CWP/4681/2020
2021 Latest Caselaw 1429 HP

CWP No.4681 of 2020.

26.02.2021. Present : Mr. Adarsh K. Vashista, Advocate, for the petitioner.

.

Mr. Ashok Sharma, Advocate General with Mr. Vinod

Thakur, Mr. Vikas Rathore, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur and Mr. Yudhbir Singh Thakur, Deputy Advocate

Generals, for the respondents.

Issue notice. Mr. Vikas Rathore, learned Additional

Advocate General, appears and waives service of notice on

behalf of the respondents. Learned counsel for the petitioner

states that the issue in question is squarely covered by the

judgment rendered by this Court in CWP(T) No. 6037 of 2008,

titled 'H.P. Rajkiya Prathmik Anubandh Adhyapak Sangh versus.

State of H.P. and another', decided on 30.11.2010.

Confronted with this, learned Additional Advocate

General sought time to obtain instructions. As prayed for, list

on 22nd March, 2021.

(Tarlok Singh Chauhan)

Judge

(Jyotsna Rewal Dua) 26th February, 2021. Judge (krt)