP No. 5054/2020 6.11.2020 Present: Mr. Gambhir S. Chauhan, Advocate, for the .
petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
(Through Video Conferencing) CMP No. 11813/2020 Allowed and disposed of.
CWP No. 5054/2020Notice. Mr. Ajay Vaidya, Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents. List along with CWP No. 864/2020 on the date already fixed. Reply, if any, in the meanwhile.
CMP No. 11814/2020Notice in the aforesaid terms. Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020.
However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court. Application stands disposed of.
An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 5040/2020 6.11.2020 Present: Mr. Gambhir S. Chauhan, Advocate, for the .
petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.
(Through Video Conferencing) CMP No. 11784/2020 Allowed and disposed of.
CWP No. 5040/2020Notice. Mr. Ajay Vaidya, Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents. List along with CWP No. 864/2020 on the date already fixed. Reply, if any, in the meanwhile.
CMP No. 11785/2020Notice in the aforesaid terms. Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020.
However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court. Application stands disposed of.
An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No.2232/2018 a/w CWP Nos. 2320, 2379/2018 & 2818/2020 .
5.11.2020 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Deven Khanna, Advocate, for the petitioner in CWP No. 2232/2018, Mr.Kush Sharma, Advocate, in CWP No. 2320/2018, Mr. Rupinder Singh, Advocate, in CWP No. 2379/2018 and Mr. Anil Kumar, Advocate in CWP No. 2818/2020.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Arguments heard. Judgment reserved.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 5.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWPOA No. 318/2019 .
5.11.2020 Present: Mr. Ajay Kumar Dhiman, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) On the request of learned counsel for the petitioner, list on 9.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 5.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 2504/2019 .
5.11.2020 Present: Mr. Vinay Kuthiala, Senior Advocate with Mr. Diwan Singh Negi, Advocate, for the petitioner. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Mr. Diwan Singh Negi, Advocate, prays for and is granted two weeks' further time to file requisite affidavit.
List on 19.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 5.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 3260/2019 a/w CWP Nos. 1097 & 877/2020 .
5.11.2020 Present: Mr. Vijay Chaudhary, Mr. Rajesh Kumar and Mr. Vikas Rajput, Advocate, for the respective petitioners. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) List along CWPOA Nos. 3074/2020 & 3081/2020 on 7.12.2020, when records of CWPT No.14550/2008 and LPA No.352/12 be also made available for perusal of this Court.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 5.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Ex. Pet. No. 7/2020 .
3.11.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Ms. Seema Sharma, Deputy Advocate General, prays for and is granted one week's time to file compliance affidavit. List on 10.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS LPA No. 20/2020 .
3.11.2020 Present: Mr. R. K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for the appellants. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State. Mr. Vikrant Thakur, Advocaet, for respondent No.2. Mr. B. C. Negi, Senior Advocate with Mr.Nitin Thakur, Advocate, for respondents No. 3 & 5 to 10.
Mr. Surender Sharma, Advocate,for respondent No.4.
(Through Video Conferencing) On the joint request of learned counsel for the parties, list on 15.12.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS OMP(M) No. 26/2020 .
3.11.2020 Present: Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the appellants.
(Through Video Conferencing) Issue notice to the respondent returnable for 15.12.2020, on taking steps within one week.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
3.11.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
Ex. Pet. No. 77/2020
.
3.11.2020 Present: Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) List along with Ex. Pet. No. 13/2019 on the date already fixed.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Ex. Pet. No. 75/2020 .
3.11.2020 Present: Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) List along with Ex. Pet. No. 13/2019 on the date already fixed.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Ex.Pet. No. 94/2020 .
3.11.2020 Present: Mr. V.B. Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Mr. Seema Sharma, Deputy Advocate General, prays for and is granted four weeks' further time, by way of last opportunity, to file compliance affidavit.
List on 1.12.2020. Registry to reflect name of Mr. V.B. Verma, Advocate, instead of Mr. Bhuvnesh Sharma, Advocate, in the cause list henceforth.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Ex.P. No. 163/2020 .
3.11.2020 Present: Mr. Varun Chandel, Advocate, for the petitioner.
Ms. Shubh Mahahan, Advocate, for the respondents.
(Through Video Conferencing) Since order in question stands complied with, no further orders are required to be passed.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Ex.P. No. 168/2020 .
3.11.2020 Present: Mr. Varun Chandel, Advocate, for the petitioner.
Ms. Shubh Mahahan, Advocate, for the respondents.
(Through Video Conferencing) Learned counsel for the respondents states that only amount towards leave encashment and DCRG remains to be paid to the petitioner. Her statement is taken on record. As prayed for, let needful be done within four weeks.
List on 1.12.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Ex.P. No. 165/2020 .
3.11.2020 Present: Mr. Varun Chandel, Advocate, for the petitioner.
Ms. Shubh Mahahan, Advocate, for the respondents.
(Through Video Conferencing) Learned counsel for the respondents states that only amount towards leave encashment and DCRG remains to be paid to the petitioner. Her statement is taken on record. As prayed for, let needful be done within four weeks.
List on 1.12.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CMP (M) No. 506/2020 .
3.11.2020 Present: Ms. Sheetal Vyas, Advocate, for the applicant.
(Through Video Conferencing) Notice issued to the respondent has been received back with report that there is no such lady residing at the given address. Therefore, let fresh steps for the service of the respondent be taken within one week. In the event of steps being taken, issue notice to the respondent returnable for 15.12.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 2508/2019 .
2.11.2020 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.
Mr. Vikrant Thakur, Advocate, for the respondent.
(Through Video Conferencing) As prayed for, list along with 2440/2019 on the date already fixed.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
2.11.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 4498/2020
.
2.11.2020 Present: Mr. Peeyush Verma, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) As prayed for, list on 4.11.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 4299/2020 .
2.11.2020 Present: Mr. Peeyush Verma, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) As prayed for, list on 4.11.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 4773/2020 .
2.11.2020 Present: Mr. Ravi Tanta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) As prayed for, list on 4.11.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 4879/2020 .
2.11.2020 Present: Mr.V. D. Khidtta, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) As prayed for, list on 4.11.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 4531/2020 .
2.11.2020 Present: Ms. Madhurika Sekhon Verma, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) As prayed for, list on 4.11.2020.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
2.11.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 4885/2020
.
2.11.2020 Present: Mr. V. D. Khidtta, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) As prayed for, list on 4.11.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 4401/2020 .
2.11.2020 Present: Mr. S. D. Gill, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) As prayed for, list on 4.11.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 4882/2020 .
2.11.2020 Present: Ms. Bhavana Datta, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) As prayed for, list on 4.11.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.11.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Ex. Pet. No. 26/2019 .
2.11.2020 Present: Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.
(Through Video Conferencing) As prayed for, list on 7.12.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
2.11.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
Ex. Pet. No. 18/2016 a/w Ext. Pet. Nos. 26 & 27/2016 .
30.10.2020 Present: Mr. Surender Sharma, Advocate, for the petitioner(s).
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State. Mr. Balram Sharma, CGC, for respondent-Union of India.
Mr. Narender Sharma, Advocate, for respondents No. 4 and 5.
(Through Video Conferencing) Mr. Narender Sharma, Advocate, has connectivity issue. Therefore, on his request, the matter is adjourned to 20.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 1648/2018 a/w CWP No.63/2019 .
30.10.2020 Present: Mr. Abhimanyu Rathour, Advocate, for the petitioner in CWP No. 1648/2018.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
Mr. Tara Singh Chauhan, Advocate, for respondent- Board.
(Through Video Conferencing) Mr. Abhimanyu Rathour, Advocate, states that the necessary application for amendment has been filed in the registry today. If in order, the same be placed on record.
List on 6.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWPOA No. 143/2019 .
30.10.2020 Present: Mr. P. D. Nanda, Advocate, for the petitioner.
Mr. Rajesh Verma, Advocate, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondent No. 2.
(Through Video Conferencing) It appears that the name of learned Advocate General has not been reflected in the cause list. Registry to do the needful. List on 2.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 2356/2019 .
30.10.2020 Present: Mr. Amit Jamwal, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Mr. Amit Jamwal, Advocate, prays for an adjournment on the ground that the learned Senior Counsel, who is to argue the matter, is out of station.
Granted, as not opposed.
List on 13.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 3876/2019 .
30.10.2020 Present: Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the petitioner.
Mr. B. C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for respondent No.1. Mr. Malay Kaushal, Advocate, for respondent No.2.
(Through Video Conferencing) Heard in part. On request of learned counsel for respondent No.1, list on 3.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 3904/2019 .
30.10.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) As per instructions placed on record by Mr. Vinod Thakur, learned Additional Advocate General, the petitioner appears to have been notionally promoted w.e.f. 25.7.2011.
When confronted with this position, learned counsel for the petitioner prays for and is granted two weeks' time to obtain instructions.
List on 13.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Ex. P. No. 59/2020 .
30.10.2020 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.
Mr. Ajay Chauhan, Advocate, for the respondents.
(Through Video Conferencing) Since the judgment in question stands complied with, no further orders are required to be passed.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Ex. P. No. 65/2020 .
30.10.2020 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.
Mr. Ajay Chauhan, Advocate, for the respondents.
(Through Video Conferencing) Since the judgment in question stands complied with, no further orders are required to be passed.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Ex. P. No. 63/2020 .
30.10.2020 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.
Mr. Ajay Chauhan, Advocate, for the respondents.
(Through Video Conferencing) Since the judgment in question stands complied with, no further orders are required to be passed.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Ex. P. No. 62/2020 .
30.10.2020 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.
Mr. Ajay Chauhan, Advocate, for the respondents.
(Through Video Conferencing) Since the judgment in question stands complied with, no further orders are required to be passed.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Ex. P. No. 60/2020 .
30.10.2020 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.
Mr. Ajay Chauhan, Advocate, for the respondents.
(Through Video Conferencing) Since the judgment in question stands complied with, no further orders are required to be passed.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Ex. P. No. 66/2020 .
30.10.2020 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.
Mr. Ajay Chauhan, Advocate, for the respondents.
(Through Video Conferencing) Since the judgment in question stands complied with, no further orders are required to be passed.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Ex. P. No. 97/2020 .
30.10.2020 Present: Mr. Virender Bali, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Mr. Vinod Thakur, learned Additional Advocate General, prays for and is granted four weeks' further time to file compliance report.
List on 27.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Ex. P. No. 98/2020 .
30.10.2020 Present: Mr. Virender Bali, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Mr. Vinod Thakur, learned Additional Advocate General, prays for and is granted four weeks' further time to file compliance report.
List on 27.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Ex. P. No. 100/2020 .
30.10.2020 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Mr. Vinod Thakur, learned Additional Advocate General, states that the matter is under active consideration and is likely to be finalized within three weeks.
rOn his request, the matter is adjourned to 27.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 4119/2020 .
29.10.2020 Present: Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for the petitioner. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Reply, as prayed for, be filed within two weeks.
List on 12.11.2020.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
29.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 4137/2020
.
29.10.2020 Present: Ms. Salochana Rana, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Ms. Seema Sharma, Dy.A.G., prays for and is granted two weeks' time to comply with previous order.
List on 23.11.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
29.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 4201/2020
.
29.10.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr.
Rajesh Kumar, Advocate, for the petitioner. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondent-State. Mr. V. B. Verma, Advocate, for respondent No.2.
(Through Video Conferencing) List on 30.10.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
29.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 4229/2020
.
29.10.2020 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) List on 30.10.2020.
(Tarlok Singh Chauhan)
Judge
r (Jyotsna Rewal Dua)
Judge
29.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 4297/2020
.
29.10.2020 Present: Mr. Varun Thakur, Advocate, for the petitioner.
Mr. Sushant Vir Singh Thakur, Advocate, for the respondents.
(Through Video Conferencing) Learned counsel for the petitioner prays for and is granted one week's time to file reply. List on 5.11.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 29.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 4457/2020 .
29.10.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Reply, as prayed for, be filed within two weeks.
List on 12.11.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
29.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
Ex. Petition No. 69/2020
.
29.10.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Ex. Petition No. 69/2020 The order in question stands complied with inasmuch as the case of the petitioner has been considered and rejected by the respondent. Therefore, no further order is required to be passed in the instant petition. However, it is made clear that in case the petitioner is still aggrieved, he is at liberty to file substantive petition for redressal of his grievances.
CMP No. 10512/2020Disposed of as having become Infructuous.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 29.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 3892/2020 .
29.10.2020 Present: Mr. Bhupinder Ahuja, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) List before appropriate bench of which one of us (Justice Jyotsna Rewal Dua) is not a member.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
29.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
Ex.Pet. No. 57/2020
.
29.10.2020 Present: Mr. H. R. Bhardwaj, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondents.
(Through Video Conferencing) Learned counsel for the respondents prays for and is granted three weeks' further time to file compliance report.
List on 19.11.2020.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
29.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 4098/2020
.
29.10.2020 Present: Mr. Tara Singh Chauhan, Advocate, for the
petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Ms. Seema Sharma, Dy.A.G., prays for and is granted three weeks' further time to file reply.
List on 19.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 29.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 4588/2020 .
28.10.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Heard in part. Let records of the case be produced on the next date of hearing. List on 4.11.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
28.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWPOA No. 2366/2020
.
28.10.2020 Present: Mr. Vijay Bir Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Admit. Pleadings are complete. List for hearing on 4.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No.3860/2019 .
28.10.2020 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Aanadita Sharma, Advocate, for the petitioner. Mr. Tara Singh Chauhan, Advocate, for respondent- Board.
Mr. Vivek Sharma, Advocate, for respondents No.2, 4 and 6 to 8.
(Through Video Conferencing) Heard for some time. Specific stand of the respondent-
Board for not promoting the petitioner prior to 2016 was that the respondent-Board was totally unaware of the fact that the petitioner had improved his qualification and immediately when this fact came to its notice, the petitioner was accordingly promoted, however this submission is controverted by the petitioner by filing rejoinder and the documents annexed therewith, which prima facie indicates that the fact of the petitioner having improved his qualification was duly brought to the notice of the respondent-
Board vide Annexures P-6 and P-7, however when confronted with this position, learned counsel for respondent No.1 sought adjournment to obtain instructions. Since the petitioner is to retire on 31.10.2020, respondent No.1 to obtain positive instructions by tomorrow or else, we will be constrained to draw adverse inference.
List on 29.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 290/2020 .
28.10.2020 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondent.
(Through Video Conferencing) Learned counsel for the respondent prays for and is granted one week's time to comply with the judgment dated 20.7.2020.
List on 4.11.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
28.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 4600/2020
.
28.10.2020 Present: Mr. Naresh K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State. Mr. V.B. Verma, Advocate, for respondent No.2. Mr. R. K. Sharma, Senior Advocate with Ms. Vidushi Sharma, Advocate, for respondent No.8.
(Through Video Conferencing) On 16.10.2020, we passed the following order:
"Notice. Mr. Vikas Rathore, learned Additional Advocate General and Mr. Vir Bahadur Verma, learned Standing Counsel, appear and waive service of notice on behalf of respondents No.1 & 3 to 7 and respondent No.2, respectively. Dasti notice be issued for service of respondent No.8, returnable on 28.10.2020, on taking steps within two days.
Reply on behalf of the appearing respondents be filed before the next date of hearing.
In the meanwhile, respondent No.2 is directed to inspect the premises of respondent No.8, where the poultry farm is alleged to be running and submit a report with regard to the factual and legal position on the next date of hearing.
List on 28th October, 2020.
Authenticated copy of this order be supplied to learned counsel for the parties by the Court Master."
In compliance to the aforesaid directions, respondent No.2 has filed inspection report, which reveals that the Poultry Farm is not registered from the local body i.e. Gram Panchayat of the area despite it having more than 1 lac birds, which is in violation of the provisions of Environment ::: Downloaded on - 20/07/2023 21:18:44 :::CIS (Protection) Act, 1986 and Air (Prevention & Control of .
Pollution) Act, 1981 constituting a cognizable offence punishable under Section 15 of the Environment (Protection) Act, 1986 attracting fine upto Rs. 1 lac and imprisonment upto five years or action as provided under the Air (Prevention & Control of Pollution) Act, 1981.
In this view of the matter, in addition to the action, which may be initiated by respondent No.2, respondent No.8 is restrained from purchasing any poultry (chicken eggs etc.) till the next date of hearing. However, it shall always be open to respondent No.8 to apply for necessary permission(s) and complete requisite formalities as required under the law.
List on 9.12.2020. Reply in the meanwhile.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 4502/2020 .
28.10.2020 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) List on 30.10.2020 along with CWP No. 1515/2019.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 4483/2020 .
28.10.2020 Present: Mr. S. K. Banyal, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Mr. Bhupinder Thakur, Dy. A.G. prays for and is granted six weeks' further time to file reply.
List on 9.12.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
28.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 4242/2020
.
28.10.2020 Present: Mr. Vikas Rajput, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Mr. Desh Raj Thakur, Additional Advocate General, on instructions states that the Government, in principle, has decided to implement the judgment rendered in Narain Singh's case (Annexure P-6). He prays for and is granted four weeks' time to obtain further instructions.
List on 25.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 4108/2020 .
28.10.2020 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Ms. Seema Sharma, Dy. A.G., states that her file is missing. She prays for and is granted four weeks' time to file reply. List on 25.11.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
28.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 3709/2020
.
28.10.2020 Present: Ms. Parul Negi, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State. Mr. Naresh K. Gupta, Advocate, for respondent No.2.
(Through Video Conferencing) Reply on behalf of respondent No.3 is stated to have been filed in the registry today. If in order, the same be placed on record. Rejoinder within four weeks.
Reply on behalf of respondents No. 1 and 2 be also within the aforesaid period. Since respondents have taken long time in filing their reply(ies), the parties are directed to maintain status quo qua nature and possession of the land in issue till further orders.
List on 25.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Ex. Pet. No. 54/2020 .
27.10.2020 Present: Mr. Dheeraj K. Vashisht, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents.
(Through Video Conferencing) Since entire amount stands paid to the petitioner, as acknowledged by his counsel, no further orders are required to be passed.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
27.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
Ex. Pet. No. 70/2020
.
27.10.2020 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Ajay Chauhan, Advocate, for the respondents.
(Through Video Conferencing) Since only arrears of pension remain to be paid to the petitioner, as stated by his counsel, no further orders are required to be passed save and except the same be paid within four weeks.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
27.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 2147/2020
.
27.10.2020 Present: Mr. Rajeev Sharma, Advocate, for the petitioner.
Ms. Reeta Thakur, Advocate, for the respondents.
(Through Video Conferencing) Learned counsel for the respondents prays for and is granted four weeks' further time to file the compliance report.
List on 24.11.2020.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
27.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 2148/2020
.
27.10.2020 Present: Mr. Tek Chand Sharma, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondents.
(Through Video Conferencing) Learned counsel for the petitioner states that save and except leave encashment, entire arrears of pension stand paid to the petitioner. Let due and admissible amount be paid to the petitioner within a period of four weeks from today.
List on 24.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 3860/2019 a/w CWPOA No. 4323/2020 .
27.10.2020 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Anandita Sharma, Advocate, for the petitioner.
Mr. Tara Singh Chauhan, Advocate, for respondent- Board.
Mr. Satyen Vaidya, Senior Advocate with Mr. Vivek Sharma, Advocate, for respondents No. 2, 4 and 6 to 8.
(Through Video Conferencing) List on 28.10.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
27.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 4070/2020
.
27.10.2020 Present: Mr. Kashmir Singh Thakur, Advocate, for the
petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks.
List for hearing on 2.3.2021.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
27.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWPOA No. 4573/2020
.
27.10.2020 Present: Mr. Navlesh Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks.
List for hearing on 2.3.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 4724/2020 .
27.10.2020 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the petitioner.
Mr. Shashi Shirshoo, CGC, for respondent No.1.
Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondents No.2 and 4.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondent No. 3.
(Through Video Conferencing) CMP No. 11091/2020 Allowed and disposed of.
CWP No. 4724/2020 & 11092/2020 Notice. Mr. Shashi Shirshoo, Central Government Counsel, Ms. Shreya Chauhan, Advocate and Mr. Vinod Thakur, Addl. A.G. appear and waive service of notice on behalf of the respective respondents. Issue notice to respondent No.5, returnable before the next date of hearing, on taking steps within two days.
List on 8.12.2020. Reply in the meanwhile.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 4726/2020 .
27.10.2020 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the petitioners. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents No. 1 to 3.
(Through Video Conferencing) CMP No. 11096/2020 Allowed and disposed of.
CWP No. 4726/2020Notice. Mr. Vinod Thakur, Addl. A.G. appears and waives service of notice on behalf of respondents No. 1 to 3.
Admit. Pleadings be completed within sixteen weeks.
List for hearing on 2.3.2021.
CMP No. 11098/2020Allowed and disposed of with a direction to the petitioners to file the documents in issue within a period of six weeks.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 4728/2020 .
27.10.2020 Present: Mr. Naveen Awasthi, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents No. 1 to 3.
(Through Video Conferencing) CMP No. 1101/2020 Allowed and disposed of.
CWP No. 4728/2020Notice. Mr. Vinod Thakur, Addl. A.G. appears and waives service of notice on behalf of respondents No. 1 to 3.
Admit. Pleadings be completed within sixteen weeks.
List for hearing on 2.3.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No.4108/2020 .
14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.
(Through Video Conferencing) It is represented by Ms. Seema Sharma, Dy.A.G., that even though record of investigation is ready, but the same is incomplete. She prays for and is granted two weeks' time to produce the complete record.
List on 28.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No.3709/2020 .
14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.
Mr. Akshay Dutt Sharma, proxy counsel, for respondent No. 2.
(Through Video Conferencing) Reply as well as legible copies of annexures have not filed. The same be filed before the next date of hearing.
List on 28.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 3919/2020 .
14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.
Mr. Akshay Dutt Sharma, proxy counsel, for respondents No. 2 to 5.
(Through Video Conferencing) List on 15.10.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
14.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 3633/2020
.
14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the
petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.
(Through Video Conferencing) List on 15.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 3343/2020 .
14.10.2020 Present: Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the petitioner.
(Through Video Conferencing) Steps for service of the respondent have not been taken. As prayed for, the same be taken within two days, failing which the instant petition shall be dismissed for want of prosecution. In the event of steps being taken, issue to the respondent returnable for 25.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 3291/2020 .
14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.
Mr. Akshay Dutt Sharma, proxy counsel, for respondents No. 1 to 4, 6, 21, 24, 25, 27, 34, 63, 64, 67, 75,79, 84, 113 and 115.
(Through Video Conferencing) On the joint request of learned counsel for the parties, list on 4.11.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
14.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 3188/2020
.
14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the
petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.
Mr. Akshay Dutt Sharma, proxy counsel, for respondent No. 5.
(Through Video Conferencing) List on 15.10.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
14.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 2500 & 3278/2020
.
14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the
petitioner(s).
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.
(Through Video Conferencing) Since directions, as contained in judgment dated 23.9.2020, stand complied with, therefore, no further orders are required to be passed in this matter.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 2352/2020 .
14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.
Mr. Akshay Dutt Sharma, proxy counsel, for respondents No. 2 and 3.
(Through Video Conferencing) Short affidavit, in terms of previous order, not filed.
The same be filed within three weeks.
List on 4.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 2279/2020 .
14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.
Mr. Shashi Shirshoo, CGC, for the respondents.
(Through Video Conferencing) Rejoinder, if any, be filed within four weeks. List for consideration on 18.11.2020.
(Tarlok Singh Chauhan)
Judge
r (Jyotsna Rewal Dua)
Judge
14.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 2133/2020
.
14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the
petitioner.
Mr. Shashi Shirshoo, CGC, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.
Mr. Akshay Dutt Sharma, proxy counsel, for respondent No. 6.
(Through Video Conferencing) Mr. Shashi Shirshoo, Central Government Counsel, prays for and is granted six weeks' further time to file reply.
List on 25.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 2125/2020 .
14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.
Mr. Akshay Dutt Sharma, proxy counsel, for respondent No. 5.
(Through Video Conferencing) The instant case appears to have wrongly been listed before the Division Bench as the same has been formally admitted on 16.7.2020. Therefore, registry to list the case before the learned Single Judge having roster.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 2063/2020 .
14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.
Mr. Akshay Dutt Sharma, proxy counsel, for respondent No.2.
(Through Video Conferencing) On the joint request of learned counsel for the parties, list on 4.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP Nos. 1967, 1961, 1969, 3494, 3685, 3686, 3710/2020 .
14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner(s).
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.
(Through Video Conferencing) List on 15.10.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
14.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP Nos.1773/2020 a/w CWP Nos. 4420, 3132, 3597/2019 and CWPOA No. 6251/2020 .
14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner(s).
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.
(Through Video Conferencing) On the joint request of learned counsel for the parties, list on 4.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 1508/2020 .
14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.
(Through Video Conferencing) Reply, as prayed for, be filed within three weeks.
List on 18.11.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
14.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 4081/2020
.
14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the
petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Ms. Seema Sharma, Dy. A.G., prays for and is granted two weeks' further time to comply with previous order.
List on 28.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWPOA No. 1948/2020 .
1.10.2020 Present: Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.
(Through Video Conferencing) Admit. Since pleadings are complete, list for final hearing on 8.10.2020.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
1.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 2136/2020
.
1.10.2020 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.
(Through Video Conferencing) Learned Advocate General prays for and is granted two weeks' further time to file compliance affidavit.
List on 15.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 1.10.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 2460/2020 .
1.10.2020 Present: Mr. Rajesh Kumar Parmar, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.
(Through Video Conferencing) List along with CWP No. 1494/2020 on 8.10.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
1.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 2481/2020
.
1.10.2020 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondents.
(Through Video Conferencing) Admit. Pleadings be completed within 12 weeks. List for hearing on 24.12.2020.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
r Judge
1.10.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CMP(M) No. 367/2020
.
18.9.2020 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh
Kumar, Advocate, for the applicant.
(Through Video Conferencing) Learned counsel for the applicant states that record is defective inasmuch as the applicant has since died. He prays for and is granted four weeks' time to bring on record legal heirs of the applicant. List on 16.10.2020.
r (Tarlok Singh Chauhan)
Judge
(Anoop Chitkara)
Judge
18.9.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CMP(M) No.368/2020
.
18.9.2020 Present: Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma,
Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the applicants.
(Through Video Conferencing) Issue notice to the respondent returnable for 16.10.2020, on taking steps within three days.
(Tarlok Singh Chauhan)
r Judge
(Anoop Chitkara)
Judge
18.9.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 1419/2020
.
18.9.2020 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Amit
Jamwal, Advocate, for the petitioner.
Mr. Tara Singh Chauhan, Advocate, for the respondents.
(Through Video Conferencing) CMP No. 4099/2020 Reply, as prayed for, be filed within four weeks.
List on 16.10.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 1512/2020 .
18.9.2020 Present: Mr. Ashok K. Tyagi, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents No. 1 to 4.
Mr. Sunny Modgil, Advocate, for respondent No.5.
(Through Video Conferencing) None of the respondents has filed reply. They pray for and are granted four weeks' time to file reply to the main petition.
CMP No. 4681/2020Rejoinder, as prayed for, be filed within four weeks.
List on 16.10.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS Review Petition No. 20/2020 .
18.9.2020 Present: Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the petitioners.
Mr. Onkar Jairath, Advocate, for respondents.
(Through Video Conferencing) On the joint request of learned counsel for the parties, list on 9.10.2020.
(Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge 18.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CMP(M) No. 366/2020 .
18.9.2020 Present: Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the applicants.
(Through Video Conferencing) Issue notice to the respondent returnable for 9.10.2020, on taking steps within three days.
(Tarlok Singh Chauhan)
r Judge
(Vivek Singh Thakur)
Judge
18.9.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 2617/2020
.
16.9.2020 Present: Mr. Y. P. Sood, Advocate, for the petitioner.
Mr. Rajesh Verma, Advocate, for the respondents.
Mr. Ajay Shrivastava, Managing Director of the respondent-Corporation, who is present in person, undertakes to comply with the order in question within 24 hours. Let compliance report to this effect be filed in the open Court on the next date of hearing.
List on 17.9.2020 at 2.00 P.M. in the open Court.
Personal presence of the Managing Director is dispensed with;
provided compliance report is filed within the stipulated time.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 16.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 3591/2020 14.9.2020 Present: Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, .
Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents- State.
(Through Video Conferencing) CMP No. 8934/2020 Allowed and disposed of.
CWP No. 3591/2020Notice. Mr. Bhupinder Thakur, Dy. Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 6. Issue notice to respondents No. 7 & 8, returnable for 2.11.2020, on taking steps within two days.
CMP No.8935/2020Heard. The appointment of respondent No.7 shall be subject to final outcome of the main petition. The application stands disposed of.
CMP No. 8936/2020The application is allowed with a direction to the applicant to file typed copies of the Annexures in question.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 3599/2020 .
14.9.2020 Present: Mr. B. S. Chauhan, Sr. Advocate with Mr. Vasu Sood, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents- State.
(Through Video Conferencing) CMP No. 8959/2020 Allowed and disposed of.
CWP No. 3599/2020Notice. Mr. Vinod Thakur, Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondents No. 4 and 5, returnable for 26.10.2020, on taking steps within two days.
CMP No.8960/2020Heard. Since prayer made in the application was to consider the case of the petitioner in the DPC, which was likely to be convened in 3rd /4th week of July, 2020, therefore, the instant application is rendered infructuous and disposed of as such.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 3595/2020 .
14.9.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents- State.
Admit. Pleadings be completed within twelve weeks.
List on16.12.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 3596/2020 .
14.9.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents- State.
Admit. Pleadings be completed within twelve weeks.
List on 16.12.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 3606/2020 .
14.9.2020 Present: Mr. Surinder P. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents- State.
Admit. Pleadings be completed within sixteen weeks.
List on 4.1.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 3617/2020 .
14.9.2020 Present: Mr. Rupinder Singh Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents- State.
Mr. Shashi Shirshoo, CGC, for respondent-Union of India.
Admit. Pleadings be completed within sixteen weeks.
List on 4.1.2021.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 3620/2020 .
14.9.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.
Admit. Pleadings be completed within sixteen weeks.
List on 4.1.2021.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
14.9.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 3621/2020
.
14.9.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.
Admit. Pleadings be completed within sixteen weeks.
List on 4.1.2021.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
14.9.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:44 :::CIS
CWP No. 3633/2020
.
14.9.2020 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun
Negi, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) CMP No. 9019/2020 Allowed and disposed of.
CWP No. 3633/2020 & CMP No. 9020/2020 Notice. Mr. Bhupinder Thakur, Dy. Advocate General, appears and waives service of notice on behalf of the respondents. Status report on the personal affidavit of respondent No.3 be filed before the next date of hearing.
List on 21.9.2020.
CMP No.9021/2020The application is allowed with a direction to the applicant to file translated copies of documents in issue within two weeks.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:44 :::CIS CWP No. 3636/2020 .
14.9.2020 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) CMP No. 9029/2020 Allowed and disposed of.
CWP No. 3636/2020 & CMP No. 9030/2020 Notice. Mr. Bhupinder Thakur, Dy. Advocate General, appears and waives service of notice on behalf of the respondents. Reply/instructions before the next date of hearing. List on 28.9.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 3641/2020 .
14.9.2020 Present: Mr. Anil God, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) CMP No. 9042/2020 Allowed and disposed of.
CWP No. 3641/2020Notice. Mr. Bhupinder Thakur, Dy. Advocate General, appears and waives service of notice on behalf of the respondents. Reply/instructions before the next date of hearing. List on 28.9.2020.
CMP No. 9041/2020Heard. The application is dismissed as no case is made out for interim relief at this stage.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 3645/2020 .
14.9.2020 Present: Mr. Arvind Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) CMP No. 9049/2020 Allowed and disposed of.
CWP No. 3645/2020 & CMP No. 9050/2020 Notice. Mr. Bhupinder Thakur, Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply/instructions before the next date of hearing. List on 18.9.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWPOA No. 5159/2020 .
14.9.2020 Present: Mr. V. D. Khidtta, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Admit. Pleadings be completed within eight weeks.
List on 9.11.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
14.9.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:45 :::CIS
CWPOA No. 5232/2020
.
