Lekh Raj Verma vs . State Of H.P. & Ors on 7 August, 2023

[Cites 14, Cited by 13]

Himachal Pradesh High Court

Lekh Raj Verma vs . State Of H.P. & Ors on 7 August, 2023

Bench: Jyotsna Rewal Dua

Lekh Raj Verma Vs. State of H.P. & Ors CWP No.4576 of 2023 .

07.08.2023 Present: Mr. Surender Sharma, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Y. P. S. Dhaulta & Varun Chandel, Additional Advocates General, Ms. Seema Sharma & Mr. Sumit Sharma, Deputy Advocates General and Mr. Rajat Chauhan, Law Officer, for respondents of No. 1 and 2.

None for respondent No.3. rt CWP No.4576/2023 & CMP No.8759/2023 Let respondents place on record incumbency position of the private parties.

List on 10.08.2023.

Jyotsna Rewal Dua Judge August 07, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Tika Ram Vs. State of H.P. & Anr CWP No.4586 of 2023 .

07.08.2023 Present: Mr. M.A.Safee, Advocate, for the petitioner.

CWP No.4586/2023 & CMP No.8784/2023 rt The respondents have not yet filed their reply. Be filed positively within two weeks.

List on 28.08.2023.

Jyotsna Rewal Dua Judge August 07, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS R.D.Sharma Vs. State of H.P. & Anr CWP No.4587 of 2023 .

07.08.2023 Present: Mr. M.A.Safee, Advocate, for the petitioner.

CWP No.4587/2023 & CMP No.8785/2023 rt The respondents have not yet filed their reply. Be filed positively within two weeks.

List on 28.08.2023.

Jyotsna Rewal Dua Judge August 07, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Gurdeep Singh Vs. State of H.P. & Anr CWP No.8855 of 2022 .

07.08.2023 Present: Mr. Nitin Rishi, Advocate, vice counsel for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Y. P. S. Dhaulta & Varun Chandel, Additional Advocates General, Ms. Seema Sharma & Mr. Sumit Sharma, Deputy Advocates General and of Mr. Rajat Chauhan, Law Officer, for the respondents.

rt Despite final opportunity having been granted to the respondents to file compliance affidavit, needful has still not been done by the respondents. Learned Additional Advocate General prays for taking up the matter on 08.08.2023.

List the matter on 08.08.2023, as prayed for.

Jyotsna Rewal Dua Judge August 07, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Shivalik Industries V. HPSEBL & connected matters.

CWP No. 241 of 2019 a/w CWP .

No.242/2019 and 2096 of 2020 07.08.2023 Present: Mr. Rahul Mahajan, Advocate & Mr. Ayush Chauhan, Advocate vice Mr. Manik Shethi, Advocate for the petitioner(s) in the respective petitions.

Ms. Sunita Sharma, Sr. Advocate with of Mr. Dhananjaya Sharma, Advocate, for the respondents in all the petitions.

At the request of learned counsel for the rt respondent(s), list the matter on 21.08.2023.

Jyotsna Rewal Dua Judge August 07, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Nikkar ram & anr Vs. NHAI & Anr Ex. Pet No.14 of 2023 .

07.08.2023 Present: Mr. Peeyush Verma, Advocate, for the petitioner.

Ms. Shreya Chauhan, Advocate, for respondent No.1.

Mr. Anup Rattan, Advocate General with of Mr. Y. P. S. Dhaulta & Varun Chandel, Additional Advocates General, Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent No. 2. rt At the request made by learned counsel for the respondents, by way of indulgence, two weeks' further time is granted to file reply/objections.

List on 25.08.2023.

Jyotsna Rewal Dua Judge August 07, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Suresh Kumar Vs. State of H.P. & Ors CWP No.5052 of 2023 .

07.08.2023 Present: Mr. Ajeet Singh Saklani, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Y. P. S. Dhaulta & Varun Chandel, Additional Advocates General, Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law of Officer, for respondents No. 1 and 2.

CWP No. 5052/2023 & CMP No. 9841/2023 rt Notice. Mr. Sumit Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 and 2. Notice be issued to respondent No.3, returnable for 18.08.2023, on taking steps during the course of the day.

List on 18.08.2023.

Learned counsel for the petitioner submits that respondent No.3 has joined at the place of the petitioner.

In view of this, interim prayer cannot be considered at this stage.

Jyotsna Rewal Dua Judge August 07, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Pankaj Kumar Vs. State of H.P. & Ors CWP No.5107 of 2023 .

07.08.2023 Present: Mr.Ashwani K. Sharma, Advocate, for the petitioner.

CWP No. 5107/2023 & CMP No. 9917/2023 rt Notice. Mr. Sumit Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

The petitioner's case is that his services were regularized by the respondents on 18.02.2019, whereas, that of his counterparts were regularized from much earlier date i.e. 15.08.2014. According to the learned counsel for the petitioner, the case of the petitioner was not considered for regularization at the relevant time on account of pendency of FIR No. 104/2023, registered under Sections 420, 465, 468, 471, 120B & 380 of Indian Penal Code, at Police Station Chhota Shimla. Learned counsel further submits that the petitioner has since been discharged on 04.06.2018 in the aforesaid FIR by the learned Trial Court vide order dated 04.06.2018, hence, he is entitled for all the benefits as were released to his counterparts from the due date.

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Let learned Deputy Advocate General to have .

instructions in the matter.

List on 14.08.2023.

of Jyotsna Rewal Dua Judge August 07, 2023 (R.Atal) rt ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Dinesh Kumar Vs. State of H.P. & Anr CWP No.5108 of 2023 .

