COPC/91/2018
2021 Latest Caselaw 3277 HP

COPC No.91 of 2018 and Ex. Petition No.22 of 2018

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28.7.2021 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner(s), in respective petitions.

Mr. Ashok Sharma, Advocate General with Mr. Sudhir Bhatnagar, Additional Advocate General, for the respondent-State.

Through video-conferencing rLearned Advocate General to have instructions

whether after passing of judgment dated 29.12.2008 in

case titled V.K. Behal and others versus State of

Himachal Pradesh, benefits of Rule 5(1) of Demobilized

Armed Forces Personnel (Reservation of Vacancies in the

Himachal Pradesh State Non-Technical Services)Rules,

1972 have been given to those ex-servicemen, who did not

join armed forces during emergency or not. Aforesaid

information may be placed before this Court by way of an

affidavit by Secretary (Personnel) to the Government of

Himachal Pradesh within a period of one week. List on

12.8.2021, on which date, matter shall be heard finally

and no request for an adjournment shall be entertained.

(Sandeep Sharma), Judge July 28,2021 (Shankar)