14.9.2020 Present: Mr. Rakesh Kumar Dogra, Advocate, for the
petitioner.
Mr. Navlesh Verma, Advocate, for respondent No.2.
(Through Video Conferencing) Admit. List on 28.9.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWPOA No. 5643/2020 .
14.9.2020 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr. Navlesh Verma, Advocate, for respondent No.2.
(Through Video Conferencing) Admit. List on 28.9.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWPOA No. 5450/2020 .
14.9.2020 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr. Navlesh Verma, Advocate, for respondents No.2 and 3.
(Through Video Conferencing) Admit. List on 28.9.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWPOA No. 5338/2020 .
14.9.2020 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr. Navlesh Verma, Advocate, for respondents No.2 and 3.
(Through Video Conferencing) Admit. List on 28.9.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWPOA No. 6645/2020 .
14.9.2020 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr. Raman Sethi, Advocate, for respondent No.2.
(Through Video Conferencing) Admit. List on 28.9.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWPOA No. 6903/2020 .
14.9.2020 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr. Raman Sethi, Advocate, for respondent No.2.
(Through Video Conferencing) Admit. List on 28.9.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWPOA No. 7223/2020 .
14.9.2020 Present: Mr. Mohit Thakur, Advocate, for the petitioners.
Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Admit. List on 28.9.2020. Rejoinder in the meanwhile.r (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS Cr. Appeal No. 248/2012 .
14.9.2020 Present: Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the appellant-State.
Ms. Megha Kapur Gautam, Legal Aid Counsel, for the respondent/convict.
Respondent/convict produced in the custody of HASI Ramesh Kumar and HC Kamla, P.S. Arki, Distt. Solan, H.P. (Through Video Conferencing) The respondent has been convicted and was to be heard on quantum of sentence, however since the Bench, which convicted the respondent, is not available today, the matter is adjourned. The accused is directed to be lodged in Jail at Kaithu, Shimla and be produced tomorrow in the Court.
List on 15.9.2020.
An authenticated copy of this order be supplied to the learned counsel for the parties by the Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2342/2020 .
14.9.2020 Present: Ms. Kiran Dhiman, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.
(Through Video Conferencing) Since the petitioner stands transferred and is currently posted at Civil Hospital, Sundernagar, therefore, no further orders are required to be passed and the matter is closed.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 3610/2020 .
14.9.2020 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. Tara Singh Chauhan, Advocate, for the respondents.
(Through Video Conferencing) CMP No. 8969/2020 Allowed and disposed of.
CWP No. 3610/2020Notice. Mr. Tara Singh Chauhan, Advocate, appears and waives service of notice on behalf of the respondents.
List on 18.9.2020. Reply/instructions in the meanwhile.
CMP No. 8970/2020Heard. Subject to the applicant's depositing a sum of Rs. 5 lac within a period of two days from today, the impugned notices are ordered to be stayed.
An authenticated copy of this order be supplied to the learned counsel for the parties by the Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2227/2020 .
14.9.2020 Present: Mr. Rajesh Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.
Mr.Tarun K. Sharma, Advocate, for respondent No.4.
(Through Video Conferencing) List on 15.9.2020.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
14.9.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:45 :::CIS
CWP No. 2867/2020
.
14.9.2020 Present: Mr. V. S. Chauhan, Sr. Advocate with Mr. Ajay Singh
Kashyap, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.
Mr. Neel Kamal Sharma, Advocate, for respondent No.3.
(Through Video Conferencing) Rejoinder, as prayed for, be filed within two weeks.
List on 5.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWPOA No. 108/2019 .
14.9.2020 Present: Mr. Sanjeev Bhushan Sr. Advocate, with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.
Mr. Dilip Sharma, Sr. Advocate with Mr. Manish Sharma, Advocate, for respondent No.3.
(Through Video Conferencing) List before a bench of which one of us (Justice Jyotsna Rewal Dua,J.) is not a member.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS Cr. Appeal No. 485/2017 .
14.9.2020 Present: Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the appellant-State.
Mr. Goldy Kumar, Advocate, for the respondent/convict.
Respondent/convict produced in the custody of HASI Gopal Dass and HHC Bansi Lal, Po.S. Joginder Nagar, Distt. Mandi, H.P. (Through Video Conferencing) The respondent has been convicted and was to be heard on quantum of sentence, however since the Bench, which convicted the respondent, is not available today, the matter is adjourned. The accused is directed to be lodged in Jail at Kaithu, Shimla and be produced tomorrow in the Court.
List on 15.9.2020.
An authenticated copy of this order be supplied to the learned counsel for the parties by the Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2726/2020 24.8.2020 Present: Mr. Satyen Vaidya, Senior Advocate with Mr. .
Vivek Sharma, Advocate, for the petitioner.
Mr. Ankush Dass Sood, Senior Advocate with Mr. Mandeep Chandel, Advocate, for respondent No. 2.
Mr. Ravinder Sharma, Advocate, for respondents No. 3 and 4.
Mr. Ranjan Sharma, Mr. Vinod Thakur, Addl. A.Gs, with Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents No. 5, 6 and 10. Heard. The elections, scheduled to be held on 25.8.2020, are ordered to be stayed.
Admit.
Pleadings be completed within three weeks.
List for final hearing on 21.9.2020, when entire records regarding registration of the society as also the proceedings conducted by the various authorities under the H.P. Societies Registration Act, 2006, shall be kept ready.
An authenticated copy of this order be supplied by the Court Master to the learned counsel for the parties.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 24.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2158/2020 .
24.8.2020 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Amit Jamwal, Advocate, for the petitioner.
Mr. Ranjan Sharma, Mr. Vinod Thakur, Addl.
A.Gs, with Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents No. 1 to 5.
Mr. N. K. Thakur, Senior Advocate with Mr. Diya Raj Singh Thakur, Advocate, for respondent No.6.
As prayed for, list on 9.9.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 24.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWPOA No. 5089/2019 .
21.8.2020 Present: Ms. Ranjana Parmar, Sr. Advocate with Mr. Karan Singh Parmar, Advocate, for the petitioner.
Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.
(Through Video Conferencing) CMP-T No. 2374/2019 Taking into consideration the peculiar facts and circumstances of the case, the application for early hearing of the petition is allowed. Application stands disposed of.
CWPOA No. 5089/2020Learned counsel for the petitioner states that identical matters are listed before SB-V. As prayed for, list on 26.8.2020 before SB-V. (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWPOA No. 1192/2019 .
21.8.2020 Present: None for the petitioners.
Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 and 2.
(Through Video Conferencing) As prayed for, list on 25.8.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
21.8.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:45 :::CIS
CWPOA No. 816/2019
.
21.8.2020 Present: None for the petitioner.
Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.
(Through Video Conferencing) As prayed for, list on 25.8.2020.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
21.8.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:45 :::CIS
CWP No. 2969/2020
.
21.8.2020 Present: Mr. Naresh K. Tomar, Advocate, for the
petitioner.
Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.
(Through Video Conferencing) r to As prayed for, list on 24.8.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2744/2020 .
21.8.2020 Present: Mr. G. R. Palsra, Advocate, for the petitioner.
Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.
(Through Video Conferencing) As prayed for, list on 24.8.2020 in the open Court. r (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 1941/2020 .
21.8.2020 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondents No. 1 and 2.
(Through Video Conferencing) Steps for the service of respondent No.3, as prayed for, be taken within three days. In the event of steps being taken, issue notice to said respondent returnable for 18.9.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 1331/2020 .
21.8.2020 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.
(Through Video Conferencing) Learned counsel for the petitioner prays for and is granted two weeks' further time to file rejoinder.
List on 4.9.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWPOA No. 4432/2019 .
21.8.2020 Present: Mr. Onkar Jairath, Advocate, for the petitioners.
Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.
(Through Video Conferencing) Admit. Learned counsel for the petitioners states that identical matters have already been disposed of by SB-IV.
As prayed for, list on 28.8.2020 before SB-IV.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWPOA No. 6814/2020 .
21.8.2020 Present: Mr. Vinod Thakur, Advocate, for the petitioners.
Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.
(Through Video Conferencing) Admit. List along with CWPOA No. 148/2019 on 4.9.2020. r (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS Ex. Pet. No. 1/2020 .
21.8.2020 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.
Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.
(Through Video Conferencing) For r the to CMP No. 7610/2020 reasons stated in the application, personal appearance of the applicant/deponent is exempted. Application stands disposed of.
Ex. Pet. No.1/2020Ms. Seema Sharma, Deputy Advocate General states that the review petition against the judgment rendered by this Court in LPA No. 435/2012 has been filed in the registry. Her statement is taken on record.
List on 4.9.2020 in the open Court.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWPOA No. 6553/2019 .
21.8.2020 Present: Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.
(Through Video Conferencing) Admit. List for hearing on 17.9.2020.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
21.8.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:45 :::CIS
CWPOA No. 6052/2019
.
21.8.2020 Present: Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.
Admit. List for final hearing on 11.9.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 3987/2019 .
21.8.2020 Present: Mr. Malay Kaushal, Advocate, vice counsel for the petitioner.
Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.
(Through Video Conferencing) Status report, dated 23.7.2020, is taken on record. List for consideration on 28.8.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 3157/2019 .
21.8.2020 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Tejasvi Dogra, Advocate, for the petitioner.
Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.
Admit. List for hearing on 28.8.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2902/2019 .
21.8.2020 Present: Ms. Shalini Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.
As prayed for, list on 25.8.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2823/2019 .
21.8.2020 Present: Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.
Learned Deputy Advocate General prays for and is granted two weeks' further time to comply with previous order. List on 4.9.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2431/2019 .
21.8.2020 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.
Admit. Reply be filed within two weeks, failing which right to file reply shall be deemed to be closed.
List on 18.9.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2232/2019 .
21.8.2020 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. Advocate General, for respondents No. 1 and 2.
Reply is stated to have been filed. However, the same is not on record. If in order, the reply be placed on r to record. List on 11.9.2020 in the open Court.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWPOA Nos. 1199/2019 & 1787/2020 .
21.8.2020 Present: Ms. Shreya Chauhan, Advocate, for the petitioners.
Mr. Surender Verma, Advocate, for the respondents.
On the joint request of learned counsel for the parties, list on 18.9.2020 in the open Court.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
21.8.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:45 :::CIS
Arb. Appeal No. 5/2014
.
21.8.2020 Present: Mr. T. S. Bhogal, Advocate, for the appellant.
Mr. Sunil Mohan Goel, Advocate, for the respondent.
Mr. Vivek Sharma, Advocate, for the applicant in OMP No. 164/2020.
(Through Video Conferencing) OMP Nos. 162/2020 & 164/2020 Reply is stated to have been filed. However, the same is not on record. If in order, the reply be placed on record. List on 4.9.2020 in the open Court.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2599/2020 .
27.7.2020 Present: Mr. Surender Prakash Sharma, Advocate, for the petitioner.
Ms. Seema, Deputy Advocate General, for respondents No. 1 and 2.
Ms. Shreya Chauhan, Advocate, for respondent No.3.
(Through Video Conferencing) CMP No. 6664/2020 Allowed and disposed of.
CWP No. 2599/2020 & CMP No. 6665/2020 Notice. Ms. Seema, Deputy Advocate General and Ms. Shreya Chauhan, Advocate, appear and waive service of notice on behalf of the respective respondents.
They pray for and are granted one week's time to file reply.
List on 4.8.2020. In the meanwhile, impugned transfer order, dated 21.7.2020, is ordered to be stayed. It is made clear that in case the petitioner has already been relieved, he shall not be compelled to join at the transferred place of posting.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2616/2020 .
27.7.2020 Present: Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents.
(Through Video Conferencing) CMP No. 6700/2020 Allowed and disposed of.
CWP No. 2616/2020 & CMP No.6701/2020 Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted one day's time to obtain instructions.
List on 28.7.2020 at 2.00 P.M. In the meanwhile, the petitioners are permitted to invite on-line application(s) for the remaining vacant seats.
Authenticated copy.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS Ex. Pet. No. 32/2020 .
20.7.2020 Present: Mr. Rajesh Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.
(Through Video Conferencing) Mr. Vikas Rathore, Addl. A.G. prays for and is granted one week's time to file compliance report.
List on 27.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS Ex. Pet. No. 33/2020 .
20.7.2020 Present: Mr. Rajesh Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.
(Through Video Conferencing) Mr. Vikas Rathore, Addl. A.G. prays for and is granted one week's time to file compliance report.
List on 27.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS Ex. Pet. No. 44/2020 .
20.7.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.
(Through Video Conferencing) Compliance affidavit 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 28.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS Ex. Pet. No. 46/2020 .
20.7.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.
(Through Video Conferencing) Compliance affidavit 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 28.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 472/2020 .
20.7.2020 Present: Mr. Pawnish Kr. Shukla, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.
Mr. Shashi Shirshoo, CGSC, for respondent No.4.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 28.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 962/2020 .
20.7.2020 Present: Mr. Daya Ram Thakur, Advocate, for the petitioner.
Mr. Balwant Kukreja, Advocate, for respondent No.1.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondent-State.
(Through Video Conferencing) Learned counsel for the respondents pray for and are granted four weeks' time to file reply.
List on 17.8.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 1676/2020 .
20.7.2020 Present: Mr. Sushant Vir Singh Thakur, Advocate, vice counsel for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 29.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 1701/2020 .
20.7.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 29.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 1903/2020 .
20.7.2020 Present: Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.
(Through Video Conferencing) Mr. Bhupinder Thakur, Dy.A.G. prays for and is granted two weeks' further time to file reply/instructions.
List on 4.8.2020. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 1874/2020 .
20.7.2020 Present: Ms. Richa, Advocate, vice counsel for the petitioner.
Mr. Sushant Vir Singh Thakur, Advocate, vice counsel for the respondents.
(Through Video Conferencing) Learned vice counsel for the respondents prays List on 27.7.2020.
r to for and is granted one week's time to obtain instructions.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2076/2020 .
20.7.2020 Present: Mr. Pawan K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents No. 1 to 3 and 5.
(Through Video Conferencing) Notice.
r Mr. Vinod Thakur, Addl. A.G., appears and wavies service of notice on behalf of respondents No. 1 to 3 and 5. Issue notice to respondent No.4, through e-
mail, i.d. whereof shall be supplied by the other respondents within a period of two days from today. Reply be filed within six weeks. List on 31.8.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2075/2020 .
20.7.2020 Present: Mr. Pawan K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 28.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2077/2020 .
20.7.2020 Present: Mr. Digvijay Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 28.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2078/2020 .
20.7.2020 Present: Mr. J. L. Bhardwaj, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List along with CWP No. 2002/2020 for hearing on 28.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2086/2020 .
20.7.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 28.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2098/2020 .
20.7.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 28.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2108/2020 .
20.7.2020 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Mr. Lakshay Thakur, Advocate, for the respondents.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen r to weeks. List for hearing on 28.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2109/2020 .
20.7.2020 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 28.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 960/2020 .
14.7.2020 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. Virbahadur Verma, Central Government Counsel, for respondents No.1 to 3.
Mr. P.P. Chauhan, Advocate, for respondent No.4.
Mr. Ashok Sharma, Senior Advocate with Mr. Anubhuti Sharma, Advocate, for respondents No. 5 and 6.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 9.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS Ex. Pets. No. 147 &157/2016 along with CWP No. 3145/2016 .
14.7.2020 Present: Mr. Rajnish Maniktala, Senior Advocate with Mr. Naresh Verma, Advocate, for the petitioner(s).
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.
(Through Video Conferencing) Pleadings be completed within four weeks. List for hearing in open Court on 11.8.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 3787/2019 .
14.7.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.
Mr. Lokinder Paul Thakur, Advocate, Senior Panel Counsel, for respondent No.4.
(Through Video Conferencing) Admit. Rejoinder, if any, within four weeks.
List for hearing on 11.8.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWPOA No. 6733/2019 .
14.7.2020 Present: Mr. Vijender Katoch, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.
Mr. A. K. Vashista, Advocate, for respondents No. 3 to 5.
(Through Video Conferencing) List along with CWPOA No. 6875/2019 on 21.7.2020 in the open Court.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS Ext. Pet. No. 23/2020 .
14.7.2020 Present: Mr. Tara Singh Chauhan, Advocate, for the petitioner.
Mr. Navlesh Verma, Advocate, for the respondents.
(Through Video Conferencing) As jointly prayed for, list on 21.7.2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 762/2020 .
14.7.2020 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.
(Through Video Conferencing) Reply/instructions be filed within one week. List for consideration on 21.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 893/2020 .
14.7.2020 Present: Mr. Neel Kamal Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.
(Through Video Conferencing) weeks. List on 4.8.2020.
r to Rejoinder, as prayed for, be filed within two (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 955/2020 .
14.7.2020 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner.
Mr. Sushant Vir Singh Thakur, Advocate, vice counsel for respondents No. 1 to 3.
(Through Video Conferencing) Admit. Post admission steps for service of respondents No. 4 and 5 be taken within two days.
Pleadings be completed within twelve weeks thereafter. List for hearing on 8.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 956/2020 .
14.7.2020 Present: Mr. Vijay Singh Bhatia, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.
Mr. Balram Sharma, Central Government Counsel, for the respondent No.5.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 9.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 972/2020 & 1061/2020 .
14.7.2020 Present: Mr. M. S. Katoch, Advocate, for the petitioner(s).
Mr. Inderjeet Singh Narwal and Mr. Amit Sharma, Advocates, for the respondent.
(Through Video Conferencing) List before a bench of which one of us (Justice Tarlok Singh Chauhan) is not a member.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
14.7.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:45 :::CIS
CWP No. 973/2020
.
14.7.2020 Present: Mr. M. S. Katoch, Advocate, for the petitioner.
Mr. Inderjeet Singh Narwal and Mr. Amit Sharma, Advocates, for the respondent.
(Through Video Conferencing) List before a bench of which one of us (Justice Tarlok Singh Chauhan) is not a member.
(Tarlok Singh Chauhan)
r Judge
(Jyotsna Rewal Dua)
Judge
14.7.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:45 :::CIS
CWP No. 975/2020
.
14.7.2020 Present: Mr. Sunil Mohan Goel, Advocate, for the
petitioner.
Mr. C. N. Singh, Advocate, for respondents No. 1 and 2.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 8.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 976/2020 .
14.7.2020 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Mr. C. N. Singh, Advocate, for respondents No. 1 and 2.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 8.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP Nos. 977/2020 & 648/2020 .
14.7.2020 Present: Mr. Virbahadur Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.
Mr. Rakesh K. Sharma, Advocate, for respondent No.3.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 8.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 1328/2020 .
14.7.2020 Present: Ms. Salochna Rana, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.
(Through Video Conferencing) Mr. Vikas Rathore, Addl. A.G. prays for and is granted two days' time to file reply. List on 16.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 1632/2020 .
14.7.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 8.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 1634/2020 .
14.7.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 8.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 1677/2020 .
14.7.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-State.
(Through Video Conferencing) CMP No. 4374/2020 Allowed and disposed of.
CWP No. 1677/2020Admit. Rejoinder within four weeks. List for hearing on 11.8.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 1690/2020 .
14.7.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-State.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 8.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 1692/2020 .
14.7.2020 Present: Mr. Arush Matlotia, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-State.
(Through Video Conferencing) List along with CWP No.1638/2020 on 16.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS Ex.P. No. 34/2020 .
9.7.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents No. 1 to 3.
(Through Video Conferencing) Even though the respondent-State seeks two months' time to decide the issue, as directed by this Court vide its judgment dated 12.12.2019 in CWP No. 2011/2019, yet we find no justification for the same as admittedly more than six months have already been passed since the judgment was rendered. However, in the interest of justice, four weeks' time is granted to do the needful.
List on 6.8.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 1994/2020 .
9.7.2020 Present: Mr. Rajnish Maniktala, Sr. Advocate with Mr. Naresh Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents No. 1 and 2.
Mr. Tarun K. Sharma, Advocate, for respondent No.3.
(Through Video Conferencing) As jointly prayed for, list on 16.7.2020. Reply in the meanwhile.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CMP (M) No. 236/2020 .
9.7.2020 Present: Mr. Rajnish Maniktala, Sr. Advocate with Mr. Naresh Verma, Advocate, for the applicants.
Mr. Naresh Kumar Sharma, Advocate, for respondents No. 1 and 2.
(Through Video Conferencing) Certified copy of impugned order, as prayed for, be filed within one week.
to Reply be also filed within the same time. List on 16.7.2020 in open Court.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No.2265/2020 .
9.7.2020 Present: Mr. Virender Thakur, Advocate, for the petitioner.
List before a bench of which one of us (Justice Tarlok Singh Chauhan) is not a member.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No.2261/2020 .
9.7.2020 Present: Ms. Kiran Dhiman, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents No. 1 and 2.
(Through Video Conferencing) CMP No. 5861/2020 Allowed and disposed of.
CWP No. 2261/2020 & CMP No. 5862/2020 Notice. Mr. Vinod Thakur, learned Addl. A.G. appears and waives service of notice on behalf of respondents No. 1 and 2. Issue notice to respondent No.3, through e-mail, i.d. whereof shall be provided by respondents No. 1 and 2 to the registry during the course of the day, returnable before the next date of hearing. List on 30.7.2020. In the meanwhile, impugned transfer order dated 6.7.2020 (Annexure P-1) is ordered to be stayed.
Authenticated copy to be supplied by the Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No.2253/2020 .
9.7.2020 Present: Mr. Anand Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents No. 1 to 4.
(Through Video Conferencing) CMP No. 5844/2020 Allowed and disposed of.
CWP No. 2253/2020 & CMP No. 5847/2020 Notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 4. Issue notice to respondent No.5 returnable before the next date of hearing. List on 30.7.2020. In the meanwhile, impugned transfer order dated 29.6.2020 (Annexure A-4) qua the petitioner is ordered to be stayed.
Authenticated copy to be supplied by the Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No.2243/2020 .
9.7.2020 Present: Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for the petitioner.
Mr. Angrez Kapoor, Advocate, for proforma respondent No.1.
(Through Video Conferencing) CMP No. 5807/2020 Allowed and disposed of.
CWP No. 2243/2020 & CMP No. 5808/2020 Notice. Mr. Angrez Kapoor, Advocate, appears and waives service of notice on behalf of proforma respondent No. 1. Issue notice to respondent No. 1 returnable before the next date of hearing. No notice to proforma respondent No.2 at this stage as no relief has been claimed against the said respondent. List along with CWP No. 4375/2019 on 15.7.2020. In the meanwhile, execution of the impugned order dated 10.4.2019 (Annexure P-1) shall remain stayed.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No.2241/2020 .
9.7.2020 Present: Ms. Shagun Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents No. 1 to 3.
(Through Video Conferencing) CMP No. 5803/2020 Allowed and disposed of.
CWP No. 2241/2020 & CMP No. 5804/2020 Notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondents No. 4 and 5 returnable before the next date of hearing on taking steps within one week. List on 20.8.2020.
CMP No. 5804/2020Heard. No case for interim relief is made out at this stage. Consequently, the instant application is dismissed.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No.2154/2020 .
9.7.2020 Present: Mr. Ashok K. Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for the respondents.
(Through Video Conferencing) Notice.
Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply.
List on 20.8.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2053/2020 .
3.7.2020 Present: Mr. Guna Nand Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondent No. 1.
(Through Video Conferencing) CMP No. 5503/2020 Allowed and disposed of.
CWP No. 2053/2020 & CMP No. 5504/2020 Notice. Mr. Vinod Thakur, learned Addl. A.G., appears and waives service of notice on behalf of respondent No.1. Issue notice to respondent No.2, through e-mail, returnable before the next date of hearing.
List on 10.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2049/2020 .
3.7.2020 Present: Mr. Surinder Prakash Sharma, Advocate, for the petitioner.
Mr. Lakshay Thakur, Advocate, for the respondents.
Notice. Mr. Lakshay Thakur, Advocate, appears and waives service of notice on behalf of the respondents.
instructions.
r to
He prays for and is granted one week's time to obtain
List on 10.7.2020.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
3.7.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:45 :::CIS
CWP No. 2045/2020
.
3.7.2020 Present: Mr. Umesh Kanwar, Advocate, for the
petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondent No. 1.
Mr. Vinod Chauhan, Advocate, for respondent No.2.
Mr. Anshul Bansal, Advocate, for respondent No.3.
(Through Video Conferencing) CMP No. 5485/2020 Allowed and disposed of.
CWP No. 2045/2020 & CMP No. 5486/2020 Notice. Mr. Vinod Thakur, Addl. A.G., Mr. Vinod Chauhan and Mr. Anshul Bansal, Advocates, appear and waive service of notice on behalf of the respective respondents. Issue notice to respondent No.4 returnable before the next date of hearing.
List on 10.7.2020. Reply, if any, in the meanwhile.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 2040/2020 .
3.7.2020 Present: Mr. Jagdish Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents No. 1 to 3.
(Through Video Conferencing) CMP No. 5470/2020 Allowed and disposed of.
CWP No. 2040/2020 & CMP No. 5471/2020 Notice is confined to only respondents No. 1 to 3 at this stage. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. He prays for and is granted one week's time to obtain instructions. List on 10.7.2020.
In the meanwhile, order of transfer, dated 30.6.2020, Annexure P-2, is ordered to be stayed.
Authenticated copy to be supplied by the Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 3201/2020 .
3.7.2020 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents- State.
Mr. Guna Nand Verma, Advocate, for the applicants in CMP No. 4360/2020.
(Through Video Conferencing) Registry to reflect name of Mr. Guna Nand Verma, Advocate, in the cause list henceforth. List for consideration on 7.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS Ex. Pet. No. 44/2020 .
3.7.2020 Present: Mr. Adarsh K. Vashista, Advocate, for the petitioner, through video conferencing.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents- State.
(Through Video Conferencing) As jointly prayed for, list on 6.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 1667/2020 .
3.7.2020 Present: Mr. B. C. Negi, Senior Advocate with Nitin Thakur, Advocate, for the petitioner.
Mr. Rajesh Sharma, ASGI, for respondent No.1.
Mr. Neeraj K. Sharma, Advocate, for respondents No. 2 to 4.
(Through Video Conferencing) Reply on behalf of respondents No.2 to 4 is stated to have been filed in the registry on 2.7.2020.
However, the same is not on record. If in order, be placed on record. Registry is directed to reflect name of Mr. Neeraj K. Sharma, Advocate, in the cause list henceforth.
List for consideration on 10.7.2020 in open court.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 1825/2020 .
3.7.2020 Present: Ms. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents No. 1 to 3.
(Through Video Conferencing) List on the date already fixed.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No.1967 & 1961/2020 .
3.7.2020 Present: Mr. Ashwani Chopra, Mr. K. D. Sood and Mr. Ankush Dass Sood, Senior Advocates with Mr. Bhrahmjit Singh Nahar, Ms. Palak Mittal, Mr. Mukul Soood, Mr. Satish Kumar and Mr. Vivek Negi, Advocates, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents-
State.
(Through Video Conferencing) List along with CWP No. 1969/2020 for hearing in open court on 6.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 311/2020 .
3.7.2020 Present: Ms. Ranjana Parmar, Senior Advocate with Mr. Karan Singh Parmar, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents No. 1 to 3.
(Through Video Conferencing) List along with OA No. 6079/2018, CWP No. 2348/2019 and CWP No. 364/2019 for hearing in open court on 17.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No.970/2020 .
30.6.2020 Present: Mr. K. S. Dhaulta, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents No. 1 to 4.
(Through Video Conferencing) Heard for some time. Let records of the file pertaining to extension of suspension of the petitioner be produced on the next date of hearing.
List in open Court on 16.6.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No.970/2020 .
30.6.2020 Present: Mr. K. S. Dhaulta, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents No. 1 to 4.
(Through Video Conferencing) Heard for some time. Let records of the file pertaining to extension of suspension of the petitioner be produced on the next date of hearing.
List in open Court on 16.6.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No.979/2020 .
30.6.2020 Present: Ms. Kamlesh Shandil, Advocate, for the petitioner.
Mr. Rajesh Sharma, ASGI, for respondent No.1.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondent No.2.
(Through Video Conferencing) CMP No. 5149/2020 Heard. Since Ms. Shivani is necessary party to the lis, she is ordered to be impleaded as party respondent No.3. Application stands disposed of.
CWP No. 979/2020Issue notice to newly added respondent No.3 returnable for 18.8.2020, on taking steps within one week.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No.1232/2020 .
30.6.2020 Present: Mr. Naresh Kaul, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents.
(Through Video Conferencing) Mr. Vikas Rathore, learned Addl. A.G., prays for and is granted two weeks' time to seek instructions.
List on 2.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No.1328/2020 .
30.6.2020 Present: Ms. Salochna Rana, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents.
(Through Video Conferencing) Mr. Vikas Rathore, learned Addl. A.G., prays for and is granted two weeks' time to file a detailed reply.
List on 14.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 1413/2020 .
30.6.2020 Present: Mr. Arun Raj, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents.
(Through Video Conferencing) List along with CWP No. 1418/2020 on the date already fixed.
r to
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
30.6.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:45 :::CIS
CWP No.1480/2020
.
30.6.2020 Present: Mr. Rahul Mahajan, Advocate, for the
petitioner.
(Through Video Conferencing) CWP No. 1480/2020 & CMP No.3917/2020 Issue notice to the respondent returnable for 25.8.2020, on taking steps within one week. In the meanwhile, the impugned award, to the extent it grants increments to the workmen, is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No.1481/2020 .
30.6.2020 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for the respondents.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 29.9.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No. 1482/2020 .
30.6.2020 Present: Mr. Pankaj Sawant, Advocate, for the petitioner.
Ms. Reeta Thakur, Advocate, for the respondents.
(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 29.9.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
30.6.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:45 :::CIS
CWP No. 3410/2019 along with CWPs No. 3487, 3488, 3490 to 3506, 3533, 3534, 3560 .
to 3562, 3575 to 3578, 3589, 3593 and 3919/2019 22.6.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioners.
Mr. Rajesh Kumar Sharma, ASGI, for Union of India.
Mr. Ajay Vaidya, Sr. Addl. A.G. with respondents-
State.
Record produced r by the respondent-State is ordered to be kept in the custody of this Court.
On the request of Mr. Ajay Vaidya, learned Senior Additional Advocate General, list on 24.6.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:45 :::CIS CWP No.1498/2020 .
22.6.2020 Present: Mr. Onkar Jairath and Mr. Shubham Sood, Advocates, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. with respondents No. 1 and 2.
Mr. Amarjeet Singh, Special Secretary (Health), in person.
Since Mr. Amarjeet Singh, Special Secretary (Health) has tendered his written apology, which is taken on record, therefore, we see no reason to proceed further with contempt proceedings, the same are accordingly ordered to be dropped.
The instant petition is disposed of vide separate judgment of the day. Record retained by this Court is ordered to be returned to the respondents-State.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.1498/2020 .
18.6.2020 Present: Mr. Onkar Jairath and Mr. Shubham Sood, Advocates, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. with respondents No. 1 and 2.
Mr. Amarjeet Singh, Special Secretary (Health), in person.
It is noticed in the order dated 17.6.2020 that the words " by inventing reasons" have been inadvertently reflected at page (2) of the order and the same is ordered to be struck off.
In compliance to the order dated 17.6.2020, Mr. Amarjeet Singh, Special Secretary (Health) is present and has already tendered his unconditional apology. Let the same be reduced in writing and placed on record before the next date of hearing. List on 22.6.2020 when Amarjeet Singh, alleged contemnor, shall remain present.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 18.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.1789/2020 .
18.6.2020 Present: Mr. Nimish Gupta, Advocate, for the petitioner, through video conferencing.
Mr. Rajesh Sharma, Advocate, for respondents No. 1 & 2, through video conferencing.
CWP No. 1789/2020 & 4769/2020 Notice. Mr. Rajesh Sharma, learned Assistant Solicitor General of India, appears and waives service of notice on behalf of the respondents. Issue notice to respondent No.3 through e-mail, i.d. whereof, shall be supplied by respondents No. 1 and 2 during the course of the day. Reply within one week. Till then, status quo qua toll tax collection at the barrier in question be maintained.
List on 25.6.2020.