07.08.2023 Present: Mr. Hirdaya Ram, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Y. P. S. Dhaulta & Varun Chandel, Additional Advocates General, Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents.

of CWP No. 5108/2023 & CMP No. 9919/2023 Notice.

rt Mr. Sumit Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

The petitioner was promoted to the post of Deputy Director (Statistics) on ad hoc basis as per the proposed Recruitment & Promotion Rules, vide notification dated 23.08.2023. The notification was issued pursuant to the order dated 20.07.2023, passed in CWP No.6330 of 2021, instituted by the petitioner. The petitioner retired on 31.03.2023. The Recruitment & Promotion Rules were finalized by the respondents on 09.05.2023.

Learned counsel for the petitioner states that the petitioner seeks his regular promotion from the date of his ad hoc promotion.

Let respondents file reply within three weeks.

List on 28.08.2023.

Jyotsna Rewal Dua Judge August 07, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Desh Raj Vs. State of H.P. & Ors CWP No.5131 of 2023 .

07.08.2023 Present: Ms. Anjali Soni Verma, Advocate, for the petitioner.

CWP No. 5131/2023 & CMP No. 9965/2023 Notice be issued to the respondents, returnable of for 20.09.2023, on taking steps within a week.

List on 20.09.2023.

rt CMP No. 9966 of 2023 The application is disposed of with a direction to the applicant to file English translation of the documents in issue before the next date of hearing.

Jyotsna Rewal Dua Judge August 07, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Nirmla Devi Vs. State of H.P. & Ors CWP No.5183 of 2023 .

07.08.2023 Present: Mr. Nand Lal Thakur, Advocate, for the petitioner.

of CWP No. 5183/2023 & CMP No. 10044/2023 Notice.

rt Mr. Sumit Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply/instructions be filed by the next date of hearing.

List on 16.08.2023.

CMP No. 10045 of 2023

The application is disposed of with a direction to the applicant to file translated copy of the documents in issue before the next date of hearing.

Jyotsna Rewal Dua Judge August 07, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Narinder Singh Vs. State of H.P. & Ors CWP No.5187 of 2023 .

07.08.2023 Present: Mr.Vinay Sharma, Advocate, for the petitioner.

of CWP No. 5187/2023 & CMP No. 10050/2023 Notice at this stage is confined to respondents rt No. 1 to 3, which is accepted by Mr. Sumit Sharma, learned Deputy Advocate General.

Learned counsel for the petitioner submits that respondent No.4 is being brought to the place of petitioner on the basis of a DO note; respondent No.4 has not yet completed his normal tenure at his place of posting.

Learned counsel further submits that the impugned office order dated 31.07.2023, transferring respondent No.4 to petitioner's place, has not yet been implemented.

Let the respondents produce the record on the next date of hearing.

List on 09.08.2023.

In the meanwhile, in case impugned office order dated 31.07.2023 has not yet been implemented as on date, then the same shall not be implemented till the next date of hearing.

Jyotsna Rewal Dua Judge August 07, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Praveen Kumar Sharma & Ors Vs. State of H.P. & Ors CWP No.2714 of 2023 .

04.08.2023 Present: Mr. Parav Sharma, Advocate, for the petitioners.

Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh Thakur & Mr. Y. P. S. Dhaulta , Additional Advocates General, Ms. Seema Sharma, Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the of respondents.

Learned Law Officer seeks more time to comply rt with order dated 21.06.2023.

List on 31.08.2023 in terms of order dated 21.06.2023.

Jyotsna Rewal Dua Judge August 4, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Gopal Dass & Ors Vs. State of H.P. & Ors CWP No.5088 of 2023 .

04.08.2023 Present: Mr. A.K.Gupta, Advocate, for the petitioners.

CWP No. 5088/2023 & CMP No. 9887/2023 rt Notice. Ms. Seema Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

Petitioners are stated to be serving against different posts under Engineering Wing of the Forest Department. Respondent No.1 has issued a Notification dated 14.03.2023, abolishing the Engineering Wing of the Forest Department. The notification also states that the services of Engineers/staff working under the Engineering Wing of the Forest Department will be absorbed/adjusted in H.P. Public Works Department/Jas Shakti Vibhag/HP State Industrial Development Corporation Ltd./HP State Electricity Board/HP Power Corporation Ltd or another other similar situated department/organization. Vide Annexure P-7, dated 05.07.2023, respondent No.2 has sought option from the staff of Engineer Wing of Forest Department including the petitioners for their absorption in different departments.

::: Downloaded on - 08/08/2023 20:37:40 :::CIS

The grievance of the petitioners is that despite .

repeated written requests, they have not been apprised of the terms and conditions for their absorption.

Let terms and conditions for the petitioners' absorption be produced on the next date of hearing.

of List on 16.08.2023.

                   rt                           Jyotsna Rewal Dua
                                                      Judge

    August 4, 2023
      (R.Atal)








                                       ::: Downloaded on - 08/08/2023 20:37:40 :::CIS

Raj Kumar Vs. State of H.P. & Ors CWP No.5087 of 2023 .

04.08.2023 Present: Mr. A.K.Gupta, Advocate, for the petitioner.

Learned counsel for the petitioner submits that rt he intends to move appropriate application for amending the writ petition for explaining the delay in moving the same.

List after two weeks.

Jyotsna Rewal Dua Judge August 4, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Ajay Kumar Sharma Vs. State of H.P. & Ors CWP No.5089 of 2023 .

04.08.2023 Present: Mr. A.K.Gupta, Advocate, for the petitioner.

Learned counsel for the petitioner submits that rt he intends to move appropriate application for amending the writ petition for explaining the delay in moving the same.

List after two weeks.

Jyotsna Rewal Dua Judge August 4, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Anil Gautam Vs. State of H.P. & Ors CWP No.5092 of 2023 .

04.08.2023 Present: Mr. A.K.Gupta, Advocate, for the petitioner.

CWP No. 5092/2023 & CMP No. 9899/2023 rt Notice. Ms. Seema Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 and 2. Notice be issued to respondent No.3, returnable for 24.08.2023, on taking steps within five days. Reply on behalf of the appearing respondents be filed by the next date of hearing.

