CWPIL/45/2018
2021 Latest Caselaw 2979 HP

CWPIL No.45 of 2018

.

29.06.2021 Present: Mr.B.C. Negi, Senior Avocate as Amicus Curiae with Mr.Nitin

Thakur, Advocate.

Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Ms.Ritta Goswami, Additional Advocates

General, for respondents No.1 to 4 and 6-State.

Mr.K.S. Banyal, Senior Advocate with Mr.Arun K. Sharma and Mr.Kunal Verma, Advocates, for respondents No.5 and

Mr.Tara Singh Chauhan, Advocate, for Nagesh Guleria {Serial No.(ii)}.

Mr.Anoop Rattan, Advocate, for Amit Sharma {Serial No.(iv)}

Mr.Sunil Mohan Goel, Advocate for Mr.O.P. Chandel {Serial No.vii)}.

Mr.Peeyush Verma, Advocate, for Prakash Chand {Serial No.(xiii)}.

Mr.Romesh Verma, Advocate for Raman Sharma {Serial No.

(iii)}.

The learned counsel representing the

officers/officials have sought time to file reply on the ground

that the observations made by this court to enter in the

service record of these officers/officials about their conduct

cannot be done unless they have been heard. In support

of their submissions they have relied upon various

judgments of the Hon'ble Apex Court. Learned counsel

further submit that some of the officers/officials, who were

found responsible, have retired from service and this fact

has to be placed on record.

Under these circumstances, in the interest of

.

justice, we allow the prayer made by the learned counsel

representing the officers/official and grant them two week's

time to file the reply.

List on 15th July, 2021.

                                             ( L. Narayana Swamy )





                                                 Chief Justice


                                              ( Anoop Chitkara )
                 r                                 Judge
    June 29, 2021

       (vt)