Himachal Pradesh High Court
Kuldeep Dogra & Ors. vs . State Of H.P. & Anr. And Connected ... on 24 July, 2024
Author: Mamidanna Satya Ratna Sri Ramachandra Rao
Bench: Mamidanna Satya Ratna Sri Ramachandra Rao
Kuldeep Dogra & Ors. vs. State of H.P. & Anr. and connected matter CWP No.3120 of 2021 a/w .
CWP No.6990 of 2023 CWP no.3120 of 2021 24.07.2024 Present: Ms. Anuja Mehta, Advocate vice Mr. Rjesh Kumar, Advocate, for the petitioners.
Mr. Anup Rattan, Advocate General with Mr. Pranay Pratap Singh, Additional Advocate General; Mr. Arsh Rattan & Mr. Sidharth Jalta, Deputy Advocate Generals, for respondent no.1/State. Mr. Anushul Jairtath, Advocate, for the applicants/proposed respondents.
None for the remaining respondents.
CWP no.6990 of 2023 None for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Pranay Pratap Singh, Additional Advocate General; Mr. Arsh Rattan & Mr. Sidharth Jalta, Deputy Advocate Generals, for the respondents/State.
List on 30th July, 2024.
M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 24, 2024 Judge
(Yashwant)
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Jagdish vs. Lachu Ram (deceased) through LRs & Ors RSA No.212 of 2018 .
19.07.2024 Present: Mr. Ashok Sood, Sr. Advocate with Mr. Khem Raj, Advocate, for the appellants.
Mr. Vivek Sharma, Advocate, for the respondents.
List on 6th September, 2024.
July 19, 2024
to (M.S. Ramachandra Rao)
Chief Justice
(Yashwant)
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Madan Lal vs. Saroj Kumari & Ors.
RSA No.168 of 2018.
19.07.2024 Present: Mr. Vijay Kumar, Advocate vice Mr. Sanjeev K. Suri, Advocate, for the appellant.
Mr. Neeraj Gupta, Sr. Advocate with Ms. Rinki Kashmiri, Advocate, for respondent no.1. None for respondents no.2 to 5.
List on 6th September, 2024.
(M.S. Ramachandra Rao)
July 19, 2024 Chief Justice
(Yashwant)
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Vayasan Devi & Ors. vs. Punnu Ram & Ors.
RSA No.236 of 2018.
19.07.2024 Present: Mr. K.D. Sood, Sr. Advocate with Ms. Vaishali Lakhanpal, Advocate, for the appellants.
Mr. Atharv Sharma, Advocate, for the respondents.
List on 6th September, 2024.
July 19, 2024
to (M.S. Ramachandra Rao)
Chief Justice
(Yashwant)
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Rani Devi vs. Surinder Lal Sood & Ors. and connected matters.
RSA No.2 of 2018 a/w RSA Nos.26 & 127 of 2018 .
RSA No.2 of 201819.07.2024 Present: Mr. Aman Sood, Advocate, for the appellant.
Mr. Ajay Kumar Sharma, Advocate, for respondents no.1(a), 1(b), 1(d) & 1(c).
Mr. Ashok Sood, Sr. Advocate with Mr. Khem Raj, Advocate, for respondent no.2(a).
RSA No.26 of 2018Mr. Aman Sood, Advocate, for the appellant.
Mr. Ashok Sood, Sr. Advocate with Mr. Khem Raj, Advocate, for respondent no.1(a). Mr. Ajay Kumar Sharma, Advocate, for respondents no.2, 3, 5 & 6.
RSA No.127 of 2018Mr. Ajay Kumar Sharma, Advocate, for the appellant.
Mr. Ashok Sood, Sr. Advocate with Mr. Khem Raj, Advocate, for respondent no.1(a).
Mr. Aman Sood, Advocate, for respondents no.2 & 5.
List on 6th September, 2024.
(M.S. Ramachandra Rao)
July 19, 2024 Chief Justice
(Yashwant)
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ourt on its own motion vs. State of H.P. & Ors.
CMP No.11662 of 2024 in CWPIL No.146 of 2017 .
17.07.2024 Present: Mr. Loveneesh Singh Thakur, Advocate, for the applicant.
Mr. Rakesh Dhaulta, Additional Advocate General with Mr. Arsh Rattan, Deputy Advocate General, for the respondents/State.
