Unknown vs Hp And Others
2021 Latest Caselaw 2993 HP

Ex. Petition No. 90 of 2021

29.06.2021 Present: Ms. Shalini Thakur, Advocate, for the petitioner, through

.

Video Conferencing.

Mr. Raju Ram Rahi, Deputy Advocate General, for respondents No. 1 and 2, through Video Conferencing.

Notice. Mr. Raju Ram Rahi, learned Deputy Advocate

General, appears and waives service of notice on behalf of respondents

No. 1 and 2. Notice to respondent No.3, returnable on 9th August, 2021,

on taking steps within two days be issued.

Reply/compliance affidavit by appearing respondents be

filed within four weeks.

Learned counsel for petitioner further submits that in

identical matter CWP No. 3207 of 2016, titled Vishal Saini vs. State of

HP and others, decided on 24th October, 2018, respondents have

accepted the judgment and extended the benefits thereof to the

petitioners therein, whereas, petitioner is being discriminated by not

complying the order passed b

y this Court in his favour. Appearing respondents are also directed to

respond specifically in its reply to the submissions made by learned

counsel for petitioner.

             June 29, 2021                                  (Vivek Singh Thakur)
             (ms)                                                    Judge