Rakesh Thakur vs Govt. Of Hp And Ors
2025 Latest Caselaw 6910 HP

Himachal Pradesh High Court

Rakesh Thakur vs Govt. Of Hp And Ors on 27 June, 2025

Author: Sandeep Sharma

Bench: Sandeep Sharma

RAKESH THAKUR

.

Versus

GOVT. OF HP AND ORS

EX.PT-296 of 2024

27.06.2025 Present: Mr. P.D. Nanda, Advocate, for the petitioner.

Mr. Rajan Kahol and Mr. B.C. Verma, Additional Advocates General, with Mr. Ravi

Chauhan, Deputy Advocate General, for State.

r CMP(T)-323 of 2025

By way of instant application, prayer has been

made on behalf of applicant-Director, Rural Development

Department to the Government of Himachal Pradesh, for

exemption from personal appearance on account of the fact

that applicant has gone to Kerala to attend some national

conference from 25.06.2025 to 28.06.2025. Since date of

aforesaid program was fixed much prior to passing of order

dated 16.06.2025 and presence of applicant is necessary in

aforesaid conference, this Court sees no impediment in

accepting the prayer made on behalf of the applicant and

accordingly the same is allowed. Applicant is exempted from

putting personal appearance for today only, however, he

shall remain present as and when called by the Court.

Application stands disposed of.

EX.PT-296 of 2024

Further two weeks' time, as prayed for, is

granted to respondents to file reply/compliance affidavit,

failing which, respondents shall remain present in Court

on the next date of hearing to explain that why property of

the department and salary of erring officials be not

.

ordered to be attached, towards implementation and

execution of judgment, sought to be executed.

List on 09.07.2025.

     June 27, 2025                                 (Sandeep Sharma),





       (Rajeev Raturi)                                   Judge