Maan Singh vs State Of H.P. & Others
2026 Latest Caselaw 583 HP

Himachal Pradesh High Court

Maan Singh vs State Of H.P. & Others on 2 February, 2026

Maan Singh Vs State of H.P. & others

.

CWP No. 1585 of 2026

02.02.2026 Present: Ms. Archna Dutt, Advocate, for the petitioner.

Mr. Sidharth Jalta, Deputy Advocate General, for the respondents.

of CWP No. 1585 of 2026

Notice. Mr. Sidharth Jalta, learned Deputy rt Advocate General, appears and waives service of notice on behalf

of the respondents.

Let reply to the petition be filed within four weeks.

List for consideration on 16.03.2026.

CMP No. 2072 of 2026

By way of present application, applicant/petitioner

has prayed for stay of recovery of Rs.1500/- per month and also

to grant him the pay scale of Rs.14430+3600 Grade Pay fixed on

01.01.2006.

Keeping in view the peculiar facts of the present

case, it is ordered that only recovery which is to be effected by

the respondents from the applicant/petitioner shall remain stayed

till further orders.

( Jiya Lal Bhardwaj ) nd 2 February, 2026 Vacation Judge (mamta)