WPSB/564/2019
2022 Latest Caselaw 2707 UK

                Office Notes,
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      Date                                      COURT'S OR JUDGES'S ORDERS
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                                  WPSB No.564 of 2019
                                  Shri Vipin Sanghi, C.J.
                                  Shri Ramesh Chandra Khulbe, J.

Mr. Alok Dalakoti, learned counsel for the petitioner.

Mr. K.N. Joshi, learned Deputy Advocate General for the State.

Mr. Bhupesh Kandpal, learned counsel for respondent nos.2 to 4.

Urgency Application No.IA/1/2022 This application has been moved by the petitioner to express urgency for taking up the matter early.

Counter affidavit has not been filed till date. Learned counsel for the respondent nos.2 to 4 states that the respondents shall consider the petitioner's representation in the light of the judgment of this Court passed on 15.12.2016 in WPSB No.99 of 2015.

Let the petitioner's case be considered in the light of the said judgment and reasoned decision be communicated to the petitioner within four weeks.

In case, the respondents reject the representation they shall file counter affidavit within four weeks. Thereafter, rejoinder affidavit be filed before the next date.

List the matter on 09.01.2023.

(R.C. Khulbe, J.) (Vipin Sanghi, C.J.) 27.08.2022 BS/SS