Himachal Pradesh High Court
Intzar & Others vs . State Of H.P. & Others on 28 February, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Intzar & others vs. State of H.P. & others .
CWP No.2765 of 2019-G a/w CWP No.3077 of 2020-H CWP No.2765 of 2019 28.02.2022 Present: Mr.Sanjeev Bhushan, Senior Advocate, alongwith Mr.Rajesh Kumar, Advocate, for the petitioners. Mr. Raju Ram Rahi, Deputy Advocate General, for respondents No.1 to 4.
Mr.K.C. Sankhyan, Advocate, for respondents NO.5 to 8, 16 to 20.
None for respondents No.9 to 15, though represented r by Mr.Digvijay Singh, Advocate.
Mr.Narender Sharma, Advocate, for respondents No.21 to 23.
CWP NO.3077 of 2020 Mr.D.K. Khanna, Advocate, for the petitioners.
Mr. Raju Ram Rahi, Deputy Advocate General, for the respondents.
CWP Nos. 2765 of 2019 & 3077 of 2020 To the query raised by the Court as to whether Note-P in Notes published in Extra Ordinary Gazette dated 05.03.1979 alongwith Rules with respect to Class-III Services (Executive Section) Recruitment, Promotion and Condition of Services Rules, 1978, is in force as on date or has been amended subsequently, learned Deputy Advocate General seeks time to have instructions.
Be obtained by next date of hearing.
List for hearing on 07.03.2022.
CMP No. 1836 of 2022 (CMPST/2667/22) in CWP No.2765/2019 Main matters have been listed for hearing, therefore, this application has become infructuous and disposed of accordingly.
(Vivek Singh Thakur) Judge February 28, 2022 (Purohit) ::: Downloaded on - 28/02/2022 20:14:23 :::CIS