Himachal Pradesh High Court
Vishal Sharma vs State Of H.P And Ors. on 19 December, 2022
Bench: Sabina, Sushil Kukreja
Vishal Sharma Vs State of H.P and ors.
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CWP No. 8721 of 2022 19.12.2022 Present: Mr. Devender Sharma, Advocate for the petitioner.
Mr. Adarsh Sharma, Additional Advocate General, for respondents No.1 and 2-State.
Mr. Rakesh Kumar Thakur, Advocate for respondents No. 3 to 5.
CWP No. 8721 of 2022 .
Notice. Mr. Adarsh Sharma, learned Additional Advocate General and Mr. Rakesh Kumar Thakur Advocates, accept notice on behalf of the respondents, respectively and seek time to file reply.
Let notice to respondents No. 6 to 63 be issued returnable for 09.03.2023 on taking steps within a week.
CMP No. 17635 of 2022In the meantime, promotions, if any, made by the respondent-bank of the employees from Grade-III to Grade-
II, would be subject to the final out come of the petition.
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( Sabina ) Judge ( Sushil Kukreja ) Judge December 19, 2022 (gaurav) ::: Downloaded on - 19/12/2022 20:38:11 :::CIS