Having regard to the directions contained in the order dt. 22.09.2017 passed in CWPIL No.146 of 2017 prohibiting any activity, other than the one connected with the affairs of Institution, to be carried out in any of the Educational Institutions within the State of Himachal Pradesh, meant for imparting teaching to the students, we are not inclined to entertain this application. Accordingly, the same is dismissed alongwith pending miscellaneous application(s), if any.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 17, 2024 Judge
(Yashwant)
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Abbott Healthcare Pvt. Ltd. vs. Union of India & Ors.
CWP No.2696 of 2024.
17.07.2024 Present: Mr. Ishan Kashyap, Advocate, for the petitioner.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondents no.1 & 3/UOI.
Mr. Rakesh Dhaulta, Additional Advocate General with Mr. Arsh Rattan, Deputy Advocate General, for respondent no.2/State.
Mr. Vijay Arora, Advocate (through V.C.), for respondents no.4 to 6.
List on 27th August, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 17, 2024 Judge
(Yashwant)
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Vijay Kumar & Ors. vs. BBMB & Ors.
CWP No.2370 of 2024.
17.07.2024 Present: Mr. R.K. Gautam, Sr. Advocate with Mr. Sahil Dixit, Advocate, for the petitioners.
Respondent no.1 deleted vide order dt. 04.04.2024. Mr. N.K. Sood, Sr. Advocate with Mr. Aman Sood, Advocate, for respondents no.2 & 3.
At the request of learned Senior Counsel for respondents no.2 & 3, list on 29th August, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 17, 2024 Judge
(Yashwant)
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NHPC Limited vs. Director Energy and Ors.
CWP No.913 of 2024.
17.07.2024 Present: Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Rakesh Dhaulta, Additional Advocate General with Mr. Arsh Rattan, Deputy Advocate General, for the respondents/State.
List on 14th October, 2024.
Reply be filed by the respondents in the meantime.
Interim order granted earlier is extended until further orders.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 17, 2024 Judge
(Yashwant)
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Meena Arora vs. State of H.P. & Ors.
LPA No.153 of 2024.
17.07.2024 Present: Mr. Arun Kumar, Advocate, for the appellant.
Mr. Rakesh Dhaulta, Additional Advocate General with Mr. Arsh Rattan, Deputy Advocate General, for the respondents/State.
At the request of learned counsel for the appellant, list on 17th October, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 17, 2024 Judge
(Yashwant)
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M/s SMSN Continental Pvt. Ltd. vs. HPSEB & Ors.
CWP No.5728 of 2020.
17.07.2024 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Ms. Sunita Sharma, Sr. Advocate with Mr. Dhanajay Sharma, Advocate, for respondents no.1 to 3/HPSEB. Mr. Aman Sood, Advocate, for respondent no.4.
At the request of learned counsel for the petitioner, list on 7th August, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 17, 2024 Judge
(Yashwant)
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M/s India Steel Continental Pvt. Ltd. vs. Union of India & Ors.
CWP No.6645 of 2024.
16.07.2024 Present: Mr. Neeraj Gupta, Sr. Advocate with Mr. Surjeet Bhadu and Mr. Jyotirmay Bhatt, Advocates, for the petitioner.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondent no.1/Union of India.
Mr. Vijay Kumar Arora and Ms. Lalita Sharma, Advocates, for respondents no.2, 3 & 5. Mr. Anup Rattan, Advocate General with Mr. Sushant Keprate, Additional Advocate General, for respondents no.4, 6, 7 & 8/State.
CWP no.6645 of 2024 & CMP no.11294 of 2024 Notice.
Mr. Balram Sharma, learned Deputy Solicitor General of India; Mr. Vijay Kumar Arora, learned Advocate; and Mr. Sushant Keprate, learned Additional Advocate General, accept notice on behalf of respondent no.1, respondents no.2, 3 & 5 and respondents no.4, 6, 7 & 8, respectively, and seek time to file replies.
List on 5th August, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 16, 2024 Judge
(Yashwant)
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M/s Prime Steel Industries Pvt. Limited vs. Union of India & Ors.
CWP No.6559 of 2024.
16.07.2024 Present: Mr. Neeraj Gupta, Sr. Advocate with Mr. Surjeet Bhadu and Mr. Jyotirmay Bhatt, Advocates, for the petitioner.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondent no.1/Union of India.
