Himachal Pradesh High Court
Deepak Rawat vs . State Of H.P And on 18 October, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Deepak Rawat vs. State of H.P and .
others CWP No. 7297 of 2022 18.10.2022 Present: Mr. Rajiv Rai, Advocate for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Vinod Thakur, 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.
rIt is contended by learned counsel for the petitioner that the impugned order has neither been passed in administrative exigency nor in public interest, but solely on the basis of D.O Note No. 442977 dated 14.09.2022.
In such circumstances, issue notice to the respondents. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondents No. 1 and
2. Dasti notice be issued to respondent No.3 returnable for 1st November, 2022, on taking steps during the course of the day.
CMP No. 14600 of 2022Notice in the aforesaid terms.
In the meanwhile, impugned Notification dated 14.10.2022 (Annexure P-1) qua the petitioner and the private respondent is ordered to be stayed.
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records relating to the D.O Note No. 442977 dated 14.09.2022 be produced.
Copy dasti.
( Tarlok Singh Chauhan )
Judge
October 18, 2022 ( Virender Singh )
(naveen) Judge
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