Authenticated copy.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 18.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 898/2020 & CWP No. 1407/2020 .
18.6.2020 Present: Mr. Sanjeev Bhushan and Ms. Ranjana Parmar, Senior Advocates with Mr. Rakesh Chauhan and Mr. Karan Singh Parmar, Advocate, for the petitioner(s).
Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents.
Arguments heard. Judgment reserved.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.474/2020 .
15.6.2020 Present: Mr. P.P. Chauhan, Advocate, for the petitioner, through video conferencing.
Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma and Mr. Vinod Thakur Addl. AGs., for respondents, through video conferencing.
Heard for some time. Let records of the file pertaining to extension of suspension of the petitioner be produced on the next date of hearing.
List in open Court on 16.6.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 15.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1498/2020 .
15.6.2020 Present: Mr. Onkar Jairath, Advocate, for the petitioner, through video conferencing.
Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents No. 1 and 2/State, through video conferencing.
On 3.6.2020, this Court after hearing the case for some time, directed respondents to produce the records of transfer of the petitioner.
Today, learned Senior Additional Advocate General has produced the records brought by one Mr. Pankaj Kumar, Senior Assistant in the office of Additional Chief Secretary (Health).
We have noticed that two pages of the records have been pasted together from N/104 and thereafter proceeding have been carried out on N/105.
What is more shocking is that both pages that have been pasted together are not blank, but contain notings and to the naked eyes, such notings pertain to different dates and by different authorities.
Mr. Pankaj Kumar is at a complete loss to explain how these two pages have been pasted together. His only explanation is that notings carried out after N/105 to N/108 are in the hand of one Mr. Vivek, Clerk.
::: Downloaded on - 20/07/2023 21:18:46 :::CIS.
In such circumstances, we are disposed to think that there is a tampering in the records or else there should have been proper explanation forthcoming. Therefore, let Additional Chief Secretary (Health) to the Government of Himachal Pradesh personally appear before this Court on the next date of hearing and offer his explanation, if any.
List in open Court on 17.6.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 15.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS LPA No. 14/2020 .
12.6.2020 Present: Mr. Neel Kamal Sood, Advocate, for the petitioner, Advocate, through video conferencing.
Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for respondents No. 1 to 4, through video conferencing.
CMP No. 4370/2020Notice. Mr. Ajay Kumar Sharma, Advocate, appears and waives service of notice on behalf of respondents No. 1 to 4. He prays for and is granted four weeks' time to file reply. List on 10.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.1060/2020 .
12.6.2020 Present: Mr. Avinash Jaryal, Advocate, for the petitioner, through video conferencing.
Mr. Vikas Rajput, Advocate, for respondents No. 1 to 4, through video conferencing.
Notice. Mr. Vikas Rajput, Advocate, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply.
List on 24.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.1061/2020 .
12.6.2020 Present: Mr. B. M. Chauhan, Senior Advocate with Mr. M. S. Katoch, Advocate, for the petitioner, through video conferencing.
Mr. Inder Singh Narwal, Advocate, for the respondent, through video conferencing.
Notice. Mr. Inder Singh Narwal, Advocate, appears and waives service of notice on behalf of the respondent. He prays for and is granted four weeks' time to file reply.
List along with CWP No. 972/2020 on 14.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.1062/2020 .
12.6.2020 Present: Mr. P. S. Goverdhan, Advocate, for the petitioner, through video conferencing.
List before another bench of which one of us (Justice Jyotsna Rewal Dua) is not a member.
(Tarlok Singh Chauhan)
Judge
r (Jyotsna Rewal Dua)
Judge
12.6.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
CWP No.1063/2020
.
12.6.2020 Present: Mr. Shrawan Dogra, Senior Advocate with Mr.
Tejasvi Dogra, Advocate, for the petitioner, through video conferencing.
Mr. Sushant Vir Singh Thakur, Advocate, vice Mr. Vikrant Thakur, Advocate, for the respondents, through video conferencing.
Notice. Mr. Sushant Vir Singh Thakur, Advocate, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply. It shall be open to the respondents to pay the admitted amount, if any, to the petitioner and the pendency of the instant petition shall not come in their way.
List on 24.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.1064/2020 .
12.6.2020 Present: Mr. C.N. Singh, Advocate, for the petitioner, through video conferencing.
Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. AGs., for respondents No. 1 to 3, through video conferencing.
CWP No. 1064/2020r to Notice. Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply. List on 24.7.2020.
CMP No. 2928/2020The application is allowed and the petitioner is granted six weeks' time to file translated copies of Annexures P-1 and P-2.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.1065/2020 .
12.6.2020 Present: Mr. C.N. Singh, Advocate, for the petitioner, through video conferencing.
Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. AGs., for respondents No. 1 to 3, through video conferencing.
CWP No. 1065/2020r to Notice. Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply. List on 24.7.2020.
CMP No. 2930/2020The application is allowed and the petitioner is granted six weeks' time to file translated copies of Annexures P-1 to P-3.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.1066/2020 .
12.6.2020 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner, through video conferencing.
Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. AGs., for respondents No. 1 and 2, through video conferencing.
Notice. Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply.
List on 24.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.1067/2020 .
12.6.2020 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner, through video conferencing.
Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. AGs., for respondents No. 1 and 2, through video conferencing.
Notice. Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply.
List on 24.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.1068/2020 .
12.6.2020 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner, through video conferencing.
Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.1, through video conferencing.
Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. AGs., for respondent No. 2, through video conferencing.
CMP No. 1068/2020Notice. Ms Shreya Chauhan, Advocate and Mr. Vikas Rathore, Additional Advocate General, appear and waive service of notice on behalf of the respective respondents. They pray for and are granted six weeks' time to file reply.
List on 24.7.2020.
CMP No.2936/2020The application is allowed and the petitioner is granted six weeks' time to file legible copies of Annexures appended with the petition.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.1097/2020 .
12.6.2020 Present: Mr. Rajesh Kumar, Advocate, for the petitioners, through video conferencing.
Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. AGs., for respondents No. 1 and 2, through video conferencing.
CMP No. 1097/2020r to Notice. Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 and 2. Issue notice to respondent No.3 through e-mail returnable before the next date of hearing. Reply within six weeks.
List on 24.7.2020.
CMP No.3018/2020The application is allowed and the petitioner is granted six weeks' time to file typed copies of Annexure P-5 and P-7.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWPOA No. 6044/2019 .
9.6.2020 Present: Mr. Suneel Awasthi, Advocate, for the petitioner, through video conferencing.
Mr. Anil Kumar God, Advocate, for the respondents, through video conferencing.
CMP-T No.1244 of 2020Taking into consideration the fact that the allowed.
r to petitioner is 75 years of age, application for early hearing is CWPOA No.6044 of 2019 List for hearing on 16.06.2020.
Registry is directed to reflect the name of Mr. Anil Kumar God, Advocate, in the cause list.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.1435 of 2020 .
9.6.2020 Present: Mr. P.D. Nanda, Advocate, for the petitioner, through video conferencing.
Mr. Vinod Thakur, Advocate, for the respondents, through video conferencing.
CMP No.4422 of 2020Before this application is taken up for consideration, let the respondents file reply to the main petition.
List on 07.07.2020. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.1449 of 2020 .
9.6.2020 Present: Mr. K.B. Khajuria, Advocate, for the petitioners, through video conferencing.
Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma and Mr. Vinod Thakur Addl. AGs., for the respondents, through video conferencing.
Rejoinder, as prayed, be filed within two days.
List for consideration in the Open Court on 12.06.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.1521 of 2020 .
9.6.2020 Present: Mr. Ankush Dass Sood, Senior Advocate, with Mr. Vivek Negi, Advocate, for the petitioner, through video conferencing.
Mr. Ajay Viadya, Senior Additional Advocate General, for respondents No. 1 and 2, through video conferencing.
Reply on behalf of the respondents-State is stated to have been filed in the registry. However, the same is not on record. The reply be traced and placed on record.
List for consideration in the open Court on 10.6.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.1601 of 2020 .
9.6.2020 Present: Mr. Janesh Mahajan, for the petitioner, through video conferencing.
Mr. Ajay Viadya, Senior Additional Advocate General, for respondents , through video conferencing.
List tomorrow (10.6.2020) along with CWP No. 1277/2020.
r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.1653 of 2020 .
9.6.2020 Present: Mr. Dhananjay Sharma, Advocate, for the petitioners, through video conferencing.
Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma and Mr. Vinod Thakur Addl. AGs., for the respondents-State, through video conferencing.
List in the open court on 11.6.2020, when records of the transfer shall be made available for perusal of this Court. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1677/2020 .
9.6.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioners, through video conferencing.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-State, through video conferencing.
Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents.
r Reply within four
weeks.
List on 14.7.2020.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
9.6.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
CWP No.1689/2020
.
9.6.2020 Present: Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma and Mr. Vinod Thakur Addl. AGs., for the petitioners, through video conferencing.
CMP No. 4428/2020Allowed and disposed of.
CWP No.1689/2020 & CMP No. 4429/2020 Issue notice to the respondent returnable on 28.7.2020, on taking steps within one week.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1690/2020 .
9.6.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioners, through video conferencing.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-State, through video conferencing.
Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents.
r Reply within four
weeks.
List on 14.7.2020.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
9.6.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
CWP No. 1692/2020
.
9.6.2020 Present: Mr. Arush Matlotia, Advocate, for the petitioner, through video conferencing.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-State, through video conferencing.
CMP No. 4437/2020Allowed and disposed of.
Notice.
r to CWP No. 1692/2020 & CMP No. 4438/2020 Mr. Ajay Vaidya, learned Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply within four weeks.
List on 14.7.2020 along with CWP No. 1628/2020.
CMP No. 4439/2020The application is allowed and the petitioner is granted four weeks' time to file translated copy of Annexure P-1.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.1694 of 2020 .
9.6.2020 Present: Mr. Pratap Singh Goverdhan, Advocate, for the petitioner, through video conferencing.
Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma and Mr. Vinod Thakur Addl. AGs., for the respondent-State, through video conferencing.
CMP No. 4442/2020Allowed and disposed of.
CWP No. 1694/2020 & CMP No. 4443/2020 Notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1. Issue notice to respondents No. 2 to 4 returnable for 14.7.2020, on taking steps within one week.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CMP No. 4434/2020 in CWP No.1647/2020 .
9.6.2020 Present: Mr. Amit Jamwal, Advocate, for the petitioner/non-applicant, through video conferencing.
Mr. Vikrant Thakur, Advocate, for the respondents/applicants, through video conferencing.
Notice. Mr. Amit Jamwal, Advocate, appears and waives service of notice on behalf of the non-applicant.
Reply, as prayed for, be filed within two weeks.
List on 30.6.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No.979/2020 9.6.2020 Present: Ms. Kamlesh Shandil, Advocate, for the .
petitioner, through video conferencing.
Mr. Rajesh Sharma, ASGI, for respondent No.1, through video conferencing.
Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma and Mr. Vinod Thakur Addl. AGs., for respondent No.2, through video conferencing.
CWP No. 979/2020Notice. Mr. Rajesh Sharma, learned Assistant Solicitor General of India and Mr. Vinod Thakur, learned Additional Advocate General, appear and waive service of notice on behalf of the respective respondents.
Learned counsel for the petitioner prays for and is granted two weeks' time to array Ms. Shivani, daughter of first wife of Sat Pal as party respondent.
List on 23.6.2020.
CMP No. 2689/2020The application is allowed and the petitioner is granted two weeks' time to file English translation of the annexures as mentioned in the application.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1436/2020 .
4.6.2020 Present: Mr. Anup Rattan, Advocate, for the petitioner, through video conferencing.
Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. A.Gs. for respondents-State, through video conferencing.
Learned counsel for the petitioner prays for and is granted one week's time to file rejoinder.
List on 11.6.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1390/2020 & 1393/2020 .
4.6.2020 Present: Mr. Nitin Thakur, Advocate, for the petitioner(s), through video conferencing.
Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. A.Gs. for respondents-State, through video conferencing.
Learned Additional Advocate General prays for and is granted two weeks' further time to file reply.
List on 18.6.2020. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1219/2020 .
4.6.2020 Present: Mr. Suneel Awasthi, Advocate, for the petitioner, through video conferencing.
Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. A.Gs. for respondents-State, through video conferencing.
Mr. Ranjan Sharma, learned Additional Advocate the respondents.
r to General, appears and waives service of notice on behalf of It is pointed out by the learned counsel for the petitioner that even though the petitioner has worked as daily wager on Class-III post, yet his services after filing of the instant petition have been regularized as Class-IV employee, contrary to the judgment of this Court in Gauri Dutt vs. State of H.P. His statement is taken on record.
Reply within four weeks. It is made clear that while filing reply, the respondents shall take into consideration the aforesaid fact.
List on 2.7.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 970/2020 .
4.6.2020 Present: Mr. Rakesh Dhaulta, Advocate, for the petitioner, through video conferencing.
Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. A.Gs. for respondents-State, through video conferencing.
Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent No.5, through video conferencing.
Learned counsel for respondent No.5 states that tenure of the management committee was for two years and the same has come to an end, thereby rendering the instant petition to be infructuous. His statement is taken on record.
Learned counsel for the petitioner prays for and is granted time to obtain instructions.
List on 11.6.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 694/2020 .
4.6.2020 Present: Mr. Ashok Kumar, Advocate, for the petitioner, through video conferencing.
Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. A.Gs. for respondents-State, through video conferencing.
Mr. Ranjan Sharma, learned Additional Advocate General, on instructions, states that on 29.5.2020 as many as three Junior Engineers have been posted in respondent No.3-Corporation and as and when these incumbents join, the petitioner would be relieved. His statement is taken on record.
List on 12.6.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 693/2020 .
4.6.2020 Present: Mr. Ashok Kumar, Advocate, for the petitioner, through video conferencing.
Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. A.Gs. for respondents-State, through video conferencing.
Mr. Ranjan Sharma, learned Additional Advocate General, on instructions, states that on 29.5.2020 as many as three Junior Engineers have been posted in respondent No.3-Corporation and as and when these incumbents join, the petitioner would be relieved. His statement is taken on record.
List on 12.6.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 571/2020 .
4.6.2020 Present: Mr. Narender Sharma, Advocate, for the petitioner, through video conferencing.
Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. A.Gs. for respondents-State, through video conferencing.
Mr. Sanjeev Kumar, Advocate, for respondent No.4, through video conferencing.
Heard further.
r Learned counsel for respondent No.4 again seeks adjournment. Granted as not opposed.
List on 8.6.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS Execution Petition No.121/2019 .
4.6.2020 Present: Ms. Ranjana Parmar, Senior Advocate with Mr. Karan Singh Parmar, Advocate, for the petitioner, through video conferencing.
Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. A.Gs. for respondents-State, through video conferencing.
List before appropriate bench of which one of us (Justice Jyotsna Rewal Dua) is not a member.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.6.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS Execution Petition No.84/2019 .
4.6.2020 Present: Mr. C. N. Singh, Advocate, for the petitioner, through video conferencing.
Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for the respondents/State.
List before appropriate bench of which one of us (Justice Jyotsna Rewal Dua) is not a member.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
4.6.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
Ex.P. No. 23/2020
.
26.5.2020 Present: Mr.Tara Singh Chauhan, Advocate, for the petitioner,
through video-conferencing.
None for the respondents.
CMP No. 3976/2020Allowed and disposed of.
Ex. P. No. 23/2020Issue dasti notice to the respondents, returnable within two days, which may be served directly upon the counsel representing the respondents either personally or through e-mail. In the meanwhile, order dated 3.1.2020 passed in CWP No. 3942/2020, titled as Prem Singh Jasrotia vs. BSNL be complied with, if not already complied with.
List on 2.6.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 26.5.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1508/2020 .
26.5.2020 Present: Mr. Naresh K. Sharma, Advocate, for the petitioner, through video-conferencing.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur for the respondents/State, through video-conferencing.
CMP No. 3943/2020Allowed and disposed of.
CWP No. 1508/2020Notice. Mr. Vinod r Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Pleadings be completed within eight weeks.
CMP No. 3944/2020Notice in the aforesaid terms.
Heard. Promotions, if any, made during the pendency of the petition, shall be subject to the final outcome of the petition. Application stands disposed of.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 26.5.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1522/2020 .
26.5.2020 Present: Mr. Jai Ram Sharma, Advocate, for the petitioner, through video-conferencing.
Mr. Karan Sharma, Advocate, vice Mr. Naresh Gupta, Advocate, for the respondents, through video- conferencing.
CMP No. 3982/2020Allowed and disposed of.
CWP No. 1522/2020 & CMP No. 3981/2020 Notice. Mr. Karan Sharma, Advocate, appears and waives service of notice on behalf of the respondents. As prayed for, pleadings be completed within eight weeks.
In the meanwhile, recovery ordered to be effected against the petitioner vide letter dated 3.3.2020 (Annexure P-1) is ordered to be stayed.
List on 21.7.2020.
Authenticated copy.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 26.5.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 824/2020 .
26.5.2020 Present: Mr. S.P. Chatterji, Advocate, for the petitioner, through video-conferencing.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur for the respondents/State, through video-conferencing.
Admit. Pleadings be completed within twelve weeks.
List for final hearing on 25.8.2020.
(Tarlok Singh Chauhan)
r Judge
(Anoop Chitkara)
Judge
26.5.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
CWP No. 823/2020
.
26.5.2020 Present: Mr. S. P. Chatterji, Advocate, for the petitioner,
through video-conferencing.
None for the respondent.
As prayed for, list on 28.5.2020.
(Tarlok Singh Chauhan)
Judge
r (Anoop Chitkara)
Judge
26.5.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
Ex. Petition No. 84/2019
.
26.5.2020 Present: Mr. C.N. Singh, Advocate, for the petitioner, through
video- conferencing.
None for the respondents.
As prayed for, list on 28.5.2020.
(Tarlok Singh Chauhan)
Judge
r (Anoop Chitkara)
Judge
26.5.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
CWP No. 1439/2020
13.5.2020 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun
.
Negi, Advocate, for the petitioner, through video-
conferencing.
Mr. Rajesh Sharma, ASGI, for the respondents, through video-conferencing.
CMP No. 3825/2020Allowed and disposed of.
CWP No. 1439/2020 & CMP No. 3826/2020 Notice.
r Mr. Rajesh Sharma, learned Assistant Solicitor General of India, appears and waives service of notice on behalf of the respondents through video-
conferencing. He prays for and is granted four weeks' time to file reply. In the interim, the respondents are directed to consider and decide the application dated 23.9.2015 (Annexure P-3) filed by the petitioner and subsequent representation(s), if not already decided, before the next date of hearing.
List on 27.5.2020.
CMP No. 3827/2020Allowed. The petitioner is granted four weeks' time to file typed copies of the annexures.
Authenticated copy.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 13.5.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 682/2020 .
13.5.2020 Present: Mr. B. C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for the petitioner, through video- conferencing.
Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs. for the respondents/ State, through video-conferencing.
Ms. Anjali Soni Verma, Advocate, for respondent No.5.
Mr. Desh Raj Thakur, learned Additional Advocate General, prays for and is granted one week's time to file formal reply.
List on 20.5.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 13.5.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1433/2020 .
13.5.2020 Present: Mr. Rahul Gautam, Advocate, for the petitioner, through video-conferencing.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents/ State, through video-conferencing.
At the request of learned Senior Additional Advocate General, the matter is adjourned to tomorrow (14.5.2020) for obtaining instructions.
r (Tarlok Singh Chauhan)
Judge
(Anoop Chitkara)
Judge
13.5.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
CWP No. 1434/2020
.
13.5.2020 Present: Mr. Ashok K. Tyagi, Advocate, for the petitioner,
through video-conferencing.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents/ State, through video-conferencing.
At the request of learned Senior Additional Advocate General, the matter is adjourned to tomorrow (14.5.2020) for obtaining instructions.
r (Tarlok Singh Chauhan)
Judge
(Anoop Chitkara)
Judge
13.5.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
CWP No. 1436/2020
.
13.5.2020 Present: Mr. Anup Rattan, Advocate, for the petitioner,
through video-conferencing.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents/ State, through video-conferencing.
At the request of learned Senior Additional Advocate General, the matter is adjourned to tomorrow (14.5.2020) for obtaining instructions.
r (Tarlok Singh Chauhan)
Judge
(Anoop Chitkara)
Judge
13.5.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
CWP No. 1418/2020
.
30.4.2020 Present: Mr. K. B. Khajuria, Advocate, for the petitioner,
through video-conferencing.
Mr. Ashok Sharma, A.G. with Mr. Adarsh Sharma, Addl. A.G. for the respondents, through video- conferencing.
CMP No.3763/2020Allowed and disposed of.
CWP No. 1418/2020 & CMP No.3755/2020 Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and wavies service of notices on behalf of the respondents through video-conferencing. He prays for and is granted four weeks' time to file reply.
However, in the meanwhile, departmental proceedings initiated against the petitioner are ordered to be stayed.
List on 28.5.2020.
Authenticated copy.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 30.4.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1416/2020 .
30.4.2020 Present: Mr. Suneel Awasthi, Advocate, for the petitioner, through video-conferencing.
Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-
State, through video-conferencing.
CMP No. 3751/2020Allowed and disposed of.
CWP No. 1416/2020 & CMP No. 3750/2020 Notice.
r Mr. Ajay Vaidya, learned Senior Additional Advocate General appears and wavies service of notices on behalf of respondents No. 1, 2 and 4 through video-
conferencing. He prays for and is granted four weeks' time to file reply. Issue notice to respondent No. 3 returnable before the next date of hearing.
List on 28.5.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 30.4.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWPIL No. /2020 (To be registered subsequently) .
4.4.2020 Present: Court on its own motion.
Issue notice to the following respondents:-
(1) The State of Himachal Pradesh through its Chief Secretary;
(2) The Secretary (Food and Civil Supplies) Government of Himachal Pradesh.
(3) The Secretary (Education) Government of Himachal Pradesh.
(4) The Secretary (Labour and Employment) Government of Himachal Pradesh.
(5) The Secretary (Health) Government of Himachal Pradesh.
(6) The Director General of Police, Government of Himachal Pradesh.
2 The enormous increase in loss of precious lives and drastic increase of cases of COVID-19 is an extraordinary situation, which is required to be addressed by unconventional orders where the Court has to innovate the law for it is well settled that extraordinary situations demand extraordinary remedies.
3 The entire country is facing lockdown and the State is under curfew making it extremely difficult for the people, more especially, beggars, migrant labourers, ::: Downloaded on - 20/07/2023 21:18:46 :::CIS contractual employees, daily wagers etc., to make both ends .
meet.
4 These poor people, in most of the cases, are thousands of kilometers away from their homes and living in penury. Therefore, it has become necessary to issue directions to the State to release their outstanding salary/remuneration/wages and ensure adequate supply of food, ration and shelter to them during this period of lockdown and subsequent orders of curfew, which the State is otherwise duty bound.
5 Lives of the people can be saved only if the Government ensures adequate and sufficient supply of Personal Protective Equipment (PPEs) kits to the health workers, police etc, who are working at the front line during COVID-19 pandemic or else the health workers would be exposed to a severe risk, which may even lower down their morale. Therefore, in order to keep their morale high, the Government is duty bound to immediately take appropriate measures to resolve shortage of health equipments or else the health system of the State would collapse.
6 We have come across certain reports, which reveal that there is acute shortage of surgical masks, hand-
sanitizers etc. and these items are being black-marketed ::: Downloaded on - 20/07/2023 21:18:46 :::CIS and sold in violation to the notification issued by the .
Department of Consumer Affairs on March 21/22, 2020., wherein price of a 2 ply (surgical) mask has been fixed at Rs 8 and that of 3 ply (surgical) mask at Rs 10 and hand sanitizer bottle at Rs.100/-.
7 We have also come across reports where the police is misusing its authority and is inflicting corporal punishment on the people violating r prohibitory orders, which need to be stopped forthwith.
8 Therefore, taking into consideration the entire facts and circumstances so also taking stock of the "unfathomable hardships" that are being caused to labourers due to national lockdown and consequent arrest of their means to livelihood, we direct as follow:-
i. The state shall distribute essential food items to all persons of unorganized sectors like construction workers, labourers, beggars, daily wagers, migrant labourers at par with the BPL families at the same distribution centre where the Food and Civil Supply Department is making distribution of food items to the persons, who are holding ration cards. A separate record of these persons may be maintained, which may be later on transmitted to the office of the District Collector on day to day basis to avoid repetitive supply to the same person of this nature during this lock down period. By making ::: Downloaded on - 20/07/2023 21:18:46 :::CIS such distribution, the norms of social distancing .
shall be observed.
ii. The daily wagers, contractual employees, peace meal workers, shall be paid outstanding remuneration within one week from today by their respective employers/departments, failing which they shall be liable for being prosecuted and punished under the contempt of Courts Act. iii. The State shall ensure that salary/wages/remunerations of all the persons irrespective of their file and rank are paid by their respective employers be it university, colleges, hoteliers, factories, industries etc. etc. within a period of one week from today.
iv. The State shall further ensure that the services of any one of the aforesaid categories of the persons is/are not dispensed with/terminated during the period of COVID-19 and if so terminated, the State shall ensure that their services are re-engaged by the employer(s) concerned.
v. The State shall ensure that medical equipments and PPEs kits are provided to every persons working at the font-line regardless of their file or rank.
vi. The State shall ensure the availability of the surgical masks, hand-sanitizers etc. at the price fixed by the Department of Consumer Affairs vide notification dated March 21/22, 2020 at the market.
vii. The State shall ensure that no corporeal punishment, except the one envisaged under the ::: Downloaded on - 20/07/2023 21:18:46 :::CIS law is imposed upon the violator(s) of the .
prohibitory orders.
viii. The State shall ensure that no person(s) suffers because of starvation, lack of medical aid and shelter.
ix. The State may examine or take assistance of religious/charitable institutions etc. to contribute/assist in implementing the orders of this Court with regard to food, shelter, medicines etc.
9 The Chief Secretary to the State of Himachal Pradesh is directed to file his personal affidavit to the following questions before the next date of hearing:-
(a) Whether the State Government has any positive figure regarding the number of persons returned or coming from outside the State of Himachal Pradesh from 1.3.2020 including foreign nationals
(b) Whether such persons are being screened properly?
(c) How many of them have been quarantined at quarantine centres and/or at their respective homes?
(d) How many doctors and support staff have been engaged for taking care of quarantined persons in the State of Himachal Pradesh ?
(e) How many Personal Protective Equipments (PPEs) have been supplied and how many are ::: Downloaded on - 20/07/2023 21:18:46 :::CIS available in excess and whether such .
equipments are only one time use equipments?
(f) How many of the screened persons have been found positive with the COVID-19?
(g) How many Testing Kits are available with the State Government and how many of them have already been supplied to the various centres of the State?
(h) How many ventilators are available in the State of Himachal Pradesh and how many would be required to cater the present crisis?
(i) Whether sufficient security measures have been undertaken by the State so as to ensure that quarantined persons do not come in the contact with the persons of the locality?
(j) Whether the sufficient and basic amenities such as medical equipment, medicines and food etc. are being provided to them?
(k) Whether there are sufficient quarantined centres for doctors, who attend to the persons suffering from COVID-19?
10. List on 16.4.2020.
(Tarlok Singh Chauhan) Judge (Sureshwar Thakur) Judge 4.4.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 3375/2019 .
18.3.2020 Present: Ms. Anu Tuli Azta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma and Mr. Vikas Rathore, Addl. A.Gs. for the respondents-State.
Mr. Sanjeev Kumar, Advocate, for respondent No.3.
CMP No. 3393/2020Apprehension of the applicant that he would be debarred r from appearing in examination for the post of Non-Medical (TGT) on the ground that he does not fulfill qualification appears to be ill-founded because as per advertisement notice, Teacher Eligibility Test (TET) must have been conducted by HPSSC, Hamirpur or H.P. Board of School Education, Dharamshala in accordance with the guidelines framed by the NCTE and according to the petitioner, he has passed TET conducted by HPSSSB, Hamirpur. Consequently, this application praying for staying operation of the advertisement No. 36-1/2020, dated 2.3.2020, is dismissed.
CWP No. 3375/2019Registry to reflect name of Mr. Sanjeev Kumar, Advocate, in the cause list.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1324/2020 .
18.3.2020 Present: Mr. M. L. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma and Mr. Vikas Rathore, Addl. A.Gs. for the respondents-State.
CMP No. 3497/2020Allowed and disposed of.
CWP No. 1324/2020 & CMP No. 3498/2020 Notice.
r Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 and 3. He prays for and is granted six weeks' time to file reply. Issue notice to respondent No. 2, through court process, returnable for 13.5.2020, on taking steps within two days. In the meanwhile, impugned order, dated 15.2.2020 (Annexure P-
16) is stayed.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1330/2020 .
18.3.2020 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma and Mr. Vikas Rathore, Addl. A.Gs. for the respondents-State.
CMP No. 3514/2020Allowed and disposed of.
CWP No. 1330/2020Notice.
r Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted two weeks' time to file reply. List along with CWP No. 702/2020.
CMP No. 3515/2020Notice in the aforesaid terms.
The grievance of the petitioner is that on regularization his pay was protected, but now by passing impugned order dated 28.8.2019 his pay has been reduced arbitrarily by mis-interpreting the provisions related thereto. Therefore, prima facie, case is made out in favour of the petitioner. Accordingly, implementation of impugned order dated 28.8.2019 is stayed till further orders.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1331/2020 .
18.3.2020 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma and Mr. Vikas Rathore, Addl. A.Gs. for the respondents-State.
CMP No. 3517/2020Allowed and disposed of.
CWP No. 1331/2020Notice.
r Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply. List on 29.4.2020.
CMP No. 3518/2020Notice in the aforesaid terms. Heard.
No case for interim relief is made out. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1332/2020 .
18.3.2020 Present: Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma and Mr. Vikas Rathore, Addl. A.Gs. for the respondents-State.
CMP No. 3519/2020Allowed and disposed of.
CWP No. 1332/2020 & CMP No. 3520/2020 Notice.
r Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondent No.4, through court process, returnable for 29.4.2020, on taking steps within two days. In the meanwhile, impugned order dated 16.3.2020 (Annexure P-2) is ordered to be stayed.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1333/2020 .
18.3.2020 Present: Mr. Manish Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma and Mr. Vikas Rathore, Addl. A.Gs. for the respondents-State.
CMP No. 3524/2020Allowed and disposed of.
CWP No. 1333/2020 & CMP No. 3525/2020 Notice.
r Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted two days' time to obtain instructions.
List on 20.3.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1333/2020 .
18.3.2020 Present: Mr. Manish Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma and Mr. Vikas Rathore, Addl. A.Gs. for the respondents-State.
CMP No. 3524/2020Allowed and disposed of.
CWP No. 1333/2020 & CMP No. 3525/2020 Notice.
r Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted two days' time to obtain instructions.
List on 20.3.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 728/2020 .
16.3.2020 Present: Mr. Ajay Sipahiya, Advocate, for the petitioner.
Mr. Shashi Shirshoo, CGSC, for respondent-UOI. Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondent-NHAI.
Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.
Mr. Tara Singh Chauhan, Advocate, for respondent-
HPSEBL.
Even as per the averments made by the petitioner, the super-structure on the land in dispute has already been acquired and compensation already stands paid to the super-structure, therefore, the petitioner has no right to remain in possession of the super-structure since it stands acquired. In case the petitioner is aggrieved by inadequacy of compensation, he has remedy under the law itself but the same cannot be a ground for not disconnecting the water and electricity connections that were installed in the said premises. Accordingly, we vacate the interim order dated 14.2.2020. The respondents shall now disconnect the water and electricity connections granted to the petitioner within one week from today.
List on 23.3.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 759/2020 .
16.3.2020 Present: Mr. Ajay Sipahiya, Advocate, for the petitioner.
Mr. Shashi Shirshoo, CGSC, for respondent-UOI. Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondent-NHAI.
Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.
Mr. Tara Singh Chauhan, Advocate, for respondent-
HPSEBL.
