BANSI LAL VERMA Vs. REGISTRAR HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) THE petition has been filed for grant of the following substantive reliefs vide para 7 (i) to (iii):-

(2.) IN reply on behalf of the respondents, the following averments have been set up vide paras 7(b)-(d) and (e), (f), (g), (h) &(i):- The notification dated 17th January

(3.) PER contra, it is stated by Mr. Vinod Thakur, learned counsel for the respondents that recoveries have not been effected from the aforesaid 29 similarly situate Junior Assistants for the period upto 31.05.2001.