Unknown vs Pradesh And Others Is Not ...
2021 Latest Caselaw 2659 HP

CWP No. 1259 of 2021

09.04.2021 Present: Mr. A.K. Gupta, Advocate with Ms. Babita Chauhan,

.

Advocate, for the petitioner.

Mr. Anil Jaswal, Addl. AG with Mr. Amit Dhumal, Dy. AG, for the respondents.

Learned Deputy Advocate General submits that the

judgment rendered on 13.10.2020 in CWP No. 3517 of 2020,

titled Ashwani Kumar and others versus State of Himachal

Pradesh and others is not applicable to the facts of the instant

case. He has also placed on record certain notifications issued

by the respondents-State including the notification dated

15.2.2021. Relying upon these documents to dispute

petitioner's claim, learned Deputy Advocate General prays for

time to file reply. Prayer allowed. Reply to the writ petition be

positively filed within two weeks. List on 13.5.2021.

                                                  Jyotsna Rewal Dua
           April 09, 2021                              Judge





                 (vs)