NARINDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Anish Banshtu, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

(2.) In view of the order proposed to be passed in the present petition, no reply is called for from the respondents.

(3.) By way of the present petition, the petitioner has prayed for quashing of office order dtd. 19/1/2026 passed by respondent No.2 (Annexure P-5).