Himachal Pradesh High Court
Yog Raj vs . State & Ors. on 14 September, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
.
CWP No. 6233/202214.09.2023 Present: Mr. Angrez Kapoor, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Y.P.S. Dhaulta, Mr. Rupinder Singh, Additional Advocates General with Ms. Seema Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the of respondents.
CWP No.6233/2022 & CMP No.12496/2022 rt In view of reply filed by respondents No.1 to 3 and the oral request made by learned counsel for the petitioner, Director Higher Education of Himachal Pradesh, Shimla and Deputy Higher Education Chamba are impleaded as respondents No.4 and 5 respectively in the array of parties.
Mr. Y.P.S. Dhaulta, learned Additional Advocate General, appears and waives service notice on behalf of respondents No.4 and 5.
Learned counsel for the petitioner to file amended memo of parties within two days. Registry to carry out necessary corrections in the cause title.
Instructions/reply be obtained/filed by all the respondents within three weeks.
List on 19.10.2023.
Jyotsna Rewal Dua
14th September, 2023 Judge
(rohit)
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