The pleaded case of the petitioner is that he is serving as Junior Engineer. He was brought from Municipal Council Chamba to Nagar Parishad Shahpur, District Kangra on 07.01.2022. He has just put in service of about one and half years at Shahpur, District Kangra, but vide office order dated 31.07.2023, he has been transferred to Municipal Council Santokhgarh, District Una. Learned counsel for the petitioner submitted that the petitioner has not been allowed to complete his normal tenure of three years at the present place of posting and no one else has been transferred in his place.

::: Downloaded on - 08/08/2023 20:37:40 :::CIS

In view of above submissions, office order dated .

31.07.2023 (Annexure P-2) shall remain stayed till the next date of hearing.

Reply/instructions be filed by the next date.

List on 24.08.2023.

of Jyotsna Rewal Dua Judge August 4, 2023 (R.Atal) rt ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Sanjeev Kumar Vs. State of H.P. & Ors CWP No.5094 of 2023 .

04.08.2023 Present: Mr. C.D. Negi, Advocate, for the petitioner.

CWP No. 5094/2023 & CMP No. 9901/2023 rt Notice. Ms. Seema Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

Petitioner's contention is that he was serving as Associate NCC Officer (ANO) at GSSS Reckong Peo. He has been transferred vide office order dated 01.08.2023 to GSSS Rupi, a non-NCC Unit school.

Faced with this, learned Additional Advocate General seeks time to obtain instructions in the matter.

List on 10.08.2023.

Till the next date of hearing, office order dated 01.08.2023, shall remain stayed qua the petitioner.

Jyotsna Rewal Dua Judge August 4, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Ramesh Kumar Vs. State of H.P. & Ors CWP No.5096 of 2023 .

04.08.2023 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh Thakur & Mr. Y. P. S. Dhaulta , Additional Advocates General, Ms. Seema Sharma, Mr. Sumit Sharma, Deputy Advocate General and of Mr. Rajat Chauhan, Law Officer, for the respondents.

CWP No. 5096/2023 & CMP No. 9904/2023 rt Notice. Ms. Seema Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

Learned Deputy Advocate General submits that the impugned transfer has been ordered on the basis of request made by the petitioner himself. Learned counsel for the petitioner disputes this fact.

Let the respondents produce record of the case on the next date of hearing.

List on 10.08.2023.

Jyotsna Rewal Dua Judge August 4, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Prahalad Mishra Vs. State of H.P. & Ors CWP No.236 of 2022 .

03.08.2023 Present: Mr. A.K.Gupta and Mr.Bonit Prakash, Advocates, for the petitioner.

List on 04.08.2023 to enable learned Additional rt Advocate General to have instructions in the matter with respect to Annexure P-3.

Jyotsna Rewal Dua Judge August 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Naresh Kumar Vs. HRTC & anr.

CWP No.7401 of 2022

03.08.2023 Present: Mr. Nishant Khidtta Advocate for the petitioner.

Mr. Shyam Singh Chauhan, Advocate, for the respondents.

of List on 04.08.2023, to enable learned counsel for the respondents to have instructions in the matter.

rt Jyotsna Rewal Dua Judge August 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Jai Singh Vs. State of H.P. & Ors CWP No.8826 of 2022 .

03.08.2023 Present: Mr. Bonit Prakash, Advocate, for the petitioner.

At the request of learned Additional Advocate rt General, further eight weeks' time is granted to file compliance report. List thereafter.

List on 08.08.2023.

Jyotsna Rewal Dua Judge August 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Ghanshyam Vs. State of H.P .

Cr.MP(M) No.1853 of 2023

03.08.2023 Present: Ms. Kanta Thakur, Advocate, for the petitioner.

Status report has not been filed. Be filed before rt the next date of hearing.

List on 08.08.2023.

Jyotsna Rewal Dua Judge August 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Vishnu Kala Vs. State of H.P .

Cr.MP(M) No.1922 of 2023

03.08.2023 Present: Mr. Sarthak Mehta, Advocate, for the petitioner.

Learned Additional Advocate General submits rt that the status report will be filed during the course of the day.

List on 08.08.2023.

Jyotsna Rewal Dua Judge August 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Vazir Mani Vs. State of H.P. & ors.

CWP No.4550 of 2023

03.08.2023 Present: Mr. Devender Sharma, Advocate, for the petitioner.

Learned Additional Advocate General seeks rt further time to file compliance report. Be filed before the next date of hearing.

List on 14.08.2023.

Jyotsna Rewal Dua Judge August 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Saran Sukh Vs. State of H.P. & ors.

CWP No.4551 of 2023

03.08.2023 Present: Mr. Devender Sharma, Advocate, for the petitioner.

Learned Additional Advocate General seeks rt further time to file compliance report. Be filed before the next date of hearing.

List on 14.08.2023.

Jyotsna Rewal Dua Judge August 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Bhag singh & anr Vs. State of H.P. & ors.

CWP No.4590 of 2023

03.08.2023 Present: Mr. Dikken Kumar, Advocate, for the petitioner.

CWP No. 4590/2023 & CMP No. 8795/2023 rt Notices issued to respondents No. 5 to 7 have been served, however, none has put in appearance on their behalf. Hence, proceeded against ex-parte.

Learned Additional Advocate General prays for and his granted three weeks' further time to file reply.

List on 05.09.2023.

Jyotsna Rewal Dua Judge August 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Rakesh Kumar Vs. State of H.P. & ors.

CWP No.4789 of 2023

03.08.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Sunny Modgil, Advocate, for the petitioner.

At the request of learned counsel for the petitioner, list the matter on 04.08.2023, to enable him to of place on record tabulation.

                            rt                              Jyotsna Rewal Dua
                                                                  Judge

             August 3, 2023
               (R.Atal)








                                                   ::: Downloaded on - 08/08/2023 20:37:40 :::CIS

Rajinder Singh Vs. State of H.P. & ors.

