Himachal Pradesh High Court
Gitanjali Sharma vs . State Of Hp & Ors. on 11 April, 2025
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Gitanjali Sharma Vs. State of HP & Ors.
CWP No.6126 of 2025 11.04.2025 Present: Mr. Neeraj Sharma, Senior Advocate with Mr.Hemant K. Thakur and Mr. Ankit Dhiman, Advocates, for the petitioner. Mr. Anup Rattan, Advocate General with Mr. I.N. Mehta, Senior Additional Advocate General, Mr.Ramakant Sharma & Ms. Sharmila Patial Additional Advocates General, for the respondents/State.
CWP No.6126/2025 & CMP No.7620/2025 Notice. Mr. Ramakant Sharma, learned Additional Advocate General, accepts service of notice on behalf of the respondents. Reply be filed within three weeks.
List on 06.05.2025 alongwith CWP No.3361 of 2025.
In the meanwhile, salary of the petitioner, even though re-fixed, shall not be given effect and no recovery whatsoever shall be effected from the petitioner on the basis of impugned office order dated 28.03.2025 (Annexure P-2).
( Tarlok Singh Chauhan ) Judge ( Bipin C. Negi ) Judge April 11, 2025 (VH)