Mr. Vijay Kumar Arora and Ms. Lalita Sharma, Advocates, for respondents no.2, 3 & 5. Mr. Anup Rattan, Advocate General with Mr. Sushant Keprate, Additional Advocate General, for respondents no.4, 6, 7, 8 & 9/State.
CWP no.6559 of 2024 & CMP no.11121 of 2024 Notice.
Mr. Balram Sharma, learned Deputy Solicitor General of India; Mr. Vijay Kumar Arora, learned Advocate; and Mr. Sushant Keprate, learned Additional Advocate General, accept notice on behalf of respondent no.1, respondents no.2, 3 & 5 and respondents no.4, 6, 7, 8 & 9, respectively, and seek time to file replies.
List on 5th August, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 16, 2024 Judge
(Yashwant)
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M/s H.M. Steels Limited vs. Union of India & Ors.
CWP No.6647 of 2024.
16.07.2024 Present: Mr. Neeraj Gupta, Sr. Advocate with Mr. Surjeet Bhadu and Mr. Jyotirmay Bhatt, Advocates, for the petitioner.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondent no.1/Union of India.
Mr. Vijay Kumar Arora and Ms. Lalita Sharma, Advocates, for respondents no.2, 3 & 5. Mr. Anup Rattan, Advocate General with Mr. Sushant Keprate, Additional Advocate General, for respondents no.4, 6, 7 & 8/State.
CWP no.6647 of 2024 & CMP no.11298 of 2024 Notice.
Mr. Balram Sharma, learned Deputy Solicitor General of India; Mr. Vijay Kumar Arora, learned Advocate; and Mr. Sushant Keprate, learned Additional Advocate General, accept notice on behalf of respondent no.1, respondents no.2, 3 & 5 and respondents no.4, 6, 7 & 8, respectively, and seek time to file replies.
List on 5th August, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 16, 2024 Judge
(Yashwant)
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M/s Aditya Industries vs. Union of India & Ors.
CWP No.6646 of 2024.
16.07.2024 Present: Mr. Neeraj Gupta, Sr. Advocate with Mr. Surjeet Bhadu and Mr. Jyotirmay Bhatt, Advocates, for the petitioner.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondent no.1/Union of India.
Mr. Vijay Kumar Arora and Ms. Lalita Sharma, Advocates, for respondents no.2, 3 & 5. Mr. Anup Rattan, Advocate General with Mr. Sushant Keprate, Additional Advocate General, for respondents no.4, 6, 7 & 8/State.
CWP no.6646 of 2024 & CMP no.11296 of 2024 Notice.
Mr. Balram Sharma, learned Deputy Solicitor General of India; Mr. Vijay Kumar Arora, learned Advocate; and Mr. Sushant Keprate, learned Additional Advocate General, accept notice on behalf of respondent no.1, respondents no.2, 3 & 5 and respondents no.4, 6, 7 & 8, respectively, and seek time to file replies.
List on 5th August, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 16, 2024 Judge
(Yashwant)
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M/s Saboo Tor Pvt. Ltd. vs. Union of India & Ors.
.
CWP No.6644 of 202416.07.2024 Present: Mr. Neeraj Gupta, Sr. Advocate with Mr. Surjeet Bhadu and Mr. Jyotirmay Bhatt, Advocates, for the petitioner.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondent no.1/Union of India.
Mr. Vijay Kumar Arora and Ms. Lalita Sharma, Advocates, for respondents no.2, 3 & 5. Mr. Anup Rattan, Advocate General with Mr. Sushant Keprate, Additional Advocate General, for respondents no.4, 6, 7 & 8/State.
CWP no.6644 of 2024 & CMP no.11292 of 2024 Notice.
Mr. Balram Sharma, learned Deputy Solicitor General of India; Mr. Vijay Kumar Arora, learned Advocate; and Mr. Sushant Keprate, learned Additional Advocate General, accept notice on behalf of respondent no.1, respondents no.2, 3 & 5 and respondents no.4, 6, 7 & 8, respectively, and seek time to file replies.
List on 5th August, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 16, 2024 Judge
(Yashwant)
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Synergistic Youth Social and Cultural Organisation (SYSCO) vs. .
