Unknown vs Ghanshyam Chauhan V. State Of ...
2022 Latest Caselaw 8844 HP

Ghanshyam Chauhan v. State of Himachal Pradesh.

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CWP No. 3496 of 2020 with CWPOA No. 135 of 2019

CWP No. 3496 of 2020 28.10.2022 Present: Mr. S.S. Sood, Advocate, for the petitioner.

Ms. Svaneel Jaswal, Deputy Advocate General, for the State.

Mr. Ajeet Singh Saklani, Advocate, for respondent No.2.

Mr. Rangil Singh, Advocate, for respondent No.4.

CWPOA No. 135 of 2019

Mr. Onkar Jairath, Advocate, for the petitioner.

Mr. Rajinder Thakur, CGC, for respondent No.1.

Ms. Svaneel Jaswal, Deputy Advocate General, for respondent No.2-State.

Mr. Ajeet Singh Saklani, Advocate, for respondent No.3.

Though in terms of judgment dated 30.4.2021,

office of Accountant General i.e. respondent No.4 has filed reply,

but there is no mention, if any, with regard to status of Shri

Kuldeep Saraswati, who before his absorption was working in

HP Khadi Board and granted the pensionary benefits under the

old pension scheme. Learned counsel for respondent No.4 is

directed to clarify the aforesaid aspect of the matter on the next

date of hearing. List on 15.11.2022.

               28th October, 2022                            (Sandeep Sharma),
               Manjit                                            Judge