CWP/5801/2020
2021 Latest Caselaw 559 HP

CWP No.5801 of 2020.

08.01.2021. Present : Mr. Surinder Prakash Sharma, Advocate, for the petitioner.

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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-State.

(Through Video Conferencing)

It appears that even though the grievance of the

petitioner has been redressed, as was directed in the judgment

dated 24.12.2020. However, substantial compliance regarding

circulation of the judgment amongst all the Departments,

Boards and Corporations, as was directed vide para-18 of the

judgment has not been done. Learned Deputy Advocate

General prays for and is granted three weeks' time to comply

with the same. List before the learned Vacation Judge on 9th

February, 2021.

(Tarlok Singh Chauhan)

Judge

(Jyotsna Rewal Dua) th 8 January, 2021. Judge (krt)