State of H.P. & Ors. a/w connected matter CWP No.6029 of 2020 a/w CWP No.692 of 2021 CWP No.6029 of 2020 02.07.2024 Present: Mr. Dinkar Bhaskar and Mr. Siddhant Maniktala, Advocates, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Pranay Pratap Singh, Additional Advocate General and Ms. Priyanka Chauhan & Mr. Arsh Rattan, Deputy Advocate Generals, for respondents no.1, 2 & 4 to 6/State.
Ms. Sneh Bhimta, Advocate vice Ms. Shreya Chauhan, Advocate, for respondent no.8/NHAI.
Mr. K.D. Sood, Sr. Advocate with Mr. Het Ram Thakur, Advocate, for respondents no.10 & 11.
None for remaining respondents.
CWP No.692 of 2021Mr. Prashant Sharma and Mr. Ajit Sharma Advocates, for the petitioner.
Mr. K.D. Sood, Sr. Advocate with Mr. Het Ram Thakur, Advocate, for respondent no.2.
Mr. Anup Rattan, Advocate General with Mr. Pranay Pratap Singh, Additional Advocate General and Ms. Priyanka Chauhan & Mr. Arsh Rattan, Deputy Advocate Generals, for respondents no.3 & 4/State. None for remaining respondents.
In view of the recusal of Justice Satyen Vaidya, list before DB-II.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 02, 2024 Judge
(Yashwant)
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Braham Dass vs. The State of H.P. & Anr. a/w connected matter .
CWPOA No.1237 of 2020 a/w CWPOA Nos.1234, 1341, 1344 & 3739 of 2020.
02.07.2024 Present: Mr. Ganesh Barowalia, Advocate, for the petitioner(s), in all the petitions.
Mr. Anup Rattan, Advocate General with Mr. Pranay Pratap Singh, Additional Advocate General and Ms. Priyanka Chauhan & Mr. Arsh Rattan, Deputy Advocate Generals, for the respondents/State.
CWPOA No.1237 of 2020The Additional Advocate General shall explain the basis for award of ACP since the condition contained in the last part of the instructions dt. 06.04.1990 has no relevance to the withdrawal of the ACP granted to the petitioner after 19 years of its grant and after almost 4 years after his retirement.
List on 31st July, 2024 alongwith connected matters.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 02, 2024 Judge
(Yashwant)
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Pushpender Kumar vs. HPSC & Ors.
.
CWPOA No.5396 of 202002.07.2024 Present: Mr. Abhender Gupta, Advocate, for the petitioner Mr. Angrez Kapoor, Advocate, for respondent no.1. Mr. Amit Sharma, Advocate, for respondent no.2.
Mr. Arvind Sharma, Advocate, for respondents no.3 to 6. Heard in part.
For continuation, list on 10th July, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 02, 2024 Judge
(Yashwant)
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Jeeva Nand Chauhan vs. State of H.P. & Ors.
.
CWP No.4955 of 202419.06.2024 Present: Mr. N.K. Tomar, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for respondents No.1 to 5/State.
Mr. Rangil Singh, Advocate, for respondent No.6.
r to Mr. Rangil Singh, learned counsel, appears on behalf of respondent no.6 and seeks time to get instructions.
List on 03.07.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
June 19, 2024 Judge
(yashwant/subhash)
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H.N. Singh & Company vs. H.P. State Industrial Development
Corporation Ltd. & Ors.
.
CWP No.2594 of 2024
19.06.2024 Present: Mr. Robin Dutt Advocate vice Mr. Surinder Saklani,
Advocate, for the petitioner.
Mr. Karun Negi, Advocate, vice Mr. Vedhant Ranta, Advocate, for respondents no.1 to 4. Mr. Sumeet Raj Sharma, Advocate, for respondent no.5.
Replies filed by respondents no.1 to 4 be placed on record, if it is in order.
Counsel for respondent no.5 seeks to file reply. He shall do so by the next date of hearing.
Rejoinder, if any, be filed to the replies filed by respondents no.1 to 4.
List on 24.07.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
June 19, 2024 Judge
(yashwant/subhash)
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Dr. Suman Rao vs. State of H.P. & Ors. a/w connected matters CWP No.1305 of 2024 a/w .
CWPs No.1536 & 651 of 2024 CWP No.1305 of 2024 19.06.2024 Present: Mr. D.K. Khanna, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Arsh Rattan, Deputy Advocate General, for the respondents No.1 to 6.
