Himachal Pradesh High Court
Tulsi Prakash vs . State Of Hp & Ors And Connected Matters on 1 August, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Tulsi Prakash Vs. State of HP & ors and connected matters CWP No. 4973 of 2022 a/w CWPs No. 5022, 5023, 5025 and 5229 of 2022 .
1.8.2022 Present:- Mr. Vinay Sharma, Advocate, for the petitioner in all the petitions.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Sr. Additional Advocate General with Mr. Vinod Thakur, Additional Advocate General and M/s Bhupender Singh Thakur & Yudhvir Singh Thakur, Dy. Advocates General for respondents-State.
Mr. Mukul Sood, Advocate, for respondents No. 2 and 3 in all the cases.
Mr. Arvind Sharma, Advocate, for respondents No.4 and 5 in all the cases.
CWP No. 4973 of 2022 a/w CWPs No. 5022, 5023, 5025 and 5229 of 2022 Reply on behalf of respondents No.4 and 5 stands filed in the open Court, which is ordered to be taken on record.
CMP No. 9908/2022 in CWP No. 4973 of 2022 CMP No. 10017/2022 in CWP No. 5022 of 2022 CMP No. 10021/2022 in CWP No. 5023 of 2022 CMP No. 10026/2022 in CWP No. 5025 of 2022 After having heard learned counsel for the parties, we are of the considered view that the interim orders passed on 25.7.2022 and 27.7.2022, respectively are modified to the extent that the appointment, if any, shall be subject to the final outcome of the writ petitions. Ordered accordingly.
List on 22.8.2022.
( Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 1st August, 2022 (Guleria) ::: Downloaded on - 01/08/2022 20:12:10 :::CIS