Unknown vs The Principal Secretary
2022 Latest Caselaw 3398 HP

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The Principal Secretary, Health and Anr v. Surender Kumar Vashisth a/w connected matters

CWP No. 7860 of 2021 a/w CWPOA Nos. 6757 of 2020, CWP Nos. 7332, 7516, 7594 of 2021 and & 1139 of 2022

13.5.2022 Present: Mr. Ajay Vaidya Senior Additional Advocate General, for the petitioners/State in CWP No. 7860 of 2021 and for the respondents in CWP Nos. 7332, 7516, 7594 of 2021 and 265 &

1139 of 2022.

Mr. Rakesh Sharma, Advocate, for the petitioners in CWPOA No. 6757 of 2020, CWP Nos. 7332, 7516, 7594 of 2021, 265 & 1139 of

2022 and for the respondent in CWP No. 7860

of 2021.

Mr. Ajay Sipahiya Advocate, for the petitioner in CWP No. 7516 of 2021.

Mr. Rakesh Sharma, Advocate, while placing

reliance upon judgment dated 5.11.2018 passed in CWP

No. 1577 of 2018 submitted that controversy raised in the

present matter is squarely covered by the aforesaid

judgment and that the execution petition, seeking

implementation of that judgment is also pending. Learned

Senior Additional Advocate General prays for time to seek

instructions whether the State has filed any SLP against

the said judgment and what is their stand with regard to

applying of the aforesaid judgment to the other identical

cases. List on 2.6.2022.

( Mohammad Rafiq ), Chief Justice

( Sandeep Sharma ), Judge 13th May, 2022 Manjit