Mr. P.D. Nanda, Advocate, for respondent No.7. Mr. Raghu Nandan Chaudhary, Advocate, for respondent No.8.
CWP No. 1536 of 2024Mr. Vinod Thakur, Advocate for the petitioner. Mr. Anup Rattan, Advocate General with Mr. Arsh Rattan, Deputy Advocate General, for the respondents No.1 to 3/State.
Mr. D.K. Khanna, Advocate, for respondent No.6.
CWP No.651 of 2024Mr. P.D. Nanda, Advocate, for the petitioner. Mr. Anup Rattan, Advocate General with Mr. Arsh Rattan, Deputy Advocate General, for the respondents No.1 to 6/State.
Mr. D.K. Khanna, Advocate, for respondent No.7.
CWP No.1536 of 2024Counsel for the petitioner shall take steps for the service of respondents no.4 and 5 within one week, otherwise interim stay granted on 04.03.2024 shall stand vacated.
CWP No.1305 of 2024Mr. Raghu Nandan Chaudhary, Advocate, appears for respondent no.8 and he adopts the reply filed by the State.
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List on 12.08.2024 alongwith connected matters.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
June 19, 2024 Judge
(yashwant/subhash)
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M/s Preethi Himachal & Co. vs. Union of India & Ors.
CWP No.495 of 2024.
19.06.2024 Present: Mr. Ankit Awal, Advocate, for the petitioner.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondent No.1.
Mr. Neeraj Sharma and Mr. Ishan Kashyap, Advocates for respondents No.2 to 4.
respondents.
r to Further time is sought for filing of reply by the List on 09.09.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
June 19, 2024 Judge
(yashwant/subhash)
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State of H.P. & Ors vs. Rakesh Kumar LPA No.121 of 2024 .
19.06.2024 Present: Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the applicants/appellants.
At the request of learned Additional Advocate General, list on 23.07.2024.
r to (M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
June 19, 2024 Judge
(yashwant/subhash)
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State of H.P. vs. JSW Energy Ltd & Anr. a/w connected matters .
`LPA No.358 of 2012 a/w CWP Nos.7679, 10168, 10169, 10347 to 10349, 10356, 10400, 10481, 10851 of 2012, LPA No.359 of 2012, CWP Nos.3034, 3386 of 2013, LPA No. 78 of 2013, CWP Nos.1405 of 2014, 1403 of 2016, 386 of 2017 & 5125 of 2021.
LPA No.358 of 201219.06.2024 Present: None for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the appellant.
Mr. Sunil Mohal Goel, Advocate, for the respondent.
LPA No. 359 of 2012Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the appellant.
Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for the respondent.
LPA No. 78 of 2013Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the appellant.
Mr. Dikken K. Thakur, Advocate, vice Mr. Ajay Vaidya, Advocate, for the respondent.
CWP Nos. 7679, 10168 and 10169 of 2012 Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for the petitioner(s). Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the respondents. CWP Nos. 10347, 10349, 10356, 10400, 10481 and 10851 of 2012 Mr. Sunil Mohan Goel, Advocate, for the petitioner(s). Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the respondents.
CWP No. 10348 of 2012Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for the petitioner. Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the respondents.
::: Downloaded on - 19/06/2024 15:45:27 :::CISHigh Court of H.P.CWP No. 3034 of 2012 Mr. Surinder Saklani, Advocate, for the petitioner.
::: Downloaded on - 24/07/2024 20:32:30 :::CISMr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, .
Asstt. A.G., for respondents-State.
Mr. Vivek Singh Thakur, Advocate, for respondent No.
2. CWP Nos. 3386 of 2013, 1405 of 2014 and 5125 of 2021 Mr. R. L. Sood, Sr. Advocate with Mr. Arjun Lall, Advocate, for the petitioner(s) in CWP No. 3386 of 2013.
Ms. Shalini Thakur, Advocate, for the petitioners in CWP Nos. 1405 of 2014 and 5125 of 2021. Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the respondents.
CWP No. 1403 of 2016Mr. Aman Sood, Advocate, for the petitioner. Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the respondents.
CWP No. 386 of 2017Mr. R. K. Gautam, Sr. Advocate, with Mr. Jai Ram Sharma and Mr. Sahil Dixit, Advocates, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the respondents.