Even as per the averments made by the petitioners, the super-structure on the land in dispute has already been acquired and compensation already stands paid to the super-structure, therefore, the petitioners have no right to remain in possession of the super-structure since it stands acquired. In case the petitioners are aggrieved by inadequacy of compensation, they have remedy under the law itself but the same cannot be a ground for not disconnecting the water and electricity connections that were installed in the said premises. Accordingly, we vacate the interim order dated 17.2.2020. The respondents shall now disconnect the water and electricity connections granted to the petitioners within one week from today.
List on 23.3.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1426, 1427, 1452 and 2301/2019 .
16.3.2020 Present: Mr. Sudhanshu Jamwal, Advocate, for the petitioner(s).
Mr. Shashi Shirshoo, CGSC, for UOI.
Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.
Mr. Sushant Vir Singh Thakur, Advocate, for the respondent-Bank.
On the joint request of learned counsel for the parties, list on 19.3.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 629/2020 .
16.3.2020 Present: Mr. Vivek Singh Thakur, Advocate, for the petitioner.
Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.
Learned Deputy Advocate General to obtain instructions. List on 19.3.2020.
(Tarlok Singh Chauhan)
r Judge
(Anoop Chitkara)
Judge
16.3.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
CWP No. 771/2020
.
16.3.2020 Present: Mr. Jeevesh Sharma, Advocate, for the petitioner.
Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.
Learned Deputy Advocate General to obtain instructions. List on 18.3.2020.
(Tarlok Singh Chauhan)
r Judge
(Anoop Chitkara)
Judge
16.3.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
CWP No. 842/2020
.
16.3.2020 Present: Mr. Malkeeyat Singh, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Addl. A.G. for the respondents-State.
Reply, as prayed for, be filed within one week. List on 23.3.2020. Interim order to continue.
r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 895/2020 .
16.3.2020 Present: Mr. Surender Sharma, Advocate, for the petitioner.
Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.
Reply, as prayed for, be filed within two weeks. List on 30.3.2020. Interim order to continue.
(Tarlok Singh Chauhan)
r Judge
(Anoop Chitkara)
Judge
16.3.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
CWPOA No. 1011/2020
.
16.3.2020 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.
Mr. Angrez Kapoor, Advocate, for respondent No.3.
Learned counsel for respondent No.3 prays for and is granted two weeks' time to file reply.
r List on 30.3.2020.
Interim order to continue.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWPOA No. 1013/2020 .
16.3.2020 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.
Mr. Angrez Kapoor, Advocate, for respondent No.3.
Learned counsel for respondent No.3 prays for and is granted two weeks' time to file reply.
r List on 30.3.2020.
Interim order to continue.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWPOA No. 1023/2020 .
16.3.2020 Present: Mr. Naresh Verma, Advocate, for the petitioner.
Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.
Mr. Sanjeev Kumar, Advocate, for respondent No.2.
Mr. Sanjeev Kumar, Advocate, prays for and is granted two weeks' time to file reply.
List on 30.3.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWPOA No. 1422/2020 .
16.3.2020 Present: Mr. Subhash Sharma, Advocate, for the petitioner.
Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.
Admit. List for hearing on 23.3.2020.
r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWPOA No. 1423/2020 .
16.3.2020 Present: Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the petitioner.
Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.
Admit. List for hearing on 23.3.2020.
(Tarlok Singh Chauhan)
r Judge
(Anoop Chitkara)
Judge
16.3.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
CWPOA No. 1829/2020
.
16.3.2020 Present: Mr. Naresh Kaul, Advocate, for the petitioner.
Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.
Mr. Sanjeev K. Suri, Advocate, for respondent No.2.
Admit. List for hearing on 23.3.2020. Registry to reflect name of Mr. Sanjeev Kumar, Advocate, in the cause list.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWPOA No. 1830/2020 .
16.3.2020 Present: Mr. P.P. Chauhan, Advocate, for the petitioner.
Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.
Admit. List for hearing on 23.3.2020.
r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWOA No. 1199/2019 & CWPOA No.1787/2020 .
16.3.2020 Present: Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for the petitioners.
Mr. Surender Verma, Advocate, for the respondents.
Heard in part. For continuity, list on 18.3.2020.
(Tarlok Singh Chauhan)
Judge
r (Anoop Chitkara)
Judge
16.3.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
CWP No. 1397/2018
.
16.3.2020 Present: Mr. Sudhanshu Jamlwa, Advocate, vice counsel for
the petitioner.
Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.
List on 19.3.2020 along with CWPOA No. 3341/2018.
r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1901/2018 .
16.3.2020 Present: Ms. Abhilasha Kaundal, Advocate, for the petitioners.
Ms. Ragini Dogra, Advocate, vice counsel for respondent No.2.
On the request of learned counsel for the petitioners, list on 30.3.2020.
(Tarlok Singh Chauhan)
Judge
r (Anoop Chitkara)
Judge
16.3.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
CWPTA No. 5/2020
.
16.3.2020 Present: Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr.
Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the petitioner.
Mr. Angrez Kapoor, Advocate, for proforma respondent.
Steps for service of respondent No.1 not taken. As prayed for, the same be positively taken within one week.
List on 23.3.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWPTA No. 6/2020 .
16.3.2020 Present: Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the petitioner.
Mr. Angrez Kapoor, Advocate, for proforma respondent No.1.
Steps for service of respondent No.1 not taken. As prayed for, the same be positively taken within one week.
List on 23.3.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS FAO (F.C.) No. 1/2019 .
16.3.2020 Present: Mr. Lalit K. Sharma, Advocate, for the appellant.
Mr. Sanjeev K. Suri, Advocate, for the respondent.
The parties are present and they are not adverse in making an endeavour to settle the matter amicably.
As jointly prayed for, Mr. S.C. Sharma, learned Senior Advocate and a Trained Mediator of this Court is appointed as Mediator to mediate between the parties. The parties to appear before the learned Mediator at 1.00 P.M. today i.e. 16.3.2020 at Mediation Centre, H.P. High Court.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1028/2020 .
12.3.2020 Present: Mr. Mukesh Kumar, Advocate, vice counsel for the petitioners.
Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for respondent No.2.
List on 16.3.2020 along with CWP No. 3816/2019.
(Tarlok Singh Chauhan)
r Judge
(Anoop Chitkara)
Judge
12.3.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
CWPOA No. 3477/2020
.
12.3.2020 Present: Mr. Devinder, Advocate, vice counsel for the
petitioner.
Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for the respondents-State.
Learned Additional Advocate General states that he has instructions to contest the writ petition. He prays for and is granted four weeks' time to file reply.
List on 16.4.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 12.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 381/2018 .
12.3.2020 Present: Mr. Ashok Kumar, Advocate, vice counsel for the petitioner.
Mr. Prince Chauhan, Advocate, vice counsel for the respondent.
The instant case appears to have wrongly been listed before the Division Bench as the same has been formally admitted on 8.3.2018 and thereafter is being repeatedly listed before the learned Single Judge. Therefore, registry to list the case before the learned Single Judge having roster.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 12.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 631/2018 .
12.3.2020 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Tejasvi Dogra, Advocate, for the petitioner.
Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for respondents-State.
Mr. Tejasvi Dogra, Advocate, states that the rejoinder is being filed in the registry during the course of the day.
His statement is taken on record.
List on 19.3.2020, when the records of the case be made available.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 12.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 436/2019 .
12.3.2020 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Ajay Thakur, Advocate, for the petitioner.
Mr. Shashi Shirshoo, CGSC, for respondent No.1.
Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for respondents No.2 and 3.
In normal circumstances, right of respondent No.1 to file reply should have been deemed to be closed, however as a matter of sheer indulgence and by way of last opportunity, four weeks' further time is granted to respondent No.1 to do the needful, failing which an Officer of respondent No.1, who is well conversant with the facts of the case, shall appear before this Court along with records of the case on the next date of hearing.
List on 23.4.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 12.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 2049/2019 .
12.3.2020 Present: Mr. Ramesh Kaundal, Advocate, for the petitioner.
Mr. Vikrant Thakur, Advocate, for respondent No.1.
Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for respondent No.2.
After hearing the petitioner for some time, we are of the view that the State of Himachal Pradesh is necessary party in the instant case. Accordingly, the State of Himachal Pradesh through Chief Secretary is ordered to be impleaded as respondent No.2.
Notice. Mr. Desh Raj Thakur, learned Additional Advocate General appears and waives service of notice on behalf of respondent No.2. He prays for and is granted one week's time to obtain instructions.
List on 19.3.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 12.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 2984/2019 along with CWPs No. 3004 & 3005/2019 .
12.3.2020 Present: Mr. Naresh Mahajan and Ms. Shubh Mahajan, Advocates, for the petitioner(s).
Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for respondents-State.
CMP No. 2477/2020 in CWP No. 2984/2019 CMP No. 2490/2020 in CWP No. 3004/2019 CMP No.2491/2020 in CWP No. 3005/2019 Learned counsel for the petitioner(s) have brought to our notice the order dated 5.3.2020 passed in an identical case (CWP No. 2432/2019) by the Principal Division Bench of this Court, whereby the petitioner therein has been ordered to be re-engaged. Since the petitioners in the instant cases are prima facie similarly situated as the petitioner in CWP No. 2432/2019, therefore, in the interim, we direct respondent No.3 to re-engage the petitioner(s) forthwith and allow them to continue to work.
Reply to the applications as well as writ petitions be filed within one week.
List on 19.3.2020.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 12.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 3835/2019 .
12.3.2020 Present: Mr.Onkar Jairath, Advocate, for the petitioner.
Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for respondents-State.
Mr. Amit Sharma, Advocate, for respondent No.2.
Reply, as prayed for, be filed within four weeks.
List on 16.4.2020.
r (Tarlok Singh Chauhan)
Judge
(Anoop Chitkara)
Judge
12.3.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
CWP No. 3973/2019
.
12.3.2020 Present: Mr. Lokender Paul Thakur, Advocate, for the
petitioner.
Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for respondents-State.
Reply, as prayed for, be filed within two weeks.
List on 16.4.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 12.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 288/2020 .
12.3.2020 Present: Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for the petitioners.
As prayed for, list on 19.3.2020.
(Tarlok Singh Chauhan)
Judge
(Anoop Chitkara)
r Judge
12.3.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:46 :::CIS
CWP No. 250/2020
.
6.3.2020 Present: Ms. Babita, Advocate, vice counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent-M.C. Solan.
Admit. Pleadings be completed within twelve weeks.
List for hearing on 29.5.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 247/2020 .
6.3.2020 Present: Ms. Babita, Advocate, vice counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent-M.C. Solan.
Admit. Pleadings be completed within twelve weeks.
List for hearing on 29.5.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 233/2020 .
6.3.2020 Present: Ms. Babita, Advocate, vice counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent-M.C. Solan.
Admit. Pleadings be completed within twelve weeks.
List for hearing on 29.5.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 230/2020 .
6.3.2020 Present: Ms. Babita, Advocate, vice counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent-M.C. Solan.
Admit. Pleadings be completed within twelve weeks.
List for hearing on 29.5.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 229/2020 .
6.3.2020 Present: Ms. Babita, Advocate, vice counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent-M.C. Solan.
Admit. Pleadings be completed within twelve weeks.
List for hearing on 29.5.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 228/2020 .
6.3.2020 Present: Ms. Babita, Advocate, vice counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent-M.C. Solan.
Admit. Pleadings be completed within twelve weeks.
List for hearing on 29.5.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 1697/2018 .
6.3.2020 Present: Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the petitioner.
Mr. Dushyant Dadwal, Advocate, for the respondent.
Learned counsel for the respondent states that the issue involved in the instant petition is squarely covered by a judgment dated 26.12.2019, rendered by co-ordinate bench of this Court in CWPOA No. 195/2019, titled as Sheela Devi vs. State. However, learned Additional Advocate General disputes this fact.
List for consideration on 20.3.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 778/2020 .
6.3.2020 Present: Mr. B. C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Mr. Ashok Kumar Verma, Advocate, for respondent No.4.
List on 13.3.2020, when the records of the case shall be produced. r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 761/2020 .
6.3.2020 Present: M/s Jagmohan Chandel and Ms. Soma Thakur, Advocates, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
As prayed for, list on 13.3.3020.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 744/2020 .
6.3.2020 Present: Mr. Nipun Sharma, Advocate, for the petitioner.
Mr. Shashi Shirshoo, CGSC, for the respondents.
List along with CWP No. 943/2019 on the date already fixed.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 685/2020 .
6.3.2020 Present: Mr. Kulwant, Advocate, vice counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Admit. Pleadings be completed within twelve weeks.
List for hearing on 29.5.2020.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 662/2020 .
6.3.2020 Present: Mr. Aman Deep Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Learned counsel for the petitioner prays for and is granted two weeks' time to file rejoinder.
List on 20.3.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 590/2020 .
6.3.2020 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Petitioner to justify maintainability of the petition on the next date of hearing.
List on 13.3.2020.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 580/2020 .
6.3.2020 Present: Mr. Aman Parth Sharma, Advocate, vice counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Learned Additional Advocate General prays for and is granted one week's time to obtain instructions. list on 13.3.2020.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:46 :::CIS CWP No. 362/2020 .
6.3.2020 Present: Mr. Naveen Awasthi, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
As jointly prayed for, list on 13.3.2020. Interim order to continue, till further orders.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 298/2020 .
6.3.2020 Present: Mr.Rakesh Kumar Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Reply is stated to have been filed on 26.2.2020.
However, the same is not on record. If in order, the reply be placed on record. Rejoinder, if any, within one week.
List on 13.3.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 91/2020 .
6.3.2020 Present: Mr. Surender Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Reply/instructions, as prayed for, be filed within one week. List on 13.3.2020. Interim order to continue, till further orders. r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 4504/2019 .
6.3.2020 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Learned counsel for the petitioner prays for and is granted one week's time to file rejoinder. List on 13.3.2020, when the record of the case shall be produced.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 4393/2019 .
6.3.2020 Present: Mr. Rakesh Sharma, Advocate, vice counsel for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Mr. Angrez Kapoor, Advocate, for respondent No.4.
Reply, as prayed for, be filed within two weeks.
List on 20.3.2020.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 4235/2019 .
6.3.2020 Present: Mr. Amit Singh Chandel, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Reply is stated to have been filed. However, the same is not on record. If in order, the reply be placed on record.
Rejoinder, r if any, within two weeks. List on 20.3.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 4201/2019 .
6.3.2020 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Rakesh Chaudhary, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Learned Additional Advocate General prays for and is granted three weeks' time to file reply.
List on 27.3.2020.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 4048/2019 .
6.3.2020 Present: Mr. Subhash Chander, Advocate, for the petitioner.
Mr. Shashi Shirshoo, CGSC, for respondent No.1.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Admit. Pleadings be completed within twelve weeks.
List for hearing on 29.5.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 3397/2019 .
6.3.2020 Present: Ms. Babita, Advocate, vice counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Admit. Pleadings be completed within twelve weeks.
List for hearing on 29.5.2020.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 3200/2019 .
6.3.2020 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Ms. Tanuja Thakur, Advocate, vice counsel for the respondents.
Petitioner to justify maintainability of the petition on the next date of hearing.
List on 20.3.2020.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP Nos. 2999/2019 & 3254/2019 .
6.3.2020 Present: Mr. Y. P. S. Dhaulta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Mr. Vikas Rajput, Advocate, for respondents No.2 & 3/HRTC.
Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder. List on 3.4.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 1583/2019 .
6.3.2020 Present: Mr. Manoj, Advocate, vice counsel for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Ms. Shruti Sharma, Advocate, vice counsel for respondent No.4.
Admit. Pleadings be completed within twelve weeks.
List for hearing along with CWP No. 1581/2019 on 29.5.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 1581/2019 a/w CWP Nos. 1584/2019 & 1585/2019 .
6.3.2020 Present: Mr. Manoj, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Ms. Shruti Sharma, Advocate, vice counsel for respondent No.4.
Admit. Pleadings be completed within twelve weeks.
List for hearing on 29.5.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 2257/2019 .
6.3.2020 Present: Mr. Varun Panwar, Advocate, for the petitioners.
Mr. Shashi Shirshoo, Advocate, for respondents No. 1 and 2.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondent No.3.
Mr. Mohd. Amir, Advocate, for respondents No. 4 & 5. Reply on behalf of respondent No. 3, as prayed for, be filed within two weeks. List on 20.3.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP Nos. 1502, 1194 and 1784/2019 .
6.3.2020 Present: Mr. Shivank Singh Panta, Advocate, for the petitioner(s).
Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondent No.1.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
It is represented by learned Central Government Standing Counsel that the reply on behalf of respondent No.1 has been sent to the concerned Department after vetting the same and would be filed within one week. His statement is taken on record.
List on 13.3.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 783/2019 .
6.3.2020 Present: Mr. Lovneesh Kanwar, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Learned Additional Advocate General has placed on record communication, dated 5.3.2020, wherein it is stated that the State has filed review petition against the judgment, dated 11.3.2019, rendered in CWP No. 2218/2018. Accordingly, the matter is adjourned to 27.3.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 2939/2018 with CWP No. 3071/2018 .
6.3.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner(s).
Mr. Navlesh Verma, Advocate, for the respondents.
As jointly prayed for, list on 11.3.2020.
(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 2786/2020 .
6.3.2020 Present: Ms. Shreya Chauhan, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Mr.Vaibhav Tanwar, Advocate, for the respondent No.2.
Mr. Manish Sharma, Advocate, for respondents No. 3 and 4.
Admit. Pleadings be completed within twelve weeks.
List for hearing on 29.5.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 1815/2019 .
5.3.2020 Present: Ms. Shikha Chauhan, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Records perused and returned to the learned Additional Advocate General. He prays for and is granted one week's time to obtain instructions.
List on 19.3.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 3936/2019 .
5.3.2020 Present: Mr. Rakesh Kumar Sharma, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Admit. Pleadings be completed within two weeks.
List for hearing on 26.3.2020.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 5.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 303/2020 .
5.3.2020 Present: Mr. Onkar Jai Rath, Advocate, for the petitioner.
Mr. Naresh K. Sharma, Advocate, for respondent No.1.
Mr. Anup Rattan, Advocate, for respondent No.2.
Mr. Naresh K. Sharma, Advocate, states that he could not obtain instructions as the District Attorney, who was to impart instructions, is undergoing training.
As prayed for, list on 11.3.2020, when the records of the case shall be produced. Reply, if any, in the meanwhile.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 358/2020 .
5.3.2020 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Reply, as prayed for, be filed within two weeks. List on 19.3.2020, when the records of the case shall be produced.
Interim order to continue till further orders.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 5.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 549/2020 & 302/2020 .
5.3.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Daleep Singh Kaisth and Mr. Ramakant Sharma, Advocates, for the respective petitioners.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Ms. Lalita Verma, Advocate, for respondent No.6 in CWP No. 302/2020.
On the request of learned counsel for the petitioners, list on 19.3.2020. Reply, if any, in the meanwhile. Interim order to continue till further orders.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 765/2020 .
5.3.2020 Present: Mr. Nimish Gupta, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Learned Additional Advocate General states that due to communication gap, instructions could not be sought in the matter. Let instructions be obtained before the next date of hearing, failing which, respondents No. 2 and 3 shall remain present before the court on the next date of hearing.
List on 12.3.2020. Interim order to continue in the meanwhile.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 1602/2020 .
5.3.2020 Present: Mr. Naresh Verma, Advocate, for the petitioners.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
In compliance to the previous order, learned Additional Advocate General has placed before us instructions dated 4.3.2020, relevant portion whereof reads as under:-
4. In this regard, it is respectfully submitted that the copy of order dated 21.1.2020 has come to the notice of replying respondent on 3.3.2020 and letter No. CWPOA-1602/2020 dated 3.3.2020 was received in this office on 4.3.2020. It is, however, pertinent to mention here that similarly situated CWP No. 3953/19, titled as Neeraj Singh Thakur vs. State and its connected matters i.e. CWPOA No. 2558/19-
Shammy Kumar vs. State, CWPOA No. 3053/19 - Manoj Chauhan vs. State, CWPOA No.3064/19-Akash & ors. vs. State and CWPOA No. 3568/19 Jitender Kumar vs. State was listed before the Hon'ble High Court on 8.1.2020 when Hon'ble Court was pleased to pass interim order inter-alia directing that-
"Therefore, in modification of the interim order already passed we now direct the respondents to conduct medical examination of the petitioners and also verify their antecedents and if everything is find in order issue appointment letters to them and also allow to join the training prescribed for Constable in Police Department in the institute/college where the Constable already recommended in this very selection are being given training. This order shall, however, be subject to the outcome of the writ petition."::: Downloaded on - 20/07/2023 21:18:47 :::CIS
.
5. On receipt of copy of order ibid, the same was further circulated to quarter concerned vide letter dated 13.1.2020 (Annexure R-1). On examination of the same, it was decided to assail the order dated 8.1.2020 by way of filing SLP. Accordingly, the matter was referred to the Govt. of H.P. vide letter dated 3.2.2020 (Annexure R-2) for advice qua implementation or assailing the same before the Apex Court of India by filing SLPS. The matter is still under consideration at Govt. level. The present case and case of Neeraj Singh Thakur & ors are similarly situated and the decision arrived at in case of Neeraj Singh Thakur & ors. i.e. CWP No. 3953/19 will mutatis mutandi be applicable in the present case of Akash Deep after decision by the Govt. of H.P. As prayed for, list on 26.3.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 579/2020 .
4.3.2020 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
As prayed for, list on 11.3.2020.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 722/2020 .
4.3.2020 Present: Ms. Leena Guleria, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Reply, as prayed for, be filed within two weeks. List on 18.3.2020. Interim order to continue in the meanwhile.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 733/2020 .
4.3.2020 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Reply within two weeks. List on 18.3.2020. The interim order to continue in the meanwhile.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 758/2020 .
4.3.2020 Present: Mr. Surinder, Advocate, vice counsel for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Mr. K. B. Khajuria, Advocate, for respondent No.3.
Mr. B. M. Chauhan, Senior Advocate with Mr. Manmohan Singh Katoch, Advocate, for respondent No.4.
Only respondent No.4 has filed reply. As prayed for, let remaining respondents file their reply within two weeks. List along with CWP No. 724/2020 on 24.3.2020. The interim order to continue in the meanwhile.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 762/2020 .
4.3.2020 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Mr.Vinay Sharma, Advocate, for respondent No.6.
As prayed for, list on 6.3.2020 along with CWP No. 498/2020.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 1832/2020 .
4.3.2020 Present: Mr. B. N. Sharma, Advocate, vice counsel for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Mr. Shashi Shirshoo, CGSC, for respondent No.3.
Admit. List for final hearing on 26.5.2020.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 1834/2020 .
4.3.2020 Present: Mr. B. N. Sharma, Advocate, vice counsel for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Mr. Shashi Shirshoo, CGSC, for respondent No.3.
Admit. List for final hearing on 26.5.2020.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 1836/2020 .
4.3.2020 Present: Mr. B. N. Sharma, Advocate, vice counsel for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Mr. Shashi Shirshoo, CGSC, for respondent No.3.
Admit. List for final hearing on 26.5.2020.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 2140/2020 .
4.3.2020 Present: Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Admit. List for final hearing on 22.4.2020.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 2208/2020 .
4.3.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
On the joint request of learned counsel for the parties, list on 18.3.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 3444/2020 .
4.3.2020 Present: Mr. B. N. Sharma, Advocate, vice counsel for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Mr. Shashi Shirshoo, CGSC, for respondent No.3.
Admit. List for final hearing on 26.5.2020.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 3443/2020 .
4.3.2020 Present: Mr. B. N. Sharma, Advocate, vice counsel for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
Mr. Shashi Shirshoo, CGSC, for respondent No.3.
Admit. List for final hearing on 26.5.2020.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 3463/2020 .
4.3.2020 Present: Mr. B. N. Sharma, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
As prayed for, reply within four weeks. List on 1.4.2020.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 948/2019 .
4.3.2020 Present: Mr. Sudhir Thakur, Senior Advocate with Mr.Karun Negi, Advocate, for the petitioner.
Mr. Shashi Shirshoo, CGSC, for respondent No.1.
Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondents No. 2 and 4.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for respondent No.3.
On the joint request of learned counsel for the parties, list on 18.4.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 414/2020 .
4.3.2020 Present: Mr. Anupinder Rohal, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents.
The respondents-State to comply with previous order before the next date of hearing.
List on 11.3.2020.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 157/2019 .
4.3.2020 Present: Mr. P. S. Goverdhan, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents No.1 to 3.
Mr. B. C. Negi, Senior Advocate with Mr. Raj Negi, Advocate, for respondent No.4.
Admit. List for final hearing on 25.3.2020.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS LPA No. 575/2012 .
4.3.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.
On the request of learned Deputy Advocate General, list on 11.3.2020.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No.2555/2017 .
4.3.2020 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the appellant.
Mr. Avinash Jaryal, Advocate, Legal Aid Counsel, for the respondent.
Let records of CWPs No. 6334/2012 and 7036/2014 be appended with this petition on the next date of hearing.
List on 25.3.2020.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS Cr.A. No. 682/2019 .
4.3.2020 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the appellant.
Mr. B. N. Sharma, Advocate, for the respondent.
List for final hearing as per its own turn.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 2731/2019 .
2.3.2020 Present: Mr. Sanjeev K. Suri, Advocate, for the petitioner.
Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents No. 1 to 4.
Mr. G. C. Gupta, Senior Advocate with Ms. Meera Devi, Advocate, for respondent No.6.
Ms. Meera, Advocate, prays for and is granted three weeks' time to file reply. It is made clear that in case the reply is not filed within the aforesaid period, right to file the same shall be deemed to be closed. Rejoinder, if any, be filed within next two weeks.
List on 30.3.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 3315/2019 .
2.3.2020 Present: Mr. S.P. Chatterji, Advocate, for the petitioner.
Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.
Admit. As prayed for, rejoinder be filed within four weeks.
List for final hearing on 30.3.2020.
r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 3923/2019 .
2.3.2020 Present: Mr.R.K. Bawa, Senior Advocate with Mr. Prashant Sharma, Advocate, for the petitioner.
Mr. Raman Sethi, Advocate, for the respondent.
Admit. Rejoinder be filed within four weeks.
List for final hearing on 30.3.2020.
r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 3987/2019 .
2.3.2020 Present: Ms. Neelam Kaplas, Advocate, vice counsel for the petitioner.
Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.
Fresh status report not filed. As prayed for, the same be positively filed within two weeks.
List on 16.3.2020.
r (Tarlok Singh Chauhan)
Judge
(Anoop Chitkara)
Judge
2.3.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:47 :::CIS
CWP No. 4334/2019
.
2.3.2020 Present: Ms. Shreya Chauhan, Advocate, vice counsel for the
petitioners.
Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.
Ms. Shreya Chauhan, Advocate, prays for and is granted an adjournment on the ground that there has been mis-happening in the family of original counsel. Prayer granted, as not opposed.
List on 6.4.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 4380/2019 .
2.3.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for the petitioners.
Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.
Mr. Dushyant Dadwal, Advocate, for respondents No. 2 to 4 and 10 to 12.
Mr. Vikas Rajput, Advocate, for respondents No. 6, 8, 13 and 14.
Mr. Vikrant Thakur, Advocate, for respondents No. 7 and 9.
CWP No. 4380/2020None of the respondents have filed their replies. As jointly prayed for, ten days' time is granted to do the needful. List for consideration on 16.3.2020.
CMP No. 2488/2020Reply, if any, be filed before the next date of hearing.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 4416/2019 .
2.3.2020 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted two weeks' time to file reply.
List on 16.3.2020.
(Tarlok Singh Chauhan)
r Judge
(Anoop Chitkara)
Judge
2.3.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:47 :::CIS
CWP No. 4456/2019
.
2.3.2020 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.
Mr. Raju Ram Rahi, learned Deputy Advocate General, prays for and is granted time to obtain instructions in light of order dated 30.12.2019, failing which respondent No.2 shall remain present before this Court on the next date of hearing.
List on 4.3.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No.5478/2019 .
2.3.2020 Present: Mr. P. D. Nanda, Advocate, for the petitioner.
Mr. Vikrant Thakur, Advocate, for the respondent.
It is rather shocking that despite the respondent being put to specific notice vide order dated 26.7.2018, it has failed to file its reply. As prayed for, needful be done within a period of two weeks, failing which the respondent shall remain present before this Court on the next date of hearing.
List on 16.3.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 303/2020 .
2.3.2020 Present: Mr. Shubham Sood, Advocate, for the petitioner.
Mr. Naresh K. Sharma, Advocate, for respondent No.1.
Mr. Naresh K. Sharma, Advocate, prays for and is granted two days' time to obtain instructions or file reply.
List on 5.3.2020.
(Tarlok Singh Chauhan)
r Judge
(Anoop Chitkara)
Judge
2.3.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:47 :::CIS
CWP No. 358/2020
.
2.3.2020 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.
Mr. Raju Ram Rahi, learned Deputy Advocate General, prays for and is granted two days' time to file reply. In case the reply is filed within the stipulated period, the same be placed on record irrespective of whether there is any objection or not.
List on 5.3.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 382/2020 .
2.3.2020 Present: Mr. Jagdish Thakur, Advocate, for the petitioner.
Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.
On the request of respondents-State, list on 4.3.2020.
(Tarlok Singh Chauhan)
r Judge
(Anoop Chitkara)
Judge
2.3.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:47 :::CIS
CWP No. 549/2020 & 302/2020 .
2.3.2020 Present: Mr. Ramakant Sharma & Mr. Daleep Singh Kaisth, Advocates, for the respective petitioners.
Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.
Ms. Lalita Verma, Advocate, for respondent No.6 in CWP No. 302/2020.
As prayed for by learned counsel for the petitioners, list on 5.3.2020. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 618/2020 .
2.3.2020 Present: Mr. Rakesh Sharma, Advocate,vice counsel for the petitioner.
Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.
List on 5.3.2020, when the respondents shall obtain instructions regarding request made by the petitioner for his transfer to a non-tribal station on the ground of completion of tenure vide Annexure P-1.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 629/2020 .
2.3.2020 Present: Mr. Vivek Singh Thakur, Advocate, for the petitioner.
Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.
Mr. Raju Ram Rahi, learned Deputy Advocate General, prays for and is granted two weeks' time to file reply.
List on 16.3.2020.
(Tarlok Singh Chauhan)
r Judge
(Anoop Chitkara)
Judge
2.3.2020
(pankaj)
::: Downloaded on - 20/07/2023 21:18:47 :::CIS
CWP No.1311/2017
.
9.1.2020 Present: Mr. Tijender Singh, Advocate, as Amicus Curiae.
Mr. Vivek Sharma, Advocate, for respondents No. 1 to 4, 6, 7 to 10, 12, 17, 18, 24, 27, 32, 37 to 41, 46, 47, 49, 54 to 56, 59, 60, 62 to 64, 77 to 82, 92 and 93. Mr. Sanjay Bhardwaj, Advocate, for respondent No.15. Mr.Pranay Pratap Singh, Advocate, for respondent No.23.
Mr. Maan Singh, Advocate, for respondents No. 26 and 28. Mr. Bhuvnesh Sharma, Advocate, for respondents No. 33. Mr. Hem Raj, Advocate, vice counsel for respondent No.42.
Mr. Ajay Sharma, Senior Advocate with Mr. Rakesh Chaudhary, Advocate, for respondent-OM ITI. Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondent No.56.
Mr. T. S. Chauhan, Advocate, for respondents No.67 to 76.
Mr. Vijay Arora, Advocate, for AICTE. Mr. Aman Parth Sharma, Advocate, for respondent No.83.
Mr. Nitin Thakur, Advocate, for respondent No.84. Mr. Vikas Chauhan, Advocate, for respondent No.88.
Mr. Mukul Sood, Advocate, for respondents No. 89 & 90. Mr. Shashi Shirshoo, CGSC, for Union of India. Mr. Rakesh Thakur, Advocate, for respondent No.91. Mr. Nimish Gupta, Advocate, for respondents No. 93, 94, 95, 96 and 99.
CWP No.1311/2017Respondents No. 77 to 93 stand duly served. They pray for and are granted six weeks' time to file replies/objections. Mr. Shashi Shirshoo, Central Government Standing Counsel, states that as many as 53 reports have been filed in the registry. The registry is directed to place ::: Downloaded on - 20/07/2023 21:18:47 :::CIS the same on record irrespective of whether there is any objection or not.
