Himachal Pradesh High Court

Ram Parkash vs . State Of Hp & Anr on 19 October, 2022

Bench: Tarlok Singh Chauhan, Virender Singh

Ram Parkash Vs. State of HP & anr

CWP No. 7318 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate Generals and Mr. J.S. Guleria, Deputy Advocate General, for the respondentsState.

Notice. Mr. Rajinder Dogra, learned Senior

Additional Advocate General appears and waives service of

notice on behalf of respondents No. 1 and 2. He prays for

and is granted four weeks' time to file reply. List on

23.11.2022.

CMP No. 14642 of 2022

No case for interim order is made out. The

application stands disposed of.

(Tarlok Singh Chauhan)

Judge

(Virender Singh) Judge October 19, 2022 (kalpana)

Lucky Vs. State of HP

CWP No. 7179 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

                    r         to
                         Admit.

Tag alongwith CWP No. 7183 of 2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 19, 2022 (kalpana)

Sonu Vs. State of HP & others

CWP No. 7326 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

r Admit.

Tag alongwith CWP No. 7183 of 2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 19, 2022 (kalpana)

Chamba Vs. State of HP & others

CWP No. 7327 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

                    r         to
                         Admit.

Tag alongwith CWP No. 7183 of 2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 19, 2022 (kalpana)

Gorimaya Vs. State of HP & others

CWP No. 7328 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

                    r         to
                         Admit.

Tag alongwith CWP No. 7183 of 2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 19, 2022 (kalpana)

Ashok Kumar Vs. State of HP & others

CWP No. 7319 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

                    r           to
                           Admit.

Tag alongwith CWP No. 7183 of 2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 19, 2022 (kalpana)

Dalip Singh Vs. State of HP & ors

CWP No. 992 of 2021

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

r to As prayed for, list on 20.10.2022.

(Tarlok Singh Chauhan)

Judge

(Virender Singh)

Judge October 19, 2022 (kalpana)

Court on its own motion Vs. Gautam Group of colleges

CWP No. 1311 of 2017 with

CWPs No. 770 and 1078 of 2020

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate Generals and Mr. J.S. Guleria, Deputy

Advocate General, for the respondentsState.

Mr. Shashi Shirshoo Central Government Counsel, for union of India.

Mr. Bonit Thakur, Advocate proxy counsel,

for private respondents.

As prayed for, list on 16.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 19, 2022

(kalpana)

Ashok Rana Vs. State of HP & anr.

CWP No. 6650 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Instructions dated 18.10.2022 have been

placed on record. List on 20.10.2022, as prayed for.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 19, 2022 (kalpana)

Rita Pathania Vs. State of HP & others

CWP No. 6582 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Since the notice dated 20.8.2022 issued to

the petitioner has been withdrawn and the judgment in

question stands complied with.

In the given facts and circumstances, no

further orders are required to be passed in the matter and

same is closed.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 19, 2022 (kalpana)

Krishan SinghVs. State of HP & others

CWP No. 5508 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

r to As prayed for, list on 20.10.2022.

(Tarlok Singh Chauhan)

Judge

(Virender Singh)

Judge October 19, 2022 (kalpana)

Parveen Kumar Vs. State of HP & others

CWP No. 3950 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

r to As prayed for, list on 20.10.2022.

(Tarlok Singh Chauhan)

Judge

(Virender Singh)

Judge October 19, 2022 (kalpana)

Lalit Katoch & anr Vs. State of HP & others

CWP No. 7287 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

r to Mr. Bonit Thakur, Advocate, Proxy counsel, for respondents No. 3 to 5.

List on 20.10.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 19, 2022 (kalpana)

Harnam Singh Vs. State of HP & others

CWP No. 3821 of 2021

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

r to List on 20.10.2022 when the compliance

affidavit shall be filed.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 19, 2022 (kalpana)

Vinod Kumar Vs. HPSEB & others

CWP No. 1535 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Mr. Anil Kumar God, Advocate, for respondentsBoard.

Mr. Bonit Thakur, Advocate, Proxy Counsel, for private respondents.

Learned proxy counsel appearing for the

petitioner states that on account of Dussehra Holidays,

the SLP has not come up for consideration before Hon'ble

Supreme Court.

As prayed for, list on 16.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 19, 2022 (kalpana)

Kalawati Vs. HRTC & others

Ex. Pet No. 194 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Mr. Bonit Thakur, Advocate, Proxy Counsel, for respondents.

As prayed for, order dated 20.7.2022 be

r to complied with, within four weeks. List on 23.11.2022.

(Tarlok Singh Chauhan)

Judge

(Virender Singh)

Judge October 19, 2022 (kalpana)

Dr. Vishal Kumar Goel Vs. State of HP & anr.

CWP No. 6466 of 2021

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondentsState.

As prayed for, list on 23.11.2022.

r to (Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 19, 2022 (kalpana)

Yukita Devi Vs. Union of India and others a/w connected matters

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondentsState.

As prayed for, list on 23.11.2022.

r to (Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 19, 2022

(kalpana)

Pooja Kirpu Vs. State of HP & others

CWP No. 5418 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Instructions dated 12.10.2022 stands placedl

on record. As prayed for, list on 20.10.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 19, 2022 (kalpana)

Jethi Vs. State of HP & others

CWP No. 7222 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

r Admit.

Tag alongwith CWP No. 7183 of 2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 19, 2022 (kalpana)

Sukh Ram Vs. State of HP & others

CWP No. 7221 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

                    r         to
                         Admit.

Tag alongwith CWP No. 7183 of 2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 19, 2022 (kalpana)

Railman Vs. State of HP & others

CWP No. 7219 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

                    r         to
                         Admit.

Tag alongwith CWP No. 7183 of 2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 19, 2022 (kalpana)

Prem Bahadur Vs. State of HP & others

CWP No. 7220 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

                    r         to
                         Admit.

Tag alongwith CWP No. 7183 of 2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 19, 2022 (kalpana)

Kartar Singh Thakur Vs. State of HP & others

CWP No. 6762 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

r to CMP No. 13564 of 2022

The application is allowed subject to the

condition that the petitioner shall file typed complete

documents i.e. Annexure P1 within four weeks. The

application stands disposed of.

CWP No. 6762 of 2022

Notice. Mr.Rajinder Dogra, learned Senior

Additional Advocate General appears and waives service of

notice on behalf of respondentsState.

List on 20.10.2022, as prayed for.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 19, 2022 (kalpana)

Som Dutt Vs. State of HP & others

CWP No. 6761 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Leaving all questions of law open, issue

notice. Mr.Rajinder Dogra, learned Senior Additional

Advocate General appears and waives service of notice on

behalf of respondentsState. He prays for and is granted

four weeks' time to file reply. List on 23.11.2022.

CMP No. 13563 of 2022

The application is allowed subject to the

condition that the petitioner shall file English translation

of Annexure P5 within four weeks. The application stands

disposed of.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 19, 2022 (kalpana)

Bhindu Ram Vs. State of HP & others

CWP No. 6014 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

r to As prayed for, list on 16.11.2022.

(Tarlok Singh Chauhan)

Judge

(Virender Singh)

Judge October 19, 2022 (kalpana)

Ram Rattan & anr. Vs. HRTC & others

Ex. Pet No. 149 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Mr. Bonit Thakur, Advocate, proxy counsel, for the respondents.

Instructions dated 18.10.2022 have been

placed on record. List on 20.10.2022.

(Tarlok Singh Chauhan) r Judge

(Virender Singh) Judge

October 19, 2022 (kalpana)

Raman Verma Vs. HPSSC Hamirpur

CWP No. 3777 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Ms. Suchitra Sen, Advocate, for the respondent.

Instructions dated 18.10.2022 have been

placed on record. List on 20.10.2022, as prayed for.

(Tarlok Singh Chauhan) r Judge

(Virender Singh) Judge

October 19, 2022 (kalpana)

Kushal ChandVs. State of HP & another

CWP No. 3397 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur and Mr. Shiv Pal Macnhans, Additional Advocate Generals and Mr. J.S. Guleria, Deputy Advocate General, for the respondentsState.

