Himachal Pradesh High Court
Sunil Kumar vs . Hrtc & Others on 27 February, 2023
Bench: Sabina, Satyen Vaidya
Sunil Kumar vs. HRTC & others .
CWP No. 378 of 2023 27.02.2023 Present: Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Shivank Singh Panta, Advocate, for respondents No. 1 and 2.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondent No.3.
Learned counsel for the petitioner has submitted that due to inadvertence incorrect office order Annexure P-1, pertaining to some other employee has been placed on record.
During the course of arguments, learned counsel for the petitioner has placed on record a copy of Annexure P-1, pertaining to the petitioner. The same is taken on record.
Notice. Mr. Shivank Singh Panta, Advocate and Mr. Balram Sharma, Deputy Solicitor General of India accept notice on behalf of respondents No. 1 and 2 and respondent No.3 respectively and seek time to file reply.
List again on 5.4.2023.
(Sabina) Acting Chief Justice (Satyen Vaidya) Judge 27th February, 2023 (kck) ::: Downloaded on - 27/02/2023 20:35:18 :::CIS