Himachal Pradesh High Court
Babita Sahotra vs State Of H.P. & Others on 6 April, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Babita Sahotra versus State of H.P. & others .
CWP No. 5780 of 2011 01.04.2022 Present: Mr. Anubhav Chopra, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Additional Advocate General, for respondents No. 1 to 3.
None for respondent No. 4.
Learned Counsel for the petitioner prays for and is granted three weeks' time to file rejoinder.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge April 1, 2022 (hemlata) ::: Downloaded on - 06/04/2022 20:12:29 :::CIS Ashok Kumar Walia versus Managing Director, HRTC & others .
CWP No. 6266 of 202101.04.2022 Present: Mr. Nitish Kaith, Advocate, for the petitioner.
Mr. Veer Bahadur Verma, Advocate, for the respondents.
Learned Counsel for the respondents prays for and is granted four weeks' time to file reply.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge April 1, 2022 (hemlata) ::: Downloaded on - 06/04/2022 20:12:29 :::CIS .
::: Downloaded on - 06/04/2022 20:12:29 :::CISKalyan Singh versus Union of India & others .
CWP No. 7437 of 202101.04.2022 Present: Mr. Ram Gopal Thakur, Advocate, for the petitioner.
Mr. Balram Sharma, Assistant Solicitor General of India, for the respondents.
Learned Assistant Solicitor General of India prays for and is granted four weeks' time to file reply.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge April 1, 2022 (hemlata) ::: Downloaded on - 06/04/2022 20:12:29 :::CIS .
::: Downloaded on - 06/04/2022 20:12:29 :::CISSandeep Kumar versus State of H.P. & others .
CWP No. 355 of 202201.04.2022 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Additional Advocate General, for respondents No. 1 & 2.
None for respondent No. 3.
Learned Additional Advocate General submits that he has filed reply to the writ petition on 23.03.2022.
Registry to trace and place the same on record.
Learned Counsel for the petitioner prays for and is granted three weeks' time to file rejoinder.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge April 1, 2022 (hemlata) ::: Downloaded on - 06/04/2022 20:12:29 :::CIS .
::: Downloaded on - 06/04/2022 20:12:29 :::CISLekh Raj versus HPSEB & others .
CWP No. 720 of 202201.04.2022 Present: Mr. Naresh Verma, Advocate, for the petitioner.
Mr. Lakshay Thakur, Advocate, for respondents No. 1 to 3.
None for respondent No. 4.
awaited.
r to Service of notice on respondent No. 5 be Learned Counsel for respondents No. 1 to 3 prays for and is granted four weeks' time to file reply.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge April 1, 2022 (hemlata) ::: Downloaded on - 06/04/2022 20:12:29 :::CIS .
::: Downloaded on - 06/04/2022 20:12:29 :::CISLekh Raj versus HPSEB & others .
CWP No. 720 of 202202.04.2022 Present: Mr. Naresh Verma, Advocate, for the petitioner.
Mr. Lakshay Thakur, Advocate, for respondents No. 1 to 3.
None for respondent No. 4.
awaited.
r to Service of notice on respondent No. 5 be Learned Counsel for respondents No. 1 to 3 prays for and is granted four weeks' time to file reply.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge April 2, 2022 (hemlata) ::: Downloaded on - 06/04/2022 20:12:29 :::CIS .
::: Downloaded on - 06/04/2022 20:12:29 :::CISNivedita Sharma versus State of H.P. & others .
CWP No. 1936 of 202204.04.2022 Present: Mr. Dilip Sharma, Senior Advocate with Mr. Deepak Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondent No. 1.
Mr. Vikrant Thakur, Advocate, for respondent No. 2. CWP No. 1936 of 2022 Issue notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General for respondent No. 1 and Mr. Vikrant Thakur, Advocate, accepts the same for respondent no. 2. Reply be filed by the next date of hearing. List alongwith CWP No.1244 of 2022.
CMP No. 3609 of 2022In view of order dated 07.03.2022, passed by this Court, in CMP No.2075 of 2022 in CWP No.1244 of 2022, the respondents are permitted to issue provisional No Objection Certificate (NOC) to the petitioner for appearing in the interview for the post in question on production of a downloaded copy of this order. However, the provisional NOC shall be subject to the final outcome of the writ petition and will not create any right or equity in her favour. The application stands disposed of.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge April 4, 2022 ::: Downloaded on - 06/04/2022 20:12:29 :::CIS (hemlata) .
r to ::: Downloaded on - 06/04/2022 20:12:29 :::CIS Kalpana versus State of H.P. & others .
CWP No. 1977 of 201904.04.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Balram Sharma, Assistant Solicitor General of India, for the respondents.
Learned Counsel for the petitioner seeks and is granted two weeks' time to file an additional affidavit for placing on record the information sought by the petitioner under the Right to Information Act.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge April 4, 2022 (hemlata) ::: Downloaded on - 06/04/2022 20:12:29 :::CIS .
::: Downloaded on - 06/04/2022 20:12:29 :::CISNeelam Kumari versus State of H.P. & another .
CWP No. 1702 of 202205.04.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Vikas Rathore, Additional Advocate General, for the respondents.
Issue notice. Mr. Vikas Rathore, learned Additional Advocate General, accepts notice for the respondents. He prays for and is granted four weeks' time to file reply.
List alongwith connected matters, particulars of which shall be supplied by the learned Additional Advocate General in the Registry.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge April 5, 2022 (hemlata) ::: Downloaded on - 06/04/2022 20:12:29 :::CIS .
::: Downloaded on - 06/04/2022 20:12:29 :::CISSunil Kumar & others versus State of H.P. & others alongwith connected matters .