Instructions dated 18.10.2022 have been

placed on record. List on 20.10.2022, as prayed for.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 19, 2022 (kalpana)

Jai Singh Vs. State of HP & ors

CWP No. 7336 of 2022

19.10.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Learned counsel for the petitioner states that

the transfer of the petitioner has neither been effected in

the administrative exigency nor in public interest, but

solely on the basis of D.O. Note No. 7054, dated 7.10.2022.

Issue dasti notice to respondent No. 4, returnable for

9.11.2022, on taking steps within three days.

CMP No. 14692 of 2022

Notice/reply in the aforesaid terms. In the

meanwhile, operation and implementation of impugned

order of transfer dated 13.10.2022 (Annexure P1) qua the

petitioner, is ordered to be stayed.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 19, 2022 (kalpana)

Sahib Deen Vs. State of HP & others

CWP No.2715 of 2022

18.10.2022 Present: Ms. Kiran Lata Sharma, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate General with Mr. J.S. Guleria, Deputy Advocate General, for the respondentsState.

r to Leaving all questions of law open, admit.

(Tarlok Singh Chauhan)

Judge

(Virender Singh)

Judge October 18, 2022 (kalpana)

Dr. Ruchi Sapahiya Vs. HPNLU, Shimla

CWP No.2190 of 2022

18.10.2022 Present: Mr. Praveen Sharma, Advocate, for the petitioner.

Mr. Rajesh K. Parmar, Advocate, for the respondent.

Admit.

r to (Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 18, 2022

(kalpana)

Shefali Sharma Vs. State of HP & others a/w connected matters

CWP No.7393 of 2021 with CWP No. 6955 of 2021

18.10.2022 Present: Mr. Sanjeev K. Suri, Advocate, for the

petitioner(s).

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate

General with Mr. J.S. Guleria, Deputy Advocate General, for the respondentsState.

Mr. Sanjeev Kumar Motta, Advocate, for r respondent No. 3 in CWP No. 7393 of 2021.

Mr. Ishan Kashyap, Advocate, for respondent No. 2 in CWP No. 6955 of 2021.

Mr. Sanjeev Bhushan, Senior Advocate with

Mr. Rajesh Kumar, Advocate, for respondent No. 3 in CWP No. 6955 of 2021.

As prayed for, list on 1.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 18, 2022 (kalpana)

Anita Munshi & anr. Vs. Union of India & others

CWP No. 6129 of 2021

18.10.2022 Present: Mr. Janesh Mahajan, Advocate, for the petitioner(s).

Mr. Balram Sharma, ASGI, for respondents No. 1 to 4.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur and

Mr. Shiv Pal Manhans, Additional Advocate General with Mr. J.S. Guleria, Deputy r Advocate General, for the respondentsState.

Learned counsel for the parties are directed

to paginate the file. List on 1.11.2022.

(Tarlok Singh Chauhan)

Judge

(Virender Singh) Judge

October 18, 2022 (kalpana)

Geeta Devi Vs. State of HP & others

CWP No. 5515 of 2021

18.10.2022 Present: Mr. Vivek Singh Attri and Mr. Abhinav Purohit, Advocates, for the petitioner.

Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondentsState.

Mr. Romesh Verma, Advocate, for respondent No. 6.

As prayed for by learned counsel for the

petitioner, list on 19.10.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 18, 2022 (kalpana)

Brij Mohan Sharma Vs. State of HP & ors

CWP No.6192 of 2022

17.10.2022 Present: Mr. George, Advocate, for the petitioner.

After arguing for sometime, learned counsel

for the petitioner seeks an adjournment. Granted. List on

20.10.2022.

r to (Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 17, 2022

(kalpana)

Raman Verma Vs. HPSSC Hamirpur

CWP No. 3777 of 2022

17.10.2022 Present: Mr. Vishal Mohan and Mr. Praveen Sharma, Advocates, for the petitioner.

Ms. Suchitra Sen, Advocate, for the respondent.

The respondent is directed to comply with the

judgment in question within 48 hours, failing which the

Secretary r of the Staff Selection Commission shall

personally appear before this Court.

List on 19.10.2022 for compliance.

(Tarlok Singh Chauhan) Judge

(Virender Singh)

Judge October 17, 2022 (kalpana)

Ghanshyam & ors Vs. State of HP & others

CWP No. 5755 of 2022

17.10.2022 Present: Mr. Mohar Singh, Advocate vice counsel for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur and Mr.Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan,

Law Officer, for the respondents.

r Learned Senior Additional Advocate General

prays for and is granted three weeks' time to comply with

the order dated 25.8.2022. List on 7.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh)

Judge October 17, 2022 (kalpana)

Sarvjit Kaur & ors Vs. State of HP & others

CWP No. 6634 of 2022

17.10.2022 Present: Mr. S.D. Gill, Advocate, for the petitioners.

Mr. Ajay Vaidya, Senior Additional Advocate

General, for respondents No. 1 and 2.

Mr. Dalip K. Sharma, Advocate, for respondent No. 3.

Notice. Mr. Ajay Vaidya, learned Senior

Additional Advocate General and Mr. Dalip K. Sharma,

Advocate appear and waive service of notice on behalf of

respective respondents. They pray for land are granted

four weeks' time to file reply.

Notice be issued to respondents No. 4 to 6,

returnable for 21.11.2022, on taking steps within a week.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 17, 2022 (kalpana)

Kamal Singh Vs. State of HP

Cr. MP(M) No. 2275 of 2022

17.10.2022 Present: Mr. Pawan K. Sharma, Advocate, legal aid counsel, for the petitioner/applicant.

Law Officer, for the respondent.

r For the reasons stated in the application,

coupled with the fact that the applicant is lodged in jail,

delay of 112 days in filing the appeal is condoned. The

application is disposed of.

Cr. Appeal No. _________

Be registered.

Admit.

Mr. Rajinder Dogra, learned Senior Addl. A.G.

appears and waives service of notice on behalf of

respondent.

Call for the records.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 17, 2022 (kalpana)

State of H.P. & others Vs. Kalyan Singh & others

LPA No. 146 of 2021

17.10.2022 Present: Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate

Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the appellantState.

Ms. Meera Devi, Advocate vice counsel, for

respondent No. 1.

Mr. Ganesh Barowalia, Advocate, for respondents No. 2(a), 3(a), 3(b), 3(c), 3(e), 3(g), r 3(h), 5(a) to 5(e) and 9(a).

Mr.Ganesh Barowalia, Advocate has put in

appearance on behalf of respondents No. 2(a), 3(a), 3(b),

3(c), 3(e), 3(g), 3(h), 5(a) to 5(e) and 9(a). He prays for and

is granted three weeks' time to file power of attorney.

List on 7.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 17, 2022 (kalpana)

Pratap Vs. State of HP & others

LPA No. 116 of 2022

17.10.2022 Present: Mr. V.D. Khidtta, Advocate, for the appellant.

Mr. Rajinder Dogra, Senior Additional

Advocate General with Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents No. 1 to 3.

r to None for respondent No. 4.

Mr. Jeevan Kumar, Advocate, for respondent No. 5.

Mr. Jeevan Kumar, Advocate has put in

appearance on behalf of respondent No. 5.

Notice issued to respondent No. 6 has been

received back unserved with the report that the

incumbent has retired. Let fresh steps for the service of

respondent No. 6 be taken within a week. In the event of

steps being taken within a week, notice be issued to the

said respondent, returnable for 14.12.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 17, 2022 (kalpana)

Dile Ram Vs. Kanta Devi

CMP(M) No. 1220 of 2021 &

CMP No. 15305 of 2021 in FAO(FC) No. 22 of 2021.

17.10.2022 Present: Mr. Arun Sehgal, Advocate, for the appellant.

Mr. Ashok Kumar Verma, Advocate, for the respondent.

As prayed for, list on 7.11.2022.

r to (Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 17, 2022

(kalpana)

Reeta Devi Vs. Manoj Kumar

FAO(FC) No. 39 of 2021

17.10.2022 Present: Mr. Subhash Sharma, Advocate, for the appellant.

Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the respondent.

Learned counsel for the respondent states

that a balance amount of Rs. 20,000/ remains to be paid

to the appellant and the needful shall be done within three

weeks. His statement is taken on record.

List for consideration on 7.11.2022.