CWP No.4991 of 2023

03.08.2023 Present: Mr. Vijay Chaudhary, Advocate, for the petitioner.

of Mr. Vijay Panjta, Advocate, vice Mr. Prashant Sharma, Advocate, for respondent No.4. rt CWP No. 4991/2023 & CMP No. 9717/2023 Notice. Mr. Sumit Sharma, learned Deputy Advocate General and Mr. Vijay Panjta, Advocate vice Mr. Prashant Sharma, learned Standing Counsel, appear and waive service of notice on behalf of respondents No. 1 to 3 and respondent No.4, respectively. Let respondents file reply/instructions by the next date of hearing.

List on 25.08.2023.

Jyotsna Rewal Dua Judge August 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Raman Sharma Vs. State of H.P. & ors.

CWP No.4999 of 2023

03.08.2023 Present: Mr. Balwant Singh Thakur, Advocate, for the petitioner.

CWP No. 4990/2023 & CMP No. 9727/2023 rt Notice at this stage is confined to respondents No. 1 and 2. Mr. Sumit Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 and 2.

Short grievance of the petitioner is that he has already served in hard area from 29.05.2014 to 01.07.2017, whereas, under the impugned order, he has once again been sent to sub-cadre area.

Learned Additional Advocate General seeks time to have instructions in the matter.

List on 04.08.2023.

Jyotsna Rewal Dua Judge August 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Sanjeev Kumar Vs. State of H.P. & ors.

CWP No.5001 of 2023

03.08.2023 Present: Mr. Karan Singh Parmar, Advocate, for the petitioner.

CWP No. 5001/2023 & CMP No. 9730/2023 rt Notice at this stage is confined to respondents No. 1 to 3. Mr. Sumit Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3.

The grievance of the petitioner is that he has been transferred from his present place of posting on the basis of a D.O. note to accommodate private respondent, who is a contractual appointee and has completed just about six months in his place of posting.

Learned Additional Advocate General seeks time to have instructions in the matter.

List on 04.08.2023.

Jyotsna Rewal Dua Judge August 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Rakesh Kumar Sharma & Ors Vs. State of H.P. & Ors CWP No.963 of 2023 .

03.08.2023 Present: Mr. Onkar Jairath, Advocate for the petitioners.

Mr. Anup Rattan, Advocate General with Mr. Y. P. S. Dhaulta and Mr. Varun Chandel, Additional Advocates General, Ms. Seema Sharma, Mr. Sumit Sharma, Deputy Advocate General and of Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.

Mr. Vishwa Bhushan, Advocate, for respondents No. 4 and 5.

rt Mr. Narinder Guleria, Advocate for respondents No. 6 to 16.

An application for modification of interim order stated to have been filed by the respondents-State is not on record. Learned Deputy Advocate General to ensure that the application reaches the Court file after removing the objections, if any.

List on 08.08.2023.

Jyotsna Rewal Dua Judge August 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Rakesh Kumar Vs. State of H.P. & Ors CWP No.1946 of 2023 .

02.08.2023 Present: Mr. Tek Chand, Advocate, for the petitioner.

In view of reply filed by respondents No. 1 to 3, rt at the oral request of learned counsel for the petitioner, Director Elementary Education Himachal Pradesh and Deputy Director Elementary Education Mandi, District Mandi are impleaded as respondents No. 4 and 5.

Ms. Seema Sharma, Learned Deputy Advocate General waives service of notice on behalf newly impleaded respondents No. 4 and 5 and seeks four weeks' time to file reply. Prayer is accepted.

List on 06.09.2023.

Jyotsna Rewal Dua Judge August 2, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Minakshi Vs. State of H.P. & Ors and connected matter.

CWP No.2486 of 2023 a/w .

CWP No. 2744 of 2022

02.08.2023 Present: Mr. Onkar Jairath, Advocate, for the petitioner(s) in both the petitions.

Mr. Anup Rattan, Advocate General with Mr. Y. P. S. Dhaulta and Mr. Varun Chandel, Additional Advocates General, Ms. Seema Sharma, of Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents.

rt CMP No. 3830 of 2023 in CWP No. 2744 of 2022 Reply be filed within two weeks.

List on 22.08.2023.

Jyotsna Rewal Dua Judge August 2, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Dinesh Kumar Negi Vs. State of H.P. & anr.

CWP No.3138 of 2023

02.08.2023 Present: Mr. Aman Thakur, Advocate vice counsel for the petitioner.

CMP No. 9536 of 2023

rt The Director Higher Education, Himachal Pradesh, is impleaded as respondent No.3. The application to stand disposed of.

CWP No.3138 of 2023

Ms. Seema Sharma, learned Deputy Advocate General waives service of notice on behalf of newly impleaded respondent No.3. Reply be filed by the respondents within four weeks.

List on 06.09.2023.

Jyotsna Rewal Dua Judge August 2, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Narayan Singh Vs. HPSEBL & Ors.

CWP No.3373 of 2023

02.08.2023 Present: Mr. Het Ram Thakur, Advocate, for the petitioner.

Mr. L.N.Sharma, Advocate, for the respondents.

Learned counsel for the respondents seeks time of to release all retiral dues admissible inclusive of interest to the petitioner.

rt List on 09.08.2023.

Jyotsna Rewal Dua Judge August 2, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Ganga Ram Vs. HPSEBL & Ors.

CWP No.3374 of 2023

02.08.2023 Present: Mr. Het Ram Thakur, Advocate, for the petitioner.

Mr. L.N.Sharma, Advocate, for the respondents.

Learned counsel for the respondents seeks time of to release all retiral dues admissible inclusive of interest to the petitioner.

rt List on 09.08.2023.

Jyotsna Rewal Dua Judge August 2, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Ganga Ram Vs. HPSEBL & Ors.

CWP No.3374 of 2023

02.08.2023 Present: Mr. Het Ram Thakur, Advocate, for the petitioner.

Mr. L.N.Sharma, Advocate, for the respondents.

