Himachal Pradesh High Court
K.S. Tomar vs . State Of H.P. & Anr. on 29 March, 2022
Bench: Tarlok Singh Chauhan, Sandeep Sharma
K.S. Tomar Vs. State of H.P. & Anr.
CWP No. 1331/2020.
29.03.2022 Present: Mr. Dilip Sharma, Sr. Advocate with Mr. Manish Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General, Mr. Yudhvir Singh Thakur, Mr. Bhupinder Thakur, Deputy Advocates General and Mr. Rajat Chauhan, Law Officer, for the respondentsÂState.
r to List on 19.04.2022. In the meanwhile, the respondents to obtain latest instructions.
It is made clear that pendency of SLP, as was sought to be relied upon, on account of which decision in the instant case is held up, has nothing to do with the issue, as the dispute in SLP relates to retired Government Servants.
Whereas, in the instant case, the dispute is regarding the person who held the public post/post under the Government for the first time as Chairman of Public Service Commission.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 29th March, 2022 (raman) ::: Downloaded on - 30/03/2022 20:12:24 :::CIS