Himachal Pradesh High Court
Shilpa Thakur vs . State Of H.P And Ors on 22 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Shilpa Thakur Vs. State of H.P and ors CWP No.8359 of 2021 .
22.3.2022 Present: Mr. Naresh Verma, Advocate for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Additional Advocate General, Mr. Yudhvir Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondent No.1State.
Mr. Vikrant Thakur, Advocate, for respondent No.2.
Formal affidavit on behalf of respondents is stated to have been filed on 21.3.2022, however, the same is not on record. Registry is directed to trace the same and place it on record, even if it is under objections.
Now, Sikkim Manipal University and Patna University are yet to impart instructions. Therefore, both the Universities are directed to impart instructions to the office of Secretary (Education) to the Government of Himachal Pradesh as expeditiously as possible and in no event later than a fortnight from today.
Copy of this order be sent by the Registry to the concerned Universities through fax and email within 48 hours.
List on 12.4.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.3.2022 (mamta) ::: Downloaded on - 23/03/2022 20:12:21 :::CIS