Himachal Pradesh High Court
Rajneesh Paul vs . State Of H.P. on 15 November, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Rajneesh Paul vs. State of H.P. .
Ex. Pet. No. 41/202215.11.2022 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for respondents- State.
It is rather surprising that the official/officer from the office of Directorate of Higher Education, Shimla has not reached the Court as yet, though it is 10:05 A.M..
We really wonder as to when the official/officer would be reporting in the office. If this is the situation how he takes the order(s) of the Court.
What further amazes us is the fact that the Central Government, after reviewing COVID-19 situation, issued instructions for resumption of biometric attendance in all its ministries and in addition thereto, it would be noticed that many of the State Governments have made it mandatory for their employees to mark their attendance through biometrics system, but the State Government appears to be under slumber as it has still not revoked the suspension of biometric attendance, which, as stated above, was over insofar as the Central Government is concerned, on 15.2.2022.
Therefore, the Chief Secretary to the Government of Himachal Pradesh is directed to issue necessary directions to all the departments, Boards & Corporations of the State Government that henceforth, attendance of all the ::: Downloaded on - 16/11/2022 20:33:34 :::CIS officers/officials, employed therein, by way of biometrics, is .
made operational.
Let a copy of this order be sent by the Registrar General of this Court to the Chief Secretary to the Government of Himachal Pradesh, forthwith.
For compliance, list on 22.11.2022.
(Tarlok Singh Chauhan)
r Judge
(Virender Singh)
Judge
15.11.2022
(pankaj)
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Rajneesh Paul vs. State of H.P. .
Ex. Pet. No. 41/202215.11.2022 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs & Mr. Rajat Chauhan, Law Officer, for respondents- State.
It is 2.00 P.M. Mr. Rakesh Verma, Section Officer, from the Directorate of Higher Education, Shimla, is present in person. He assures the Court that the issue in question shall be resolved by the next date of hearing. His statement is taken on record.
List on 6.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 15.11.2022 (pankaj) ::: Downloaded on - 16/11/2022 20:33:34 :::CIS .
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