(Tarlok Singh Chauhan)

Judge

(Virender Singh) Judge

October 17, 2022 (kalpana)

Sanjay Kumar Vs. Rita Sharma a/w connected matters

FAO(FC) No. 26 of 2021 a/w FAO(FC) No. 57 of 2021.

17.10.2022 Present: Mr. Bimal Gupta, Senior Advocate with Ms.

Kusum Chaudhary, Advocate, for the appellant in Fao(FC) No. 26 of 2021 and for the respondent in FAO(FC) No. 57 of 2021.

Mr. Janesh Gupta, Advocate, for the

respondent in FAO(FC) No. 26 of 2021 and for the appellant in FAO(FC) No. 57 of 2021.

Learned counsel for the parties have jointly

explained the circumstances under which the previous

order could not be complied with. Let the needful be done

within three weeks.

List on 7.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 17, 2022 (kalpana)

Moti Lal Vs. State of H.P. & others

CWPsNo. 3295 and 3296 of 2020

17.10.2022 Present: Mr. Dilip Sharma, Senior Advocate with Mr. D.K. Khanna, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan,

Law Officer, for the respondentsState.

r Learned counsel for the petitioner(s) states

that his clients are not interested in getting their date of

birth corrected. The prayer being innocuous is allowed.

Since the petitioners have already retired

from service, therefore, the respondents are restrained

from holding any inquiry into the matter of correction of

date of birth of the petitioners, as there is now no jural

relationship of employer and employee between the

parties.

In view of above, no further orders are

required to be passed in the matter and the same is

closed.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 17, 2022 (kalpana)

Ms. Sarika Sharma Vs. State of HP & others

CWP No. 1967 of 2020 a/w CWPs No. 4124,

1961 and 1969 of 2020

17.10.2022 Present: Mr. Vivek Negi, Advocate, for the petitioner(s) in CWPs No. 1967, 1961 and 4124 of 2020.

Mr. Mukul Sood, Advocate, for the petitioner in CWP No. 1969 of 2020.

Mr. Ajay Vaidya, Senior Additional Advocate

General, for the respondentsState.

r Learned counsel for the petitioner(s) states

that the matter is listed before Hon'ble Supreme Court

tentatively in the month of November, 2022.

Accordingly, list the matter on 12.12.2022.

(Tarlok Singh Chauhan)

Judge

(Virender Singh)

Judge October 17, 2022 (kalpana)

Diwan Verma Vs. State of HP & others

CWP No. 6581 of 2022

17.10.2022 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Ajay K. Sharma, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan,

Law Officer, for the respondentsState.

Mr. Narinder Thakur, Advocate, for respondents No. 3 to 5.

Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for respondents No. 6 to 13.

List before another Bench, of which one of us

(Justice Tarlok Singh Chauhan) is not a member.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 17, 2022 (kalpana)

Anjna Kumari Vs. State of HP & others

CWP No. 6574 of 2022

17.10.2022 Present: Mr. Subhash Mohan Snehi, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan,

Law Officer, for the respondentsState.

Mr. Rakesh Kumar, Advocate, for respondent No. 5.

As prayed for, reply be filed within six weeks.

List on 5.12.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 17, 2022

(kalpana)

Mohammad Ashraf Vs. State of HP & others

CWP No. 6566 of 2022

17.10.2022 Present: Mr. Pawan K. Thakur, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan,

Law Officer, for the respondentsState.

As prayed for, reply be filed within four

weeks. List on 21.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh)

Judge October 17, 2022

(kalpana)

Liaq Ram Vs. State of HP & others

CWP No. 6561 of 2022

17.10.2022 Present: Ms. Ranjana Pathania, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan,

Law Officer, for the respondentsState.

r Steps for the service of respondent No. 3 not

taken. The same be positively taken during the course of

the day, failing which the petition shall be deemed to have

been dismissed for want of prosecution. In the event of

steps being taken within a week, notice be issued to

respondent No. 3, returnable for 21.11.2022.

(Tarlok Singh Chauhan)

Judge

(Virender Singh) Judge October 17, 2022 (kalpana)

ATC Telecom Infrastructure Pvt Ltd.Vs. State of HP & others

CWP No. 6494 of 2022

17.10.2022 Present: Mr. Mohar Singh, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional

Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondentState.

r to Mr. T.S. Chauhan, Advocate, for respondents No. 2 and 3.

Steps for the service of respondent No. 4 have

been taken belatedly only on 15.10.2022, knowingly well

that the case has been listed for today.

In normal circumstances, this would have

been sufficient ground to vacate the interim order,

however, in the interest of justice, we are refrained from

doing so. Let dasti notice be issued for the service of

respondent No. 4, returnable for 7.11.2022, on taking

steps within three days.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 17, 2022 (kalpana)

Gurdeep Singh Vs. State of HP & anr.

CWP No. 6319 of 2022

17.10.2022 Present: Ms. Richa Sharma, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan,

Law Officer, for the respondentState.

r Though, respondents No. 1 and 2 have filed

reply, but the same appears to be cryptic and the same

does not answer the material question as to why the

services of the petitioner, at first place, are required to be

dispensed with.

Let supplementary affidavit to this effect be

filed within three weeks. List on 14.11.2022.

Interim order to continue.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 17, 2022 (kalpana)

Ajay Kumar Vs. State of HP & others

CWP No. 6190 of 2022

17.10.2022 Present: Mr. Varun Chandel, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan,

Law Officer, for the respondentState.

r As prayed for, reply be filed within four

weeks. List on 21.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh)

Judge October 17, 2022 (kalpana)

Lalit Kumar and others Vs. State of HP & anr

CWP No. 3438 of 2022

15.10.2022 Present: Mr. B.C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for the petitioners.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Shiv Pal Manhans, Additional Advocate General, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent

No. 1.

Mr. Sanjeev Kumar Motta, Advocate, for respondent No. 2.

As prayed for, list on 1.11.2022. In the

meanwhile, the parties are directed to paginate the file.

(Tarlok Singh Chauhan) Judge

(Virender Singh)

Judge October 15, 2022 (kalpana)

Lalit Kumar and others Vs. State of HP & anr

CWP No. 3438 of 2022

15.10.2022 Present: Mr. B.C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for the petitioners.

No. 1.

Mr. Sanjeev Kumar Motta, Advocate, for respondent No. 2.

As prayed for, list on 1.11.2022. In the

meanwhile, the parties are directed to paginate the file.

(Tarlok Singh Chauhan) Judge

(Virender Singh)

Judge October 15, 2022 (kalpana)

Pawan Kumar Vs. State of HP & anr

CWP No. 2509 of 2022

15.10.2022 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Shiv Pal Manhans, Additional Advocate General, Mr. Bhupinder Thakur, Deputy Advocate General and Mr.

Rajat Chauhan, Law Officer, for the respondentsState.

Learned counsel for the petitioner prays for

and is granted two weeks' time to obtain fresh

instructions. List on 4.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh)

Judge October 15, 2022 (kalpana)

Dr. Susheela Rana Vs. State of HP & others

CWP No. 1743 of 2022

15.10.2022 Present: Mr. C.N. Singh, Advocate, for the petitioner.

Mr. Ajay Vaidya, Senior Additional Advocate

General, for the respondentsState.

As prayed for, list on 11.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 15, 2022 (kalpana)

Dhani Ram Vs. HRTC & anr.

CWP No. 5179 of 2022 a/w

CWPs No. 1910 of 2021, 3312 of 2019 and 4557 of 2022

CWP No. 5179 of 2022

15.10.2022 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.

Mr. Ajeet Singh Saklani, Advocate, for the

respondents.

                    r    CWP No. 1910 of 2021

                         Mr. Vijay Chaudhary, Advocate,                for the
                         petitioner.

                         Mr. Nitin Thakur,          Advocate,         for     the
                         respondents.


                         CWP No. 3312 of 2019

                         Mr. S.P. Chatterjee,         Advocate,        for    the
                         petitioner.




                         Mr. Vikas Rajput,          Advocate,         for     the





                         respondents.





                         CWP No. 4557 of 2022

                         Mr. S.P. Chatterjee,         Advocate,        for    the
                         petitioner.