Learned counsel for the respondents seeks time of to release all retiral dues admissible inclusive of interest to the petitioner.

rt List on 09.08.2023.

Jyotsna Rewal Dua Judge August 2, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Neelam Thakur Vs. State of H.P. & anr.

CWP No.4022 of 2023

02.08.2023 Present: Mr. Rahul Thakur, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Y. P. S. Dhaulta and Mr. Varun Chandel, Additional Advocates General, Ms. Seema Sharma, Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the of respondents.

Notice. Mr. Sumit Sharma, learned Deputy rt Advocate General, appears and waives service of notice on behalf of the respondents.

The projected case of the petitioner is that his case was duly sent by the Principal of the concerned school to respondent No.2 for promotion to the post of Headmaster. However, his claim has not been settled till date.

Let the respondents file short reply/instructions by the next date of hearing.

List on 19.08.2023.

Jyotsna Rewal Dua Judge August 2, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Ravinder Singh Vs. State of H.P. & Ors.

CWP No.4985 of 2023

02.08.2023 Present: Mr. Vikas Rathore, Advocate, for the petitioner.

CWP No. 4985/2023 & CMP No. 9709/2023 rt Notice. Mr. Sumit Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Short reply/instructions be filed/obtained by the next date of hearing.

List on 14.08.2023.

The petitioner is stated to be a Class-IV employee. It is his case that he has been transferred thrice within last six months. Lastly, he was posted at Jal Shakti Sub Division Basal, under Jal Shakti Division Thanakalan, Una District Una on 03.01.2023. Vide impugned office order dated 26.07.2023, he has been directed to report for duties in Jal Shakti Sub Division Gagert, Una. Learned counsel for the petitioner submitted that the petitioner has been transferred and relieved under the same office order dated 26.07.2023, however, none else has been posted against the place of the petitioner.

::: Downloaded on - 08/08/2023 20:37:40 :::CIS

In view of above, there shall be stay of office .

order dated 26.07.2023, till the next date of hearing.

Jyotsna Rewal Dua Judge August 2, 2023 of (R.Atal) rt ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Sansar Chand Vs. State of H.P. & Ors.

CWP No.4987 of 2023

02.08.2023 Present: Mr. Anil Kumar, Advocate, for the petitioner.

CWP No. 4987/2023 & CMP No. 9711/2023 rt Notice at this stage is confined to respondents No.1 to 3. Mr. Sumit Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3 and seeks time to obtain instructions in the matter.

List on 04.08.2023.

Jyotsna Rewal Dua Judge August 2, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Harish Kumar Vs. State of H.P. & Ors.

CWP No.4839 of 2023

02.08.2023 Present: Mr. Ashwani Chawla, Advocate, for the petitioner.

CWP No. 4839/2023 & CMP No. 9385/2023 rt Learned Deputy Advocate General has filed a copy of instructions dated 01.08.2023. Learned counsel for the petitioner submitted that the present petition be tagged with CWP No.2729/2023 and other connected matters, in which pleadings of the parties are complete and the issue involved is the same as involved in the present petition.

Be tagged with CWP No. 2729 of 2023.

List on 23.08.2023.

Jyotsna Rewal Dua Judge August 2, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Vipin Kumar Kapoor Vs. UOI and others and connected matters.

CWP No.20 of 2018 a/w CWP No. 1080 of .

2019 and CWP No. 2195 of 2020

02.08.2023 Present: Mr. Dilip Sharma, Advocate with Mr. Manish Sharma, Rohit Sharma and Mr. Tejinder Singh, Advocates for the petitioners in the respective petitions.

Mr. Rajinder Thakur, Advocate, Central Govt.

of Counsel for the UOI in the respective petitions.

Mr. Navlesh Verma, Advocate for respondent-RPFC in the respective petitions. rt Mr. Mehar Chand, Advocate, Mr. Rakesh K Sharma, Advocate, Mr. Dhiraj Thakur, Advocate for the respective respondents in the respective petitions.

At the request of learned counsel for the petitioner(s), list the matters on 05.09.2023. Parties may complete the pleadings in the meanwhile.

Jyotsna Rewal Dua Judge August 2, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Jeeva Nand & Ors Vs. State of H.P. & Ors.

CWP No.3189 of 2019

02.08.2023 Present: Dr. Lalit K. Sharma, Advocate, for the petitioners.

Mr. Sunil Mohan Goel, Advocate for respondent No.3.

rt Rejoinder has not been filed. Be filed within four weeks. List thereafter.

Jyotsna Rewal Dua Judge August 2, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Prakash Chand Vs. HP Gramin Bank & Anr.

CWP No.2552 of 2018

01.08.2023 Present: Mr. Neel Kamal Sharma, Advocate, for the petitioner.

Ms.Devyani Sharma, Sr. Advocate with Mr. Shivam Sharma, Advocate, for the respondents.

of Delinked from CWP No 391 of 2019 and connected matters.

List on 05.09.2023.

rt Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Inder Singh Guleria Vs. UOI & Ors.

CWP No.4298 of 2023

01.08.2023 Present: Mr. Rajnesh Maniktala, Sr. Advocate with Mr.Naresh Verma, Advocate, for the petitioner.

Mr. Balram Sharma, DSGI, for respondents No.1 and 2 .

Ms. Divyani Sharma, Sr. Advocate with Mr. Shivam of Sharma, Advocate for respondents No. 4 to 10.

CWP No. 4298/2023 & CMP No. 9577/2023 rt As per office report, respondent No.3 stands duly served, however, none has appeared on his behalf. Hence, proceeded against ex-prate.

Reply on behalf of the appearing respondents be filed within two weeks.

List on 21.08.2023.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Sajil Kumar Vs. State of H.P. & Ors.

CWP No.4525 of 2023

01.08.2023 Present: Mr. Narender Singh Thakur, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh Thakur, Mr.Y.P.S.Dhaulta and Mr. Varun Chandel, Additional Advocates General, Mr. Sumit Sharma, Deputy Advocate General and of Mr. Rajat Chauhan, Law Officer, for respondents No. 1 to 3.