.
List for consideration on 5.3.2020.
CMP No. 793/2020Issue notice. Notice is confined to the respondents-State only. Mr. Bhupinder Thakur, Dy.A.G. appears and accepts service of weeks' time to file reply.
r to notice on behalf of the respondents-State. He prays for and is granted six (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 1243/2018 .
9.1.2020 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondents/State.
Admit. List for hearing in due course.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS ITA No.36/2019 .
9.1.2020 Present: Mr. Vinay Kuthiala, Senior Advocate with Ms.Vandana Kuthiala, Advocate, for the appellant.
Issue notice to the respondent, through court process, returnable for 16.4.2020, on taking steps within two days. List along with ITA No. 35/2019.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 6131/2019 .
9.1.2020 Present: Mr. Vivek Sharma, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondents/State.
Admit. Pleadings be completed within six weeks. List thereafter for hearing.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No.1445/2017 .
9.1.2020 Present: Mr. Vinay Kuthiala, Senior Advocate with Ms. Vandana Kuthiala, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondents/State.
Learned counsel for the petitioner prays for and is granted six weeks' time to file rejoinder.
List on 26.3.2020.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No.2947/2017 .
9.1.2020 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Rakesh Chaudhary, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondent/State.
Pleadings are complete. List for hearing on 27.2.2020.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 504/2018 .
9.1.2020 Present: Mr. Ajeet Pal Singh Jaswal, Advocate, vice counsel for the petitioner.
Mr. Shashi Shirshoo, CGSC, for respondents No. 1 and 2.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondents No. 3 to 5.
Mr. Vishal Mohan, Advocate, vice counsel for respondent No.6.
The matter is still sub judice before the Hon'ble Supreme Court. Therefore, list for consideration on 19.3.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 193/2019 .
9.1.2020 Present: Mr. Jai Dev Sharma, Advocate, vice counsel for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondents/State.
Admit. List for hearing on 19.3.2020.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 308/2019 .
9.1.2020 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. B. C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for respondents No.1 and 2.
Mr. Ajay Sharma, Senior Advocate with Mr. Rakesh Chaudhary, Advocate, for respondent No.4.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondent No.4.
Learned counsel for respondent No. 3 prays for and is granted six weeks' time to file reply. Rejoinder, if any, within next two weeks.
List on 12.3.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 1624/2019 .
9.1.2020 Present: Mr. Shubham Sood, Advocate, vice counsel for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondents/State.
Admit. List for hearing in due course.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 3796/2019 .
8.1.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioners.
Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for the respondents.
On 2.1.2020, we passed the following order:
Record produced by the respondents are ordered to be returned.
The petitioner in para-9 of the petition has levelled specific allegations to the effect that 45 questions out of 100 questions were from the examination conducted for the post of JBT. The respondents have avoided to reply to the said averment.
Therefore, let supplementary affidavit be filed within one week.
In compliance to the aforesaid order, Director of Land Records, has filed his personal affidavit, wherein he has categorically admitted that out of 100 questions in Patwari examination 43 questions were same and matched with questions of TET(DLED/JBT) examination.
This cannot be a mere coincidence, more particularly, when admittedly there are probably thousands or lacs of questions available in the question bank. Therefore, prima facie we are of the considered view that there has been some mischief in setting up of the paper for patwari examination and the intent behind the same could possibly be to help certain candidate(s). However, this court has no material to draw a conclusion, therefore, it would be necessary to have the entire fact situation investigated by the CBI.
Accordingly, the Superintendent of Police, CBI, is directed to conduct an inquiry being totally uninfluenced by what may have been observed in this order and after carrying out impartial and fair ::: Downloaded on - 20/07/2023 21:18:47 :::CIS .
investigation submit his report to this Court before the next date of hearing. List on 8.4.2020.
Let a copy of this order be sent by the registry to the Superintendent of Police, CBI, Railway Board Building, Shimla, through FAX and registered A.D. Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 4373/2019 .
8.1.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioners.
Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs.
with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for the respondent/State.
Ms. Ragini Dogra, Advocate, vice counsel for respondent No.2.
Mr. Surender Verma, Advocate, for respondent No.3.
Heard. Let Secretary (Education) appear in person at 10.00 A.M. on the next date of hearing to assist the Court.
List on 10.1.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No.2360/2018 2.1.2020 Present: Mr. B. M. Chauhan, Senior Advocate with Mr. Ravinder .
Thakur, Advocate, for the petitioners.
Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur, Dy. AG. for the respondents/State.
Status report is stated to have been filed, however the same is not on record. A copy of the status report has been handed over to us in the open court and after going through the same, we are not at all satisfied with the explanation sought to be offered by the Superintending Engineer, IPH Circle, Rohru. In the order dated 19.12.2019, we had clearly noted that the work in question was required to be completed within one year.
The only explanation that is sought to be given by the deponent of the affidavit is that at the time of augmentation of the scheme, one Ramesh Chand, son of Panu Ram, resident of Village Koti, had filed a civil suit.
However, no stay whatsoever has been granted by the Court with regard to the execution of the work in question.
That apart, even if one person has been obstructing the execution of the work in question, then we really fail to understand why rest of the work at the other places could not have been completed.
Therefore, let Superintending Engineer, IPH Circle, Rohru, remain present before this Court on the next date of hearing and to show cause why he be not punished for trying to mislead this Court.
List on 8.1.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge ::: Downloaded on - 20/07/2023 21:18:47 :::CIS 2.1.2020 (pankaj) .
::: Downloaded on - 20/07/2023 21:18:47 :::CISCMP No.7984/2019 in CWP No.2524/2017 and CWPOA Nos. 11 and 12/2019 .
2.1.2020 Present: Mr. Dilip Sharma, Mr. Ankush Dass Sood, Senior Advocates with Mr. Manish Sharma and Ms. Shweta Joolka, Advocates, for the petitioners in respective petitions.
Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur, Dy.A.G. for the respondents-State.
Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for the respondents-applicants.
Mr. Tara Singh Chauhan, Advocate, for the respondents- HPSEBL.
Mr. Vijay Chaudhary, Advocate, for respondent No.7 in CWPOA No. 11/2019 and for respondent No.6 in CWPOA No. 12/2019.
Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for respondents No. 3 to 6, 8 to 24 in CWPOA No. 11/2019 and for respondents No. 2 to 5, 7 to 35 in CWPOA No. 12/2019. Ms. Raghini Dogra, Advocate, vice counsel for respondents No. 25 and 26 in CWPOA No. 11/2019.
Heard further. For continuity, list on 3.1.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 2.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 2047/2018 .
2.1.2020 Present: Mr. Abhinav Purhoit, Advocate, vice counsel for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur, Dy. AG. for respondents No. 1 to 3.
On the request of learned vice counsel for the petitioner, list on 8.1.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 2.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 2956/2018 .
2.1.2020 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Vinod Thakur, Addl. A.G. and Mr. Narender Singh Thakur, Dy. AG. for respondents No. 1 to 3.
Mr. Rajesh Kashyap, Advocate, for respondent No.4.
Learned Deputy Advocate General prays for and is granted two days' time to file affidavit. List on 8.1.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 2.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 199/2017 .
2.1.2020 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Vinod Thakur, Addl. A.G. and Mr. Narender Singh Thakur, Dy. AG. for respondents No. 1 to 6-State.
Respondents-State to obtain instructions before the next date of hearing, failing which concerned officer shall remain present before this Court. List on 8.1.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 2.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS R.P. No. 106/2019 with COPC No. 144/2019 .
2.1.2020 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur, Dy. AG. for the petitioners in RP No. 106/2019 and for the respondents in COPC No. 144/2019.
Mr. R. S. Chandel, Advocate, for the respondents in R.P. No. 106/2019 and for the petitioner in COPC No. 144/2019.
Registry to make all endeavours to trace records of CWP No. 708/2017. List on 8.1.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 2.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 3358/2019 .
1.1.2020 Present: Mr. K. R. Thakur, Advocate, for the petitioner.
Mr. Aman Deep Sharma, Advocate, for the respondents.
In compliance to the previous order, the petitioner, Mr. S.K. Bhandari, Bank Manager and Ms. Sunita Thakur, Recovery Officer are present along with records. There is no chance of matter being amicably settled. r Reply within six weeks and rejoinder within next four weeks. List thereafter for hearing.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 1.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No.1536/2018 with CWP No.3091/2019 .
CWP No. 1536/20181.1.2020 Present: Mr. Satyen Vaidya, Senior Advocate with Mr. Vivek Sharma, Advocate, for the petitioner.
Mr. Vikrant Thakur, Advocate, for respondent No.1.
CWP No. 3091/2019Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Mr. Vikrant Thakur, Advocate, for respondent No.1.
On the joint request of learned counsel for the parties, list on 26.2.2020. Rejoinder(s), if any, in the meanwhile.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 1.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 58/2019 .
1.1.2020 Present: Mr. J. L. Bhardwaj, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur, Dy. AG. for the respondents-State.
List on 3.1.2020, when the records of the case shall be kept ready by the respondents.
(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 1.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 1609/2019 .
1.1.2020 Present: Mr. Naresh Kumar Tomar, Advocate, for the petitioners.
Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur, Dy. AG. for respondent No. 1.
Ms. Devyani Sharma, Advocate, for respondents No. 2 to 4.
List on 2.1.2020.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 1.1.2020 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS Ext.Pet. No. 106/2016 .
26.12.2019 Present: Mr. Lokender Paul Thakur, Senior Panel Counsel, for the petitioner.
Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents No. 1 to 4.
Mr. Shashi Shirshoo, Central Government Standing Counsel for respondents No6.
In compliance to the order dated 23.12.2019, Major S. K. Jakhar, Officer in Charge, 136 OMC is present and has placed before us copies of communications dated 26.9.2019 and 27.11.2019, which clearly go to indicate that the matter even at the end of the Deputy Commissioner, Kinnaur, has been referred to the Ministry of Forest & Environment, Government of India for diversion of the land in question for the purpose other than forestry. In such circumstances, we deem it appropriate to implead Ministry of Environment, Forest and Climate Change as party respondent, who shall figure as respondent No.6.
Issue notice to respondent No.6. Mr. Shashi Shirshoo, Central Government Standing Counsel appears and waives service of notice on behalf of respondent 6.
Mr. Shashi Shirshoo to obtain clear instructions regarding status of the case on or before the next date of hearing.
List on 2.1.2020. Personal presence of the aforesaid Officer is dispensed with.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge ::: Downloaded on - 20/07/2023 21:18:47 :::CIS 26.12.2019 (pankaj/gm) .
::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 631/2018.
26.12.2019 Present: Mr. Harsh Kalta, Advocate, vice counsel for the petitioner.
Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents- State.
As prayed for, rejoinder, if any, be filed within four weeks.
List on 12.3.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 1299/2018 .
26.12.2019 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner.
Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents- State.
Admit. Pleadings be completed within 12 weeks. List thereafter for hearing.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 1959/2018 .
26.12.2019 Present: Mr. Devinder K. Sharma, Advocate, vice counsel for the petitioner.
Mr. Surender Verma, Advocate, for respondents No. 1 and
2. Mr. Shashi Shirshoo, Central Government Standing Counsel for respondent No.3.
As prayed for, rejoinder be filed within four weeks. List on 12.3.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 2034/2018 .
26.12.2019 Present: Ms. Kiran Dhiman, Advocate, for the petitioner.
Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondents No. 1 and 2.
Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents No. 3 and 4.
On the joint request of learned counsel for the parties, list on 2.1.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 2853/2018 .
26.12.2019 Present: Mr. Tara Singh Chauahan, Advocate, for the petitioner.
Mr. O. C. Sharma, Advocate, for the respondent.
Admit. Rejoinder, if any, within six weeks. List thereafter for hearing.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 8/2019 .
26.12.2019 Present: Mr. A.K. Sharma, Advocate, for the petitioner.
Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents No. 1 & 2.
Registry to reflect the name of Mr. P.P. Chauhan, Advocate, in the cause list.
Reply on behalf of the respondents is yet to be filed. The same be positively filed within eight weeks. List thereafter for hearing.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 3060/2018 .
26.12.2019 Present: Mr. Tara Singh Chauhan, Advocate, for the petitioners.
Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for the respondents.
Admit. Rejoinder, if any, within four weeks. List thereafter for hearing.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 16/2019 .
26.12.2019 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner.
Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents No. 1 & 2.
Mr. Arun Rana, Advocate, for respondent No.3.
On the request of learned counsel for the petitioner, list on 2.1.2020. r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 17/2019 .
26.12.2019 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner.
Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents No. 1 & 2.
Mr. Arun Rana, Advocate, for respondent No.3.
On the request of learned counsel for the petitioner, list on 2.1.2020. r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 58/2019 .
26.12.2019 Present: Mr. J. L. Bhardwaj, Advocate, for the petitioner.
Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for the respondents-State.
On the request of the respondents-State, list on 1.1.2020.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 61/2019 .
26.12.2019 Present: Mr. Lovneesh Singh Thakur, Advocate, for the petitioner.
Mr. Angrez Kapoor, Advocate, for respondent No.1.
Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondent No.2.
On the request of learned counsel for the petitioner, list on 2.1.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWPOA No. 152/2019 .
26.12.2019 Present: Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents No. 1 to 3.
On the joint request of learned counsel for the parties, list on 2.1.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 248/2019 .
26.12.2019 Present: Mr. Rishi Tandon, Advocate, for the petitioner.
Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents No. 1 and 2.
Leaned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder. List on 5.3.2020.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 254/2019 .
26.12.2019 Present: Mr. Anupinder Rohal, Advocate, for the petitioner.
Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents No. 1 to 3.
Mr. Rahul Mahajan, Advocate, for respondents No. 5, 6 and 7.
Admit. List for final hearing on 2.1.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 596/2019 .
26.12.2019 Present: Mr. Rajnish Maniktala, Senior Advocate with Mr. Naresh Verma, Advocate, for the petitioners.
Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for the respondents.
It appears that the petitioners have in fact applied for exchange of land as is evident from the applications (Annexure P-11 & P-
12). Therefore, let respondents obtain instructions regarding status of these applications before the next date of hearing.
List on 2.1.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 902/2019 .
26.12.2019 Present: Mr. Anil Kumar, Advocate, for the petitioner.
Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs.
for respondents No. 1 and 2.
Mr. Y.W. Chauhan, Advocate, for respondent No.3.
Admit. Pleadings be completed within 12 weeks. List thereafter for hearing.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 4183/2019 .
24.12.2019 Present: Mr. Om Parkash Goel, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents No. 1 and 2.
Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for respondent No.3.
Reply/instructions be filed by next date of hearing.
List on 27.12.2019.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS Ex. Pet. No. 53/2019 .
24.12.2019 Present: Mr. A. K. Gupta, Advocate, for the petitioner.
Mr. Tara Singh Chauhan, Advocate, for the respondents.
In compliance to the directions passed by this Court on 7.11.2019, Dr. A.K. Sharma, Executive Director (Personnel) of the respondents-Board is present and states that it is respondent No.2, who infact was required to implement the judgment passed by the learned Tribunal on 1.6.2017 in O.A. No. 2457/2017 and because of default on his part, a show cause has been issued to him. His statement is taken on record. However, that is a separate matter altogether as the orders of the Court/Tribunal are required to be complied with in letter and spirit. It is informed that petitioner has been called for hearing on 3.1.2020. In such circumstances, list for further hearing on 6.1.2020. Personal appearance of the aforesaid Officer is dispensed with.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS Ex. Pet. No. 80/2019 .
24.12.2019 Present: Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondent No.1.
The issue in question has attained finality after it reached upto Hon'ble Supreme Court. Therefore, we see no reason why official respondents should not comply with the order, more particularly, after decision of the Hon'ble Supreme Court, which was rendered as far as back on 9.8.2019. Compliance-affidavit be filed by the respondents latest by 27.12.2019 failing which respondent No.1, who is otherwise present in the Court, to show cause why charges be not framed against him for willfully and deliberately disobeying the orders of this Court.
List on 27.12.2019.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 3544/2019 .
24.12.2019 Present: Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for the petitioners.
On the request of the petitioners-State, list on 27.12.2019.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 4312/2019 .
24.12.2019 Present: Ms. Shreya Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondent No. 1.
CWP No. 4329/2019Admit. Pleadings be completed within six weeks. List thereafter for hearing.
CMP No. 15272/2019The applicant is granted six weeks' time to file the typed/legible copies of the annexures. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:47 :::CIS CWP No. 4328/2019 .
24.12.2019 Present: Mr. A. K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents No. 1 to 3.
CWP No. 4328/2019Notice. Mr. Raju Ram Rahi, Deputy Advocate General, appears and wavies service of notice on behalf of respondents No. 1 to 3.
He prays for and is granted six weeks' time to file reply.
List on 3.3.2020.
CMP No. 15313/2019The applicant is granted six weeks' time to file the typed/legible copies of the annexures. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 4326/2019 .
24.12.2019 Present: Mr. A. K. Gupta, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents No. 1 to 4.
Mr. Lokender Paul Thakur, Central Government Standing Counsel for respondent No.5.
CWP No. 4326/2019Notice. Mr. Raju Ram Rahi, Deputy Advocate General and Mr. Lokender Paul Thakur, Central Government Standing Counsel, appear and waive service of notices on behalf of the respective respondents. They pray for and are granted six weeks' time to file reply.
List on 3.3.2020.
CMP No. 15312/2019The applicants are granted six weeks' time to file the typed/legible copies of the annexures. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 4329/2019 .
24.12.2019 Present: Mr. A. K. Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents No. 1 to 4.
CWP No. 4329/2019Notice. Mr. Raju Ram Rahi, Deputy Advocate General, appears and wavies service of notice on behalf of respondents No. 1 to 4.
He prays for and is granted six weeks' time to file reply.
List on 3.3.2020.
CMP No. 15314/2019The applicant is granted six weeks' time to file the typed/legible copies of the annexures. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 4340/2019 .
24.12.2019 Present: Mr. Mandeep Chandel, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents No. 1 and 2.
CWP No. 4340/2019Notice. Mr. Raju Ram Rahi, Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 and
2. Admit. Pleadings be completed within six weeks. List thereafter for hearing.
CMP No. 15342/2019The applicant is granted four weeks' time to file the typed/legible copies of the annexures. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 4341/2019 .
24.12.2019 Present: Mr. Rakesh K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents No. 1 to 3.
Notice. Mr. Raju Ram Rahi, Deputy Advocate General, appears and wavies service of notice on behalf of respondents No. 1 to 3.
Respondents to take instructions. List on 27.12.2019.
r (Tarlok Singh Chauhan)
Judge
(Anoop Chitkara)
Judge
24.12.2019
(pankaj)
::: Downloaded on - 20/07/2023 21:18:48 :::CIS
CWP No.4343/2019
.
24.12.2019 Present: Mr.H. S. Rana, Advocate, for the petitioners.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for the respondents.
CMP No. 15362/2019Allowed and disposed of.
CWP No. 4343/2019 & 15363/2019 Notice. Mr. Raju Ram Rahi, Deputy Advocate General, appears and wavies service of notice on behalf of the respondents. He prays for and is granted four weeks' time to file reply.
List along with CWPT No. 1078/2015.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 4346/2019 .
24.12.2019 Present: Mr. Tijender Singh, Advocate, for the petitioner.
Mr. Mehar Chand Verma, Advocate, for respondent No.3.
CMP No. 15372/2019Allowed and disposed of.
CWP No. 4346/2019Admit. Pleadings be completed within six weeks. List thereafter.
CMP No. 15373/2019Heard. No case for grant of interim relief is made out at this stage, hence the application is dismissed.
CMP No. 15377/2019The applicant is granted four weeks' time to file typed/translated copies of the documents.
The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 4351/2019 .
24.12.2019 Present: Mr. P.P. Chauahan and Ms. Sanjana Chauhan, Advocates,
for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents No. 1 to 3.
CMP No. 15386/2019Allowed and disposed of.
CWP No. 4351/2019 & 15387/2019 Notice. Mr. Raju Ram Rahi, Deputy Advocate General, appears and wavies service of notice on behalf of respondents No. 1 to 3.
Issue notice to respondent No.4, through court process, returnable for 31.3.2020, on taking steps within two days. In the meanwhile, transfer order dated 19.12.2019 (Annexure P-1) is stayed till further orders.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Ex.Pet. No. 53/2019 .
23.12.2019 Present: Ms. Babita, Advocate, vice counsel for the petitioner.
Mr. Tara Singh Chauhan and Mr. Vivekanand Negi, Advocates, for the respondents.
Mr. Tara Singh Chauhan, Advocate, states that due to communication gap, order dated 7.11.2019 could not be complied with.
His statement is taken on record.
List on 24.12.2019, when the affidavit in compliance be filed or else respondent No.1 shall personally appear before this Court.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 23.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS LPA No. 213/2011 .
23.12.2019 Present: Mr. Ajay Kumar, Senior Advocate with Mr. Dheeraj K. Vashisht, Advocate, for the appellant.
Mr. K. D. Sood, Senior Advocate with Mr. Ankit, Advocate, for respondent No.1.
Mr. Rajnish K. Lal, Senior Advocate with Mr. Naresh Verma, Advocate, for respondent No.2.
Mr. Ajeet Pal Singh Jaswal, Advocate, vice counsel for respondent No.3.
Learned counsel for the appellant has handed over the documents retained by him, which are made part of the record. Let pagination thereof be done by the registry. On application being made by either of the parties or all of them for obtaining certified copies of these documents, the registry shall not raise any objection in this regard.
List on 16.3.2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 23.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Ext. Petition No. 42/2017 .
18.12.2019 Present: Mr. G. C. Gupta, Senior Advocate with Ms. Meera Devi, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent.
Land Acquisition Collector, who has passed the supplementary award, shall remain present before this Court along with relevant records on the next date of hearing.
List on 2.1.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 3481/2019 .
18.12.2019 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents No. 1 to 3.
Mr. Tara Singh Chauhan, Advocate, for respondents No. 4 to 6.
Notice.
r Mr. Narender Singh Thakur, Dy. Advocate General and Mr. Tara Singh Chauhan, Advocate, appear and waive service of notice on behalf of the respective respondents. Reply within two weeks and rejoinder within next four weeks. List thereafter for hearing.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 3483/2019 .
18.12.2019 Present: Mr. Balram Sharma, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents.
Notice. Mr. Narender Singh Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted three weeks' time to file reply.
List on 8.1.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 3484/2019 .
18.12.2019 Present: Mr. Sanjay Dutt Vasudeva, Advocate, for the petitioner.
Mr. Shashi Shirshoo, CGSC, for respondent No. 1.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents No. 2 and 3.
Mr. Yash Wardhan Chauhan, Advocate, for respondents No. 4 to 6.
Notice. Mr. Shashi Shirshoo, Central Government Standing Counsel, Mr. Narender Singh Thakur, Dy. Advocate General and Mr. Yash Wardhan Chauhan, Advocate, appear and waive service of notice on behalf of the respective respondents. Issue notice to respondent No.7, through court process, returnable for 25.3.2020,on taking steps within two days.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 3747/2019 .
18.12.2019 Present: Ms. Madhurika Sekhon, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent No. 1 to 3.
Mr. Shashi Shirshoo, CGSC, for respondents No. 4.
Admit. Pleadings be completed within six weeks. List for hearing on 8.4.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 3748/2019 .
18.12.2019 Present: Mr. Jai Ram Sharma, Advocate, vice counsel for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents.
On the request of learned vice counsel for the petitioner, list on 26.12.2019. r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 3393/2015 .
18.12.2019 Present: None for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.
Mr. Praveen Chandel, Advocate, vice counsel for respondents No. 4 to 7.
r to None has put in appearance on behalf of the petitioner. It appears that he is not interested to pursue the instant list. Accordingly, the writ petition is dismissed in default and for want of prosecution, so also the pending application(s), if any.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 3311/2016 .
18.12.2019 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.
Mr. Shashi Shirshoo, CGSC, for respondent No. 1.
Mr. Rajiv Jiwan, Senior Advocate with Mr. Ajit Sharma, Advocate, for respondent No.2.
Mr. Ashwani Negi, Advocate, vice counsel for respondent No.3.
on 20.12.2019.
r to On the request of learned counsel for respondent No.2, list (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 1523/2017 .
18.12.2019 Present: Mr. Ramakant Sharma, Advocate, for the petitioner.
Mr. Shashi Shirshoo, CGSC, for the respondents.
On 7.7.2017, this Court passed the following order:
Notice. Mr. Vikas Rathore, learned counsel waives service of notice on behalf of the respondents. Reply within two weeks. Rejoinder within one week thereafter. List on 28th July, 2017.
In the meanwhile, we direct the respondents-authorities to process the petitioner's case for grant of benefits under the scheme, in accordance with law.
Even though, reply on behalf of the respondents stands filed, however it is conspicuously silent with regard to the compliance of the aforesaid order. Therefore, let respondents file supplementary affidavit within three weeks, failing which a responsible officer of the respondents-authorities shall remain present before this Court on the next date of hearing.
List on 8.1.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 2246/2017 .
18.12.2019 Present: Mr. Ajay Thakur, vice counsel for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents-State.
Admit. Rejoinder be filed within two weeks. List thereafter for hearing.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 199/2018 .
18.12.2019 Present: Mr. R. L. Verma, Advocate, for the petitioner.
Mr. Tara Singh Chauhan, Advocate, for the respondents.
Admit. Pleadings be completed within six weeks. List thereafter for hearing.
(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 570/2018 .
18.12.2019 Present: Ms. Manju Dhatwalia, Advocate, vice counsel for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents-State.
Ms. Kiran Dhiman, Advocate, vice counsel for respondent No.2.
Mr. Vinay Kuthiala, Senior Advocate with Mr. Devi Singh, Advocate, for respondent No.4.
On the request of learned vice counsel for the petitioner, list on 26.12.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 749/2018 .
18.12.2019 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents No. 1 and 3.
The respondents-State to examine whether the case of the petitioner is covered r as per order passed in CWP No. 1887/2917 (Annexure P-6).
List on 20.12.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 943/2018 .
18.12.2019 Present: None for the petitioner.
Mr. Shushant Vir Singh Thakur, Advocate, for the respondents.
Reply is stated to have been filed. However, the same is not on record. Learned counsel to follow up with the registry.
Admit. Rejoinder, if any, be filed within four weeks.
List for hearing on 11.3.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 1705/2018 .
18.12.2019 Present: Mr. B. S. Chauhan, Senior Advocate with Mr. Munish Dhatwalia, Advocate, for the petitioners.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent No. 1.
Ms. Chandrika, Advocate, vice counsel for respondent No.2.
Ms. Megha Kapur Gautam, Advocate, for respondents No. 3 and 4.
Admit. Pleadings be completed within six weeks. List on 11.3.2020 for hearing.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 1750/2018 .
18.12.2019 Present: Mr. Ajay Thakur, Advocate, vice counsel for the petitioner.
Mr. D. K. Khanna, Advocate, for the respondent.
Mr. Ajay Thakur, Advocate, prays for and is granted two weeks' time to file rejoinder.
List on 1.1.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 2945/2018 .
18.12.2019 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner.
Mr. Shashi Shirshoo, CGSC, for respondents No. 1, 2 and 5 to 8.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent No. 4.
Admit.
thereafter for hearing. to Pleadings be completed within six weeks. List (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 2956/2018 .
18.12.2019 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General with Mr. Vinod Thakur, Addl. A.G. Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs, for respondents No. 1 to 3.
Mr. Rajesh Kashyap, Advocate, for respondent No.4.
On the request of respondents-State, list on 19.12.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 4/2019 along with CWP No. 1444/2017 .
CWP No. 4/201918.12.2019 Present: Mr. Vinay Kuthiala, Senior Advocate with Mr. Devi Singh, Advocate, for the petitioners.
Mr. Ajay Vaidya, Senior Additional Advocate General with Mr. Vinod Thakur, Addl. A.G. Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs, for respondent No.1.
Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.2.
Mr. Mukul Sood, Advocate, for respondents No. 3 to 33 (except respondent No.23 Dolma Devi).
CWP No. 1444/2017Mr. Vinay Kuthiala, Senior Advocate with Mr. Devi Singh, Advocate, for the petitioners.
Mr. Ajay Vaidya, Senior Additional Advocate General with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs, for respondents No.1 and 2.
Mr. Shashi Shirshoo, Central Government Standing Counsel for respondent No.3.
Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.4.
Mr. Mukul Sood, Advocate, for respondents No. 5 to 9 and 11 to 24.
On the joint request of learned counsel for the parties, list on 3.1.2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWPOA No. 1582/2019 .
12.12.2019 Present: Mr. P. M. Negi, Advocate, for the petitioner.
Mr. D. K. Khanna, Advocate, for the respondent.
This is second round of litigation at the instance of the petitioner. Even in the earlier petition being CWP No. 368/2019, a coordinate bench of this Court vide order dated 26.2.2019 passed the following order:-
"The petitioner appeared in the State Eligibility Test Examination-2017 held for recruitment to the posts of Assistant Professor(s) in University and Colleges within the State of Himachal Pradesh. It appears that the petitioner could not qualify the test. He alleges that Question No.8 of History (Paper-
II) was correctly answered by him, but the answer key was wrongly prepared due to which he has not been awarded marks for the said correct answer and should the Commission rectify the error he would qualify the test.
2. Mr. D.K. Khanna, learned counsel for the Public Service Commission, on the other hand, submits that the answer key was displayed on the Website and objections were invited and also the same thereafter were placed before the Expert Committee and wherever the mistake was committed, the same was rectified. He agrees that if the petitioner so desires, report of the Expert Committee, relating to above stated Question No.8, shall be shown to him. The petitioner may approach the Commission on any working day at 11.00 am within one week and let the Expert Committee's decision regarding Question No.8 of History (Paper-II) be shown to him. In view of the above, present petition stands disposed, so also pending application(s), if any."
Even though the expert has now given his opinion saying that the correct answer to question No.8 is (D), but no reasons in support thereof ::: Downloaded on - 20/07/2023 21:18:48 :::CIS have been given. This assumes importance because while claiming right .
answer to question No.8 to be (B), the petitioner has relied upon texts of three authors, namely, D.C. Sircar, Upinder Singh and K. C. Shrivastava, however, it appears that text books of these authors have not been taken note of by the expert or if taken note of, the same have not been dealt with in the opinion so furnished to the petitioner under the Right to Information Act.
Therefore, expert is again directed to supply correct answer key specifically dealing with texts relied upon by the petitioner within a period of four weeks from today.
List on 9.1.2020.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 12.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CMP No. 7984/2019 in CWP No. 2524/2017 with CWPOA Nos. 11 and 12/2019 .
12.12.2019 Present: Mr Dilip Sharma, Senior Advocate with Ms. Shikha Rajta, Advocate, for the petitioner(s).
Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur and Ms. Divya Sood, Dy. AGs for the respondents- State.
Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for the respondents-applicants.
Mr. Tara Singh Chauhan, Advocate, for respondents- HPSEBL.
Mr. Prashant Sharma, Advocate, for respondents No.25 and 26.
Mr. Karan Parmar, Advocate, for the applicants- respondents.
Mr. Tara Singh Chauhan, Advocate, has placed on record copy of the minutes on item 9.10, which is made part of the record.
List for hearing on 18.12.2019. The registry to reflect name of Mr. Karan Parmar, Advocate, in the cause list henceforth.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 12.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 2904/2016 .
12.12.2019 Present: Mr. Rajnish Maniktala, Senior Advocate with Mr. Naresh Verma, Advocate, for the petitioners.
Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur and Ms. Divya Sood, Dy. AGs for respondents No. 1 to 3.
Learned counsel for the petitioners prays for and is granted six weeks' time to place on record additional documents. List on 5.3.2020. r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 12.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 1103/2017 .
12.12.2019 Present: Mr. R. K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for the petitioner.
Mr. Sunil Kumar, Advocate, vice counsel for respondents No. 1 to 3.
Despite repeated opportunities, the petitioner has not filed the rejoinder. As a matter of sheer indulgence and last opportunity, two weeks' time is granted to file rejoinder. List on 26.12.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 12.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 2034/2019 .