                         Mr. Vikas Rajput,          Advocate,         for     the
                         respondents.

As prayed for, list on 10.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 15, 2022 (kalpana)

Bal Krishan Vs. State of HP & others

CWP No. 4704 of 2022

15.10.2022 Present: Mr. Abhimanyu Rathore, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Shiv Pal Manhans, Additional Advocate General, Mr. Bhupinder Thakur, Deputy Advocate General and Mr.

Rajat Chauhan, Law Officer, for respondents State.

                           Mr.   Surender    Verma,          Advocate,          for
                    r      respondent No. 2.

Mr. Manohar Lal Sharma, Advocate, for respondent No. 3.

CMP No. 14118 of 2022

are necessary parties to the lis as they have been

appointed by the respondentUniversity, therefore, they

are ordered to be impleaded as partyrespondents and

shall figure as respondents No. 4 to 134. The application

stands disposed of.

The amended memo of parties is ordered to

be taken on record.

CMP No. 14119 of 2022

Since there are large number of newly added

respondents, therefore they are permitted to be served

through publication, as also by way of affixation. The

publication be carried out in "Divya Himachal" newspaper.

In addition thereto, copy of the notices be

affixed on all the notice boards and on all conspicuous

place(s) of the University including the office of Registrar,

Heads of departments as also the Vice Chancellor of the

H.P. University.

The steps be taken within two weeks.

Thereafter, the publication, as also the affixation of the

notices, be carried out, within another two weeks. The

application stands disposed of.

r CWP No. 4704 of 2022

List on 15.11.2022.

In the meanwhile, respondentUniversity is

restrained from regularizing the services of those of the

respondents herein, whose appointments have been made

dehors Rules.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 15, 2022 (kalpana)

Lekh Raj Vs. HPSEBL & others

CWP No. 7008 of 2022

14.10.2022 Present: Mr. Abhyender Gupta, Advocate, for the petitioner.

Mr. Viveka Nand, Advocate, for respondents No. 1 and 2.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr.

Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy. A.G. and Mr. Rajat Chauhan, r Law Officer, for respondent No. 3.

Learned Additional Advocate General has

placed on record instructions dated 13.10.2022, relevant

portion whereof reads as under:

"In the connection to above it is stated that the petitioners are seeking for their appointment in the share of Exservicemen quota for which their names have been

sponsored by the Sub Regional Employment Officer, Ex Serviceman Employment Cell, Hamirpur. The petitioner

namely Sh. Lekh Raj has been sponsored for the post of Electrician (PHE) and the desirable qualification for the said

post is Matric with ITI in Electrician Trade as per R& P Rules and he possess the Trade Proficiency certificate in Auto Elect. (BVeh) (ClassI) which is not in accordance to the desirable qualification. Simultaneously, the petitioner namely Sh. Laxmi Kant has been sponsored for the post of Lineman and the desirable qualification for the said post is Matric with ITI in Electrician/ Wireman Trade as per R& P Rules and he possess the Trade Proficiency certificate in the trade of 1st Class INF. SOL which is also not in accordance to the desirable qualification (copy of both is enclosed). Therefore, the names of both the petitioners were not considered for their appointment in HPSEBL. Moreover, the matter has already been taken up with the Director, Department of Technical Education, Vocational & Industrial Education, Shimla4 with regard to equivalency of the Trades issued by the Army Authorities."

2. Now that the matter regarding the equivalence of

the Trades, is pending consideration before the

department of Technical Education, we deem it

appropriate to adjourn the matter by four weeks. List on

11.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 14, 2022 (kalpana)

Laxmi Kant Vs. HPSEBL & others

CWP No. 7009 of 2022

14.10.2022 Present: Mr. Abhyender Gupta, Advocate, for the petitioner.

Mr. Viveka Nand, Advocate, for respondents No. 1 and 2.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr.

Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy. A.G. and Mr. Rajat Chauhan, r Law Officer, for respondent No. 3.

Learned Additional Advocate General has

placed on record instructions dated 13.10.2022, relevant

portion whereof reads as under:

"In the connection to above it is stated that the petitioners are seeking for their appointment in the share of Exservicemen quota for which their names have been

sponsored by the Sub Regional Employment Officer, Ex Serviceman Employment Cell, Hamirpur. The petitioner

namely Sh. Lekh Raj has been sponsored for the post of Electrician (PHE) and the desirable qualification for the said

post is Matric with ITI in Electrician Trade as per R& P Rules and he possess the Trade Proficiency certificate in Auto Elect. (BVeh) (ClassI) which is not in accordance to the desirable qualification. Simultaneously, the petitioner namely Sh. Laxmi Kant has been sponsored for the post of Lineman and the desirable qualification for the said post is Matric with ITI in Electrician/ Wireman Trade as per R& P Rules and he possess the Trade Proficiency certificate in the trade of 1st Class INF. SOL which is also not in accordance to the desirable qualification (copy of both is enclosed). Therefore, the names of both the petitioners were not considered for their appointment in HPSEBL. Moreover, the matter has already been taken up with the Director, Department of Technical Education, Vocational & Industrial Education, Shimla4 with regard to equivalency of the Trades issued by the Army Authorities."

2. Now that the matter regarding the equivalence of

the Trades, is pending consideration before the

department of Technical Education, we deem it

appropriate to adjourn the matter by four weeks. List on

11.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 14, 2022 (kalpana)

Surjeet Kumar Vs. HPSEBL & ors

CWP No. 7159 of 2022

14.10.2022 Present: Mr. Abhyender Gupta, Advocate, for the petitioner.

Mr. Viveka Nand, Advocate, for respondents No. 1 and 2.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr.

Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy. A.G. and Mr. Rajat Chauhan, r Law Officer, for respondent No. 3.

Notice. Mr. Viveka Nand, Advocate and Mr.

Rajinder Dogra, learned Addl A.G. appear and waive

service of notice on behalf of respective respondents. They

pray for and are granted three weeks' time to file reply.

List on 11.11.2022.

Tag alongwith CWPs No. 7008 of 2022 and

7009 of 2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 14, 2022 (kalpana)

Rattan Chand Vs. State of HP & others

CWP No. 7155 of 2022

13.10.2022 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 and 2.

Notice. Mr. Rajinder Dogra, learned Sr. Addl.

A.G. appears and waives service of notice on behalf of

respondents No. 1 and 2. Issue dasti notice to respondent

No. 3, returnable for 3.11.2022, on steps being taken

within a week. Reply be filed in the meanwhile.

CMP No. 14294 of 2022

Notice/reply in the aforesaid terms. In the

meanwhile, operation and implementation of impugned

order of transfer dated 27.9.2022 (Annexure P2) is

ordered to be stayed.

CMP No. 14295 of 2012

The application is allowed subject to the

condition that the petitioner/applicant shall file English

translation of Annexures P2 to P5, within a period of

four weeks. The application stands disposed of.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 13, 2022 (kalpana)

Karnail Singh Vs. State of HP & another

CWP No. 7150 of 2022

13.10.2022 Present: Mr. P.P. Chauhan, Advocate, for the petitioner.

Mr. Ajay Vaidya, Senior Additional Advocate General for the respondentsState.

Notice. Mr. Ajay Vaidya, learned Sr. Addl.

A.G. appears and waives service of notice on behalf of

respondentsState. He prays for and is granted a week's

time to file reply. List on 20.10.2022.

CMP No. 14287 of 2022

Notice/reply in the aforesaid terms. In the

meanwhile, operation and implementation of impugned

order of transfer dated 13.9.2022 (Annexure P1) is

ordered to be stayed.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 13, 2022 (kalpana)

Auto Rickshaw Operator Union Vs. State of HP & others

CWP No. 7147 of 2022

13.10.2022 Present: Mr. Sanjay Kumar Sharma, Advocate, for the petitioner.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 & 7.

r to Mr. Vikas Rajput, Advocate, for respondents No. 2, 4, 5 and 6.

Mr. Malay Kaushal, Advocate, for respondent No. 3.

Notice. Mr. Rajinder Dogra, learned Sr. Addl.

A.G., Mr. Vikas Rajput and Mr. Malay Kaushal, Advocates

appear and waive service of notice on behalf of respective

respondents. They pray for and are granted four weeks'

time to file reply. List on 24.11.2022.

