Himachal Pradesh High Court
Kumari Ranjana vs Himachal Pradesh Public Service ... on 22 August, 2019
Bench: V. Ramasubramanian, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 1954 of 2019
Date of decision: 22.08.2019
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Kumari Ranjana .....Petitioner
Versus
Himachal Pradesh Public Service Commission ...Respondent
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Coram:
The Hon'ble Mr. Justice V. Ramasubramanian, Chief Justice
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1
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For the petitioner : Mr. Aman Sood, Advocate, vice Mr.
Hemant Sharma, Advocate.
For the respondent: Mr. Vikrant Thakur, Advocate.
V. Ramasubramanian, Chief Justice (Oral)
The petitioner has come up with the above writ petition seeking the postponement of the examination scheduled to be held on 08.09.2019 for selection of Civil Judges (Junior Division)
2. Heard Mr. Aman Sood, learned vice Counsel appearing for the petitioner. Mr. Vikrant Thakur, learned Counsel takes notice for the respondent.
3 The only reason why the petitioner wants postponement of the examination is that on the very same day she is scheduled to appear for a similar examination in the State of Rajasthan. This can never be a ground for postponement of an 1 Whether the reporters of Local Papers may be allowed to see the judgment?
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(V. Ramasubramanian) Chief Justice.
August 22, 2019 (Anoop Chitkara)
(hemlata) Judge.
r to
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