12.12.2019 Present: Ms. Kiran Dhiman, Advocate, for the petitioner.
Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondents No. 1 to 3.
Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur and Ms. Divya Sood, Dy. AGs for the respondents No. 4 and 5.
Respondent No.5 has produced records of the case, wherein again Soldier number is not mentioned and descriptive number has been mentioned. When confronted with, learned counsel for the petitioner prays for and is granted two weeks' time to obtain instructions in light of the record produced.
List on 26.12.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 12.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 858/2019 .
12.12.2019 Present: Mr. Rishi Tandon, Advocate, vice counsel for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur and Ms. Divya Sood, Dy. AGs for the respondents-
State.
On the request of learned vice counsel for the petitioner, list on 26.3.2020.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 12.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 1119/2019 .
4.12.2019 Present: Mr. Nitin Thakur, Advocate, for the petitoiner.
Mr. Rajesh Sharma, ASGI, for respondents No. 1, 2, 6 and 7.
Mr. Vinod Thkaur, Addl. A.G. with Mr. Bhupinder Thakur, Mr. Narender Singh Thakur, Dy. A.Gs.a nd Mr. Ram Lal Thakur, Asstt. A.G. for rrespondents No. 3 to 5 CMP No. 14197/2019 Heard. Taking into consideration peculiar facts and circumstances of the case, the petitioner is permitted to appear in examination of 5th semester subject to the outcome of the writ petition. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 4.12.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 3267/2019 .
29.11.2019 Present: Mr. B. S. Chauhan, Senior Advocate with Mr. Munish Datwalia, Advocate, for the petitioner.
Mr. Shashi Shirshoo, CGSC, for respondent No.1.
Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs for respondents No. 2 and 3.
Even though respondents No. 2 and 3 have filed their reply on 19.11.2019, but while doing so, they have been totally oblivious of the order that was passed by this Court on 16.11.2019, which reads thus:-
"The only question involved in the present writ petition is whether issued raised herein is covered by a Division Bench judgment of this Court in batch of petitions, lead case whereof is CWP No. 4550 of 2010, titled Ravi Kumar vs. State of H.P. and another, decided on 16.12.2010 and in LPA No. 36 of 2010, titled Sita Ram vs. State of H.P. and others, decided on 15.07.2010. Therefore, list for admission/hearing on 21st November, 2019. In the meanwhile, it shall be open to the respondents to file reply/response."
Let supplementary affidavit be filed on behalf of the said respondents before the next date of hearing.
List on 12.12.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 1607/2019 .
29.11.2019 Present: Mr. I. N. Mehta, Advocate, for the petitioner.
Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs for the respondents.
Learned counsel for the petitioner prays for and is granted two weeks' time to file response to the status report.
List on 19.12.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 1760/2019 .
29.11.2019 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs for respondents No. 1 and 2.
Learned counsel for the petitioner prays for and is granted three weeks' time to file rejoinder.
r to List on 28.12.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 1828/2019 a/w CWP No. 2033/2019 .
29.11.2019 Present: Ms. Abhilasha Kaundal, Advocate, for the petitioner in
CWP No. 1828/2019.
Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs for respondents-State.
Mr. Sanjeev Kumar, vice counsel for respondent-HRTC.
Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder.
List on 27.12.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 1960/2019 .
29.11.2019 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.
Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs for respondents No. 1 and 2.
Mr. Narender Singh Thakur, learned Deputy Advocate General, prays for and is granted two weeks' time to take instructions.
List on 13.12.2019.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 29.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 2548/2019 .
29.11.2019 Present: Mr. A. K. Gupta, Advocate, for the petitioners.
Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs for respondents No. 1 to 3.
Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondent No.4.
Reply on behalf of respondents No. 1 to 3, if not already filed, be filed within two weeks.
List for consideration on 13.12.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWPOA No. 60/2019 .
21.11.2019 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, the respondent.
On the joint request of learned counsel for the parties, list on 5.12.2019.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 1571/2018 .
21.11.2019 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner.
Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondents No. 1 to 5.
Steps for service of respondents No. 6 and 7 not taken. As prayed for, the same be positively taken within two weeks, failing which petition against the aforesaid respondents shall stand dismissed without further reference to the court.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWPOA No. 85/2019 .
21.11.2019 Present: Mr. Dilip Sharma, Senior Advocate with Ms. Shikha Rajta, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent No. 1.
Mr. D. K. Khanna, Advocate, for respondent No.2.
r to Mr. Neel Kamal Sharma, Advocate, for respondent No.3.
On the joint request of learned counsel for the parties, list on 5.12.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 933/2017 .
21.11.2019 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Ajay Thakur, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents/State.
Mr. Ajay Thakur, Advocate, prays for and is granted four weeks' time to file fresh power of attorney.
List on 26.12.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 2106/2017 .
21.11.2019 Present: Mr. Virender Thakur, Advocate, for the petitioners.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents/State.
Ms. Sunil Mohan Goel, Advocate, for respondent No.4.
r to List along with CWP No. 2274/2018 on 28.11.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 1145/2018 .
21.11.2019 Present: Mr. Mahesh Verma, Advocate, vice counsel for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent-State.
Admit.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 1155/2018 .
21.11.2019 Present: Mr. Sunil Chaudhary, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents-State.
Pleadings be completed within six weeks. List thereafter.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 2139/2018 .
21.11.2019 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.
Mr. Shashi Shirshoo, Central Government Standing Counsel, for the respondents.
On the request of learned counsel for the petitioners, list on 22.11.2019.
(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 2735/2018 .
21.11.2019 Present: Mr. D. N. Sharma, Advocate, for the petitioners.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent-State.
Mr. Naresh K. Gupta, Advocate, for respondent No.4.
On the oral request of learned counsel for the petitioners, Shimla Jal Prabandhan Nigam Limited, U.S. Club, Shimla, through its MD-cum-CEO is impleaded as respondent No. 5.
Issue notice to the newly added respondent. Mr. Naresh K. Gupta, Advocate, appears and waives service of notice on behalf of respondent No.5.
As jointly prayed for by the learned counsel for the respondents, four weeks' time is granted to file reply.
List on 19.12.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 2918/2018 .
21.11.2019 Present: Ms. Kusum Chaudhary, Advocate, vice counsel for the petitioners.
Mr. Ramesh Sharma, Advocate, for respondent No.1.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent No. 5.
Admit. List for final hearing in the month of March, 2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 2930/2018 .
21.11.2019 Present: Mr. Rakesh Thakur, Advocate, vice counsel for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents-State.
Mr. V. B. Verma, Advocate, for respondent No.3.
on 28.11.2019.
r to On the request of learned vice counsel for the petitioner, list (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP Nos. 2939/2018 & 3071/2018 .
21.11.2019 Present: Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for the petitioners.
Mr. Navlesh Verma, Advocate, for the respondents.
After arguing for some time, learned counsel for the petitioners prays for an adjournment. Prayer allowed, as not opposed.
List on 28.11.2019.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 3311/2016 .
16.11.2019 Present: Ms. Kusum, Advocate, vice counsel for the petitioner.
Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondents No.1 and 2.
Mr. Atul Jhingan, Advocate, for respondent No.3.
Learned counsel for the petitioner to obtain instructions.
List on 21.11.2019.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 3280/2019 .
16.11.2019 Present: Mr. Maan Singh, Advocate, for the petitioner.
Mr. Angrez Kapoor, Advocate, for respondent No.1.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent No. 2.
In compliance to the order passed by this Court on 5.11.2019, learned counsel for respondent No.1 has placed on record instructions dated 15.11.2019, wherein it has been mentioned that the allegations of the petitioner that respondent No.3 was ineligible are not correct. The aforesaid communication is taken on record and a copy thereof be supplied to the learned counsel for the petitioner today itself.
Let respondents file their reply within four weeks.
Rejoinder within next four weeks.
List for final hearing in the month of March 2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS LPA No. 474/2012 along with LPA Nos. 457, 463, 472, 473, 475, 476 and .
479/201216.11.2019 Present: Ms. Chavi, Advocate, for the appellant(s).
Mr. K. D. Sood, Senior Advocate with Mr. Sukrit Sood, Advocate, for the respondent(s).
Learned counsel for the appellant(s) prays for and is granted two weeks' time to file fresh power of attorney.
List on 6.12.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS LPA No. 506/2012 .
16.11.2019 Present: Mr. R. L. Sood, Senior Advocate with Mr. Sanjeev Kumar, Advocate, for the appellants.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents No. 1 and 3.
Appellant No.1 is stated to have died. As prayed for, let consequential steps on his death be taken within four weeks.
List on 20.12.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 2711/2017 .
16.11.2019 Present: Mr. A. K. Vashishta, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G.for respondents-State.
Heard in part. For continuity, list on 21.11.2019.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS DSR No. 1/2018 along with Cr.A. .
No. 387/2018 DSR No. 1/20188.11.2019 Present: Mr. Ankush Dass Sood, Senior Advocate with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the appellant.
Mr. Prince Chauhan, Advocate, for the respondents.
Cr. A. No. 387/2018Mr. Prince Chauhan, Advocate, for the appellants.
Mr. Ankush Dass Sood, Senior Advocate with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the respondent.
Mr. Prince Chauhan, Advocate, prays for an adjournment on the ground that Mr. R.S. Cheema, learned Senior Advocate, who was to conduct the case, is not available today. Prayer allowed, as not opposed.
As prayed for, list in the month of March, 2020.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 8.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Review Petition No. 117/2019 .
8.11.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the petitioners.
None for the respondents.
The instant petition has been listed under caption "Speaking to the Minutes" because inadvertently name of one of us (Justice Anoop Chitkara) is not reflected in the order dated 22.10.2019. Accordingly, the order, dated 22.10.2019, is corrected to this extent.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 8.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Cr. A. No. 293/2018 .
8.11.2019 Present: Mr. Tek Chand, Advocate, vice counsel for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the respondents.
Mr. Arun Sehgal, Advocate, for the applicant in Cr.MP(M) No. 1683/2019.
Cr.MP(M) No. 1683/2019Heard. The application seeking compromise r of the matter and acquittal of the appellants/convicts is clearly misconceived because they have been convicted and sentenced under Sections 354-B, 376-D, 506 and 201 IPC in case FIR No. 9/2016, dated 30.1.2016. Furthermore, it is not the case of the convicts that any one of them has solemnized marriage with the prosecutrix, rather their case is that the prosecutrix has in the interregnum solemnized marriage with some third person and settled in her matrimonial house. This is not a ground to compound the case as it would be contrary to the law.
Accordingly, the application is dismissed being misconceived.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 8.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Cr. A. No. 321/2019 .
8.11.2019 Present: None for the appellants.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the respondent.
Cr. MP No. 1996/2019The application for early hearing is clearly misconceived as this Court has already ordered hearing of the appeal to be expedited vide order dated 16.9.2019. Consequently, the same is dismissed.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 8.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Cr.MP(M) No. 2029/2019 .
8.11.2019 Present: Mr. V.D.Khidtta, Advocate, for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the respondent.
Cr.MP(M) No. 2029/2019Notice. Ms. Svaneel Jaswal, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondent.
Heard. For the reasons stated in the application, coupled with the fact that the applicant is undergoing life imprisonment, the same is allowed and delay of 23 days in filing of the main appeal is condoned. The appeal be registered.
Cr. A. No. /2019 Admit. Call for the records.
Hearing be expedited.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 8.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS LPA No. 116/2013 .
8.11.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the appellants.
Mr. Tek Chand Sharma, Advocate, for the respondent.
When the case was taken up for hearing, it was noticed that by way of impugned judgment, as many as five writ petitions were finally disposed of, whereas the instant appeal seeks only to assail directions passed in Chaman Lal' case. There is nothing on record to indicate that the judgment in other petitions has been assailed by the State.
Learned Deputy Advocate General prays for and is granted two days' time to ascertain this fact.
List on 11.11.2019.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 8.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS LPA No. 88/2016 along with COPC No. 300/2017 .
LPA No. 88/20168.11.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the appellants.
Mr. Suneel Awasthi, Advocate, for respondents No. 1 to 8.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for respondents No. 9 and 10.
COPC No. 300/2017Mr. Suneel Awasthi, Advocate, for the petitioners.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the respondents-State.
List before appropriate bench of which one of us (Justice Tarlok Singh Chauhan) is not a member.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 8.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS LPA No. 161/2016 .
8.11.2019 Present: Mr. V.D.Khidtta, Advocate, for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the respondents.
On the request of learned counsel for the appellant, list on 15.11.2019.
(Tarlok Singh Chauhan)
r Judge
(Anoop Chitkara)
Judge
8.11.2019
(pankaj)
::: Downloaded on - 20/07/2023 21:18:48 :::CIS
LPA No. 9/2008
.
8.11.2019 Present: Mr. Vijay, Advocate, for the appellants.
Mr. Nitin Thakur, Advocate, vice counsel for the respondent.
Mr. Vijay, Advocate, prays for and is granted three weeks' time to file fresh power of attorney on behalf of the appellants.
List on 29.11.2019.
(Tarlok Singh Chauhan)
r Judge
(Anoop Chitkara)
Judge
8.11.2019
(pankaj)
::: Downloaded on - 20/07/2023 21:18:48 :::CIS
Cr. A. No. 57/2018 & 138/2018 .
8.11.2019 Present: Mr. Vivek Sharma, Advocate, for the appellant in Cr.A. No. 57/2018.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the respondent.
One of the issues involved in these cases is pending adjudication before the Hon'ble Supreme Court in case titled as Hira Singh vs. Union of India. Therefore, hearing of these cases is adjourned to 20.12.2019.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 8.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 3052/2019 .
6.11.2019 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for respondents No. 1 to 3.
Mr. Lalit K. Sharma, Advocate, for respondent No.4.
At the joint request of learned counsel for the parties, list on 7.11.2019.
(Tarlok Singh Chauhan)
r Judge
(Anoop Chitkara)
Judge
6.11.2019
(pankaj)
::: Downloaded on - 20/07/2023 21:18:48 :::CIS
CWP No. 121/2019
.
6.11.2019 Present: Mr. Prashant Sharma, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for respondent No.1.
Mr. Ajay Sharma, Senior Advocate with Mr. Ajay Thakur, Advocate, for respondents No.2 to 4.
Mr. Vivek Negi, Advocate, vice counsel for respondent No.5.
On the request of Learned counsel for the petitioner, list on 13.11.2019.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 6.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Cr.A. No. 191/2019 .
6.11.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the appellant.
None for the respondent.
Admit. List along with Cr.A. No. 62/2019.
r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 6.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Cr. App. No. 486/2003 .
6.11.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the appellant.
Ms. Leena Guleria, Advocate, vice counsel for the respondent.
On the request of Ms. Leena Guleria, Advocate, list on 13.11.2019.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 6.11.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 534/2018 .
25.10.2019 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Piar Chand and Ms. Abhilasha Kaundal, Advocates, for the petitioner.
Mr. Bhupender Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. A.Gs. for respondents No. 1 and 2.
Mr. J. L. Bhardwaj, Advocate, for respondent No.3.
CMP No. 11444/2019Since the petitioner proposed to assail the order that was passed during the pendency of the writ petition, the amendment as proposed is allowed. The application stands disposed of.
CWP No. 534/2018The amended petition, as undertaken, be filed during the course of the day. Reply to the amended petition be filed within three weeks and rejoinder within two weeks thereafter.
List on 13.12.2019.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 25.10.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Cr. A. No. 132/2019 .
24.10.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Ms. Svaneel Jaswal, and Mr. Narender Singh Thakur, Dy. A.Gs. for the appellant.
Mr. Manohar Lal Sharma, Advocate, for the respondent.
Cr.MP(M) No. 1479/2019Mr. Hira Singh, surety of the accused, is permitted to meet with the alleged accused Prem Bahadur Rawat, who is stated to be lodged in the judicial lock up, at any time during one week to satisfy himself regarding identity of the person for whom he stood surety.
List on 7.11.2019.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.10.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Cr.A. No. 381/2016 .
24.10.2019 Present: Ms. Kiran Lata Sharma, Advocate for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent-State.
Mr. Vijay Singh Thakur, Advocate, for respondent No.2.
At the joint request of learned counsel for the parties, list on 14.11.2019.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.10.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Cr. A. No. 53/2017 .
24.10.2019 Present: None for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent.
One of the issues involved in this case is pending adjudication before the Hon'ble Supreme Court in case titled as Hira Singh vs. Union of India. Therefore, hearing of this case is adjourned to 19.12.2019.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.10.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Cr. A. No. 165/2017 .
24.10.2019 Present: None for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent.
List on 14.11.2019.
r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.10.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Cr. A. No. 132/2018 & Cr. A. No. 587/2017 .
24.10.2019 Present: Mr. Vinod Kumar Gupta, Advocate, for the appellants.
Mr. Vinod Thakur, Addl. A.G. with Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent.
At the joint request of learned counsel for the parties, list on 14.11.2019.
r (Tarlok Singh Chauhan)
Judge
(Anoop Chitkara)
Judge
24.10.2019
(pankaj)
::: Downloaded on - 20/07/2023 21:18:48 :::CIS
Cr. A. No. 337/2018
.
24.10.2019 Present: Mr. Ramesh Sharma, Advocate, for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent.
At the joint request of learned counsel for the parties, list on 14.11.2019.
(Tarlok Singh Chauhan)
r Judge
(Anoop Chitkara)
Judge
24.10.2019
(pankaj)
::: Downloaded on - 20/07/2023 21:18:48 :::CIS
Cr. A. No. 385/2018
.
24.10.2019 Present: None for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent.
List on 21.11.2019.
r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.10.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS LPA No. 369/2012 .
24.10.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Ms. Svaneel Jaswal, and Mr. Narender Singh Thakur, Dy. A.Gs. for the appellants.
Mr. A.K. Gupta, Advocate, for the respondent.
At the request of learned Deputy Advocate General, list on 14.11.2019.
(Tarlok Singh Chauhan)
r Judge
(Anoop Chitkara)
Judge
24.10.2019
(pankaj)
::: Downloaded on - 20/07/2023 21:18:48 :::CIS
RSA No. 659/2008 along with RSA No. 664/2008 .
24.10.2019 Present: Mr. Anirudh Sharma, Advocate, vice counsel for the appellant(s).
Mr. B. C. Verma, Advocate, for the respondent(s).
On the request of Mr. Anirudh Sharma, Advocate, list on 12.12.2019.
(Tarlok Singh Chauhan)
r Judge
24.10.2019
(pankaj)
::: Downloaded on - 20/07/2023 21:18:48 :::CIS
Cr. A. No. 370/2017
.
24.10.2019 Present: Mr. N. S. Chandel, Senior Advocate with Mr. Vinod
Gupta, Advocate, for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent-State.
At the joint request of learned counsel for the parties, list on 7.11.2019.
r (Tarlok Singh Chauhan)
Judge
(Anoop Chitkara)
Judge
24.10.2019
(pankaj)
::: Downloaded on - 20/07/2023 21:18:48 :::CIS
Cr. A. No. 370/2017
.
17.10.2019 Present: Mr. N. S. Chandel, Senior Advocate with Mr. Vinod
Gupta, Advocate, for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent-State.
At the joint request of learned counsel for the parties, list on 7.11.2019.
r (Tarlok Singh Chauhan)
Judge
(Anoop Chitkara)
Judge
17.10.2019
(pankaj)
::: Downloaded on - 20/07/2023 21:18:48 :::CIS
Cr. A. No. 46/2019
.
17.10.2019 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun
Negi, Advocate, for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent-State.
At the joint request of learned counsel for the parties, list on 7.11.2019.
r (Tarlok Singh Chauhan)
Judge
(Anoop Chitkara)
Judge
17.10.2019
(pankaj)
::: Downloaded on - 20/07/2023 21:18:48 :::CIS
Cr. A. No. 175/2019
.
17.10.2019 Present: Mr. Deepak Kaushal, Advocate, for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent-State.
One of the issues involved in this case is pending adjudication before the Hon'ble Supreme Court in case titled as Hira Singh vs. Union of India. Therefore, hearing of this case is adjourned to 28.11.2019.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 17.10.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS LPA No. 262/2012 .
17.10.2019 Present: Mr. Sanjeev Kutiala, Senior Advocate with Ms. Sonia Saini,Advocate, for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondents-State.
Mr. J. L. Bhardwaj, Advocate, for respondent No.3.
CMP No. 739/2013Reply and rejoinder are stated to be filed by the respective parties. However the same are not on record. The registry to place the same on record, if found in order. The learned counsel for the parties to assist the registry.
List for consideration on 31.11.2019.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 17.10.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 1728/2019 .
17.10.2019 Present: Mr. Ajay Thakur, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondents-State.
Mr. Sanjeev Kumar, Advocate, for respondent No.5.
Learned Additional Advocate General, on instructions, states that though reply is ready, yet because of some technical flaw, the same cannot be filed today. He undertakes to file the reply within three days. His statement is taken on record.
List on 24.10.2019.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 17.10.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No.95/2019 .
17.10.2019 Present: Mr. Janesh Mahajan, Advocate, for the petitioner.
Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondents No. 1 and 2.
Mr. Kush Sharma, Advocate, vice counsel for respondents No. 3 to 7.
CWP No. 95/2019Mr. Kush Sharma, on instructions, states that his clients do not intend to file separate reply and they would be adopting reply filed on behalf of respondents No.1 and 2. His statement is taken on record. Respondents No. 3 to 7 are permitted to adopt the reply of respondents No. 1 and 2. Mr. Janesh Mahajan, Advocate, states that he also does not intend to file any rejoinder.
CMP No. 7490/2019As prayed for, reply be filed within two weeks.
CMP No. 7491/2019Issue notice to the proposed respondent, Ritesh Kukreti, through court process, returnable for 14.11.2019, on furnishing his complete address, failing which the application shall be deemed to be dismissed without further reference to the Court.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge ::: Downloaded on - 20/07/2023 21:18:48 :::CIS 17.10.2019 (pankaj) .
::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 2654/2019.
30.9.2019 Present: M/s Tarun Narang, Akash Mohan and Amit Dahiya, Advocates, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. J. K. Verma, Ms. Rita Goswami and Mr. Ashwani Sharma, Addl. A.Gs. for respondents No. 1 and 2.
CMP No. 10379/2019Allowed and disposed of.
CWP No. 2654/2019 & CMP No. 10380/2019 List along with CWP No. 2246/2019 on the date already fixed.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.9.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 2656/2019 .
30.9.2019 Present: Ms. Ranjana Parmar, Senior Advocate with Mr. Karan Parmar, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. J. K. Verma, Ms. Rita Goswami and Mr. Ashwani Sharma, Addl. A.Gs. for respondents No.1 and 2 Mr. Ajay Thakur, Advocate, vice Mr. Aman Deep Sharma, Advocate, for respondents No. 3 and 4.
CMP No. 10388/2019Allowed and disposed of.
CWP No. 2656/2019 & CMP No. 10390/2019 Notice. Ms. Rita Goswami, Addl. A.G. and Mr. Ajay Thakur, Advocate, appear and waive service of notice on behalf of the respective respondents. As jointly prayed for, list on 3.10.2019. In the interim, we direct the respondents not to take coercive action against the petitioner subject to deposit of Rs.5,00,000/- by him within a week from today.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.9.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 2657/2019 .
30.9.2019 Present: M/s Tarun Narang, Akash Mohan and Amit Dahiya, Advocates, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. J. K. Verma, Ms. Rita Goswami and Mr. Ashwani Sharma, Addl. A.Gs. for respondent No.1.
Mr. Neel Kamal Sharma, Advocate, for respondent No.2.
Mr. K. D. Sood, Senior Advocate with Mr. Sukrit Sood, Advocate, for respondent No.3.
CMP No. 10392/2019Allowed and disposed of.
CWP No. 2657/2019 & CMP No. 10393/2019 Notice. Ms. Rita Goswami, Addl. A.G., Mr. Neel Kamal Sharma and Mr. Sukrit Sood, Advocates, appear and waive service of notice on behalf of the respective respondents.
Respondent No.3 to obtain instructions before the next date of hearing.
List on 3.10.2019.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.9.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 2658/2019 .
30.9.2019 Present: Mr. Lalit Kumar Sehgal, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. J. K. Verma, Ms. Rita Goswami and Mr. Ashwani Sharma, Addl. A.Gs. for the respondent-State.
CMP No. 10395/2019Allowed and disposed of.
CWP No. 2658/2019 & CMP No. 10396/2019 Notice. Ms. Rita Goswami, Addl. A.G. appears and waives service of notice on behalf of respondents No. 1 to 4. She prays for and is granted four weeks' time to file reply.
Issue separate notice to respondent No.5, through court process, returnable for 4.11.2019, on taking steps within two days.
CMP No. 10397/2019The application is disposed of, with a direction to the applicant to file translated copies of vernacular documents before the next date of hearing.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.9.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Cr. A. No. 293/2018 .
27.9.2019 Present: Mr. Tek Chand, Advocate, vice counsel for the appellants.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.
Mr. Subhash Chand, Advocate, vice counsel for the applicants in Cr.MP No. 1683/2019.
25.10.2019.
r to At the joint request of learned counsel for the parties, list on (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 27.9.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Cr. A. No. 435/2018 .
27.9.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the appellant.
Cr.MP(M) No. 1681/2019As prayed for, two weeks' time is granted to file reply.
List on 18.10.2019.
r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 27.9.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Cr. A. No. 269/2019 .
27.9.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the appellant.
Learned Additional Advocate General prays for and is granted time to go through the letter, dated 9.7.2019.
List on 4.10.2019.
r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 27.9.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 2604/2019 .
27.9.2019 Present: Mr. Vijay Chaudhary, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents No. 1 and 4.
Mr. Tara Singh Chauhan, Advocate, for respondents No. 2 and 3.
Mr. Avinash Jaryal, Advocate, for respondent No.5.
CMP No. 10203/2019Allowed and disposed of.
CWP No. 2604/2019Issue notice. Mr. Bhupinder Thakur, Dy. A.G., Mr. Tara Singh Chauhan and Mr. Avinash Jaryal appear and waive service of notice on behalf of the respective respondents. They pray for and are granted four weeks' time to file reply. List on 25.10.2019.
CMP No. 10205/2019Notice in the aforesaid terms. Heard. The respondents No. 2 and 3 are directed to deposit a sum of Rs. 5 lac towards interim medical expenses of the petitioner within four weeks.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 27.9.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Cr. A. No. 598/2017 .
27.9.2019 Present: Mr. Ashwani K. Negi, Advocate, for the appellant.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.
Arguments heard. Judgment reserved.
r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 27.9.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 8657/2010 .
27.9.2019 Present: Petitioner in person.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. A.Gs. for the respondents No. 1, 2 & 4 to 7.
Learned Additional Advocate General prays for and is granted four weeks' time to obtain instructions in light of previous order. r List on 25.10.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 27.9.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 534/2018 .
13.9.2019 Present: Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents No. 1 and 2.
Mr. J. L. Bhardwaj, Advocate, for respondent No.3.
On 12.7.2019, this Court passed the following order:
"When the case was taken up today for hearing, the learned Additional Advocate General placed before us two communications. The first is letter dated 08.07.2019 from the Principal Secretary (Finance) to the Government of Himachal Pradesh to the Additional Chief Secretary (Home) to the Government of Himachal Pradesh, wherein, the Finance Department has clearly stated that it has no objection if the issue involved in the instant lis is deliberated upon jointly by all the Departments i.e. Home, Finance and the High Court.
The other communication is dated 09.07.2019 addressed by the Additional Chief Secretary (Home) to the Government of Himachal Pradesh to the Additional Chief Secretary (Finance) to the Government of Himachal Pradesh and the Registrar General of this High Court, stating therein that a meeting has been scheduled for 24.07.2019 to deliberate jointly all the issues raised in this petition.
Now that the matter is to be deliberated upon jointly by the three Departments i.e. Home, Finance and the High Court, we deem it proper to adjourn the case by two months. List on 13.09.2019."
We are informed by learned counsel for respondent No.3 that the claim of the petitioner has been rejected by the Committee in its meeting held on 24.7.2019. He has placed a copy of the decision before us, which is made part of the case file.
::: Downloaded on - 20/07/2023 21:18:48 :::CIS.
Learned counsel for the petitioner prays for time to go through the aforesaid decision so as to decide whether the present writ petition is required to be amened or fresh writ petition is required to be filed assailing the aforesaid decision.
As prayed for, list on 27.9.2019.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 13.9.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CMP(M) No. 1006/2017 in Review Petition No. 55/2017 .
6.9.2019 Present: Ms. Sarswati, Advocate, for the petitioners.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents-State.
Ms. Sarswati, Advocate, prays for and is granted four and 5 to 12.
r to weeks' time to file power of attorney on behalf of petitioners No. 3 List on 18.10.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.9.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Review Petition No. 95/2016 6.9.2019 Present: Mr. K. D. Sood, Senior Advocate with Mr. Mukul Sood, Advocate, for the petitioner.
.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents-State.
Learned Additional Advocate General states that the inquiry initiated against the erring official is likely to be completed within three months. His statement is taken on record.
List on 6.12.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.9.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 1228/2019 6.9.2019 Present: Mr. K. D. Sood, Senior Advocate with Mr. Mukul Sood, Advocate, for the petitioner.
.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents.
Learned Additional Advocate General prays for and is granted six weeks' time to file sur-rejoinder.
List on 18.10.2019.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 6.9.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS CWP No. 8657/2010 23.8.2019 Present: Petitioner in person.
.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. A.Gs. for the respondents No. 1, 2 & 4 to 7.
Mr. Naresh Kaul, Advocate, for respondent No.3.
Learned Additional Advocate General prays for some time to obtain instructions as to whether henceforth the State would be representing respondent No.4 as allegations in the petition are primarily against the said respondent. Prayer allowed.
List for consideration on 27.9.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.8.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:48 :::CIS Cr. A. No. 391/2018 26.6.2019 Present: Mr. Vikas Rathore and Mr. Vinod Thakur Addl.
A.Gs. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram .
Lal Thakur, Asstt. A.G. for the appellant.
List along with Cr. A. No. 62/2019 on the date already fixed.
(Tarlok Singh Chauhan)
Judge
26.6.2019
(pankaj)
r to (Anoop Chitkara)
Judge
::: Downloaded on - 20/07/2023 21:18:48 :::CIS
CWP No. 1375/2019
25.6.2019 Present: Mr. Nitish Kaith, Advocate, for the petitioner.
.
Mr. Vikas Rathore and Mr. Vinod Thakur Addl.
A.Gs. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent No.1.
CMP No. 5663/2019Allowed and disposed of.
CWP No. 1375/2019Notice. Mr. Ram Lal Thakur, learned Assistant Advocate General, appears and waives service of notice on behalf of respondent No.1. Issue notice to respondents No. 2 to 4, through court process, returnable for 20.8.2019, on taking steps within two days.
CMP No. 5664/2019Heard. The application is disposed of with a direction that the appointment of respondent No.4 shall be subject to the final outcome of the writ petition.
CMP No. 5665/2019The application is disposed of with a direction to the petitioner to file legible copies of Annexures within a period of six weeks.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 25.6.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1925/2018 25.6.2019 Present: Mr. Tenzin Tashi Negi, Advocate, vice counsel for the petitioner.
.
Mr. Vikas Rathore and Mr. Vinod Thakur Addl. A.Gs. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents.
Admitted. Pleadings be completed within four weeks.
List before the learned Single Judge having roster on 16.7.2019 for final hearing.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 25.6.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 2896/2018 25.6.2019 Present: Mr. Ramakant Sharma, Senior Advocate with Ms. Devyani Sharma, Advocate, for the petitioner.
.
Mr. Vikas Rathore and Mr. Vinod Thakur Addl. A.Gs. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents No.1 to 3 and 5.
Mr. J. L. Bhardwaj, Advocate, for respondent No.6.
Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for respondents No. 7, 13, 14, 18, 22 to 38, 40, 42 to 51, 53 to 61, 63 to 67, 70, 72 to 79, 82, 84 to 97, 99 to 106, 109, 110, 113 to 116, 118 to 120, 122 to 124, 126 and 129 to 140.