CMP No. 14282 of 2022

No case for interim order is made out at this

stage. The application stands disposed of.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 13, 2022 (kalpana)

Bandna Kumari Vs. State of HP & another

CWP No. 7130 of 2022

13.10.2022 Present: Mr. Dalip Kumar Sharma, Advocate, for the petitioner.

Mr. Inder Sharma, Advocate, for the respondents.

Notice. Mr. Inder Sharma, Advocate appears

and waives service of notice on behalf of respondents. He

prays for and is granted a week's time to file reply.

List on 19.10.2022 alongwith CWP No. 2159

of 2021.

(Tarlok Singh Chauhan)

Judge

(Virender Singh) Judge

October 13, 2022 (kalpana)

Narinder Paul Vs. State pf HP & others

CWP No. 6874 of 2022

13.10.2022 Present: Mr. Jagan Nath, Advocate, for the petitioner.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for respondentsState.

Mr, Maan Singh, Advocate, for respondent No. 3.

Learned Addl. A.G, states that reply has been

filed in the Registry yesterday. The same be placed on

record. Learned counsel for respondent No. 3 prays for

and is granted a week's time to file reply.

List on 20.10.2022.

Interim order to continue.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 13, 2022 (kalpana)

M/s B.L. Seth Agro Mills Vs. State of HP & others

CWP No. 6863 of 2022

13.10.2022 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj, Advocate, for the petitioner.

Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondentsState.

Notice. Learned Addl. A.G. appears and

waives service of notice on behalf of respondentsState. He

prays for and is granted six weeks' time to file reply. List

on 24.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 13, 2022 (kalpana)

Sumita Sharma Vs. State of HP & others

CWP No.4094 of 2022

13.10.2022 Present: Mr. Shubham Sharma, Advocate, for the petitioner.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for respondentsState.

Learned counsel for the petitioner states that

the stations opted by the petitioner have already been

filled up.

In such circumstances, learned counsel for

the petitioner shall supply the stations to learned Addl.

A.G., where the petitioner can be adjusted. The needful be

done during the course of the day.

Learned Additional Advocate General to

obtain instructions within a week. List on 20.10.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 13, 2022 (kalpana)

Pankaj Bhardwaj Vs. State of HP & others

CWPOA No. 31 of 2020

13.10.2022 Present: Mr. Paresh Sharma, Advocate, for the petitioner.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for respondentsState.



             placed
                    r    on        to
                              Learned

                              record

Additional Advocate General has

instructions dated

pursuant to which, we exempt the personal presence of 12.10.2022,

Deputy Inspector General of Police, Central Range, Mandi.

However, in case the previous order is not complied with,

then the concerned Officer shall remain present on the

next date of hearing.

List on 20.10.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 13, 2022 (kalpana)

M/s Kingspan Jindal Pvt. Ltd Vs. Union of India & others

CWP No. 4305 of 2019

12.10.2022 Present: Mr. Goverdhan Lal Sharma, Advocate, for the petitioner.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents No. 1 and 2.

r to Mr. Vijay Arora, Advocate, for respondents No. 3 to 5.

Learned counsel appearing for respondents

No. 3 to 5 prays for and is granted four weeks' time to file

reply to the amended petition.

List on 16.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 12, 2022 (kalpana)

Avtar Singh Dyal Vs. HPSEB Ltd and others

CWP No. 3860 of 2019 a/w CWPOA No. 4323 of 2020

12.10.2022 Present: Ms. Kavita Kajal, Advocate vice Ms. Anandita

Sharma, Advocate, for the petitioner.

Mr. T.S. Chauhan, Advocate, for respondent Nos 2, 4 & 6 to 8 in CWP No. 3860 of 2019.

Learned vice counsel appearing for the

petitioner prays for an adjournment. Prayer allowed. List

on 15.10.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh)

Judge October 12, 2022

(kalpana)

Sanjeev Kumar Vs. The Registrar H.P.Coop Society & ors

CWP No. 4315 of 2021 a/w CWP No. 5149 of 2021

12.10.2022 Present: Mr. Rahul Mahajan, Advocate, for the

petitioner in CWP No. 4315 of 2021.

Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the petitioner in CWP No. 5149 of 2921.

r to Mr. Ashok Sharma, Advocate General with Mr.Rajinder Dogra, Sr. Addl. A.G. and Mr. Shiv Pal Manhan, Addl. A.G. for the respondentsState.

Mr. Anup Rattan, Advocate, for respondent No. 4 in CWP No. 4315 of 2021.

Mr. Onkar Jairath, Advocate, for respondent

No. 3 in CWP No. 5149 of 2021.

As prayed for, list on 15.10.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 12, 2022 (kalpana)

Vijay Arora Vs. State of HP & others

CWP No. 1235 of 2018

12.10.2022 Present: Mr. Anup K. Rattan, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr.Rajinder Dogra, Sr. Addl. A.G. and Mr. Shiv Pal Manhan, Addl. A.G. for the

respondentsState.

Mr. N.K. Gupta, Advocate, for respondents No. 5 and 6.

Mr. Rajinder Thakur, CGSC, for respondent

No. 7.

Mr. T.S. Chauhan, Advocate, for HPSEBL.

Mr. Maan Singh, Advocate, for Pollution Control Board.

List on 15.10.2022 when the latest status

regarding DPR, as prepared by HPTCL be placed on record

for perusal.

In addition thereto, respondents to obtain

specific instructions as to why there is no bridge at

Gumma, connecting the HPCA stadium.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 12, 2022 (kalpana)

Vinod Sharma Vs. State of H.P. and others

Ex. Pet. No. 264 of 2021

12.10.2022 Present: Mr. Vinod Kumar Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr.Rajinder Dogra, Sr. Addl. A.G. and Mr. Shiv Pal Manhan, Addl. A.G. for the respondentsState.

CMP(M) No. 749 of 2022 is delinked and

disposed of vide separate order.

List on 30.11.2022.

(Tarlok Singh Chauhan)

Judge

(Virender Singh) Judge

October 12, 2022 (kalpana)

Mohar Singh & anr. Vs. State of HP & ors

CMP No. 1179 of 2021 in Ex. Pet No. 52 of 2019

12.10.2022 Present: Mr. Suneet Goel, Advocate, for the

petitioners.

Mr. Ashok Sharma, Advocate General with Mr.Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv

Pal Manhan, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents r State.

It is rather shocking state of affairs where a

septuagenarian alongwith his son (both retired H.A.S.

Officers) are being unnecessarily dragged into litigation for

no fault of their.

It is not in dispute that the land of the

petitioners was utilized for the construction of LarjiSainj

road, but no compensation was paid to them. Thereafter,

the petitioners approached this Court by filing CWP No.

1431 of 2012. During the pendency of the said writ

petition, the respondents themselve issued a fresh

notification under Section 4 of the Land Acquisition Act

and on the basis of such notification, the petition filed by

the petitioner was disposed of with a direction to

respondents to complete the entire process within a period

of one year, as is evident from the orders passed by this

Court on 17.6.2013, in CWP No. 1431 of 2012, copy

whereof has been annexed as Annexure P1 with the

petition.

Even thereafter, the respondents did not care

to take the acquisition proceedings to its logical end,

rather the successive notification was allowed to be

elapsed, constraining the petitioners to file the instant

execution petition.

It is more than 9 years that the directions

have been passed by this Court to complete the

acquisition proceedings within a period of one year from

17.6.2013, but unfortunately, even till date the award has

not been passed.

In the given facts and circumstances of the

case, we direct the respondents to complete the entire

acquisition process by announcing the award by

30.11.2022, failing which the Principal Secretary, HPPWD

and EngineerinChief, HPPWD shall remain present

before this Court on the next date of hearing.

List on 1.12.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 12, 2022 (kalpana)

Court on its own motion Vs. State of HP & others

CWPIL No. 20 of 2019

12.10.2022 Present: Ms. Shalini Thakur, Advocate as Amicus Curiae.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents State.

r to Ms. Shailja Thakur, Advocate vice Mr. Neel Kamal Sharma, Advocate, for respondent No.

Learned vice counsel appearing for

respondent No. 3 states that compliance affidavit is being

filed during the course of the day. Her statement is taken

on record.

