Himachal Pradesh High Court
Santosh Guleria vs . State Of H.P. & Anr. on 22 August, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Santosh Guleria vs. State of H.P. & anr.
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CWP No. 5682/202222.8.2022 Present: Mr. Naresh Kaul, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents No. 1 and 2.
CWP No. 5682/2022 & CMP No. 11408/2022 Notice is confined to respondents No. 1 and 2 at this stage. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 and 2. Respondents-State to get clear cut instructions, within two days, in light of the order already passed in CWP No. 1511/2022, titled as Arun Guleria vs. State of H.P., decided on 25.3.2022 coupled with the fact that the case of the petitioner is covered under clause 5.4 of the comprehensive guiding principles-2013 and also as to why the petitioner along with her husband cannot be posted at the same place when they are due to retire in less than 2 years.
List on 25.8.2022. Till then, the impugned orders, Annexures P-3, P-4 & P-5, qua the petitioner be not given effect to.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.8.2022 (pankaj) ::: Downloaded on - 23/08/2022 20:03:20 :::CIS