Himachal Pradesh High Court
Harsh Kumar vs . State Of H.P. & Ors. on 30 September, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Harsh Kumar Vs. State of H.P. & Ors.
CWP No. 6887/202230.09.2022 Present: Mr. Ashwani Kaundal, Advocate, for the petitioner.
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Mr. Vikrant Thakur, Advocate, for respondent No.2 Mr. Bhupinder Singh Thakur, Deputy Advocate General, for the respondent Nos.1 & 3.
CWP No. 6887/2022 & CMP No.13832/2022 Notice. Mr. Bhupinder Singh Thakur, learned Deputy Advocate General and Mr. Vikrant Thakur, learned counsel, appear and waive service of notice on behalf of respondent Nos.1 & 3 and 2, respectively and seek time to file reply.
The petitioner has impugned the advertisement dated 28.08.2022 (Annexure P-2) on the ground that it does not include the post reserved for the unreserved (low vision) category and the same is not in accordance with Section 34(2) of the Right of Person with Disability Act, 2016. It is noticed that the last date for closing the application was 24.09.2022.
Stand over for four weeks.
Steps taken by the respondents would be subject to further orders of this Court.
( A.A. Sayed ) Chief Justice ( Jyotsna Rewal Dua ) Judge 30th September, 2022(Rohit) ::: Downloaded on - 01/10/2022 20:02:34 :::CIS