CMP/13742/2023
2023 Latest Caselaw 15437 HP

S.D. Senior Secondary School v. State

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CMP No. 13742 of 2023 in CWP No. 5278 of 2023

05.10.2023 Present: Mr. M.L. Sharma, Advocate, for the petitioner.

Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General with Mr. Ravi Chauhan, Deputy Advocates General, for the State.

By way of instant application, prayer has been made by the applicant/petitioner for extension of time to furnish the bank guarantee in terms of judgment dated

9.8.2023, passed in CWP No. 5278 of 2023, whereby this Court

while setting aside order dated 20.4.2023, passed by the Deputy Labour Officer-cum-Appellate Authority, Shimla, remanded the case back to the aforesaid authority with

direction to decide the same afresh, subject to furnishing the bank guarantee equivalent to the amount determined by the Controlling Authority within six weeks. Since within the

aforesaid period, petitioner has not been able to furnish the

bank guarantee, applicant-petitioner has approached this Court in the instant application for extension of time.

For the reasons stated in the application, same is

allowed and further two weeks' time, as prayed for, is granted to the applicant/petitioner to furnish the bank guarantee in terms of order dated 9.8.2023, passed in CWP No. 5278 of 2023, failing which order dated 20.4.2023, passed by the Deputy Labour Officer cum Appellate Authority, would automatically revive. Authority concerned, before whom bank guarantee, is to be furnished shall make available complete bank account details, enabling the petitioner to do the needful in terms of judgment dated 9.8.2023, passed in CWP No. 5278 of 2023. The application is disposed of.

             October 05, 2023                              (Sandeep Sharma),
             manjit                                              Judge