Admitted. Pleadings be completed within four weeks.
List before the learned Single Judge having roster on 30.7.2019 for final hearing.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 25.6.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr. A. No. 128/2019 25.6.2019 Present: Mr. Vikas Rathore and Mr. Vinod Thakur Addl.
A.Gs. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram .
Lal Thakur, Asstt. A.G. for the appellant.
Mr. G. R. Palsra, Advocate, for the respondent.
Admitted. Call for the records. Hearing be expedited.
(Tarlok Singh Chauhan)
Judge
(Anoop Chitkara)
r Judge
25.6.2019
(pankaj)
::: Downloaded on - 20/07/2023 21:18:49 :::CIS
Cr. A. No. 150/2011
25.6.2019 Present: Mr. Vikas Rathore and Mr. Vinod Thakur Addl.
A.Gs. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram
.
Lal Thakur, Asstt. A.G. for the appellant.
Mr. V. S. Rathore, Advocate, for respondents No. 1 and 2.
Mr. V. S. Rathore, Advocate, prays for an adjournment.
Even though, no ground is made out for granting the same, however, in the interest of justice, the matter is adjourned to 9.7.2019 with a clear understanding that no adjournment under any circumstances shall be granted on the said date.
(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 25.6.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS LPA No. 532/2012 18.6.2019 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.
A.Gs. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, .
Dy. A.Gs. for the appellant.
Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for the respondent.
Heard in part. For continuity, list on 25.6.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge 18.6.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No.6883/2014 11.6.2019 Present: Ms. Shalini Thakur, Advocate, for the petitioner.
.
Mr. K. D. Sood, Senior Advocate with Sanjeev Sood, Advocate, for respondent No.1.
Mr. Bimal Gupta, Senior Advocate with Mr. Vineet Vashisht, Advocate, for respondent No.2.
On the joint request of learned counsel for the parties, list on 9.7.2019.
(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 11.6.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 2672/2016 11.6.2019 Present: Mr. Ajay Sipahiya, Advocate, for the petitioners.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.
A.Gs. with Ms. Svaneel Jaswal, Dy. A.G. for the respondent-State.
The respondent-State to obtain instructions in terms of order dated 27.3.2019.
List on 12.6.2019.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 11.6.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 205/2019 11.6.2019 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.
A.Gs. with Ms. Svaneel Jaswal, Dy. A.G. for the petitioners.
.
None for the respondent.
As prayed for, list on 12.6.2019.
(Tarlok Singh Chauhan) Judge 11.6.2019 (pankaj) r to (Chander Bhusan Barowalia) Judge ::: Downloaded on - 20/07/2023 21:18:49 :::CIS LPA No. 80/2017 11.6.2019 Present: Mr. Rajnish K. Lal, Advocate, vice counsel for the appellant.
.
Mr. Chander Shekhar Sharma, Advocate, for the respondent.
Mr. Chander Shekhar Sharma, Advocate, states that he is under instructions to appear on behalf of the respondent and he would be filing power of attorney on his behalf during the course of the day.
As prayed for, list on 18.6.2019.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 11.6.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No.1340/2018 11.6.2019 Present: Mr. Shriyek Sharda, Advocate, for the petitioners.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.
A.Gs. with Ms. Svaneel Jaswal, Dy. A.G. for the respondent-State.
It is represented by learned counsel for respondent No.2 that the instant writ petition seeking revaluation/rechecking of the answer-
sheets of the petitioner of Sessions 2014-15 and 2016-17 has been rendered infructuous as the petitioner has subsequently re-appeared in 2nd year examination (2017-18) and qualified the same. The petitioner to obtain instructions in this regard.
List on 24.5.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 11.6.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr. Appeal No.343/2011 22.5.2019 Present: Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Kunal Thakur, Dy.A.G. and Mr. Sunny Dhatwalia, Asstt. A.G. for the .
appellant.
Learned Assistant Advocate General states that status report is being filed during the course of the day.
As prayed for, list on 12.6.2019.
r to (Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge 22.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Ex. Petition No. 28/2016 22.5.2019 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Rakesh Chaudhary, Advocate, for the petitioner.
.
Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Kunal Thakur, Dy.A.G. and Mr. Sunny Dhatwalia, Asstt. A.G. for respondent No.1.
None for respondents No. 2 and 3.
Evidently, issue regarding assignment of seniority to the petitioner from 1989 does not appear to have been redressed by respondents No. 2 and 3. Therefore, let respondent No.3 remain present in person before this Court on the next date of hearing.
List on 12.6.2019.
A copy of this order be sent directly to respondent No.3 during the course of the day.
(Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge 22.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Ex. Petition No. 74/2017 22.5.2019 Present: Mr. Rajnish Maniktala, Senior Advocate with Mr. Naresh K. Verma, Advocate, for the petitioner.
.
Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Kunal Thakur, Dy.A.G. and Mr. Sunny Dhatwalia, Asstt. A.G. for the respondents.
At the joint request of learned counsel for the parties, list for consideration on 19.6.2019.
r to (Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge 22.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Ex. Petitions No. 147 and 157/2016 with CWP No. 3145/2016 Ex. Petition No. 147/2016 .
22.5.2019 Present: Mr. Rajnish Maniktala, Senior Advocate with Mr. Naresh K. Verma, Advocate, for the petitioners.
Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Kunal Thakur, Dy.A.G. and Mr. Sunny Dhatwalia, Asstt. A.G. for the respondents-State.
Ms. Abhilasha Kaundal, Advocate, for respondents No. 4, 8, 10, 11, 21 and 22.
Mr. C.N. Singh, Advocate, for respondents No. 6, 7, 13, 18 and 20.
Ex. Petition No. 157/2016Mr. Rajnish Maniktala, Senior Advocate with Mr. Naresh K. Verma, Advocate, for the petitioners.
Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Kunal Thakur, Dy.A.G. and Mr. Sunny Dhatwalia, Asstt. A.G. for the respondents-State.
Ms. Abhilasha Kaundal, Advocate, for respondents No. 3, 5 to 9, 12, 14 to 16, 19 to 23, 25 to 28, 30 to 34, 36, 38 to 42, 44, 46, 47, 49 and 51 to 55.
CWP No. 3145/2016Mr. C.N. Singh, Advocate, for the petitioners.
Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Kunal Thakur, Dy.A.G. and Mr. Sunny Dhatwalia, Asstt. A.G. for the respondents-State.
Mr. Rajnish Maniktala, Senior Advocate with Mr. Naresh K. Verma, Advocate, for respondents No. 4 and 5.
In terms of previous order, in Ex. Petition No. 146/2016 dasti notices for service of respondents No. 17, 19, 24 and 25 were delivered at their last known addresses, whereas, dasti service on respondents No. 12, 16 and 26 could not be effected. Similarly, in Ex.
Petition No. 157/2016, dasti notices for service of respondents No. 4 and 11were delivered at their last known addresses, whereas, dasti service on respondents No. 18, 24, 37, 43, 45 and 48 could not be effected.
::: Downloaded on - 20/07/2023 21:18:49 :::CISTherefore, let fresh dasti notice for service of aforesaid unserved .
respondents be issued returnable for 19.6.2019, on taking steps within two days.
(Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge 22.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS LPA No. 20/2019 22.5.2019 Present: Mr. Sameer Thakur, Advocate, for the appellant.
.
Mr. Lokinder Paul Thakur, Senior Penal Counsel for the respondents.
Learned counsel for the respondents prays for and is granted three weeks' time to take instructions in terms of previous order.
List on 12.6.2019.
r to (Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge 22.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Ex. Petition No. 17/2019 22.5.2019 Present: Mr. C. N. Singh, Advocate, for the petitioner.
.
Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Kunal Thakur, Dy.A.G. and Mr. Sunny Dhatwalia, Asstt. A.G. for the respondents.
Learned Assistant Advocate General prays for and is granted time to seek instructions as to whether the judgment passed by the learned Single Judge as assailed in LPA No. 3824/2019 has been stayed or not.
List on 29.6.2019.
(Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge 22.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1605/2017 10.5.2019 Present: Mr. Tara Singh Chauhan, Advocate, for the petitioners.
.
Mr. G. R. Palsra, Advocate, for the respondent.
Learned counsel for the petitioner, after arguing for some time, sought an adjournment in order to obtain instructions in light of the order passed by the learned H.P. Administrative Tribunal on 29.12.2016, wherein it has been clearly observed that though Tara Chand was junior to the petitioner, yet he had earlier been promoted on 25.8.2004 and on the basis of parity, the learned Tribunal directed the petitioner to consider the respondent for promotion from the date of his junior was promoted with all consequential benefits.
List on 24.5.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No.1340/2018 10.5.2019 Present: Mr. Shriyek Sharda, Advocate, for the petitioners.
.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy.A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.
Ms. Aruna Chauhan, Advocate, for respondent No.2.
It is represented by learned counsel for respondent No.2 that the instant writ petition seeking revaluation/rechecking of the answer-
sheets of the petitioner of Sessions 2014-15 and 2016-17 has been rendered infructuous as the petitioner has subsequently re-appeared in 2nd year examination (2017-18) and qualified the same. The petitioner to obtain instructions in this regard.
List on 24.5.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1475/2018 10.5.2019 Present: Ms. Shalini Thakur, Advocate, as legal aid counsel for the petitioner.
.
Mr. Akhilesh Kumar and Ms. Shashi Kiran, Advocate,s for respondent No.1.
Mr. Akhilesh Kumar, Advocate, has put in appearance on behalf of respondent No.1 and states that reply shall be filed during the course of the day. His statement is taken on record.
To come up for final arguments on 24.5.2019. Rejoinder, if any, in the meanwhile.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1320/2016 10.5.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy.A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for .
the petitioners.
Mr. Karan Singh Parmar, Advocate, for the respondent.
Mr. Karan Singh Parmar, Advocate, prays for and is granted two weeks' further time to comply with order dated 31.8.2016. Failure to do the needful shall entail adverse inference.
List on 24.5.2019.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 10.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No.2615/2017 10.5.2019 Present: Mr. G. D. Verma, Senior Advocate with Mr. B. C. Verma, Advocate, for the petitioner.
.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy.A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.
At the joint request of learned counsel for the parties, list before appropriate bench for final hearing on 21.6.2019.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No.743/2018 3.5.2019 Present: Mr. G. D. Verma, Senior Advocate with Mr. B. C. Verma, Advocate, for the petitioner.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.
As prayed for, list on 24.5.2019.
(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWPIL No. 249/2017 3.5.2019 Present: Mr. Ramakant Sharma, Senior Advocate, Amicus Curiae with Mr. Basant Thakur, Advocate.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.
Mr. J. K. Verma, learned Additional Advocate General, prays for and is granted one week's time to place on record minutes of meeting held between the Chief Secretaries of Haryana and Himachal Pradesh.
List on 26.9.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 780/2018 3.5.2019 Present: Ms. Sunita Sharma, Senior Advocate with Ms. Sarswati, Advocate, for the petitioner.
.
Mr. Shashi Shirshoo, CGSC, for respondent No.1.
Mr. Rahul Mahajan, Advocate, for respondent No.2.
Admitted. Hearing be expedited.
(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 881/2018 3.5.2019 Present: Mr. Mandeep Chandel, Advocate, for the petitioner.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.
A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.
Admitted.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge 3.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 995/2018 3.5.2019 Present: Mr. Jyotirmay Bhatt, Advocate, vice counsel for the petitioner.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.
Mr. Naresh Gupta, Advocate, for respondent No.3.
As prayed for, rejoinder be filed within three weeks.
Learned counsel for respondent No.3 prays for and is granted permission to adopt the reply filed by respondents No. 1 and 2.
Registry to reflect the name of Mr. Naresh Gupta, Advocate, for respondent No.3 in the cause list henceforth.
List on 24.5.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1128/2018 3.5.2019 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.
A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, .
Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the petitioners.
Mr. Nimish Gupta, Advocate, vice counsel for the respondent.
As prayed for, reply be filed within three weeks.
List on 24.5.2019.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1146/2018 3.5.2019 Present: Mr. I.N. Mehta, Advocate, for the petitioner.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.
A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.
Admitted. List before the learned Single Judge having roster on 24.5.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge 3.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1278/2018 3.5.2019 Present: Mr. Ajay Kumar Dhiman, Advocate, for the petitioner.
.
Mr. Ajay Kumar, Senior Advocate with Mr. Dheeraj K. Vashisht, Advocate, for respondents No. 1 and 2.
Admitted. Reply within four weeks. Rejoinder, if any, within two weeks thereafter.
List before learned Single Judge having roster on 21.6.2019.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1293/2018 3.5.2019 Present: Mr. S. D. Gill, Advocate, for the petitioner.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.
A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.
Father of respondent No.5 is present in person. He prays for and is granted three weeks' time to engage counsel on behalf of respondent No.5. As prayed for, respondents-State is also granted three weeks' time to file reply.
List on 24.5.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1484/2018 3.5.2019 Present: Ms. Abhilasha Kaundal, Advocate, for the petitioner.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.
A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.
Mr. Shashi Shirshoo, CGSC, for respondent No.2.
Mr. K. D. Sood, Senior Advocate with Mr. Shubham Sood, Advocate, for respondents No. 3 to 6.
Admitted. Taking into consideration the fact that the status quo has been granted, list before the learned Single Judge having roster on 14.6.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1485/2018 3.5.2019 Present: Mr. Naresh Gupta, Advocate, for the petitioner.
.
Ms. Vandana Kiran, Advocate, vice counsel for the respondent.
At the request of learned vice counsel for the petitioner, list on 24.5.2019.
(Tarlok Singh Chauhan) Judge 3.5.2019 (pankaj) r to (Chander Bhusan Barowalia) Judge ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 2055/2018 3.5.2019 Present: Mr. Vineet Vashisht, Advocate, for the petitioner.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.
A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.
Admitted.
(Tarlok Singh Chauhan) Judge 3.5.2019 (pankaj) r to (Chander Bhusan Barowalia) Judge ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 2360/2018 3.5.2019 Present: Mr. B. M. Chauhan, Senior Advocate with Mr. Raman Jamalta, Advocate, for the petitioners.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.
As prayed for, rejoinder be filed within two weeks.
List on 24.5.2019.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 4821/2015 3.5.2019 Present: Mr. Dilip K. Sharma, Advocate, for the petitioners.
.
Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondent No.1.
At the request of learned counsel for the petitioners, list on 24.5.2019.
(Tarlok Singh Chauhan) Judge 3.5.2019 (pankaj) r to (Chander Bhusan Barowalia) Judge ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1959/2017 3.5.2019 Present: Mr. Arun K. Sharma, Advocate, for the petitioner.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.
A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.
Registry to reflect the name of Mr. Sushant Veer Singh Thakur, Advocate, for respondent No.3 in the cause list henceforth.
List on 24.5.2019.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 2066/21017 3.5.2019 Present: Mr. C. N. Singh, Advocate, for the petitioner.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.
A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.
Mr. C. N. Singh, Advocate, prays for and is granted two weeks' time to obtain instructions.
List on 24.5.2019.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 2496/2018 3.4.2019 Present: Mr. B. C. Negi, Senior Advocate with Mr. Basant Thakur, Advocate, for the petitioners.
.
Mr. N.K. Sood, Senior Advocate with Mr. Aman Sood, Advocate, for respondent No.1.
Mr. K. S. Banyal, Senior Advocate with Mr. Inder Rana, Advocate, for respondents No. 2 and 3.
Mr. Shrawan Dogra, Senior Advocate with Ms. Megha Kapur Gautam, Advocate, for respondent No.8.
The arguments on behalf of the respondents stand concluded. To come up for rebuttal arguments of the petitioners, as also production of record of WP (C) No. 1005/2016 by respondent No.2, on 4.4.2019.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 3.4.2019 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS COPC No. 113/2018 22.9.2018 Present: Court on its own motion.
.
The respondent has been produced in the custody of HHC Partap Singh and Constable Desh Raj, Police Station Karsog, District Mandi, H.P. He is directed to be released on bail subject to his furnishing personal bonds in the sum of Rs.30,000/- with one surety of the like amount to the satisfaction of the Additional Registrar (Judicial). In addition thereto, he is directed to deposit a sum of Rs.30,000/- in the registry of this Court during the course of the day. In the event of the aforesaid amount being deposited in the registry of this Court, the same shall be remitted to the account of the H.P. State Legal Services Authority.
List on 24.9.2018 when the respondent shall appear in person before this Court.
(Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge September 22, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1299/2016 19.9.2018 Present: Mr. Ramakant Sharma, Senior Advocate with Mr. Basant Thakur, Advocate for the petitioner.
.
Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Mr. Vinod Thakur, Mr. Sudhir Bhatnagar, Addl. A.G.s for the respondent-State.
Ms. Jyotsna Rewal Dua, Senior Advocate with Mr. Tejinder Singh, Advocate, for the respondent-NHAI. Mr. Balram Sharma, Senor Penal Counsel for the respondent-Union of India.
Mr. Ajay Kumar Sood, Senior Advocate with Mr. Vasu Sood, Advocate, for respondent No.4. Mr. Vikrant Thakur, Advocate, for HPSEB. Mr. Vinod Thakur, Advocate, for H.P. Forest Corporation.
Mr. G.D. Verma, Senior Advocate with Mr. B.C. Verma, Advocate, for the applicant in CMP No. 2938/2018. Ms. Srishti Chauhan, Advocate, for the applicant in CMP No. 6459/2018.
Mr. K.B. Khajuria, Advocate, for Deputy Commissioner, Solan.
Mr. Digvijay Singh, Advocate, for Smt. Rekha Rani, Shri Deepak, Smt. Neelam Bala, Smt. Santosh Rani and Smt. Vijay Rani.
This Court on 11.7.2018 passed the following order:-
"Let Chairman and the entire Board of Directors of the respondent-Company M/s G.F. Infra-Project Ltd. Remain present in Court on the next date of hearing as we find that the undertaking furnished to this Court for not completing the work at least from Parwanoo to Dharampur stands violated not once but twice. Let Mr. Neel Kamal Sood, Advocate, file the affidavit(s) in the registry.
Mr. Sanjeev Bushan, learned Senior Counsel, representing Mr. Deepak, Smt. Neelam Bala, Smt. Santosh Rani, Smt. Rekha and Smt. Vijay Rani, who are also present in the Court, states that the money so received by these persons shall positively be returned. Let an affidavit by way of undertaking be positively filed within one week.
Mr. Bhushan, further states that in any event some of the amount shall directly be remitted through RTGS in the next two days.
Learned Advocate General States that particulars of bank accounts shall be supplied by tomorrow."::: Downloaded on - 20/07/2023 21:18:49 :::CIS
.
Pursuant to the aforesaid order, except Smt. Rekha, Mr. Deepak, Smt. Neelam Bala, Smt. Santosh Rani and Smt. Vijay Rani filed their respective affidavits, which are available at pages 1340- 1347 of the paper-book.
Admittedly, the amount received by these persons have not been deposited by them in this Court despite there being not only the order passed by this Court, but also the undertakings so furnished by them. Therefore, prima facie, they have deliberately and wilfully violated the order passed by this Court.
Accordingly, they are directed to appear in person before this Court on the next date of hearing to show cause as to why they should not be prosecuted and punished under the Contempt of Courts Act.
The NHAI is directed to deposit the amount towards remaining award(s) as stands communicated to its Project Director vide letter dated 11.9.2018 by CALA Solan.
The Union of India and HPSEB are also directed to file fresh compliance affidavits within one week.
List on 26.9.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 19, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 8480/2014 19.9.2018 Present: Ms. Jyotsna Rewal Dua, Senior Advocate as Amicus Curiae with Mr. Tejinder Singh, Advocate.
.
Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Mr. Vinod Thakur, Mr. Sudhir Bhatnagar, Addl. A.G.s for the respondent-State.
Mr. Aman Sood, Advocate, for respondent No.3.
Ms. Shrishti Chauhan, Advocate, vice counsel for HPRIDC.
It is informed by Mr. J. K. Verma, learned Additional Advocate General that the decision in the meeting, as was scheduled to be held on 17.9.2018, in fact has been taken. He prays for and is granted one week's time to place the same on record.
List on 26.9.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 19, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS COPC No. 59/2017 a/w CWPIL No. 11/2012 COPC No. 59/2017 .
19.9.2018 Present: Court on its own motion.
Mr. Neeraj Gupta, Advocate, for the respondent.
CWPIL No. 11/2012Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Mr. Vinod Thakur, Mr. Sudhir Bhatnagar, Addl. A.G.s for the respondent-State.
Mr. Vishal Panwar, Advocate, for respondent No.8.
Mr. Neeraj Gupta, Advocate, for respondents No. 10 and 11.
List before another bench as earlier directed by this Court vide order dated 29.8.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 19, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWPIL No. 249/2017 19.9.2018 Present: Mr. Ramakant Sharma, Senior Advocate, Amicus Curiae with Mr. Basant Thakur, Advocate.
.
Ms. Jyotsna Rewal Dua, Senior Advocate with Mr. Tejinder Singh, Advocate, for the respondent-NHAI.
Mr. Balram Sharma, Senor Penal Counsel for the respondent-Union of India.
Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Mr. Vinod Thakur, Mr. Sudhir Bhatnagar, Addl. A.G.s for the respondent-State.
Mr. Vinod Thakur, Advocate, for H.P. Forest Corporation. rMr. J. K. Verma, learned Additional Advocate General, prays for and is granted one week's time to place on record minutes of meeting held between the Chief Secretaries of Haryana and Himachal Pradesh.
List on 26.9.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 19, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Arb. A. No. 11/2016 6.9.2018 Present: Mr. R.L. Sood, Senior Advocate with Mr. Arjun Lall, Advocate, for the appellants.
.
Mr. P.S. Narasimha, Senior Advocate with Mr. Vinod Thakur , Addl. A.G., Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. and Mr. Prabhat Kumar, Advocate, for respondents-State.
This matter was heard in part on 19.7.2018. However, regular bench is not available today. Therefore, list on 27.9.2018 before the bench, which has heard the matter on 19.7.2018.
The Registry is directed not to list any other matters under the caption "Final Hearing" on the said date, except actual date matters.
(Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge September 6, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr. Appeal No. 51/2016 6.9.2018 Present: Mr. Vinod Thakur , Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the appellant-State.
.
Mr. Peeyush Verma, Advocate, for the respondent.
Mr. Peeyush Verma, Advocate, has put in appearance on behalf of the respondent.
List for final hearing as per its own turn.
r to (Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge September 6, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Ex. Petition No. 106/2016 6.9.2018 Present: Mr. Shashi Shirshoo, Central Government Standing Counsel for the petitioners.
.
Mr. Vinod Thakur , Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 4.
Mr. Sunil Mohan Goel, Advocate, for respondent No.5.
Report of the Deputy Commissioner, Kinnaur at Reckong Peo is stated to have been filed in the registry. However, the same is not on record. Be placed on record even if it is under objection.
List on 7.9.2018.
(Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge September 6, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CMP No. 6692/2018 in Ex.P. No.24/2018 6.9.2018 Present: Mr. Rajnish K. Lal, Advocate, vice counsel for the .
petitioner/applicant.
Mr. Vinod Thakur , Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 3 /non-applicants.
List on 7.9.2018, as prayed for.
(Tarlok Singh Chauhan)
Judge
r (Vivek Singh Thakur)
Judge
September 6, 2018
(pankaj)
::: Downloaded on - 20/07/2023 21:18:49 :::CIS
CMP No. 6693/2018 in Ex.P.
No.30/2018
6.9.2018 Present: Mr. Rajnish K. Lal, Advocate, vice counsel for the
.
petitioners/applicants.
Mr. Vinod Thakur , Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 3 /non-applicants.
List on 7.9.2018, as prayed for.
(Tarlok Singh Chauhan)
Judge
r (Vivek Singh Thakur)
Judge
September 6, 2018
(pankaj)
::: Downloaded on - 20/07/2023 21:18:49 :::CIS
CWP No. 164/2018
6.9.2018 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
.
Mr. Vinod Thakur , Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 4.
Ms. Abhilasha Kaundal, Advocate, for respondent No.5.
Mr. Sunil Mohan Goel, Advocate, for respondent No.6.
The Registrar, Co-operative Societies, is directed to produce the complete record of this case on the next date of hearing.
List on 7.9.2018.
(Tarlok Singh Chauhan)
r Judge
(Vivek Singh Thakur)
Judge
September 6, 2018
(pankaj)
::: Downloaded on - 20/07/2023 21:18:49 :::CIS
Cr. Appeal No. 148/2011
31.8.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.
.
for the appellant.
Proclamation notice has been received back after affixation.
Let consequential steps be taken by the appellant-State within four weeks.
List on 28.9.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge August 31, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr. Appeal No.798/2008 31.8.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.
.
for the appellant.
Even though as per report of the registry, status report regarding non-bailable warrants is stated to be awaited, however, learned Deputy Advocate General reiterates that such report already stands filed in the registry on 21.8.2018. The District and Sessions Judge (Leave/Training Reserve) is directed to look into the matter.
List on 6.9.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge August 31, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1402/2018 31.8.2018 Present: Mr. K. D. Sood, Senior Advocate with Mr. Shubham Sood, Advocate, for the petitioner.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents No. 1 to 3.
None for respondent No.4.
As prayed for, list on 14.9.2018.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge August 31, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No.393/2018 31.8.2018 Present: Mr. K. D. Sood, Senior Advocate with Mr. Shubham Sood, Advocate, for the petitioner.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents No. 1 to 4.
Mr. Vijay Arora, Advocate, for respondent No.5.
Rejoinder on behalf of the petitioner to the reply filed by respondents No. 1 and 2 be filed within two weeks.
List on 14.9.2018.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge August 31, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr. Appeals No. 212, 213 & 394/2017 30.8.2018 Present: Ms. Richa Thakur, Advocate, Legal Aid Counsel for the appellant(s) in Criminal Appeals No. 212&213 of 2017.
.
Mr. Lalit K. Sehgal, Advocate, for the apellant in Criminal Appeal No. 394/2017.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent/State.
Arguments heard. Judgment reserved.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge August 30, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS COPC No. 33/2007 30.8.2018 Present: Mr.Vijay Singh Thakur, Advocate, for the petitioner.
.
None for respondents No. 1 and 2.
Mr. R.L.Sood, Senior Advocate with Mr. Sanjeev Kumar, Advocate, for respondents No. 3 and 4.
Mr. Sanjeev Kumar, Advocate, states that reply to CMP No.6457/2018 and an application under Section 151 CPC for initiating action against the official of the petitioner-Federation have been filed in the registry. However, these are not on record. The registry to trace and place the same on record, if in order.
He further states that no rejoinder is intended to be filed to CMP No. 2808/2018. His statement is taken on record. Right to file rejoinder is closed.
Mr. Vijay Singh Thakur, Advocate, prays for and is granted four weeks' time to file reply to the aforesaid application under Section 151 C.P.C.
List on 27.9.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge August 30, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr. Appeal No. 205/2008 a/w Cr.
Appeal No.306/2014 Cr. Appeal No. 205/2008.
30.8.2018 Present: Mr. Anoop Chitkara, Advocate, for the appellant.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.
for the respondent.
Cr. Appeal No. 306/2014Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the appellant.
Mr. Lakshay Thakur, Advocate, as Legal Aid Counsel, for the respondent.
On the joint request of learned counsel for the parties, list on 27.9.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge August 30, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr. A. No. 352/2012 9.8.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.
.
For the appellant.
Mr. Rajesh Mandhotra, Advocate, for the respondents.
Arguments heard. Judgment reserved.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge August 9, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr. A. No. 409/2012 9.8.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.
.
For the appellant.
Mr. Arjun K. Lal, Advocate, for the respondent.
Arguments heard. Judgment reserved.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge August 9, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr. A. No. 537/2012 9.8.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.
.
For the appellant.
Mr. Lakshay Thakur, Advocate, for the respondent.
On the request of learned Deputy Advocate General, list on 23.8.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge August 9, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No.5153/2012 9.8.2018 Present: Mr. Ajay Sharma, Advocate, for the petitioner.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 4.
Mr. Sunil Mohan Goel, Advocate, for respondent No.6.
Mr. Tek Chand, Advocate, vice counsel for respondents No.7 and 8.
On the request of learned Deputy Advocate General, list on 30.8.2018. r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge August 9, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No.166/2018 6.7.2018 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
.
Mr. Vinod Thakur, Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 3.
None for respondent No.5.
Heard in part. For continuity, list on 12.7.2018.
The interim order passed by this Court on 12.1.2018 in CMP No.868/2018 is extended till next date of hearing.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge July 6, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1457/2018 28.6.2018 Present: Mr. Tara Singh Chauhan, Advocate, for the petitioner.
.
Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl.
A.G., Mr. Adarsh Sharma, Addl. A.G. and Mr. J.S. Guleria, Dy.A.G. for the respondent No.1.
Mr. R.K. Bawa, Senior Advocate with Mr. Somender Chandel, Advocate, for respondent No. 2.
CMP No. 5914/2018Allowed and disposed of.
CWP No. 1457/2018 & CMP No. 5915/2018 Issue notice. Mr. J.S. Guleria, Deputy Advocate General, appears and waives service of notice on behalf of respondent No.1, whereas, Mr. Somender Chandel, Advocate, appears and waives service of notice on behalf of respondent No. 2.
As prayed for by learned counsel for respondent No.2, list before appropriate bench on 3.7.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 28, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1458/2018 28.6.2018 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
.
Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl.
A.G., Mr. Adarsh Sharma, Addl. A.G. and Mr. J.S. Guleria, Dy.A.G. for the respondents.
CMP No. 5920/2018Allowed and disposed of.
CWP No. 1458/2018 & CMP No. 5921/2018 Issue notice. Mr. J.S. Guleria, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted one week's time to file reply.
In the meanwhile, the respondents are directed to restore water connection of the petitioner forthwith and report compliance before the next date of hearing.
List before the appropriate bench on 4.7.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 28, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1459/2018 28.6.2018 Present: Ms. Anjana Khan, Advocate, for the petitioner.
.
Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl.
A.G., Mr. Adarsh Sharma, Addl. A.G. and Mr. J.S. Guleria, Dy.A.G. for the respondent No.1.
Mr. R.K. Bawa, Senior Advocate with Mr. Somender Chandel, Advocate, for respondents No. 2 and 3.
CMP No. 5922/2018Allowed and disposed of.
CWP No. 1459/2018 & CMP No. 5923/2018 Issue notice. Mr. J.S. Guleria, Deputy Advocate General, appears and waives service of notice on behalf of respondent No.1, whereas, Mr. Somender Chandel, Advocate, appears and waives service of notice on behalf of respondents No. 2 and 3. They pray for and are granted four weeks' time to file reply.
List on 26.7.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 28, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1248/2018 28.6.2018 Present: Mr. K.D. Shreedhar, Senior Advocate with Mr. Sameer Thakur, Advocate, for the petitioner.
.
Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl. A.G., Mr. Adarsh Sharma, Addl. A.G. and Mr. J.S. Guleria, Dy.A.G. for the respondents-State.
Reply on behalf of respondents No. 1, 5 and 7 has been filed, whereas other respondents have not filed the reply.
Respondents No. 10 to 13 stand duly served. However, there is no appearance on their behalf. Hence, they are proceeded ex-parte.
Notice issued to respondent No.14 has been received back un-served for want of correct address. However, there is no need to serve respondent No.14 as it is only arrayed as proforma respondent.
List for admission on 12.7.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 28, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1464/2018 28.6.2018 Present: Mr. Mukul Sood, Advocate, for the petitioner.
.
Mr. Jagdish Thakur, Advocate, for respondents No. 1 and 2.
Mr. Shashi Shirshoo, Central Government Counsel, for respondent No.3.
CMP No. 5937/2018Allowed and disposed of.
CWP No. 1464/2018Issue notice. Mr. Jagdish Thakur and Mr. Shashi Shirshoo, Advocates, appear and waive service of notice on behalf of the respective respondents. List on 18.7.2018. In the meanwhile, reply be filed.
CMP No.5938/2018Notice in the aforesaid terms. In the meanwhile, status quo as of today be maintained by the parties. Further, the process of tendering, if any, initiated by the respondents shall not be finalized.
