Himachal Pradesh High Court
Sawarna Devi vs State Of Himachal Pradesh & Others on 1 July, 2022
Bench: Amjad Ahtesham Sayed, Ajay Mohan Goel
Sawarna Devi versus State of Himachal Pradesh & others CWP No. 4271 of 2022 01.07.2022 Present: Mr. Sanjeev Kumar Suri, Advocate, for the .
petitioner.
Mr. Adarsh K. Sharma, Additional Advocate General, for respondent Nos. 1 to 5.
On the request of learned counsel for the petitioner, we permit the petitioner to implead the person who has been selected for the post of Part Time Multi Task Worker in Government Primary School Khraoh, Tehsil Amb, District Una and carryout further consequential amendments in the body as well as in the prayer clause. The petitioner is permitted to file the amended writ petition within three working days.
List alongwith CWP No. 4017 of 2022.
( A.A. Sayed ) Chief Justice ( Ajay Mohan Goel ) Judge July 01, 2022 ( rajni ) ::: Downloaded on - 01/07/2022 20:06:29 :::CIS