CWP/1617/2021
2021 Latest Caselaw 2685 HP

CWP No.1617 of 2021 20.4.2021 Present: Mr. Naveen Awasthi, Advocate, for the petitioner.

.

Mr. Vinod Thakur, Mr. Vikas Rathore, Addl. Advocates

General with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy. Advocates General, for respondents No.1 and 2. Mr. Amit Singh Chandel, Advocate, for respondent No.3.

(Through Video Conferencing).

Reply filed is ordered to be taken on record. Prima facie the

issue in question appears to be covered by the judgment rendered by this

Court in CWP No.1672 of 2020 titled Raj Kumar vs. State of

Himachal Pradesh & ors. decided on 06.07.2020 (Annexure P-6).

rConfronted with this, learned Additional Advocate General

prays for and is granted one week's time to obtain instructions.

List on 28th April, 2021. Interim order to continue.

(Tarlok Singh Chauhan) Judge

(Chander Bhusan Barowalia)

Judge

20th April, 2021 (CS/sanjeev)