List on 15.10.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 12, 2022 (kalpana)

K.S. Tomar Vs. State of HP & anr.

CWP No. 1331 of 2020

12.10.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents State.

Learned Additional Advocate General prays

for and is granted a week's time to ascertain the latest

position.

List on 19.10.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 12, 2022

(kalpana)

Mahender Kumar Vs. State of H.P. & others

CWP No. 6320 of 2022

11.10.2022 Present: Mr. Ram Krishan Sharma, Advocate, for the petitioner.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents State.

r to Mr. Bonit Thakur, Advocate vice counsel, for respondent No. 5.

List on 13.10.2022, as prayed for.

(Tarlok Singh Chauhan) Judge

(Virender Singh)

Judge October 11, 2022

(kalpana)

Raj Kumar Vs. State of H.P. & others

CWP No. 6271 of 2022

11.10.2022 Present: Mr. Rajesh K. Parmar, Advocate, for the petitioner.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents State.

As prayed for, reply be filed within three

weeks. List on 15.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 11, 2022 (kalpana)

Krishan Paul Vs. State of HP & others

CWP No.6161 of 2022

11.10.2022 Present: Mr. D.N. Sharma and Mr. Rohit Chauhan, Advocates, for the petitioner.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents State.

Learned Senior Additional Advocate General

prays for and is granted two weeks' further time to comply

with the order dated 20.9.2022. List on 1.11.2022.

Interim order to continue till further orders.

CMP No. 12326 of 2022

The application is allowed subject to the

condition that the English translation of the annexures

annexed with the petition shall be filed within four weeks.

The application stands disposed of.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 11, 2022 (kalpana)

Umesh Kumar Vs. State of H.P. & others

CWP No. 5846 of 2022

11.10.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents State.

12.10.2022.

r to As prayed for by learned Law Officer, list on

(Tarlok Singh Chauhan)

Judge

(Virender Singh) Judge October 11, 2022

(kalpana)

Lata Devi Vs. State of H.P. & others

CWP No. 5333 of 2022

11.10.2022 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents State.

the

Learned Additional Advocate General prays

for and is granted two weeks' time to file reply, failing

which

erring official(s)/officer(s) shall personally

remain present before this Court on the next date of

hearing alongwith relevant record on his/their personal

expenses and separate affidavit to this effect shall be filed

at the time of his/their appearance in the Court.

List on 1.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 11, 2022 (kalpana)

Gram Panchayat Bardhiyar Vs State of HP & others

CWP No. 5260 of 2022

11.10.2022 Present: Mr. Anup Kumar Rattan, Advocate, for the petitioner.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G. and Mr. Rajat

to 4.

r to Mr. Bhuvnesh Sharma, respondent No. 5.

Advocate,

Learned counsel for the petitioner prays for for

and is granted two weeks' time to file rejoinder. List on

15.11.2022.

CMP No. 13859 of 2022

The application is allowed subject to the

condition that translated copy of Annexures R1/A , R1/B

and R1/C shall be filed within four weeks. The application

is disposed of.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 11, 2022 (kalpana)

Vijay Bhushan Vs Union of India and others

CWP No. 5127 of 2022

11.10.2022 Present: Mr. Vijay Kumar Verma, Advocate, for the petitioner.

Mr. Balram Sharma, ASGI, for the respondents.

Learned Assistant Solicitor General of India

prays for and is granted four weeks' time to file reply, by

way of last opportunity. List on 15.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 11, 2022 (kalpana)

Umesh Jaswal Vs. State of HP & others

CWPs No. 5090 of 2022, 5122 of 2022, 5124 of 2022, 5276 of 2022 and 5278 of 2022

11.10.2022 Present: Mr. Ankush Dass Sood, Senior Advocate with Mr. Rakesh K. Sharma, Advocate, for the petitioner.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr.

Shiv Pal Manhans, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents.

Admit.

We are informed at the Bar that the identical

matters have been decided by SB8, therefore, list these

matters before the said Bench on 22.11.2022.

Reply be positively filed by the respondents

by the said date.

(Tarlok Singh Chauhan)

Judge

(Virender Singh) Judge October 11, 2022 (kalpana)

Keshav Ram Vs. State of HP & ohers

CWP No. 7087 of 2022

11.10.2022 Present: Mr. Vinay Sharma, Advocate, for the petitioner.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for respondent No. 1.

Mr. Mukul Sood, Advocate, for respondents No. 2 and 3.

Mr. Arvind Sharma, Advocate, for r respondents No. 4 and 5.

Notice. Mr. Rajinder Dogra, learned Senior

Addl. A.G., Mr. Mukul Sood, Advocate and Mr. Arvind

Sharma, Advocate appear and waive service of notice on

behalf of respective respondents. They pray for and are

granted a week's time to file reply. List on 18.10.2022.

Tag alongwith CWP No. 4973 of 2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 11, 2022 (kalpana)

Tulsi Prakash Vs. State of HP & others

and connected matters

CWP No. 4973 of 2022 a/w CWPs No. 5022, 5023, 5025 and 5229 of 2022

11.10.2022 Present: Mr. Vinay Sharma, Advocate, for the petitioner(s) in all the petitions.

Mr.

r to Mr. Mukul Sood, Advocate, for respondents No. 2 and 3 in all the cases.

Mr. Arvind Sharma, Advocate, respondents No. 4 and 5 in all the cases.

for

After arguing for sometimes, learned counsel

for the petitioner(s) seeks permission to file an appropriate

application to amend the petition. Permission granted. The

needful be done within a week. List on 18.10.2022.

However, it is not in any way suggested that

the prayer for amendment has been allowed.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 11, 2022 (kalpana)

Madan Lal Vs Union of India & ors

CWP No. 4846 of 2022

11.10.2022 Present: Mr. P.D. Nanda, Advocate, for the petitioner.

Mr. Balram Sharma, ASGI, for the respondents.

It is nearly three months that respondents

were put to notice, but reply has not been filed till date.

However, by way of sheer indulgence and last opportunity,

four weeks' further time is granted to do the needful,

failing which respondent No. 5 shall personally appear

before this Court alongwith relevant records.

List on 15.11.2022.

(Tarlok Singh Chauhan)

Judge

(Virender Singh)

Judge October 11, 2022 (kalpana)

New Bar Association & ors Vs. Bar Council of H.P. & anr

CWP No. 2060 of 2022

11.10.2022 Present: Mr. Mukul Sood, Advocate, for the petitioner.

Mr. Sunil Mohan Goel, Advocate, for respondent No. 1.

Mr. Anup Rattan, Advocate, for respondent No. 2.

On the request of learned counsel for the

parties, list on 20.12.2022.

(Tarlok Singh Chauhan)

Judge

(Virender Singh) Judge October 11, 2022

(kalpana)

Manoj Thakur Vs. State of HP & others & connected

matters

CWP No. 8046 of 2021 with CWPs No. 2767 of 2016, CWPOAs No. 3039 & 3681 of 2019, CWPs No. 1066, 1067, 1372,

1577, 3430/2020, CWPs No. 514 & 1827 of 2021

CWP No. 8046 of 2021

11.10.2022 Present: Mr. Bhuvnesh Sharma and Mr. Ramakant Sharma, Advocates, for the petitioner(s).

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. r Shiv Pal Manhans, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for respondentState.

CWP No. 2767 of 2016

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr.

Shiv Pal Manhans, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for the petitioner.

Mr. B.C. Negi, Senior Advocate with Mr. Nitin

Thakur, Advocate, for the respondents.

CWPOAs No. 3039 & 3681 of 2019

Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the

petitioners.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for respondentState.

CWPs No. 1066, 1067, 1372, 1577, 3430/2020, CWP No. 514 of 2021

Mr. Tarun Sharma, Advocate, for the petitioner(s).

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for respondentState.

CWP No. 1827 of 2021

Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the petitioners.

Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for respondentState.

As prayed for, list on 1.11.2022.

(Tarlok Singh Chauhan)

Judge r (Virender Singh)

Judge October 11, 2022 (kalpana)

Prem Chand Vs. State of HP & others

CWP No. 5423 of 2022

10.10.2022 Present: Mr. Peeyush Verma, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Shiv Pal Manhans, Additional Advocate General with Mr. Rajat Chauhan, Law Officer, for the respondents

State.

