Citation : 2023 Latest Caselaw 16059 HP
Judgement Date : 11 October, 2023
SD Senior Secondary School Shimla vs. State of H.P. and others
.
CMP No.13918 of 2023 in CWP No.5366 of 2023 11.10.2023 Present Ms. Meghna Kashava, Advocate vice Mr.
M.L.Sharma, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals with Mr.
Ravi Chauhan and Ms. Sunaina, Deputy Advocate Generals, for the respondents-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 order dated 18.8.2023,
passed in CWP No. 5366 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 a 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, it has approached this
Court by way of instant application for extension of time.
For the reasons stated in the application, the same
is allowed and further two weeks' time, from the date of supply
of requisite information by the respondents, as prayed for, is
granted to the applicant/petitioner to furnish the bank
guarantee in terms of order dated 18.8.2023, passed in CWP
No. 5366 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 18.8.2023, passed in CWP No. 5366 of
2023.The application is disposed of.
(Sandeep Sharma)
r Judge
October 11, 2023
(Shankar)
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