Himachal Pradesh High Court
Krishan Chand vs H.P. State Civil Supplies Corporation & ... on 9 October, 2020
Bench: L. Narayana Swamy, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 4317 of 2020 .
Date of Decision: October 09, 2020 Krishan Chand ...Petitioner Versus H.P. State Civil Supplies Corporation & Others ...Respondents Coram:
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice. The Hon'ble Mr. Justice Anoop Chitkara, Judge. Whether approved for reporting?1 No. For the petitioner : Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate.
For the respondents : Mr. Tarun K. Sharma, Advocate.
COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE Anoop Chitkara, Judge(oral) The petitioner, who is working as Senior Assistant in Area Office, Himachal Pradesh Civil Supplies Corporation Limited, Mandi, has come up before this Court seeking a direction to the respondents to provide opportunity/promotional avenues to the category of Senior Assistants/Sales Supervisor/Technical Assistants/Legal Assistants to the higher posts and also not to grant 33% quota to the category of Accounts and Steno for the promotion to the aforesaid post. In this regard the petitioner as 1 Whether reporters of Local Papers may be allowed to see the judgment?::: Downloaded on - 12/10/2020 20:18:16 :::HCHP 2
well as his colleagues have made a representation, Annexure P-2, which is still pending before the authority concerned.
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2. Notice. Mr. Tarun Sharma, Advocate appears and accepts service of notice on behalf of the respondents.
3. In view of the nature of the order, we propose to pass, no response is required from the respondents.
4. Consequently, this petition is disposed of with a direction to the respondent/authorities to decide the representation of the petitioner, Annexure P-2, in accordance with law, within three months. Pending application(s), if any, are closed.
(L. Narayana Swamy), Chief Justice.
(Anoop Chitkara), Judge.
October 09, 2020 (ps) ::: Downloaded on - 12/10/2020 20:18:16 :::HCHP