COPC/256/2018
2021 Latest Caselaw 3481 HP

COPC No. 256/2018

03.08.2021 Present: Mr. Vikrant Thakur, Advocate, for the petitioner.

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Mr. Arvind Sharma, Mr. P.K. Bhatti, Mr. Bharat Bhushan, Addl. AGs with Mr. Amit Dhumal, Dy. AG and Mr. Manoj Bagga, Assistant AG, for the respondents­State.

Learned Additional Advocate General states that

since no records was available with the respondents, the

needful could not be done.

r Learned counsel for the petitioner draw attention

of this Court to Pages 90 and 92 of the paperbook, where the

management has specifically sworn in on affidavit that the

petitioner was working in the School as Teacher w.e.f.

02.06.2003 to 31.03.2012.

Though, when the matter has attained finality

upto the Hon'ble Supreme Court, the respondents cannot

take the same plea time and again and cannot sit over the

judgment passed by the Court, however, as requested by

learned Additional Advocate General and as a matter of sheer

indulgence, the matter is adjourned to 9th August, 2021.

(Chander Bhusan Barowalia) Judge 3rd August, 2021 (raman)