Himachal Pradesh High Court
Ms. Anita Puri vs . State Of H.P. And Others on 3 October, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
Ms. Anita Puri vs. State of H.P. and others .
CWPOA No.5768 of 2019 03.10.2023 Present Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals with Mr. of Ravi Chauhan, Deputy Advocate General, for the respondent-State.
Mr. Vikrant Thakur, Advocate, for respondent No.2. rt Mr. Narender Sharma, Advocate, for respondent No.3.
Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for respondent Nos. 4 and 5.
Having heard learned counsel for the parties for some time, this Court deems it necessary to call for supplementary affidavit from the respondent-Department, specifically clarifying therein that whether in the year 2013, petitioner herein was superseded on account of grading in ACRs, if yes, then whether such ACRs were ever communicated to the petitioner or not? Needful in terms of aforesaid order shall be done by the authority concerned within a period of two weeks.
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