Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 2]

Himachal Pradesh High Court

Punita Garg vs . State Of H.P. & on 5 April, 2022

Bench: Tarlok Singh Chauhan, Sandeep Sharma

Punita Garg Vs. State of H.P. & others .

CWP No. 1922 of 2022 5.4.2022 Present: Mr. C.N. Singh, Advocate, for the petitioner.

Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents­State.

Notice. Mr.Vinod Thakur, Additional Advocate General appears and waives r learned service of notice on behalf of respondents­State. He prays for and is granted four weeks' time to file reply.

List on 2.5.2022.

CMP No. 3584 of 2022 Notice/reply in the aforesaid terms. Till further orders, respondents are restrained from terminating/relieving the petitioner from the post of Professor (Opthalmology) in the Department of Opthalmology at Dr. Yashwant Singh Parmar Government Medical College Nahan, District Sirmour, H.P..

Copy dasti.

(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge April 5, 2022 ::: Downloaded on - 05/04/2022 20:14:33 :::CIS (Kalpana) .

            r    to









                  ::: Downloaded on - 05/04/2022 20:14:33 :::CIS