Mr. G.R. Palsra, Advocate, for respondents No. 5 to 7.

Advance copy of this petition was supplied to

the respondents on 18.12.2021. Thereafter, the

respondents were put to formal notice vide order dated

8.8.2022. On 12.9.2022, time to file reply was granted in

favour of respondents. However, none of the respondents

has filed reply till date.

Let needful be done within three weeks,

failing which the erring official(s)/officer(s) shall personally

remain present before this Court on the next date of

hearing alongwith relevant record on his/their personal

expenses and separate affidavit to this effect shall be filed

at the time of his/their appearance in the Court.

List on 31.10.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 10, 2022 (kalpana)

Rajesh Kumar Vs. HRTC & others

CWP No. 5223 of 2022

10.10.2022 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.

Ms. Shubh Mahajan, Advocate, for respondents No. 1 and 2.

None for respondents No. 3 to 6.

prays for and is granted three weeks' time to file reply. List

on 7.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 10, 2022 (kalpana)

Kishori Lal Vs. State of HP & others

CWP No. 4980 of 2022

10.10.2022 Present: Mr. Kush Sharma, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Shiv Pal Manhans, Additional Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents

State.

r Learned Additional Advocate General states

that reply is being filed during the course of the day. His

statement is taken on record. Rejoinder be filed within one

week. List on 17.10.2022.

Interim order to continue till further orders.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 10, 2022 (kalpana)

Narpat Ram Vs. State of HP & others

CWP No. 4904 of 2022

10.10.2022 Present: Mr. Dalip K. Sharma, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Shiv Pal Manhans, Additional Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents

State.

r Admit.

(Tarlok Singh Chauhan)

Judge

(Virender Singh)

Judge October 10, 2022 (kalpana)

Jeevan Singh & others Vs. State of HP

CWP No. 4513 of 2022

10.10.2022 Present: Mr. Akash Thakur, Advocate vice Ms. Vandana Misra, Advocate, for the petitioners.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Shiv Pal Manhans, Additional Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents

State.

r Learned vice counsel for the petitioners prays

for and is granted four weeks' time to file rejoinder. List on

14.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh)

Judge October 10, 2022

(kalpana)

Vikash Sharma Vs. HP State Co-op Bank Ltd & ors

CWP No. 4470 of 2022

10.10.2022 Present: Mr. Surinder Prakash Sharma, Advocate, for the petitioner.

Mr. Tarun Sharma, Advocate vice Mr. Sushant Vir Singh Thakur, Advocate, for the respondents.

Learned counsel for the petitioner prays for

and is granted four weeks' time to file rejoinder. List on

14.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

October 10, 2022 (kalpana)

Neelam Vs. State of HP & others

CWP No. 4364 of 2022

10.10.2022 Present: Mr. Dalip K. Sharma, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Shiv Pal Manhans, Additional Advocate General with Mr. Rajat Chauhan, Law Officer, for the respondents

No. 1 to 4.

Mr. Prince Chauhan, Advocate, for respondent No. 5.

Learned Additional Advocate General states

that the reply is being filed during the course of the day.

His statement is taken on record.

Admit.

(Tarlok Singh Chauhan)

Judge

(Virender Singh) Judge October 10, 2022 (kalpana)

Dinesh Kumar & others Vs. State of HP & others

CWP No. 3534 of 2022

10.10.2022 Present: Mr. K.S. Gill, Advocate, for the petitioners.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Shiv Pal Manhans, Additional Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents State.

r to Ms. Neelam Kaplas, Advocate, legal counsel, for respondents No. 5 and 6.

Ms. Neelam Kaplas, Advocate states that the aid

Secretary, H.P. High Court Legal Service Committee has

appointed her as legal aid counsel for representing

respondents No. 5 and 6. Let complete paper book be

supplied to the legal aid counsel within one week from

today. Power of attorney be filed in the meanwhile.

Reply(s) be filed on behalf of all the

respondents within four weeks. List on 14.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 10, 2022 (kalpana)

Ranjit Singh & others Vs. State of HP & others

CWP No. 3224 of 2022

10.10.2022 Present: Ms. Shubh Mahajan, Advocate, for the petitioners.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Shiv Pal Manhans, Additional Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents

State.

r Learned counsel for the petitioners prays for

and is granted three weeks' time to file rejoinder. List on

30.10.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh)

Judge October 10, 2022

(kalpana)

Lobzang Dolma Vs. HPSEB Ltd & others

LPA No. 138 of 2022

10.10.2022 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the appellant.

Ms. Yogita Dutta, Advocate, for respondent No. 2.

Learned counsel for respondent No. 2 prays

List on 7.11.2022.

r to for and is granted two weeks' time to seek instructions.

(Tarlok Singh Chauhan)

Judge

(Virender Singh) Judge October 10, 2022

(kalpana)

Laiq Ram Sharma & anr Vs. State of HP & anr.

CWPs No. 7526 of 2021 a/w CWP No. 275 of 2022, 6167 of 2022 and 6169 of 2022

10.10.2022 Present: Ms. Shreya Chauhan, Advocate, for the petitioners.

Mr. Rajinder Dogra, Senior Addl. A.G. with Mr. Shiv Pal Manhans, Addl. AG and Mr.

Rajat Chauhan, Law Officer, for the respondentsState.

Learned Additional Advocate General prays

for and is granted two weeks' time to comply with the

order dated 22.8.2022. List on 31.10.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 10, 2022

(kalpana)

Gurdass Ram Vs. State of HP &others

CWP No. 2729 of 2021

10.10.2022 Present: Mr. Kulwant S. Gill, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Addl. A.G. with Mr. Shiv Pal Manhans, Addl. AG and Mr. Rajat Chauhan, Law Officer, for the respondentsState.

r to Mr. Bhuvnesh Sharma, respondents No. 6 and 7.

Advocate,

The records reveal that the objections for

behalf of respondent No. 6 are on record, whereas Mr.

Bhuvnesh Sharma, Advocate would claim that the

objections on behalf of respondent No. 7 have also been

filed on 13.9.2022. Learned counsel to follow up with the

Registry.

List for consideration on 31.10.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge October 10, 2022 (kalpana)

State of HP Vs. Pradeep Singh

Cr. Appeal No. 107 of 2021

10.10.2022 Present: Mr. Rajinder Dogra, Senior Addl. A.G. with Mr. Shiv Pal Manhans, Addl. AG and Mr.

Rajat Chauhan, Law Officer, for the appellantState.

Mr. P.M. Negi, Advocate, for the respondent.

Arguments heard. Judgment reserved.

r (Tarlok Singh Chauhan)

Judge

(Virender Singh)

Judge October 10, 2022 (kalpana)

Rajinder Singh Vs. Sandhira Devi

FAO(FC) No. 38 of 2021

10.10.2022 Present: Mr. Nitin Thakur, Advocate, for the appellant.

Mr. Rajesh Mandhotra, Advocate, for the respondent.

After arguing for sometime, learned counsel

on 7.11.2022.

r to for the appellant seeks adjournment. Prayer allowed. List

(Tarlok Singh Chauhan)

Judge

(Virender Singh) Judge October 10, 2022

(kalpana)

Balwant Verma Vs. Union of India & others

CWP No. 3311 of 2016

28.9.2022 Present: Ms. Seema K. Guleria, Advocate, for the

petitioner.

Mr. Balram Sharma, ASGI, for respondent No. 1.

Mr. Prashant Sharma, Advocate, for respondent No. 2.

Mr. Dhananjay, Advocate vice Mr. Atul r Jhingan, Advocate, for respondent No. 3.

Learned counsel for respondent No. 2 has

placed on record instructions dated 20.9.2022, which

reads as under:

"This is with reference to release the due

fellowship in the matter of a court case. Mr. Balwant

Verma V/s State of H.P. & others pending before Hon'ble High Court of H.P. at Shimla. As you are aware that the Government of India has introduced Treasury Single

Account (TSA) System in UGC w.e.f. 01.10.2020 for release of grants. Accordingly, all the transactions shall be made through RBI account under TSA System only.

