Himachal Pradesh High Court
CWP/2823/2019 on 29 September, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
CWP No. 2753 of 2019 a/w CWP No. 2823 of 2019 .
29.09.2020 Present: Mr. Sanjeev Kumar, Advocate for the petitioner(s).
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocates General and Ms.Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents 1 to 3- State.
Mr. Khushi Ram Gupta, learned Standing Counsel, for respondent No.4 in CWP No. 2753 of 2019.
(THROUGH VIDEO CONFERENCING).
Learned Additional Advocate General has placed on record instructions dated 28th September, 2020. The relevant portion whereof reads as under:-
"In this behalf, it is respectfully submitted that Accountant General (A&E) Himachal Pradesh vide letter dated 25-9-2020 has been requested that matter with regard to revised pension and gratuity in respect of Librarian and Assistant Librarians may be dealt according to the office memorandum dated 12-3.2013 issued by the Finance (Pension) Department of Himachal Pradesh. Photocopy of letter dated 25-9-2020 and office memorandum dated 12-3-2013 is submitted as Annexure R-1(Colly)."
Confronted with this, learned counsel for respondent No.4 prays for and is granted two weeks' time to seek instructions.
List on 13.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav/R.Atal) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP Ex. Petition No. 20 of 2020 .
29.09.2020 Present: Mr. Ajay Sharma, Senior Advocate, with Ms. Aanandita Sharma, Advocate for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocates General and Ms.Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State.
(THROUGH VIDEO CONFERENCING).
Compliance affidavit not filed. The same be positively filed within a period of three weeks, failing which respondents shall appear in person before this Court on the next date of hearing.
List on 27.10.2020.
Registry is directed to reflect the name of Mr. Avneesh Bhardwaj, Advocate in the cause list henceforth.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav/R.Atal) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP Ex. Petition No. 52 of 2020 .
29.09.2020 Present: Mr. C.N. Singh, Advocate for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocates General and Ms.Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State. (THROUGH VIDEO CONFERENCING).
Compliance affidavit not filed. The same be positively filed within a further period of three weeks, failing which respondents shall appear in person before this Court on the next date of hearing.
List on 27.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav/R.Atal) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP CWP No 3852 of 2019 .
29.09.2020 Present: Mr. A.K.Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocates General and Ms.Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents.
(THROUGH VIDEO CONFERENCING).
Admit. Pleadings be completed within eight weeks. List thereafter for hearing on 24.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP CWP No. 3158 of 2019 .
29.09.2020 Present: Mr. Balram Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocates General and Ms.Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State (THROUGH VIDEO CONFERENCING).
As prayed for, list on 30.09.2020.
r (Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
Judge
September 29, 2020
(Gaurav/R.Atal)
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Ex. Petition No. 52 of 2020
.
29.09.2020 Present: Mr. C.N.Singh, Advocate for the petitioners.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocates General and Ms.Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State. (THROUGH VIDEO CONFERENCING).
Compliance affidavit not filed. The same be positively filed within a further period of three weeks, failing which respondents shall appear in person before this Court on the next date of hearing.
List on 27.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav/R.Atal) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP Arb. Appeal No. 5 of 2014 .
29.09.2020 Present: Mr. J.S.Bhogal, Senior Advocate, with Mr. T.S.Bhogal, Advocate for the appellant.
Mr. Sunil Mohan Goel, Advocate, for the respondent.
Mr. Vivek Sharma, Advocate, for the applicant OMP No. 164 of 2020.
(THROUGH VIDEO CONFERENCING).
List on 30.09.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav/R.Atal) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP Ex. Petition No. 106 of 2016 .
29.09.2020 Present: Mr. Lokendar Paul Thakur, Senior Panel Counsel, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocates General and Ms.Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents No. 1 to 4.
Mr. Raman Jamalta, Advocate, for respondent No.5.
Mr. Shashi Shirshoo, Central Government Counsel for respondent No.6. [ (THROUGH VIDEO CONFERENCING) Instructions on behalf of the Deputy Commissioner, Kinnaur, District at Reckong Peo, dated 28th September, 2020 have been placed by Mr. Vikas Rathore, learned Additional Advocate General for perusal. We have gone through the same and found that as per version put forth by the Deputy Commissioner, the Army Authorities which user agencies under the FCA case is coordinating with the H.P.Power Corporation Ltd. and the task is likely to be completed by HPPCL with the close coordination of the Army Authorities, so that the FCA case could be sanctioned as soon as possible. Confronted with this, learned Central Government Counsel prays for and is granted two day's time to take instructions.
List on 01.10.2020 (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav/R.Atal) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP Ex.Pet. No. 11 of 2017 .
29.09.2020 Present: Mr. Dilip Sharma, Senior Advocate, with Mr. Manish Sharma, Advocate for the petitioner.
Mr. Ankush Dass Sood, Senior Advocate, with Ms. Sweta Julka, Advocate for the respondent (THROUGH VIDEO CONFERENCING).
Learned Senior Counsel on instructions from M.D Corporation states that the Corporation is ready to consider r and fix the seniority of the petitioner appropriately, provided the petitioner approaches the Corporation. His statement is taken on record. Let the petitioner approach the respondent-Corporation today at 2 P.M, thereafter decision be placed for perusal on the next date of hearing.
List on 06.10.2020.
It is made clear that this order has been passed under the peculiar facts and circumstances of the present case and shall not be treated as precedent.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav/R.Atal) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP CWP No. 1155 of 2018 .
