Himachal Pradesh High Court
Chetna Kumari vs . Bhakra Beas Management Board & Others on 8 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Chetna Kumari vs. Bhakra Beas Management Board & others CWP No.1280 of 2022 .
08.03.2022 Present: Mr.A.K. Gupta, Advocate, for the petitioner.
Mr.Vikrant Thakur, Advocate, for the respondents.
CWP No.1280 of 2022 & CMP No.2117 of 2022 Notice. Mr.Vikrant Thakur, learned counsel, accepts notice on behalf of the respondents. Reply, as prayed for, be filed within four weeks.
In the meanwhile, the respondents shall not substitute the petitioner by any other temporarily engaged Physical Education Teacher on outsource basis. If the respondents decide to engage anyone on similar condition after 31.03.2022, they shall give preference to the petitioner. However, it shall be open for the respondents to advertise the post for being filled up on regular basis.
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( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 8, 2022 (vt) ::: Downloaded on - 09/03/2022 20:11:48 :::CIS