Himachal Pradesh High Court
Shrish Nalin vs The State Of Hp And Others on 1 January, 2026
Author: Sandeep Sharma
Bench: Sandeep Sharma
SHRISH NALIN Versus .
THE STATE OF HP AND OTHERS CWP-19507 of 2025 01.01.2026 Present: Mr. Suneel Awasthi, Advocate, for the petitioner.
Mr. Rajan Kahol & Mr. Vishal Panwar, Additional Advocates General, with Mr. Ravi of Chauhan and Mr. Anish Banshtu, Deputy Advocates General, for State.
Mr. Balram Sharma, DSGI, for respondent rt No.4.
While placing on record communication dated 31.12.2025, issued under the signatures of Special Secretary (Health) to the Government of Himachal Pradesh, Mr. Rajan Kahol, learned Additional Advocate General, states that in terms of the order dated 15.12.2025, petitioner has been issued provisional NOC, enabling him to appear in the interview for the post of Assistant Professor, Neurosurgery at AIIMS, Jammu.
Learned Additional Advocate General prays for and is granted six weeks' time to file reply.
List thereafter.
January 01, 2026 (Sandeep Sharma),
(Rajeev Raturi) Judge
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