Krishan Chand vs . Dr. Narinder Kumar &
2022 Latest Caselaw 8846 HP

Krishan Chand vs. Dr. Narinder Kumar & another

.

COPC No. 296 of 2022

28.10.2022 Present: Mr. Vijay Chaudhary, Advocate, for the

petitioner.

Mr. Narender Thakur, Deputy Advocate General, for the respondents.

Learned counsel for the petitioner submits

that though the petitioner has been reinstated but his

regularization has not been ordered from due date as

per judgment dated 4.8.2015, passed by this Court.

Confronted with this, learned Deputy

Advocate General seeks time to have fresh

instructions.

List on 9.12.2022.

(Satyen Vaidya)

Judge 28th October, 2022 (kck)