Learned Deputy Advocate General submits that rt the reply is being filed during the course of the day today.

Rejoinder, as prayed for, be filed within three weeks.

List on 04.09.2023.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Ashok Kumar Vs. State of H.P. & Ors.

CWP No.4800 of 2023

01.08.2023 Present: Mr. Naresh K. Sharma, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh Thakur, Mr.Y.P.S.Dhaulta and Mr. Varun Chandel, Additional Advocates General, Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the of respondents.

CWP No.4800/2023 & CMP No.9302/2023 rt Learned Deputy Advocate General seeks more time to have instructions in the matter.

List on 07.08.2023.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Harish Kumar Vs. State of H.P. & Ors.

CWP No.4839 of 2023

01.08.2023 Present: Mr. Ashwani Chawla, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh Thakur, Mr.Y.P.S.Dhaulta and Mr. Varun Chandel, Additional Advocates General, Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the of respondents.

CWP No.4839/2023 & CMP No.9385/2023 rt At the request of learned Deputy Advocate General, list the matter on 02.08.2023 in terms of previous order.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Suresh Kumar Vs. State of H.P. & Anr.

CWP No.4862 of 2023

01.08.2023 Present: Mr. Pankaj Thakur, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh Thakur, Mr.Y.P.S.Dhaulta and Mr. Varun Chandel, Additional Advocates General, Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the of respondents.

CWP No.4862 of 2023 & CMP No.9456/2023 rt Learned Deputy Advocate General has placed on record a copy of instructions dated 31.07.2023, inter-alia, indicating some vacant stations where the petitioner can be accommodated. Learned counsel for the petitioner has given choice of being posted at GSSS Thural, District Kangra, H.P. Learned Deputy Advocate General to have instructions in the matter.

List on 07.08.2023.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Veena Talwar Vs. Balram Singh & Ors.

COPC 89 of 2023 .

01.08.2023 Present: Mr. Rahul Gathania, Advocate vice counsel for the petitioner.

None for the respondents.

The matter has been called twice since morning, of however, non appears on behalf of the respondents. In the interest of justice, list the matter on 08.08.2023.

rt Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Subhash Devi & Ors Vs. UOI & Ors.

CWP No.409 of 2019

01.08.2023 Present: Mr. Rajnish Maniktala, Sr. Advocate with Mr. Naresh Verma, Advocate, for the petitioner.

Mr. Balram Sharma, DSGI for respondent No.1.

Mr. Raman Sethi, Advocate, for respondent No. 2 and 3.

of Mr.Rajesh Kumar, Advocate, for respondent No.4.

rt List the matter on 23.08.2023, as prayed for.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Baldev Singh Rana Vs. UOI & Ors.

CWP No.4669 of 2015

01.08.2023 Present: Ms. Kavita Kajal, Advocate, vice counsel for the petitioner.

Mr. Balram Sharma, DSGI, for the respondents.

List for consideration on 08.08.2023.





                                                of
                             rt                                    Jyotsna Rewal Dua
                                                                         Judge

             August 1, 2023
               (R.Atal)








                                                          ::: Downloaded on - 08/08/2023 20:37:40 :::CIS

Kasturi Lal Vs. State of H.P. & Ors.

CWP No.390 of 2018

01.08.2023 Present: Mr. Vivek Singh Thakur, Advocate, for the petitioner.

List on 25.08.2023.

rt Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Hem Raj & Ors Vs. the HP Gramin Bank & Anr and connected matters.

CWP No.391 of 2019 a/w CWP Nos. 599, 613, .

634, 643, 869, 918 & 1081 of 2019 01.08.2023 Present: Mr. Sharwan Dogra, Sr. Advocate with Mr. Harsh Kalta, Advocate, Mr. Rajesh Kumar, Advocate Ms. Anjali Soni Verma, Advocate and Tek Chand, Advocate for the petitioner(s) in the respective petitions.

of Ms. Divyani Sharma, Sr. Advocate with Mr.Shivam Sharma, Advocate, for the respondent-HP Gramin Bank in the respective petitions.

Mr. Sunil Kumar, Advocate for Punjab National rt Bank in the respective petitions.

List after four weeks, as prayed for.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Anita Sanyal Vs. EPFO .

CWP No.1110 of 2019

01.08.2023 Present: Mr. Rakesh K Dogra, Advocate, for the petitioner.

Mr. Raman Sethi, Advocate, for the respondent.

List on 02.08.2023.

of Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) rt ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Mukesh Kumar Vs. State of H.P. & Ors.

CWP No.4190 of 2019

01.08.2023 Present: Mr. Ashwani Chawla, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh Thakur, Mr.Y.P.S.Dhaulta and Mr. Varun Chandel, Additional Advocates General, Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the of respondents.

At the request of learned Additional Advocate rt General, list the matter on 23.08.2023 in terms of order dated 14.07.2023.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Sandeep Kumar & Anr Vs. Ashwani Kumar Sharma & Ors. and connected matter .

COPC No. 144 of 2023 a/w CWP No.6583 of 2022 COPC No.144 of 2023 01.08.2023 Present: Mr. K.D. Sood, Sr. Advocate, with Mr. Rahul Gathania, Advocate, for the petitioners.

of Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh Thakur, Mr.Y.P.S.Dhaulta and Mr. Varun Chandel, Additional Advocates General, Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents rt No. 1 to 3 and 5.

Mr. Dikken Kumar, Advocate, for respondents No.4 and 6.

CWP No.6583 of 2022

Mr. K.D. Sood, Sr. Advocate, with Mr. Rahul Gathania, Advocate, for the petitioners.

Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh Thakur, Mr.Y.P.S.Dhaulta and Mr. Varun Chandel, Additional Advocates General, Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent No. 1.

Mr. Dikken Kumar, Advocate, for respondents No.2.