You are, therefore, requested to open RBI account of the Institute under Treasury Single Account (TSA) system mapped with PFMS under UGC scheme (0875) for release of fellowship in respect of Balwant Verma."

2. Taking into consideration the contents of the

aforesaid communication, the 3rd respondent is

directed to take consequential and follow up action in

accordance with the aforesaid communication and

report compliance on the next date of hearing.

List on 19.10.2022.

(Tarlok Singh Chauhan)

Judge

(Virender Singh)

Judge September 28, 2022 (kalpana)

Mohinder Singh & ors Vs. HRTC & anr & connected

matter

CWP No. 1879 of 2022 a/w CWP No. 2301 of 2022

28.9.2022 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioners in CWP No. 1879 of 2022.

Ms. Meenakshi Sharma, Advocate, for petitioner in CWP No. 2301 of 2022.

Mr. Vikas Rajput, Advocate, for r respondent No. 1 in both the petitions.

Mr. Sanjeev Kumar, Advocate, for respondent No. 2 in both the petitions.

Mr. Rajinder Dogra, Senior Additional

Advocate General with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Additional Advocate Generals and Mr. J.S. Guleria,

Deputy Advocate General, for respondent No. 3State.

Learned Additional Advocate General

states that he has instructions not to file reply in CWP

No. 2301 of 2022 and would be adopting the reply

filed in CWP No. 1879 of 2022. His statement is taken

on record.

List for consideration on 19.10.2022.

Rejoinder, if any, be filed in the meanwhile.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

September 28, 2022

     (kalpana)






           r       to










             State of HP & others    Vs. Tulpi Devi and connected




                                                          .
                                          matters





                                          CWP No. 786 of 2017 a/w

CWPOA Nos 7748 of 2019, CWP No. 4771 of 2020, CWP No. 99 of 2021 and CWP No. 5724 of 2021 and CWP No. 3815 of 2022

28.9.2022 Present:

r to Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Additional Advocate Generals and Mr. J.S. Guleria, Deputy Advocate General, for the

petitioners in CWP No. 786 of 2017 and 4771 of 2020 and for the respondents State in other petitions.

Mr. P.D. Nanda, Advocate, for the petitioners in CWPOA No. 7748 of 2019, CWP Nos 99 of 2021 and 5724 of 2021.

Mr.Anup Rattan, Mr.Devender K. Sharma,

Mr. Rakesh K. Dogra and Mr. Raj Kumar Kalsi, Advocates, for the respective respondents.

Reply(s) in all the petitions stand filed.

Learned Additional Advocate General states that the

respondentsState is not conceding the contention of

the petitioners that the issue in question is covered by

a judgment rendered by a coordinate Bench of this

Court in LPA No. 202 of 2021, titled as "State of H.P.

and others versus Hira Singh", decided on 21.3.2022.

In such circumstances, list the matters

for final hearing on 16.11.2022. Records in all the

cases where the orders passed by learned erstwhile

H.P. Administrative Tribunal have been assailed, be

also requisitioned in the meanwhile.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge September 28, 2022 (kalpana)

Arvind Kumar Vs. State of HP & others

Execution Petition No. 83 of 2020

28.9.2022 Present: Mr. Lalit K. Sehgal, Advocate, for the petitioner.

Mr. Rajinder Dogra, Senior Additional

Advocate General with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Additional Advocate Generals and Mr. J.S. Guleria, Deputy Advocate General, for the r respondentsState.

The respondents are delaying the

execution of the order dated 21.7.2016, passed by

learned erstwhile H.P. Administrative Tribunal in O.A.

No. 679 of 2015 on one pretext or the other. Earlier,

the respondents had filed review petition No. 18 of

2022, which was dismissed on 29.3.2022.

Now, the execution is being delayed only

on the pretext that SLP has been filed before the

Hon'ble Supreme Court.

Taking note of the fact regarding filing of

the SLP, this Court on 24.8.2022 passed the following

order:

"Learned Senior Additional Advocate General has placed on record instructions which go to reveal that the order sought to be executed has been assailed by the State by filing SLP before the Hon'ble Apex Court and the same is lying under objection.

.

In this view of the matter, we deem it appropriate to adjourn this matter by four weeks.

List on 28th September, 2022."

This act on the part of respondent is itself

a sufficient indication that the respondents are not

serious to pursue the execution of the order in

question that has been passed more than 6 years

back.

In the given facts and circumstances, we

direct the respondents to comply with the order in

question within a period of two weeks, which shall be

subject to the outcome of the SLP.

For compliance, to come up on

19.10.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge September 28, 2022 (kalpana)

Nirmala Devi Vs. State of H.P. & others

CWP No. 6691 of 2022

27.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Mr. Rajinder Dogra, Senior Additional

Advocate General with Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate Generals, for the respondentsState.

As prayed for, list on 29.9.2022.

r to (Tarlok Singh Chauhan) Judge

(Virender Singh) Judge September 27, 2022

(kalpana)

Sonologists Association Himachal Vs. U.O.I. and others

CWPs No. 1654 of 2020 and

1668 of 2020

27.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Mr. Balram Sharma, ASGI, for respondent Medical Council of India.

Mr. Ajay Vaidya, Senior Additional Advocate General, for respondentsState.

r to As prayed for, list on 28.9.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh)

Judge September 27, 2022 (kalpana)

Ramesh Thakur Vs. State of HP & others

CWP No. 2811 of 2018

27.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Mr. Rajinder Thakur, Senior Additional

Advocate General with Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate Generals, for the respondentsState.

As prayed for, reply be filed within six weeks.

r to List on 15.11.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

September 27, 2022 (kalpana)

Dev Sanskriti Charitable Trust Kullu Vs. State of HP & ors

CWP No. 3956 of 2015

27.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner/applicant.

Mr. Rajinder Thakur, Senior Additional

Advocate General with Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate Generals, for the respondentsState.

                          CMP No. 13665 of 2022



            through
                   r    process   to

Issue notice to the proposed respondents

serving agency, returnable for

15.11.2022, on taking steps within 10 days.

(Tarlok Singh Chauhan)

Judge

(Virender Singh) Judge

September 27, 2022 (kalpana)

Priyavrat Nawani Vs. Union of India

CWP No. 6817 of 2022

27.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner/applicant.

Mr. Balram Sharma, ASGI, for the

respondents.

Notice. Mr. Balram Sharma, learned ASGI

appears and waives service of notice on behalf of

respondents.

r to List on 28.9.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge

September 27, 2022 (kalpana)

Yashwant Singh Vs. State of HP

CWP No. 5417 of 2021

27.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Mr. Rajinder Thakur, Senior Additional

Advocate General with Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate Generals, for the respondentsState.

Ms. Vandana Thakur, Advocate, Proxy

Counsel, for the private respondent.

r As prayed for, list on 18.10.2022.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge September 27, 2022

(kalpana)

Devi Singh Vs. State of HP & others

CWP No. 6811 of 2022

27.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Mr. Rajinder Thakur, Senior Additional

Advocate General with Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate Generals, for the respondentsState.

Learned proxy counsel for the petitioner

submits that the impugned order of transfer dated

19.9.2022 (Annexure P1) has neither been issued in

administrative exigency nor in public interest, but solely

on the basis of DO Note No. 440401.

In such circumstances, let notice be issued to

the respondents. Mr. Rajinder Dogra, learned Senior

Additional Advocate General appears and waives service of

notice on behalf of respondents No. 1 to 3. He prays for

and is granted two weeks' time to file reply.

List on 18.10.2022.

CMP No. 13683 of 2022

Notice/reply in the aforesaid terms. In the

meanwhile, the impugned order of transfer dated

19.9.2022 (Annexure P1) is ordered to be stayed.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge September 27, 2022 (kalpana)

Rita Devi Vs. State of HP & others

CWP No. 6802 of 2022

27.9.2022 Present: Mr. Deepak Sharma, Advocate, proxy counsel, for the petitioner.

Mr. Rajinder Thakur, Senior Additional

Advocate General with Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate Generals, for the respondentsState.

As prayed for, list on 28.9.2022.

(Tarlok Singh Chauhan) r Judge

(Virender Singh) Judge

September 27, 2022 (kalpana)

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