Bal Ram vs . Devesh Kumar And Ors.
2023 Latest Caselaw 5251 HP

Bal Ram Vs. Devesh Kumar and ors.

COPC No. 350 of 2022

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08.05.2023 Present: Mr. Kush Sharma, Advocate, for the petitioner.

Mr. Raj Negi, Additional Advocate General, for the

respondents-State.

Reply filed on behalf of the respondent-State refers to

the office order dated 14.11.2022, according to which, services of

the petitioner have been re-engaged on PTA basis. However, the

said office order is silent regarding compliance to the other part

of the judgment dated 01.07.2022, whereby the direction was

issued to the respondents to confer upon the petitioner

consequential benefit pertaining to his regularization in terms of

the applicable policy.

Confronted with this, Mr. Raj Negi, learned

Additional Advocate General seeks time to have fresh instructions.

List on 22.05.2023.

( Satyen Vaidya ) Judge

8th May, 2023 (sushma)