Let the respondents produce the record of the case, more particularly the decision for not holding the written test for filling up the posts in question.

List on 10.08.2023.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Kiran Pundir Vs. State of H.P. & Ors.

CWP No.4876 of 2023

01.08.2023 Present: Mr. N.K.Tomar, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh Thakur, Mr.Y.P.S.Dhaulta and Mr. Varun Chandel, Additional Advocates General, Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents of No. 1 to 3.

List alongwith CWP No.4415 of 2023 on the date already fixed.

rt Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Sanjeev Kumar Vs. State of H.P. & Ors.

CWP No.4895 of 2023

01.08.2023 Present: Mr. Ajay Sharma, Sr. Advocate, with Mr. Ajay Thakur, Advocate, for the petitioner.

Mr. Dheeraj K. Vashista, Advocate, for the respondents.

of CWP No.4895/2023 & CMP No.9549 /2023 Notice. Mr. Dheeraj K. Vashista, learned Standing Counsel, appears and waives service of notice on behalf of rt the respondents. Reply be filed within four weeks. List thereafter.

CMP No.9550 of 2023

The application is disposed of with a direction to the applicant to file English translation of the documents in issue before the next date of hearing.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Surinder Pal Sharma Vs. Joginder Lal Kuthiala and connected matters.

Civil Revision No.34 of 2022 a/w .

Civil Revision Nos. 35 and 36 of 2022 01.08.2023 Present: Ms. Meera Devi, Advocate, for the petitioner(s) in all the petitions.

Mr. Suneet Goel, Advocate, for the respondent(s), in all the petitions.

of At the request of learned counsel for the petitioners, list the matters on 18.08.2023.

rt Interim order to continue till the next date of hearing.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Dharam Dutt Vs. State of H.P. & Ors. and connected matter CWP No.406 of 2022 a/w .

CWP No.2586 of 2022

01.08.2023 Present: Mr. Imran Khan, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh Thakur & Mr.Y.P.S.Dhaulta Additional Advocates General, Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, of Law Officer, for the respondents-State.

Rejoinder, as prayed for, be now filed within rt further three weeks. List thereafter.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Vinod Kumar Vs. UOI & Ors.

CWP No.1344 of 2022

01.08.2023 Present: Mr. Vishal Verma, Advocate, for the petitioner.

Mr. Rajinder Thakur, Central Govt. Counsel for respondent No.1.

Mr. Jitender Pal Renote, Advocate for respondents No. 2 to 4.

of Learned counsel for respondents No.2 to 4 seeks two weeks' time to go through the rejoinder filed by the petitioner.

rt List on 18.08.2023.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Mohinder singh and others Vs. HRTC & Anr and connected matter CWP No.1879 of 2022 a/w .

CWP No.2301 of 2022

01.08.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Sohail Khan, Advocate, for the petitioner in cWP No.1879 of 2022.

Mr. Narender Sharma, Advocate, for the petitioner in CWP No. 2301 of 2022 of Mr. Vikas Rajput, Advocate, for respondent No.1 in both the petitions.

Mr. Sanjeev Kumar, Advocate for respondent No.2 rt in both the petitions.

Mr. Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh Thakur & Mr.Y.P.S.Dhaulta Additional Advocates General, Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Learned counsel for the petitioner in CWP No.2301 of 2022 submits that he had moved an application for placing on record certain additional documents. The application is not on record. Be placed in file, if in order.

Learned counsel for the respondents-

non/applicants may file reply to the application by the next date of hearing.

List on 19.08.2023.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS D.S.Khimta and others Vs. State of H.P. & Ors.

CWP No.2542 of 2022

01.08.2023 Present: Mr. Nitin Thakur, Advocate, for the petitioner.

of Mr. Shivank Singh Panta, Advocate, for respondents No.3.

rt Let learned Additional Advocate General to seek instructions about filing of the reply, if any, by respondent No.2. In case reply is intended to be filed on behalf of respondent No.2, the same be filed before the next date of hearing.

List the matter on 22.08.2023.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Mahender Pal Vs. State of H.P. & Ors.

CWP No.2845 of 2022

01.08.2023 Present: Mr. Rajesh Verma, Advocate, for the petitioner.

of Mr. Manohar Lal Sharma, Advocate, for respondent No.3.

rt Rejoinder, as prayed for, be now filed within four weeks. List thereafter.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Renuka Vs. State of H.P. & Ors.

CWP No.6654 of 2022

01.08.2023 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.

of Learned Additional Advocate General has placed on record a copy of instruction dated 11.07.2023. According rt to which, "all dues of salary w.e.f. 01.08.2018 to 27.04.2021 have been paid to the petitioner". This is disputed by learned counsel for the petitioner. According to learned counsel for the petitioner, salary of the petitioner during vacations as well as during COVID period falling between 01.08.2018 to 27.04.2021 has not been paid by the respondents.

Learned Additional Advocate General to place on record the heading wise split up of the salary paid to the petitioner.

List the matter on 25.08.2023.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Mohan Lal and others Vs. State of H.P. & Ors.

CWP No.8084 of 2022

01.08.2023 Present: Mr.Adarsh K. Vashishta, Advocate, for the petitioners.

Learned Additional Advocate General submits that rt the reply is being filed during the course of the day. Learned counsel for the petitioners seeks three weeks' time to file rejoinder. List thereafter.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Amrik Singh Vs. State of H.P. & Ors.

CWP No.8785 of 2022

01.08.2023 Present: Mr. Bonit Prakash, Advocate, for the petitioner.

of Rejoinder, as prayed for, be filed within two weeks.

List on 21.08.2023.

rt Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Dr. Sanjay Guleria & Ors Vs. Rajeev Sharma & Ors.

COPC No.41 of 2023

01.08.2023 Present: Mr. Rajnish Maniktala, Sr. Advocate with Mr. Naresh Verma Advocate, for the petitioner.

Compliance report stated to have been filed by the respondents is not on record. Be placed in the file, if in order.

rt List the matter on 18.08.2023.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Bhagwan Dass Vs. State of H.P. & Ors.

