Himachal Pradesh High Court
Kaushalya Kumari vs . State Of H.P & Ors. on 22 June, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
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Kaushalya Kumari vs. State of H.P & Ors.
CWP No.3958/2022A 22.6.2022 Present: Mr. Jai Dev Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, Mr. Rajinder Dogra, Sr. Addl. AG, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. AGs, Mr. Yudhbir Singh Thakur, Dy. Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
CWP No.3958/2022Issue notice. Mr. Yudhbir Singh Thakur, learned Deputy Advocate General, waives service of notice on behalf of respondents No.1 to 5. Separate notice be issued to respondent No.6 returnable for 1st July, 2022, on taking steps within two days.
List on 1st July, 2022. Reply, if any, be filed by the appearing respondents.
CMP No.7821/2022The instant application is disposed of by providing that the appointment to the post of Part Time Multi Task Worker at Government Primary School Ropra, shall abide by the final decision of this Court.
CMP No.7822/2022The application is disposed of with a direction to the applicant to file English translated copies of apposite Annexures within a period of four weeks.
( Tarlok Singh Chauhan) Judge ( Chander Bhusan Barowalia ) Judge 22nd June 2022 (CS) ::: Downloaded on - 22/06/2022 20:07:02 :::CIS