Himachal Pradesh High Court
Pawan Thakur vs State Of H.P And Ors. on 19 September, 2025
Bench: Vivek Singh Thakur, Sushil Kukreja
Pawan Thakur Vs State of H.P and Ors.
CWP No.10304 of 2025 .
19.09.2025 Present: Mr. Balwant Singh Katoch, Advocate for the petitioner.
Ms. Sharmila Patial, Addl. AG for respondents No. 1 and 2. Mr. Dheeraj K. Vashisth, Advocate, for respondents No. 3 and 4.
Mr. Narender Thakur, CGC, for respondent No.5 As per instructions dated 17/18th September, 2025 received from Additional Chief Secretary (Transport) to the Government of Himachal Pradesh, two months further time has been prayed for finalizing the scheme.
Learned Additional Advocate General further submits that as per instructions imparted to him the task on the part of the respondent/State to take decision has been completed and the proposal has been submitted to the Ministry of Road Transport & Highways and now further decision has to be taken by Ministry of Road Transport & Highways.
In view of the above submissions, on oral request, learned counsel appearing on behalf of Union of India, through Ministry of Road Transport & Highway, is arrayed as party respondent No.5. Registry to carry out necessary corrections in the memo of parties.
Learned counsel for the petitioner is also directed to file amended memo of parties within two weeks.
Notice on behalf of newly added respondent No.5 is waived and accepted by Mr. Narender Thakur, learned Central Government Counsel, who is present in the Court and seeks four weeks time to have complete instructions in the matter. Be obtained within aforesaid period.
List for consideration on 03.11.2025.
(Vivek Singh Thakur) Judge (Sushil Kukreja) Judge September 19, 2025 ::: Downloaded on - 22/09/2025 21:28:11 :::CIS