COPC/269/2020
2021 Latest Caselaw 1120 HP

COPC No.269 of 2020

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18.02.2021. Present: Mr. Shrawan Dogra, Senior Advocate, with

Mr. Ramesh Chand Sharma, Advocate, for the petitioner.

Mr. Dinesh Thakur, Additional Advocate General, for respondents No.1.

(THROUGH VIDEO CONFERENCING)

Learned Senior Counsel, appearing on behalf of the

petitioner, under instructions, submits that in compliance to

judgment passed by this Court, the petitioner has already

joined at the place of his earlier posting on 05.09.2020.

However, vide communication dated 23.10.2020, it has been

communicated to the petitioner that his selection has been

cancelled for not joining duty at MC office, Sundernagar and

now urgency has arisen as the respondents have already

issued certain other communications to the petitioner in

violation of the judgment of this Court (Annexure C-1).

Notice. Mr. Dinesh Thakur, learned Additional

Advocate General, appears and waives service of notice on

behalf of respondent No.1.

Notice to respondent No.2 be issued returnable for

03.03.2021, on taking steps within a week. Reply/response

on behalf of respondent No.1 be also filed in the meanwhile.

List on 15.03.2021, before the appropriate Bench.

(Vivek Singh Thakur) Vacation Judge February 18, 2021 ( Gaurav)