Learned Additional Advocate General shall place before this Court a decision taken in the Cabinet Meeting held on 17.06.2024.
List on 24.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
June 19, 2024 Judge
(yashwant/subhash)
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.
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State of H.P. & Anr. vs. JSW Energy Ltd. &
Anr.a/w connected matter
.
LPA No.358 of 2012 a/w CWP Nos.7679, 10168,10169, 10347 to 10349, 10356, 10400, 10481,10851 of 2012, LPA No.359 of 2012, CWP Nos.3034,3386 of 2013, LPA No. 78 of 2013, CWP Nos.1405 of 2014, 1403 of 2016, 386 of 2017 & 5125 of 2021.
LPA No.358 of 201219.06.2024 Present: Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the appellant.
Mr. Sunil Mohal Goel, Advocate, for the respondent.
LPA No. 359 of 2012Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the appellant.
Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for the respondent.
LPA No. 78 of 2013Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the appellant.
Mr. Dikken K. Thakur, Advocate, vice Mr. Ajay Vaidya, Advocate, for the respondent.
CWP Nos. 7679, 10168 and 10169 of 2012 Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for the petitioner(s).
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the respondents.
CWP Nos. 10347, 10349, 10356, 10400, 10481 and 10851 of 2012 Mr. Sunil Mohan Goel, Advocate, for the petitioner(s).
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respondents.
CWP No. 10348 of 2012Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the respondents.
CWP No. 3034 of 2012None for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for respondents-State.
Mr. Vivek Singh Thakur, Advocate, for respondent No.2.
CWP Nos. 3386 of 2013, 1405 of 2014 and 5125 of 2021 Mr. Arjun Lall, Advocate, for the petitioner(s) in CWP No. 3386 of 2013.
Ms. Shalini Thakur, Advocate, for the petitioners in CWP Nos. 1405 of 2014 and 5125 of 2021.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the respondents.
CWP No. 1403 of 2016Mr. Aman Sood, Advocate, for the petitioner. Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the respondents.
CWP No. 386 of 2017Mr. R. K. Gautam, Sr. Advocate, with Mr. Jai Ram Sharma and Mr. Sahil Dixit, Advocates, for the petitioner.
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respondents.
List before DB-I in view of the recusal of the Chief Justice.
(M.S. Ramachandra Rao)
Chief Justice
June 19, 2024
(yashwant/subhash)
r to (Satyen Vaidya)
Judge
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To
Learned Registrar General,
.
High Court of Himachal Pradesh, Shimla.
Sub:- Communication of adverse remarks in Annual Confidential Report for the assessment year 2023-24.
Sir, Kindly refer to your goodself's office letter No.HHC/REGR./PS/6-289/2019-258, dated 1st July, 2024, on the subjected cited above.
In this regard, it is kindly submitted as under:-
1. That I am working as Peon in the Registry of this High Court since April, 2016.
2. That during entire period of my service, I had been discharging my duties very sincerely and to the best satisfaction of the authorities and that any of the authorities had never showed any negligence or default on my part or made any complaint or issue any memo/show-cause against me with regard to discharge of my duties in my previous service tenure.
3. That during the year 2023, my services were required with three authorities, i.e. Sh.
Chirag Bhanu Singh, the then OSD; Sh. Jaswant Singh, the then Registrar (Administration); & Sh. Aman Sood, Registrar (Rules), and thereafter, I was posted in Hon'ble the Chief Justice's Court. I had performed my duties with the aforesaid authorities during the Assessment Year 2023-24 very sincerely without any complaint.
4. That during Assessment Year 2023-24, I had never received any memo/show-cause regarding my complaint with regard to discharge of my duties, in any manner. Therefore, it is out of my understanding that as to why my ACR for the Assessment Year 2023-24 (ending March 31 st 2024) has been graded as "Poor", as mentioned in the aforesaid communication dated 01.07.2024.
In view of the above submissions, it is very humbly prayed that my ACR for the Assessment Year 2023-24 (ending March 31st 2024), as communicated to me vide aforesaid communication dated 01.07.2024, may not be accepted and the same may kindly be reconsidered, rectified and recorded fresh taking into account my previous service record of about 9 years, as per the rules/procedure.
Any inconvenience caused to the Registry, is highly regretted.
Yours faithfully, Dated:18.07.2024.
(Jai Singh Thakur) Peon, HCJ Court.
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