Himachal Pradesh High Court
Jai Prakash vs . Dr. Y.S.Parmar University & Ors. on 22 August, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Jai Prakash Vs. Dr. Y.S.Parmar University & Ors.
CWP No.5630 of 2022 22.08.2022 Present: Mr. Rajesh Verma, Advocate, for the petitioner.
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Mr. Inder Sharma, Advocate, for respondent No.1.
Mr. Nand Lal Thakur, Additional Advocate General, for respondent Nos. 2 and 3.
CWP No.5630 of 2022 & CMP No.11318 of 2022 Notice. Mr. Inder Sharma, learned Standing Counsel and Mr. Nand Lal Thakur, learned Additional Advocate General, appear and waive service of notice on behalf of respondent No.1 and respondent Nos. 2 and 3, respectively.
List alongwith LPA No.8 of 2021.
In the meantime, in view of the orders passed by this Court in several matters, including in CMP No.8258 of 2021 filed in CWP No.4098 of 2021, respondent No.1-University shall pay secretariat pay to the petitioner, which would be subject to the verification of documents and outcome of LPA No.8 of 2021 and writ petition.
(A.A. Sayed)
Chief Justice
(Jyotsna Rewal Dua)
August 22, 2022 Judge
R.Atal
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