CMP No.5939/2018Heard. For the reasons set out in the application, the same is allowed. Typed and translated copies of the annexures, as mentioned in the prayer clause, be positively filed before the next date of hearing.
The application stands disposed of.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 28, 2018 ::: Downloaded on - 20/07/2023 21:18:49 :::CIS (pankaj) .
rto ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 413/2018 along with CWP Nos. 414, 415 and 416/2018 28.6.2018 Present: Mr. Shrawan Dogra, Senior Advocate with Ms. Nishi Goel, .
Advocate, for the petitioner.
Mr. Shashi Shirshoo, Central Government Counsel, for respondent No.1-Union of India.
Mr. K.D. Sood, Senior Advocate with Mr. Mukul Sood, Advocate, for respondents No. 2 to 4.
Pleadings are complete. List for final hearing on 26.7.2018.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 28, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWPIL No. 202/2017 28.6.2018 Present: Mr. Y.P. Sood, Advocate, as Amicus Curiae.
.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs., Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents No.1 to 8.
Mr. Ashwani Kumar , Advocate, vice counsel for the interveners-applicants in CMP No. 10846/2017 and CMP No. 5366/2018.
CMP No. 5366/2018Mr. Ashwani Kumar, Advocate, prays for and is granted two weeks' further time to file legible copies of the documents.
List on 12.7.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 28, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWPIL No. 108/2012 28.6.2018 Present: Mr. Sanjeev Suri, Advocate, as Amicus Curiae.
.
Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs., Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent-State.
Mr. Tara Singh Chauhan, Advocate, for respondent- Pollution Control Board.
Mr. Shashi Shirshoo, Central Government Counsel, for respondent No.8.
Mr. K.D. Sood, Senior Advocate with Mr. Mukul Sood, Advocate, for respondent No.10.
Mr. Pranay Pratap Singh, Advocate, for respondents No. 11 and 12.
It is represented by Mr. J.S. Guleria, learned Deputy Advocate General, that the affidavit in terms of order dated 6.4.2018 has been filed in the registry on 23.6.2018. However, the affidavit is not record. If in order, the same be placed on record.
List on 5.7.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 28, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr. Appeal No. 44/2016 21.6.2018 Present: Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl.
.
A.G., Mr. J.K. Verma, Mr. Sudhir Bhatnagar, Addl. A.G.s and Mr. J.S. Guleria, Dy.A.G. for the appellant.
The instant appeal was admitted on 29.12.2015 and the bailable warrants in the sum of Rs. 10,000/- with one surety of the like amount were issued against the respondent. Pursuant to such directions, the registry of this Court issued bailable warrants to the respondent through the Senior Superintendent of Police, Begusarai, Bihar on 21.1.2017/27.1.2017, which were made returnable on 12.4.2017. However, the said warrants were not returned. Reminder was sent on 2/3.6.2017 and even despite this reminder, the Senior Superintendent of Police, Begusarai, Bihar, did not care to send back the warrants constraining the registry to send yet another reminders on 23/24.1.2018 and 3.4.2018. It is shocking that the concerned Senior Superintendent of Police has not sent back the warrants till date.
Therefore, in the given circumstances, the Senior Superintendent of Police, Begusarai, Bihar, is directed to send back the bailable warrants well before the next date of hearing or else he shall personally appear before this Court on the next date of hearing.
List on 19.7.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr. Appeal No. 268/2016 21.6.2018 Present: Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl.
A.G., Mr. J.K. Verma, Mr. Sudhir Bhatnagar, Addl. A.G.s .
and Mr. J.S. Guleria, Dy.A.G. for the appellant.
Mr. Anoop Chitkara, Advocate, for the respondent.
As per the report of the registry, the respondent is already lodged in model central jail, Kanda. Therefore, until and unless, the respondent complies with the order passed by this Court on 18.7.2016, he shall not be released from the said jail even after completion of sentence.
List on 19.7.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Ex. Petition No. 24/2018 in CWP No. 251/1999 21.6.2018 Present: Mr. K. D. Sood, Senior Advocate with Mr. Shubham Sood, .
Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl. A.G., Mr. J.K. Verma, Mr. Sudhir Bhatnagar, Addl. A.G.s and Mr. J.S. Guleria, Dy.A.G. for the respondents.
CMP No. 5708/2018Heard. No ground for extension of time to deposit the amount in question is made out. Accordingly, the application is dismissed. Let the petitioner take steps for attachment and thereafter sale of the properties of the respondents.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Ex. Petition No. 30/2018 in CWP No. 590/1999 21.6.2018 Present: Mr. K. D. Sood, Senior Advocate with Mr. Shubham Sood, .
Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl. A.G., Mr. J.K. Verma, Mr. Sudhir Bhatnagar, Addl. A.G.s and Mr. J.S. Guleria, Dy.A.G. for respondents No. 1 to 3.
Mr. Vir Bahadur Verma, Central Government Counsel, for respondent No.4.
CMP No. 5706/2018Heard. No ground for extension of time to deposit the amount in question is made out. Accordingly, the application is dismissed. Let the petitioner take steps for attachment and thereafter sale of the properties of the respondents.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1359/2018 21.6.2018 Present: Mr. Kulwant Singh Katoch, Advocate, for the petitioner.
.
CMP No. 5629/2018Allowed and disposed of.
CWP No.1359/2018Even though, we have our doubts regarding maintainability of the writ petition, however, the petitioner seeks time to implead the necessary parties. List this petition after such application is filed.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1368/2018 21.6.2018 Present: Mr. Jyotirmay Bhatt, Advocate, for the petitioner.
.
Mr. Vir Bahadur Verma, Central Government Counsel for respondents No. 1 to 3.
CMP No. 5657/2018Allowed and disposed of.
CWP No.1368/2018Notice. Mr. Vir Bahadur Verma, Central Government Counsel, appears and waives service of notice on behalf of respondents No. 1 to 3. He prays for and is granted four weeks' time to file reply.
Issue notice to respondents No. 4 to 11 returnable on 19.7.2018, through ordinary process, on taking steps within two days.
CMP No.5659/2018Heard. The application is disposed of with a direction that the appointment on the post of Finance Officer, if any, made by the respondents No. 1 to 3 shall be subject to the outcome of the writ petition.
CMP No. 5658/2018For the reasons set out in the application, the same is allowed. Typed and translated version of the annexures be positively filed before the next date of hearing. Applications stands disposed of.
Copy dasti (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1369/2018 21.6.2018 Present: Mr. Mohit Thakur, Advocate, for the petitioner.
.
Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl.
A.G., Mr. J.K. Verma, Mr. Sudhir Bhatnagar, Addl. A.G.s and Mr. J.S. Guleria, Dy.A.G. for the respondents.
CMP No. 5660/2018Allowed and disposed of.
CWP No.1369/2018 & CMP No. 5661/2018 Issue notice. Mr. J.S. Guleria, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted four weeks' time to file reply.
List on 19.7.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1370/2018 21.6.2018 Present: Mr. Ajay Vaidya, Advocate, for the petitioner.
.
Mr. Vir Bahadur Verma, Central Government Counsel for respondents-Union of India.
Mr. Rajiv Jiwan, Advocate, for respondent No.3.
CMP No. 5662/2018Allowed and disposed of.
CWP No.1370/2018 & CMP No. 5663/2018 Notice. Mr. Vir Bahadur Verma, Central Government Counsel, appears and waives service of notice on behalf of respondents No.1, 2 and 4, whereas, Mr. Rajiv Jiwan, Advocate, appears and waives service of notice on behalf of respondent No.3.
Mr. Vir Bahadur Verma, Central Government Counsel, states that unsuccessfully an endeavour was made to get in touch with the officers concerned.
Mr.Ajay Vaidya, Advocate, points out the urgency and that being if the petitioner is not allowed to upload the Trans-1 return, the petitioner would not get credit of ITC.
Under these circumstances, we direct the respondents to provisionally allow the petitioner to upload the Trans-1 return by opening a window by whatever mode. We clarify that the return filed, if any, shall be subject to the outcome of the present petition.
Response by the respondents be positively filed within a period of two weeks. Rejoinder, if any, within two weeks thereafter.
List on 16.8.2018.
::: Downloaded on - 20/07/2023 21:18:49 :::CIS -2- CMP No. 5664/2018.
For the reasons set out in the application, the same is allowed. Typed and translated version of the annexures be positively filed before the next date of hearing. Applications stands disposed of.
Copy dasti (Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1371/2018 21.6.2018 Present: Mr. L. N. Sharma, Advocate, for the petitioner.
.
As prayed for, list on 22.6.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1381/2018 21.6.2018 Present: Mr. B.S. Chauhan, Senior Advocate with Mr. Munish Dhatwalia, Advocate, for the petitioner.
.
Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl. A.G., Mr. J.K. Verma, Mr. Sudhir Bhatnagar, Addl. A.G.s and Mr. J.S. Guleria, Dy.A.G. for respondent No. 1.
CMP No. 5678/2018Allowed and disposed of.
CWP No.1381/2018 & CMP No. 5677/2018 Issue notice. Mr. J.S. Guleria, learned Deputy Advocate General, appears and waives service of notice on behalf of respondent No.1. Issue notice to respondents No. 2 and 3 returnable on 16.8.2018, through ordinary process, on taking steps within two days.
Till further orders, the learned Civil Judge (Jr. Div.), Joginder Nagar, District Mandi, is directed to not to draw/pass final decree on the basis of the preliminary decree.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1385/2018 21.6.2018 Present: Mr. Lalit Kumar Sehgal, Advocate, for the petitioners.
.
Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl.
A.G., Mr. J.K. Verma, Mr. Sudhir Bhatnagar, Addl. A.G.s and Mr. J.S. Guleria, Dy.A.G. for respondents No. 1 to 4.
The respondents-State to obtain instructions. List on 22.6.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge June 21, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1386/2018 21.6.2018 Present: Mr. Deepak Kaushal, Advocate, for the petitioner.
.
Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl.
A.G., Mr. J.K. Verma, Mr. Sudhir Bhatnagar, Addl. A.G.s and Mr. J.S. Guleria, Dy.A.G. for the respondents.
CMP No.5688/2018Allowed and disposed of.
CWP No. 1386/2018 & CMP No. 5689/2018 Issue notice. Mr. J.S. Guleria, learned Deputy Advocate General appears and waives service of notice on behalf of the respondents.
The respondents to obtain instructions in light of the contents of the final notice (Annexure P-11).
List on 26.6.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No.1388/2018 21.6.2018 Present: Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for the petitioner.
.
CMP No. 5696/2018Allowed and disposed of.
CWP No. 1388/2018On the request of learned counsel for the petitioner, list on 25.6.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No.1389/2018 21.6.2018 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
.
Mr. Neel Kamal Sharma, Advocate, for respondent No.1.
Respondent No.1 to obtain instructions. List on 22.6.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No.1198/2018 19.6.2018 Present: Mr. Ramakant Sharma, Advocate, for the petitioners.
.
Mr. Ashok Sharma, A.G. with Mr. Sudhir Bhatnagar, Addl.
A.G. and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 and 2.
Mr. Surender Sharma, Advocate, for respondent No.3.
Mr. Arun Rana, Advocate, for respondents No. 4 and 5.
In compliance to the order passed by this Court on 15.6.2018, Managing Director of respondent No.4, Mr. Ajay Kumar, is present in person. He has placed before this Court the order dated 31.5.2018 passed by the Debts Recovery Appellate Tribunal, Delhi (in short, "the Tribunal") in appeal No. 549/2017, which reads thus:
"Today, counsel for the parties submit that they have arrived at some consensus pursuant to which the bank has agreed to de-seal the school premises taking into consideration the welfare of the students who are going to take exams starting in the first week of June, 2018. Counsel for the parties further submit that one of the terms of consensus is that the amount of Rs. 1 crore which the appellants have already deposited in the registry of this Tribunal towards the requirement of pre-deposit can be released in favour of the respondent bank immediately after getting the FDRs, if amounts already stand invested, prematurely encashed. I am informed that out of Rs. 1 crore deposited by the appellant, only Rs. 75 lacs stand invested in the Fixed Deposit and the bank draft of Rs. 25 lacs deposited by the appellants yesterday ha so far not been sent to the bank for preparation of FDR. As submitted jointly, the FDR of Rs. 75 lacs can be prematurely get encashed and the proceeds released in favour of the respondent bank. Counsel for appellants says that on 4.6.2018 fresh bank draft of Rs. 25 lacs shall be prepared and delivered to the bank directly. Once that is done, the bank draft lying in the registry shall be returned to the appellants.
Further understanding arrived at between the parties is that by 20.6.2018 the appellants shall make a further payment of ::: Downloaded on - 20/07/2023 21:18:49 :::CIS -2- Rs.30 lacs with the bank directly and another sum of Rs. 1.50 .
crores by 31.8.2018. The rest of the amount, as per the understanding, is to be cleared by 31.5.2019 without any condition. Counsel have produced a copy of the understanding arrived at between the parties, which is stated to have been signed by one Mr. Ajay Kumar, one of the trustees, one behalf of appellant No.1 Trust and the Branch Manager on behalf of the respondent bank, and the same is taken on record.
Re-notify on 4.6.2018."
It appears that even though the matter was listed by the Tribunal for 4.6.2018, however since the Chairperson was not available, the Tribunal did not proceed to hear the matter on that date and the same has now been adjourned to 2.7.2018.
However, in the meanwhile, respondent No.4 appears to have complied with the undertaking as given before the Tribunal as is evident from the certificate issued on 15.6.2018 by the Kangra Central Cooperative Bank Limited, Dharamshala, whereby he has already deposited a sum of Rs. 25,000,00/- on 2.6.2018 and Rs. 75,16,869/- on 4.6.2018, whereas he is now required to deposit another sum of Rs.
30,00,000/- on or before 20.6.2018. Therefore, list this case tomorrow (20.6.2018).
Personal presence of the Managing Director of respondent No.4 is dispensed with, till further orders.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 19, 2018 ::: Downloaded on - 20/07/2023 21:18:49 :::CIS (pankaj) .
rto ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No.164/2018 15.6.2018 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
.
Mr. Vinod Thakur, Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 4.
Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for respondent No.5.
Mr. Sunil Mohan Goel, Advocate, for respondent No.6.
Mr. Sunil Mohan Goel, Advocate, prays for an adjournment Prayer allowed, as not opposed.
List on 29.6.2018.
The interim order passed by this Court on 12.1.2018 in CMP No.856/2018 is extended till next date of hearing.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 15, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No.166/2018 15.6.2018 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
.
Mr. Vinod Thakur, Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 3.
None for respondent No.5.
Mr. Surinder Saklani, Advocate, prays for an adjournment on the ground that he is not able to contact his client. Even though the prayer is opposed, however, in the interest of justice the same is allowed.
List on 29.6.2018.
The interim order passed by this Court on 12.1.2018 in CMP No.868/2018 is extended till next date of hearing.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 15, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr. Appeal No.13/2011 15.6.2018 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the appellant-State.
.
Mr. Nimish Gupta, Advocate, as legal-aid counsel, for respondent No.1.
Mr. K.S. Banyal, Senior Advocate with Mr. Vijender Katoch, Advocate, for respondent No.2.
On the joint request of learned counsel for the parties, list on 29.6.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 15, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr. Appeal No.150/2011 15.6.2018 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the appellant.
.
Mr. Lakshay Thakur and Mr. V.S. Rahtour, Advocates, for respondents No. 1 and 2.
Mr. V.S. Rathour, Advocate, prays for an adjournment.
Prayer granted, as not opposed.
List for final hearing on 13.7.2018.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 15, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr. Appeal No.42/2012 15.6.2018 Present: Mr. Nimish Gupta, Advocate, vice counsel for the appellant.
.
Mr. Vinod Thakur, Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 and 2.
Mr. Nimish Gupta, Advocate, prays for an adjournment on the ground that the original counsel is out of station. Prayer granted, as not opposed.
List for final hearing on 29.6.2018.
r (Tarlok Singh Chauhan)
Judge
(Chander Bhusan Barowalia) Judge June 15, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1198/2018 14.6.2018 Present: Mr. Ramakant Sharma, Advocate, for the petitioners.
.
Mr. Vinod Thakur, Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Gupta, Dy.A.Gs. for respondents No. 1 and 2.
Mr. Surender Sharma, Advocate, for respondent No.3.
List on 15.6.2018 when the authorized representatives of respondents No.4 and 5 shall remain present in the Court in addition to the officers already ordered to remain present vide order dated 31.5.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 14, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWPIL No. 9/2015 16.5.2018 Present: Mr. J. L. Bhardwaj, Advocate as Amicus Curiae.
.
Mr.Ashok Sharma, Advocate General with Mr.J.K Verma, Addl. Advocate General, for the respondents-State.
Mr. Neeraj Gupta, Advocate, for respondents No. 12 to 24.
Mr. R.K Bawa, Senior Advocate with Mr. Ajay Sharma, Advocate, for respondents No. 25 to 37.
Mr. Diwan Singh Negi, Advocate, for the interveners.
Mr. J. K. Verma, learned Additional Advocate General, states that the compliance affidavit is ready with him and the same will be filed during the course of the day. His statement is taken on record.
List on 23.5.2018. In the meanwhile, the private respondents to comply with the previous order(s).
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 16, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWPIL No. 287/2017 16.5.2018 Present: Mr.Basant Thakur, Advocate vice counsel for Amicus Curiae.
.
Ms. Jyotsna Rewal Dua, Senior Advocate with Ms. Charu Bhatnagar, Advocate for NHAI with Mr. S.M. Swami, Project Director.
Mr.Rajesh Sharma, Assistant Solicitor General of India, for Union of India.
Mr.Ashok Sharma, Advocate General with Mr.J.K Verma, Addl. Advocate General, for the respondents-State with Mr. Anil Sharma, SDM-cum-CALA (Rural), Shimla.
Mr. Sushant Vir Singh, Advocate, vice counsel for HPSEB.
Mr. Pranay Pratap Singh, Advocate, for Forest Corporation.
Mr. N.K.Thakur, Senior Advocate with Mr.Divya Raj Singh, Advocate, for respondent No.12.
Mr. Prince Chauhan, Advocate, vice counsel for respondent No.13.
It is represented by Mr. J. K. Verma, learned Additional Advocate General, that personal affidavit of respondent No.11 (CALA) in compliance of orders passed by this Court on 27.4.2018 and 2.5.2018 is being filed during the course of the day. His statement is taken on record. Let copies whereof be circulated amongst the contesting parties.
List for consideration on 30.5.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 16, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 2915/2017 16.5.2018 Present: Mr. Jeevesh Sharma, Advocate, for the petitioner.
.
Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Addl. A.G. for the respondents-State.
For compliance of order dated 18.4.2018, list on 30.5.2018.
(Tarlok Singh Chauhan) Judge May 16, 2018 (pankaj) r to (Chander Bhusan Barowalia) Judge ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1067/2018 16.5.2018 Present: Mr. Sunil Mohan Goel with Mr. Paras Dhaulta, Advocates for the petitioner.
.
Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Addl. A.G. for the respondents-State.
CMP No. 4417/2018Allowed and disposed of.
CWP No.1067/2018 & CMP No. 4418/2018 Notice. Mr. J. K. Verma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents.
Learned counsel for the petitioner stated at the Bar that he is under instructions to submit that his client is ready to surrender the forest land/encroached land, wherein it is more than five bighas in terms of the proposed Government policy. His statement is taken on record.
Learned counsel for the petitioner to file an affidavit within two weeks furnishing the details as to which portion of land the petitioner is willing to retain and which portion of the land will be surrendered by him.
List this petition along with CWP No.1093/2016.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 16, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1064/2018 16.5.2018 Present: Mr. Sunil Mohan Goel with Mr. Paras Dhaulta, Advocates for the petitioner.
.
Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Addl. A.G. for the respondents-State.
CMP No. 4399/2018Allowed and disposed of.
CWP No.1064/2018 & CMP No. 4400/2018 Notice. Mr. J. K. Verma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents.
Learned counsel for the petitioner stated at the Bar that he is under instructions to submit that his client is ready to surrender the forest land/encroached land, wherein it is more than five bighas in terms of the proposed Government policy. His statement is taken on record.
Learned counsel for the petitioner to file an affidavit within two weeks furnishing the details as to which portion of land the petitioner is willing to retain and which portion of the land will be surrendered by him.
List this petition along with CWP No.1093/2016.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 16, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1063/2018 16.5.2018 Present: Mr. Sunil Mohan Goel with Mr. Paras Dhaulta, Advocates for the petitioners.
.
Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Addl. A.G. for the respondents-State.
CMP No. 4397/2018Allowed and disposed of.
CWP No.1063/2018 & CMP No. 4398/2018 Notice. Mr. J. K. Verma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents.
Learned counsel for the petitioners stated at the Bar that he is under instructions to submit that his clients are ready to surrender the forest land/encroached land, wherein it is more than five bighas in terms of the proposed Government policy. His statement is taken on record.
Learned counsel for the petitioners to file an affidavit(s) within two weeks furnishing the details as to which portion of land the petitioners are willing to retain and which portion of the land will be surrendered by them.
List this petition along with CWP No.1093/2016.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 16, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS CWP No. 1055/2018 16.5.2018 Present: Mr. Sunil Mohan Goel with Mr. Paras Dhaulta, Advocates for the petitioner.
.
Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Addl. A.G. for the respondents-State.
CMP No. 4385/2018Allowed and disposed of.
CWP No.1055/2018 & CMP No. 4386/2018 Notice. Mr. J. K. Verma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents.
Learned counsel for the petitioner stated at the Bar that he is under instructions to submit that his client is ready to surrender the forest land/encroached land, wherein it is more than five bighas in terms of the proposed Government policy. His statement is taken on record.
Learned counsel for the petitioner to file an affidavit within two weeks furnishing the details as to which portion of land the petitioner is willing to retain and which portion of the land will be surrendered by him.
List this petition along with CWP No.1093/2016.
Copy dasti.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 16, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS .
::: Downloaded on - 20/07/2023 21:18:49 :::CISCr. A. No. 275/2016 along with Cr. A. No. 299/2016 10.5.2018 Present: Mr. H.S. Rangra, Advocate, for the appellant(s).
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent-State.
Heard in part. For continuity, list on 17.5.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge May 10, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr. A. No. 557/2016 10.5.2018 Present: Mr. O. C. Sharma, Advocate, for the appellant.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent-State.
On the joint request of learned counsel for the parties, list on 17.5.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 10, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr. A. No.212/2017 along with Cr.A. Nos. 213 and 394/2017 10.5.2018 Present: Ms. Richa Thakur, Advocate, as legal aid counsel for the .
appellant(s) in Cr. A. Nos. 212 and 213/2017 Mr. Lalit K. Sehgal, Advocate, for the appellant in Cr. A. No. 394/2017 Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent-State.
Mr. Lalit K. Sehgal, Advocate, prays for an adjournment.
Granted, as not opposed.
List on 24.5.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 10, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Arb. Appeal No. 11/2016 10.5.2018 Present: Mr. R.L. Sood, Senior Advocate with Mr. Arjun Lall, Advocate, for the appellants.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs. with Mr. J.S. Guleria, Mr. Bhupinder Thakur, Dy.A.Gs. and Mr. Prabhat Kumar, Advocate, for the respondent-State.
It appears that there has been some communication gap between the parties with regard to the hearing of the case that was to commence today. Accordingly, the matter is adjourned.
List on 28.6.2018. It is made clear that no further adjournment whatsoever at any cost shall be granted to either of the parties.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 10, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr. A. No. 53/2017 10.5.2018 Present: Mr. Vivek Sharma, Advocate, for the appellant.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent-State.
On the joint request of learned counsel for the parties, list on 5.7.2018.
(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge May 10, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:49 :::CIS Cr.A. No.127/2018 20.4.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.
.
for the appellant-State.
Cr.A./127/2018 & Cr.MP No.408/2018 Admit.
Since this is a jail appeal, we appoint Mr. Rajesh Mandhotra, Advocate, as legal aid counsel to defend the respondent. His appointment be notified by the H.P. High Court Legal Services Committee. The Registry is directed to supply complete paper book to him, which shall not only include the impugned judgment, but also the statements of the witnesses, exhibited documents and copy of the final report etc. The Registry is also directed to supply the grounds of appeal to the office of the learned Advocate General.
The application stands disposed of.
Cr.M.P. No.407/2018 and Cr.M.P. No. 409/2018 No ground for suspension of sentence is made out.
Accordingly, the applications are dismissed.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS Cr.MP(M) No.405/2018 20.4.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.
.
for the applicant-State.
Cr.M.P.(M) No.405/2018By medium of this application, the applicant has sought for condonation of 33 days' delay that has crept up in filing of the appeal. A perusal of the application, more particularly para 2 thereof, indicates sufficient cause which prevented the applicant from filing the appeal within the prescribed period of limitation. Accordingly, the application is allowed and 33 days' delay in filing of the appeal is condoned.
The application stands disposed of.
Cr.MP(M) No. 404/2018Heard. Leave to appeal granted.
Application stands disposed of.
Cr. A. No. /2018 Admit. Call for the records.
Bail bonds in the sum of Rs.25,000/- with one surety of the like amount to the satisfaction of the learned trial court be furnished by the respondent-accused undertaking therein to appear in this Court as and when directed and to receive the sentence which may be imposed on the conclusion of the appeal.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS Cr.MP(M) No.366/2018 20.4.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.
.
for the applicant-State.
Call for the records. List on 18.5.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS Cr.MP(M) No.377/2018 20.4.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.
.
for the applicant-State.
Call for the records. List on 18.5.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS Review Petition No.95/2016 20.4.2018 Present: Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the petitioner.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents.
Let fresh status report on the personal affidavit of the Additional Chief Secretary (PWD) to the Government of Himachal Pradesh, in compliance to the directions of this Court on 5.1.2018, be filed within two weeks.
List on 4.5.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS CWP No. 1199/2017 20.4.2018 Present: Mr. Atul Jhingan, Advocate, for the petitioner.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondent No. 1.
Mr. S.K. Banyal, Advocate, vice counsel for respondent No.2.
Mr. Atul Jhingan, Advocate, prays for and is granted an adjournment on the ground that his case file is misplaced.
List on 26.4.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS CWP No.49/2018 20.4.2018 Present: Mr. Vinod Thakur, Advocate, for the petitioner.
.
Mr. Mukul Sood, Advocate, for respondents No. 1 and 2.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondent No.3.
Reply on behalf of respondents No.1 and 2 is stated to have been filed in the registry. The same be placed on record if found in order.
Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder.
List on 18.5.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS CWP No. 164/2018 20.4.2018 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 4.
Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for respondent No.5.
Mr. Sunil Mohan Goel, Advocate, for respondent No.6.
Reply not filed. The same be positively filed within two weeks failing which right to file reply shall automatically stand closed without further reference to this Court. The interim order passed by this Court on 12.1.2018 in CMP No. 856/2018 is extended till the next date of hearing.
List on 4.5.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS CWP No. 166/2018 20.4.2018 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 3.
Reply not filed. The same be positively filed within two weeks failing which right to file reply shall automatically stand closed without further reference to this Court. The interim order passed by this Court on 12.1.2018 in CMP No. 868/2018 is extended till the next date of hearing.
List on 4.5.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS Cr. A. No. 367/2017 20.4.2018 Present: Ms. Sheetal Vyas, Advocate, for the appellant.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent-State.
On the request of Ms. Sheetal Vyas, Advocate, list on 18.5.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS Cr. A. No. 486/2003 20.4.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.
.
for the appellant.
Nemo for respondent No.1.
Consequential steps after declaration of respondent No.3 as proclaimed offender not taken. The same be positively taken within ten days.
List on 4.5.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS Cr.A. No. 516/2016 & Cr. Appeal No.532/2016 20.4.2018 Present: Mr. Sanjay Kumar Jaswal, Advocate, for the appellant in Cr.
.
Appeal No.516/2016.
Mr. N.K. Bhardwaj, Advocate, for the appellant in Cr. Appeal No.532/2016.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent-State in both appeals.
An affidavit in compliance to the order passed by this Court on 23.3.2018 has been filed by Mr. Chint Ram, Investigating Officer.
The same is taken on record, which shall form part and parcel of the record and contents thereof shall be considered at the time of final hearing of the appeal(s). His personal appearance for the time being is dispensed with.
List for hearing on 4.5.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS Cr. A. No. 367/2017 20.4.2018 Present: Mr. Sheetal Vyas, Advocate, for the appellant.
.
Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.
with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent-State.
On the request of Ms. Sheetal Vyas, Advocate, list on 18.5.2018.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS CWP No.3175/2016 8.9.2017 Present: Ms. Charu Bhatnagar, Advocate, for the petitioner.
.
Mr. V. S. Chauhan, Addl. A.G. with Mr. Puneet Rajta, Dy.A.G. respondents No. 1 to 3.
Mr. Balram Sharma, CGC, for respondent No.4.
Despite repeated opportunities, respondent No.4 has failed to file its reply, however as a matter of sheer indulgence and by way of last opportunity, another six weeks' time, as prayed for, is granted to do the needful, failing which some responsible officer of respondent No.4 shall remain present along with records of the case before this Court on the next date of hearing.
List on 27.10.2017.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 8, 2017 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS R. Pet. No.95/2016 8.9.2017 Present: Mr. K. D. Sood, Senior Advocate with Mr. Sanjeev Sood, Advocate, for the petitioner.
.
Mr. V. S. Chauhan, Addl. A.G. with Mr. Puneet Rajta, Dy.A.G. respondents No. 1 and 2.
Mr. Sanjeev Sood, Advocate, prays for and is granted further three weeks' time to file rejoinder.
List on 6.10.2017.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 8, 2017 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS Cr. W.P. No. 7/2017 8.9.2017 Present: Mr. Amar Deep Singh, Advocate, for the petitioner.
.
Mr. V. S. Chauhan, Addl. A.G. with Mr. Puneet Rajta, Dy.A.G. for the respondents-State We are not inclined to issue notice, however let respondent No.2 file status report before the next date of hearing, more particularly with regard to the minor child, as according to the petitioner, his whereabouts are not known.
List on 14.9.2017.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 8, 2017 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS Cr. Appeal No.607/2016 8.9.2017 Present: Mr. V. S. Chauhan, Addl. A.G. with Mr. Puneet Rajta, Dy.A.G. the appellant.
.
Mr. B. Nandan Vashisht, Advocate, for the respondent.
Mr. B. Nandan Vashisht, Advocate, has put in appearance on behalf of the respondent. He prays for and is granted four weeks' time to file power of attorney on behalf of the respondent.
Service is complete. List as per its own turn.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 8, 2017 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS Cr. Appeal No. 113/2009 7.9.2017 Present: Mr. V. S. Chauhan, Addl. A.G. with Mr. Puneet Rajta, Dy.A.G. for the appellant.
.
Actual date notice sent to the sole respondent has been received back with the report that the he has since died on 10.7.2011.
In this view of the matter, the appeal stands abated and is disposed of as such, so also the pending application(s), if any.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 7, 2017 (pankaj) ::: Downloaded on - 20/07/2023 21:18:50 :::CIS Cr. Appeal No. 567/2016 7.9.2017 Present: Mr. Lovneesh Kanwar, Advocate, for the appellant.
.
Mr. V. S. Chauhan, Addl. A.G. with Mr. Puneet Rajta, Dy.A.G. for the respondent-State.
On the request of Mr. Lovneesh Kanwar, Advocate, list on 12.10.2017.
(Tarlok Singh Chauhan) Judge September 7, 2017 (pankaj r to (Chander Bhusan Barowalia) Judge ::: Downloaded on - 20/07/2023 21:18:50 :::CIS Kameshwar Singh Dhaulta vs. State of H.P. CWP No.763/2018 .
29.12.2022 Present: None for the petitioner.
Mr. Shiv Pal Manhans & Mr. Vinod Thakur, Addl. A.Gs with Mr. J. S. Guleria, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Y. W. Chauhan, Advocate, for respondent No.4.
List on 6.4.2023.
(Tarlok Singh Chauhan)
Judge
(Satyen Vaidya)
r Judge
29.12.2022
(pankaj)
::: Downloaded on - 20/07/2023 21:18:50 :::CIS
.
::: Downloaded on - 20/07/2023 21:18:50 :::CIS