State Of H.P. vs . Kamal Krishan Raina
2022 Latest Caselaw 10941 HP

State of H.P. vs. Kamal Krishan Raina LPA No. 489/2011

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15.12.2022 Present: Mr. Shiv Pal Manhans & Mr. Vinod Thakur, Addl.

A.Gs. with Mr. Bhupinder Thakur, Dy.A.G. for the appellants.

Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for respondent No.1.

The judgment passed by the learned writ court,

which has been impugned herein, is conditional and subject

to respondent No.1, herein, acquiring necessary qualifications,

as required by the notification of the UGC.

Let supplementary affidavit to this effect be filed

by respondent No.1 within a period of two weeks' from today.

(Tarlok Singh Chauhan)

Judge

(Virender Singh) Judge 15.12.2022

(pankaj)