Himachal Pradesh High Court
Sammer Mitra vs . State Of Hp And Ors. on 2 May, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Sammer Mitra Vs. State of HP and Ors.
CWP No. 2620 of 2022 .
2.5.2022 Present:- Mr. Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with M/s. Vinod Thakur & Shiv Pal Manhans, Additional Advocates General and M/s. Bhupender Thakur & Yudhvir Singh Thakur, Dy. Advocates General for respondents-State.
CWP No. 2620 of 2022 Issue notice. Mr. Yudhvir Singh Thakur, learned Dy.
Advocate General accepts notice no behalf of the respondents.
Reply, if any, within three weeks. List on 30.5.2022.
CMP No. 4959 of 2022 Notice in the aforesaid terms. In the meanwhile, respondents are directed to re-instate the petitioner to the post of Tutor Specialist (Direct) in the Department of Biochemistry at respondent No.3-College.
CMP No. 4960/2022The application is disposed of with the direction that the applicant/petitioner shall file typed, legible copy of the Annexure in issue within a period of four weeks.
Copy dasti.
( Tarlok Singh Chauhan) Judge [[[ (Chander Bhusan Barowalia) Judge 2nd May, 2022 (Guleria) ::: Downloaded on - 02/05/2022 20:07:57 :::CIS