Himachal Pradesh High Court
Varun Dhiman vs . State Of H.P. & Ors. on 22 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Varun Dhiman vs. State of H.P. & Ors.
CWP No. 3366 of 2020 22.03.2022 Present: Mr. Sajay Jaswal, Advocate, for the petitioner.
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Mr. Ajay Vaidya, Sr. Addl. A.G., for respondents/State.
Mr. Sanjeev K. Motta, Advocate, for respondent No. 3.
While disposing of this petition, this Court in para-33 passed the following order:-
33. Therefore, we direct the Principal Secretary (Health) to conduct an inquiry into the entire episode and fix responsibility of the erring officials/officers irrespective of their rank(s) and profile(s) and irrespective of the fact whether they are serving or retired. This exercise be completed within eight months from today and report compliance on 22.03.2022.
Learned Senior Additional Advocate General, on instructions, states that necessary inquiry has been conducted and the same shall be placed on record within two weeks.
List on 05.04.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 22, 2022 (sanjeev) ::: Downloaded on - 22/03/2022 20:15:47 :::CIS