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 7]

Himachal Pradesh High Court

Gopal Verma vs . State Of H. P. & Ors. on 14 March, 2022

Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia

Gopal Verma vs. State of H. P. & Ors.

CWPOA No. 5245 of 2020 14.03.2022 Present: Mr. Anshul Attri, Advocate, for the petitioner.

.

Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.G. with Mr. Bhupinder Thakur, Dy. A.G., for respondents /State.

Mr. Sarthak Mehta, Advocate, for respondent No. 3.

Admit.

It is made clear that the admission of matter shall not be a ground available to the respondents to withhold the salary of the petitioner and the same shall be paid regularly in accordance with law.

CMP-T No. 1025 of 2021 Allowed as prayed for. List for hearing in the month of September, 2022. Application stands disposed of.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 14, 2022 (sanjeev) ::: Downloaded on - 15/03/2022 20:11:24 :::CIS