Himachal Pradesh High Court
Manikaran vs . State Of Hp & Ors. on 31 January, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
Manikaran Vs. State of HP & Ors.
CWP No. 569 of 2022 .
31.1.2022 Present: Mr. Jagat Pal,Advocate, for the petitioner.
M/s. Shiv Pal Manhans & Ramita Rahi Additional Advocates General, Raju Ram Rahi & Vikrant Chandel, Dy. Advocates General with Mr. Shreik Sharda, Sr. Assistant Advocate General for the respondent-State.
CWP No. 569 of 2022 Notice. Mr. Shreik Sharda, learned Sr. Assistant Advocate General accepts notice on behalf of the respondents-
State. As prayed for, list on 3.3.2022. In the meantime, pleadings be completed.
CMP No. 1010 of 2022 Notice in the aforesaid terms. Heard. As the petitioner has less than eight months to retire, it is ordered that till the next date of hearing, operation and execution of the impugned order dated 9.12.2021 (Annexure P-1) will remain stayed qua the petitioner.
Copy dasti.
(Chander Bhusan Barowalia) Vacation Judge 31st January, 2022 (Guleria) ::: Downloaded on - 31/01/2022 20:12:58 :::CIS