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Himachal Pradesh High Court

Vivek Sharma And Others vs State Of on 5 January, 2026

Vivek Sharma and others versus State of Himachal Pradesh and others .

CWPOA No.1091 of 2019 05.01.2026 Present: Mr. Sunil Mohan Goel, Senior Advocate with Mr. Paras Dhaulta, Advocate, for the petitioners.

Ms. Seema Sharma, Deputy Advocate of General for respondents No.1 and 2- State.

Respondents No. 3 to 11 proceeded ex- rt parte vide order dated 29.11.2024. Mr. Bhim Raj Sharma, Advocate, for respondent No.15.

Mr. Vijay Kumar Verma, Advocate, for respondents No. 24 to 27.

[CMP-T No.500 of 2019] [CMP No. 13630 of 2011] Instant application has been filed by the applicant for interim directions, with the prayer that Memorandum dated 24.05.2011 [Annexure P-11] may not be acted upon vis-à-vis petitioners and the private respondents.

2. Upon issuance of notice, this Court had passed an order on 23.12.2011 that any action taken pursuant to Annexure P-11, dated 24.05.2011 shall be subject to the result of the writ petition.

3. Taking into account the fact that rights of the petitioner vis-à-vis private respondents have ::: Downloaded on - 07/01/2026 20:37:02 :::CIS already been safeguarded, in terms of order dated .

23.12.2011, therefore, this Court made aforesaid order absolute, reiterating the orders passed by this Court.

4. In aforesaid backdrop, the interim order of is made absolute.

rt Application stands disposed of.

[CMP-T No.509 of 2019] [CMA No. 2894 of 2018]

5. Instant application has been filed with the prayer that the respondents may be restrained from making further promotion/placement to the post of Executive Engineer, till the next date of hearing or further orders.

6. Pursuant to issuance of notice on this application, Reply was filed by the newly added respondents, who opposed the prayer for interim directions.

7. Material on record indicates that the aforesaid prayer for interim was not pursued for last 6 years, since the filing of the application and even today, the petitioner has not pressed the prayer for interim also.

In these circumstances, the application .

has lost its efficacy and the same is accordingly disposed of as not pressed.

[CMP-T No.505 of 2019] [CMP No. 498 of 2019]

8. of Pradeep Kumar Chada and five others have filed the instant application, seeking their rt impleadment as party respondent in the instant case.

9. Since the applicants in the instant application have already impleaded as party respondents, therefore, the instant application is not pressed.

Application stands disposed of.

10. Amended memo of parties be filed within eight weeks.

List the matter in the week commencing from 23rd March, 2026.

     5th January, 2026                          (Ranjan Sharma)
             (himani]                                Judge




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