Himachal Pradesh High Court
Kusum Sharma vs State Of H.P & Anr. on 26 August, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Kusum Sharma Vs State of H.P & Anr.
CWP No.1106 of 2022 .
26.08.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Ms. Ritta Goswami, Additional Advocate General, for respondent No. 1.
Mr. Abhinav Mehta, Advocate vice Mr. Amit Singh Chandel, Advocate, for respondent No.2. We have perused the rejoinder to the reply filed by respondent No.2. While dealing with the merits of paragraphs 5 to 18 of the reply of respondent No.2, it is stated as follows: -
"....... Here, it is also necessary to point out that the case of the Petitioner has been put before the Service Committee many times in the past since the year 2010 but on every occasion, the case of the Petitioner was simply deferred and was not taken to its logical conclusion."
We are informed by learned counsel for the petitioner that the Service Committee comprises of (i) ACS (Finance) (ii) Special Secretary (Finance) and (iii) Secretary (Housing).
Stand over till 12.09.2022.
We expect the Service Committee to take a decision pertaining to the case of the petitioner on the upgradation of the post of Assistant Programmer to the post of Deputy Manager (IT) before the next date.
(A.A. Sayed)
Chief Justice
(Jyotsna Rewal Dua)
August 26, 2022 Judge
R.Atal
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