Citation : 2023 Latest Caselaw 1447 UK
Judgement Date : 22 May, 2023
WPSS No.716 of 2023 Hon'ble Ravindra Maithani, J.
Mr. P.C. Petshali and Mr. Kaushal Sah Jagati, Advocates for the petitioner.
Mr. Pooran Singh Bisht, Additional Chief Standing Counsel for the State.
Heard learned counsel for the parties and perused the record.
Learned State counsel would submit that a Government Order dated 16.12.2011 is applicable to the regular employees and the petitioner is not a regular employee. He would submit that the case is not covered by any judgment.
Having heard, this Court is of the view that this matter requires deliberation.
Additional Chief Standing Counsel takes notice on behalf of respondent nos.1 to 3.
Admit.
Counter affidavit may be filed within four weeks.
Two weeks thereafter, rejoinder affidavit, if any, may be filed.
List for final hearing on 04.10.2023.
(Ravindra Maithani, J.) 22.05.2023 Sanjay
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