CWP No.1340 of 2023

01.08.2023 Present: Mr. Sanjay Bhardwaj, Advocate, for the petitioner.

Mr. Rupinder Singh Thakur & Mr.Y.P.S.Dhaulta Additional Advocates General with Mr. Sumit Sharma, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 and 2. of Ms. Aruna Sharma, Advocate, for respondent No.3.

CWP No.1349/2023 & CMP No. 2660/2023 rt At the request of learned counsel for respondent No.3, list the matter on 11.08.2023.

Jyotsna Rewal Dua Judge August 1, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Sandeep Sharma Vs. State of H.P. & Ors.

CWP No.4655 of 2022

03.07.2023 Present: Mr. L. N. Sharma, Advocate vice counsel for the petitioner.

Mr. Rupinder Singh Thakur, Additional Advocate General with Mr. Sumit Sharma, Deputy Advocate General for the respondents.

of CMP No. 8029 of 2023 List on 17.07.2023 to enable learned Additional Advocate General to have instruction with regard to rt Annexures P-4, P-5 and P-6 vis-à-vis the relief claimed by the petitioner.

Jyotsna Rewal Dua Judge July 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Rattan Chand Vs. State of H.P. & Ors.

CWP No.6401 of 2021

03.07.2023 Present: Mr. Sanjeev Mankotia, Advocate vice counsel for the petitioner.

Mr. Rupinder Singh Thakur, Additional Advocate General with Mr. Sumit Sharma, Deputy Advocate General for the respondents.

of CMP No. 8061 of 2023 At the request of learned vice counsel for the petitioner, list the matter on 20.07.2023.

rt Jyotsna Rewal Dua Judge July 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Preeti Vs. Harnam Singh CMPMO No.320 of 2023 .

03.07.2023 Present: Mr. Sanket Sankhayan, Advocate for the petitioner.

CMPMO No. 320 of 2023 & CMP No. 8056 of 2023 Notice be issued to the respondent, returnable for of 28.07.2023, on taking steps within three days.

List on 28.07.2023.

rt Jyotsna Rewal Dua Judge July 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Anil Kumar Vs. State of H.P. Cr.MP(M) No.1653 of 2023 .

03.07.2023 Present: Mr. Vijender Katoch, Advocate for the petitioner.

Mr. Rupinder Singh Thakur, Additional Advocate General with Mr. Sumit Sharma, Deputy Advocate General for the respondent.

Notice. Mr. Sumit Sharma, learned Deputy of Advocate General, appears and waives service of notice on behalf of the respondent. Status report be filed by the rt respondent before the next date.

List on 19.07.2023.

Jyotsna Rewal Dua Judge July 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Ramesh Kumar @ Rinku Vs. State of H.P. Cr.MP(M) No.1659 of 2023 .

03.07.2023 Present: Mr. Yashveer Singh Rathore, Advocate for the petitioner.

Mr. Rupinder Singh Thakur, Additional Advocate General with Mr. Sumit Sharma, Deputy Advocate General for the respondent.

of Notice. Mr. Sumit Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondent. Status report be filed by the rt respondent before the next date.

List on 19.07.2023.

Jyotsna Rewal Dua Judge July 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Jasbir Singh Vs. State of H.P. Cr.MP(M) No.1661 of 2023 .

03.07.2023 Present: Mr. Sanjeev K. Suri, Advocate for the petitioner.

Mr. Rupinder Singh Thakur, Additional Advocate General with Mr. Sumit Sharma, Deputy Advocate General for the respondent.

Notice. Mr. Sumit Sharma, learned Deputy of Advocate General, appears and waives service of notice on behalf of the respondent. Status report be filed by the rt respondent before the next date.

List on 20.07.2023.

Jyotsna Rewal Dua Judge July 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Netar Singh & Ors. Vs. Vanita Dogar CMPMO No.36 of 2023 .

03.07.2023 Present: Mr. P.S.Goverdhan, Sr. Advocate with Mr. Rakesh Thakur, Advocate for the petitioners.

Mr. Lovneesh Kanwar, Sr. Advocate, with Mr. Vivek Sharma, Advocate, for the respondent.

of At the request of learned counsel for the respondent, list the matter on 20.07.2023.

rt Jyotsna Rewal Dua Judge July 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Amrit Lal & Ors. Vs. Subhasish Panda & Anr.

COPC No.43 of 2023

03.07.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Sohail Khan, Advocate for the petitioners.

Mr. Rupinder Singh Thakur, Additional Advocate General with Mr. Sumit Sharma, Deputy Advocate General for the respondents.

of Learned Additional Advocate General submits that L.P.A. against the judgment in question is as yet pending rt adjudication before the Hon'ble Division Bench.

At his request, the matter is adjourned by three weeks.

List on 28.07.2023.

Jyotsna Rewal Dua Judge July 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS Nazakat Ali Hashmi Vs. Anupam Kashyap & Ors.

COPC No.82 of 2023

03.07.2023 Present: Mr. Bimal Gupta, Sr. Advocate with Mr. Varun Thakur, Advocate for the petitioner.

Mr. Rupinder Singh Thakur, Additional Advocate General with Mr. Sumit Sharma, Deputy Advocate General for respondents no. 1 and 2.

of Mr. Neeraj Gupta, Sr. Advocate, with Mr. Vedhant Ranta, Advocate, for respondents No. 3and 4.

Learned Additional Advocate General submits that rt the respondents are in the process of implementing the judgment. He prays for taking up the matter after a week.

At his request, list the matter on 14.07.2023.

Jyotsna Rewal Dua Judge July 3, 2023 (R.Atal) ::: Downloaded on - 08/08/2023 20:37:40 :::CIS .

of rt ::: Downloaded on - 08/08/2023 20:37:40 :::CIS

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