CWP No. 369 of 2020 a/w CWPs. No. 4485 & 7861 of 2021 05.04.2022 Present: Mr. Vinay Sharma, Advocate, for the petitioners in all the petitions.
Mr. Nand Lal Thakur, Additional Advocate General, for the respondents-State in all the petitions.
Mr. Vikas Rajput, Advocate, for respondent-HRTC in all the petitions.
Mr. Sanjeev Kumar Motta, Advocate, for HPSSC in CWPS No. 369 of 2020 & 4485 of 2021.
Mr. Angrez Kapoor, Advocate, for HPSSC in CWP 7861 of 2021.
One of the arguments raised by learned Counsel for the petitioners in the rejoinder is that the respondents advertised 568 posts of Conductors and that the petitioners were allowed by the respondent-Corporation to appear in the written objective type test held on 18.10.2020. The petitioners appeared in the said test on 18.10.2020 during pendency of the writ petitions.
Learned Counsel appearing for HPSSC prays for and are granted to file reply to application(s) filed under Section 151 of the Code of Civil Procedure.
List on 20.04.2022 alongwith CWP No. 434 of 2020 and other connected matters.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge April 5, 2022 (hemlata) ::: Downloaded on - 06/04/2022 20:12:29 :::CIS Amrit Lal & another versus State of H.P. & another .
CWP No. 8226 of 202105.04.2022 Present: Mr. Vishwa Bhushan, Advocate, for the petitioners.
Mr. Nand Lal Thakur, Additional Advocate General, for the respondents.
Reply to the writ petition and typed copies of the documents be filed within four weeks.
r to ( Mohammad Rafiq )
Chief Justice
( Jyotsna Rewal Dua )
Judge
April 5, 2022
(hemlata)
::: Downloaded on - 06/04/2022 20:12:29 :::CIS
Mohan Lal Raina versus State of H.P. & others.
.
CWP No. 7120 of 202105.04.2022 Present: Mr. Y.P.S. Dhaulta, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Additional Advocate General, for respondents No. 1 to 3.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No. 4.
Last opportunity of four weeks is granted to the respondents to file reply.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge April 5, 2022 (hemlata) ::: Downloaded on - 06/04/2022 20:12:29 :::CIS .
::: Downloaded on - 06/04/2022 20:12:29 :::CISRakesh Chandel versus State opf H.P. & another .
CWP No. 5680 of 202105.04.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Additional Advocate General, for the respondents.
Learned Additional Advocate General seeks and is granted four weeks' time to file reply.
r to ( Mohammad Rafiq )
Chief Justice
( Jyotsna Rewal Dua )
Judge
April 5, 2022
(hemlata)
::: Downloaded on - 06/04/2022 20:12:29 :::CIS
.
::: Downloaded on - 06/04/2022 20:12:29 :::CIS
Anurag Thakur & another versus State of H.P. & others .
CWP No. 4740 of 202105.04.2022 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioners.
Mr. Nand Lal Thakur, Additional Advocate General, for respondent No. 1.
Mr. Dinesh Thakur, Advocate, for respondent No. 2.
Mr. Dushyant Dadwal, Advocate, for respondent No. 3.
Admit.
List for hearing on 24.05.2022.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge April 5, 2022 (hemlata) ::: Downloaded on - 06/04/2022 20:12:29 :::CIS .
::: Downloaded on - 06/04/2022 20:12:29 :::CISAniket Thakur & anothers versus State of H.P. & others.
.
CWP No. 4735 of 202105.04.2022 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioners.
Mr. Nand Lal Thakur, Additional Advocate General, for respondent No. 1.
Mr. Dinesh Thakur, Advocate, for respondent No. 2.
Mr. Dushyant Dadwal, Advocate, for respondent No. 3.
Reply, if any, be filed within four weeks.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge April 5, 2022 (hemlata) ::: Downloaded on - 06/04/2022 20:12:29 :::CIS .
::: Downloaded on - 06/04/2022 20:12:29 :::CISDiamond Educational Society & another versus Director of Training & another .
CWP No. 4095 of 202105.04.2022 Present: Mr. N.S. Chandel, Senior Advocate with Mr. Vinod Gupta, Advocate, for the petitioner.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No. 1.
Mr. Vikas Rathore, Additional Advocate General, for respondent No. 2.
Arguments heard. Judgment reserved.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge April 5, 2022 (hemlata) ::: Downloaded on - 06/04/2022 20:12:29 :::CIS .
::: Downloaded on - 06/04/2022 20:12:29 :::CISOm Prakash Mehta versus The State of H.P. & others.
.
CWP No. 1886 of 202206.04.2022 Present: Mr. Sumeet Raj Sharma, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Additional Advocate General, for the respondents.
Last opportunity to file reply is granted to the respondents.
List on 13.04.2022.
r ( Mohammad Rafiq )
Chief Justice
( Jyotsna Rewal Dua )
Judge
April 6, 2022
(hemlata)
::: Downloaded on - 06/04/2022 20:12:29 :::CIS
.
::: Downloaded on - 06/04/2022 20:12:29 :::CIS
Lachhi Ram versus State of H.P. & others.
.
CWPOA No. 3528 of 202006.04.2022 Present: Mr. Diwan Singh Negi, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Additional Advocate General, for respondents No. 1 & 2/State.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondents No. 3 & 4/Union of India.
List on 07.04.2022.
( Mohammad Rafiq )
r Chief Justice
( Jyotsna Rewal Dua )
Judge
April 6, 2022
(hemlata)
::: Downloaded on - 06/04/2022 20:12:29 :::CIS
.
::: Downloaded on - 06/04/2022 20:12:29 :::CIS
.
::: Downloaded on - 06/04/2022 20:12:29 :::CIS