29.09.2020 Present: Mr. R.L.Chaudhary, Advocate for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocates General and Ms.Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents No. 1, 2 and 4- State.
Mr. Ajeet Saklani, Advocate, for respondent No.3.
Ms. Anandita Sharma, Advoacate for respondent No.5 (THROUGH VIDEO CONFERENCING).
Learned counsel for respondent No.5 prays for and is granted four weeks' time to file reply.
List on 27.10.2020 (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav/R.Atal) .
::: Downloaded on - 30/09/2020 20:19:06 :::HCHP CWPOA No. 964 of 2019.
29.09.2020 Present: Mr. S.S.Sood, Advocate for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocates General and Ms.Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State (THROUGH VIDEO CONFERENCING).
It appears that the grievances of the petitioner stand redressed save and except the interest w.e.f 01.2.1986 to 31.12.1995. Therefore, let respondents to take instructions qua this amount List on 13.10.2020 (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav/R.Atal) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP CWP No. ----
.
29.09.2020 Present: Mr. J.S.Bhogal, Senior Advocate, with Mr. T.S.Bhogal, Advocate for the appellant.
Mr. Sunil Mohan Goel, Advocate, for the respondent.
Mr. Vivek Sharma, Advocate, for the applicant OMP No. 164 of 2020.
(THROUGH VIDEO CONFERENCING).
Learned Additional Advocate General has palced on record r the instructions dated 28.12.2020. The relevant portion reads as under:
Confronted with this learned counsel for respondent No.4 prays for and is granted two weeks time to seek instructions.
List on 13.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav/R.Atal) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP CWP No. 29.09.2020 Present: Mr. Balram Sharma, Advocate for the petitioner.
.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocates General and Ms.Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State. (THROUGH VIDEO CONFERENCING).
As prayed for, list on 30.09.2020.
(Tarlok Singh Chauhan) r Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav/R.Atal) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP CWP No 4209 of 2019 .
29.09.2020 Present: Mr. A.K.Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocates General and Ms.Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents.
(THROUGH VIDEO CONFERENCING).
Admit. Pleadings be completed within eight weeks. List thereafter for hearing on 24.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP CWP No 4104 of 2019 .
29.09.2020 Present: Mr. Sandeep. K. Pandey, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocates General and Ms.Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents 1 to 3- State.
Mr. V.B.Verma,Central Government counsel for respondent No.4 (THROUGH VIDEO CONFERENCING).
Admit. Pleadings be completed within eight weeks. List thereafter for hearing on 24.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP CWP No-----
.
29.09.2020 Present: Mr. A.K.Gupta, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocates General and Ms.Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents - State.
(THROUGH VIDEO CONFERENCING).
Admit. Pleadings be completed within eight weeks. List thereafter for hearing on 24.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP Ex. Petition No. 54 of 2020 .
29.09.2020 Present: Mr. Dheeraj K. Vashisht, Advocate for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocates General and Ms.Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State. (THROUGH VIDEO CONFERENCING).
Compliance affidavit not filed. The same be positively filed within a further period of three weeks, failing which respondents shall appear in person before this Court on the next date of hearing.
List on 27.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav/R.Atal) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP Ex. Petition No. 70 of 2020 .
29.09.2020 Present: Mr. Ashok Kumar, Advocate for the petitioner.
Mr. Ajay Chauhan, Advocate for the respondent- State/.
(THROUGH VIDEO CONFERENCING).
Compliance affidavit not filed. The same be positively filed within a further period of three weeks, failing which respondents shall appear in person before this Court on the next date of hearing.
List on 27.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav/R.Atal) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP Ex. Petition No. --- of 2020 .
29.09.2020 Present: Mr. C.N.Singh, Advocate for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocates General and Ms.Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State. (THROUGH VIDEO CONFERENCING).
Compliance affidavit not filed. The same be positively filed within a further period of three weeks, failing which respondents shall appear in person before this Court on the next date of hearing.
List on 27.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav/R.Atal) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP Arb. Appeal No. 11 of 2016 .
29.09.2020 Present: Mr. R.L.Sood, Senior Advocate, with Mr. ARjun Lal, Mr. Vikas Rajput and Ms. Sanjivni, Advocates for the appellants.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocates General and Ms.Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents-State (THROUGH VIDEO CONFERENCING).
As prayed for, list on 03.11.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav/R.Atal) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP CWP No. 2753 of 2019 a/w CWP No. 2823 of 2019 .
29.09.2020 Present: Mr. Sanjeev Kumar, Advocate for the petitioner(s).
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocates General and Ms.Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for the respondents 1 to 3- State.
Mr. Khushi Ram Gupta, learned Standing Counsel, for respondent No.4 in CWP No. 2753 of 2019.
(THROUGH VIDEO CONFERENCING).
Learned Additional Advocate General has placed on record instructions dated 28th September, 2020. The relevant portion whereof reads as under:-
"In this behalf, it is respectfully submitted that Accountant General (A&E) Himachal Pradesh vide letter dated 25-9-2020 has been requested that matter with regard to revised pension and gratuity in respect of Librarian and Assistant Librarians may be dealt according to the office memorandum dated 12-3.2013 issued by the Finance (Pension) Department of Himachal Pradesh. Photocopy of letter dated 25-9-2020 and office memorandum dated 12-3-2013 is submitted as Annexure R-1(Colly)."
Confronted with this, learned counsel for respondent No.4 prays for and is granted two weeks' time to seek instructions.
List on 13.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 29, 2020 (Gaurav/R.Atal) ::: Downloaded on - 30/09/2020 20:19:06 :::HCHP .
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