Himachal Pradesh High Court
Vivek Kaundal vs . State Of H.P. Alongwith Connected on 25 May, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Vivek Kaundal Vs. State of H.P. alongwith connected matters.
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Ex. Pt. No. 191 of 2021 alongwith Ex. Pt Nos. 192 to 196, 228 to 235, 254 of 2021, Ex. Pt Nos. 8, 10, 12 and 27 of 2022 25.5.2022 Present: Mr.Rajnish Maniktala, Senior Advocate, alongwith Mr.Naresh Verma, Advocate, for the petitioner(s) in all petitions.
r to Mr. Raju Ram Rahi, Deputy Advocate General, for respondents No. 1 and 3, in all the petitions.
Ms.Suchitra Sen, Advocate, for respondent No. 2, in all the petitions.
Heard for some time. Matter is adjourned on request of learned counsel for the respondent enabling them to have complete instructions with respect to posts to be kept vacant on filing of Execution Petitions and also for production of record including the dates of appointment orders issued by employer-State after receiving revised recommendations from the Commission.
Registry is also directed to made available record of OA No. 416 of 2018 on next date of hearing.
List on 30th May, 2022.
Till next date, no further appointments shall be made.
(Vivek Singh Thakur), Judge.
25th May, 2022 (Keshav) ::: Downloaded on - 26/05/2022 20:06:07 :::CIS