Himachal Pradesh High Court
The State Of Hp & Ors. vs Hppwd Electrical Class Ii Employees on 10 May, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
The State of HP & Ors. Vs.HPPWD Electrical Class II Employees Association a/w connected matters LPA No. 21/2015 a/w LPAs No. 22 and 23 of 2015 .
10.5.2022 Present:- Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Sr. Additional Advocate General & M/s. Vinod Thakur & Shiv Pal Manhans, Additional Advocates General with Mr. Bhupinder Thakur, Dy. Advocate General for the appellant(s).
Mr. Deepak Kaushal, Advocate, for respondent in LPA No.21/2015.
Mr. Surender Sharma, Advocate, for respondent(s) in LPAs No.22 and 23 of 2015.
Mr. Bhupinder Thakur, learned Deputy Advocate General has placed on record instructions dated 9.5.2022, which is ordered to be taken on record. The personal presence of Principal Secretary (PWD) to the Govt. of H.P. is dispensed with.
Learned counsel for the respondents prays for and are granted two weeks' time to go through the same. List on 31.5.2022.
( Tarlok Singh Chauhan) Judge [[[ (Chander Bhusan Barowalia) Judge 10th May, 2022 (Guleria) ::: Downloaded on - 10/05/2022 20:13:03 :::CIS