Himachal Pradesh High Court
Madan Lal vs . The Headmaster, Lawrence on 22 September, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Madan Lal Vs. The Headmaster, Lawrence LPA No. 15 of 2016 .
22.9.2022 Present: Mr. Rohit Sharma, Advocate, for the appellant.
Mr. Raman Sethi, Advocate, for respondent No. 1.
Mr. Vinod Thakur, Addl. A.G. with Mr. J.S. Guleria, Dy. A.G. and Mr.Rajat Chauhan, Law Officer, for respondent No. 2.
Learned counsel for respondent No. 1 states that he has filed an application for placing on record the minutes of meeting of the Board of Governor. However, the same is under objection.
Learned counsel for respondent No. 1undertakes to remove the objections within a week. List for consideration on 13.10.2022.
It is made clear that since the petitioner would have, in normal course, been superannuated by now, therefore he is not entitled to retain the official accommodation. Therefore, the needful be done on or before the next date of hearing.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge September 22, 2022 (kalpana) ::: Downloaded on - 24/09/2022 20:02:09 :::CIS