Himachal Pradesh High Court
Unknown vs Yashpal V. State on 11 October, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
CWP No. 55 of 2023 11.10.2023 Present Mr. Vijay Chaudhary, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General with Mr. Ravi Chauhan and Ms. Sunaina, Deputy Advocates General, for the respondent-State.
of Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for respondent No.5.
Mr. B.C. Verma, learned Additional Advocate General to rt verify that what was the rule and procedure for issuing NSS certificate in the year 1998-99 and whether the Principal alone is competent to issue NSS certificate or same could only be issued after counter signatures of Director Higher Education and Programme Coordinator, Programme Assistant?
Besides above, learned Additional Advocate General may also verify that, who was the Principal Government Senior Secondary School, Junga on 30.12.1999 and whether Annexure R-5/1 annexed with reply filed by respondent No.5 has been issued by the then Principal or not?
Needful in terms of this order be done on or before next date of hearing.
List on 3.11.2023.
(Sandeep Sharma) Judge October 11, 2023 (vikrant) ::: Downloaded on - 11/10/2023 20:36:39 :::CIS